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 (in short, "the Act of 1996").
(2.) On June 15, 2018 when this application was taken up for hearing, learned Counsel appearing for the respondent submitted that even after the 16th instalment the respondent has made payment of substantial amount of money to the petitioner. At the request of the learned Counsel for the respondent, the hearing of this application was adjourned in order to enable him to provide the the petitioner with a statement containing the particulars of payment made by the respondent even after the 16th instalment.
(3.) Today, when this application is taken up for hearing, it appears that the respondent has not forwarded any statement to the learned Advocate of the petitioner showing payment of any money by the respondent even after the 16th instalment.;