Arindam Sinha,J. - (1.) The Court : This arbitration petition is for appointment of Arbitrator.
(2.) Mr. Mukherjee, learned Advocate appears on behalf of petitioner and relies on arbitration clause in agreement dated 9th February, 2015. The clause is reproduced below:- "All disputes and differences between the parties hereto in any way touching or concerning these presents shall be refereed to Joint Arbitration of Mr. R.L. Gaggar, Solicitors and Advocates, Temple Chambers, 6 Old Post Office Street, Calcutta - 700 001 and Mr. P. C. Ghosh, Solicitor, Sanderson and Morgan's and the same shall be deemed to be a reference within the meaning of the Arbitration and Conciliation Act 1996 or any other statutory modification or enactment thereto for the time being in force and Courts in Calcutta alone shall have jurisdiction to entertain and try all actions, suits and proceedings arising out of these presents."
(3.) He submits, disputes and differences have arisen for which ultimately, Arbitrators appointed were notified in writing, their appointment and for them to enter upon reference of disputes.;