Delhi High Court - Orders
M/S Ssa International And Ors vs State Bank Of India And Anr on 27 March, 2026
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1922/2026 & CM APPL 19422/2026
M/S SSA INTERNATIONAL AND ORS. .....Petitioners
Through: Mr. S N Gautam, Adv.
versus
STATE BANK OF INDIA AND ANR. .....Respondents
Through: Mr. Amrendra Kumar Singh, Adv.
CORAM:
HON'BLE MR. JUSTICE VIVEK CHAUDHARY
HON'BLE MR. JUSTICE RAJNEESH KUMAR GUPTA
ORDER
% 27.03.2026 CM APPL 19422/2026 IN W.P.(C) 1922/2026
1. The present application has been filed on behalf of the petitioners under Section 152 read with Section 151 of Civil Procedure Code, 1908, seeking correction of Order dated 11.02.2026 passed by this Court on account of typographical error.
2. Learned counsel for the respondents submits that he has no objection to the correction of the said Order.
3. Having perused the application and the Order dated 11.02.2026, this Court is satisfied that the error pointed out therein is clerical/typographical in nature. Accordingly, in paragraphs 2 and 3 of the Order dated 11.02.2026, the words "Debt Recovery Appellate Tribunal, Delhi" shall stand substituted with "Debt Recovery Tribunal-III, Delhi".
This is a digitally signed order.
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4. Accordingly, the present application stands disposed of with aforesaid directions.
VIVEK CHAUDHARY, J RAJNEESH KUMAR GUPTA, J MARCH 27, 2026 rs/kp/tr 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 01/04/2026 at 20:41:05