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Orissa High Court

Meil (Bhubaneswar) Bulk Water vs State Of Odisha And Others .... Opposite ... on 16 July, 2021

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      ARBP No.17 of 2019



            MEIL (Bhubaneswar) Bulk Water ....                     Petitioner
            Project Private Limited
                                                Mr. Subhasis Das, Advocate
                                       -versus-
            State of Odisha and Others             ....     Opposite Parties
                                          Mr. Aurobinda Mohanty, Advocate
                                                    For Opposite Party No.2
                                   Mr. S.N. Das, Additional Standing Counsel
                                                                For the State

                       CORAM:
                       THE CHIEF JUSTICE


                                        ORDER

Order No. 16.07.2021

19. 1. This matter is taken up by video conferencing mode.

2. 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 Parties arising out of an agreement dated 27th October, 2014 under which the Petitioner was assigned with a contract to supply Bulk Water.

3. The agreement containing arbitration clause indicates the name of the Petitioner as "MEIL (Bhubaneswar) Bulk Water Project Private Limited". The cause title of the present petition be accordingly amended as such.

4. Both the parties agreed that although the arbitration clause requires them to nominate one arbitrator each and the two nominees to appoint a third, they are willing to go in for a sole arbitrator.

5. The Court, with agreement between the parties, accordingly appoints Shri Justice P.K. Misra, former Chief Justice of Patna High 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.

6. The arbitration petition is disposed of accordingly. A copy of this order be communicated to the learned Arbitrator forthwith.

7. 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 as modified by Court's Notice No.4798, dated 15th April, 2021.

(Dr. S. Muralidhar) Chief Justice S.K. Jena/P.A. Page 2 of 2