SHALU MULTITRADE PVT LTD Vs. HOLOSTIK INDIA LTD

JUDGEMENT

(1.) The Petitioner challenges an Award dated 17th January 2020 made on Issue No. 4 framed by the learned sole Arbitrator Hon'ble Mr Justice RM Savant, former Judge of this Court. This was a threshold question of whether the document with the arbitration agreement was sufciently stamped. Hence, it received a separate award.

(2.) The present Petitioner, Shalu Multitrade Pvt Ltd ("Shalu") was the Respondent in arbitration. The present Respondent, Holostik India Ltd ("Holostik") was the Claimant in arbitration. Between these two parties, there was a Memorandum of Understanding ("MoU") dated 12th February 2014. A copy of that MoU is annexed to the Petition at Annexure 'P-3' from pages 56 to 63.

(3.) Clause 7 (at page 61) contains the provision for arbitration: