$~50 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
# CNR No. DLHC010473802019 
+  OMP (ENF.) (COMM.) 209/2019, EX.APPL.(OS) 941/2019, EX.APPL.(OS) 3096/2022, EX.APPL.(OS) 3825/2022 & O.A. 77/2022  
NCC LTD ( FORMERLY   KNOWN AS NAGARJUNA CONSTRUCTION COMPANY LIMITED) .....Decree Holder 
Through:  Ms. Renu Gupta, Ms. Pratiksha Jalan, Mr. Abhishek Mehrotra, Advs.  
 
    versus 
 
 UNION OF INDIA       .....Judgement Debtor 
Through: Mr. Rakesh Kumar, SPC along with Mr. Sunil, Adv.  
 CORAM: 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER(ORAL) 
%        28.09.2026 
1. At the outset, learned Counsel appearing for the Petitioner seeks leave to withdraw the present petition with liberty to file it again as and when situation arise after depositing adequate stamp duty as per Indian Stamp Act, 1899, applicable in the NCT of Delhi and in line with the judgement 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 is granted as aforesaid.  


 
3. The present petition is dismissed as withdrawn. Pending applications, if any, stands disposed of.  


 
4. At this stage, Mr. Rakesh Kumar, learned SPC appearing for the Respondent submits that an OA No. 77/2022 has been filed by the Respondent. He is at liberty to revive the said OA as and when the Petitioner files the enforcement petition.  


 
 
OM PRAKASH SHUKLA, J 
SEPTEMBER 28, 2026/at