A.S. Multi Services ... vs Airpor Authority Of India Jolly
2026 Latest Caselaw 2827 UK

Citation : 2026 Latest Caselaw 2827 UK
Judgement Date : 8 April, 2026

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Uttarakhand High Court

A.S. Multi Services ... vs Airpor Authority Of India Jolly on 8 April, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.3030 of 2024
                                  A.S. Multi Services                                       ............Petitioners
                                                              Vs.
                                  Airpor Authority of India Jolly
                                  Grant Airport and others                                  ..........Respondents

                                                              With
                                  WPMS No.907 of 2025
                                  A.S. Multi Services                                       ............Petitioners
                                                              Vs.
                                  Airpor Authority of India Jolly
                                  Grant Airport and others                                  ..........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Siddharth Jain, learned counsel for the petitioners, through video conferencing.

2. Mr. Sagar Kothari, learned counsel for the respondents, through video conferencing.

3. Counter affidavit filed on behalf of respondent no.1 is taken on record.

4. Learned counsel for the petitioners prays for and is granted four weeks' time for filing rejoinder affidavit.

5. List these cases on 22.05.2026.

6. Interim order dated 03.01.2025 granted in WPMS No.3030 of 2024 and order dated 02.04.2026 granted in WPMS No.907 of 2025 are extended till the next date of listing.

(Pankaj Purohit, J.) 08.04.2026 SK