Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.6111 OF 2000
AIR INDIA LTD. .....APPELLANT(S)
VERSUS
JET AIRWAYS (INDIA) LTD. & ORS. ....RESPONDENT(S)
WITH
C.A.NO.6112 OF 2000
C.A.NOs.6131-6132/2000
O R D E R
C.A.Nos.6111/2000 & 6112/2000
Learned counsel appearing on behalf of the appellant-Air India submits that as the
contract has already expired in June, 2009, these appeals have become infructuous. The
appeals are accordingly dismissed as having become infructuous.
Interim order, if any, stands vacated.
C.A.Nos.6131-6132/2000
In view of the order passed in C.A.Nos.6111/2000 &6112/2000 , these appeals have
also become infructuous and the same are accordingly dismissed as having become
infructuous.
Interim order, if any, stands vacated.
............................J.
( TARUN CHATTERJEE )
............................J.
( R.M.LODHA )
NEW DELHI;
JULY 14, 2009.