Supreme Court - Daily Orders
Federation Of Indian Airlines Through ... vs Directorate General Of Civil Aviation on 7 May, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.8+68 COURT NO.6 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL Diary No. 15782/2018
(Arising out of impugned final judgment and order dated 24-11-2017
in OA No. 90/2014, OA No. 117/2013, OA No. 115/2013 and A No.
60/2013 passed by the National Green Tribunal)
FEDERATION OF INDIAN AIRLINES
THROUGH ITS ASSOCIATE & ORS. Petitioner(s)
VERSUS
DIRECTORATE GENERAL OF CIVIL AVIATION & ORS. Respondent(s)
(With IA No.64888/2018-CONDONATION OF DELAY IN FILING, IA
No.64890/2018-STAY AND SUMMON OF RECORD, IA No.64887/2018-
PERMISSION TO FILE APPEAL and IA No.64906/2018-PERMISSION TO FILE
ADDITIONAL DOCUMENTS)
WITH
Diary No(s). 16021/2018 (XVII)
(With IA No.64488/2018-CONDONATION OF DELAY IN FILING, IA
No.64489/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT,
IA No.64491/2018-EX-PARTE STAY, IA No.64487/2018-PERMISSION TO FILE
APPEAL and IA No.64490/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS)
Diary No. 16761/2018
(With IA No.66472/2018-CONDONATION OF DELAY IN FILING, IA
No.66474/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT,
IA No.66479/2018-EX-PARTE STAY, IA No.66471/2018-PERMISSION TO FILE
APPEAL and IA No.66476/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS)
Diary No. 16763/2018
Diary No. 16774/2018
Diary No. 16777/2018
Date : 07-05-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Parties Mr. Mukul Rohatgi, Sr. Adv.
Mr. Neeraj Kishan Kaul, Sr. Adv.
Signature Not Verified Mr. Naman Joshi, Adv.
Digitally signed by
NIDHI AHUJA
Date: 2018.05.07
Mr. Mrinal Ojha, Adv.
17:52:41 IST
Reason: Mr. Ishaan Chhaya, Adv.
Ms. Manvi Adhlakha, Adv.
Mr. Ruhsheet J. Saluja, Adv.
1
CIVIL APPEAL Diary No. 15782/2018 etc.
Mr. Hemant Jain, Adv.
Ms. Kiran Kondaparthy, Adv.
Mr. Jasmeet Singh, AOR
Mr. Nakul Dewan, Adv.
Mr. Abhimanyu Mahajan, Adv.
Mr. Sarthak Mehrotra, Adv.
Ms. Ranjeeta Rohatgi, AOR
Ms. Pragya Baghel, Adv.
Ms. Samten Doma, Adv.
Khaitan & Co.
Ms. Kiran Ku. Patra, Adv.
Ms. Milanka Choudhary, Adv.
Mr. Abhishek Sharma, Adv.
Ms. Abhilasha Singh, Adv.
Mr. Sanjeev Anand, Adv.
Mr. Akshay Kapoor, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Permission to file appeal granted.
Delay condoned.
In these appeals, the limited challenge is to direction No. 7 contained in paragraph 15 of the impugned judgment whereby all the coaches/buses and the other vehicles plying at the Airport are directed to be brought in CNG mode. It is submitted that there is no discussion and no reasons are given in support of the aforesaid direction in the impugned order. It is also submitted that there are different types of vehicles which are deployed at the Airport and many of them cannot even be converted into CNG.
Issue notice.
There shall be stay of the aforesaid direction in the meantime.
(NIDHI AHUJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
2