Shampa Sarkar, J. - (1.) Aggrieved by a judgment and order dated August 2, 2017 passed by a learned Single Judge of this court in an application bearing No A.P.No 1305 of 2015, (hereinafter referred to as the said application) this appeal has been preferred.
(2.) The appellant filed the said application under section 34 of the Arbitration and Conciliation Act, 1996 before the learned Single Judge for setting aside an award dated May 14, 2015 made by an agreed arbitrator.
(3.) The dispute in the instant proceeding is one between a retired partner of M/S Mukharjee and Biswas advocates, (hereinafter referred to as the firm) and the remaining partners of the said firm.;