[NON-REPORTABLE]   

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.7487/2001

CARBORUNDUM UNIVERSAL LTD.            .....Appellant  

                       VERSUS

DIR.GENERAL,INVESTIGATION & REGISTRATION ....Respondent

O R D E R

        This appeal of 2001 is preferred against an interim order of the Monopolies &

Restrictive Practices Commission, New Delhi. Dr.  R.G.  Padia,  learned  Senior

Counsel appearing on behalf of  the respondent submits,  on instruction,  that this

appeal has become infructuous since the main matter has already been disposed of.

In that view of the matter, the appeal is dismissed as having become infructuous.

There will be no order as to costs.

However, it is clarified that in the event the matter has not yet been disposed

of, liberty is given to the parties to apply for recall of this order.  

.....................J. (TARUN CHATTERJEE)      

.....................J. (HARJIT SINGH BEDI)     

NEW DELHI, FEBRUARY 27, 2008