Mahanadi Coalfields Ltd. And vs Sri Ram Construction
2022 Latest Caselaw 5689 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                ARBA No.1 of 2006
                               (Through hybrid mode)

             Mahanadi Coalfields Ltd. and       ....           Appellants
             another
                                     Mr.Sanjit Mohanty, Senior Advocate
                                          Mr. Sudarsan Nanda, Advocate
                                               Mr. A. Mohanty, Advocate


                                        -versus-

             Sri Ram Construction                  ....          Respondent
                                            Mr. Devasish Panda, Advocate
                                             Mr. Sudipto Panda, Advocate
                                                Mr. J.P. Behera, Advocate


                       CORAM: JUSTICE ARINDAM SINHA
                                       ORDER

18.10.2022 Order No.

18. 1. Mr. Panda, learned advocate appears on behalf of respondent contractor. He relies on impugned judgment dated 24th September, 2005, paragraphs 3, 4 and 5. He submits, order was made under sub-section (5) in section 16 Arbitration and Conciliation Act, 1996. He prays for adjournment to produce the order. Mr. Mohanty, learned senior advocate appears on behalf of appellants.

2. List on 27th October, 2022 under same heading.

(Arindam Sinha) Judge

Sks