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M/S Manish Taxi Service And Another ... vs The Airports Authority Of India
2026 Latest Caselaw 2188 UK

Citation : 2026 Latest Caselaw 2188 UK
Judgement Date : 20 March, 2026

[Cites 2, Cited by 0]

Uttarakhand High Court

M/S Manish Taxi Service And Another ... vs The Airports Authority Of India on 20 March, 2026

                                                         2026:UHC:1941-DB


                                                                Reserved
      IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL
     HON'BLE THE CHIEF JUSTICE SRI MANOJ KUMAR GUPTA
                           AND
          HON'BLE SRI JUSTICE SUBHASH UPADHYAY
             JUDGMENT RESERVED ON : 16.03.2026
           JUDGMENT PRONOUNCED ON : 20.03.2026

      WRIT PETITION (M/B) No. 381 OF 2025
M/s Manish Taxi Service and another .......Petitioners


                              Versus


The Airports Authority of India                         ...Respondent


                                  &

      WRIT PETITION (M/B) No. 383 OF 2025
M/s Manish Taxi Service and another .......Petitioners

                              Versus


The Airports Authority of India                         ...Respondent


Counsel for the petitioners   :   Sri   Jitendra  Chaudhary,    learned
                                  counsel.
Counsel for the respondent    :   Sri Digvijay Rai, Sri Shobhit Saharia
                                  and Sri Y.S. Chaudhary, learned
                                  counsel.



JUDGMENT :

(Per Sri Manoj Kumar Gupta, C.J.)

1. These writ petitions are between the same parties and

arise out of a Concession Agreement executed by the respondent

in favour of petitioner No. 1 (proprietorship concern of petitioner

No. 2), and are, therefore, being decided by this common order.

2026:UHC:1941-DB

2. In WPMB No. 381 of 2025, the petitioners have

approached for quashing of the termination notice / order dated

31.05.2025, issued by the respondent, i.e. Airports Authority of

India (for short hereinafter referred to as 'AAI') terminating the

Concession Agreement dated 07.11.2023 for default on part of the

petitioners in fulfilling their obligations regarding payment of

license fee and maintaining a specified amount of bank guarantee

and for restraining AAI from interfering in the functioning of the

petitioners in pursuance of the Concession Agreement dated

07.11.2023.

3. In WPMB No. 383 of 2025, the petitioners have

challenged the Notice Inviting Tender (NIT) dated 01.05.2025 for

grant of short term license for operating snack bar at Dehradun

Airport and allotment, if any, made in pursuance thereof, and also

for restraining AAI from interfering in the functioning of the

petitioners as a concessionaire on basis of Concession Agreement

dated 07.11.2023.

4. The facts, necessary for disposal of the writ petitions,

are as follows:

(a) On 25.01.2023, respondent-AAI issued an e-tender

notice inviting request for proposal (RFP) for Concession to Design,

Fit out, finance, develop, market, operate, maintain and manage

the Food and Beverage outlets at Dehradun Airport for a period of

seven years. Thereunder, 10 F&B outlet sites having gross floor

area 429.61 square meters was earmarked for the purpose. The

2026:UHC:1941-DB

term of concession was seven years. Six bidders participated in the

tender process. The petitioner firm was declared L-1 during the

financial round Stage-II, as it quoted highest price at the rate of

Rs. 51.70 per passenger. On 24.05.2023, a letter of intent was

issued in favour of the petitioner firm.

(b) According to Clause-9 of LOI, the petitioner firm was

required to deposit security in shape of bank guarantee under

phase-1 in a sum of Rs. 7,46,67,208/- with validity of four years

from the date of commencement of the Concession Agreement with

the respondent-AAI. The petitioners deposited the said amount in

three parts, (a) BG of Rs. 1 crore issued by HDFC Bank Dehradun

dated 03.07.2023 (b) BG of Rs. 6 crores issued by HDFC Bank

Dehradun dated 09.10.2023 and (c) BG of Rs. 46.68 lakhs issued

by HDFC Bank Dehradun dated 07.11.2023.

(c) On 07.11.2023, Concession Agreement was executed

between the petitioner firm and the respondent-AAI.

5. According to the petitioners, after expiry of gestation

period of 90 days from the date of LOI, the AAI was obliged to

hand-over the entire area measuring 429.61 square meters and

whereafter only liability to make payment would accrue, but the

AAI delivered possession in phases starting from 29.11.2023 till

September, 2024. On the other hand, according to AAI, the

gestation period was 60 days from Access Date of each location

(site) and not 60 days from the date of issuance of LOI.

Accordingly, it raised bills on pro-rata basis from the date access

2026:UHC:1941-DB

was provided to any particular site and this was in accordance with

the contract. But the petitioners defaulted in payment of the

same. There is also dispute between the parties regarding demand

of 5% increased lease-rent upon expiry of one year of the

execution of the Concession Agreement.

6. The AAI issued several notices of demand for payment

of the license fee, but when the demand was not met, it issued

Show Cause Notice dated 02.04.2025 to the petitioners alleging

non-compliance of Clause 10.4.2 of the License Agreement, viz

"Non clearance of outstanding dues as per agreement conditions."

The sum, stated to be outstanding against the petitioners, was Rs.

3,77,28,522/- as on 31.03.2025 excluding interest on delayed

payment. The petitioners were required to submit their

explanation within three days from the date of issuance of notice

as to why appropriate action may not be taken against them for

non-compliance. It was followed by another notice dated

16.04.2025 reiterating the default on part of the petitioners in

paying the outstanding license fee and requiring the petitioners to

clear the dues within three days of issuance of the notice, failing

which the outstanding dues would be adjusted from the security

deposit without any further notice and reference to the petitioners.

The petitioners were also warned that in case the default

continues, further action, as deemed fit including termination of

license, may be taken, if situation so warrants. However, the

petitioners disputed the demands and, therefore, did not pay the

2026:UHC:1941-DB

amount. Consequently, AAI adjusted a sum of Rs. 4,78,93,927/-

(Rs. 3,89,05,633 towards the principal amount and Rs.

89,88,294/- as penal interest) against the outstanding dues as on

09.05.2025 by encashment of the bank guarantee. In

consequence, the security deposit (BG) got reduced to Rs.

2,67,74,093/-. Thereafter, AAI issued notice to the petitioners

dated 15.05.2025 intimating the petitioners about the adjustment

made towards the arrears of license fees from the security deposit

and required the petitioners to recoup the security deposit in terms

of the license agreement within fifteen days of issue of the notice,

i.e. 30.05.2025, failing which necessary action to terminate the

license would be initiated without any further reference to the

petitioners.

7. In view of the above dispute between the parties, the

operation of F&B locations at the Airport got seriously impacted.

Consequently, the respondent-AAI issued a Notice Inviting Tender

for short-term license for operating a snack bar over a small area

measuring 15 square meters on the first floor at Dehradun Airport

on 1st May, 2025 subject to termination of the Master

Concessionaire in favour of the petitioners. Although, according to

AAI, it was in respect of a different site, but the petitioner firm,

contending that the same is not permissible during subsistence of

the Concession Agreement in its favour, challenged the NIT by

filing WPMB No. 383 of 2025 and for restraining AAI, Dehradun

2026:UHC:1941-DB

from interfering in the right of the petitioners to work as per

Concession Agreement dated 07.11.2023.

8. The said writ petition was presented before this Court on

16.06.2025 and therein, an interim order staying 'the operation of

the impugned order' was passed on 27.06.2025. However, before

the interim order came to be passed and even before the writ

petition was filed, the respondent-AAI vide notice dated

31.05.2025, terminated the Concession Agreement and further

required the petitioners to stop their business operation with effect

from 06.06.2025 (midnight) and to vacate the premises.

9. It is noteworthy that on 02.05.2025, the petitioners

approached the Commercial Court, Dehradun with an Application

under Section 9 of the Arbitration and Conciliation Act, 1996. The

prayer made in the said application is for restraining the

respondent-AAI from encashing the bank guarantee during

pendency of the Application under Section 9 of the Arbitration and

Conciliation Act, 1996 and the arbitral proceedings, which the

petitioners intended to initiate. The relevant part of Article 22 of

the Concession Agreement, which stipulates that all disputes and

differences arising out of or in any way touching or concerning the

Agreement, would be decided initially through mediation and on its

failure through arbitration, is as follows:

"...22. ARTICLE-22 [DISPUTE RESOLUTION] 22.1 Dispute Resolution

22.1.1 All disputes and differences arising out of or in any way touching or concerning this Agreement (except those the decision whereof is otherwise herein before expressly

2026:UHC:1941-DB

provided for or to which the AAI ACT, 1994 and the rules framed there-under which are now enforce or which may here-after come into force are applicable) (the "Dispute") shall be dealt as under:

22.1.2 Through Mediation: All dispute(s), at the first instance, shall be referred to the Mediation Committee of Independent Experts (MCIE) or individual mediator for mediation as per AAI Mediation Policy and applicable laws. All cost of mediation, shall be borne equally by the parties. 22.1.2.1 In case either party withdraws from the Mediation or the dispute(s) is not resolved within 120 days of reference to the Mediation, then the aggrieved party may invoke arbitration through sub para (ii) within 30 days from the date of receipt of Partial Settlement Agreement or Failure Report. 22.1.2.2 Unless the contract has already been repudiated or terminated, the parties shall, in every case, continue to proceed to perform their respective obligations under the agreement."

10. In the same proceedings, another application was filed

by the petitioners on 16.05.2025 seeking stay of the letter of the

respondent-AAI dated 15.05.2025, by which the petitioners were

informed that the outstanding dues had been adjusted against the

bank guarantee and they were asked to recoup the deficit and the

security deposit within 15 days, failing which the Agreement shall

be terminated.

11. On 28.05.2025, the Commercial Court, Dehradun

proceeded to reject the Application under Section 9 of the

Arbitration and Conciliation Act, 1996 holding that the petitioners

could not maintain the Application under Section 9 without

exhausting the remedy of mediation provided under the Agreement

between the parties. The petitioners challenged the order of the

Commercial Court, Dehradun rejecting Section 9 Application, by

filing A.O. No. 168 of 2025. It seems that the respondent-AAI

2026:UHC:1941-DB

contended in the said proceedings that the Appeal filed has become

infructuous as the bank guarantees have already been invoked.

However, the said contention was repelled and this Court, holding

that for the reason that the bank guarantees have already been

invoked, the remedy, provided under Section 9 of the Arbitration

and Conciliation Act, 1996, cannot be rendered nugatory, allowed

the Appeal and remitted the matter back to the Commercial Court

for deciding the same on merits.

12. The petitioners on 16.06.2025, stating that the

Commercial Court, Dehradun after remand has not taken-up the

Application under Section 9 of the Arbitration and Conciliation Act,

1996, as it is closed for summer vacations, filed these writ

petitions. It is not disputed before us that under the Concession

Agreement, all disputes arising between the parties are to be

resolved through arbitration. In fact, the petitioners, availing the

said remedy, have already filed application under Section 9 of the

Arbitration and Conciliation Act, 1996 seeking appropriate interim

relief during pendency of the arbitration proceedings. The main

ground that the Commercial Court is closed for summer vacations

does not subsist as of now. The validity of the action of the

respondent-AAI in terminating the contract would also fall within

the scope of the arbitration contemplated under the Concession

Agreement.

13. In such view of the matter, we are of the considered

opinion that there is no occasion for this Court to examine the

2026:UHC:1941-DB

validity of the action of the respondent-AAI in terminating the

contract or granting any interim relief in favour of the petitioners in

respect whereof the Application under Section 9 of the Arbitration

and Conciliation Act, 1996 is also pending and in which, additional

prayers can also be made by the petitioners before the Commercial

Court.

14. The writ petitions are, therefore, dismissed.

15. The instant order shall not be construed as expressing

any opinion on merits of the case of either of the parties and all

pleas and contentions of the parties are left open for being raised

before the appropriate forum.

16. Pending application, if any, also stands dismissed accordingly.

_____________________ MANOJ KUMAR GUPTA, C.J.

___________________ SUBHASH UPADHYAY, J.

Dt:     20th March, 2026
Rathour

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH

PRAVINDRA COURT OF UTTARAKHAND, 2.5.4.20=23699ccc2fd40ad81b6fd13323779d9e3aeb1097d17 dbb53d481cabd25946eed, postalCode=263001,

SINGH RATHOUR st=UTTARAKHAND, serialNumber=1F65499E931DF71CDAF92A40CC6179B8E0103 31BA695239171F906FD5C45C4E8, cn=PRAVINDRA SINGH RATHOUR Date: 2026.03.20 16:34:30 +05'30'

 
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