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Judgment
It is apparent from the record that the stamp duty on the arbitral award sought to be enforced has been deposited on 01.05.2025, which is beyond one month from the date of the execution of the arbitral award.
This is not in consonance with the scheme envisaged by the Indian Stamp Act, 18991, as applicable in NCT of Delhi as well as in view of the judgment passed by this Court in M/s URC Construction (P) Ltd. v. Airports Authority of India2.
At this stage, learned Counsel appearing on behalf of 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 (supra).
Leave and liberty, as sought, is granted.
The petition is, accordingly, dismissed as withdrawn. Pending application(s), if any, also stand disposed of.