Madras High Court
M/S.Samson Foundations vs Regus Granduer Offices Private Limited on 12 October, 2023
Author: C.Saravanan
Bench: C.Saravanan
Arb..O.P(Com.Div). No.343 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 12.10.2023
CORAM :
THE HONOURABLE MR.JUSTICE C.SARAVANAN
Arb.O.P(Com.Div).No.343 of 2023
M/s.Samson Foundations,
Rep by its Partner,
Mr.Hamir Sampat,
Office at 191, Demellows Road,
Opp Natraj Theatre, Choolai,
Chennai – 600 112. ... Petitioner
Vs.
Regus Granduer Offices Private Limited,
Level 4, Dynasty Business Park,
Andheri Kurla Road, Andheri East,
Mumbai – 400 059. ... Respondent
Prayer: Original Petition is filed under Section 11(5) and (6) of the Arbitration
and Conciliation Act read with Rule 2 of the Appointment of Arbitrators of
Madras High Court Scheme, 1996, praying to appoint a sole Arbitrator to
resolve the disputes between the petitioner and the respondent in terms of the
lease deed dated 31.08.2015.
https://www.mhc.tn.gov.in/judis
1/4
Arb..O.P(Com.Div). No.343 of 2023
For Petitioner : Mr.P.Giridharan
For Respondents : Mr.Vijay R.Sekar
ORDER
The learned counsel for the respondent submits that the lease agreement dated 31.08.2015 is unstamped and therefore Clause 27 of the said lease agreement is not valid and therefore in the light of the decision of the Hon'ble Supreme Court in N.N.Global Mercantile Private Limited Vs. Indo Unique Flame Limited and others [(2023) 7 SCC 1], the petition for appointment of an Arbitrator on the strength of the aforesaid lease deed dated 31.08.2015 does not survive.
2. It appears that a curative petition has been moved before the Hon'ble Supreme Court to review the decision of the Hon'ble Supreme Court in N.N.Global Mercantile Private Limited Vs. Indo Unique Flame Limited and others [(2023) 7 SCC 1]. It is likely to be listed before the Hon'ble Supreme Court and to be heard.
3. Considering the above, this Original Petition is dismissed for statistical purpose for the present with liberty to the petitioner to file a fresh application https://www.mhc.tn.gov.in/judis 2/4 Arb..O.P(Com.Div). No.343 of 2023 after review orders are passed in the curative petition. In case, the order of the Hon'ble Supreme Court in N.N.Global Mercantile Private Limited Vs. Indo Unique Flame Limited and others [(2023) 7 SCC 1] is reversed, the petitioner is at liberty to approach this Court. In the alternative, the petitioner may pay the deficit stamp duty and file a fresh application.
4. This Original Petition is closed for the present with the above liberty. No costs.
12.10.2023 jas https://www.mhc.tn.gov.in/judis 3/4 Arb..O.P(Com.Div). No.343 of 2023 C.SARAVANAN, J.
jas Arb.O.P(Com.Div).No.343 of 2023 12.10.2023 https://www.mhc.tn.gov.in/judis 4/4