J.C. Verma, J. - (1.) Because of the reason that common facts and question of law involved in between the same parties, therefore, all these appeals are being decided by this common order.
(2.) The appellants by filing these misc. appeals have challenged the order dated 29.11.2000 passed by Additional District Judge No. 1, Ajmer in misc. case Nos. 70/2000 : 68/2000 : 71/2000 : 67/2000 and 72/2000 whereby rejected the application for setting aside the award passed by the sole Arbitrator dated 15.7.2000.
(3.) One Mr. D.C. Sharma was appointed as a sole Arbitrator on 12.1.1998 on the application made under Section 8 of the Arbitration Act. The Arbitrator gave its award on 15.7.2000 and submitted the same before the court on 1.8.2000 for making Rule of the Court. The court had given notice to defendant-appellants on 5.8.2000 by fixing 4.9.2000 as date for appearance.;