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 2016.
(2.) From the affidavit-of-service filed on behalf of the petitioner, it appears that in terms of the direction passed on December 19, 2017, the petitioner has caused publication of the notice of this application in two newspapers widely circulated in the State of Odisha.
(3.) Let the affidavit of service filed on behalf of the petitioner be kept on record. However, none appears on behalf of any of the respondents to oppose this application.;