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Gauhati High Court

M/S Sargos Tours And Travels And Anr vs M/S Kanika Tourist Taxi Service And 5 Ors on 4 November, 2019

Author: Suman Shyam

Bench: Suman Shyam

                                                                 Page No.# 1/4

GAHC010264632019




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                        Case No. : I.A.(Civil) 3458/2019

         1:M/S SARGOS TOURS AND TRAVELS AND ANR.
         A PROPRIETORSHIP FIRM REPRESENTED BY ITS PROPRIETOR SHRI
         ATANU BHUYAN, S/O LATE MUKUL BHUYAN, R/O SHANTIPUR-HILL SIDE,
         BHOOTNATH, P.S.-BHARALUMUKH, DIST-KAMRUP(M), ASSAM, PIN-781009


         2: ATANU BHUYAN
          S/O LATE MUKUL BHUYAN
          R/O SHANTIPUR-HILL SIDE
          BHOOTNATH
          P.S.-BHARALUMUKH
          DIST-KAMRUP(M)
         ASSAM
          PIN-78100

         VERSUS

         1:M/S KANIKA TOURIST TAXI SERVICE AND 5 ORS
         A PROPRIETORSHIP FIRM REP. BY ITS PROPRIETOR SHRI DIPAK BARUAH,
         S/O JOGESH CHANDRA BARUAH, R/O VILL.- GARAL (KUHABARI), P.S.
         AZARA, DIST.-KAMRUP (M), ASSAM, PIN-781015

         2:DIPAK BARUAH
          S/O JOGESH CHANDRA BARUAH
          R/O VILL.- GARAL (KUHABARI)
          P.S. AZARA
          DIST.-KAMRUP (M)
         ASSAM
          PIN-781015

         3:THE AIRPORTS AUTHORITY OF INDIA
          RAJIV GANDHI BHAWAN
          SAFDARJUNG AIRPORT
          NEW DELHI-110003
                                                                    Page No.# 2/4

             REP. BY ITS CHAIRMAN

            4:THE REGIONAL EXCECUTIVE DIRECTOR
            AIRPORTS AUTHORITY OF INDIA
             LOKPRIYA GOPINATH BORDOLOI INTERNATIONAL AIRPORT
             GUWAHATI-781015
            ASSAM

            5:THE AIRPORT DIRECTOR
             LOKAPRIYA GOPINATH BORDOLOI INTERNATIONAL AIRPORT
             GUWAHATI-781015
            ASSAM

            6:THE CHIEF VIGILANCE OFFICER
            AIRPORTS AUTHORITY OF INDIA
             RAJIV GANDHI BHAWAN
             SAFDARJUNG AIRPORT
             NEW DELHI-11000

Advocate for the Petitioner   : MS. B BHUYAN

Advocate for the Respondent : MR. P N GOSWAMI




             Linked Case : WP(C) 2974/2019

            1:M/S. KANIKA TOURIST TAXI SERVICE AND ANR.
            A PROPRIETORSHIP FIRM REP. BY ITS PROPRIETOR SHRI DIPAK BARUAH
             S/O JOGESH CHANDRA BARUAH
             R/O VILL.- GARAL (KUHABARI)
             P.S. AZARA
             DIST.-KAMRUP (M)
            ASSAM
             PIN-781015

            2: DIPAK BARUAH
             S/O JOGESH CHANDRA BARUAH
             R/O VILL.- GARAL (KUHABARI)
             P.S. AZARA
             DIST.-KAMRUP (M)
            ASSAM
             PIN-781015
            VERSUS
                                                                                            Page No.# 3/4

               1:THE AIRPORTS AUTHORITY OF INDIA AND 3 ORS.
               RAJIV GANDHI BHAWAN
               SAFDARJUNG AIRPORT
               NEW DELHI-110003
               REP. BY ITS CHAIRMAN

              2:THE REGIONAL EXECUTIVE DIRECTOR
              AIRPORTS AUTHORITY OF INDIA
              LOKPRIYA GOPINATH BORDOLOI INTERNATIONAL AIRPORT
              GUWAHATI-781015
              ASSAM

              3:THE ARIPORT DIRECTOR
              LOKPRIYA GOPINATH BORDOLOI INTERNATIONAL AIRPORT
              GUWAHATI0781015
              ASSAM

              4:THE CHIEF VIGILANCE OFFICER
              AIRPORTS AUTHORITY OF INDIA
              RAJIV GANDHI BHAWAN
              SAFDARJUNG AIRPORT
              NEW DELHI-110003
              ASSAM

              Advocate for the Petitioner : MR. P N GOSWAMI
              Advocate for the Respondent : SC
              AA I


                                       BEFORE
                          HONOURABLE MR. JUSTICE SUMAN SHYAM

                                                  ORDER

Date : 04-11-2019 Heard Ms. B. Bhuyan, learned counsel for the applicants, who are seeking impleadment in the writ petition.

Mr. K.P. Pathak, learned counsel for the opposite parties/writ petitioners submits that he has objection to the prayer and seeks a week's time to file written objection.

Taking note of the submission of the learned counsel for both the parties, Registry to list this IA again on 13/11/2019 for necessary order of disposal.

The opposite parties may file objection in the meantime, if so advised.

JUDGE Page No.# 4/4 Comparing Assistant