STATE OF MAHARASHTRA Vs. RAMDAS CONSTRUCTION CO

JUDGEMENT

(1.) Heard the learned Advocate for the parties.

(2.) This is an appeal stated to have been filed under section 37 of the arbitration and Conciliation Act, 1996 (hereinafter referred to as "the Act") against the order dated 23-12-2005, whereby the lower Court has rejected the application filed by the appellants in terms of section 34 (3) of the Act.

(3.) A preliminary objection has sought to be raised on behalf of the respondents that the impugned order is not an appealable order within the meaning of said expression under section 37 of the Act.