CHRESTIEN MICA INDUSTRIES LTD., CALCUUTA Vs VINAYAK MICA EXPORTS CO.
Case number: C.A. No.-005780-005780 / 1999
Diary number: 13641 / 1999
Advocates: DEBA PRASAD MUKHERJEE Vs
PRATIBHA JAIN
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5780 OF 1999
Christian Mica Industries Ltd., Calcutta …
Appellant
VERSUS
Vinayak Mica Exports Co. & Ors. … Respondents
O R D E R
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
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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
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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,
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Bihar, we are of the view that the appeal has become
infructuous.
4. Mr. Jaideep Gupta, learned senior counsel appearing
on behalf of the appellant submits that the respondent
had lifted mica scraps more than the scraps they were
allowed to lift from Dump No. 1, Dump No. 2 and the
main factory shed of M/s Christian Mica at Tisri,
Giridih, Bihar, although the High Court by the
impugned order had restricted the respondents from
lifting more than 15000 MTs from the aforesaid dumps
in question. Accordingly, Mr. Gupta, learned senior
counsel for the appellants, sought to contend that since
the respondents have lifted more than they were
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allowed to lift, the appellants should be permitted to
take appropriate steps for recovery of the mica scraps
or equivalent amount of damages by approaching the
High Court or any other appropriate authority in
accordance with law.
5. Mr. Sushil Kumar Jain, learned counsel for the
respondent, contested the submissions of Mr. Gupta
and submitted that in compliance with the order passed
by the High Court as well as by this Court in the interim
orders, they have lifted scrap from the dumps in
question and, therefore, question of giving liberty to
recover the mica scraps or equivalent amount of
damages from the appellants does not arise at all. He
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had drawn our attention to some of the orders passed
by the High Court and also the impugned order, from
which he sought to contend that the lifting of mica
scraps has been done in accordance with the order
passed by the High Court and also by this Court and,
therefore, it would not be open for the appellants to re-
agitate the question any further.
6. After hearing the learned counsel for the parties and
after going through the impugned order as well as the
interim orders passed by this Court during the
pendency of this appeal, we are of the view that this
question as raised by the learned counsel for the
parties, cannot be agitated at this stage because the
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appeal has been filed against an order passed by the
High Court on the application for extension of time to
lift mica scraps from the dumps in question. Since that
time has already expired and, therefore, we are not in
a position to go into this question. Accordingly, we
dispose of this appeal by making an observation only
that whatever observations or findings made by the
High Court in the impugned order has to be taken for
the adjudication of the application for extension of time
and not otherwise.
7. The parties would be at liberty to agitate the question
before the appropriate Court or authority as to the
findings made by the High Court while deciding the
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application for extension of time to remove mica
scraps.
8. With these observations, this appeal is disposed of.
There will be no order as to costs.
…………………………,J [TARUN CHATTERJEE]
…………………………,J [R. M. LODHA]
NEW DELHI, SEPTEMBER 10, 2009
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