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Judgment
It is apparent from the record that the stamp duty on the arbitral award sought to be enforced in the present petition was paid on 03.02.2026, which is undoubtedly beyond one month from the date of execution the award.
This is not in consonance with the scheme envisaged by the Indian Stamp Act, 18991, as applicable in NCT of Delhi and in line of the judgment passed by this Court in M/s URC Construction (P) Ltd. v. Airports Authority of India2.
At this stage, learned Senior 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 along with penalty, if any, as per the Act and in line of the judgment passed by this Court in M/s URC Construction (supra).
Leave and liberty, as aforesaid, is granted.
The present petition is, accordingly, dismissed as withdrawn.
At this stage, learned Senior Counsel for the Decree Holder prays that a direction may be issued to the Collector for expediting the matter.
Accordingly, the concerned Collector is directed to expedite the matter and decide it preferably within three weeks from the date of an application.