A ABDUL RAHIM Vs. BAREE TRADING COMPANY

JUDGEMENT

(1.) AGGRIEVED by the order of the Hon'ble Chief Justice dated 17. 02. 200 6 made in O. P. No. 506 of 2005, appointing an Arbitrator, the appellant has filed the above appeal.

(2.) HEARD Mr. R. Muthukumarasamy, learned senior counsel for the appellant.

(3.) IN view of the recent decision of the Hon'ble Supreme Court in the case of S. B. P. and Co. , vs. Patel Engineering Ltd. , reported in 2005 (5) CTC 302, we are of the view that the present appeal before this Court is not maintainable. In this regard it is useful to refer para 46 (vii) in the order of the above cited reference.