$~30 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
# CNR No. DLHC010335122024 
+  OMP (ENF.) (COMM.) 125/2024 & EX.APPL.(OS) 879/2025 
 LANCO-RANI JOINT VENTURE  .....Decree Holder 
Through: Mr. A.K Singla, Sr. Advocate with Ms. Sayantani Basak, Mr. Sahil Kumar, Ms. Drishti Sarin and Ms. Nandini Gupta, Advocates.  
 
    versus 
 
 NATIONAL HIGHWAYS AUTHORITY OF INDIA  
.....Judgement Debtor 
Through: Ms. Madhu Sweta, Ms. Srishti Bajpai and Ms. Rimjhim Suhani, Advocates.  
 
 CORAM: 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER (ORAL) 
%         17.09.2026 
1. As the amount has already been deposited, learned Counsel for the Decree Holder seeks leave to withdraw the present petition with liberty to file it again as and when need arises.  


 
2. Leave and liberty as aforesaid is granted.  


 
3. The petition is dismissed as withdrawn.  


 
 
OM PRAKASH SHUKLA, J 
SEPTEMBER 17, 2026/pa