$~23 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
# CNR No. DLHC010219802026 
+  OMP (ENF.) (COMM.) 117/2026, EX.APPL.(OS) 738/2026, EX.APPL.(OS) 739/2026 
 IRON TRIANGLE LIMITED     .....Decree Holder 
Through: Ms. Ginny Jetley Rautray, Mr. Arnav Tandon and Mr. Kanchan Yadav, Advs. 
 
    versus 
 
 JETPUR SOMNATH TOLLWAYS PVT LTD 
.....Judgement Debtor 
Through: Mr. Sandeep Sethi, Senior Advocate with Ms. Shweta Bharti, Mr. JK Chaudhary, Mr. Krishna Gambhir, Ms. Shreya Sethi, Mr. Nayan Mittal, Ms. Vanshika Gupta, Ms. Nikita Sharma and Mr. Kanishk Sharma, Advocates 
 CORAM: 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER(ORAL) 
%         18.09.2026 
1. At the outset, learned Counsel appearing for the Decree Holder seeks leave to withdraw the present enforcement petition with liberty to file the same afresh after depositing the requisite stamp duty and penalty, if any, in accordance with the Indian Stamp Act, 1899 and in light of the judgment passed by this Court in M/s URC Construction (P) Ltd. v. Airports Authority of India1. 


1 OMP (ENF.) (COMM.) 155/2026 
 
2. Leave and liberty, as aforesaid, is granted. 


 
3. Accordingly, the present petition is dismissed as withdrawn. 


 
4. Pending application(s), if any, also stands dismissed. 


 
 
OM PRAKASH SHUKLA, J 
SEPTEMBER 18, 2026/ss