M/S Aroon Aviation Services Pvt. ... vs Uoi And Others
2021 Latest Caselaw 852 j&K

                                                            Sr. No. 101

         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU

                                                  CM No. 6135/2021 in
                                                  OWP No. 1456/2016



 M/s Aroon Aviation Services Pvt. Ltd.                ...Petitioner/Appellant(s)
                                   Through:     S. Rupinder Singh, Advocate.

                           v/s


 UOI and others                                                    .... Respondent(s)
                                   Through: Mr. Inder Jeet Gupta, Advocate.

CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                          ORDER

CM No. 6135/2021

This is an application by the respondents for placing on record the copy

of the Supreme Court judgment dated 29.07.2019 passed in SLP(Civil)

No.7764 of 2011 titled Federation of India Airlines and others v. Union of

India and others.

The application for the reasons stated therein is allowed and the

judgment aforesaid is taken on record.

OWP No.1456/2016

On the request of learned counsel for the parties, the date fixed in this

petition is preponed for today.

It is submitted by Mr. Inder Jeet Gupta, learned counsel for the

respondents that in view of disposal of SLP(Civil) No.7764 of 2011 dated

29.07.2019, this petition has been rendered infructuous.

Mr. Rupinder Singh, learned counsel for the petitioner submits that he

has no instructions in the matter.

Be that as it may, this petition does not survive in view of disposal of the

SLP aforesaid by the Supreme Court vide order dated 29.07.2019.

Dismissed as infructuous.

(SANJEEV KUMAR) JUDGE Jammu 10.08.2021 Raj Kumar