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AIR 1999 GUJARAT 74
Gujarat High Court
Hon'ble Judge(s):
M. S. Parikh
, J
Arbitration and Conciliation Act (26 of 1996) , S.37(1)(b)— Appeal from order - Appeal filed against order on application for setting aside award - It is not maintainable as appeal from order - What is to be noted is that proceeding for setting aside award must be treated as substantive proceeding as far as rights of parties to the award are concerned. (Para 7)
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