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Delhi High Court - Orders

Societe Generale vs Daewoo Motors India Ltd on 26 November, 2025

Author: Prateek Jalan

Bench: Prateek Jalan

                          $~C-9
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +         CO.PET. 66/2003 & CO.APPL. 142/2019, CO.APPL. 190/2020,
                                    CO.APPL. 191/2020, CO.APPL. 192/2020, CO.APPL. 551/2021,
                                    CO.APPL. 38/2022, CO.APPL. 302/2022, CO.APPL. 264/2023,
                                    CO.APPL. 770/2023, CO.APPL. 771/2023, CO.APPL. 826/2023,
                                    CO.APPL. 916/2023, CO.APPL. 596/2024, CO.APPL. 750/2024,
                                    CO.APPL. 751/2024, CO.APPL. 3/2025, CO.APPL. 463/2025,
                                    CO.APPL. 585/2025, CO.APPL. 619/2025, CO.APPL. 620/2025
                                    SOCIETE GENERALE                             .....Petitioner
                                                    Through:

                                                                  versus

                                    DAEWOO MOTORS INDIA LTD.               .....Respondent
                                               Through: Mr. Abhishek Sharma, Mr.
                                                         Pranshul Kulshrestha, Ms. Shruti
                                                         Poddar,   Advocates      for   R-
                                                         5/ARCIL.
                                                         Mr. Ajay Kumar Bhatnagar,
                                                         Advocate for applicants in
                                                         CO.APPLs. 770/2023, 771/2023,
                                                         750/2024, 751/2024, 463/2025,
                                                         772/2023, 987/2023, 457/2025,
                                                         14/2021.
                                                         Ms. Ruchi Sindhwani, SC with Ms.
                                                         Megha Bharara, Advocate for OL.


                          CORAM:
                          HON'BLE MR. JUSTICE PRATEEK JALAN

                                                                  ORDER
                          %                                       26.11.2025
                          CO.APPL. 499/2025,

Reply to this application be filed by the secured creditor - ARCIL, CO.PET. 66/2003 Page 1 of 2 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/11/2025 at 21:31:03 within four weeks from today.

List on 04.02.2026.

CO.APPL. 14/2021, CO.APPL. 772/2023, CO.APPL. 987/2023, CO.APPL. 457/2025 Learned counsel for the applicant seeks permission to file judgments. He may do so within two weeks from today.

List on 04.02.2026.

CO.PET. 66/2003

List on 04.02.2026.

PRATEEK JALAN, J NOVEMBER 26, 2025 "Bhupi"/AD/ CO.PET. 66/2003 Page 2 of 2 This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 27/11/2025 at 21:31:03