H.C. Mishra, J. - (1.) Heard learned Advocate General for the appellant State Board of Technical Education (hereinafter referred to as the 'Board'), and the learned counsel for the respondent Company.
(2.) The appellant Board is aggrieved by the impugned Judgment dated 20.04.2018 passed by the learned Presiding Officer, Commercial Court, Ranchi, in Commercial (Revocation) Case No.44 of 2017, whereby, the application filed under Section 34 of the Arbitration and Conciliation Act, 1996, (hereinafter referred to as the 'Act'), challenging the Arbitral Award dated 23.09.2017, passed by the sole Arbitrator, has been dismissed by the Commercial Court.
(3.) The appellant Board had invited tender in the year 2011 for providing secured mark-sheets, certificates, answer-sheets, smart cards along with web portal, on-line application and verification server, in which, the respondent Company, herein, had submitted its bid. The respondent's bid was declared successful and MOU was signed between the appellant Board and the respondent Company on 02.03.2012. Some work was carried out by the respondent Company, but there was some dispute between the parties, and claiming non-payment of the dues as per the contract, the contract was terminated by the respondent Company w.e.f. 21.06.2016, vide notice dated 22.04.2016.;