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 copies of the application forwarded to the respondents by speed post with A/D have been received by them. However, none appears on behalf of any of the respondents to oppose this application. Let, the affidavit of service filed on behalf of the petitioner be kept on record.
(3.) The petitioner claims that in terms of an agreement dated June 30, 2015 (hereinafter referred to as "the said agreement") between the parties, the respondent No. 1 obtained a loan of Rs. 19,10,590/- for purchasing hypothecated asset mentioned in Annexure- "A" to the application. The said hypothecated asset stands hypothecated with the petitioner. The respondent No. 2 as the guarantor is a party to the said agreement, which also contains an arbitration agreement.;