$~53 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
# CNR No. DLHC010317122022 
+  OMP (ENF.) (COMM.) 158/2022 & EX.APPL.(OS) 3348/2022  
  S.S TOTAL CONSTRUCTION INDIA PVT LTD DELHI 
.....Decree Holder 
Through: Mr. Sanjay Dewan, Sr. Advocate with Mr. Aayush Dawar and Mr. Nikhil Goel, Advocates.  
    versus 
  A.I.I.M.S           .....Judgement Debtor 
Through: Mr. Satya Ranjan Swain, Panel Counsel with Mr. Tushar Hazrati and Mr. Sanskar Gupta, Advocates.  
 CORAM: 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER (ORAL) 
%         15.09.2026 
1. At the outset, learned Counsel for the Decree Holder seeks leave to withdraw the present petition with liberty to file it again after satisfying on the aspect of stamp duty as per the Indian Stamp Act, 1899 along with penalty, if any.  


 
2. Leave and liberty is granted as aforesaid.  


 
3. The petition is dismissed as withdrawn with the aforesaid liberty.  


 
 
OM PRAKASH SHUKLA, J 
SEPTEMBER 15, 2026/pa