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Judgment
7 paragraphs · 210 wordsAnoop Kumar Dhand, J
Both these appeals arise out of impugned order dated 07.07.2008 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.
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.
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 dated 29.11.2021 and award dated 04.09.2007 passed by the Arbitral Tribunal, Jaipur as well as the order dated 07.07.2008 passed by the Court below in Arbitration Case No. 44/2008 (482/2007) be set aside.
After perusing the settlement deed dated 29.11.2021 executed by both the parties, both the appeals stand disposed of in the light of the aforesaid settlement, award dated 04.09.2007 passed by the Arbitral Tribunal and the order dated 07.07.2008 passed by the Court below in Arbitration Case No. 44/2008 (482/2007) is hereby quashed and set aside.
Both the appeals stand disposed of in the light of the settlement arrived at between the parties.
All pending application(s), if any, also stand(s) disposed of.