$~59 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
# CNR No. DLHC010946762023 
+  OMP (ENF.) (COMM.) 89/2025 & EX.APPL.(OS) 634/2025 (Delay) 
 
 MS SKIPPER LTD    .....Decree Holder 
    Through: Mr. Saurav Gupta, Adv.  
 
    versus 
 
 MS FLOWMORE LTD        .....Judgement Debtor 
    Through: Ms. Pratishtha Vij, Adv.  
 
 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 Indian Stamp Act, 1899, applicable in the 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 
 
2. Leave and liberty is granted as aforesaid.  


 
3. The present petition is dismissed as withdrawn. Pending applications, if any, stands disposed of.  


 
OM PRAKASH SHUKLA, J 
SEPTEMBER 29, 2026/at