MIHAN INDIA LTD Vs. GMR AIRPORTS LTD

JUDGEMENT

(1.) Leave granted.

(2.) These four appeals have been filed challenging the judgment dtd. 18/8/2021 of the Nagpur Bench of the Bombay High Court whereby the Writ Petition of the respondent No. 1- GMR Airports Limited (for short 'GAL') and GMR Nagpur International Airport Limited (for short 'GNIAL') filed against MIHAN India Limited (for short 'MIL') and Government of Maharashtra (for short 'GoM') has been allowed. The High Court set-aside the impugned communication of annulling the bidding process and directed to take further necessary steps as per prayer clause (b) of the Writ Petition.

(3.) The appeal arising out of Special Leave Petition (C) No.15556 of 2021 has been filed by MIL (which was the respondent no.1 before the High Court) and appeal arising out of Special Leave Petition (C) No.16737 of 2021 has been filed by the GoM (which was the respondent No.2 before the High Court). The other two appeals arising out of Diary No.23479 of 2021 and Diary No.23477 of 2021 have been filed by the Airports Authority of India (for short 'AAI') and Union of India (for short 'UoI') respectively, which were not the party before the High Court and hence applications for permission to file the special leave petitions have been filed, which are granted in both the special leave petitions.