- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) The only question which we are required to decide is about the order passed by the High Court of Delhi at New Delhi in LPA No. 670 of 2014 that the Tariff determined by the Airport Economic Regulatory Authority (in short "the AERA") for the First Control Period vide Tariff Order No.03/2012-2013 dated 20.04.2012 shall continue till the disposal of the appeals pending against the said Tariff Order as quoted herein below : "(iii) The tariff determined by AERA for the First Control Period vide Tariff Order No. 03/2012-2013 dated 20.04.2012 shall continue till the disposal of the appeals pending against the said Tariff Order, by the AERAAT." ;