AI Structured Summary
Not yet generated for this judgment
Judgment
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 Petitioners and the Opposite Parties arising out of a agreement dated 2nd June 2015 for the work "Services for Preservation, Maintenance and Security of Food Grains stock stored in the warehouse of the OSWC".
Learned counsel for the parties are agreed 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.