Gauhati High Court
M/S Kanika Tourist Taxi Service And Anr vs The Airports Authority Of India And 2 Ors on 21 December, 2020
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/2
GAHC010168902020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/5065/2020
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- 78101
VERSUS
1. THE AIRPORTS AUTHORITY OF INDIA AND 2 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 GHY-
15 ASSAM
3:THE AIRPORT DIRECTOR LOKPRIYA GOPINATH BORDOLOI
INTERNATIONAL AIRPORT GHY-15 ASSAM
Advocate for the Petitioner : MR. P N GOSWAMI
Advocate for the Respondent : SC, A A I
-BEFORE-
HON'BLE MR. JUSTICE SUMAN SHYAM
ORDER
Date : 21-12-2020 Mr. K.P. Pathak, learned counsel for the petitioners submits that copy of the counter affidavit filed on behalf of the Department has been served upon him only Page No.# 2/2 yesterday, i.e. on 20.12.2020, and, therefore, 10(ten) days time be granted to him for obtaining instructions and filing affidavit.
The prayer is not opposed by Mr. R. Dubey, learned counsel appearing for the respondents.
In view of the above, this matter stands adjourned for 2(two) weeks so as to enable the petitioners' counsel to file rejoinder affidavit.
Mr. K.P. Pathak, learned counsel for the petitioners prays for posting this matter on 11.01.2021 by giving an express undertaking before this Court that no adjournment will be prayed for on that day on behalf of the petitioners.
In view of the above, this writ petition is directed to be listed again on 11th January, 2021.
JUDGE Comparing Assistant