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Judgment
Despite service of notice, none appears on behalf of the Opposite Party.
The present petition under Section 11 (6) of the Arbitration and Conciliation Act, 1996 ('Act') seeks the appointment of an Arbitrator to adjudicate the disputes between the Petitioner and the Opposite Party arising out of the agreement dated 22nd August, 2019 for trading business.
In view of the disputes between the parties, the Court appoints Shri S.P. Mishra, Senior Advocate of this Court as the sole Arbitrator to adjudicate the disputes between the parties. The arbitration shall take place under the aegis of the High Court of Orissa Arbitration and Mediation Centre.
The arbitration petition is disposed of accordingly. A copy of this order be communicated to the learned Arbitrator forthwith.
An urgent certified copy of this order be issued as per rules.