BONGAIGAON REFINERY Vs. BUILDWORTH PVT LTD

JUDGEMENT

(1.) Heard Mr. K.N. Choudhury, learned senior counsel appearing for the appellant. I have also heard Mr. D. Das, learned senior counsel representing the respondent.

(2.) This appeal has been filed under section 37 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as the Act of 1996), assailing the judgement and order dated 29/05/2006 passed by the learned District Judge, Bongaigaon, in Misc. Arb. Case No.01/2004, refusing to set aside the arbitral award dated 10/12/2003.

(3.) The facts necessary for disposal of this appeal may be noticed as follows :-