(1.) The counsel for the petitioner was on 9th March, 2010 informed that the application for restoration of the writ petition shall be considered only when the counsel is also prepared to argue the writ petition on merits. The counsel has today addressed on the merits of the writ petition. The application is accordingly allowed for the reasons stated therein and the writ petition is restored to its original position.
(2.) The counsel for the respondent Indian Airlines has at the outset informed that consequent to the merger of Indian Airlines with Air India, National Aviation Company of India Ltd. (NACIL) has been formed and the said NACIL is to be now substituted in place of the respondents. Accordingly, NACIL is substituted in place of the respondent Indian Airlines.
(3.) The counsels for the parties have been heard.