AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 62 words
1.
No reference lies in this case. The insolvency proceeding in which this reference has been made is subject to appeal. Under Order 46, Rule 1 of
the Civil Procedure Code, a reference can be made only in suits or appeals In which the decrees are not subject to an appeal. The reference being
not according to law, the papers are returned.