REACH DREDGING LIMITED Vs. BOARD OF TRUSTEES

JUDGEMENT

(1.) This first miscellaneous appeal is directed against an order being No. 9 dated 11th July, 2016 passed by learned Judge, VIIIth Bench, City Civil Court at Calcutta in Title Suit No. 198 of 2016 at the instance of the plaintiff/appellant.

(2.) By the impugned order, plaintiff's prayer for extension of ad interim order of injunction passed by the learned Trial Judge on 15th Feb., 2016 was rejected by the learned Trial Judge. as a result, the ad interim order of injunction which was passed by the learned Trial Judge on 15th Feb., 2016 stood vacated.

(3.) The instant appeal was admitted for hearing under the provision of Order 41, Rule 11 of the Code of Civil Procedure. After admission of the appeal, on an application for interim injunction being CAN 7602 of 2016 filed by the appellant, an interim order was passed by this Court by restraining the Kolkata Port Trust authority from proceeding with the tender notice issued vide NIT No. KoPT/KDS/LND/11-2016 relating to grant of long term lease without renewal option in respect of Plot No. A56 as mentioned in the said notice inviting tender until further order. It was further clarified that the interim order which was so passed will not prevent the Kolkata Port Trust authority from proceeding with the tender process which relates to other plots of land mentioned in the said notice inviting tender.