- (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.) From the affidavit-of-service filed on behalf of the petitioner, it appears that copies of this application have been served upon the respondents. However, none appears on behalf of any of the respondents to oppose this application. Accordingly, this application is taken up for hearing in the absence of the respondents.
(3.) Let, the said affidavit of service filed by the petitioner be kept on record.;