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Judgment
Dr. S. Muralidhar, CJ
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 work order dated 12th April, 2008 for the work "Watch and Ward of Cable Belt Conveyor System of NALCO Mines, Damanjodi."
Having heard learned counsel for the parties, the Court appoints Mr. S.S. Rao, 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 ARBP is accordingly disposed of.
A copy of this order be communicated to the learned Arbitrator forthwith.
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