P.C. Ghose, J. - (1.) This is an application filed by the petitioner inter alia challenging an award made and published on June 1, 1993 by the learned Arbitrator under Sections 30 and 33 of the Arbitration Act, 1940.
(2.) The facts of the case briefly are as follows : "The respondent was awarded a work for site levelling and grading at Shaktinagar for Singrauli Super Thermal Power Project by a letter of intent dated 22nd/25th July, 1977. A formal contract in respect of the said letter of intent was entered into between the parties on July 7, 1978." According to the petitioner, the respondent completed the said work after much delay. Disputes and differences arose between the parties in respect of the said contract and the same was referred to the arbitration.
(3.) Contentions of the petitioner is that although references were made for two separate contracts yet the Arbitrators have passed a consolidated award. Furthermore no issues were framed and the part of the claim of the petitioner was barred by limitation. It is further contended that Arbitrators has exceeded their jurisdiction.;