Deepak Verma, J. - (1.) Leave granted.
(2.) This appeal arises out of order and judgment dated 15.5.2007 passed by learned Single Judge of High Court of Judicature for Rajasthan, Jaipur Bench in SB Civil Miscellaneous Appeal No. 1631/2006, whereby and whereunder the appeal preferred by appellant herein under Section 39 of the Arbitration Act, 1940 (hereinafter shall be referred to as the Act) has been dismissed, which arose out of the orders dated 13.09.2005 and 26.11.2005 passed by District Judge, Jaipur in Arbitration Case No. 143/1998 and Misc. Arbitration Application No. 443/2005 respectively.
(3.) Thumb nail sketch of the facts of the case is as under :-;