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.) A copy of the application has been served upon the respondents and the same have been received by them.
(3.) However, none appears on behalf of any of the respondents to oppose this application.;