Bhaskar Bhattacharya, ACJ. - (1.) This is an application for Review of an order dated March 20, 2006, passed by a Division Bench of this Court by which the said Bench affirmed an order passed by a learned Single Judge by which His Lordship rejected an application under Section 30 of the Arbitration Act, 1940 filed by the present Petitioner.
(2.) Pursuant to a tender, the Respondent herein submitted its offer for execution of the construction-work and ultimately, the offer given by the Respondent was accepted and a formal agreement was entered into incorporating various general rules, direction, and conditions etc. of the contract including a clause of Arbitration.
(3.) During the execution of the said work and after the completion of the same, certain disputes and differences arose in respect of the works done by the Respondent and those were referred to an Arbitrator who entered into reference and the parties filed their claim, counterclaim and supporting documents in support of their respective claims.;