ASHIS KUMAR CHAKRABORTY,J. - (1.) This is an application under Section 9 of the Arbitration Act, 1996 (in short "the Act of 1996") before coming into force of the Act 3 of 2016.
(2.) This application was rejected by a learned Single Judge of this Court. However, by an order dated January 9, 2017 passed in APO 341 of 2016, the Division Bench of this Court set aside the order dated 30th August, 2017 and directed for hearing of this application.
(3.) From the affidavit-of-service filed on behalf of the petitioner, it appears that the postal authority has issued a certificate that the respondents have received copies of this application, but none appears for any of the respondents to oppose this application.;