Ashis Kumar Chakraborty, J. - (1.) This is an application under Section 9 of the Arbitration and Conciliation Act, 1996, as amended by Act 3, 2015 (in short "the Act of 1996").
(2.) From the affidavit-of-service filed on behalf of the petitioner, it appears that a copy of the application has been forwarded to all the respondents by speed post with acknowledgement due card and the same has been received by them.
(3.) Let the affidavit of service filed on behalf of the petitioner be kept on record.;