02 May 2018
Supreme Court
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FIDAALI MOIZ MITHIBORWALA AND ANR THR. POA HOLDER Vs M/S ACEROS FORTUNE INDUSTRIES PVT LTD

Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-005701-005701 / 2017
Diary number: 12700 / 2017
Advocates: BRAJ KISHORE MISHRA Vs


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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 ]  

.......................J.               [ MOHAN M. SHANTANAGOUDAR ]  

New Delhi; May 02, 2018.

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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)