Delhi High Court
Banwari Lal Radhey Mohan vs The Punjab State Co-Operation Supply ... on 2 May, 1983
Equivalent citations: AIR1983DELHI402, 24(1983)DLT36, 1983(5)DRJ223, AIR 1983 DELHI 402, (1983) 24 DLT 36
JUDGMENT
(1) DELHI High Court Act, S. 10 An appeal barred under Section 39 of the Arbitration Act cannot be maintained under Section 10 of the High Court Act. Arbitration Act, S. 39-Section 10 of the High Court Act docs not repeal Section 39 of the Arbitration Act. An appeal barred under Section 39 cannot be maintained under Section 10 of the Delhi High Court Act.