Delhi High Court
Acg Aircraft Leasing Ireland Limited vs Union Of India & Ors. on 12 October, 2023
$~
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgement Pronounced on: 12.10.2023
+ W.P.(C) 7774/2023 & CM APPL. 45749/2023 and CM APPL.
36909/2023
ACG AIRCRAFT LEASING IRELAND LIMITED ..... Petitioner
Through: Mr. Nitin Sarin & Mr. Mukul
Katyal, Ms. Priyam Jinger,
Advocates.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Apoorv Kurup, Ms. Avshreya
Pratap Singh Rudy, G.P., Mr. Akhil
Hasija, Ms. Gauri Goburdhun and
Mr. Ojaswa Pathak, Advs. for R- 1.
Mr. Diwakar Maheshwari, Adv.,
Pratiksha Mishra & Mr. Shreyas
Edupugnati, Advocates for RP.
Mr. Gopal Jain, Sr. Adv. with Mr.
Dheeraj Nair, Mr. Angad Baxi, Ms.
Vishrutyi Sahni and Ms. Stanzin
Dolker, Advs. for COC.
+ W.P.(C) 7663/2023, CM APPL. 36929/2023 & CM APPL
47071/2023
DAE SY 22 13 IRELAND DESIGNATED ACTIVITY
COMPANY ..... Petitioner
Through: Mr. Kevic Setalvad, Sr. Adv. with
Mr. Nimish Vakil, Mr. Pai Amit,
Ms.Bhavana Buhoon and Mr.
Abhiyudaya Vats, Advs.
versus
UNION OF INDIA AND ORS ..... Respondents
Through: Ms. Anjana Gosain, SPC with Ms.
Avshreya Pratap Singh Rudy, G.P.,
Signature Not Verified W.P.(C) 7774/2023 & connected Page 1 of 33
Digitally Signed
By:RAHUL
Signing Date:12.10.2023
21:30:29
Mr. Akhil Hasija, Ms. Gauri
Goburdhun and Mr. Ojaswa
Pathak, Advs. for R- 1 &2.
Mr. Rajesh Gogna, CGSC with Mr.
Amit Acharya and Ms. Avshreya
Pratap Singh, Advs. for DGCA.
Mr. Diwakar Maheshwari, Ms.
Pratiksha Mishra & Mr. Shreyas
Edupugnati, Advocates for RP.
Mr. Gopal Jain, Sr. Adv. with Mr.
Dheeraj Nair, Mr. Angad Baxi,
Ms.Vishrutyi Sahni and Ms.
Stanzin Dolker, Advs. for COC.
+ W.P.(C) 9432/2023 & CM APPL 47257/2023
BOC AVIATION (IRELAND) LIMITED ..... Petitioner
Through: Mr. Satvik Varma, Sr. Adv. with
Mr. Ajay Kumar, Mr. Sunil
Gonsalves, Mr. Ghazal Ghai and
Mr. Hetaram Bishnoi, Advs.
versus
DIRECTORATE GENERAL OF CIVIL AVIATION
AND ORS ..... Respondents
Through: Ms. Anjana Gosain, SPC with Ms.
Avshreya Pratap Singh Rudy, G.P.,
Mr.Akhil Hasija, Ms. Gauri
Goburdhun and Mr. Ojaswa
Pathak, Advs. for R- 1.
Mr. Diwakar Maheshwari, Ms.
Pratiksha Mishra & Mr. Shreyas
Edupugnati, Advocates for RP.
Mr. Gopal Jain, Sr. Adv. with Mr.
Dheeraj Nair, Mr. Angad Baxi, Ms.
Vishrutyi Sahni and Ms. Stanzin
Dolker, Advs. for COC.
+ W.P.(C) 6569/2023 & CM APPL. 36850/2023
Signature Not Verified W.P.(C) 7774/2023 & connected Page 2 of 33
Digitally Signed
By:RAHUL
Signing Date:12.10.2023
21:30:29
ACCIPITER INVESTMENTS AIRCRAFT
2 LIMITED ..... Petitioner
Through: Mr. Ravi Nath, Mr. Ankit Garg,
Mr. Ankur Mahindra, Mr. Rohan
Taneja & Mr. Aditya Kapur,
Advocates.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Ms. Anjana Gosain, Ms. Avshreya
Rudy, GP, Ms. Nippun Sharma &
Ms. Hetika Vadhera, Advocates for
R/UOI.
Mr. Neeraj Kishan Kaul, Senior
Advocate with Mr. Diwakar
Maheshwari, Adv., Mr. Deepak
Joshi, Ms. Pratiksha Mishra, Mr.
Shreyas Edupugnati and Ms. K.
Lakshmi, Advocates for RP.
Mr. Gopal Jain, Sr. Adv. with Mr.
Dheeraj Nair, Mr. Angad Baxi, Ms.
Vishrutyi Sahni and Ms. Stanzin
Dolker, Advs. for COC.
+ W.P.(C) 6626/2023 & CM APPL. 36930/2023
EOS AVIATION 12 (IRELAND) LTD. ..... Petitioner
Through: Mr. Ravi Nath, Mr. Ankit Garg,
Mr. Ankur Mahindra, Mr. Rohan
Taneja & Mr. Aditya Kapur,
Advocates.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Rajesh Gogna, CGSC with Mr.
Amit Acharya, GP and
Ms.Avshreya Pratap Singh Rudy,
Advocate for DGCA/UOI.
Signature Not Verified W.P.(C) 7774/2023 & connected Page 3 of 33
Digitally Signed
By:RAHUL
Signing Date:12.10.2023
21:30:29
Mr. Neeraj Kishan Kaul, Senior
Advocate with Mr. Diwakar
Maheshwari, Adv., Mr. Deepak
Joshi, Ms. Pratiksha Mishra, Mr.
Shreyas Edupugnati and Ms. K.
Lakshmi, Advocates for RP.
Mr. Gopal Jain, Sr. Adv. with Mr.
Dheeraj Nair, Mr. Angad Baxi, Ms.
Vishrutyi Sahni and Ms. Stanzin
Dolker, Advs. for COC.
Mr. Ruchir Bhatia, Sr. Adv. with
Ms. Deeksha Gupta, Adv. for
Revenue.
+ W.P.(C) 7214/2023, CM APPL. 28114-28115/2023, CM APPL.
36915/2023 & CM APPL. 37054/2023
PEMBROKE AIRCRAFT LEASING 11 LIMITED ..... Petitioner
Through: Mr. Vaijayant Paliwal, Ms. Medha
Sachdev, Ms. Riya Basu, Ms.
Meghna Rajadhyaksha, Mr.
Rishabh Jaisani Mr. Harit Lakhani,
Mr. Ajay Kumar, Ms. Snigdha,
Advs.
versus
DIRECTORATE GENERAL OF CIVIL AVIATION
& ORS. ..... Respondents
Through: Ms. Anjana Gosain, Ms. Avshreya
Rudy, GP, Ms. Nippun Sharma &
Ms. Hetika Vadhera, Advocates for
R/UOI.
Mr. Neeraj Kishan Kaul, Senior
Advocate with Mr. Diwakar
Maheshwari, Adv., Mr. Deepak
Joshi, Ms. Pratiksha Mishra, Mr.
Shreyas Edupugnati and Ms. K.
Lakshmi, Advocates for RP.
Signature Not Verified W.P.(C) 7774/2023 & connected Page 4 of 33
Digitally Signed
By:RAHUL
Signing Date:12.10.2023
21:30:29
Mr. Gopal Jain, Sr. Adv. with Mr.
Dheeraj Nair, Mr. Angad Baxi, Ms.
Vishrutyi Sahni and Ms. Stanzin
Dolker, Advs. for COC.
+ W.P.(C) 7369/2023, CM APPL. 38321/2023 & CM APPL.
36931/2023
SMBC AVIATION CAPITAL LIMITED AND
ORS ..... Petitioners
Through: Ms. Marylou Bilawala, Mr.
Pranaya Goyal, Mr. Dhruv
Khanna, Ms. Sharleen Lobo, Mr.
Chiranjivi Sharma, Ms. Priya
Desai, Ms. Apoorva Kaushik, Mr.
Vasu Gupta, Ms. Saakshi
Malpekar, Ms. Nehal Gupta & Mr.
Uday Mathur, Advocates.
versus
UNION OF INDIA AND ORS ..... Respondents
Through: Mr. Rajesh Gogna, CGSC with Ms.
Avshreya Pratap Singh Rudy, G.P.
for R-1 &2.
Mr. Neeraj Kishan Kaul, Senior
Advocate with Mr. Diwakar
Maheshwari, Adv., Mr. Deepak
Joshi, Ms. Pratiksha Mishra, Mr.
Shreyas Edupugnati and Ms. K.
Lakshmi, Advocates for RP.
Mr. Gopal Jain, Sr. Adv. with Mr.
Dheeraj Nair, Mr. Angad Baxi, Ms.
Vishrutyi Sahni and Ms. Stanzin
Dolker, Advs. for COC.
Ms. Ragini Sharma, Advocate for
R-4 & 8.
Ms. Milanka Chaudhary, Ms.
Ashly Cherian and Ms. Harshita
Agarwal, Advs. for R-7.
+ W.P.(C) 7773/2023 & CM APPL. 36891/2023
Signature Not Verified W.P.(C) 7774/2023 & connected Page 5 of 33
Digitally Signed
By:RAHUL
Signing Date:12.10.2023
21:30:29
SFV AIRCRAFT HOLDINGS IRE 9 DAC
LIMITED ..... Petitioner
Through: Ms. Marylou Bilawala, Mr.
Pranaya Goyal, Mr. Dhruv
Khanna, Ms. Sharleen Lobo, Mr.
Chiranjivi Sharma, Ms. Priya
Desai, Ms. Apoorva Kaushik, Mr.
Vasu Gupta, Ms. Saakshi
Malpekar, Ms. Nehal Gupta & Mr.
Uday Mathur, Advocates.
versus
UNION OF INDIA THROUGH THE MINISTRY OF CIVIL
AVIATION & ORS. ..... Respondents
Through: Ms. Anjana Gosain, Ms. Avshreya
Rudy, GP, Ms. Nippun Sharma &
Ms. Hetika Vadhera, Advocates for
R/UOI.
Mr. Neeraj Kishan Kaul, Senior
Advocate with Mr. Diwakar
Maheshwari, Adv., Mr. Deepak
Joshi, Ms. Pratiksha Mishra, Mr.
Shreyas Edupugnati and Ms. K.
Lakshmi, Advocates for RP.
Mr. Gopal Jain, Sr. Adv. with Mr.
Dheeraj Nair, Mr. Angad Baxi, Ms.
Vishrutyi Sahni and Ms. Stanzin
Dolker, Advs. for COC.
Ms. Ragini Sharma, Advocate for
R-4 & 8
+ W.P.(C) 8088/2023, CM APPL. 36928/2023 & CM APPL.
45187/2023 & CM APPL. 47072/2023
GY AVIATION LEASE 1722 CO LIMITED
& ORS. ..... Petitioners
Through: Ms. Marylou Bilawala, Mr.
Pranaya Goyal, Mr. Dhruv
Khanna, Ms. Sharleen Lobo, Mr.
Chiranjivi Sharma, Ms. Priya
Desai, Ms. Apoorva Kaushik, Mr.
Signature Not Verified W.P.(C) 7774/2023 & connected Page 6 of 33
Digitally Signed
By:RAHUL
Signing Date:12.10.2023
21:30:29
Vasu Gupta, Ms. Saakshi
Malpekar, Ms. Nehal Gupta & Mr.
Uday Mathur, Advocates.
versus
UNION OF INDIA THROUGH THE MINISTRY OF CIVIL
AVIATION & ORS. ..... Respondents
Through: Mr. Apoorv Kurup, Ms. Avshreya
Pratap Singh Rudy, G.P., Mr. Akhil
Hasija, Ms. Gauri Goburdhun and
Mr. Ojaswa Pathak, Advs. for R- 1
and 2.
Mr. Neeraj Kishan Kaul, Senior
Advocate with Mr. Diwakar
Maheshwari, Adv., Mr. Deepak
Joshi, Ms. Pratiksha Mishra, Mr.
Shreyas Edupugnati and Ms. K.
Lakshmi, Advocates for RP.
Mr. Digvijay Rai, Mr. Archit
Mishra & Mr. Vivek Gupta,
Advocates for R-3/AAI.
Mr. Gopal Jain, Sr. Adv. with Mr.
Dheeraj Nair, Mr. Angad Baxi, Ms.
Vishrutyi Sahni and Ms. Stanzin
Dolker, Advs. for COC.
Ms. Milanka Chaudhary, Ms.
Ashly Cherian and Ms. Harshita
Agarwal, Advs. for R-7.
Ms. Ragini Sharma, Advocate for
R-4
+ W.P.(C) 9594/2023 & CM APPL. 39368/2023
JACKSON SQUARE AVIATION IRELAND
LIMITED ..... Petitioner
Through: Mr. Vaijayant Paliwal, Ms. Medha
Sachdev, Ms. Riya Basu, Ms.
Meghna Rajadhyaksha, Mr.
Rishabh Jaisani Mr. Harit Lakhani,
Signature Not Verified W.P.(C) 7774/2023 & connected Page 7 of 33
Digitally Signed
By:RAHUL
Signing Date:12.10.2023
21:30:29
Mr. Ajay Kumar, Ms. Snigdha,
Advs.
versus
DIRECTORATE GENERAL OF CIVIL AVIATION
AND ORS. ..... Respondents
Through: Mr. Apoorv Kurup, Ms. Avshreya
Pratap Singh Rudy, G.P., Mr. Akhil
Hasija, Ms. Gauri Goburdhun and
Mr. Ojaswa Pathak, Advs. for R- 1.
Mr. Neeraj Kishan Kaul, Senior
Advocate with Mr. Diwakar
Maheshwari, Adv., Mr. Deepak
Joshi, Ms. Pratiksha Mishra, Mr.
Shreyas Edupugnati and Ms. K.
Lakshmi, Advocates for RP.
+ W.P.(C) 9900/2023
SKY HIGH XCV LEASING COMPANY LIMITED
& ANR. ..... Petitioners
Through: Ms. Marylou Bilawala, Mr.
Pranaya Goyal, Mr. Dhruv
Khanna, Ms. Sharleen Lobo, Mr.
Chiranjivi Sharma, Ms. Priya
Desai, Ms. Apoorva Kaushik, Mr.
Vasu Gupta, Ms. Saakshi
Malpekar, Ms. Nehal Gupta & Mr.
Uday Mathur, Advocates.
versus
UNION OF INDIA THROUGH THE MINISTRY OF CIVIL
AVIATION & ORS. ..... Respondents
Through: Ms. Anjana Gosain, SPC with Ms.
Avshreya Pratap Singh Rudy, G.P.,
Mr. Akhil Hasija, Ms. Gauri
Goburdhun and Mr. Ojaswa
Pathak, Advs. for R- 1.
Signature Not Verified W.P.(C) 7774/2023 & connected Page 8 of 33
Digitally Signed
By:RAHUL
Signing Date:12.10.2023
21:30:29
Mr. Neeraj Kishan Kaul, Senior
Advocate with Mr. Diwakar
Maheshwari, Adv., Mr. Deepak
Joshi, Ms. Pratiksha Mishra, Mr.
Shreyas Edupugnati and Ms. K.
Lakshmi, Advocates for RP.
Mr. Gopal Jain, Sr. Adv. with Mr.
Dheeraj Nair, Mr. Angad Baxi, Ms.
Vishrutyi Sahni and Ms. Stanzin
Dolker, Advs. for COC.
Ms. Milanka Choudhary, Ms.
Harshita Agarwal and Ms. Ashly
Cherian, Advs. for R-5.
Ragini Sharma, Advocate for R-6
+ W.P.(C) 9901/2023
STAR RISING AVIATION 13 LIMITED ..... Petitioner
Through: Ms. Marylou Bilawala, Mr.
Pranaya Goyal, Mr. Dhruv
Khanna, Ms. Sharleen Lobo, Mr.
Chiranjivi Sharma, Ms. Priya
Desai, Ms. Apoorva Kaushik, Mr.
Vasu Gupta, Ms. Saakshi
Malpekar, Ms. Nehal Gupta & Mr.
Uday Mathur, Advocates.
versus
UNION OF INDIA THROUGH THE MINISTRY OF CIVIL
AVIATION & ORS. ..... Respondents
Through: Mr. Apoorv Kurup, Ms. Avshreya
Pratap Singh Rudy, G.P., Mr. Akhil
Hasija, Ms. Gauri Goburdhun and
Mr. Ojaswa Pathak, Advs. for R- 1.
Mr. Neeraj Kishan Kaul, Senior
Advocate with Mr. Diwakar
Maheshwari, Adv., Mr. Deepak
Joshi, Ms. Pratiksha Mishra, Mr.
Shreyas Edupugnati and Ms. K.
Lakshmi, Advocates for RP.
Signature Not Verified W.P.(C) 7774/2023 & connected Page 9 of 33
Digitally Signed
By:RAHUL
Signing Date:12.10.2023
21:30:29
Mr. Gopal Jain, Sr. Adv. with Mr.
Dheeraj Nair, Mr. Angad Baxi, Ms.
Vishrutyi Sahni and Ms. Stanzin
Dolker, Advs. for COC.
+ W.P.(C) 10327/2023 & CM APPL. 39992/2023
BLUESKY 31 LEASING COMPANY LIMITED ..... Petitioner
Through: Mr Ameya Gokhale with Mr.
Vaijayant Paliwal, Ms. Medha
Sachdev, Ms. Riya Basu, Ms.
Meghna Rajadhyaksha, Mr.
Rishabh Jaisani Mr. Harit Lakhani,
Mr. Ajay Kumar, Ms. Snigdha,
Advs.
versus
DIRECTORATE GENERAL OF CIVIL AVIATION
& ORS. ..... Respondents
Through: Ms. Anjana Gosain, SPC with Ms.
Avshreya Pratap Singh Rudy, G.P.,
Mr. Akhil Hasija, Ms. Gauri
Goburdhun and Mr. Ojaswa
Pathak, Advs. for R- 1.
Mr. Neeraj Kishan Kaul, Senior
Advocate with Mr. Diwakar
Maheshwari, Adv., Mr. Deepak
Joshi, Ms. Pratiksha Mishra, Mr.
Shreyas Edupugnati and Ms. K.
Lakshmi, Advocates for RP.
+ W.P.(C) 10386/2023 & CM APPL. 40199/2023
BLUESKY 19 LEASING COMPANY LIMITED ..... Petitioner
Through: Mr Ameya Gokhale with Mr.
Vaijayant Paliwal, Ms. Medha
Sachdev, Ms. Riya Basu, Ms.
Meghna Rajadhyaksha, Mr.
Rishabh Jaisani Mr. Harit Lakhani,
Signature Not Verified W.P.(C) 7774/2023 & connected Page 10 of 33
Digitally Signed
By:RAHUL
Signing Date:12.10.2023
21:30:29
Mr. Ajay Kumar, Ms. Snigdha,
Advs.
versus
DIRECTORATE GENERAL OF CIVIL AVIATION
& ORS. ..... Respondents
Through: Mr. Neeraj Kishan Kaul, Senior
Advocate with Mr. Diwakar
Maheshwari, Adv., Mr. Deepak
Joshi, Ms. Pratiksha Mishra, Mr.
Shreyas Edupugnati and Ms. K.
Lakshmi, Advocates for RP.
Mr. Gopal Jain, Sr. Adv. with Mr.
Dheeraj Nair, Mr. Angad Baxi, Ms.
Vishrutyi Sahni and Ms. Stanzin
Dolker, Advs. for COC.
CORAM:
HON'BLE MS. JUSTICE TARA VITASTA GANJU
[Physical Court Hearing/ Hybrid Hearing (as per request)]
JUDGMENT
CM APPL. 45749/2023 in W.P.(C) 7774/2023[Application for modification of 05.07.2023 Order] CM APPL 47071/2023 in W.P.(C) 7663/2023 & CM APPL. 47257/2023 in W.P.(C) 9432/2023 [Application seeking urgent directions]
1. The present Applications have been filed by the Petitioners/Lessorsinter-alia seeking:
(a) Modification of the interim 05.07.2023 Order [hereinafter referred to as the "05.07.2023 Order"]; and
(b) Urgent directions for full and proper access to and inspection of all Aircraft documents, records, including its maintenance record/storage preservation records.Signature Not Verified W.P.(C) 7774/2023 & connected Page 11 of 33 Digitally Signed By:RAHUL Signing Date:12.10.2023 21:30:29
2. By 05.07.2023 Order, this Court had passed the following interim directions :-
"....20.1 Therefore, with a view to obviate any further losses, the following directions are being passed:
(i) The Petitioners, their employees, agents, officers and/or representatives shall be permitted by the Respondent/DGCA and the appropriate Airport Authorities to access the Airport(s) where the 30 Aircrafts are parked [details of the Aircraft(s) is reproduced in the table in paragraph 3.2 herein] inter alia to inspect their respective Aircrafts, within the next 3 days;
(ii) The Petitioners, their employees, agents, officers and/or representatives shall be permitted to carry out inspection and all maintenance tasks of the Aircraft, its engines and other parts and components, of all 30 Aircrafts [as are set forth in table at paragraph 3.2 herein],at least twice every month, until the final disposal of the Writ Petitions;
(iii) Respondent/GoAir, its directors, employees, agents, officers and or representatives or the IRP/RP(s) or any person acting on their behalf, are hereby restrained from removing, replacing, taking out any accessories, parts, components or spares, etc. or any relevant operational or other Manuals /records, documentation from any of the 30 Aircraft, except with prior written approval of the Lessor of such Aircraft...."
3. Paragraph 20.1 of the 05.07.2023 Order, was modified by a Division Bench of this Court by its order dated 12.07.2023 [hereinafter referred to as the "DB Order"] The relevant extract reads is below:-
"16. In the meantime, direction (ii) contained in paragraph No. 20.1 of the impugned judgement is modified to the extent that GoAir, through RP, is permitted to carry out all maintenance tasks of the thirty subject aircrafts, their engines and other parts and components, which are parked at various airports, with due permissions mandated under extant rules/ law. The Lessors are also free to carry out periodic monthly inspections of the aforesaid aircrafts in accordance with law...."
4. A challenge to the DB Order was dismissed on 07.08.2023 by the Supreme Court in SLP(C) No.16762-69/2023 directing:
"1 Proceedings under Article 226 of the Constitution are pending before a Single Judge of the High Court of Delhi. The petitions are being argued on a day to day basis. The jurisdictional issues which are sought to be raised in these proceedings can be addressed before the High Court.Signature Not Verified W.P.(C) 7774/2023 & connected Page 12 of 33 Digitally Signed By:RAHUL Signing Date:12.10.2023 21:30:29
2 The Special Leave Petitions are dismissed."
5. This Court also issued directions including on 28.07.2023 maintaining status quo in respect of the handling/non-revenue flights of the Aircraft(s).
6. During the course of final hearing of the Petitions, some of the Petitioners/Lessors have been constrained to file interim applications seeking urgent directions including for modification of the orders already passed by this Court. Although the prayers in these Applications are different, the essential grievance of the Petitioners/Lessors emanate from orders of inspection and maintenance of the Aircraft's which form subject matters of the petitions pending before this Court [hereinafter referred to as the "Aircraft"].
6.1 The Petitioners/Lessors appearing in W.P.(C) 6569/2023, W.P.(C) 6626/2023, W.P.(C) 7214/2023, W.P.(C) 7369/2023, W.P.(C) 7773/2023, W.P.(C) 8088/2023, W.P.(C) 9594/2023, W.P.(C) 9990/2023, W.P.(C) 9991/2023, W.P.(C) 10327/2023, W.P.(C) 10386/2022 [hereinafter referred to as "Other Lessors"] have orally contended that they are facing similar issues and that their Aircraft are not being maintained in the appropriate manner. It is further contented that cannibalization of the Aircraft,its components and parts is taking place.
6.2 In view of the objection taken by the Respondent/RP on delay in adjudication of the present Petitions, learned Counsel appearing on behalf of the Other Lessors have submitted that they are adopting the arguments made by the Petitioners/Lessors in W.P.(C) Nos.7774/2023, 7663/2023 and 9432/2023 in these Applications.
Signature Not Verified W.P.(C) 7774/2023 & connected Page 13 of 33 Digitally Signed By:RAHUL Signing Date:12.10.2023 21:30:297. The submissions made by Mr. Kevic Setalvad, Senior Advocate in CM Appl. 47071/2023, Mr. Satvik Varma, Senior Advocate in CM Appl. 47257/2023 and Mr. Nitin Sarin, Advocate in CM Appl. 45749/2023 on behalf of the Petitioners/Lessors include:
(a) By orders passed by this Court, the Petitioners/Lessors were granted orders of inspection and maintenance of their Aircraft leased with the Respondent/Go Air. The Respondent/RP of Go Air was also restricted from removing, replacing, taking out any accessories, parts, components or spares, etc. or any relevant operational or other Manuals/records, documentation from the Aircraft, except with prior written approval of the Petitioners/Lessors of the Aircraft, to prevent cannibalization and preserve their value and integrity of these highly complicated machines.
(b) The attention of the Court has been drawn to the Lease Agreements entered into between the Petitioners/Lessors and the Respondent/Go Air to lease one or more Aircraft to the Respondent/Go Air on the terms and conditions as set forth therein [hereinafter the "Lease Agreements"] to submit, that the inspection of the Aircraft would necessarily include inspection of records/documents of the Aircraft. Aircraft and Aircraft documents are defined in the Lease Agreements as follows:
""Aircraft" shall mean the Airframe together with: (i) the two (2) Engines, whether or not installed on the Aircraft; (ii) all Parts and all components thereof; (iii) all ancillary equipment or devices furnished with the Aircraft under this Lease; (iv) all Aircraft Documents, Signature Not Verified W.P.(C) 7774/2023 & connected Page 14 of 33 Digitally Signed By:RAHUL Signing Date:12.10.2023 21:30:29 and (v) all substitutions, replacements and renewals of any and all thereof in accordance with the Lease. "
""Aircraft Documents" shall mean the maintenance and inspection records and all other current and historical records, documentation and mass storage media pertaining to the Aircrafts, including without limitation, the terms identified in Exhibit B hereto, those generated by Lessee during the Term and all such documents and records whether or not kept or to be kept in compliance with any regulation of the Aviation Authority and EASA".
(c) Aircraft are sophisticated and highly technical equipment, it is not sufficient to walk-around to inspect the Aircraft. It is essential that Aircraft documents as well as records of Aircraft(s) part removal have to be provided for to the Petitioner/Lessors for an effective maintenance. However, Aircraft documents including records pertaining to maintenance as well as removal of parts has not been provided to the Petitioner/Lessors, despite repeated requests.
(d) The Petitioners/Lessors have upon their walk around inspection found that the Aircraft are not been maintained properly and that there is corrosion on the surface of the Aircraft, there is algae forming on the body of the Aircraft and scratches on panels etc. Further, certain parts of the Aircraft have also been removed.
(e) The attention of the Court is drawn to the correspondence exchanged between the parties including emails dated 01.09.2023 and 02.09.2023 sent by the Petitioner/Lessors to the Respondent/RP of Go Air in W.P.(C)7663/2023 describing the condition of the Aircraft. The relevant extract of email dated 01.09.2023 is set forth below:
Signature Not Verified W.P.(C) 7774/2023 & connected Page 15 of 33 Digitally Signed By:RAHUL Signing Date:12.10.2023 21:30:29"Hi All, The inspection MSN 11160 in Kannur (CNN) was performed on 31st Aug, with the below summary...
- Onsite GOW representative (Sujith) informed that no maintenance has been carried out on aircraft since August 3rd 2023, same was due non payment of staff salaries.
Same was received two days ago.
- Aircraft was initially under parking more than one month in flight ready condition.
- No non-revenue flight conducted or planned
- The program is now being shifted to storage up to one year.
Storage task has only commenced yesterday 31st August.
- After discussion with onsite person it was told that TD has been obtained from OEM to carry out this shift after a months gap of no maintenance documents were not shared to confirm.
Physically aircraft was in worse condition comparatively since our last inspection:
The top fuselage had a greenish deposit formed on top and completely dirty.
- Corrosion was observed at places like brake hoses, brakes and RH TAT probe (cover clip corroded). Refer images below.
- The blanking's/protective covers were removed before DAE inspectors arrival as Engine Runs were being carried out.
- No covers were installed in cabin/cockpit seats which would eventually lead to fungus formation. When enquired about preservation documents, none were shared. Kindly note the quality of the preservation/storage is poor with no documentation to verify actual status.
[Emphasis supplied]
(f) In addition, the Petitioners/Lessors have annexed photographs to evidence the missing components and parts from Aircraft belonging to the Petitioners/Lessors pursuant to the inspection(s) done.Signature Not Verified W.P.(C) 7774/2023 & connected Page 16 of 33 Digitally Signed By:RAHUL Signing Date:12.10.2023 21:30:29
(g) The Petitioners/Lessors in W.P.(C) 7774/2023 served on Respondent/RP of Go Air a notice of contempt on 24.08.2023 highlighting the 05.07.2023 Order and the DB Order and requested for the inspection of the Aircraft documents and/or records [hereinafter referred to as "Notice of contempt"].
(h) This Notice of contempt was replied to on 30.08.2023 by the Respondent/RP of Go Air, stating that there was no direction by the Court to provide the Aircraft documents and/or records and was limited to granting inspection to the Petitioner/Lessor of their Aircraft of the Petitioners/Lessors.
(i) Therefore, the Petitioners/Lessors seek urgent directions to inspect the records pertaining to the Aircraft, its engines and other parts and components relating to the storage, preservation, maintenance performed (if any) and removal/change of such engines, parts and components (if any), of the Aircraft.
(j) The Petitioners/Lessors further contend that in lieu of the deteriorating condition of the Aircraft and the fact that there are parts which have been removed and/or are missing from Aircraft, grave and irreparable harm is being caused to the Petitioners/Lessors for which urgent interim directions are necessitated by this Court.
8. Mr. Diwakar Maheshwari, Advocate on behalf of Respondent/RP of Go Air has made the following submissions:
Signature Not Verified W.P.(C) 7774/2023 & connected Page 17 of 33 Digitally Signed By:RAHUL Signing Date:12.10.2023 21:30:29(a) This Court by 05.07.2023 Order, was not inclined to pass an order directing the Respondent/RP of Go Air to grant inspection of the Aircraft documents and records and has categorically chosen not to include these terms in the 05.07.2023 Order, even though the same was sought for in the Application seeking interim reliefs by some of the Petitioners/Lessors. Therefore, the Respondent/RP of Go Air is not mandated to provide the inspection of the Aircraft documents and records in terms of the 05.07.2023 Order.
(b) The 05.07.2023 Order has been subsequently modified by the DB Order and the DB Order has attained finality after the Special Leave Petition of the Respondent/RP of Go Air was dismissed by the Supreme Court. Since, the 05.07.2023 Order has merged with the DB Order, this Court should not modify/clarify the 05.07.2023 Order as any modification would now be dealt by the Division Bench of this Court. Reliance is placed on the judgment of the Supreme Court in the case of Kunhayammed v. State of Kerala1, that once a Order is modified by a Superior Court, it can only by varied by such Court as follows:
"12. The logic underlying the doctrine of merger is that there cannot be more than one decree or operative orders governing the same subject-matter at a given point of time. When a decree or order passed by an inferior court, tribunal or authority was subjected to a remedy available under the law before a superior forum then, though the decree or order under challenge continues to be effective and binding, nevertheless its finality is put in jeopardy.1
(2000) 6 SCC 359 Signature Not Verified W.P.(C) 7774/2023 & connected Page 18 of 33 Digitally Signed By:RAHUL Signing Date:12.10.2023 21:30:29 Once the superior court has disposed of the lis before it either way -- whether the decree or order under appeal is set aside or modified or simply confirmed, it is the decree or order of the superior court, tribunal or authority which is the final, binding and operative decree or order wherein merges the decree or order passed by the court, tribunal or the authority below. However, the doctrine is not of universal or unlimited application. The nature of jurisdiction exercised by the superior forum and the content or subject-matter of challenge laid or which could have been laid shall have to be kept in view."
(c) Reliance has also been placed on the judgment of a Coordinate bench of this Court in the case of B.S. Bhalla v. DDA2, which held that this Court should not provide additional directions or modify/clarify an Order which has been modified by a Division Bench/Superior Court Order.
(d) Emphasis has been laid on the conduct of the Petitioners/Lessors who have first filed a Notice of contempt and thereafter filed these Applications during the final hearing of the Writ Petition contending that such Applications are only being filed with a view to delay the final hearing of the Petition.
(e) The Petitioner/Lessors in WP(C) 7663/2023 has raised the same prayers before the National Company Law Tribunal [hereinafter referred to as "NCLT"] in IA No. 3253/2023 and therefore, the same cannot be dealt with by this Court as has already been adjudicated by the NCLT and the 2 2016 SCC OnLine Del 2560 Signature Not Verified W.P.(C) 7774/2023 & connected Page 19 of 33 Digitally Signed By:RAHUL Signing Date:12.10.2023 21:30:29 Petitioners/Lessors are forum shopping and have suppressed material facts.
(f) The documents sought by the Petitioners/Lessors are in the care and custody of the Stock Holding Corporation Ltd., the designated custodians for these documents. Obtaining the documents is expensive and would take time.
9. In Rejoinder, it has been submitted on behalf of the Petitioners/Lessors that:
(a) The doctrine of Merger will not apply to the present case as what has been modified by the DB Order is not the directions on 'inspection' which form part of Paragraph 20.1(i) of 05.07.2023 Order but of the 'maintenance' of the Aircraft, which form part of Paragraph 20.1 (ii) of the 05.07.2023 Order. Attention of this Court was drawn to the DB Order, which reads as follows:
"16. In the meantime, direction (ii) contained in paragraph No. 20.1 of the impugned judgement is modified to the extent that GoAir, through RP, is permitted to carry out all maintenance tasks of the thirty subject aircrafts, their engines and other parts and components, which are parked at various airports, with due permissions mandated under extant rules/ law. The Lessors are also free to carry out periodic monthly inspections of the aforesaid aircrafts in accordance with law."
(b) The Petitioners/Lessors in WP(C) 7663/2023 have categorically submitted that the objection of the Respondent/RP of Go Air in relation to the similar prayers being made before the NCLT is without any basis, as the same were not pressed and was dropped by the Signature Not Verified W.P.(C) 7774/2023 & connected Page 20 of 33 Digitally Signed By:RAHUL Signing Date:12.10.2023 21:30:29 Petitioners/Lessors in the Rejoinder that was filed before the NCLT. In this regard, the Petitioners/Lessors rely on the extract of the Rejoinder filed before the NCLT, which reads as follows:
"9. It is respectfully submitted that the prayer clauses (b) to
(h) of the present Intervention Application relate to the issues contemplated and covered by the Supreme Court Order dated 7th August 2023. In the circumstances, without prejudice to all its rights and contentions, the Applicant is, for the present limiting its relief to Prayer (a) of the Intervention Application with liberty to agitate the other reliefs in appropriate proceedings in this Hon'ble Tribunal. The Applicant seeks liberty from this Hon'ble Tribunal in this regard.
10. ...It is respectfully clarified that the Applicant is, for the present, not pressing the remaining prayers in the present Intervention Application, in light of the Hon'ble Supreme Court's Order, and the direction contained therein that -
similar issues which were raised in the Supreme Court are to be heard (and are presently being heard) by the Learned Single Judge of the Delhi High Court."
10. As set forth in order dated 04.09.2023, learned Counsel appearing on behalf of the Respondent/DGCA had submitted that the Respondent/DGCA did not wish to file a Reply and submitted that lis in the present Applications is between the Petitioners/Lessors and the Respondent/RP of Go Air alone.
11. The Petitioners/Lessors have contended that the superficial inspection which is being permitted by the Respondent/RP of Go Air i.e. 'walk-around the aircraft' is not sufficient without the Aircraft documents or records to ensure a proper inspection of the Aircraft, and hence have sought urgent directions.
Signature Not Verified W.P.(C) 7774/2023 & connected Page 21 of 33 Digitally Signed By:RAHUL Signing Date:12.10.2023 21:30:2912. The Respondent/RP of Go Air has primarily raised two objections. Firstly, that the interim directions passed by this Court by the 05.07.2023 Order were modified by the DB Order and that any modification to the directions for inspection and maintenance would have to be done by the Division Bench alone. Reliance has further been made on the judgment in the Kunhayammed case to submit that once an order has been modified by the Division Bench and then confirmed by the Supreme Court, the principle of merger becomes applicable and no modification can be made to the same by this Court.
12.1 It has additionally been contended by Respondent/RP of Go Air that the conduct of the Petitioners/Lessors has to be seen prior to granting any relief to them. The Petitioners/Lessors are forum shopping by filing interim applications and raising similar prayers before this Court and before National Company Law Tribunal [hereinafter referred to as "NCLT"]. The reliefs sought have already formed part of applications filed before this Court and that the Petitioners/Lessors are delaying the hearing and final disposal of the present matter and hence, the applications should not be entertained by this Court.
12.2 On merits it is contended by Respondent/RP of Go Air that since the 05.07.2023 Order did not specify that documentation of Aircraft, is to be given, it was not granted to the Petitioners/Lessors. Additionally, these Aircraft Documents are lying in escrow and obtaining the same would be onerous and time consuming.
13. The Lease Agreements executed between the Petitioners/Lessors and the Respondent/Go Air has defined Aircraft and Aircraft Documents.
Signature Not Verified W.P.(C) 7774/2023 & connected Page 22 of 33 Digitally Signed By:RAHUL Signing Date:12.10.2023 21:30:29The term Aircraft has been defined in the Lease Agreements to mean the Airframe, engines, all parts and components and Aircraft Documents is defined to include maintenance and inspection records pertaining to the Aircraft including the items set out in Exhibit B to the Lease Agreements.
13.1 Exhibit B which forms part of the Lease Agreements sets forth the Aircraft Documents in extensive detail [running into more than 8 pages], which include documents with respect to Aircraft maintenance records and summaries, engine records, certificates of worthiness, FAA approved Aeroplane Flight Manuals and other engineering documentation. These form part of the statutory compliances and are a requirement of the Aviation Authority i.e. Respondent No.3/DGCA.
13.2 Aircraft thus means and includes not only the particular Aircraft, but also its Engines, all parts and components; ancillary equipment or devices furnished under the Lease Agreements and all Aircraft documents including those set forth in Exhibit B to the Lease Agreement(s).
14. By the 05.07.2023 Order, this Court had after noting that the Aircraft are lying parked in a general common bay area for the Aircraft in and around the Airports of the Country, on 05.07.2023 passed interim directions for the preservation of the Aircraft:
"18. The Petitioners have submitted that the Aircrafts at present are lying parked in a general common bay area for Aircrafts around the Country including at the International Airports at Delhi and Mumbai. These Aircrafts also contain documents, records, materials and highly valuable accessories which may be accessed by third parties. These documents, records, materials, accessories and parts of the Aircrafts could be removed and/or damaged, so as to cause huge losses to the Petitioners. Further, the Aircraft MSN 7858does not contain an engine or the Auxiliary Power Unit of the Aircraft, and hence is inoperable. 17 boxes of documents required for the maintenance of this Aircraft are also not in possession of Signature Not Verified W.P.(C) 7774/2023 & connected Page 23 of 33 Digitally Signed By:RAHUL Signing Date:12.10.2023 21:30:29 the Respondent/GoAir, being already returned to the Lessor - Pembroke Aircraft Leasing 11 Limited on 03.05.2023.
19. The Petitioners have made out a strong prima facie case in view of the provisions of the Aircrafts Rules as discussed herein. The balance of convenience is also in favour of the Petitioners. The Petitioners are suffering irreparable losses as the value of these Aircrafts are diminishing on a daily basis.
20. There can also be no denial of the fact that the Aircrafts of the Petitioners are extremely valuable and highly sophisticated equipment and require regular maintenance for their preservation."
[Emphasis supplied]
15. Despite the directions of this Court on 05.07.2023 and thereafter, the canabalization of the Aircraft parts is evident in the photographs which have been filed by the Petitioners/Lessors before this Court which include the photographs below:
Signature Not Verified W.P.(C) 7774/2023 & connected Page 24 of 33 Digitally Signed By:RAHUL Signing Date:12.10.2023 21:30:29 Signature Not Verified W.P.(C) 7774/2023 & connected Page 25 of 33 Digitally Signed By:RAHUL Signing Date:12.10.2023 21:30:2916. We are unable to agree with the objection raised by Respondent/RPof Go Air on the doctrine of merger. The doctrine of merger enunciated by the Supreme Court, does not have a universal or unlimited application. For a merger to operate, the superior court must examine the issues and record findings on merits.
16.1 The Kunhayammed case also sets forth that doctrine of merger applies once a superior court has disposed of the lis before it. The Supreme Court in the case of Kaikhosrou (Chick) Kavasji Framji v. Union of India2 has reiterated this and clarified that the merger principle is applicable to a decision on merits. The relevant extract is below:
"53. In our view, the principle of merger is fairly well settled. For merger to operate, the superior court must go into the merits of the issues decided by the subordinate court and record finding(s) one way or other on its merits. If this is not done by the superior court, a plea of merger has no application in such a case and the order of the subordinate court would 2 (2019) 20 SCC 705 Signature Not Verified W.P.(C) 7774/2023 & connected Page 26 of 33 Digitally Signed By:RAHUL Signing Date:12.10.2023 21:30:29 continue to hold the field(see S. Shanmugavel Nadar v. State of T.N. [S. Shanmugavel Nadar v. State of T.N., (2002) 8 SCC 361] ).
54. In our view, this Court while disposing of the appeals by its order dated 4-8-1998 [Union of India v. P.T. Anklesaria, (2014) 14 SCC 204, 211 (footnote 6)] , did not go into the merits of the various contentions which were decided by the High Court in its order dated 6-2-1979 and disposed of the appeal on the statement made by the respondents through the Solicitor General that Respondent 1 (Union of India) would take recourse to the remedy of the civil court by filing a civil suit."
[Emphasis Supplied] 16.2 The position of law as settled above, is that the doctrine of merger is applicable only when an Appellate Court has gone into the merits of the case.
16.3 The DB Order in paragraphs14 and 17 has, however, clarified that no opinion has been expressed on the merits of the matter.
"14.....We thus deem it appropriate in the interest ofjustice to refrain from entertaining the appeals at this juncture......
17. It is clarified that we have not expressed any opinion on the contentions noted hereinabove and the partiesshall be free to urge the same before the learned Single Judge or the NCLT, as the case may be, who would be free to proceed further in accordance with law."
[Emphasis Supplied] 16.4 There is no impediment for this Court to pass additional interim directions either.
17. The other contention of Respondent/RP of Go Air that the Petitioners/Lessors are forum shopping by simultaneously filing the same Application before the NCLT and before this Court. However, admittedly, and as set forth in paragraph 8(b) above, and the Petitioners/Lessors in [W.P.(C) 7663/2023], have in their Rejoinder not proceeded with/dropped the similar prayers before the NCLT, in view of the orders passed in this matter.
Signature Not Verified W.P.(C) 7774/2023 & connected Page 27 of 33 Digitally Signed By:RAHUL Signing Date:12.10.2023 21:30:2917.1 So far as concerns the objection of delay in adjudication of the present Petition is concerned, the Respondent/RP of Go Air has yet to commence its final arguments and had on the last date of hearing sought time to examine the recent notification dated 03.10.2020 passed by the Ministry of Corporate Affairs.
17.2 Other than the request of supply of documents being time consuming and onerous, no objection on the merits of the matter has been taken by the Respondent/RP of GoAir. In fact, it is contended by the Petitioners/Lessors that this stand, as taken by Respondent/RP of GoAir in its response to the Petitioners/Lessors request for an inspection of the Aircraft Documents and its denial, has necessitated the filing of the present Applications.
17.3 The Respondent/RP of Go Air was directed in the 05.07.2023 Order, to maintain the Aircraft, to preserve their value and integrity. This intent was reflected by the DB Order as well. The extent that these directions are being complied with, will require examination.
18. It is clear from the aforesaid discussion that the term Aircraft includes Aircraft Documents, the inspection granted to the Petitioners/Lessors would necessarily have to include Aircraft Documents to facilitate and make the inspection of the Aircraft meaningful.
19. In any event, it has now been more than five months, since the Aircraft were grounded by the Respondent/RP of GoAir. A review of the documents and photographs filed by the Petitioners/Lessors show the evident cannibalization of the Aircraft. The Petitioners/Lessors have made out a prima facie case and it has become necessary for this Court to pass Signature Not Verified W.P.(C) 7774/2023 & connected Page 28 of 33 Digitally Signed By:RAHUL Signing Date:12.10.2023 21:30:29 additional directions to protect these highly valuable equipment during the pendency of the present case.
19.1 It is also deemed necessary that the Petitioners/Lessors be permitted to contract a 24 hour security services for all the Aircraft, to be provided at the expense of the Petitioners/Lessors.
20. In view of the aforegoing discussions, the following directions are passed :
20.1 The Respondent/RP of Go Air shall within the next fourteen days provide access to the Petitioners/Lessors of the following documentation in relation to the Aircraft, the Airframe, its engines and other parts and components:
(a) Records pertaining to removal of all parts and components including engines, Air Frame, etc;
(b) Records relating to the storage of the Aircraft;
(c) Historical records and hardcopy records in relation to the Aircraft which may be located at a storage facility including any online records;
(d) Updated technical records, Aircraft status documents and statements in relation to the Aircraft;
(e) Any other document or record as required to ascertain the airworthiness of the Aircraft, its engine(s), the Airframe and all parts and components of the Aircraft.
20.2 The Petitioners/Lessors are permitted to contract a 24 hour security service for all the Aircrafts at their own expense. Respondent No.3/DGCA shall permit, the duly verified security personnel/security agency so Signature Not Verified W.P.(C) 7774/2023 & connected Page 29 of 33 Digitally Signed By:RAHUL Signing Date:12.10.2023 21:30:29 appointed by the Petitioners/Lessors, access at the various airports in and around the country, where the Aircraft are lying parked.
20.3 The Respondent/RP of Go Air shall continue to maintain the Aircraft as already directed.
21. The directions in paragraph 20 above are being passed for all the 54 Aircraft as set forth in the table herein below:
S.N Petition No. & Case Details of the A320-214 o Title Aircraft MSN 5990 Leased IRM VT-
1 WP(C) 6569/2023- Airbus A320- GOQ
ACCIPITER 214 6. Airbus
INVESTMENTS MSN 5811 A320-271N
AIRCRAFT 2 LTD IRM VT-GOO MSN 8656
V UOI IRM VT-
2 WP(C) 6626/2023- AirbusA320- GOP
EOS AVIATION 12 271N 7. Airbus
(IRELAND) LTD. MSN 11111 A320-214
Vs. UOI IRM VT-WDB MSN 5809
IRM VT-
3 WP(C) 7214/2023- Airbus WGA
PEMBROKE A320NEO 8. Airbus
AIRCRAFT MSN 7858 A320-271N
LEASING 11 LTD IRM VT-WGN MSN 7330
VS DGCA AND IRM VT-
ORS WGE
4 WP(C) 7369/2023- 1. Airbus 9. Airbus
SMBC AVIATION A320-214 A320-214 -
CAPITAL MSN 5675 MSN 6072
LIMITED AND IRM VT- IRM VT-
ORS Vs. UNION OF GON GOR
INDIA AND ORS 2. Airbus 10. Airbus
A320-271N A320-271N
MSN 7047 MSN 7205
IRM VT- IRM VT -
WGA WGD
3. Airbus 5 WP(C) 7663/2023- 1. Airbus
A320-271N DAE SY 22 13 A320- 271N
MSN 7074 IRELAND MSN 11160
IRM VT- DESIGNATED IRM VT -
WGB
ACTIVITY WDD
4. Airbus
A320-271N
COMPANY Vs. 2. Airbus
MSN 8498 UOI & ORS A320- 271N
IRM VT- MSN 11052
WGY IRM VT -
5. Airbus WDA
Signature Not Verified W.P.(C) 7774/2023 & connected Page 30 of 33
Digitally Signed
By:RAHUL
Signing Date:12.10.2023
21:30:29
6 WP(C) 7773/2023- Airbus A320 - IRM VT-
SFV AIRCRAFT 271N MSN WGS
HOLDINGS IRE 9 11130 IRM 6. Airbus A320-
DAC LIMITED VT-WDC 271N MSN
Vs. UOI 8382
IRM VT-
THROUGH WGT
DGCA& ORS. 7. Airbus A320-
7 WP(C) 7774/2023- 1. Airbus 271N MSN
ACG AIRCRAFT A320-271N 8458
LEASING MSN 7594 IRM VT-
IRELAND IRM VT- WGV
LIMITED Vs. WGI 8. Airbus A320-
UNION OF INDIA 271N MSN
& ORS. 2. Airbus 8464
A320-271N IRM VT-
WGW
MSN 7737
9. Airbus A320-
IRM VT- 271N MSN
WGJ 8482
3. Airbus IRM VT-
A320-271N WGX
MSN 7753 10. Airbus A320-
IRM VT- 271N MSN
WGK 8503
4. Airbus IRM VT-
WGZ
A320-271N
9 W.P.(C) 9432/2023 Airbus
MSN 7859
BOC AVIATION A320NEO
IRM VT- (IRELAND) MSN 9332
WGM LIMITED v DGCA IRM T-WJO
8 WP(C) 8088/2023- 1. AirbusA320- 10 W.P.(C) 9594/2023 1. Airbus
GY AVIATION 271N MSN JACKSON A320NEO
LEASE 1722 CO 7813 SQUARE MSN 7172
LIMITED & ORS. IRM VT- AVIATION IRM VT-
Vs. UOI WGL IRELAND WGC
2. Airbus A320- LIMITED v DGCA 2. Airbus
271N MSN A320NEO
8146 MSN 7507
IRM VT- IRM VT-
WGP WGF
3. Airbus A320- 3. AAirbus
271N MSN A320NEO
8152 MSN 7563
IRM VT- IRM VT-
WGQ WGG
4. Airbus A320- 4. Airbus
271N MSN A320NEO
8209 MSN 7571
IRM VT- IRM VT-
WGR WGH
5. Airbus A320- 5. Airbus
271N MSN A320NEO
8273 MSN 8613
Signature Not Verified W.P.(C) 7774/2023 & connected Page 31 of 33
Digitally Signed
By:RAHUL
Signing Date:12.10.2023
21:30:29
IRM VT- 12 W.P.(C) 9901/2023 1. Airbus
WJB STAR RISING A320-271N
6. Airbus AVIATION 13 MSN 9264
A320NEO LIMITED v UOI VT-WJN
MSN 8621 through DGCA 2. Airbus
IRM VT- A320-
WJC 271N MSN
7. Airbus 9358 VT-
A320NEO WJP
MSN 8643 3. Airbus
IRM VT- A320-
WJD 271N MSN
8. Airbus 9375 VT-
A320NEO WJQ
MSN 8650 4. Airbus
IRM VT- A320-
WJE 271N MSN
11 W.P.(C) 9900/2023 1. Airbus 8785 VT-
SKY HIGH XCV A320 - WJR
LEASING CO. 271N MSN 13 W.P.(C)-10327-2023 1. Airbus LTD. & ANR v UOI 8583 BLUESKY 31 A320-
through DGCA VT-WJA LEASING 271N MSN
2. Airbus COMPANY 8785 VT-
A320- LIMITED V DGCA WJJ
271N- 2. Airbus
MSN 8720 A320-
VT-WJG 271N MSN
3. Airbus 9200 VT-
A320- WJL
271N MSN 14 W.P.(C)-10386-2023 1. Airbus 8736 VT- BLUESKY 19 A320-
WJH LEASING 271N MSN
4. Airbus COMPANY 9218 VT-
A320- LIMITED v DGCA WJM
271N MSN 2. Airbus
8445 VT- A320-
WGU 271N MSN
5. Airbus 9412 VT-
A320- WJS
271N MSN 3. Airbus
8757 VT- A320-
WJI 271N MSN
6. Airbus 9598 VT-
A320- WJT
271N MSN
8850 VT-
WJK
21.1 It is clarified that these directions are being passed are in addition to the directions passed by this Court earlier.Signature Not Verified W.P.(C) 7774/2023 & connected Page 32 of 33 Digitally Signed By:RAHUL Signing Date:12.10.2023 21:30:29
22. Since, the aforesaid directions have been passed with respect to all 54 Aircraft which form part of the present petitions, modification of 05.07.2023 Order is not necessary. CM APPL. 45749/2023 is accordingly closed.
22.1 CM APPLs. 47071/2023 and 47257/2023 are also disposed of.
23. Parties will act based on the digitally signed copy of the order.
(TARA VITASTA GANJU) JUDGE OCTOBER 12, 2023/Sa/yg/r Signature Not Verified W.P.(C) 7774/2023 & connected Page 33 of 33 Digitally Signed By:RAHUL Signing Date:12.10.2023 21:30:29