WEST BENGAL HOUSING BOARD Vs. PREMIER PILES LIMITED

JUDGEMENT

(1.) The judgment of the Court was as follows: - This is an application under Sections 30 and 33 of the Arbitration Act, 1940 (hereinafter referred to as 'the said Act') for setting aside of an award dated 23rd January, 2002.

(2.) The petitioner issued a notice inviting a tender on 13th of February, 1995 by the petitioner for construction of R.C.C cast in situ bored piling work including the pile cap.

(3.) The respondent'submitted its tender on 4th of March, 1995. The estimated amount of the agreement was Rs. 63.14.464/-. The rate quoted by the respondent was 12 per cent below the said estimated rate.