NCM (INDIA) LTD. Vs. AIR INDIA LTD.

JUDGEMENT

(1.) The present Petition was filed in the year 2015 seeking the following prayers:

(2.) Learned Counsel for Respondent No.1 submits that in view of the judgment of the Supreme Court in R.S. Madireddy and Another v. Union of India and Others 2024 SCC OnLine SC 965 [hereinafter referred to as 'R.S. Madireddy case'], the prayers in the present Petition which are in essence seeking directions qua Respondent No.1, do not survive.

(3.) The Supreme Court in R.S. Madireddy case has held that in view of the privatisation of the state-run-carrier, Air India Ltd., a Petition under Article 226 of the Constitution of India seeking relief against the erstwhile Government company cannot be sustained. It was held that there is no dispute that the Government of India has transferred 100% share of the Respondent No.1 to a private company Talace India Pvt. Ltd. and has ceased to have any administrative or pervasive control in the Respondent No.1.