SACHIN GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) IN compliance to our order dated 31st January, 2013 today Dr.Virendra Gangwal, office bearer of Chamber of Commerce, Gwalior is present. President of the Chamber of Commerce, Gwalior Mr.Vishnu Garg and Secretary Bhoopendra Jain are also present. Several suggestions have been put by them and they have prayed that they will try to pursue the Civil Aviation Ministry to hold a meeting at Civil Aviation Office, New Delhi on 29th February, 2013 at 11.00 AM. Mr.Mody, learned Assistant Solicitor General and the office bearers of Chamber of commerce, Gwalior

(2.) WP 2066/10 including Dr.Gangwal have stated that they will also pursue the Power Minister, Independent Charge Mr. Jyotiraditya Scindia, who is from this city, to remain present in the said meeting alongwith Civil Avia ion Minister. It has also been put forth by them that all of them shall also remain present in the said meeting, if the meeting is convened on that date. 2. On the basis of their contentions and prayer, let a meeting be convened in the office of Ministry of Civil Aviation, New Delhi on 27th February, 2013 at 11.00 AM. Let a request be made by the officer bearers of the Chamber of Commerce, Gwalior to the Power Minister, Independent Charge Mr.Jyotiraditya Scindia and Civil Aviation Minister to preside over the meeting. Different aircraft companies who have been arrayed as respondents in the instant petition may also participate in the said meeting. Mr. Mody, learned Assistant Solicitor General submits that respondent No.1 will pursue the aircraft companies to remain present in the said meeting through Ministry of Civil Aviation. Similarly, Mr. MPS Raghuvanshi, learned Additional Advocate General has also stated that the State of Madhya Pradesh shall also pursue the aircraft companies to remain present in the meeting through their representatives.

(3.) IN the said meeting, Advocate General, State of MP, Additional Advocate General and Deputy Advocate General, Gwalior shall also remain present.