$~58 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
# CNR No. DLHC010012112025 
+  OMP (ENF.) (COMM.) 12/2025, EX.APPL.(OS) 70/2025 & EX.APPL.(OS) 582/2026 
 PARAMOUNT COMMUNICATIONS LIMITED 
.....Decree Holder 
    Through: Mr. Mayank Bughani, Adv.  
    versus 
 
 BHARAT BROADBAND LIMITED        .....Judgement Debtor 
Through: Mr. Chandan Kumar and Mr. Vikram Sharma, Advs.  
 CORAM: 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER(ORAL) 
%       29.09.2026 
1. It appears from the record that the stamp duty on the arbitral award sought to be enforced in the instant petition was paid beyond one month from the date of execution of the award.  


 
2. This is not in consonance with the scheme envisaged under the Indian Stamp Act, 18991, as applicable in NCT of Delhi.  


1 “Act”, hereinafter 
2 OMP (ENF.) (COMM.) 155/2026 
 
3. At this stage, learned Counsel appearing 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 Act and in line of the judgment passed by this Court in M/s URC Construction (P) Ltd. v. Airports Authority of India2. 


 
4. Leave and liberty as aforesaid, is granted.  


 
5. The petition is, accordingly, dismissed as withdrawn. Pending application(s), if any, also stand disposed of.  


 
 
OM PRAKASH SHUKLA, J 
SEPTEMBER 29, 2026/gunn