RAJASTHAN ENTERPRISES PRIVATE LIMITED Vs. RUKMANI DEVI

JUDGEMENT

(1.) Both these appeals arise out of impugned order dtd. 7/7/2008 passed by the Court of Additional District Judge (Fast Track) No.7, Jaipur City, Jaipur (for short 'the Court below') in Arbitration Application No. 44/2008 (482/2007), hence, the same are being decided by the common judgment.

(2.) During pendency of these appeals, the parties have settled their dispute and entered into compromise and have executed a settlement deed on 29/11/2021.

(3.) Therefore, interim application No. 1/2022 has been submitted with a prayer that both these appeals may be disposed of in light of the settlement dtd. 29/11/2021 and award dtd. 4/9/2007 passed by the Arbitral Tribunal, Jaipur as well as the order dtd. 7/7/2008 passed by the Court below in Arbitration Case No. 44/2008 (482/2007) be set aside.