Supreme Court - Daily Orders
Airport Economic Regulatory Authority ... vs Delhi International Airport Pvt. Ltd. . on 12 May, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
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ITEM NO.6 COURT NO.10 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 3/2016 in Petition(s) for Special Leave to Appeal (C) No(s).
15885/2015
(Arising out of impugned final judgment and order dated
22/01/2015 in LPA No. 670/2014 passed by the High Court Of Delhi
At New Delhi)
AIRPORT ECONOMIC REGULATORY AUTHORITY OF INDIA Petitioner(s)
VERSUS
DELHI INTERNATIONAL AIRPORT PVT. LTD. & ORS. Respondent(s)
(for directions and office report)
Date : 12/05/2016 This application was called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Mukul Rohtagi, AG
Mr. Raj Shekher Rao, Adv.
Mr. Harshwardhan Reddy, Adv.
Ms. Liz Mathew, AOR
For Respondent(s) Mr. K. Radhakrishnan, Sr. Adv.
Mr. Arijit Prasad, Adv.
Mr. B. Krishna Prasad, AOR
Mr. Abhishek M. Singhvi, Sr. Adv.
Mr. Gopal Jain, Sr. Adv.
Mr. Atul Sharma, Adv.
Mr. Milanka Chaudhary, Adv.
Mr. Abhishek Sharma, Adv.
Signature Not Verified
Mr. Yas Srivastava, Adv.
Digitally signed by
Mr. Chil Mayee, Adv.
R.NATARAJAN
Date: 2016.05.12
16:38:24 IST
Mr. M. R. Shamshad, AOR
Reason:
Ms. Poonam Verma, Adv.
Ms. Nistha Kumar, Adv.
Mr. Pukhrambam Ramesh Kumar, AOR
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UPON hearing the counsel the Court made the following
O R D E R
This Application for directions has been filed by the petitioner in the Special Leave Petition before us seeking directions.
After hearing learned Attorney General for India appearing for the petitioner and learned senior counsel appearing for the respondents, we are of the considered opinion that the issues involved herein ought to be decided by the Airports Economic Regulatory Authority Appellate Tribunal (in short “the Tribunal”) and pertaining to tariff for the period 2009-2014 along with 2014-2019 which has been fixed by the Airport Economic Regulatory Authority of India.
Having regard to the facts and circumstances of this case, we request the said Tribunal to conclude the matter concerning tariff for the period 2009-2014 along with 2014-2019 pending before it within a period of three months from the date of receipt of copy of this order.
The Special Leave Petition and I.A. stand disposed of on the aforestated terms.
(R.NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master