Supreme Court - Daily Orders
Solar Industries India Limited vs Kailash Chandra Nuwal on 26 August, 2025
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 182 OF 2022
SOLAR INDUSTRIES INDIA LIMITED APPELLANT(S)
VERSUS
KAILASH CHANDRA NUWAL & ORS. RESPONDENT(S)
O R D E R
We have heard Shri Sajan Poovvaya, learned senior counsel for the appellant and Shri Krishnan Venugopal, learned senior appearing for the respondent(s).
According to learned senior counsel for the respondent(s), the respondents had succeeded in the impugned order.
We note that the term of directorship of the concerned Director was between 01.04.2016 and 31.03.2021 which has expired.
In the circumstances, we do not think it necessary to consider the case on merits. Consequently, we dispose of this Civil Appeal by directing the National Company Law Tribunal (NCLT) to consider the company petition on merits as expeditiously as possible.
In view of the aforesaid order, we also expressly state that we have not made any observations on the merits of the case. All contentions on both sides are left open to be advanced before the NCLT. The parties are at liberty to seek any interim/final orders before the NCLT.
Signature Not VerifiedDigitally signed by NEETU SACHDEVA Date: 2025.08.29
Should an application be made by either of the parties for 16:43:59 IST Reason: interim order, the same shall be considered expeditiously.
Contd..
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The Civil Appeal is disposed of in the aforesaid terms. Pending application(s), if any, shall stand disposed of.
………………………………………J. [B.V. NAGARATHNA] ……………………………………J. [JOYMALYA BAGCHI] NEW DELHI AUGUST 26, 2025 ITEM NO.12 COURT NO.3 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 182/2022 SOLAR INDUSTRIES INDIA LIMITED Appellant(s) VERSUS KAILASH CHANDRA NUWAL & ORS. Respondent(s) IA No. 34707/2022 - APPLICATION FOR TAKING ON RECORD IA No. 51005/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 3384/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 64402/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 2614/2022 - STAY APPLICATION IA No. 34715/2022 - VACATING STAY Date : 26-08-2025 This matter was called on for hearing today. CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE JOYMALYA BAGCHI For Appellant(s) : Mr. Mukul Rohatgi, Sr. Adv.
Mr. Sajan Poovvaya, Sr. Adv. Ms. Raksha Agarwal, Adv. Mr. Snehasish Mukherjee, AOR For Respondent(s) :Mr. Krishnan Venugopal, Sr. Adv.
Mr. Rahul Goel, Adv.
Ms. Anu Monga, Adv.
Mr. Sunil Jain, Adv.
Ms. Parul Shukla, AOR Ms. Shubhangi Pandey, Adv. Mr. Saday Mondol, Adv. Ms. Debatmaja Ghosh, Adv.
Mr. Jose Abraham, AOR Mr. Krishnan Venugopal, Sr. Adv. Mr. Rahul Goel, Adv.
Ms. Anu Monga, Adv.
Mr. Sunil Jain, Adv.
Mr. Yash Agarwal, Adv. Mr. Shivendra Singh, AOR Mr. Avinash Mathews, Adv. Ms. Prakriti Rastogi, Adv. Ms. Nandini Kaushik, Adv.
contd..
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Mr. Siddhant Buxy, AOR Ms. Urvashi Misra, Adv. Ms. Simran Bhat, Adv.
Mr. Arnab Ray, Adv.
Mr. Gopal Sawal, Adv.
UPON hearing the counsel the Court made the following O R D E R The Civil Appeal is disposed of in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(NEETU SACHDEVA) (PREETI SAXENA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Signed order is placed on the file)