- (1.) The Court : By this motion under sections 30 and 33 of the Arbitration Act, 1940, the petitioner seeks to assail the award dated 6th June, 1997 made and published by Mr. Sankar Bhattacharyya, a retired Judge of this court.
(2.) It would be convenient at this stage to set out briefly the facts leading to the present application by the petitioner.
(3.) By a contract in writing dated 7th September, 1983 the petitioner employed the respondent for construction of 9 blocks of 4-storied (16 units) staff quarters for CISF personnel at Brooklyn in Calcutta.;