Delhi High Court - Orders
Ssa International And Ors vs National Assets Reconstruction ... on 23 February, 2026
$~41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2497/2026
SSA INTERNATIONAL AND ORS .....Petitioners
Through: Mr. Anup Kumar D Sayare,
Adv.
versus
NATIONAL ASSETS RECONSTRUCTION COMPANY
LIMITED AND ORS
.....Respondent
Through: Mr. Amrendra Kumar Singh,
Adv for the Respondent No. 1,
3 and 4.
CORAM:
HON'BLE MR. JUSTICE VIVEK CHAUDHARY
HON'BLE MS. JUSTICE RENU BHATNAGAR
ORDER
% 23.02.2026 CAV 89/2026
1. In view of appearance of Mr. Amrendra Kumar Singh, the learned counsel for Respondent No. 1, 3 & 4/Caveator, the caveat stands discharged.
CM APPL. 12103/2026 (Exemption)
2. Allowed, subject to all just exemptions.
3. The application stands disposed of.
W.P.(C) 2497/2026 AND CM APPL. 12102/2026 (Stay)
4. The present writ petition has been filed under Article 226 read with Article 227 of the Constitution of India for setting aside the 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 25/02/2026 at 20:33:21 Order dated 13.10.2025 passed by the learned Debts Recovery Tribunal-III, New Delhi (hereinafter referred to as, „DRT-III‟) and Order dated 19.01.2026 passed by the Debts Recovery Appellate Tribunal (hereinafter referred to as, „DRAT‟) in Misc. Appeal (EDRAT) No.2131/2025.
5. Heard learned counsel for the appellant as well as learned counsel for Respondent Nos. 1, 3 & 4.
6. 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 DRT-III, Delhi, such additional documents as may be in their possession, demonstrating satisfaction of the whole or any part of the respondents‟ claim.
7. In view of the aforesaid submission, liberty is granted to the petitioners to file before the learned DRT-III, Delhi, by way of an affidavit, any additional documents in their possession evidencing satisfaction, whether in whole or in part, of the respondents‟ claim, within a period of two weeks from today.
8. With the aforesaid liberty, the petition along with pending application(s) stands disposed of as withdrawn.
VIVEK CHAUDHARY, J RENU BHATNAGAR, J FEBRUARY 23, 2026 p/ka 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 25/02/2026 at 20:33:21