PARADISE HOTEL AND RESTAURANT Vs. AIRPORT AUTHORITY OF INDIA

JUDGEMENT

(1.) We have beared Mr. R.M. Chatterjee, learned counsel for the appellant and Sri, K. N. Choudhury, Sr. Advocate for respondent No. 1, 2 & 3.

(2.) This appeal is directed against the Judgment & Order dated 18.1.2002 whereby the Single Judge disposed of W.P. (C) No. 1974 / 2000 and W. P. (C) 2375/2000 alongwith FAO No. 49/2002, FAO No. 66/2000 and R. F. A. 49/2000.

(3.) The matter relates to running of the Airport Restaurant at Borjhar Airport. The appellant before us is running the said restaurant by virtue of/an agreememt, between the parties since 1978. Some litigations were going on in between the parties and Title suit No. 63/88 was filed and thereafter the matter came up before this Court in MAF of 82 of 87 and vide order dated 1.7.91 this Court provided-: "The parties shall settle their dispute by Arbitration inconformity with the Arbitration Clause in the agreement dated 1.10.1981. The petitioner shall continue to run the Restaurant under existing terms and conditions including the licence fees as on today until final award by Arbitration."