SOUMEN SEN,J. - (1.) Soumen Sen, J.:- This is an application for setting aside of an award under Sections 30 and 33 of the Arbitration Act, 1940.
(2.) Centex (India) Engineers Pvt. Ltd., a partnership firm, was awarded a Contract dated 2nd January, 1992 by the respondent for construction of four Bridges Nos.109, 143, 155 and 171 in connection with the Sonnagar Garhwa Line Doubling Phase-II between Nabinagar and Satbahini Stations under an agreement being Agreement No. CE/CON/III/1324 dated 2nd January, 1992 (hereinafter referred to the said agreement).
(3.) The contract in question was principally for the construction of four bridges having different time schedules of completion which were as follows:- Bridge No.109 ... One year (Completion date 30/05/1992) Bridge No.143 ... 15 Months (Completion date 30/08/1992) Bridge No.155 ... 15 Months (Completion date 30/08/1992) Bridge No.171 ... 6 Months (Completion date 30/11/1991);