Supreme Court - Daily Orders
Airports Economic Regulatory ... vs Delhi International Airport Ltd on 11 February, 2026
Author: Aravind Kumar
Bench: Aravind Kumar
ITEM NO.5+15+16+17 COURT NO.16 SECTION XVII-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s).11802/2025
AIRPORTS ECONOMIC REGULATORY AUTHORITY OF INDIA Appellant(s)
VERSUS
DELHI INTERNATIONAL AIRPORT LTD. & ORS. Respondent(s)
IA No. 230689/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 230687/2025 - STAY APPLICATION WITH C.A. No. 11308/2025 (XVII-B) IA No. 216598/2025 - STAY APPLICATION C.A. No. 13556/2025 (XVII-B) IA No. 272520/2025 - STAY APPLICATION C.A. No. 14577/2025 (XVII-B) IA No. 306991/2025 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS IA No. 306996/2025 - EX-PARTE STAY IA No. 306994/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT C.A. No. 14576/2025 (XVII-B) IA No. 306518/2025 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS IA No. 306517/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 306515/2025 - STAY APPLICATION Diary No(s). 69586/2025 (XVII-B) IA No. 325163/2025 - CONDONATION OF DELAY IN FILING IA No. 325161/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 325158/2025 - PERMISSION TO FILE LENGTHY LIST OF DATES IA No. 325162/2025 - STAY APPLICATION C.A. No. 320/2026 (XVII-B) IA No. 204/2026 - CONDONATION OF DELAY IN FILING IA No. 198/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT Signature Not Verified IA No. 195/2026 - PERMISSION TO FILE LENGTHY LIST OF DATES Digitally signed by NEHA GUPTA Date: 2026.02.11 IA No. 201/2026 - STAY APPLICATION 18:04:19 IST Reason:
Diary No(s). 72005/2025 (XVII-B) 1 IA No. 337939/2025 - CONDONATION OF DELAY IN FILING APPEAL IA No. 337937/2025 - EX-PARTE STAY IA No. 337940/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 337938/2025 - PERMISSION TO FILE APPEAL WITH Civil Appeal No(s).15174/2025 IA No. 336919/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 336918/2025 - STAY APPLICATION WITH C.A. No. 58/2026 (XVII-B) IA No. 3417/2026 - EX-PARTE STAY IA No. 3418/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT C.A. No. 117/2026 (XVII-B) IA No. 6883/2026 - EX-PARTE STAY IA No. 6885/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT Diary No(s). 71276/2025 (XVII-B) IA No. 20643/2026 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS IA No. 20639/2026 - EX-PARTE STAY IA No. 20640/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT WITH CIVIL APPEAL Diary No(s). 71080/2025 IA No. 46230/2026 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS IA No. 46229/2026 - STAY APPLICATION WITH CIVIL APPEAL Diary No(s). 71350/2025 IA No. 42871/2026 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS IA No. 42872/2026 - EX-PARTE STAY IA No. 42873/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT Date : 11-02-2026 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARAVIND KUMAR HON'BLE MR. JUSTICE PRASANNA B. VARALE For Appellant(s) : Mr. Pragyan Pradip Sharma, Sr. Adv.
Mr. Ritesh Kumar, AOR Ms. Purva Kohli, Adv.
Mr. Rachit Sharma, Adv.2
Mr. Dheerendra Singh Bisht, Adv.
Mr. Raj Bahadur Yadav, AOR Mr. Nikilesh Ramachandran, AOR Ms. Neelam Rathore, Adv. Mr. Shubham Seth, Adv.
Mr. Lovekesh Aggarwal, Adv. Ms. Shridevi Dumpa, Adv. Mr. Aditya Krishnan, Adv. Mr. Asrar Ahmed, Adv.
Mr. R Venkataramani, Attorney General for India Mr. Sachin Sharma, AOR Mr. N Venkataraman, A.S.G. Mr. N Venkataraman, Adv. Ms. Shweta Bharti, Adv. Mr. Sachin Sharma, Adv. Ms. Yashodhara Burmon Roy, Adv. Ms. Darshita Sethia, Adv. Mr. Kartikay Agarwal, Adv. Mr. Prakarti Srivastava, Adv. Mr. Anil Kumar Gulati, Adv. Mr. Nur Tandon, Adv.
Mr. Buddy Ranganathan, Sr. Adv. Mr. Prantar Basu Choudhury, Adv. Mr. Nishtha Kumar, Adv. Mr. Shrom Sethi, Adv.
Ms. Shefali Tripathi, Adv. Ms. Nandini Tomar, Adv. Ms. Sriyut Shukla, Adv. Mr. Sahil Tagotra, AOR For Respondent(s) : Mr. Parag P. Tripathi, Sr. Adv.
Dr. A.m. Singhvi, Sr. Adv. Mr. Mahesh Agarwal, Adv. Mr. Rishi Agrawala, Adv. Mr. Milanka Chaudhary, Adv. Ms. Amrita Narayan, Adv. Mr. Manu Krishnan, Adv. Ms. Naina Dubey, Adv.
Mr. Madhav Sharma, Adv. Ms. Aanchal Mullick, Adv. Ms. Anwesha Padhi, Adv. Mr. Ravneet Singh, Adv. Mr. Saurobroto Dutta, Adv. Mr. Aparajito Sen, Adv. Ms. Sindhura N Swamy, Adv. Ms. Chanan Parwani, Adv. Mr. Naman Agarwal, Adv. Mr. E. C. Agrawala, AOR 3 Mr. Anshuman Srivastava, AOR Mr. P. Chidambaram, Sr. Adv. Mr. Guru Krishna Kumar, Sr. Adv. Mr. Prantar Basu Choudhury, Adv. Ms. Nishtha Kumari, Adv. Ms. Nishtha Kumar, Adv. Mr. Mrinal Ojha, Adv.
Mr. Shrom Sethi, Adv.
Mr. Debarshi Dutta, Adv. Mr. Nitin Kala, Adv.
Mr. Kunal Singh, Adv.
Mr. Sahil Tagotra, AOR Mr. Tanmay Jain, Adv.
Mr. Azeem Samuel, Adv.
Mr. Vishesh Goel, Adv.
Mr. Ashwin K, Adv.
Mr. Sachin Sharma, AOR Mr. Raj Bahadur Yadav, AOR Mr. Tushar Mehta, Solicitor General Mr. K M Nataraj, A.S.G. Mr. Mayank Pandey, Adv. Mr. Bhuvan Kapoor, Adv. Mr. Anuj Srinivasan Udupa, Adv. Mr. Rajat Nair, Adv.
Mr. Sudarshan Lamba Aor, Adv.
Mr. Nikilesh Ramachandran, AOR Ms. Neelam Rathore, Adv. Mr. Shubham Seth, Adv.
Mr. Lovekesh Aggarwal, Adv. Mr. Umang Saini, Adv.
Mr. Sagar Pradhan, Adv. Ms. Poonam Kalia, Adv.
Mr. Aditya Krishnan, Adv. Ms. Sheenam Chhabra, Adv.
Mr. Ranjit Singh Walia, Adv. Ms. Renuka Singh, Adv.
Mr. Raj Bhushan, Adv.
Mr. Vatsalya Vigya, AOR Mr. Kumar Shivam, Adv.
Mr. A.r. Takkar, Sr. Adv. Ms. Shriya Takkar, Adv. Mr. Manan Takkar, Adv.
Mr. A. Venayagam Balan, AOR Mr. Tarun Khurana, Adv. Mr. Amarjeet Kumar, Adv.4
Mr. Abhijeet Deshmukh, Adv.
Ms. Snigdha Singh, Adv. Mrs. Meenakshi Ogra, Adv. Mrs. Santhanalakshmi, Adv. Mrs. Unnati Anand, Adv. Mr. Bhargava Ravikumar, Adv. Mrs. Snigdha Singh, Adv. Mr. Anubhav Gupta, Adv.
Mr. Pragyan Pradip Sharma, Sr. Adv. Mr. Ritesh Kumar, AOR Ms. Purva Kohli, Adv.
Mr. Rachit Sharma, Adv. Mr. Dheerendra Singh Bisht, Adv.
Mr. Pragyan Pradip Sharma, Sr. Adv. Mr. Ritesh Kumar, AOR Ms. Purva Kohli, Adv.
Mr. Rachit Sharma, Adv. Mr. Dheerendra Singh Bisht, Adv.
UPON hearing the counsel the Court made the following O R D E R At the request of Mr. R Venkataramani, learned Attorney General of India, list on 18.02.2026.
Learned Senior Counsels appearing for the parties in chorus would assure the Court that on the next date they would proceed with the matter without seeking for any further accommodation or adjournment.
(NEHA GUPTA) (AVGV RAMU) COURT MASTER (SH) COURT MASTER (NSH) 5