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Keeping in view the principles of Comity of Courts and that a substantial sum of money is due from SpiceJet Ltd. to TWC Aviation Capital Ltd., the Aircrafts and the engines deserve to be secured.
“The Tribunal provided reasons for the findings delivered, and there was no perversity apparent on the face of the record or which goes to the root of the matter. Therefore, the impugned Award could not be said to be patently illegal.”
After a protracted legal battle, SpiceJet finally paid Mr. Maran a principal sum of Rs. 579.08 crore, but the interest component was still outstanding. The interest was worth 242 crore in October 2020, 362 crores in February 2023, and 380 crores in total.
Delhi High Court: The Division Bench of D.N. Patel, CJ and Jyoti Singh, J., dismisses Dr Subramanian Swamy’s plea stating that any
SpiceJet in its statement stated that: “The reciprocal partnership will allow opening of new routes and destinations for passengers of the two airlines.”
National Consumer Disputes Redressal Commission (NCDRC): While observing that the compensation granted by the State Commission in a case of loss of