ROSENBAUER INTERNATIONAL AG Vs. AIRPORT AUTHORITY OF INDIA

JUDGEMENT

(1.) The present petition has been filed by the petitioner seeking following substantial prayers:

(2.) The case of the petitioner in a nutshell is that the petitioner is an Austria based company, and it offers a large selection of firefighting vehicles, that are designed especially for airport operations to ensure the safety of equipment and human life in case of instance of fire in aircraft, and or at airports.

(3.) The petitioner claims that the Airport Crash Fire Tenders (hereinafter referred to as "ACFT") designed by the petitioner meet the highest safety standards all over the globe, and the petitioner is the largest production company in the world of ACFTs. The petitioner also has its business interests in India, wherein it supplies, manages and operates various ACFTs by participating in tender floated by the Government authorities, such as Indian Air Force, Indian Navy, Indian Coast Guard, Aviation Research Centre (Cabinet Secretariat), and all the major private airports in India.