M.M.DUTT, J. - (1.) :-
(2.) THIS appeal has been preferred by the appellant, the State of West Bengal, against the judgment and order D/- March 1, 1984 of a learned single Judge of this Court dismissing the application of the appellant under Ss.30 and 33, Arbitration Act, 1940. The appellant invited tenders for the construction of a Primary Health Centre at Madhab Nagar, P. S. Pathar Pratima, District 24 Parganas. The appellant accepted the tender of the respondent and entered into a contract with it for the construction of the said Primary Health Centre at the rate mentioned in the contract. The contract also contained an arbitration clause.
(3.) ACCORDING to the appellant, the construction work was completed by the respondent on 8-11-1974, but according to the respondent the work was completed before June 15, 1976.;