PRADESH HOTEL AND RESTAURANT Vs. AIRPORT AUTHORITY OF INDIA

JUDGEMENT

(1.) R.F.A. No. 49 of 2000 has been filed by the National Airports Authority of India challenging the judgment and decree dated 4.4.2000 passed by the learned Civil Judge (Senior Division), Jorhat in Title Suit No. 42 of 1994. The learned Civil Judge by the aforesaid judgment allowed the suit filed by the respondent M/s. Paradise Hotel and Restaurant and passed the following onder:-

(2.) F.A.O. No. 66/2000 has been filed by the Airports Authority of India against the order dated 15.5.2000 passed by the learned Civil Court, Jorhat in Misc. (Arb) Case No. 95 of 2000. The appeal has been preferred under Section 37(i)(a) of the Arbitration and Conciliation Act, 1996. The order reads as follows:-

(3.) F.A.O. No. 49/2000 preferred by M/s. Paradise Hotel and Restaurant is directed against the order dated 2.3.2000 passed in Misc. Case No. 12/98 arising out of Title Suit No. 42 of 1994 passed by the learned Civil Judge (Senior Division), Jorhat. The learned Civil Judge disposed of the misc. case along with petition No. 437/98 and 1031/98 filed by the appellant praying for interim relief in the form of injunction. The learned Civil Judge passed the following order :-