As per the case facts, a High Court entertained writ petitions under Article 226 against an Asset Reconstruction Company (ARC) and issued an interim order directing status quo regarding SARFAESI ... action (possession of secured assets). The ARC, being aggrieved by this, appealed to the Supreme Court. The question arose whether the High Court was justified in entertaining writ petitions and granting an interim order against SARFAESI action, thereby prejudicing the secured creditor's right to recover dues. Finally, the Supreme Court allowed the appeals, dismissing the writ petitions filed before the High Court and vacating the interim order. The Supreme Court stated that High Courts should be extremely careful and circumspect in exercising discretion when granting stay orders in such matters, as it seriously prejudices the rights of secured creditors.