Orissa High Court
M/S. Kamachi Industries Ltd vs M/S. Brahmani River Pellets Ltd. .... ... on 23 July, 2021
IN THE HIGH COURT OF ORISSA AT CUTTACK
ARBP No.75 of 2019
M/s. Kamachi Industries Ltd. .... Petitioner
None
-versus-
M/s. Brahmani River Pellets Ltd. .... Opposite Party
Mr. G. Mukherjee, Senior Advocate
CORAM:
THE CHIEF JUSTICE
ORDER
23.07.2021 Order No.
10. 1. This matter is taken up by video conferencing mode.
2. Perused the letter of the Coordinator, High Court of Orissa Arbitration Centre, Cuttack dated 19th May, 2021.
3. It is pointed out that Dr. Justice A. K. Rath, the earlier Arbitrator, had recused.
4. In view of the above, the Court appoints Mr. Justice Pramath Patnaik, former judge of this Court, as an Arbitrator to continue with the proceedings from the stage at which it is at present. A copy of this order be communicated to the learned Arbitrator forthwith.
5. 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 Page 1 of 2 // 2 // 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 M. Panda Page 2 of 2