Supreme Court - Daily Orders
Digital Accelerator Limited vs The Recovery Officer on 7 January, 2026
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.11 COURT NO.6 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 37778/2025
[Arising out of impugned final judgment and order dated 17-10-2025
in WP No. 38620/2025 passed by the High Court of Judicature at
Madras]
DIGITAL ACCELERATOR LIMITED Petitioner(s)
VERSUS
THE RECOVERY OFFICER & ORS. Respondent(s)
FOR ADMISSION
Date : 07-01-2026 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE ALOK ARADHE
For Petitioner(s) :Mr. Mohd Faraz Anees, AOR
Ms. Epsita Agastya, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the petitioners seeking adjournment on the ground of medical emergency, the matter stands adjourned by two weeks.
(KAPIL TANDON) (NIDHI WASON)
COURT MASTER (SH) ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
KAPIL TANDON
Date: 2026.01.07
16:22:42 IST
Reason: