Delhi High Court - Orders
Ssa International And Ors vs National Assets Reconstruction ... on 13 February, 2026
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2098/2026, CAV 78/2026, CM APPL. 10249/2026 & CM
APPL. 10250/2026
SSA INTERNATIONAL AND ORS .....Petitioners
Through: Mr. Vivek Sharma, Mr. Anup Kumar
D Sayare and Mr. S.N. Gautam, Advs.
versus
NATIONAL ASSETS RECONSTRUCTION COMPANY LIMITED
AND ORS ....Respondents
Through: Mr. Amrendra Kumar Singh, Adv. for
Respondent No. 1, 2 and 4.
CORAM:
HON'BLE MR. JUSTICE VIVEK CHAUDHARY
HON'BLE MS. JUSTICE RENU BHATNAGAR
ORDER
% 13.02.2026
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 Tribunal-III, 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 Tribunal-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.
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 13/02/2026 at 20:50:59
4. With the aforesaid liberty, the petition along with pending application(s) stands disposed of as withdrawn.
VIVEK CHAUDHARY, J RENU BHATNAGAR, J FEBRUARY 13, 2026/rs/kp 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 13/02/2026 at 20:50:59