$~33 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
# CNR No. DLHC010059982026 
+  OMP (ENF.) (COMM.) 34/2026 & EX.APPL.(OS) 233/2026 
 CENTRAL WAREHOUSING CORPORATION  
.....Decree Holder 
    Through: Mr. Adarsh Rai, Adv.  
    versus 
 AQDAS MARITIME AGENCY PRIVATE LIMITED  
.....Judgement Debtor 
    Through: Mr. Dilip Kumar Rana, Adv.  
 CORAM: 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER(ORAL) 
%        28.09.2026 
1. At the outset, learned Counsel for the Decree Holder seeks leave to withdraw the present petition with liberty to file it again as and when situation arises and after satisfying on the aspect of stamp duty as per the Indian Stamp Act, 1899 and in line 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. The petition is dismissed as withdrawn. Pending application(s), if any, also stands disposed of.  


 
 
 
OM PRAKASH SHUKLA, J 
SEPTEMBER 28, 2026/gunn