Arbitration and Conciliation, 1996 – s. 37(1)(c) and s.34 – Whether order of the Single Judge of the High Court refusing to condone the Appellant’s delay in filing an application u/s. 34 of the Arbitration and Conciliation Act, 1996 is an appealable order u/s. 37(1)(c) of the said Act – Held: An appeal u/s. 37(1)(c) of the Arbitration Act, 1996 would be maintainable against an order refusing to condone delay in filing an application u/s. 34 of the Arbitration Act, 1996 to set aside an award. Arbitration and Conciliation, 1996 – s. 37(1)(c) – Arbitration Act, 1940 – s.39(1)(vi) – Held: s. 39(1)(vi) of the 1940 Act is in pari materia to s. 37(1)(c) of the Arbitration Act, 1996 – This was held in two of the judgments of the Supreme Court i.e. Chief Engineer of BPDP/REO Ranchi v. Scoot Wilson Kirpatrick India (P.) Ltd. (2006) 13 SCC 622:[2006] 8 Suppl. SCR 836 and Fuerst Day Lawson Ltd. v. Jindal Exports Ltd. (2011) 8 SCC 333: [2011] 11 SCR 1.