KINGFISHER AIRLINES LTD. Vs. MINISTRY OF CIVIL AVIATION

JUDGEMENT

(1.) THIS is an application filed by the petitioner inter alia praying as under: - -

(2.) IN the given circumstances, the time period for complying with Section 41 of the Listing Agreement is extended by a further period of four weeks. However, it is clarified that the same does not in any manner indicate that the delay caused by the petitioner is condonable and the respondents shall be at liberty to take an independent view on the question of default committed by the petitioner. The application is disposed of with the aforesaid directions.