- (1.) The Court.
(2.) BOTH these appeals are being disposed of by this common order. These two appeals under Clause 10 of the Letters patent have been filed by the appellant -Northern Coal Fields Limited against the Judgment of the learned Single Judge of this Court in Misc. Appeals Nos. 292 and 293 of 1999 (R), whereby the appeals filed by the appellant under Sub -section (1) of Section 39 of the Arbitration Act, 1940 have been dismissed and the judgment and Order of the learned trial Court passed under Section 20 of the Arbitration Act, 1940 has been upheld, both with respect of the filing of the Arbitration Agreement and the appointment of Arbitrator,
(3.) WE have heard the learned counsel for the parties. The first and foremost question which arises for consideration is about the very maintainability of the appeals under Clause 10 of the Letters Patent.;