ASHIS KUMAR CHAKRABORTY,J. - (1.) This is an application under Section 9 of the Arbitration and Conciliation Act, 1996, as amended by Act 3 of 2015.
(2.) 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.
(3.) Let the affidavit of service filed on behalf of the petitioner be kept on record.;