IN THE SUPREME COURT OF INDIA            CIVIL APPELLATE JURISDICTION

         CIVIL APPEAL NO.6111 OF 2000  

AIR INDIA LTD.                           .....APPELLANT(S)

VERSUS

JET AIRWAYS (INDIA) LTD. & ORS.                 ....RESPONDENT(S)

 WITH

C.A.NO.6112 OF 2000        C.A.NOs.6131-6132/2000

        O  R  D  E  R

C.A.Nos.6111/2000 & 6112/2000

Learned counsel appearing on behalf of the appellant-Air India submits that as the  

contract has already expired in June, 2009, these appeals have become infructuous.   The  

appeals are accordingly dismissed as having become infructuous.

Interim order, if any, stands vacated.

C.A.Nos.6131-6132/2000

In view of the order passed in C.A.Nos.6111/2000 &6112/2000,  these appeals have  

also  become  infructuous  and  the  same  are  accordingly  dismissed  as  having  become  

infructuous.

Interim order, if any, stands vacated.

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

         ............................J.                         ( R.M.LODHA )

NEW DELHI; JULY 14, 2009.