Bombay High Court: A Division Bench of S.J. Kathawalla and Surendra P. Tavade, JJ., while passing an interim order allowed flights to keep the middle seat occupied in strict compliance with 31st May, 2020 Circular.
Court had by its 4th, June, 2020 Order sought clarification whether by a mere touch of a person carrying COVID-19 virus, the virus can be transmitted to the person so touched?
Bench held that,
Flight operators including respondents 2 and 3 shall allow the passengers to occupy the middle seat strictly in compliance with the Circular dated 31st May, 2020 and the applicable SOPs/circulars/guidelines issued from time to time.
[Deven Yogesh Kanani v. DGCA, 2020 SCC OnLine Bom 692 , decided on 5-06-2020]