$~8 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
# CNR No. DLHC010421022022 
+  OMP (ENF.) (COMM.) 216/2022 
DAKSHINN DILLI SWACHH INITIATIVES PVT. LIMITED & ANR.      .....Decree Holders 
Through: Ms. Anusha Nagarajan, Ms. Aakansha Bhola and Ms. Anamika Singh, Advs.  
    versus 
 MUNICIPAL CORPORATION OF DELHI 
.....Judgement Debtor 
Through: Mr. Sanjay Vashishtha, SC with Mr. Siddharth Goswami and Mr. Aditya Sachdeva, Advs.  
 CORAM: 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER(ORAL) 
%        16.09.2026 
 
1. At the outset, learned Counsel appearing for the Decree Holders seeks leave to withdraw the present petition with liberty to file again as and when situation arises, after duly complying with requisite stamp duty and penalty, if any, as payable under the Indian Stamp Act, 1899. 


 
2. Leave and liberty as aforesaid, is granted.  


 
3. The present petition stand dismissed as withdrawn, with the aforesaid liberty.  


 
OM PRAKASH SHUKLA, J 
SEPTEMBER 16, 2026/gunn