SURAJMAL KARAMCHAND Vs. C.M. SHAH

JUDGEMENT

(1.) The other important question is whether the arbitration bye -laws 282 to 315 contain any provision which is inconsistent with the provisions of Section 14 and the right of the petitioner to make this application for directing respondents Nos. 1 and 2 to file the award in question in Court.

(2.) IN that connection Mr. Nariman has relied upon the bye -laws Nos. 282, 283, 290, 291, 294, 295, 296, 297, 298, 304, 305, 311 and 315. He has for the purpose of facilitating construction also relied upon bye -laws Nos. 259 and 270 which are bye -laws applicable to 'arbitration other than between members'.

(3.) BEFORE referring to the other relevant bye -laws it is necessary to refer to bye -law No. 311 which inter alia provides as follows: