Delhi High Court - Orders
M/S Ssa International And Ors vs State Bank Of India And Anr on 11 February, 2026
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1922/2026 & CAV 71/2026, CM APPL. 9352/2026,
CM APPL. 9353/2026
M/S SSA INTERNATIONAL AND ORS. .....Petitioners
Through: Mr. Anuj Kr. D. Sayare & Mr.
S. N. Gautam, Advs.
versus
STATE BANK OF INDIA AND ANR. .....Respondents
Through: Mr. Amrendra Kumar Singh,
Adv. for R1&2
CORAM:
HON'BLE MR. JUSTICE VIVEK CHAUDHARY
HON'BLE MS. JUSTICE RAJNEESH KUMAR GUPTA
ORDER
% 11.02.2026
1. Heard learned counsel for the parties.
2. After some arguments, learned counsel for the petitioners submits that the grievance of the petitioners would be adequately addressed if they are granted liberty to place on record before the learned Debt Recovery Appellate Tribunal, Delhi, such additional documents as may be in their possession, demonstrating satisfaction of the whole or any part of the respondents' claim.
3. In view of the aforesaid submission, liberty is granted to the petitioners to file before the learned Debt Recovery Appellate Tribunal, Delhi, by way of an affidavit, any additional documents in their possession evidencing satisfaction, whether in whole or in part, 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 12/02/2026 at 21:54:28 of the respondents' claim, within a period of two weeks from today.
4. With the aforesaid liberty, the petition along with pending application(s) stands disposed of as withdrawn.
VIVEK CHAUDHARY, J RAJNEESH KUMAR GUPTA, J FEBRUARY 11, 2026/pr 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 12/02/2026 at 21:54:28