SPLENDOR LANDBASE LTD. Vs. APARNA ASHRAM SOCIETY

JUDGEMENT

(1.) These matters have been listed together inasmuch as the relevant arbitration agreements on the basis of which these petitions have been filed are admittedly unstamped and/or have been incorporated in an instrument/agreement which is unstamped. As such, these have to be dealt with in the light of, and in consonance with the judgment rendered by a Constitution Bench of the Supreme Court in the case of N.N. Global Mercantile (P) Ltd. v. Indo Unique Flame Ltd (2023) 7 SCC 1: 2023 SCC OnLine SC 495 (hereinafter referred to as 'N.N. Global").

(2.) In N. N. Global, it has been, inter alia, held as under:-

(3.) The conclusions arrived at in N. N. Global are as under:-