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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 dispute between the Petitioner and the Opposite Party arising out of contract dated 3rd September, 2018 for “procurement of 5900
nos. of Tablet Based Digital Monitoring and Attendance System.â€
With the consent of learned counsel for both the parties, the Court appoints Shri Justice Pramath Patnaik, former Judge of this Court as the sole
Arbitrator to adjudicate the disputes between the parties which include claims and counter claims. The arbitration shall take place under the aegis of
the High Court of Orissa, Arbitration Centre.
All the pending proceedings involving issue of appointment of Arbitrator will abide by the order of this Court. Accordingly, the present order will be
brought to the notice of the forum in which other proceedings are pending.
The arbitration petition is disposed of accordingly. A copy of this order be communicated to the learned Arbitrator forthwith.
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, modified by Notice No.4798, dated 15th April, 2021 and Court's Office order circulated vide
Memo Nos.514 and 515 dated 7th January, 2022.
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