AIR INDIA LIMITED Vs. COCHIN INT AIRPORT LIMITED

JUDGEMENT

(1.) Learned counsel for the applicants states that the applicants do not press Prayer 'B' before this court.

(2.) SO far as Prayer 'A' is concerned we do not pass any order, as it is not necessary to do so. We clarify that it will be open to the M.R.T.P. Commission to consider the questions arising under the Act and to pass any interim order which is not inconsistent with the order passed by this court. List on 12/8/1999.