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Delhi HC Directs Air Asia to Submit Brand Licensing Agreement - (14 Nov 2016)

Delhi High Court has directed Tata Sons-AirAsia Berhad (Malaysia) joint venture —AirAsia India, to submit its Brand-Licensing Agreement (BLA) with Malaysian entity to Directorate General of Civil Aviation (DGCA) within one week to determine who actually controls Indian low-cost carrier.

Tags : DELHI HIGH COURT   AIRASIA   BRAND LICENSING AGREEMENT  

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