ANIRUDH ASHARAM VYAS Vs. DEEPAK KANTILAL GHIYA

JUDGEMENT

(1.) S. H. SHETH J.

(2.) THIS Civil Revision Application arises out of an order made by the City Civil Court at Ahmedabad extending time under sec. 28 of the Arbitration Act 1940 for the arbitrator to make an award. The impugned order was made by the learned Trial Judge ex parte upon the application made in that behalf by the arbitrator.

(3.) IT is necessary to refer to sec. 28 of the Arbitration Act in order to examine the soundness of the contention raised by Mr. M. C. Shah. Sub-sec. (1) of sec. 28 provides as follows:-