AYANT NATH,J. - (1.) This application is filed under Section 8 of the Arbitration and Conciliation Act, 1996 seeking reference of the disputes between the parties to the arbitration.
(2.) None has appeared for defendant No. 5 nor he has filed any reply to this application.
(3.) Learned counsel for the defendants has pointed out that the said defendant No. 5 is neither a necessary nor a proper party as no relief has been sought in this plaint against the said defendant No. 5.;