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 although the postal authority could not substantiate service of the application forwarded to the respondents by speed post with A/D, but subsequently as directed by this Court, the petitioner affixed the notice of this application at the respective residences of the respondent nos. 1 and 2. However, none appears on behalf of any other respondents to oppose this application.
(3.) Let the affidavit of service filed on behalf of the petitioner be kept on record.;