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AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • RAMESHWAR PRASAD GOYAL
  • DEVINA SEHGAL
Acts
  • ITEM NO.14 COURT NO.5 SECTION XV S U P R E M E C O
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • RAMESHWAR PRASAD GOYAL
  • DEVINA SEHGAL
Acts
  • ITEM NO.14 COURT NO.5 SECTION XV S U P R E M E C O
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Smart Summary

Factual and Procedural Background

The matter is a Petition for Special Leave to Appeal (Civil) No. 675/2026 before the Supreme Court of India, arising out of a final judgment and order dated 09-12-2025 in WA No. 149/2025 passed by the Gauhati High Court. The petitioner is “Praveen” and the respondents include the Airports Authority of India and others. The petition was listed for admission and heard on 16-01-2026.

Legal Issues Presented

The opinion addresses a procedural matter and does not frame distinct legal issues.

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The order reflects an admission-stage procedural direction: the Court issued notice to the respondents, recorded that respondent No. 1 accepted notice through counsel, fixed a returnable date, and directed filing of a counter affidavit within two weeks. Pending further consideration, the Court granted an interim stay of the operation of the impugned Gauhati High Court order. No further reasoning is recorded in the text.

Holding and Implications

NOTICE ISSUED; INTERIM STAY GRANTED.

The petition will proceed with notice returnable on 24-04-2026, and respondent No. 1 must file a counter affidavit within two weeks. Until further orders, the operation of the impugned order dated 09-12-2025 (WA No. 149/2025, Gauhati High Court) remains stayed. The order is procedural and interim in nature and does not state any broader legal implications or establish new precedent.

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    PRAVEEN v. VS THE AIRPORTS AUTHORITY OF INDIA

    ITEM NO.14 COURT NO.5 SECTION XV

    S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS

    Petition(s) for Special Leave to Appeal (C) No(s). 675/2026

    [Arising out of impugned final judgment and order dated 09-12-2025 in WA No. 149/2025 passed by the Gauhati High Court]

    PRAVEEN VS Petitioner(s)

    VERSUS

    THE AIRPORTS AUTHORITY OF INDIA & ORS. Respondent(s)

    FOR ADMISSION Date : 16-01-2026 This petition was called on for hearing today.

    CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH

    For Petitioner(s) Mr. Manish Goswami, Sr. Adv. Mr. Priyank Adhyaru, Adv. Mr. Gaurav Shukla, Adv. Mr. Rameshwar Prasad Goyal, AOR For Respondent(s) Mr. Abhikalp Pratap Singh, AOR Ms. Aagam Kaur, Adv. Ms. Shubhangi Agarwal, Adv. Mr. Kartikey, Adv. Mr. Siddharth Garg, Adv. UPON hearing the counsel the Court made the following O R D E R

    Issue notice, returnable on 24.04.2026.

    Mr. Abhikalp Pratap Singh, learned AOR accepts notice on

    behalf of respondent No.1. Let counter affidavit be filed within a

    period of two weeks.

    In the meantime, there shall be a stay on the operation

    of the impugned order.

    (SWETA BALODI) (POONAM VAID) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR

      1. 2026-01-17T12:09:43+0530
      2. SWETA BALODI

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    Comments

    PRAVEEN v. VS THE AIRPORTS AUTHORITY OF INDIA
    (Jan 16, 2026)