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Judgment
This matter has been called out in revised list. No one appeared on behalf of the Decree Holder on either call.
It is apparent from the record that the arbitral award sought to be enforced by the instant petition is dated 29.04.2026. However, the stamp duty on the said award was paid on 19.08.2026.
This is not in consonance with the scheme envisaged under the Indian Stamp Act of 18991, as applicable in NCT of Delhi.
In view of the judgment passed by this Court in M/s URC Construction (P) Ltd. v. Airports Authority of India2, let the stamp duty be satisfied.
The present petition is dismissed for want of prosecution. Pending application(s), if any, also stand disposed of.
The Decree holder is at liberty to restore the present petition after satisfying on the aspect of stamp duty along with penalty, if any, as per the Act and in view of the judgement passed in M/s URC Construction (supra).