Section 2 in High Court Civil Procedure Alternative Dispute Resolution Rules, 2007
2. Definition.
- Unless otherwise expressed in The Code of Civil Procedure, 1908 or in any of the provisions in this Rule, the following terms shall carry the meanings as follows(i)'Code' means "The Civil Procedure Code, 1908".(ii)'Dispute' means "a suit or a proceeding instituted under any provision in the Code and shall also include an appeal or a revision instituted under any provision in the Code."(iii)'Court' means "The High Court of Orissa and also all the Civil, Revenue and Consolidation Courts subordinate to the High Court".
