$~66 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
# CNR No. DLHC010142762026 
+  O.M.P.(I) (COMM.) 149/2026, I.A. 9405/2026 & I.A. 10907/2026 
 INDUS TOWERS LIMITED    .....Petitioner 
Through: Mr. Shahshank Garg, Senior Advocate along with Mr. Mohit Sharma, Ms. Pragya Tyagi, Advs. 
    versus 
 
 MR THOMAS GEORGE & ORS.       .....Respondents 
Through: Advocate (appearance not given).  
 
 CORAM: 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER(ORAL) 
%        29.09.2026 
  
1. It is borne out from the record that the stamp duty deposited on the award sought to be enforced is beyond one month.  


 
2. 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 
 
3. Leave and liberty is granted as aforesaid.  


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 The present petition is dismissed as withdrawn.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


 
5. Bank guarantee furnished by the Respondent is expiring on 30.09.2026.  


 
6. At this stage, learned Counsel appearing for the Respondent undertakes at Bar that he will extend/renew the bank guarantee for next one year.  


 
 
 
OM PRAKASH SHUKLA, J 
SEPTEMBER 29, 2026/at