- (1.) This is an application under section 30 and 33 of the Arbitration Act, 1940 for setting aside an award, made and published by Mr. C.A. Govind, Sole Arbitrator.
(2.) The petitioner issued a tender notice No. QMG Minining 1 of 1991 for removal and transportation of 4,80,000 CBM of blasted rejects and loose soil for a period of 2 years.
(3.) Pursuant to the aforesaid tender notice, the respondent submitted its tender. The tender submitted by the petitioner being the lowest, the same was duly accepted.;