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Judgment
Today it has been pointed out on behalf of Air India and FIA that their impleadment application filed in 2016/2017 in AERA Appeal 1 of 2016 remains to be considered. It appears that their applications need to be re-numbered because subsequently the matters have been transferred to this Tribunal because of statutory amendments. The office will do whatever is necessary and after granting the pending applications a proper number. List them tomorrow i.e. on 9.12.2021 for consideration. The same will apply to all other pending applications including that of Lufthansa whic appears to be M A No. 298 of 2017.
Since AERA Appeal No. 1 of 2021 has been ordered to be listed with AERA Appeal 1 of 2016 because the appellant is same, the pending application for impleadment in the appeal of 2021 shall also be considered tomorrow. The parties who are seeking impleadment should go through the earlier orders so that they are ready to argue the matter without unnecessary delay if the impleadment is allowed.
In order to avoid delay, the appellant shall be well advised to supply copies of the appeal to the entities seeking impleadment at the earliest.
Post the matter under the same head on 9.12.2021.