United Construction vs Union of India

Dr. S. Muralidhar, CJ

This matter is taken up by video conferencing mode.

It appears from the letter received from the Coordinator, High Court of Orissa Arbitration Centre, Cuttack at Flag-10 that Mr. V.P. Srivastava,

Retired Chief Engineer, who was appointed as the sole Arbitrator by this Court by an order dated 29th October 2021, has declined to conduct the

arbitration proceedings.

In that view of the matter, with the consent of the parties, the Court appoints Mr. Saswat Kumar Acharya, learned Advocate practicing in this

Court as the sole Arbitrator to adjudicate the disputes between the parties. The arbitration proceedings under the aegis of the High Court Arbitration

Centre shall continue from the stage at which the earlier Arbitrator was seized of the matter.

A copy of this order be communicated to the learned Arbitrator as well as the Co-Ordinator, Arbitration Centre 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. No.514 and 515 dated 7th January, 2022.

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