Fatima Rizvi And Anr vs Air Charter
2019 Latest Caselaw 2657 Del

$~3
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                     Reserved on:       30.04.2019
                                     Pronounced on:     22.05.2019

+     W.P.(C) 4284/2013
      FATIMA RIZVI AND ANR                              ..... Petitioners
                         Through     Mr.Aruna Mehta, Adv. with
                                     Mr.Sanjeev Mehta, Adv.

                         versus

      AIR CHARTER                                        ..... Respondent
                         Through     Mr.D.D. Singh, Adv. with
                                     Mr.Navdeep Singh, Adv. for R-1.
                                     Mr.A.K. De, Adv. with Mr.Rajesh
                                     Dwivedi, Ms.Aanya De & Mr.Zahid
                                     Ali, Advs. for R-2.
                                     Ms.Anjana Gosain, Adv. for R-3 to 5.

      CORAM:
      HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                            JUDGMENT

For detailed judgment, see W.P. (C) 7443/2012 titled Amita Jain &

Ors. vs. M/s Air Chartered Services Pvt. Ltd. & Ors. dated 22.05.2019.

(SURESH KUMAR KAIT) JUDGE MAY 22, 2019 ab