LIBRA INDIA Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Vide our order dated 03.10.2018, we had directed the Air India Authorities to re-consider their stand and come with the positive proposal. We had also directed that other private airlines be informed about the stand of respondent No.2-Ministry of Defence giving their willingness and cooperation for operating the flights in the morning and after dusk hours. We had also directed Mr.Gaurang Sethi, North India General Manager of Jet Airways to be present before this Court today.

(2.) Mr.Gaurang Sethi, North India General Manager (Commercial), Jet Airways is not present before this Court. Learned counsel for the Jet Airways has pointed out that the name of General Manager of Jet Airways was erroneously mentioned as Gaurang Sethi, whereas, Senior General Manager (Schedule Planning and Projects) of Jet Airways is Mr.Naville Mehta. An application for exemption from appearance has been filed.

(3.) It is further stated by learned counsel that offer/request to operate their flights in the morning and after dusk hours is under active consideration. We may note that on 05.03.2018, Ms.Kshma Purohit, learned counsel for the Jet Airways had stated that Jet Airways is prepared to connect Jodhpur with flights which can land at night.