LAWS(DLH)-2018-2-583

AIRPORTS AUTHORITY OF INDIA Vs. SIKKA ASSOCIATES

Decided On February 20, 2018
AIRPORTS AUTHORITY OF INDIA Appellant
V/S
Sikka Associates Respondents

JUDGEMENT

(1.) This is an appeal under section 37 of the Arbitration and Conciliation Act, 1996 read with section 13 of the Commercial Courts Act, 2015 against the judgment dated 21.12.2017 passed by a learned Single Judge of this Court by which the award dated 23.03.2015 passed by the sole arbitrator has been upheld and the objections to the award stand dismissed.

(2.) The necessary facts to be noticed for disposal of this appeal are that the Board of the appellant in its 96th Board Meeting held on 16.03.2006 granted approval for inviting Expression of Interest for the New Domestic Passenger Terminal at NSCBI Airport, Kolkata for short listing and then holding Global Design Competition as per the Guidelines of the Council of Architecture and Engineering Services for the New Domestic Passenger Terminal at NSCBI Airport, Kolkata.

(3.) The appellant had organized a Global Design Competition for execution of comprehensive architecture and engineering services for the proposed New Domestic Passenger Terminal Building at NSCBI Airport at Kolkata (West Bengal). The competitive design submitted by the respondent (SA) was approved by the Assessment Committee of the appellant and the respondent was appointed as a consultant on 01.06.2007 for air side of the project. Owing to the nature and based on the blue prints of the building, which was to cater the footfall of 20 millions annually, the appellant also appointed M/s Virender Khanna & Associates (M/s VKA), another Architectural Consultant for city side work of the Airport.