Spicejet Limited vs Kal Airways Private Limited on 19 May, 2026

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Supreme Court - Daily Orders

Spicejet Limited vs Kal Airways Private Limited on 19 May, 2026

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

     ITEM NO.17                             COURT NO.6                       SECTION XIV

                              S U P R E M E C O U R T O F              I N D I A
                                      RECORD OF PROCEEDINGS

     Petition(s)            for   Special    Leave     to     Appeal   (C)    No(s).       17063-
     17066/2026

     [Arising out of impugned final judgment and order dated 18-03-2026
     in IA No. 6733/2026 18-03-2026 in IA No. 6746/2026 04-05-2026 in
     REVP No. 167/2026 04-05-2026 in REVP No. 148/2026 passed by the
     High Court of Delhi at New Delhi]

     SPICEJET LIMITED & ANR.                                                  Petitioner(s)

                                                     VERSUS

     KAL AIRWAYS PRIVATE LIMITED & ANR.                                       Respondent(s)

     IA No. 145686/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 145685/2026 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 148980/2026 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES Date : 19-05-2026 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE ALOK ARADHE For Petitioner(s) :Mr. Mukul Rohatagi, Sr. Adv.

Mr. Amit Sibal, Sr. Adv.

Mr. K. R. Sasiprabhu, AOR Mr. Yasharath Misra, Adv. Mr. Darpan Sachdeva, Adv. Mr. Vishnu Sharma As, Adv. Mr. Vinayak Maini, Adv.

Mrs. Vidhatri Deoli, Adv.

For Respondent(s) :Mr. Jayant Mehta, Sr. Adv.

Ms. Nandini Gore, Adv.

Ms. Sonia Nigam, Adv.

Mr. Akarsh Sharma, Adv.

Mr. Arjun Singh Gautam, Adv.

Signature Not Verified

Ms. Mansvini Jain, Adv.

Digitally signed by KAPIL TANDON Date: 2026.05.20

M/S. Karanjawala & Co., AOR 17:02:58 IST Reason:

1 of 2 UPON hearing the counsel the Court made the following O R D E R

1. While we are not inclined to interfere with the judgment and order passed by the High Court, we permit the petitioners to approach the High Court in view of the subsequent developments where the policy decision relating to Emergency Credit Line Guarantee has been offered. The High Court may consider the request, also in view of the listing of petition filed under section 34 of the Arbitration and Conciliation Act, 1996 for final disposal on 18.07.2026.

2. With this observation, the Special Leave Petition stands disposed of.

3. Pending application(s), if any, shall stand disposed of.

(KAPIL TANDON) (NIDHI WASON) COURT MASTER (SH) ASSISTANT REGISTRAR 2 of 2

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