NATIONAL INSURANCE COMPANY LIMITED Vs. DIGITAL WORLD

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed of.

(3.) National Insurance Company Limited (hereafter the 'appellant') has filed the present intra-court appeal under Sec. 37(1)(c) of the Arbitration and Conciliation Act, 1996 (hereafter 'the A&C Act') impugning an order dtd. 8/4/2022 (hereafter 'the impugned order') passed by the learned Single Judge in OMP (COMM) No.547 of 2020.