LAWS(ORI)-2023-3-6

SANTOSH KUMAR ACHARYA Vs. RATNAKAR SWAIN

Decided On March 13, 2023
Santosh Kumar Acharya Appellant
V/S
Ratnakar Swain Respondents

JUDGEMENT

(1.) Mr. Muduli, learned advocate appears on behalf of petitioner and prays for adjournment. Mr. S.S. Panda, learned advocate appears on behalf of opposite party.

(2.) Prayer in the petition is for setting aside order dtd. 23/12/2022 passed by the arbitrator under Sec. 26 in Arbitration and Conciliation Act, 1996. Interference under writ jurisdiction in matters of arbitration must be only on rarest of rare cases as declared by the Supreme Court in Bhaven Construction v. Executive Engineer Sardar Sarovar Narmada Nigam Ltd. reported in (2022) 1 SCC 75.

(3.) Adjournment granted is peremptory.