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J&K HC Dismisses Plea Complaining of Arbitrary Pricing of Air Tickets by Private Airlines - (03 Sep 2020)

CIVIL

Jammu & Kashmir High Court has dismissed a Public Interest Litigation (PIL) complaining that "the pricing of airlines tickets by private airlines use differentiated pricings whereby the price discrimination is effected and air services are sold at varying prices simultaneously to different segments, to the prejudice of the consumers."

Tags : JAMMU AND KASHMIR HIGH COURT   PRICING OF AIR TICKETS  

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