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SC Allows Airlines & Stakeholders to File Reply to Centre's Proposals on Flight Tickets - (10 Sep 2020)

CIVIL

Supreme Court has granted 10 days to airlines and other stakeholders to file their reply to the Centre's affidavit stating that tickets booked by passengers in domestic and international carriers for air travel between 25th March, 2020 to 3rd May, 2020 will be fully refunded.

Tags : SUPREME COURT   REFUND OF FLIGHT TICKETS  

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