ENTEDEE Vs. UNION OF INDIA UOI
LAWS(CAL)-2003-1-15
HIGH COURT OF CALCUTTA
Decided on
January 31,2003
ENTEDEE
Appellant
VERSUS
UNION OF INDIA
Respondents
Referred Judgements :-
UNION OF INDIA VS. MOHINDRA SUPPLY CO [REFERRED TO]UNION OF INDIA VS. N K PRIVATE LIMITED [REFERRED TO]
REBATI RANJAN CHAKRAVARTI VS. SURANJAN CHAKRAVARTI [REFERRED TO]
R N RICE MILLS VS. STATE OF ORISSA [REFERRED TO]
E K ABDULKHADER HAJI VS. THALAKKAL KUNHAMMAD [REFERRED TO]
JUDGEMENT
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(1.)There will be an order in terms of prayer (a).
(2.)This appeal raises an interesting question of law as to whether an appeal would lie from an order of the learned single Judge dismissing an application made under Section 28 of the Arbitration Act, 1940.
(3.)In the instant case such an application was made by the appellant herein and the same was dismissed by the learned single Judge by his order dated 21st August, 2002, which is the subject matter of the appeal.
;
(2.)This appeal raises an interesting question of law as to whether an appeal would lie from an order of the learned single Judge dismissing an application made under Section 28 of the Arbitration Act, 1940.
(3.)In the instant case such an application was made by the appellant herein and the same was dismissed by the learned single Judge by his order dated 21st August, 2002, which is the subject matter of the appeal.
;
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