SANJIB BANERJEE, J. - (1.) The respondents are not represented even at the second call despite previous service. The petitioner says that the respondents are contesting the claim in the reference.
(2.) This appears to be the second petition under Section 9 of the Arbitration and Conciliation Act, 1996 pertaining to the same reference. An order was passed on this petition requiring the joint Receivers to take possession of the assets that form the subject-matter of the agreement. Such order was passed since the respondents had been represented previously and despite assurances to Court, payments due to the petitioner were not tendered.
(3.) The joint Receivers have filed a report. It appears that the joint Receivers were unable to ascertain the whereabouts of a large number of the assets and the joint Receivers were prevented by the men and agents of the respondents from taking possession of the few assets that were available at the place where the joint Receivers were taken by the petitioner.;