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While hearing to the case of Inter globe Aviation limited and another v. Union of India and others, the bench of Justice Hima Kohli and Justice Rekha Palli dismissed the appeal filed by Indigo against the order passed last year by a single judge, which declined for any type of relief against the order passed by the DIAL administration which said that airlines such as Indigo, Spice jet and GoAir have to shift their operations from T-1 to T-2 by January 4, in order to reduce passenger traffic from T-1 while it's renovation is going on.
In the past after the decision of single judge, indigo appealed against the decision and prayed to allow them to use T-1 exclusively and to order other airlines like spice jet to move out their entire operations from T-1. But the court ruled that holding public interest above the business interest is important. They said if we use the American idiom that is "My way or the Highway" here then it is clear that the appeal of Indigo can't be taken. Also they added that indigo should understand that this order by the DIAL administration is temporary and they can move back to T-1 after renovation. And the bench ordered the airlines to suggest DIAL about the sectors which they are ready to shift from T-1 to T-2 within one week and if this order is not followed then DIAL is given authority to shift 1/3 of the flight operations of these airlines to T-2 after a giving a written intimation to them.
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