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Judgment
Dr. S. Muralidhar, CJ
1.This matter is taken up by video conferencing mode.
The present petition under Section 11 of the Arbitration and Conciliation Act, 1996 (‘Act’) seeks the appointment of an Arbitrator to
adjudicate the dispute between the Petitioner and the Opposite Party arising out of a contract dated 1st March, 2016.
After hearing learning counsel for the parties and without expressing any opinion on the merits of the case, the Court appoints Mr. Ramakanta
Mohanty, Senior Advocate practicing in 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 & Mediation Centre. Leaving it open to the parties to raise all respective contentions on merits
before the learned Arbitrator.
The arbitration petition is disposed of accordingly. A copy of this order be communicated to the learned Arbitrator.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No.4587, dated 25th March, 2020 as modified by Court’s Notice No.4798, dated 15th April, 2021.
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