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SC: Arbitration Clauses in Unstamped Agreements are Inadmissible but not Void - (13 Dec 2023)

ARBITRATION

Supreme Court 7-judge bench while overruling the 5-judge bench judgment in N.N. Global Mercantile Pvt. Ltd. v. M/s. Indo Unique Flame Ltd. (MANU/SC/0445/2023), has held that while unstamped arbitration agreements are inadmissible, they are not rendered void ab initio.

Tags : SUPREME COURT   ARBITRATION CLAUSES   UNSTAMPED AGREEMENTS  

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