I.P.MUKERJI,J. - (1.) Disputes have arisen out of a partnership agreement dated 1st September, 2005 between the parties. It contains an arbitration clause which is Clause 18. It is in the following terms :
(2.) That any disputes or differences they may arise between the parties hereto and/or their heirs, legal representative or representatives either during the subsistence of partnership or at any time thereafter it shall be referred to arbitration under the Arbitration Act then is in force provided always that in each of such reference the business of the partnership shall not be stopped."
(3.) The petitioner issued a Section 21 notice dated 10th May, 2017 asking the respondents to agree to an arbitrator. There has been no such agreement.;