Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5701 OF 2017
FIDAALI MOIZ MITHIBORWALA
THROUGH POA HOLDER AND ANR Appellant(s)
VERSUS
M/S ACEROS FORTUNE INDUSTRIES
PVT LTD & ORS. Respondent(s)
WITH
CIVIL APPEAL NO. 5753 OF 2017
CIVIL APPEAL NO. 5749 OF 2017
CIVIL APPEAL NO. 5702 OF 2017
CIVIL APPEAL NO. 5810 OF 2017
J U D G M E N T
KURIAN, J.
1. In view of the intervening developments leading
to the dismissal of the application for restoration,
nothing survives in these appeals. The appeals are,
accordingly, dismissed.
2. However, we make it clear that this Judgment
shall not stand in the way of the appellants pursuing
their remedies against the order of dismissal of the
application for restoration in accordance with law.
.......................J.
[ KURIAN JOSEPH ]
Signature Not Verified
Digitally signed by
MAHABIR SINGH
Date: 2018.05.05
13:19:27 IST
Reason:
.......................J.
[ MOHAN M. SHANTANAGOUDAR ]
New Delhi;
May 02, 2018.
ITEM NO.5 COURT NO.5 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). 5701/2017
FIDAALI MOIZ MITHIBORWALA THR. POA HOLDER AND ANR Appellant(s)
VERSUS
M/S ACEROS FORTUNE INDUSTRIES PVT LTD & ORS. Respondent(s)
WITH
C.A. No. 5753/2017 (XVII)
C.A. No. 5749/2017 (XVII)
C.A. No. 5702/2017 (XVII)
C.A. No. 5810/2017 (XVII)
Date : 02-05-2018 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Appellant(s) Ms. Shaili Pande, Adv.
Mr. Sujit Gupta, Adv.
Mr. Braj Kishore Mishra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The appeals are dismissed in terms of the signed
non-reportable Judgment.
Pending Interlocutory Applications, if any, stand disposed of.
(JAYANT KUMAR ARORA) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR
(Signed non-reportable Judgment is placed on the file)