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Telecom Disputes Settlement Tribunal

Delhi International Airport Ltd vs Airport Economic Regulatory Authority ... on 22 December, 2022

Author: Dhirubhai Naranbhai Patel

Bench: Dhirubhai Naranbhai Patel

             TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL
                                 NEW DELHI
                             Dated: 22/12/2022

                           AERA APPEAL/7/2021
                                  WITH
         (MISC APPLICATION/410/2021 & MISC APPLICATION/260/2022)

      Delhi International Airport Ltd.                  ....Appellant(s)
      Versus
      Airport Economic Regulatory Authority Of India
                                                        ....Respondent(s)
      And Others

                            AERA APPEAL/3/2021
                                   WITH
          (MISC APPLICATION/352/2021 & MISC APPLICATION/259/2022}

      Mumbai International Airport Ltd                  ....Appellant(s)
      Versus
      Aera And Ors.                                      ....Respondent(s)

BEFORE
HON'BLE MR. JUSTICE DHIRUBHAI NARANBHAI PATEL, CHAIRPERSON
HON'BLE MR. SUBODH KUMAR GUPTA (MEMBER)


FOR APPELLANTS/PETITIONERS               FOR RESPONDENTS

(In AERA Appeal No. 3/2021)              AERA
Mr. Sajan Poovayya, Sr. Advocate With    Ms. Shewta Bharti,
Mr. Hemant Sahai,                        Mr. Avinash Singh,
Ms. Amrita Narayan,                      Ms. Yashodhara Burmon Roy
Mr. Ashwin Rakesh,
Mr. Saurobroto Dutta,
Ms. Nikita Bhardhwaj, Advocates
 (In AERA Appeal No. 7/2021)                Bird Worldwide
Mr. Maninder Singh, Sr. Advocate with      Mr. Virender Mehta
Mr. Milanka Chaudhury,                     Mr. Tarak Saha
Ms. Naina Dubey,
Mr. Ravneet Singh,
Ms. Swet Shikha
Mr. Prabhas Bajaj, Advocates

                                           IATA
                                           Ms. Akshada Mujwar
                                           FIA
                                           Mr. Buddy Ranganadhan,
                                           Mr. Prantar Basu
                                           Ms. Nishtha Kumar
                                           Celebi
                                           Mr. Sarul Jain

                                        ORDER

Counsels appearing for both the sides tendered their written submissions. We have heard counsel for both the sides at length. Arguments concluded.

Judgement is reserved.

................................... (JUSTICE D. N. PATEL) CHAIRPERSON ............................................ (SUBODH KUMAR GUPTA) MEMBER /NS/