M.H.S. Ansari, J. - (1.) The instant appeal is directed against the judgment and Order of the Ld. Single Judge dated 2.5.1995 in Award Case No. 7 of 1994 whereby the application made by the appellant herein under Section 30 and 33 of the Arbitration Act, 1940 was dismissed.
(2.) Brief facts leading to the award and the application for setting aside the same briefly stated, are as under:-
(3.) The Executive Engineer, Gantok, Central Public Works Division, Gangtok, Sikkim by letter dated 9th October, 1986 accepted the tender submitted by the respondent which was for the site development work of construction of a staff quarters for A.G. Sikkim at Syari Busti, Gantok.;