Citation : 2021 Latest Caselaw 8551 Ori
Judgement Date : 13 August, 2021
IN THE HIGH COURT OF ORISSA AT CUTTACK
ARBP No.44 of 2012
M/s ISS Constructions .... Petitioner
Mr. Gautam Mukherji, Senior Advocate
-versus-
M/s Srei Equipment Finance Pvt. .... Opposite Parties
Ltd. and another
Mr. B.P.B. Bahali, Advocate
CORAM:
THE CHIEF JUSTICE
ORDER
Order No. 13.08.2021
06. 1. In view of the judgment of the Supreme Court in Brahmani River Pellets Ltd. v. Kamachi Industries Ltd. (2020) 5 SCC 462, it will be open to the Petitioner to approach the concerned High Court having jurisdiction to entertain the application under Section 11 of the Arbitration and Conciliation Act, 1996.
2. The present arbitration petition is accordingly disposed of.
3. An urgent certified copy of this order be issued as per rules.
(Dr. S. Muralidhar) Chief Justice S.K. Guin
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