SUPREME COURT OF INDIA

Before:- N. Santosh Hegde and Ashok Bhan, JJ.

C.A. No. 6319 of 2000. D/d. 31.10.2001.

Union of India and others - Appellants

Versus

Adani Exports Ltd. and another - Respondent

Constitution of India, 1950 Article 226 Import Export Policy - Court disposes of appeal as infructuous.

[Para 1]

ORDER

This appeal is preferred against an interim order dated 29.6.1999 of the High Court of Gujarat at Ahmedabad in SCA No. 3282/99. In the main appeal the judgement is pronounced today hence this appeal has become infructuous hence stands disposed of accordingly.

-RESULT .