Abhay Sharma And Ors. vs Airports Authority Of India Thr. ...
2016 Latest Caselaw 2532 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                                             Decided on: 31.03.2016

+       LPA 171/2016
        ABHAY SHARMA AND ORS.                     ......Appellants
                  Through: Sh. P.P. Khurana, Sr. Advocate with Ms.
                  Tamali Wad, Advocate.

                        Versus

        AIRPORTS AUTHORITY OF INDIA THR. ITS CHAIRMAN
                                                      ......Respondent

Through: Sh. Digvijay Rai, Advocate.

+       LPA 172/2016
        WASEEM AKRAM                              ......Appellant

Through: Sh. P.P. Khurana, Sr. Advocate with Ms. Tamali Wad, Advocate.

Versus

AIRPORTS AUTHORITY OF INDIA THR. ITS CHAIRMAN ......Respondent Through: Sh. Digvijay Rai, Advocate.

+       LPA 173/2016
        MUKESH KUMAR DAHIYA                       ......Appellant

Through: Sh. P.P. Khurana, Sr. Advocate with Ms. Tamali Wad, Advocate.

Versus

AIRPORTS AUTHORITY OF INDIA THR. ITS CHAIRMAN ......Respondent Through: Sh. Digvijay Rai, Advocate.

LPA 171/2016 and connected cases Page 1 CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MS. JUSTICE DEEPA SHARMA MR. JUSTICE S. RAVINDRA BHAT % The appeals are dismissed.

For detailed judgment, the decision dated 31.03.2016 in LPA 168/2016 may be referred to.

S. RAVINDRA BHAT (JUDGE)

DEEPA SHARMA (JUDGE) MARCH 31, 2016

LPA 171/2016 and connected cases Page 2