$~67
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
#	CNR No. DLHC010095382022
+ 	OMP (ENF.) (COMM.) 53/2022
	M/S VISHVA SHANTI BUILDERS (INDIA) PVT. LTD
.....Decree Holder
				Through:	Mr. Mayauk Wadhwa, Adv

				versus

	UNION OF INDIA			      .....Judgement Debtor
				Through:

	CORAM:
	HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
				ORDER(ORAL)
%				    17.09.2026

1. At the outset, learned Counsel appearing on behalf of the Decree Holder seeks leave to withdraw the present petition with liberty to file it again as and when situation arises and depositing the adequate stamp duty in accordance with the Indian Stamp Act, 1899. 

2. Leave and liberty, as aforesaid, is granted. 

3. The present petition is dismissed as withdrawn. 


OM PRAKASH SHUKLA, J
SEPTEMBER 17, 2026/at