Santosh Hegde, J. - (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) State of Orissa in this appeal has challenged the order of the High Court of Orissa at Cuttack dated 8-4-2002 made in O. J. C. No. 1483 of 2002. In the said with petition, the State of Orissa had challenged the validity of an order made by the Judge designated by the Chief Justice of the said Court for appointing an Arbitrator under S. 11(6) of the Arbitration and Conciliation Act, 1996 (the Act).;