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Judgment
5 paragraphs · 98 words
1.
It seems that award is inadequately stamped.
2.
At this stage, learned Counsel appearing for the Decree Holder seeks leave to withdraw the present petition with liberty to file it again after making good the stamp duty as per Indian Stamp Act, 1899 applicable in NCT of Delhi and in line with the judgement of M/s URC Construction (P) Ltd. v. Airports Authority of India1.
3.
Leave and liberty as aforesaid is granted.
4.
The present petition is dismissed as withdrawn. Pending application(s), if any, also stand disposed of.
Footnotes
- 1.OMP (ENF.) (COMM.) 155/2026/2026 SCC OnLine Del 6909