RAVI KUMAR MITTAL Vs. JUMBO FINVEST (INDIA) LIMITED

JUDGEMENT

(1.) None has put in appearance on behalf of the appellants.

(2.) The present appeal is lying in defect side since April, 2019. As per the Office objection, this civil misc. appeal has been filed against the order dtd. 23/4/2019 passed by the Sole Arbitrator in Arbitration Case No. JFL/173/2018 whereby application under Sec. 16 of the Arbitration and Conciliation Act, 1996 (for short 'the Act of 1996') filed by the appellants has been rejected.

(3.) Bare perusal of the provisions contained under Sec. 37 of the Act of 1996, an appeal shall lie to a Court from an order of the Arbitral Tribunal accepting the plea referred to in sub-sec. (2) or sub-sec. (3) of sec. 16. Here in this case, the application filed by the appellants has been rejected, hence, the order impugned is not appealable order under Sec. 37 of the Act of 1996.