UNION OF INDIA Vs M/S. SIMPLEX INFRASTRUCTURES LTD.
Bench: DIPAK MISRA,A.M. KHANWILKAR
Case number: C.A. No.-004892-004893 / 2017
Diary number: 36216 / 2016
Advocates: MUKESH KUMAR MARORIA Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 4892-4893 OF 2017 (Arising out of SLP (Civil) Nos. 33363-33364 of 2016)
Union of India …. Appellant
Versus
M/S. Simplex Infrastructures Ltd. .... Respondent
J U D G M E N T
A.M.KHANWILKAR, J.
1. The short question that arises for consideration in this appeal
is: whether an intra-Court Letters Patent Appeal under clause 15 of
the Letters Patent of High Court at Calcutta can be maintained
against an order passed by the Single Judge on an application for
condonation of delay filed along with the petition (for setting aside
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an Arbitration Award) under Section 34 of the Arbitration and
Conciliation Act, 1996 (hereinafter referred to as ‘the Act’)?
2. Briefly stated, the Respondent being the lowest bidder was
allotted a contract by the Appellant in respect of work styled as
“Construction of Tsunami Reconstruction Project in A & N Islands.
SH: Construction of 821 units of permanent shelters (single stories)
including internal water supply sanitary installation & internal
Electrification in the Island of Teressa.” The contract agreement was
entered into between the parties on 5th October, 2006. According to
the Appellant, the Respondent failed to adhere to the time frame for
completion of the contract. As a result, a show cause notice was
issued to the Respondent on 27th April, 2007 to show cause as to
why the contract should not be rescinded by invoking clause 3 of
the agreement. The Respondent submitted its response thereto on
8th May, 2007. Despite the dismal performance of the Respondent,
the Appellant gave it one more opportunity to improve on the
performance vide a letter dated 20th June, 2007. The Respondent,
however, submitted its 12th revised completion plan dated 10th
October, 2007. Since the Respondent failed to adhere to the
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extended time line and also miserably failed to maintain the quality
and progress of work, the Appellant served it with a second show
cause notice on 4th January, 2008. The Respondent replied to the
said show cause notice on 1st February 2008. However, the
explanation offered by the Respondent, in the perception of the
Appellant, was found to be unsatisfactory and baseless. Hence, the
Appellant rescinded the contract vide letter No.
57(12)/RE/TRP/Kamorata/07-08/638 dated 25th February, 2008.
3. The Respondent then invoked the arbitration clause in the
agreement, pursuant to which the competent authority appointed
an Arbitrator vide letter no. 23(6)/(1)ADG(SR)/TRP/08-09/469
dated 27th August, 2008. The arbitration hearing concluded on 27th
March, 2014. An Award was published vide letter
No.ARB/RKM/TRP/Case 005/2014-20 dated 27th October, 2014.
The Appellant received a hard copy of the Award on 31st October,
2014, wherein the Arbitrator held that the rescindment order
passed by the Appellant was illegal as time was not the essence of
the contract and further directed the Appellant to pay the final bill
submitted by the Respondent. Aggrieved, the Appellant filed a
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petition for setting aside the arbitral award before the District Court
at Port Blair being Appeal No. 2 of 2015. The Respondent, on the
other hand, filed an execution proceeding in relation to the self
same Award before the High Court at Calcutta being EC Case
No.734 of 2015. The Appellant then preferred an application in
Appeal No.2 of 2015 before the District Court, for stay of the Award.
The District Judge allowed the said application. That fact was
brought to the notice of the High Court at Calcutta in execution
proceedings initiated by the Respondent. The High Court vide order
dated 15th September, 2015, disposed of the Execution petition filed
by the Respondent and gave liberty to the Respondent to appear
before the District Court and to resist the proceedings pending in
that court.
4. The Respondent then filed objections in the proceedings before
the District Court. According to the Respondent, the appeal before
the District Court was not maintainable as the application under
Section 9 of the Arbitration Act with regard to the subject matter of
the arbitration proceedings was filed before the High Court at
Calcutta. It was then contended that the District Court did not
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have territorial jurisdiction as per Section 42 of the Act and that the
petition under Section 34 against the subject award can proceed
only before the High Court. The District Court vide order dated 12th
February, 2016 accepted that objection. It held that the petition
filed by the Appellant under Section 34 of the Act was not
maintainable on account of territorial jurisdiction.
5. The Appellant then challenged the Award by filing Arbitration
Petition No. 224 of 2016 before the High Court at Calcutta under
Section 34 of the Act and prayed for setting aside the Arbitral
Award. The Appellant also filed an application being G.A. No: 958
of 2016 for condoning delay, mentioning the circumstances in
which the Appellant had to approach the High Court under Section
34 of the Act. The learned Single Judge after hearing the parties
allowed the said application for condonation of delay, being satisfied
that sufficient cause was made out by the Appellant for condoning
the delay of 131 days. The said order reads thus:
“The Court: After considering the submissions made by the learned advocate for the applicant/petitioner and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown to explain the delay in filing the application, being AP No.224 of 2016 and as such the delay is
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condoned. The application for condonation of delay, being GA No.958 of 2016, is accordingly allowed.”
6. Aggrieved by the aforementioned order dated 27th April, 2016,
the Respondent preferred an intra court letters patent appeal being
G.A: No.1650 of 2016. This appeal was contested by the Appellant
inter alia on the ground that such letters patent appeal was not
maintainable. The Division Bench adverted to the relevant
decisions pressed into service by both the sides including the
decision of this Court in Fuerst Day Lawson Limited v. Jindal
Exports Limited.1 It has also noted that the order under appeal is
not appealable under Section 37 of the Act. The Division Bench,
however, relied on the judgment of the Division Bench of the High
Court at Calcutta in the case of Modi Korea Telecommunication
Ltd. V. Appcon Consultants Pvt. Ltd.2 and of the special Bench
of three-Judges in M/s. Tanusree Art Printers & Anr. V. Rabindra
Nath Pal,3 to hold that the three-Judge Bench decision of the High
Court was directly on the point and was binding on it. It then
proceeded to conclude that the order passed by the learned Single
1 (2011) 8 SCC 333 2 (1999) 2 CHN 107 3 (2000) 2 CHN 213
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Judge, sensu stricto was not falling within the provisions of the Act
and was without jurisdiction. On that logic the Division Bench
reversed the order of the learned Single Judge by invoking its
jurisdiction under Letters Patent Appeal.
7. The Appellant contends that the Division Bench committed
manifest error in entertaining the appeal disregarding the settled
legal position restated by this Court in Fuerst Day Lawson Limited
(supra). It is submitted that the Act is a self contained code. It
provides for a remedy against the arbitral award, including for
condonation of delay in filing of the petition under Section 34 of the
Act. The order passed by the learned Single Judge on the subject
application for condonation of delay in filing petition under Section
34 was, therefore, in relation to the arbitration proceedings. Even if
the discretion or for that matter jurisdiction is misapplied and is
not in accordance with law, that can be no reason to hold that the
order in such proceedings was not under the provisions of the Act
as such. It would nevertheless come within the ambit of the Act.
Further, such order has not been made appealable under Section
37 of the Act as applicable at the relevant time. The correctness
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whereof could be assailed before the appropriate forum, but not by
way of a Letters Patent Appeal under clause 15. The Appellant has
stoutly relied on the dictum of this Court in the case of Fuerst Day
Lawson Limited (supra) to buttress this contention.
8. The Respondent, on the other hand, has supported the view
taken by the Division Bench in the impugned judgment being in
conformity with the dictum of the special bench of the High Court of
three-Judges in the case of M/s. Tanusree Art Printers & Anr.
(supra). It is submitted that as the order passed by the learned
Single Judge is not in terms of the provisions of the Act and thus
without jurisdiction, the exercise of powers under clause 15 of
the letters patent appeal was just and proper. It was submitted
that Section 34 of the Act gives no jurisdiction to the court to
condone delay in filing of the petition for setting aside the award,
beyond the period prescribed in sub-Section (3) thereof. After
expiry of the prescribed period, it is submitted that even though it
may be a case of gross hardship caused to the Appellant because of
the ill advised remedy pursued before the District Court and
virtually being rendered remediless, that is the inevitable
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consequence of the mandate of Section 34 of the Act. Further, the
explanation offered by the Appellant in the application for
condonation of delay cannot be reckoned as a sufficient cause in
law. Thus, the learned Single Judge committed manifest error in
entertaining the same to show indulgence to the Appellant by
condoning the delay of 131 days in filing of the petition under
Section 34 of the Act.
9. After hearing the counsel for the parties and going through the
decisions relied upon by both sides, we have no hesitation in
allowing this appeal. The efficacy of the provisions of the Act has
been expounded by this Court in the case of Fuerst Day Lawson
Limited (supra). After analyzing the relevant provisions and the
decisions on the subject and in particular the decision in P.S.
Sathappan v. Andhra Bank Ltd.4, it has been held that the Act is
a self contained Code relating to arbitration. In paragraphs 88 and
89 of the reported judgment, this Court opined:
“88. Mohindra Supply Co.3 was last referred in a Constitution Bench decision of this Court in P.S. Sathappan16, and the way the Constitution Bench understood and interpreted Mohindra Supply Co.3 would
4 (2004) 11 SCC 672
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be clear from the following para 10 of the judgment: (P.S. Sathappan case16, SCC pp. 689-90) “10. … The provisions in the Letters Patent providing for appeal, insofar as they related to orders passed in arbitration proceedings, were held to be subject to the provisions of Sections 39(1) and (2) of the Arbitration Act, as the same is a self-contained code relating to arbitration.”
89. It is, thus, to be seen that Arbitration Act, 1940, from its inception and right through to 2004 (in P.S. Sathappan) was held to be a self-contained code. Now, if the Arbitration Act, 1940 was held to be a self-contained code, on matters pertaining to arbitration, the Arbitration and Conciliation Act, 1996, which consolidates, amends and designs the law relating to arbitration bring it, as much as possible, in harmony with the UNCITRAL Model must be held only to be more so. Once it is held that the Arbitration Act is a self-contained code and exhaustive, then it must also be held, using the lucid expression of Tulzapurkar, J., that it carries with it “a negative import that only such acts as are mentioned in the Act are permissible to be done and acts or things not mentioned therein are not permissible to be done”. In other words, a letters patent appeal would be excluded by the application of one of the general principles that where the special Act sets out a self-contained code the applicability of the general law procedure would be impliedly excluded.”
10. After this decision, there is no scope to contend that the
remedy of Letters Patent Appeal was available in relation to
judgment of the learned Single Judge in question. This legal
position has been restated in the recent decision of this Court (to
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which one of us was party, Justice Dipak Misra), in the case of
Arun Dev Upadhyaya V/s. Integrated Sales Service Ltd & Anr.5
11. The Division Bench of the High Court, however, made a fine
distinction by holding that the judgment of the learned Single Judge
of condoning delay in filing of the petition under Section 34 of the
Act was without jurisdiction and not in terms of the provisions of
the Act. It is not possible to countenance this approach. The
Division Bench, in our opinion, was not right in observing that the
decision in M/s. Tanusree Art Printers & Anr. (supra) being of a
special bench of three-Judges of the same Court, was binding, in
spite of having noticed the decision of this Court in Fuerst Day
Lawson Limited (supra) – which is directly on the point and was
pressed into service by the Appellant. Neither the Division Bench of
the High Court at Calcutta which dealt with the case of Modi Korea
Telecommunication Ltd. (supra) nor the three-Judges Bench
which decided the case of M/s. Tanusree Art Printers & Anr.
(supra), had the benefit of the judgment of this Court in Fuerst Day
Lawson Limited (supra), which is later in time.
5 (2016) 9 SCC 524
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12. The Act as applicable to the present case, provides for a
remedy of appeal in terms of Section 37 of the Act. The same reads
thus:-
“37. Appealable orders. – (1) An appeal shall lie from the following orders (and from no others) to the Court authorized by law to hear appeals from original decrees of the Court passing the order, namely:- [(a) Refusing to refer the parties to arbitration under section 8; (b) granting or refusing to grant any measure under section 9; (c) setting aside or refusing to set aside an arbitral award under section 34.] (2) An appeal shall also lie to a Court from an order of the arbitral tribunal- (a) accepting the plea referred to in sub-section (2) or sub-section (3) of section 16; or (b) granting or refusing to grant an interim measure under section 17. (3) No second appeal shall lie from an order passed in appeal under this section, but nothing in this section shall affect or take away any right to appeal to the Supreme Court.”
13. On a bare reading of this provision, it is noticed that remedy of
appeal has been provided only against an order of setting aside or
refusing to set aside an arbitral award under Section 34(1) (c). No
appeal is provided against an order passed by the Court of
competent jurisdiction condoning the delay in filing the petition
under Section 34 of the Act as such. The Division Bench in the
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impugned Judgment, therefore, rightly noted that remedy of appeal
against the impugned order of the learned Single Judge was not
otherwise available under Section 37 of the Act.
14. In our opinion, the issue is squarely answered against the
Respondent by the decision of this Court in Fuerst Day Lawson
Limited (supra). In that, the Judgment of the learned Single Judge
dated 27th April, 2016, was passed on an application purported to
be under Section 34(3) of the Act, for condoning delay in filing of the
petition for setting aside the arbitral award. Hence, the remedy of
Letters Patent Appeal against that decision is unavailable. The
question as to whether the learned Single Judge had rightly
exercised the discretion or otherwise, could be assailed by the
Respondent before this Court by way of special leave petition. But,
certainly not by way of a Letters Patent Appeal under clause 15.
For, even if the learned Single Judge may have committed manifest
error or wrongly decided the application for condonation of delay,
that judgment is ascribable to exercise of jurisdiction under Section
34(3) of the Act. In other words, whether the prayer for condonation
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of delay can be accepted or whether the application deserves to be
rejected, is a matter well within the jurisdiction of that court.
15. The learned counsel for the Respondent was at pains to
persuade us that the decision of the learned Single Judge is
palpably wrong and cannot be sustained in law. However, we
cannot permit the Respondent to agitate that plea in the present
appeal preferred by the Appellant challenging the impugned
decision of the Division Bench. Instead, we deem it appropriate to
leave all contentions available to both sides open and give liberty to
the Respondent to challenge the judgment of the learned Single
Judge dated 27th April, 2016 in G.A.No.958 of 2016, if so advised.
16. Accordingly, the impugned judgment of the Division Bench of
the High Court at Calcutta dated 20th June, 2016 passed in
G.A.No.1650 of 2016 in APOT No. 183/2016 in A.P. No. 224/2016
is set aside with liberty to the Respondent to challenge the
judgment of the learned Single Judge dated 27th April, 2016 in G.A.
No. 958 of 2016 in AP No.: 224 of 2016. All contentions available to
both sides with regard to the correctness of the Judgment of the
Learned Single Judge dated 27th April, 2016, are kept open.
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17. While parting, we may take note of the order dated 7th
November, 2016 passed by this Court directing the Appellant to
deposit Rs. 5,00,00,000/- (Rupees Five Crores) in the Registry of
this Court and further to invest the same in a short term fixed
deposit. We are informed that the Appellant has complied with the
said order and deposited the amount in the Registry. That has been
invested by the Registry. The said amount along with interest
accrued thereon be transferred to an escrow account linked to the
proceedings pending before the High Court at Calcutta being A.P.
No.224 of 2016. The High Court will be free to pass appropriate
directions regarding disbursement or investment of the said
amount.
18. The appeals are allowed in the above terms with no order as to
costs.
…..……………………………..J. (Dipak Misra)
.…..…………………………..J. (A.M.Khanwilkar)
New Delhi, Dated: April 13, 2017