Thousands of passengers seeking refund of air tickets of flights cancelled during the lockdown can take heart as the Centre informed the Supreme Court on Tuesday that a solution had been arrived at even as the SC agreed to add all airlines operating in India as parties in PILs seeking refunds.
Solicitor general Tushar Mehta informed a bench of Justices Ashok Bhushan, R S Reddy and M R Shah that a joint meeting was held and a solution had been arrived at by the civil aviation ministry, which may not be acceptable to all stakeholders. At his request, the bench granted the ministry a week to file an affidavit detailing the solution.
The PILs have challenged the decision of airlines to create credit shells against cancelled tickets instead of making refunds. Appearing for a petitioner, advocate CA Sundaram said, “Non-refund of the ticket money for cancelled flights is a violation of ‘civil aviation requirement’ of May 2008 order issued by DGCA.”
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