Supreme Court - Daily Orders
Kingfisher Airlines Ltd vs Union Of India on 2 September, 2014
Bench: Anil R. Dave, Uday Umesh Lalit
1
ITEM NO.601 COURT NO.4 SECTION XVI
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)......CC No(s).
14755/2014
(Arising out of impugned final judgment and order dated 28/08/2014
in AST No. 320/2014 passed by the High Court Of Calcutta)
KINGFISHER AIRLINES LTD Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(with application for exemption from filing certified as well as
plain copy of the impugned order and permission to file SLP
without certified/plaint copy of the impugned order)
Date : 02/09/2014 This petition was called on for mentioning
today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Dr. A. M. Singhvi, Sr. Adv.
Mr. Parag Tripathi, Sr. Adv.
Mr. Ankur Saigal, Adv.
Mr. Mahesh Agarwal, Adv.
Mr. E. C. Agrawala, Adv.
For Respondent(s) Mr. Mukul Rohtagi, Attorney General
Mr. Dhruv Mehta, Sr. Adv.
Mr. Amar Dave, Adv.
Mr. Kunal Chatterji, Adv.
Mr. Krishnayan Sen, Adv.
Mr. Rishad A. Chawdhary, Adv.
Ms. Ranjita Rohtagi, Adv.
UPON hearing counsel the Court made the following
O R D E R
Signature Not Verified
Digitally signed by
Permission to file Special Leave Petition is granted. Jayant Kumar Arora Date: 2014.09.03 16:21:19 IST Reason: In our opinion, the petition has become infructuous in view of the fact that the order has already been passed by the 2 Grievance Redressal Committee on Declaration of Wilful Defaulter on 01.09.2014. A copy of the same has been placed on record and has also been given to the learned counsel appearing for the petitioner.
In view of the above development in the case, the Special Leave Petition is dismissed as having become infructuous.
(Jayant Kumar Arora) (Sneh Bala Mehra)
Sr. P.A. Assistant Registrar