- (1.) This appeal by way of a Special Leave is directed against a Judgment and order dated 9th of August, 1999 passed by a Division Bench of the High Court of Calcutta in ACO No. 32 of 1998 arising out of Appeal No. 281 of 1998 and connected with Company Petition No. 117 of 1979, by which an application filed at the instance of the respondent for extending or granting a further period of 12 weeks to the respondent to lift mica from Dump No. 1, Dump No. 2 and the main factory shed of M/s Christian Mica at Tisri, Giridih, Bihar was allowed in part.
(2.) By the impugned order, the Division Bench of the High Court granted extension of time to remove the remaining quantities of mica scraps lying at Dump No. 1, Dump No. 2 and the main factory shed of M/s Christian Mica at Tisri, Giridih, Bihar, not exceeding the quantity of 15,000 MTs within a period of 8 weeks from the date of obtaining the assistance of police authorities.
(3.) We have heard the learned Counsel for the parties and also examined the records of this case. In view of the fact that the time granted by the Division Bench of the High Court by the impugned order had long expired and during the pendency of this appeal in this Court, certain interim orders have been passed by this Court permitting the respondents to remove or lift mica scraps from Dump No. 1, Dump No. 2 and the main factory shed of M/s Christian Mica at Tisri, Giridih, Bihar, we are of the view that the appeal has become infructuous.;