Gujarat High Court
Federation Of Indian Airlines & vs Airport Authority Of India & 2 on 5 January, 2016
Author: R.M.Chhaya
Bench: R.M.Chhaya
C/SCA/21226/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 21226 of 2015
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FEDERATION OF INDIAN AIRLINES & 1....Petitioner(s)
Versus
AIRPORT AUTHORITY OF INDIA & 2....Respondent(s)
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Appearance:
MS ANUJA S NANAVATI, ADVOCATE for the Petitioner(s) No. 1 - 2
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 05/01/2016
ORAL ORDER
Heard Mr.Sudhir I. Nanavati, learned Senior Counsel with Mr.Saurin Mehta, for Ms.Anuja S. Nanavati, learned counsel for the petitioners.
Learned counsel for the petitioners does not press this petition in view of the fact that the respondent authorities have renewed Airport Entry Permit.
The petition stands disposed of as not pressed. Liberty to revive in case of any difficulty.
(R.M.CHHAYA, J.) Suchit Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Jan 05 22:52:21 IST 2016