- (1.) The Court : The respondents are not represented despite service.
(2.) The appeal arises out of an order passed on a petition under Section 9 of the Arbitration and Conciliation Act, 1996.
(3.) At the initial stage of the proceedings under Section 9 of the said Act, particularly upon the respondents not showing any interest in the matter, a receiver was appointed to take possession of the asset covered by the principal agreement between the parties. The appellant says that the receiver has been in possession of such asset for a considerable period.;