Gaurav Enterprises vs Commissioner, Transport Department

At the outset, learned Counsel appearing on behalf of the Decree Holder submits that the conciliation process is going on between the parties. He, accordingly, 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 Indian Stamp Act, 1899 and in line of the judgment passed by this Court in M/s URC Construction (P) Ltd. v. Airports Authority of India^{11.OMP (ENF.) (COMM.) 155/2026}.

However, learned Counsel appearing on behalf of the Judgment Debtor has objected and submits that there is no conciliation process going on.

In view of the submissions made by learned Counsel for the Decree Holder, leave and liberty, as sought, is granted.

The present petition is, accordingly, dismissed as withdrawn.