Delhi High Court - Orders
Ssa International And Ors vs National Assets Reconstruction ... on 28 April, 2026
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2098/2026
SSA INTERNATIONAL AND ORS .....Petitioners
Through: Mr. Anup Kumar D Sayare,
sAdv.
versus
NATIONAL ASSETS RECONSTRUCTION COMPANY
LIMITED AND ORS .....Respondents
Through: Mr. Amrendra Kumar Singh,
Adv.
CORAM:
HON'BLE MR. JUSTICE VIVEK CHAUDHARY
HON'BLE MS. JUSTICE RENU BHATNAGAR
ORDER
% 28.04.2026 CM APPL. 26054/2026
1. The present application has been filed by the petitioners under Section 151 of the Code of Civil Procedure, 1908, seeking the following directions:
"a) Issue appropriate direction against the order dated 20.01.2026 and 01.04.2026 passed by the learned DRT-III, New Delhi, insofar as they impose costs and threaten striking off defence of the Petitioners;
b) Direct the learned DRT-III, New Delhi to permit the Petitioners to defend the proceedings on merits, in compliance with the liberty granted by this Hon'ble Court vide order dated 13.02.2026, and to ensure compliance in letter and spirit of the said 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 29/04/2026 at 21:24:21 order;
c) pass such other or further order(s) as this Hon'ble Court may deem fit and proper in the interest of justice."
2. At the outset, learned counsel for the petitioners seeks permission of this Court to withdraw the present application to which the learned counsel for the respondent Nos. 1 and 2 has no objection.
3. The application is, accordingly, dismissed as withdrawn.
VIVEK CHAUDHARY, J RENU BHATNAGAR, J APRIL 28, 2026 p/sm 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 29/04/2026 at 21:24:21