ETKIF AMERICA INC Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) THESE writ appeals have been filed against the interlocutory orders dated 13. 2. 2003. We are informed that subsequently a final order had been passed on 5. 3. 2004 by the Special Director, Directorate of Enforcement, New Delhi under Sections 64 and 65 of the Foreign Exchange Regulation Act.

(2.) IT is well settled that once a final order is passed, all interlocutory orders come to an end and merge into the final order. Hence, these writ appeals as well as the writ petition nos. 45717 of 2002, 45718 of 2002, 3182 of 2003 and 3183 of 2003 have all become infructuous and are dismissed as such. However, the points raised in the writ appeals and in the writ petitions can be raised in the Appeal Nos. 415 and 416 of 2004. Consequently, W. A. M. P. Nos. 3320 and 3321 of 2004 are also dismissed. No costs.