FIDAALI MOIZ MITHIBORWALA Vs. ACEROS FORTUNE INDUSTRIES PVT LTD & ORS
LAWS(SC)-2018-5-107
SUPREME COURT OF INDIA
Decided on May 02,2018

Fidaali Moiz Mithiborwala Appellant
VERSUS
Aceros Fortune Industries Pvt Ltd And Ors Respondents

JUDGEMENT

Kurian Joseph, 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.;


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