Supreme Court - Daily Orders
Digital Accelerator Limited vs The Recovery Officer on 23 January, 2026
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.39 COURT NO.5 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 : 23-01-2026 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
Mr. Devesh Tripathi, Adv.
Mr. Kaustubh Seth, Adv.
Ms. Epsita Agastya, Adv.
Mr. Kartik Vashisht, Adv.
Mr. Mukeshwar Nath Dubey, Adv.
Mr. Ajay Kumar, Adv.
Mr. Abhishek Yadav, Adv.
Mr. Divesh, Adv.
Mr. Anand, Adv.
Mr. Shivendra Sharma, Adv.
Mr. Abhishek Dwivedi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Learned counsel for the petitioner seeks permission of this Court to withdraw the Special Leave Petition to avail such alternative remedy as permissible under the law.
2. Permission is granted.
3. The Special Leave Petition is dismissed as withdrawn in Signature Not Verified Digitally signed by Nirmala Negi Date: 2026.01.24 the above terms and the accompanying interlocutory 13:13:04 IST Reason: application(s), if any, shall stand disposed of.
(NIRMALA NEGI) (NIDHI WASON)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR