Section 36 in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
36. Orders against which no appeal lies-
Notwithstanding anything contained in these rules no appeal shall lie in order madeby the High Court.(i)any order of an interlocutory nature or of the nature of a step-in-aid of the finaldisposal of a disciplinary proceeding, other than an order of suspension;(ii)any order passed by an Inquiring Authority in the course of an inquiry underRule 29.
