$~60 to 63 * IN THE HIGH COURT OF DELHI AT NEW DELHI # CNR No. DLHC011044742025 + OMP (ENF.) (COMM.) 289/2025 M/S RKMT BUILDCON PVT LTD THROUGH SHRI KAMAL SINGH DIRECTOR .....Decree Holder Through: Mr. Sanjay Bansal, Adv. versus GOVT OF NCT OF DELHI PWD THROUGH EXECUTIVE ENGINEER EDUCATION DIVISION NORTH WEST .....Judgement Debtor Through: Ms. Nikita Bhutani, PC 61. # CNR No. DLHC011044752025 + OMP (ENF.) (COMM.) 290/2025 M/S RKMT BUILDCON PVT LTD THROUGH SHRI KAMAL SINGH DIRECTOR .....Decree Holder Through: Mr. Sanjay Bansal, Adv. versus GOVT OF NCT OF DELHI PWD THROUGH EXECUTIVE ENGINEER EDUCATION DIVISION NORTH .....Judgement Debtor Through: Ms. Nikita Bhutani, PC 62. # CNR No. DLHC011044762025 + OMP (ENF.) (COMM.) 291/2025 M/S RKMT BUILDCON PVT LTD THROUGH SHRI KAMAL SINGH DIRECTOR .....Decree Holder Through: Mr. Sanjay Bansal, Adv. versus GOVT OF NCT OF DELHI PWD THROUGH EXECUTIVE ENGINEER EDU MAINT DIV S AND SE .....Judgement Debtor Through: Ms. Nikita Bhutani, PC 63. # CNR No. DLHC011044772025 + OMP (ENF.) (COMM.) 292/2025 M/S RKMT BUILDCON PVT LTD THROUGH SHRI KAMAL SINGH DIRECTOR .....Decree Holder Through: Mr. Sanjay Bansal, Adv. versus GOVT OF NCT OF DELHI THROUGH EXECUTIVE ENGINEER EDU MAINT DIV S AND SE .....Judgement Debtor Through: Ms. Nikita Bhutani, PC CORAM: HON'BLE MR. JUSTICE OM PRAKASH SHUKLA ORDER(ORAL) % 29.09.2026 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 the Indian Stamp Act, 18991 and in line with the judgement passed by this Court in M/s URC Construction (P) Ltd. v. Airports Authority of India2. 1 as applicable in the NCT of Delhi 2 OMP (ENF.)(COMM) 155/2026 2. Leave and liberty is granted as aforesaid. 3. Accordingly, the present petition is dismissed as withdrawn. Pending applications, if any, stands disposed of. OM PRAKASH SHUKLA, J SEPTEMBER 29, 2026/at