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On the 1st of July, an aircraft flying the passengers into Mumbai overshot the main runway. After that incident, the main runway had to be shut down for operations for nearly two day, leading to multiple flight cancellations. The SpiceJet aircraft was stranded for over two days at the end of main runaway. The petitioner has argued that such incidents raise questions as to the safety mechanisms followed in Airports. The petitioner has requested that an upgrade should be made in the safety mechanisms at the Mumbai Airport. The petitioner pointed out that it took around 72 hours to remove the SpiceJet Aircraft as the only Disabled Aircraft Retrieval Kit (DARK) required for the recovery operation was in Mangalore to deal with an Air India Express plane, which had also overshot the runway.
The Bombay HC has requested the Director General of Civil Aviation and the Ministry to enlighten the court on the preventive measures and whether the existing systems have been upgraded to meet such contingencies. The court observed that this is not happy news for those visiting the financial capital of India, especially for business or official work. The court expressed its concern over the safety of passengers as well as the smooth functioning of airports.
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