NATIONAL AIRPORT AUTHORITY Vs. PARADISE HOTEL AND RESTAURANT

JUDGEMENT

(1.) This Misc. First Appeal is so preferred by the appellants, National Airport Authority and others under Order 13 Rule 1 (r) read with Section 151 of the Code of Civil Procedure against the impugned order dated 18.4.98 so passed by the learned Civil Judge, Senior Division, Jorhat in Misc.Case No. 12 of 1998, arising out of Title Suit No. 42 of 1994 (in the Title Suit, the present appellants being the defendants).

(2.) This appeal is heard along with Civil Rule No. 2159 of 1998, so preferred by M/s Guddi Enterprises, 62, Bentinck Street, Calcutta - 700069, as the petitioner, against the Airports Authority of India particularly in the said Civil Rule challenging the notice inviting tender dated 6.4.98. Since both the matters were heard together, they are disposed of today by separate orders.

(3.) Heard Mr. K.N. Choudhury, the learned Sr. Central Govt. Standing Counsel, representing the appellants and Mr. A.R. Borthakur, the learned senior counsel representing the respondent, M/s Paradise Hotel & Restaurant.