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* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
# CNR No. DLHC011332882018 
+  OMP (ENF.) (COMM.) 124/2018 
 MATHUR & KAPRE ASSOCIATES PRIVATE LIMITED 
.....Decree Holder 
    Through: Mr. Jaswinder Singh, Adv. 
    versus 
 
 UNION OF INDIA        .....Judgement Debtor 
Through: Mr. Rajesh Kumar, SPC along with Mr. Yash Narain, Ms. Pragya Nath, Advs.  
 CORAM: 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER(ORAL) 
%        29.09.2026 
 
1. It is apparent that stamp duty on the arbitral award sought to be enforced in the instant petition is beyond one month from the date of the execution of the arbitral award.  
 
2. This is not in consonance with the scheme envisaged by the Indian Stamp Act, 1899, as applicable in NCT of Delhi.  
 
3. At this stage, learned Counsel appearing for the Petitioner seeks leave to withdraw the present petition with liberty to file it again after making stamp duty good as per Indian Stamp Act, 1899 as applicable in 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 
 
 
4. Leave and liberty is granted, as aforesaid.  
 
5. The present petition is dismissed as withdrawn.  
 
 
OM PRAKASH SHUKLA, J 
SEPTEMBER 29, 2026/at