ASHIS KUMAR CHAKRABORTY,J. - (1.) The Court : This is an application under section 9 of the Arbitration and Conciliation Act, 1996, as amended by Act 3 of 2016 (in short, "the Act of 1996").
(2.) From the affidavit-of-service filed on behalf of the petitioner, it appears that the petitioner has caused service of this application upon the respondent by speed post. However, none appears on behalf of the respondent to oppose this application. Accordingly, this application is taken up for hearing in the absence of the respondent.
(3.) Let the said affidavit filed by the petitioner be kept on record.;