RELIANCE INDUSTRIES LTD. Vs U.O.I.
Bench: SURINDER SINGH NIJJAR
Case number: ARBIT.CASE(C) No.-000027-000027 / 2013
Diary number: 24802 / 2013
Advocates: PAREKH & CO. Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION
ARBITRATION PETITION NO. 27 OF 2013
Reliance Industries Ltd. & Ors. …
Petitioners
Versus
Union of India
….Respondent
J U D G M E N T
SURINDER SINGH NIJJAR,J.
1. This petition has been filed under Section 11(6) of
the Arbitration Act, 1996, with a prayer for
appointment of the third and the presiding
arbitrator, as the two arbitrators nominated by the
parties have failed to reach a consensus on the
appointment of the third arbitrator.
2. Petitioner No.1 is a company incorporated and
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registered under the provisions of the Companies
Act, 1956; Petitioner No.2 is a company
incorporated in Cayman Islands, British Virgin
Islands; Petitioner No.3 is a company incorporated
according to the laws of England & Wales. The
Respondent herein is Union of India (hereinafter
referred to as “UOI”), represented by the Joint
Secretary, Ministry of Petroleum and Natural Gas.
3. Briefly stated, the relevant facts are as under:
4. In 1999, UOI announced a policy-New Exploration
and Licensing Policy (hereinafter referred to as
“NELP”). Under NELP, certain blocks of hydrocarbon
reserves were offered for exploration, development
and production to private contractors under the
agreements which were in the nature of Production
Sharing Contract. One of the said blocks was Block
KG-DWN-98/3 (“Block KG-D6”). The joint bid made
by the Petitioners No.1 and 2 for the Block KG-D6
was accepted by the UOI. Thereafter on 12th April,
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2000, Production Sharing Contract (hereinafter
referred to as ‘PSC’) was executed between the
Petitioners No.1 and 2 as Contractor on one side
and UOI on the other. The Arbitration Agreement in
the PSC is contained in Article 33. Relevant facts
thereof, is in the following words:
“ARTICLE 33 SOLE EXPERT, CONCILIATION AND ARBITRATION 33.1 * * *
33.2 * * *
33.3 Subject to the provisions of this Contract, the Parties hereby agree that any controversy, difference, disagreement or claim for damages, compensation or otherwise (hereinafter in this Clause referred to as a "dispute") arising between the Parties, which cannot be settled amicably within ninety (90) days after the dispute arises, may (except for those referred to in Article 33.2, which may be referred to a sole expert) be submitted to an arbitral tribunal for final decision as hereinafter provided.
33.4 The arbitral tribunal shall consist of three arbitrators. Each Party to the dispute shall appoint one arbitrator and the Party or Parties shall so advise the other Parties. The two arbitrators appointed by the Parties shall appoint the third arbitrator.
33.5 Any Party may, after appointing an arbitrator, request the other Party(ies) in writing to appoint the second arbitrator. If such
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other Party fails to appoint an arbitrator within thirty (30) days of receipt of the written request to do so, such arbitrator may, at the request of the first Party, be appointed by the Chief Justice of India or by a person authorised by him within thirty (30) days of the date of receipt of such request, from amongst persons who are not nationals of the country of any of the Parties to the arbitration proceedings.
33.6 If the two arbitrators appointed by or on behalf of the Parties fail to agree on the appointment of the third arbitrator within thirty (30) days of the appointment of the second arbitrator and if the Parties do not otherwise agree, at the request of either Party, the third arbitrator shall be appointed in accordance with Arbitration and Conciliation Act, 1996.
x --------------- x ---------------x ------------x -----------x
33.12 The venue of the sole expert, conciliation or arbitration proceedings pursuant to this Article, unless the Parties agree otherwise, shall be New Delhi, India and shall be conducted in the English language. Insofar as practicable, the Parties shall continue to implement the terms of this Contract notwithstanding the initiation of arbitral proceedings before a sole expert, conciliator or arbitral tribunal and any pending claim or dispute.
33.13 * * *”
5. On 8th August, 2011, UOI granted its approval to the
Petitioner No.1 to assign 30% of its participating
interest in the Block KG-D6, under the PSC to
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Petitioner No.3. On the same date, i.e. 8th August,
2011, Petitioner No. 3 also entered into PSC as a
party. Further, Petitioner No.1 was appointed as the
‘Operator’ for Block KG-D6, both under the terms of
the PSC, and the Joint Operating Agreement that
was executed between Petitioner No. 1 and
Petitioners No. 2 & 3.
6. It appears that in the financial year 2010-2011,
differences relating to the scope and interpretation
of the provisions of the PSC arose between the
Petitioners and Respondent after the publication of
some media reports. These reports, according to the
Petitioners, suggested that the Respondent was
planning to disallow cost recovery of the
expenditures incurred by the Contractor since the
productions levels from the gas fields had fallen
drastically. According to the Petitioners, all the
disagreements and differences that have arisen
between them and UOI will inevitably lead to serious
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problems in the working of the PSC. To resolve this
dispute, lengthy correspondence ensued between
Petitioner No.1 and the officers/representatives of
Respondent No.1.
7. On 16th September, 2011, RIL (Petitioner no.1) wrote
to the Respondent and pointed out that any attempt
to disallow or to restrict cost recovery of
expenditures incurred by the Contractor since the
production levels from gas fields had fallen, would
be contrary to the provisions of the PSC and,
requested that no such action should be taken.
There was no response to the aforesaid letter from
the Respondent.
8. On 23rd November, 2011, Petitioner No.1 (RIL),
through its Advocates, served upon the Respondent
a notice invoking arbitration, in accordance with the
arbitration agreement contained in Article 33 of the
PSC. In this letter, Petitioner no.1 also nominated
Mr. Justice S.P. Bharucha, former Chief Justice of
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India, as its arbitrator and called upon the
Respondent to nominate its arbitrator within 30
days of the receipt of this letter. Respondent replied
to this letter on 21st December, 2011, and
intimated Petitioner No.1 that the matter is under
consideration and that “the Ministry needs more
time to respond and would do so by 31st January,
2012.” In its letter dated 2nd January, 2012, the
Petitioners pointed out to the Respondent that, “the
PSC, the UNCITRAL Rules and the Indian Arbitration
and Conciliation Act, 1996 – set a period of thirty
days for your making appointment of an Arbitrator.”
Nevertheless, as a matter of good faith, time for
nomination of an arbitrator by the Respondent was
extended until 31st January, 2012.
9. The Respondent, however, by a letter dated 25th
January, 2012 addressed to Petitioner No.1 called
upon the Petitioner to withdraw the Notice of
Arbitration on the ground that the same was
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premature, “for the reason that no ‘dispute’ has
arisen between the parties to the Production
Sharing Contract.” It is noteworthy that no objection
was taken with regard to Petitioner No.1 being the
only party under the PSC that seems to be raising
the disputes.
10. Thereafter on 2nd February, 2012, Petitioner No.1
replied to the Respondent, by a letter through its
advocates, wherein it was reiterated that there have
been a long standing controversy, differences
and/or disagreement as to whether the contractor’s
right to recover its contract cost is capable of being
limited by the Government, in the manner and on
the grounds as is sought to be done under the PSC.
It was also stated that: “Our client treats and
construes your letter under reply as your refusal
and failure to appoint an arbitrator.”
11. On 17th February, 2012, Respondent wrote a
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letter to Petitioner No.1, wherein it was reiterated
that no dispute concerning the cost recovery under
the PSC has arisen between the parties to the PSC.
The Respondent once again called upon the
Petitioners to withdraw the notice of arbitration
dated 23rd November, 2011.
12. In response to the aforesaid letter, Petitioner
No.1, through its Advocates, addressed a letter
dated 9th March, 2012 to the Respondent, wherein
the demand made in the notice of arbitration dated
23rd November, 2011 was reiterated. The letter inter
alia stated as under:
“We are instructed to state that the assertion that disputes and differences have not arisen between the Government and the Contractor overlooks the previous correspondence that the ensured (sic: ensued) between the parties”
* * * “The underlying reason for all this appears to be disputes that have arisen between the Contractor and the DGH…” * * * “The DGH, on its part has disagreed with the contractor inter alia on whether the factual; assertion that drilling of more wells would not augment the rate of production”
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Annexure-I to the aforesaid letter listed some of the
issues that have already arisen between the parties; which
are as under:
(I) Whether the FDP implies a commitment of the
contractor to produce particular or at a particular rate?
(II) Whether the FDP implies a commitment of the
contractor to do a series of development activities
even if there is a difference of opinion between the
Government and the Contractor as to the efficacy of
these activities?
(III) Whether the FDP is revised pro tanto by WP & B’s
from time to time approved by MC?
(IV) Whether the variation between the costs
proposed in the FDP and the actual cost can be a basis
for disallowing Capex?
(V) Is the recovery of cost related in any manner to
the estimates of production even if the costs are within
the sanctioned budgets?
(VI) Is the recovery of costs of facilities in any manner
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related to the attainment of production estimates of
the FDP or the estimates of deposits or reservoir
characteristics?
(VII) Whether the FDP was a representation by the
contractor to produce at a particular rate or to produce
a particular quantity for a defined period, which by
conduct became a binding contract between the
parties?
(VIII) Would the drilling of additional wells result in
increased production rates/volumes.
(IX) Did the approval of the WP & B’s [FY 2009-10 (RE)
and 2010-11 (BE)] result in a modification of FDP?
(X) Were the reasons given by the MoPNG/DGH for
declining approval to the WP & B’s for FY 2010-11(RE)
and 2011-12 valid?
(XI) If the answer to (IX) and (X) is in the negative,
what is the consequence?”
13. On 16th April, 2012, Petitioners No.1 & 2 filed
Arbitration Petition No. 8 of 2012 under Section
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11(6) of the Arbitration Act, 1996 before this Court
(hereinafter referred to as “A.P. No. 8”),
seeking constitution of Arbitral Tribunal in terms of
Article 33.5 of the PSC. After filing of this petition,
correspondence ensued between the Petitioners
and the Respondent, wherein the subject matter
related to cost recovery of expenditure incurred by
the Contractor for the years 2010-2011 was
discussed. This was done through letters/notice
dated 2nd May, 2012; 4th May, 2012 and 8th
June, 2012. In the letter dated 2nd May, 2012, the
Respondent makes a reference to the PSC dated
12th April, 2000 in the following terms:
“We write with reference to the Production Sharing Contract (“PSC”) dated April 12, 2000 between Ministry of Petroleum and Natural Gas (“Government”), Reliance Industries Limited (being the operator) and Niko Resources Limited (collectively “Contractor”), in relation to block KG-DWN-98-3. The expressions used and not defined herein and defined in the PSC, shall have the meaning ascribed thereto in the PSC.”
The letter claims that the Petitioners have failed:
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“to fulfil your obligations and to adhere to the terms of
the PSC and are in deliberate and wilful breach of PSC
and have thereby caused immense loss and prejudice
to the Government. You have also repeatedly failed to
meet your targets under the PSC.” Thereafter the
specific instances of the breach have been highlighted
in detail. Finally, it is recorded as under:-
“In this regard, we have been instructed to state that any such purported attempt to unilaterally adjust any amounts as threatened or otherwise would be completely illegal and constitute a serious breach of the provisions of the PSC and that our client reserves all its right under the PSC, the Arbitration Act, and the UNCITRAL Arbitration Rules if the Government attempts to proceed to implement the purported decision threatened or otherwise.”
14. The Petitioners by an equally detailed letter
denied the claims made by the Respondent on 8th
June, 2012. In paragraph 31 of the aforesaid letter,
the Petitioners again called upon the Respondent to
appoint an arbitrator forthwith (without raising any
other procedural issues designed to delay the
dispute resolution process) so that the vital project
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undertaken by the parties is not put in jeopardy on
account of the continuing uncertainty.
15. In its letter dated 5th July, 2012, the Respondent
makes a reference to the letter dated 2nd May, 2012
addressed to Contractors of the block KG-DWN-98/3
and to the letter dated 8th June, 2012 written by the
Solicitors on behalf of Petitioner No.1 and stated
that the Ministry had nominated Mr. Justice
V.N.Khare, former Chief Justice of India as the
arbitrator on behalf of the Government of India. The
letter also called upon the Petitioners to withdraw
the A.P. No. 8. On 16th July, 2012, the Petitioners,
through its advocates, addressed a letter to the
Registrar of this Court, wherein it was requested
that the A.P. No. 8 may be disposed of. Accordingly,
the A.P. No. 8 was disposed of by this Court by an
order dated 7th August, 2012. It would be
appropriate to notice here the relevant extract of
the order:
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“Both the parties have no objection to the Arbitrators nominated by each other. Under the arbitration clause, the two nominated Arbitrators are to nominate the third Arbitrator. In view of the above, in my opinion, no further orders are required to be passed in this Arbitration Petition. The Arbitration Petition is disposed of as such.”
16. On 12th July, 2013, Petitioner No.1 addressed a
letter to Mr. Justice S.P. Bharucha and Mr. Justice
V.N. Khare, requesting them to nominate the third
arbitrator. On 1st August, 2013, Mr. Justice
Bharucha wrote a letter to Petitioner No.1, inter
alia, as follows :
“Undoubtedly, there has been a delay in the appointment of a third arbitrator. I had made a suggestion to my fellow arbitrator, which was not acceptable to him. I asked him to make a counter suggestion which he said he would do. I have not heard any counter suggestion as yet.
In the circumstances, you must consider whether the court should be approached for the appointment of a third arbitrator.”
17. It was in these circumstances that the present
arbitration petition came to be filed under Section
11(6) of the Arbitration Act, 1996.
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Submissions:
18. I have heard elaborate arguments, and perused
the written submissions submitted by the learned
senior counsel appearing for the parties.
19. Mr. Harish N. Salve, learned senior counsel,
appearing for the Petitioners has made the following
submissions:
I. Re: International Commercial Arbitration
20. It was submitted that the present arbitral
proceedings relate to an International Commercial
Arbitration, as defined under Section 2 (1) (f) of the
Arbitration Act, 1996. Ld. senior counsel pointed out
that two out of the four parties to the arbitration
agreement are based outside India; Petitioner No. 2
being a U.K. based company and Petitioner No.3
being based in Canada. Substantiating this
submission, it was pointed out by Mr. Salve that
each of the Petitioners is a party to the PSC, as
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defined under Article 28.1 of PSC; and each of the
Petitioners comprise a “Contractor”, under Article 2
of PSC.
21. It was also submitted that Petitioner No. 1, as
“Operator,” performs each and every function of the
Contractor under the PSC on behalf of all the
constituents of the Contractor, as defined under
Articles 7.1 and 7.3 of the PSC. Mr. Salve mentioned
that the Appendix ‘C’ to the PSC provides
accounting procedure which is required to be
followed by the Contractor and the Government.
Learned senior counsel also brought to our
attention the accounting procedure that is required
to be followed by the contractor and the
Government. Sections 1.4.2 and 1.4.4 of Appendix
‘C’ to the PSC indicate that the accounts are to be
maintained by the Operator on behalf of the
Contractors. On the basis of the aforesaid it was
submitted that for the purpose of cost recovery,
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only one set of accounts, as opposed to three sets
of accounts, has to be maintained. Thus, according
to the submission, the award will affect the cost
recovery under the PSC and impact all the parties,
particularly Petitioners, equally. In the light of the
aforesaid, it was submitted that the Operator was,
therefore, obliged to raise a dispute on behalf of all
the parties/Petitioners. This was also made clear in
the A.P. No. 8
22. Lastly it is submitted by Mr. Salve that the
Respondent itself has always understood and
accepted that the substance of the dispute is
related to and has implications for all the parties to
PSC. It was also pointed out that the Notice dated
2nd May, 2012 was addressed by the UOI to all the
three Petitioners and that the nomination of the
Arbitrator by the UOI was with reference to notice
dated 2nd May, 2012.
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II. Re: Jurisdiction of the Supreme Court:
23. Mr. Salve submitted that the parties cannot
confer jurisdiction on the Supreme Court, it flows
from the fact that there is an international
arbitration. He submits that the stand of the UOI is
inconsistent. On the one hand it has accepted that
this court has the jurisdiction to entertain the
petition, and on the other hand it questions the
assertion that this petition concerns an international
arbitration. It is further submitted by him that A.P.
No. 8 was filed in 2012 on the premise that the
arbitration between the Petitioner and the UOI was
an international arbitration on account of the fact
that Petitioner No.2 is a company incorporated
outside India. It was pointed out that no dispute, as
to the maintainability of the petition, was raised at
that time. A.P. No. 8 was disposed of by this Court
on merits and not for the want of jurisdiction. No
dispute was raised to the effect that this Court has
no jurisdiction to entertain the petition, which was
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filed under Section 11(6) of the Arbitration Act,
1996. On the basis of the above, he submits that
the objection was raised by the Respondents that
Petitioner No.1 is the only party raising disputes in
relation to PSC, and claiming reference to
arbitration is an afterthought.
24. Mr. Salve further submits that the contention of
the UOI that this Court has no jurisdiction to
entertain the present petition in view of Section
11(2) of the Arbitration Act, 1996, is misconceived.
It is also submitted that Sub-section (2) of Section
11 is subject, expressly, to subsection (6) thereof.
Section 11(6) provides that in case the appointment
procedure agreed upon by the parties is not
complied with, a party may request the Chief Justice
to take the necessary measures. The expression
“Chief Justice” has been defined under sub-
section (12)(a) of Section 11 as the Chief Justice of
India, in the case of an international commercial
arbitration. In other arbitrations under Section
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11(12)(b), it would be the Chief Justice of the High
Court. It was then submitted that a procedure
agreed to by the parties for appointment of
arbitrator(s) is subject to Sub-section (6); it cannot
override sub-section (6) and provide that in respect
of a domestic arbitration, not-withstanding sub-
section(12), the parties would only move the Chief
Justice of India, or vice versa in the case of an
international arbitration. On the basis of the
aforesaid, it was submitted that the contention of
the UOI that this Court has no jurisdiction to
entertain the petition under Section 11(6) is
misconceived.
III. Re: Notice :
25. Further, it was stated that the Joint Operating
Agreement entitles the Operator to initiate litigation
on behalf of all the parties. It was also submitted
that it is significant to note that there is
inconsistency in the stand taken by the Respondent.
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On the one hand, Respondent claims that the
arbitral award would bind not merely Petitioner No.1
but also Petitioners No. 2 and 3; however on the
other hand, the Respondent insists that the
arbitration proceedings are only between Petitioner
No. 1 and UOI. This stand of the Respondents has
been submitted to be contrary to the established
jurisprudence that an arbitral award is binding only
on the parties to the arbitration.
IV. Re: Arbitrator of Neutral Nationality
26. Mr. Salve submitted that since the arbitration is
an international one, this court, in accordance with
the established international practise, should
consider appointing an arbitrator of a nationality
other than the nationalities of the parties. In this
context, it was pointed out that the statute
expressly obligates the Court to examine the issue
of nationality of the arbitrator vis-à-vis the
nationality of the parties. It was asserted that Article
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33(5) of the PSC is conclusive on this issue. It
provides that if one of the parties fails to appoint its
arbitrator, the Court would appoint an arbitrator of a
nationality other than that of the defaulting party. It
was submitted that this clause indicates the
significance that the parties have attached to the
neutrality of the arbitrators. A fortiori, the
chairman/presiding arbitrator should be of a
nationality other than Indian. The contention of the
UOI that absence of a provision similar to Article
33(5) of the Arbitration Agreement in relation to the
appointment of the third arbitrator suggests that
the presiding arbitrator could be Indian has been
submitted by Mr. Salve to be misconceived.
27. It was also brought to our notice that the
UNCITRAL Rules, in force at the time when the PSC
was drafted and entered into, recognised that while
the appointing authority could appoint an arbitrator
of the same nationality as that of the defaulting
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party (in the event where a party fails to nominate
its arbitrator), but the presiding arbitrator that has
to be appointed would be of the nationality other
than that of the parties. The Petitioners states that
the PSC provides for even a greater degree of
neutrality than the UNCITRAL by provisioning that in
case one of the parties makes a default in
nominating its arbitrator then the arbitrator has to
be appointed from a neutral nationality. It was then
submitted that there was no need of a similar
provision in relation to the presiding arbitrator since
the arbitration was to be in accordance with
UNCITRAL Rules. In this context, learned senior
counsel relied upon the law laid in Antrix
Corporation Limited Vs. Devas Multimedia
Private Ltd 1 , wherein it was inter alia held that the
reference to such rules (ICC in that case) would
include the process of constitution of a tribunal.
28. Mr. Salve also referred to the submission of the
Respondent that the PSC being governed by the
1 2013 (7) SCALE 216 (Para 34)
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Indian law or/and that it involves the issues of public
policy for India as irrelevant. The fact that a party
nominee had to be from a neutral country
establishes that the parties did not consider the
governing law of the contract to be of any relevance
to the nationality of the arbitrator. It was also
submitted that the trend of appointing presiding
arbitrator from a “neutral nationality” is now
universally accepted under various arbitration rules
as well as under the Arbitration Act, 1996.
29. Mr. Salve also pointed out that Article 33 (9) of
the PSC adopts the UNCITRAL Rules for the
arbitration Agreement and that at the time of
signing the Arbitration Agreement the UNCITRAL
Rules, 1976 were in force. Mr. Salve also referred to
Article 6 of UNCITRAL Rules, 1976. He laid particular
stress on Article 6 (4).
30. It was further mentioned that the UNCITRAL Rules
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of 2010 are now at par with the procedure under
Article 33.5, even with respect to appointment of
second arbitrator.
31. Relying upon the judgment of this Court in
Northern Railway Administration, Ministry of
Railway, New Delhi Vs. Patel Engineering
Company Limited 2 , it was submitted that the
scheme of Section 11 emphasises that the terms of
an Arbitration Agreement should be given effect as
closely as possible.
32. Lastly, it was submitted that the Respondents had
lost their right to nominate the second arbitrator in
the earlier round of litigation, i.e. A.P. No. 8 and
hence, the Petitioners could have insisted under
Article 33.5 that the Tribunal must be constituted of
two non-Indian Arbitrators in addition to the
arbitrator appointed by the Petitioner. It is,
therefore, imperative that the third arbitrator should
have a neutral nationality.
2 (2008) 10 SCC 240
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Respondent’s Submissions
33. Mr. Anil B. Divan and Mr. Dushyant A. Dave,
learned senior counsel, appeared for the
Respondents. At the outset, it was pointed out that
the present arbitration petition has been filed under
Sections 11(6) and 11(9) of the Arbitration Act,
1996, read with Article 33.6 of the PSC. It was then
submitted that the Article 33.6 of the PSC, unlike
Article 33.5, does not require that the arbitrator to
be appointed should be a foreign national. The
learned senior counsel suggested that the aforesaid
omission is both deliberate and significant. It was
further submitted that the Petitioners, by choosing
not to object to the appointment of Mr. Justice V.N.
Khare, have waived of the requirement that a
foreign national be appointed as an arbitrator by the
parties, under Article 33.5 of the PSC. It was further
submitted that this waiver also becomes clear from
the letter dated 16th July, 2012, which was sent on
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behalf of the Petitioners to the Respondent, wherein
the nomination of Mr. Justice Khare was accepted
without any reservation. The Petitioners are,
therefore, as stated by the learned senior counsel,
estopped from insisting upon appointment of a
foreign arbitrator.
34. Next, learned senior counsel submitted that that
the PSC is one of the most valued, crucial and
sensitive contracts for the nation, in as much as it
deals with the PSC in offshore areas; and it deals
inter alia with License and Exploration, Discovery,
Development and Production of the most valuable
natural resources, viz. petroleum products,
including crude oil and/or natural gas. Propounding
further, it was submitted that these products are
vital to the survival of the nation. UOI
entered into the PSC with Petitioners No. 1 and 2,
with avowed objective of exploiting the aforesaid
natural resources(s) in the most efficient,
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productive manner and in a timely fashion. The PSC,
therefore, has great significance for the nation. It
was also submitted that the entire subject matter of
the contract is situated in India and hence, the
applicable law is the Indian law for both the
substantive contract and the Arbitration Agreement.
35. Placing strong reliance on the factual situation, it
was submitted that the PSC, its interpretation, and
its execution involve intricate and complex
questions of law and facts relating to Indian
conditions and Indian laws. It was further submitted
that since the parties were aware about the
aforesaid nature of PSC, they consciously refrained
from having the requirement that the third
arbitrator should be a foreign national. Thus, it was
submitted by the learned senior counsel, that the
issue relating to the appointment of the third
arbitrator has been left squarely to the two
nominated arbitrators, and that the two arbitrators
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are not to be influenced by any requirement that
the third arbitrator should be a foreign national.
36. In the support of the aforesaid submission,
learned counsel relied upon the letter dated 12th
July, 2013 written by the Petitioner to the two
arbitrators, wherein a request was made to
complete the constitution of the arbitral tribunal.
The following excerpt has been relied upon:
“While it is understood that it is sometimes a time consuming exercise, Your Honour will appreciate that the issues which are subject matter of the arbitration proceedings are of significant importance to the Claimants.
Accordingly, on behalf of our clients we humbly request Your Honour to complete the constitution of the Arbitral
Tribunal at your earliest convenience.”
37. Learned senior counsel also relied upon the letter
dated 1st August, 2013 written by Mr. Justice
Bharucha to submit that there is not even a
suggestion that the third arbitrator has to be a
foreign national.
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38. The next submission of the Respondent is that
Petitioners No 2 and 3 have not raised any dispute
under the PSC at any stage. It is only the Petitioner
alone that has raised the dispute and come forward
as the Claimant. To substantiate the submissions,
Respondents rely upon the following documents:
(i) Letter dated 23.11.2011; (ii) Notice of Arbitration dated 23.11.2011; (iii) Letter dated 02.01.2011 on behalf of
Petitioner No. 1 by its solicitors. (iv) Letter dated 02.02.2011, on behalf of
Petitioner No. 1 by its solicitors. (v) Letter dated 05.07.2012 of the Respondent
to the Solicitors of RIL. (vi) Letter dated 1st August, 2013 of Mr. Justice
Bharucha, as per the Respondent shows that the arbitration was between Reliance Industries Limited and the Government of India.
39. It was also emphasised that all the
communications annexed with the present petition
identify the claimant to be Petitioner
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No. 1. It was also highlighted that the contents of
the letter dated 2nd May, 2012 written by the
Respondents, which inter-alia deals with
inadmissibility of recovery of costs has not been
disputed by Petitioners No. 2 and 3. Learned senior
counsel also relies upon the letter dated 12th July,
2013, sent on behalf of Petitioner No.1 by its
Solicitors to the Arbitrators. This letter was sent
after the order dated 7 th August 2012
was passed by this Court in A.P. No. 8 of 2012.
According to the Respondents this letter also shows
that the dispute is only between RIL and the
Respondent.
40. Mr. Divan also submitted that Petitioners No. 2
and 3 have not conformed to Article 33 of the PSC,
for the purposes of invoking arbitration. Such non-
compliance cannot be considered as merely an
omission. In the light of the aforesaid, it was
submitted that Petitioner No.1, an Indian Company,
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is the only party to the dispute with the
Respondents and therefore, there is no need to
appoint a foreign arbitrator. Further, it was
submitted even if it is assumed that Petitioners No.
2 and 3 have raised the disputes in terms of Article
33.6, there is no question of appointment of a
foreign arbitrator as the dispute raised is only
between two Indian parties, viz. Petitioner No.1 and
the Respondents.
41. The next submission of Mr. Divan is that Section
11(1) of the Arbitration Act, 1996 provides that an
arbitrator can be of any nationality, unless
otherwise agreed by the parties. It was submitted
that since the parties did not choose to have a
foreign national to be appointed as the third
arbitrator in Article 33.6, the parties did not choose
to make Section 11(1) applicable to them. Learned
senior counsel also pointed out that the parties
instead agreed to proceed under Section 11(2) as
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Page 34
they agreed to appoint an arbitrator without
requiring him to be of any foreign nationality.
42. Mr. Divan then points out that Section 11(9) has
been authoritatively interpreted in Malaysian
Airlines Systems BHD II Vs. STIC Travels (P)
Ltd. 3 and MSA Nederland B.V. Vs. Larsen &
Toubro Ltd.4 According to the learned senior
counsel, UNCITRAL Rules cannot override Sections
11(1) & (2), read with Article 33.6, nor can these
Rules aid in interpreting Section 11(9). It was
further submitted that the appointment of the third
arbitrator under Article 33.6 of PSC has to be made
under Arbitration and Conciliation Act, 1996. The
UNCITRAL Rules will come into play only after the
Arbitral Tribunal has been constituted. According to
learned senior counsel, following factors negate the
application of UNCITRAL Rules in making the
appointment of the arbitrators:
(a) The law governing the arbitration 3 (2001) 1 SCC 509 4 (2005) 13 SCC 719
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Page 35
agreement is Indian Law; (b) The seat of the arbitration is in India which
makes the curial law of the arbitration as Indian law.
(c) The governing law of the contract is the Indian law.
(d) All these factors would show that UNCITRAL Rules would become relevant only after the Arbitral Tribunal has been constituted.
43. Lastly, it was submitted that the appointment of a
foreign national as the third arbitrator is not only
legally untenable, but also undesirable, in the facts
and circumstances of the present case. To
substantiate this, it was submitted that both
Petitioners No. 2 and 3 are multi-national
companies, with Petitioner No. 3 having
presence/business connections in about 80
countries. These countries include the countries
whose nationals are sought to be nominated by the
Petitioners. It was further submitted that unravelling
all the countries in which Petitioner No. 3 may have
a connection would be difficult, if not impossible. 35
Page 36
Thus, the very object of neutrality, impartiality and
independence will be defeated by appointing a
foreign national as the third arbitrator. On the
contrary, it was submitted, appointment of a former
judge of this Court would be the most suitable
arrangement.
44. In response, Mr. Salve submitted that: (i) The
reliance placed by the Respondents upon the law
laid in Malaysian Airlines Systems BHD II Vs.
STIC Travels (P) Ltd. (supra) and MSA
Nederland B.V. Vs. Larsen & Toubro Ltd.
(supra) is misplaced as these cases are
inapplicable in the present case. (ii) The contention
of the UOI that nationals of the 80 countries in
which Petitioner No. 3 has operations would become
ineligible to be appointed as arbitrators is
misconceived. In this context, it was submitted that
the Arbitration Act, 1996 and the related
international practices takes into account
36
Page 37
nationality but not area of operation. This
submission of the Respondent, according to Mr.
Salve, is not tenable because it confuses the
question of independence and impartiality with
neutrality. The aspect of neutrality is dealt with in
Section 11(8) and Section 12; whereas, nationality
is considered in Sections 11(1) & (9) of Arbitration
Act, 1996. Further, it was submitted that these two
provisions would be rendered otiose if the
submission of the UOI is accepted.
45. Before parting with submissions made on behalf
of the parties, it must also be noticed that the
learned senior counsel for the parties have
submitted a list each of proposed/suggested
arbitrators; which according to them would satisfy
the requirements of the arbitration agreement
contained in PSC.
46. I have considered the submissions made by the
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learned senior counsel for the parties.
47. I am not inclined to accept the submissions made
by Mr. Anil B. Divan, learned senior counsel
appearing on behalf of the UOI. Initially, Arbitration
Petition No.8 was filed by Reliance Industries
Limited– RIL (Petitioner No.1) and Niko (Petitioner
No.2). In paragraph 6 of the arbitration petition, it
was specifically averred as follows:-
“The Respondent by its letter dated 8th August, 2011, granted its approval to Petitioner No.1 to assign 30% of its Participating Interest under the PSC to BP, thereby also making BP a partner in the Block KG-D6. …….”
Therefore, it is apparent that reference to
arbitration was sought on behalf of the three partners
to the PSC.
48. The Arbitration Petition was disposed of as both
the parties had no objection to the arbitrator
nominated by each other. Therefore, the matter was
left to the two arbitrators to nominate the third
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arbitrator who shall be the Chairman of the Arbitral
Tribunal. However, by letter dated 1st August, 2013,
Mr. Justice Bharucha pointed out that the two
arbitrators have not been able to agree on the third
arbitrator. Therefore, the Petitioners had to
approach this court for appointment of a third
arbitrator. In these circumstances, the present
Petition came to be filed under Section 11(6).
49. There is an additional reason for not accepting
the submission made by Mr. Anil Divan, learned
senior counsel, that the Petitioner is not acting on
behalf of all the three Contractors. The notice was
served by RIL in the capacity of Operator, which
included all the three Contractors, i.e., RIL, Niko and
British Petroleum (BP).
50. A perusal of some of the correspondence
reproduced earlier clearly indicates that the
Respondent recognised that the Petitioner No.1 is
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the Operator on behalf of all the Contractors,
namely, Reliance, Niko and BP.
51. I find much substance in the submission of Mr.
Salve that the contentions raised in the counter
affidavit reflect a misunderstanding of:-
(i) the terms of the PSC; (ii) reality of the Parties’ commercial
relationship; (iii) application of the Arbitration and
Conciliation Act, 1996; and (iv) UNCITRAL Arbitration Rules and the practise
of large scale arbitrations involving foreign parties.
52. It is also not possible to accept the submission of
Mr. Anil Divan that Niko and BP are not operators
under the PSC and, therefore, have forfeited any
right to operations under the PSC. It is also not
possible to accept the submission that Niko and BP
are not the parties to the dispute with the
Respondent. I am of the considered opinion that
the provisions of the PSC clearly identified the 40
Page 41
parties to the PSC. The disputes that have arisen
between the parties are also clearly identified in the
correspondence exchanged between the parties.
The three named contractors are, in fact, frequently
mentioned in the correspondence between the
parties. It has been correctly highlighted by Mr.
Salve that the terms of the PSC have to be
considered in the light of the fact that the
Respondent expressly consented, after detailed
inquiry, to the assignment of participation interests
in the PSC to BP. It is a matter of record that Niko
has been a party to the PSC from the beginning.
Therefore, at-least at this stage, it would not be
possible to accept the submission of Mr. Divan that
BP and Niko are not “operating” under the PSC.
53. I am also unable to accept the submission of Mr.
Divan that given the nature of operations under the
PSC, the issues involved thereunder are of public
law and public policy. Mr. Divan, on the basis of
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the aforesaid submission, has insisted that the third
arbitrator ought to be from India. It was pointed out
by Mr. Divan that even if it is accepted that the
disputes raised by the Petitioner would also include
the disputes of Petitioner Nos. 2 and 3, the
arbitration still essentially remains an Indian
arbitration. Such a submission cannot be accepted
as the Respondents have not at any stage earlier
raised an objection that the disputes had been
raised by Petitioner No.1 only on its own behalf and
did not relate to the disputes of Petitioner No.2 and
3 also.
54. In my opinion, the submission is misconceived
and proceeds on a misunderstanding of the PSC,
RIL, Niko and BP are all parties to the PSC. They are
all contractors under the PSC. The PSC recognizes
that the operator would act on behalf of the
contractor. All investments are funded by not just
the Petitioner No.1 but also by the other parties,
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and they are equally entitled to the costs recovered
and the profits earned. For the sake of operational
efficiency, the Operator acts for and on behalf of the
other parties. Therefore, I find substance in the
submission of Mr. Salve that the disputes have been
raised in the correspondence addressed by
Petitioner No.1 not just on its own behalf but on
behalf of all the parties. During the course of his
submissions, Mr. Anil Divan had, in fact, submitted
that Niko and BP will be affected by the arbitral
award and it would be binding upon them too.
Therefore, if the Petitioner No.1 was to succeed in
the arbitration, the award would enure not only to
the benefit of Petitioner No.1 but to all the parties to
the PSC. Conversely, if the Government of India
were to succeed before the tribunal, again the
award would have to be enforced against all the
parties. In other words, each of the Contractors
would have to perform the obligations cast upon
them. In that view of the matter, it is not possible to
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accept the submission of Mr. Divan that the
arbitration in the present case is not an
international arbitration.
55. It is equally not possible to accept the contention
of Mr. Divan that Niko and BP have not raised
any arbitrable dispute with Union of India. A perusal
of some of the provisions of PSC would make it clear
that all three entities are parties to the PSC. All
three entities have rights and obligations under the
PSC [see Article 28.1(a)], including with respect to
the Cost Petroleum, Profit Petroleum and Contract
Costs (see Article 2.2), all of which are fundamental
issues in the underlying dispute. Where RIL acts
under the PSC, including by commencing
arbitration, it does so not only on behalf of itself, but
also “on behalf of all constituents of the
contractors” including Niko and BP. I am inclined to
accept the submission of Mr. Salve that there is a
significant and broad ranging dispute between RIL,
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Page 45
Niko and BP on the one hand and the UOI on the
other hand, that goes to the heart of the main
contractual rights and obligations under the PSC.
Furthermore, it is a matter of record that in the
correspondence leading to the filing of the earlier
petition being A.P.No.8 of 2012, no such objection
about Niko and BP not being a party to the dispute
had been taken. In fact, the petition was disposed of
on a joint request made by the parties that two
arbitrators having been nominated, no further
orders were required. Therefore, there seems to be
substance in the submission of Mr. Salve that all
these objections about Niko and BP not being the
parties are an afterthought. Such objections, at this
stage, can not be countenanced as the
commencement of arbitration has already been
much delayed.
56. Both the parties had brought to the attention of
the Court the correspondence from their own
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Page 46
perspective. Having considered the aforesaid
correspondence, relevant extract of which have
been noticed earlier, it is not possible to hold that
the correspondence is only on behalf of the RIL. I,
therefore, do not accept the submission of Mr. Anil
Divan that this is an arbitration between the two
Indian parties only.
57. Further more the accounting procedure
(Appendix C to PSC) clearly provides that RIL shall
keep the accounts for the purposes of cost recovery
statement. Therefore, it cannot be said that the
claims made by the Petitioner are only on behalf of
RIL. The joint operating agreement expressly
provides that the operator “to initiate litigation on
behalf of all the parties.” The fallacy of the stand
taken by UOI is patent. On the one hand, the
Respondent claims that the arbitral award would
bind not only Petitioner No.1 but also Petitioner Nos.
2 and 3, but on the other hand, is insisting that the
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Page 47
arbitration proceedings are only between Petitioner
No.1 and UOI.
58. This now brings me to the major divergence of
views between Mr. Salve and Mr. Divan on the
interpretation to be placed on Articles 33.5 and 33.6
of the PSC. Both the learned senior counsel accept
that when exercising power under Section 11(6) of
the Arbitration Act, the ‘Chief Justice of India or the
person or the institution designated by him’
(hereinafter referred to as “CJI” for convenience) is
required to appoint the 2nd Arbitrator from amongst
persons who are not nationals of the country of any
of the parties to the arbitration proceedings.
Thereafter, both the learned senior counsel have
expressed divergent views. According to Mr. Salve,
the provisions contained in Article 33.5 indicates the
significance that the parties have attached to the
neutrality of the arbitrators. Therefore, necessarily
the Chairman/Presiding Arbitrator would have to be
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Page 48
of a nationality other than India. According to him,
appointment of an Indian Arbitrator under Article
33.6 would not be an option open to the CJI. On the
other hand, Mr. Divan emphasised that there is no
requirement in Article 33.6 for appointment of a
foreign arbitrator, identical or similar to the
provision in Article 33.5. His view is that the
absence of such a requirement is deliberate and
significant. According to him, it clearly signifies that
only an Indian National can be appointed as the
third arbitrator. I am of the opinion that both the
learned senior counsel are only partially correct.
Both sides have adopted extreme positions on the
pendulum. I accept the interpretation of both the
learned senior counsel with regard to Article 33.5 as
the request will go to the Chief Justice of India for
appointment of an arbitrator, “from amongst
persons who are not nationals of the country of any
of the parties to the arbitration proceedings”. In
exercise of the jurisdiction under Section 11(6), the
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Page 49
CJI would usually appoint the third arbitrator in
accordance with the request. I have no hesitation in
accepting the submission of Mr. Divan that even the
third arbitrator is an Indian National, it would not be
contrary to Article 33.6. But it would not be possible
for me to accept the extreme views expressed by
Mr. Divan that only an Indian National can be
appointed, as there is an absence of a requirement
of appointing a foreign national as the third
arbitrator. In my opinion, Article 33.6 virtually
leaves it to the Chief Justice of India to appoint the
third arbitrator who would be neutral, impartial and
independent from anywhere in the world including
India. Just as India cannot be excluded, similarly,
the countries where British Petroleum and Niko are
domiciled, as an option from where the third
arbitrator could be appointed, cannot be ruled out.
Having said this, it must be pointed out that this is
the purely legal position. This would be a very
pedantic view to take whereas international
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arbitration problems necessarily have to be viewed
pragmatically. Fortunately, Arbitration Act, 1996 has
made express provision for adopting a pragmatic
approach. When the CJI exercises his jurisdiction
under Section 11(6) he is to be guided by the
provisions contained in the Arbitration Act, 1996
and generally accepted practices in the other
international jurisdictions. CJI would also be anxious
to ensure that no doubts are cast on the neutrality,
impartially and independence of the Arbitral
Tribunal. In international arbitration, the surest
method of ensuring atleast the appearance of
neutrality would be to appoint the sole or the third
arbitrator from nationality other than the parties to
the arbitration. This view of mine will find support
from numerous internationally renowned
commentators on the practice of international
arbitration as well as judicial precedents.
59. At this stage, it would be appropriate to take
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Page 51
notice of the observations made by two such
commentators.
60. Redfern and Hunter on International Arbitration,
Fifth Edition (2009) Para 4.59 expresses similar
views with regard to the importance of the
nationality of the sole or the third arbitrator being
from a country different from that of the parties to
the arbitration. The opinion of the learned authors is
as follows:-
“In an ideal world, the country in which the arbitrator was born, or the passport carried, should be irrelevant. The qualifications, experience, and integrity of the arbitrator should be the essential criteria. It ought to be possible to proceed in the spirit of the Model Law which, addressing this question, provides simply: ‘No person shall be precluded by reason of his nationality from acting as an arbitrator, unless otherwise agreed by the parties.’ Nevertheless, as stated above, the usual practice in international commercial arbitration is to appoint a sole arbitrator (or a presiding arbitrator) of a different nationality from that of the parties to the dispute.”
61. Gary B. Born in International Commercial
Arbitration, Volume I (2009) has an elaborate
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discussion on the impact of the UNCITRAL Model
Laws as well as UNCITRAL Rules on the appointment
of the sole or the third arbitrator. He points out that
some arbitration legislations contain different
nationality provisions, similar to those applicable
under leading institutional rules, which apply when
a national court acts in its default capacity to select
an arbitrator (in limited circumstances).
62. Article 11(5) of the UNCITRAL Model Law reads as
under:-
“A decision on a matter entrusted by paragraph (3) or (4) of this Article to the court or other authority specified in Article 6 shall be subject to no appeal. The court or other authority, in appointing an arbitrator, shall have due regard to any qualifications required of the arbitrator by the agreement of the parties and to such considerations as are likely to secure the appointment of an independent and impartial arbitrator and, in the case of a sole or third arbitrator, shall take into account as well the advisability of appointing an arbitrator of a nationality other than those of the parties.”
63. Article 6(4) of UNCITRAL Rules, 1976 in almost
identical terms reads as under :-
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“In making the appointment, the appointing authority shall have regard to such considerations as are likely to secure the appointment of an independent and impartial arbitrator and shall take into account as well advisability of appointing an arbitrator of a nationality other than the nationalities of the parties.”
64. Taking note of the aforesaid two Articles, it is
observed by the learned author as follows :
“Article 11(5) does not restrict the parties’ autonomy to select arbitrators of whatever nationality they wish. It merely affects the actions of national courts, when acting in their default roles of appointing arbitrators after the parties’ efforts to do so have failed. Article 11(5) does not forbid the appointment of foreign nationals as arbitrators, but on the contrary encourages the selection of an internationally-neutral tribunal.
Far from resembling national law prohibitions against foreign arbitrators, Article 11(5) aims at exactly the opposite result. Indeed, Article 11(1) of the UNCITRAL Model Law also provides, like the European and Inter-American Conventions, that “no person shall be precluded by reason of his nationality from acting as an arbitrator, unless otherwise agreed by the parties. That properly reflects the international consensus, embraced by the European, Inter-American and New York Conventions, that mandatory nationality prohibitions are incompatible with the basic premises of international arbitration.”
53
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65. Earlier in the same volume at page 1431, while
discussing the “Criteria for Judicial Selection of the
Arbitrator”, he re-states the general practice
adopted in appointment of an independent and
impartial arbitrator. The opinion of the learned
author is as follows :
“National arbitration legislation provides only limited guidance for courts actually to make the selection of arbitrators in international arbitrations. Article 11(5) of the UNCITRAL Model Law provides that “in appointing an arbitrator, [the court] shall have due regard to any qualifications required of the arbitrator by the agreement of the parties and to such considerations as are likely to secure the appointment of an independent and impartial arbitrator,” the same provision requires the court to “take into account as well as the advisability of appointing an arbitrator of a nationality other than those of the parties.” This language requires courts to have “due regard” to the parties’ contractually specified requirements for arbitrators-which very arguably accords such requirements inadequate weight, given the importance of party autonomy in the arbitrator selection process. Similarly, it is doubtful that it is sufficient for courts merely to “take [the arbitrator’s nationality] into account”, rather it should generally be essential that the presiding arbitrator have a neutral nationality.”
66. Redfern and Hunter on International Arbitration, 54
Page 55
Fifth Edition (2009) at Page 263, expresses a similar
opinion, after taking into consideration the
UNCITRAL Rules; ICC Rules; LCIA Rules and ICDR
Rules, which is as follows :-
“The fact that the arbitrator is of a neutral nationality is no guarantee of independence or impartiality. However, the appearance is better and thus it is a practice that is generally followed”.
67. Section 11 of the Arbitration Act, 1996 uses
similar phraseology as Article 11 of the UNCITRAL
Model Law. Therefore, it would not be possible to
accept the submission of Mr. Divan that the Court
cannot look to Model Laws or the UNCITRAL Laws as
legitimate aids in giving the appropriate
interpretation to the provisions of Section 11,
including Section 11(6).
68. In any event, the neutrality of an arbitrator is
assured by Section 11(1) of the Arbitration Act,
1996, which provides that a person of any
nationality may be an arbitrator, unless otherwise
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agreed by the parties. There is no agreement
between the parties in this case that even a third
arbitrator must necessarily be an Indian national. In
fact, Section 11(9) of the Arbitration Act, 1996
specifically empowers the CJI to appoint an
arbitrator of a nationality other than the nationality
of the parties involved in the litigation. Therefore, I
am unable to accept the submission of Mr. Anil
Divan that it would not be permissible under the
Arbitration Act, 1996 to appoint the third arbitrator
of any nationality other than Indian. Merely because
the two arbitrators nominated by the parties are
Indian would not ipso facto lead to the conclusion
that the parties had ruled out the appointment of
the third arbitrator from a neutral nationality. In
this case, both the arbitrators had been appointed
by the parties, therefore, the condition precedent
for appointing an arbitrator, from amongst persons,
who are not nationals of the country of any of the
parties to the arbitration proceedings, had not even
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arisen.
69. I also do not find merit in the submission made by
Mr. Anil Divan on the basis of Articles 33.5 of the
PSC. A bare perusal of Article 33.5, PSC would show
that it deals only with the situation where the other
party fails to appoint an arbitrator and a request is
made to the Chief Justice of India or a person
authorised by him to appoint the second arbitrator.
In such a situation, the Chief Justice is required to
choose the second arbitrator from amongst the
persons who are not nationals of a country of any of
the parties to the arbitrator proceedings. Article
33.6 is invoked when the two arbitrators appointed
by the parties fail to nominate the third arbitrator.
In such circumstances, the Chief Justice or the
nominees of the Chief Justice is required to appoint
the third arbitrator in accordance with the
Arbitration and Conciliation Act, 1996. At that stage,
Section 11(9) of the Arbitration Act, 1996 would
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become relevant. It would be necessary for the
Chief Justice of India to take into consideration the
will of the Indian Parliament expressed in Section
11(9). It appears to me that the submission made
by the Petitioners cannot be said to be without any
merit. I am unable to read into Article 33.6, an
embargo on the appointment of a foreign national
as the third arbitrator as submitted by Mr. Divan. It
is not possible to accept the submission that the
parties have specifically decided to exclude the
appointment of a foreign arbitrator under Article
33.6, as no specific provision was made para
materia to Article 33.5. Even in the absence of a
specific provision, the appointment of the third
arbitrator under Article 33.6 would have to be
guided by the provisions contained under Section
11(9) of the Arbitration Act.
70. I am also unable to accept the submission of Mr.
Divan that since the provision contained in Section
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11(9) of the Arbitration Act, 1996 is not mandatory;
the Court ought to appoint the third arbitrator, who
is an Indian National. This Court, in the case of
Malaysian Airlines Systems BHD II (supra),
interpreting Section 11(9) after taking into
consideration the position in some other countries
where the UNCITRAL Model Law is adopted, has
come to the following conclusions:-
“25. It is, therefore, clear that in several countries where the UNCITRAL Model is adopted, it has been held that it is not impermissible to appoint an arbitrator of a nationality of one of the parties to arbitration.
26. In the light of the above rules in various countries and rulings of the court and also in view of the fact that the 1996 Act is based on UNCITRAL Model Law which in Article 6(4) only speaks of “taking into account” the nationality as one of the factors, I am of the view that the word “may” in Section 11(9) of the Act is not intended to be read as “must” or “shall”.
27. I am, therefore, of the view that while nationality of the arbitrator is a matter to be kept in view, it does not follow from Section 11(9) that the proposed arbitrator is necessarily disqualified because he belongs to the nationality of one of the parties. The word “may” is not used in the sense of “shall”. The provision is not mandatory. In case the party who belongs to a nationality other than that of
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the proposed arbitrator, has no objection, the Chief Justice of India (or his nominee) can appoint an arbitrator belonging to a nationality of one of the parties. In case, there is objection by one party to the appointment of an arbitrator belonging to the nationality of the opposite party, the Chief Justice of India (or his nominee) can certainly consider the objection and see if an arbitrator not belonging to the nationality of either parties can be appointed. While taking that decision, the Chief Justice of India (or his nominee) can also keep in mind, in cases where the parties have agreed that the law applicable to the case is the law of a country to which one of the parties belong, whether there will be an overriding advantage to both the parties if an arbitrator having knowledge of the applicable law is appointed.
28. In the result, I am of the view that under Section 11(9) of the Act it is not mandatory for the court to appoint an arbitrator not belonging to the nationality of either of the parties to the dispute.”
71. The aforesaid ratio of law in Malaysian Airlines
Systems BHD II (supra) has been reiterated by
this Court in MSA Nederland B.V. (supra) in the
following words:-
“3. The learned counsel appearing for the petitioner drew my attention to the fact that the petitioner Company is a company incorporated in the Netherlands while the respondent Company is a company incorporated in India. He prayed that in view of
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the provisions of Sections 11(9) of the Arbitration and Conciliation Act, an arbitrator having a neutral nationality be appointed, meaning thereby that the sole arbitrator should neither be a Dutch national nor be an Indian national. Section 11(9) is reproduced as under:
“11. (9) In the case of appointment of sole or third arbitrator in an international commercial arbitration, the Chief Justice of India or the person or institution designated by him may appoint an arbitrator of a nationality other than the nationalities of the parties where the parties belong to different nationalities.”
The key word in the above provision is “may” which leaves a discretion in the Chief Justice or his nominee in this behalf and it is not mandatory that the sole arbitrator should be of a nationality other than the nationalities of the parties to the agreement.”
72. But the ratio in the aforesaid cases can not be
read to mean that in all circumstances, it is not
possible to appoint an arbitrator of a nationality
other than the parties involved in the litigation. It is
a matter of record that Clause 33.5 of the PSC
provides that on failure of the second party to
nominate its arbitrator, the Chief Justice of India
may be requested to appoint the second arbitrator 61
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from amongst persons who are not nationals of the
country of any of the parties to the arbitration
proceedings. Therefore, in principle, it becomes
apparent that the Respondents have accepted the
appointment of the second arbitrator from a neutral
country. Merely because, the seat of arbitration is
in India, the applicable law is Indian Law; it does not
become incumbent on the Court to appoint the third
arbitrator, who is an Indian national. The concern of
the Court is to ensure neutrality, impartiality and
independence of the third arbitrator. Choice of the
parties has little, if anything, to do with the choice
of the Chief Justice of India or his nominee in
appointing the third arbitrator. It is true that even
at the stage of exercising its jurisdiction under
Section 11(6) at the final stage, the Chief Justice of
India or his nominee can informally enquire about
the preference of the parties. But it is entirely upto
the Chief Justice of India, whether to accept any of
the preferences or to appoint the third arbitrator not
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mentioned by any of the parties. In making such a
choice, the Chief Justice of India will be guided by
the relevant provisions contained in the Arbitration
Act, UNCITRAL Model Laws and the UNCITRAL Rules,
where the parties have included the applicability of
the UNCITRAL Model Laws/UNCITRAL Rules by
choice.
73. I must emphasise here that the trend of the third
arbitrator/presiding officer of a neutral nationality
being appointed is now more or less universally
accepted under the Arbitration Acts and Arbitration
Rules in different jurisdictions.
74. In the present case, Article 33(9) of the PSC
adopts the UNCITRAL Rules for the arbitration
agreement under Article 39. The applicable
UNCITRAL Rules at the time when the arbitration
agreement was signed were the 1976 Rules.
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75. The aforesaid Rules have been literally
paraphrased in Section 11(9) of the Arbitration Act,
1996. Rule 4 of UNCITRAL states that in making the
appointment, the appointing authority shall have
regard to such consideration as are likely to secure
appointment of an independent and impartial
arbitrator. Superimposed on those two conditions is
a provision that the appointing authority shall take
into account, as well, the advisability of arbitrator of
a nationality other than the nationalities of the
parties. These rules in my opinion are almost
parallel to Article 33(5) of the PSC.
76. Mr. Anil Divan had, however, raised serious
doubts about the impartiality of the third arbitrator
due to the omnipresence of British Petroleum all
over the world. I am of the considered opinion that
the apprehension expressed by the learned senior
counsel is imaginary and illusory. Such a proposition
cannot possibly be accepted as a general practice
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for the appointment of Chairman/Presiding
Officer/Third Arbitrator guided by the principle
consideration that there must not only be the
neutrality, but appearance of neutrality of the third
arbitrator. In that view of the matter, I have no
hesitation in rejecting this submission of Mr. Divan
that only an Indian National can be appointed as the
third arbitrator.
77. This apart, I must notice here the judgment of
this Court in the case of Northern Railway
Administration, Ministry of Railway, New Delhi
(supra), whilst considering the contingencies under
which a party may request the Chief Justice or any
person or institution designated by him under
Section 11 to take necessary measures held as
follows:-
“11. The crucial expression in sub-section (6) is “a party may request the Chief Justice or any person or institution designated by him to take the necessary measure” (underlined for emphasis*). This expression has to be read along with requirement in sub-section (8) that
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the Chief Justice or the person or an institution designated by him in appointing an arbitrator shall have “due regard” to the two cumulative conditions relating to qualifications and other considerations as are likely to secure the appointment of an independent and impartial arbitrator.
12. A bare reading of the scheme of Section 11 shows that the emphasis is on the terms of the agreement being adhered to and/or given effect as closely as possible. In other words, the Court may ask to do what has not been done. The Court must first ensure that the remedies provided for are exhausted. It is true as contended by Mr Desai, that it is not mandatory for the Chief Justice or any person or institution designated by him to appoint the named arbitrator or arbitrators. But at the same time, due regard has to be given to the qualifications required by the agreement and other considerations.
13. The expression “due regard” means that proper attention to several circumstances have been focused. The expression “necessary” as a general rule can be broadly stated to be those things which are reasonably required to be done or legally ancillary to the accomplishment of the intended act. Necessary measures can be stated to be the reasonable steps required to be taken.”
78. Keeping in view the aforesaid principles, I have
examined the submissions of Mr. Divan and Mr.
Salve on the issue with regard to the neutrality,
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impartiality and independence of the third
arbitrator. As held earlier, the apprehension
expressed by the Respondent Union of India seems
to be imaginary and illusory. Whatever is being said
about the influence/presence of British Petroleum in
other jurisdictions would apply equally to the Union
of India, if the third arbitrator is an Indian national,
within the Indian jurisdiction.
79. The apprehension expressed by Mr. Divan that if
a foreign national is appointed as a third arbitrator,
the Tribunal would be at a disadvantage as all
applicable laws are Indian, in my opinion, overlooks
the fact that the two arbitrators already appointed
are Former Chief Justices of India and can be very
safely relied upon to advise the third arbitrator of
any legal position, which is peculiar to India.
80. At this stage, normally the matter ought to be
remitted back to the two arbitrators appointed by
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the parties to choose the third arbitrator on the
basis of the observations made in the judgment.
However, given the sharp difference of opinion
between the two arbitrators, I deem it appropriate
to perform the task of appointing the third arbitrator
in this Court itself. Therefore, I had requested the
learned senior counsel for the parties to supply a list
of eminent individuals one of whom could be
appointed as the third arbitrator. Although two lists
have been duly supplied by the learned counsel for
the parties, I am of the opinion, in the peculiar facts
and circumstances of this case, it would be
appropriate if an individual not named by any of the
parties is appointed as the third arbitrator. I have
discretely conducted a survey to find a suitable
third arbitrator who is not a National of any of the
parties involved in the dispute.
81. Upon due consideration, I hereby appoint
Honourable James Spigelman AC QC, former Chief
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Justice and Lieutenant Governor of New South
Wales, Australia as the third Arbitrator who shall act
as the Chairman of the Arbitral Tribunal. The E-
mail address which has been supplied to this Court
is as follows :
spigel@bigpond.net.au
82. In view of the considerable delay, the Arbitral
Tribunal is requested to enter upon the reference at
the earliest and to render the award as
expeditiously as possible.
83. The Arbitration Petition is allowed in the aforesaid
terms. No costs.
……………………………J. [Surinder Singh Nijjar]
New Delhi; March 31, 2014.
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ITEM NO.1A COURT NO.6 SECTION XVIA
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
ARBITRATION PETITION NO. 27 OF 2013
RELIANCE INDUSTRIES LTD. & ORS. Petitioner(s)
VERSUS
U.O.I. Respondent(s)
Date: 31/03/2014 This Petition was called on for pronouncement of judgment today.
For Petitioner(s) M/S. Parekh & Co., Advs.
For Respondent(s) Mr. Shailendra Swarup, Adv.
Hon'ble Mr. Justice Surinder Singh Nijjar pronounced
the judgment.
The petition is allowed in terms of the signed
reportable judgment.
[Nidhi Ahuja] [Indu Bala Kapur] Court Master Court Master
[Signed reportable judgment is placed on the file.]
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