Pushpendra Singh Bhati, J. - (1.) The petitioner has preferred this revision petition under Section 115 CPC, claiming the following reliefs: "It is, therefore, prayed that the record of the case may be called and the judgment and order dated 28.02.2004 delivered by the Additional Dist. Judge No.3, Udaipur in appeal No.27/2002 may kindly be set aside and the appeal filed by the non-petitioner No.1 (applicants) may be ordered to be rejected. Any other appropriate order or direction which this Hon'ble Court considers just and proper in the facts and circumstances of this case, may kindly be passed in favour of the petitioner."
(2.) The matter comes up on an application for disposal of the revision petition against the impugned order, whereby the appeal of the plaintiff, against rejection of the application under Order 39 Rule 2A CPC, was allowed.
(3.) Mr. M.S.Singhvi, learned Senior Counsel assisted by Mr.Akhilesh Rajpurohit for the petitioner submits that a mutual compromise, in the form of conciliation agreement, has been arrived at between G.B. Jain & Sons and the State Government before the Alternate Disputes Resolution (ADR) Centre, Udaipur on 01.09.2017. Thus, the parties are bound by the said conciliation agreement.;