Supreme Court - Daily Orders
Piyush Periwal vs Stressed Assets Stabilization Fund ... on 16 December, 2020
Bench: Rohinton Fali Nariman, Navin Sinha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3962 OF 2020
PIYUSH PERIWAL Appellant(s)
VERSUS
STRESSED ASSETS STABILIZATION FUND (SASF) Respondent(s)
O R D E R
Heard the learned Senior Counsel appearing for the appellant. We do not find any reason to interfere with the impugned order dated 24.11.2020 passed by the National Company Law Appellate Tribunal, New Delhi.
Accordingly, the appeal is dismissed. Pending applications stand disposed of.
.......................... J. (ROHINTON FALI NARIMAN) .......................... J. (NAVIN SINHA) New Delhi;
December 16, 2020.
Signature Not Verified Digitally signed by R Natarajan Date: 2020.12.17 16:37:08 IST Reason: ITEM NO.16 Court 3 (Video Conferencing) 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). 3962/2020 PIYUSH PERIWAL Appellant(s) VERSUS STRESSED ASSETS STABILIZATION FUND (SASF) Respondent(s)
(FOR ADMISSION and IA No.126646/2020-APPROPRIATE ORDERS/DIRECTIONS and IA No.126649/2020-PERMISSION TO FILE ADDITIONAL DOCUMENTS/ FACTS/ANNEXURES) Date : 16-12-2020 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE NAVIN SINHA For Appellant(s) Mr. Ratnanko Banerjee, Sr. Adv.
Mr. Ranvir Singh, Adv.
Mr. Manish Verma, Adv Mr. Rishi Kumar Singh Gautam, AOR For Respondent(s) Mr. Anand Varma, AOR Mr. Abhishek Prasad, Adv. Swagat Baruah, Adv.
Mr. Ritin Rai, Sr. Adv.
Mr. Siddhartha Barua, Adv. Ms. Adity Gupta, Adv.
Mr. Praful Jindal, Adv.
Ms. Jasmine Damkewala, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER (Signed order is placed on the file)