$~38 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
# CNR No. DLHC010985192025 
+  OMP (ENF.) (COMM.) 273/2025 & EX.APPL.(OS) 694/2026 
JMC-KPTL-STS (JV) THROUGH ITS LEAD PARTNER KPIL                  .....Decree Holder 
Through: Mr. Arvind Nayar, Senior Advocate, Mr. Ayush Agrawal, Dr. Sunil Mittal, Mr. Vikrant Singh Bloria, Mr. Sushant Tomar, Mr. Divyanshu Negi, Mr. Ranjan Mukherjee, Mr. Anant Shukla, Mr. Akshay Joshi, Advs.  
    versus 
 RAIL VIKAS NIGAM LIMITED       .....Judgement Debtor 
Through: Advocate (appearance not given).  
 
 CORAM: 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER(ORAL) 
%        28.09.2026 
 
1. At the outset, learned Counsel appearing for the Decree Holder seeks leave to withdraw the present enforcement petition with liberty to file again as and when situation arise and after depositing adequate stamp duty in accordance with Indian Stamp Act, 1899 as applicable in NCT of Delhi.  


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


 
3. The present petition is dismissed as withdrawn.   


 
 
 
OM PRAKASH SHUKLA, J 
SEPTEMBER 28, 2026/at