Delhi High Court - Orders
Ssa International And Ors vs Canara Bank And Ors on 23 April, 2026
$~21 & 22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2058/2026 (disposed of) & CM APPL. 26822/2026
SSA INTERNATIONAL AND ORS. .....Petitioners
Through: Mr. Anup Kumar D. Sayare & Mr.
S.N. Gautam, Advs.
versus
CANARA BANK AND ORS. .....Respondents
Through: Mr. Amrendra Kumar Singh, Adv.
(through VC)
22
+ W.P.(C) 2497/2026 (disposed of) & CM APPL. 26819/2026
SSA INTERNATIONAL AND ORS. .....Petitioners
Through: Mr. Anup Kumar D. Sayare & Mr.
S.N. Gautam, Advs.
versus
NATIONAL ASSETS RECONSTRUCTION COMPANY LIMITED
AND ORS. .....Respondents
Through: Mr. Amrendra Kumar Singh, Adv.
(through VC)
CORAM:
HON'BLE MR. JUSTICE VIVEK CHAUDHARY
HON'BLE MS. JUSTICE RENU BHATNAGAR
ORDER
% 23.04.2026 CM APPL. 26822/2026 in W.P.(C) 2058/2026 & CM APPL. 26819/2026 in W.P.(C) 2497/2026
1. The present applications have been filed seeking appropriate direction against the Order dated 23.02.2026 passed by the learned DRT-III, New Delhi, and for permitting the petitioners to defend the proceedings on merits, 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 27/04/2026 at 21:27:09 in terms of the liberty granted vide Order dated 13.02.2026.
2. After arguing at some length, learned counsel for the petitioners prays to withdraw the present applications, with liberty to approach the concerned DRAT against the Order dated 23.02.2026 passed by learned DRT-III, New Delhi, for seeking appropriate relief.
3. In view of the above, the present applications are dismissed as withdrawn, with liberty as prayed for.
VIVEK CHAUDHARY, J RENU BHATNAGAR, J APRIL 23, 2026/pk/nc 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 27/04/2026 at 21:27:09