M/S. Newton Engineering And vs National Aluminium Company Ltd
2022 Latest Caselaw 2879 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                       ARBP No. 16 of 2019

              M/s. Newton Engineering and                 ....          Petitioner
              Chemicals Ltd., Gujarat
                                         Ms. Sumitra Mohanty, Advocate
                                     -versus-
              National Aluminium Company Ltd.     ....    Opposite Party
              (NALCO)
                                               Ms. Pami Rath, Advocate

                          CORAM:
                          THE CHIEF JUSTICE

                                            ORDER

Order No. 24.06.2022

09. 1. The matter has been listed today in view of the Judgment dated 19th May 2022 of the Supreme Court of India in SLP(C) No.5306 of 2022 (M/s. Shree Vishnu Constructions vs. The Engineer in Chief, Military Engineering Service and others) requiring all applications under Section 11(5) and 11(6) of the Arbitration & Conciliation Act, 1996 to be disposed of within a period of six months from that date.

2. As far as the present case is concerned, it was adjourned awaiting the decision of this Court in Arbitration Appeal No.57 of 2018. The parties are requested to apprise the Court before which the said Arbitration Appeal is pending of the aforementioned order of the Supreme Court and request for an early disposal of the appeal.

3. List on 2nd September, 2022.

(Dr. S. Muralidhar) Chief Justice S. Behera