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Judgment
Dr. S. Muralidhar, J
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 a contract/supply orders dated 28th March 2014, 26th March, 2015 and 29th September, 2016".
Learned counsel for the parties agreed to that a former judge of this Court could be appointed as the sole Arbitrator to adjudicate the disputes between the parties.
The Court accordingly appoints Dr. Justice A.K. Rath, former Judge 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.
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