AIRPORTS AUTHORITY OF INDIA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) The Learned Counsel for the Appellant submits that certain disputed points could not be raised in the Mediation by the Appellant. Now, modalities have been worked out by the Appellant for which Learned Counsel prays that the matter may be referred back once again to Mediation to enable the parties to amicably settle the dispute.

(2.) Learned Additional Advocate General for the Respondents No.1 to 5 and Learned Senior Counsel for the Respondent No.6 have no objection.

(3.) Let the parties appear before the Mediation Centre, at Gangtok, on 17/3/2026 as agreed to between them.