Orissa High Court
ARBP/6/2016 on 5 November, 2020
ARBP No.6 of 2016
13. 05.11.2020 Mr. G. Misra, Sr. Advocate : For the Petitioner
Mr. S. Das, Sr. Advocate : For the Opp. Party
ORDER
The Court is convened through Video Conferencing mode.
Mr. G. Misra, learned Senior Counsel for the petitioner submits that in view of the judgments of Supreme Court in MTNL v. Canara Bank, (2019) 10 SCC 32, and UCO Bank v. National Textile Corporation Ltd., (2020) 4 SCC 497, the disputes between public sector undertakings (PSUs), ought to be referred, first to Administrative Mechanism for Resolution of CPSEs Disputes (AMRCD), and only in event of non-settlement, to Arbitral Tribunal.
Mr. S.D. Das, learned Senior Counsel for the opposite party prays for time to seek instruction in the matter.
The matter to come up on 20.11.2020. Interim order passed earlier shall continue till then. SKG (Mohammad Rafiq) Chief Justice