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Judgment
3 paragraphs · 64 words
1.
At the outset, learned Counsel appearing for the Decree Holder seeks leave to withdraw the present petition with liberty to file it again as and when situation arise and after making the stamp duty good as per Indian Stamp Act, 1899 as applicable in NCT of Delhi.
2.
Leave and liberty as aforesaid is granted.
3.
The present petition is dismissed as withdrawn.