delhi high court
Case BriefsHigh Courts

“If during the pendency of this petition, in case a pilot acts in breach of the minimum contractual notice period as specified under his/her employment agreement, then such an action will be at pilot’s own risk and will remain subject to the outcome of the present petition.”

Case BriefsHigh Courts

Delhi High Court: A Single Judge Bench comprising of Vibhu Bakhru, J., disposed of a petition before it impugning para 3.2 of