Supreme Court - Daily Orders
Fiitjee Limited vs Brahmos Aerospace Pvt. Ltd. on 18 August, 2023
ITEM NO.44 COURT NO.3 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 28793-
28794/2017
(Arising out of impugned final judgment and order dated 04-05-2017
in FAOOS No. 77/2017 17-10-2017 in FAOOS No. 77/2017 passed by the
High Court of Delhi at New Delhi)
FIITJEE LIMITED & ANR. Petitioner(s)
VERSUS
BRAHMOS AEROSPACE PVT. LTD. Respondent(s)
Date : 18-08-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Gagan Gupta, AOR
For Respondent(s) Mr. Roopansh Purohit, AOR
UPON hearing the counsel, the Court made the following
O R D E R
It is stated by the learned counsel for the petitioner that the present special leave petitions have become infructuous in view of the order dated 25.02.2019 passed by the High Court of Delhi, disposing of FAO(OS)(COMM)247/2018 & CM Appl. 10465/2017.
Recording the aforesaid, the special leave petitions are dismissed as infructuous.
Signature Not Verified
Pending application(s), if any, shall stand disposed of. Digitally signed by SWETA BALODI Date: 2023.08.21 19:16:44 IST Reason:
(BABITA PANDEY) (R.S. NARAYANAN)
COURT MASTER (SH) ASSISTANT REGISTRAR