SREI EQUIPMENT FINANCE LIMITED Vs. RAMDARSH YADAV

JUDGEMENT

(1.) The Court : 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.) It appears from the affidavit of service filed on behalf of the petitioner that in terms of the order dated January 8, 2018 the petitioner has caused publication of the notices of this application in an English as well as Hindi newspapers having wide circulation in the state of Jharkhand.

(3.) Let the said affidavit filed by the petitioner be kept on record. However, none appears on behalf of the respondent to oppose this application.