Supreme Court - Daily Orders
Sumeet Juneja vs Stressed Assets Stabilisation Fund ... on 1 December, 2025
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 13552 OF 2025
SUMEET JUNEJA APPELLANT(S)
VERSUS
STRESSED ASSETS STABILISATION FUND
(SASF) & ANR. RESPONDENT(S)
O R D E R
Having heard learned counsel appearing for the appellant, we do not find any reason to interfere with the impugned order passed by the National Company Law Appellate Tribunal, Principal Bench, New Delhi (NCLAT).
The Civil Appeal is hence dismissed. However, the imposition of cost of Rs.5,00,000/- (Rupees Five Lakhs) by the NCLAT is set aside. Pending application(s) shall stand disposed of.
………………………………………J. [B.V. NAGARATHNA] ……………………………………J. Signature Not Verified [ K.V. VISWANATHAN] Digitally signed by NEETU SACHDEVA Date: 2025.12.02 16:20:30 IST Reason: NEW DELHI DECEMBER 01, 2025 ITEM NO.16 COURT NO.4 SECTION XVII-B 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). 13552/2025 SUMEET JUNEJA Appellant(s) VERSUS STRESSED ASSETS STABILISATION FUND (SASF) & ANR. Respondent(s) FOR ADMISSION IA No. 288739/2025 - EX-PARTE STAY Date : 01-12-2025 This matter was called on for hearing today. CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE K.V. VISWANATHAN For Appellant(s) : Mr. Pulkit Goyal, Adv.
Ms. Taniya Bansal, Adv.
Mr. Ramneek K Mann, Adv.
Mr. Alapati Sahithya Krishna, AOR For Respondent(s) :
UPON hearing the counsel the Court made the following O R D E R The Civil Appeal is dismissed in terms of the signed order.
Pending application(s) shall stand disposed of. (NEETU SACHDEVA) (DIVYA BABBAR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Signed order is placed on the file)