- (1.) This is an application to set aside an award of the Bengal Chamber of Commerce.
(2.) The disputes relate to a contract, dated October 13, 1950, whereby the Respondent agreed to buy and the Petitioner agreed to sell 45,000 B. Twill bags, delivery January to March 1951. The contract contains the usual arbitration clause.
(3.) The buyers did not give delivery of the goods. Disputes arose between the parties. The sellers claimed damages and referred their claim to the arbitration of the Bengal Chamber of Commerce. Notices were issued and the parties filed several statements before the Chamber.;