CHAND Vs. SATYAVATI DEVI

JUDGEMENT

(1.) THIS appeal has been filed by the appellants under Section 10 of the Delhi High Court Act whereby the appellants have challenged the legality and validity of the order dated 6th November, 2001 passed by the learned Single Judge dismissing the applications filed by the appellants praying for their transposition as petitioners.

(2.) CERTAIN disputes and differences arose between the parties arising out of and relating to the business of Karmayogi Group of companies and the same were referred to the sole arbitration of Mr. Sandeep Tandon, the learned Arbitrator appointed by the parties. The learned Arbitrator after receiving evidence and hearing the parties, passed his award on 19th August, 2000.

(3.) THE respondents herein have raised a preliminary objection that the appeal filed under Section 10 of the Delhi High Court Act is not maintainable. Since arguments were also made in respect of merits of the appeal, we are considering the appeal on merits itself in stead of considering the ground of maintainability alone.