Supreme Court - Daily Orders
Jaipal vs M/S Spicejet Ltd on 17 April, 2026
ITEM NO.7 COURT NO.14 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). 13807/2026
[Arising out of impugned final judgment and order dated 21-08-2025
in LPA No. 531/2025 passed by the High Court of Delhi at New Delhi]
JAIPAL Petitioner(s)
VERSUS
M/S SPICEJET LTD. & ANR. Respondent(s)
IA No. 109561/2026 - CONDONATION OF DELAY IN FILING
IA No. 109562/2026 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
Date : 17-04-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MANOJ MISRA
HON'BLE MR. JUSTICE MANMOHAN
For Petitioner(s) :
Mr. Aftab Ali Khan, AOR
Mr. D. B. Yadav, Adv.
Mr. Sauraj Yadav, Adv.
Mr. Mohd. Faisal Khan, Adv.
Ms. Sheetal Rawat, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
Signature Not Verified Digitally signed by CHETAN ARORA Date: 2026.04.17 17:01:54 IST2. We do not find a good ground to Reason: interfere with the impugned order/judgment in exercise of our jurisdiction under Article 136 of the Constitution of India.
Accordingly, the special leave petition stands dismissed.
3. Pending application(s), if any, shall stand disposed of.
(CHETAN ARORA) (SAPNA BANSAL) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)