LAWS(DLH)-1990-7-28

N C BHALLA Vs. R C BHALLA

Decided On July 22, 1990
N.C.BHALLA Appellant
V/S
R.C.BHALLA Respondents

JUDGEMENT

(1.) -

(2.) A preliminary objection has been raised that the appeal is not maintainable in view of Section 39 of the Arbitration Act.