VENTURE GLOBAL ENGINEERING LLC Vs TECH MAHINDRA LTD & ANR ETC
Judgment by: HON'BLE MR. JUSTICE J. CHELAMESWAR
Case number: C.A. No.-017753-017755 / 2017
Diary number: 29119 / 2013
Advocates: DEVENDRA SINGH Vs
Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(s.)17753-17755 OF 2017
(Arising out of SLP(C) No(s). 29747-29749 of 2013)
VENTURE GLOBAL ENGINEERING LLC Appellant(s)
VERSUS
TECH MAHINDRA LTD & ANR ETC. Respondent(s)
WITH
CIVIL APPEAL NO(s.) 17756 OF 2017
(Arising out of SLP(C) No. 8298 of 2014)
O R D E R
In view of the difference of opinion in terms of separate
judgments pronounced by us in these appeals today, the Registry is
directed to place the papers before Hon'ble the Chief Justice of
India for appropriate further course of action.
…....................J.
(J. CHELAMESWAR)
…....................J.
(ABHAY MANOHAR SAPRE)
NEW DELHI
NOVEMBER 1, 2017
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Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Nos. 17753-17755 OF 2017 (ARISING OUT OF SLP (C) Nos. 29747-29749/2013)
Venture Global Engineering LLC … Appellant Versus Tech Mahindra Ltd. & Another Etc. … Respondents
WITH
CIVIL APPEAL No. 17756 OF 2017 (ARISING OUT OF SLP (C) No. 8298/2014)
Tech Mahindra Ltd. & Another Etc. … Appellants Versus Venture Global Engineering LLC … Respondent
J U D G M E N T
Chelameswar, J.
1. Leave granted in both the SLPs.
I had the advantage of reading the opinion of my learned
brother Justice Sapre. While I agree with the conclusion recorded
by him that the High Court erred in its conclusion on the question
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whether the proceedings initiated by VENTURE in OP No. 390 of
2008 are barred by the principle of “issue estoppel”, I am unable to
persuade myself to agree with his conclusions that the judgment
under appeal is required to be reversed on the questions relating to
public policy and fraud for the following reasons;
2. The facts of these appeals are narrated in great detail by my
learned brother. There is no need to repeat except to mention those
which are essential for the purpose of my conclusion.
3. An Arbitral Award dated 3rd April, 2006 (hereinafter the
AWARD) came to be passed in an arbitration between VENTURE
and SATYAM.
The relevant portion of the AWARD reads as under:
“A. I order VGE to deliver to Satyam share certificates in form suitable for immediate transfer to Satyam or its designee evidencing all of VGE’s ownership interest legal and/or beneficial in SVES. I further order it to do all that may otherwise be necessary to effect the transfer of such ownership to Satyam or its designee.”
4. The dispute leading to the Arbitration and the AWARD arose
out of the Agreement dated 20th October, 1999 (Agreement I)
entered into between VENTURE and SATYAM.
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5. Article VIII of the said Agreement defined the expression
“Events of Default” and stipulated the consequences thereof:
“ARTICLE VIII EVENTS OF DEFAULT AND REMEDIES
Section 8.01 Events of Default
For the purposes of this Agreement, an “Event of Default” means, with respect to any Shareholder, the occurrence of any of the following: (a) A Bankruptcy Event occurs with respect to such Shareholder.
(b) Subject to clause (c) and (d) below, such Shareholder breaches this Agreement in any material respect and fails to cure such breach within thirty (30) days after being notified in writing by the other Shareholder of such breach.
(c) A Shareholder Transfers, or attempts to Transfer, any Shares in violation of the transfer restrictions set forth in Article VII of this Agreement.
(d) Such Shareholder is subject to Change in Control
Section 8.02 Rights Upon Events of Default Generally
Upon the occurrence of an Event of Default (other than a Bankruptcy Event) with respect to any Shareholder (the Defaulting Shareholder”), the other Shareholder (the “Non- Defaulting Shareholder”) shall have the option, within thirty (30) days after becoming aware of the Event of Default to (a) purchase the Defaulting Shareholder’s Shares at book value and repay Shareholder’s loan, or (b) cause the immediate dissolution and liquidation of the COMPANY in accordance with Article IX. Either of such options must be exercised by the Non-Defaulting Shareholder by written notice to the Defaulting Shareholder within thirty (30) days after becoming aware of the subject Event of Default.
Section 8.03 Rights Upon Bankruptcy Event
Upon the occurrence of a Bankruptcy Event with respect to any Shareholder (the “Bankrupt Shareholder”), such shareholder shall give immediate written notice to the other Shareholder (the
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“Solvent Shareholder”). The Solvent Shareholder shall have the option of (a) purchasing the Shares held by the Bankruptcy Shareholder at book value and repay such Shareholder’s loans or (b) causing the immediate dissolution of liquidation of the company in accordance with Article IX. Either of such options must be exercised by the Solvent Shareholder by written notice to the Bankrupt Shareholder within one hundred twenty (120) days of receipt of notice of the Bankruptcy Event from the Bankrupt shareholder.
Section 8.04 Remedies Not Exclusive
The rights granted in this Article are not exclusive of any other rights or remedies available at law or in equity.”
6. The arbitrator inter alia opined that an Event of Default on the
part of VENTURE occurred and therefore, VENTURE (the defaulting
shareholder) is liable to transfer its interest i.e. 50 per cent of the
shares in the JVC to SATYAM (non-defaulting shareholder).
7. SATYAM filed a petition in the Eastern District Court of
Michigan, US seeking enforcement of the AWARD against
VENTURE. Admittedly, the petition was allowed on 31st July, 2006
and the District Court of Michigan by its judgment directed the
enforcement of the AWARD. It appears that VENTURE appealed
against the said order in the 6th Circuit, US Appellate Court in
Michigan.
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8. I assume for the purpose of these appeals that the directions
of the Eastern District Court of Michigan dated 31st July, 2006 is
legally tenable. In the final analysis, enforcement of the AWARD
means transfer of the shares (property of VENTURE) in the JVC.
Since the JVC is a company registered (incorporated) in India,
transfer of shares therein will have to be effected in accordance with
the relevant procedure established by law of India i.e. the
Companies Act and other related enactments which obligate
VENTURE to perform certain acts. If VENTURE declines to perform
its obligations, the directions contained in the judgment of the
American Court will have to be executed in India in accordance with
the procedure prescribed under the Code of Civil Procedure, 1908
for the enforcement of foreign judgments or decrees, as the case
may be.
9. Be that as it may, in my opinion, it was really not necessary
for SATYAM to have approached the American Court for the
enforcement of the AWARD, whether the AWARD is a “foreign
award” as defined under Chapters I or II of Part II of the Arbitration
and Conciliation Act, 1996 (hereafter “the ACT”) or not, in view of
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the judgments of this Court in Bhatia’s case1 and BALCO’s case2,
Part I of the ACT is applicable to the AWARD since the AWARD is
anterior to the date of the judgment of this Court in BALCO’s case3.
“Para 197. … Thus, in order to do complete justice, we hereby order, that the law now declared by this Court shall apply prospectively, to all the arbitration agreements executed hereafter.”
Therefore, the AWARD would be enforceable as if it were a decree of
a civil court in view of Section 364 of the ACT.
10. The only way VENTURE could avoid the enforcement of the
AWARD is by having the AWARD set aside either under Section 34
of the ACT or any other procedure applicable under any other
applicable law in any other appropriate jurisdiction available to
VENTURE under the principles of international law. We are not
informed of any such proceeding either subsisting or successfully
pursued by VENTURE in any jurisdiction. On the other hand,
VENTURE initiated proceedings on 13th April, 2006 before the
District Court for the Northern District of Illinois Eastern Division,
1 Bhatia International vs. Bulk Trading S.A. & Anr., (2002) 4 SCC 105 2 Bharat Aluminium Company vs. Kaiser Aluminium Technical Services Inc., (2012) 9 SCC 552 (CB) 3 6th September 2012 4 Section 36. Enforcement.—(1)Where the time for making an application to set aside the arbitral award under section 34 has expired, then, subject to the provisions of sub-section (2), such award shall be enforced in accordance with the provisions of the Code of Civil Procedure, 1908 (5 of 1908) in the same manner as if it were a decree of the Court.
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USA for a declaration that the AWARD was not enforceable in the
United States of America. Subsequently, even that application was
dismissed as withdrawn by an Order of that Court dated 25th April,
2006.
11. Thereafter, VENTURE filed OS No. 80 of 2006 on 28th April,
2006 before the Ist Additional Chief Judge, City Civil Court,
Secunderabad seeking mainly two reliefs:
i. a declaration that the Award was illegal and without jurisdiction; and
ii. a permanent injunction restraining Satyam from enforcing the Award.
12. This Court had an occasion to examine the maintainability of
the said suit in an appeal arising out of certain interlocutory
proceedings (detailed in the judgment of my learned brother) in
Venture Global Engineering v. Satyam Computer Services Ltd.
& Another, (2008) 4 SCC 190 (hereinafter called VENTURE-I). In
substance, this Court held (subject to certain qualifications) that
VENTURE is not disentitled to challenge the AWARD in India.
13. Consequent upon the judgment in VENTURE-I, the Ist
Additional Chief Judge, City Civil Court, Secunderabad transferred
O.S. No. 80 of 2006 to the Court of 2nd Additional Chief Judge City
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Civil Court at Hyderabad. The suit was converted into an
application under Section 34 of the ACT and was renumbered O.P.
No. 390 of 2008. The Suit/O.P. as originally filed was based on
certain grounds other than the grounds on which the O.P.
eventually came to be allowed.
14. On the 7th of January 2009, Ramalinga Raju, the Chairman
and founder of SATYAM made a statement in writing5 wherein he
made certain admissions to the effect that the balance sheets of
SATYAM had been manipulated to inflate profits to the tune of Rs.
7080 crores.
15. VENTURE filed an application6 under Order VIII Rule 9 of the
CPC seeking permission to plead additional facts by amending the
pleadings in O.P. No. 390 of 2008. VENTURE contended that the
facts disclosed by Ramalinga Raju and the subsequent
developments “are crucial at the adjudication of the disputes between the
parties” and prayed;
“In the foregoing fats (sic) and circumstances it is humbly submitted that the Hon’ble Court may be pleased to pass the following orders;
5 Letter addressed to the Board of Directors of SATYAM 6IA No. 1331 of 2009 dated 12.06.2009 in O.P. No. 390 of 2008
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a) That the subsequent developments and events as stated in this petition in para 3 to 21 together with the accompanying documentation be brought on Record.
b) Such other or further orders as may be necessary in the interests of justice.”
The Trial Court, by an order dated the 3rd of November, 2009
allowed the application.
16. SATYAM challenged the order dated 3rd November, 2009 in a
revision petition before the High Court. By an order dated the 19th
of February, 2010, the High Court allowed the revision petition and
dismissed Venture’s application. The High Court held (in
substance) that under Section 34 of the ACT, an application for
setting aside of an Award could only be filed within 3 months
(extendable only by another 30 days) from the date of the Award
permitting attack against the AWARD on a new ground would
amount to permitting the AWARD to be challenged after the
expiration of limitation.
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17. VENTURE appealed to this Court. This Court, by judgment of
the 11th of August, 20107, allowed the appeal and restored the order
of the Trial Court.
“39. Therefore, this Court is unable to accept the contention of the learned counsel for the respondent that the expression “fraud in the making of the award” has to be narrowly construed. This Court cannot do so primarily because fraud being of “infinite variety” may take many forms, and secondly, the expression `the making of the award' will have to be read in conjunction with whether the award “was induced or affected by fraud”.
40. On such conjoint reading, this Court is unable to accept the contentions of the learned counsel for the respondents that facts which surfaced subsequent to the making of the award, but have a nexus with the facts constituting the award, are not relevant to demonstrate that there has been fraud in the making of the award. Concealment of relevant and material facts, which should have been disclosed before the arbitrator, is an act of fraud. If the argument advanced by the learned counsel for the respondents is accepted, then a party, who has suffered an award against another party who has concealed facts and obtained an award, cannot rely on facts which have surfaced subsequently even if those facts have a bearing on the facts constituting the award. Concealed facts in the very nature of things surface subsequently. Such a construction would defeat the principle of due process and would be opposed to the concept of public policy incorporated in the explanation.”
18. Thereafter, OP No. 390 of 2008 was heard and allowed by the
trial Court by its Order dated 31.01.2012. The AWARD was set
aside.
7 Venture Global Engineering v. Satyam Computer Services Limited & Another, (2010) 8 SCC 660 (“Venture-II”)
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19. The trial court framed as many as 8 points for consideration,
and they read:
“(1) Whether the proceeding as it stands now before this Court is a suit in the true sense of the term and whether the instant original proceeding can still be construed as a suit as contended by the respondents and, if so, whether the proceeding is liable to be dismissed as not maintainable?
(2) Whether the proceeding, even if construed as an original petition under Section 34 of the Act, is still liable to be dismissed as not maintainable as contended by the respondents?
(3) Whether the instant proceeding is barred by the law of limitation and is liable to be dismissed on that ground?
(4) Whether the Bankruptcy of petitioner’s affiliates does not constitute a bankruptcy event as per the terms and conditions agreed to between the parties?
(5) Whether the award in so far as the order of transfer of petitioner’s shares to the 1st respondent at the book value is violation of Foreign Exchange Management Act and also a violation of public policy?
(6) Whether the Award is vitiated by any irregularities in the financial statements of 1st respondent as set out in additional pleadings?
(7) Whether the petitioner was under any incapacity on account of the suppression of material facts and the indulgence in fraud by the 1st respondent which were said to have come to light after the passing of the award by the learned Tribunal? And, if so, whether such suppression of material facts and fraud have any causative link, and, if so, whether the award is vitiated by fraud on the part of the 1st respondent in the facts and circumstances urged by the petitioner? And, if so, whether the award is liable to be set aside?
8. Whether the petitioner had made out valid and sufficient grounds to set aside the impugned award, and if so, the award is liable to be set aside?
9. To what relief?
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20. After an elaborate discussion of the said points, the trial court
concluded at para 12 of the judgment.
“Before the last point is taken up, it is necessary to sum up the discussion and findings. Under point number 1, it is held that the present proceeding after conversion from the Suit to the Original Petition cannot be construed to be a suit and hence cannot be rejected on the assumption that the suit is not maintainable. Under point number 2, it is held that the present proceeding which to be construed as an Original Petition under Section 34 of the Act is not liable to be dismissed as not maintainable. Under point number 3 it is held that the instant proceeding i.e. Original Petition is not barred by Law of Limitation. Under point number 4 answered against the Petitioner it is held that bankruptcy of Petitioner’s affiliates had constituted a bankruptcy event as per the terms and conditions agreed to between the parties. However, it is to be noted that when this finding was recorded by the Arbitral Tribunal the additional pleas now urged by the Petitioner before this court were not available to the Petitioner and hence the additional pleas were not brought to the notice of the learned Arbitral Tribunal. The said findings of the Arbitral Tribunal can be sustained if only the issue of fraud is not taken into consideration. Thus, in the absence of plea of the suppression of material facts and fraud on the part of the 1st Respondent, the findings of the learned arbitrator that the bankruptcy of Petitioner’s affiliates constitutes a bankruptcy event is sustainable. However, after the suppressed material facts and fraud have come to light even that finding of the Arbitral Tribunal cannot be sustained for the reasons already assigned under point numbers 6 and 7. Under point number 5, the award in so far as it ordered transfer of petitioner’s share to the 1st Respondent @ book value is in violation to FEMA and Public Policy of India. Under points numbers 6 and 7, it is held that the award which is affected and induced by fraud is vitiated and cannot be enforced being opposed to Public Policy of India and is liable to set aside. In view of the above findings, this Court holds that the Petitioner has made out valid and sufficient grounds to set-aside the impugned award and hence, the award is liable to be set aside. The point is accordingly answered.”
21. In substance, the trial court held all the points in favour of
VENTURE except Point No.4 and concluded that the AWARD is
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required to be set aside on two grounds, (i) the direction in the
AWARD to transfer the shares in JVC of VENTURE at book value is
in conflict with the requirements of The Foreign Exchange
Management Act, 1999 (hereafter referred to as “FEMA”) and
therefore violation of public policy8, (ii) The AWARD is
unsustainable because of the financial irregularities and the
manipulation of the accounts of SATYAM.9 In the opinion of the
trial court, the AWARD “is affected and induced by fraud” and
cannot be enforced being opposed to public policy of India.
22. Whether the above conclusions are tenable? was the question
before the High Court.
The High Court framed 8 points for consideration in the
judgment under appeal.
“1) Whether the institution of the proceedings by the 1st respondent in the Indian Courts to enforce a foreign award can be
8 (f) In view of the discussion coupled with reasons the point is answered in favour of the petitioner and against the Respondents holding that the award in so far as it ordered for transfer of petitioner’s shares to the 1st Respondent at book value is a violation of Foreign Exchange Management Act and violation of public policy. 9 ….In view of the detailed discussions coupled with the reasons, the points 6 and 7 are thus answered in favour of the Petitioner and against the Respondent 1 and 2 holding that the Award is vitiated by irregularities in the financial statements of 1st Respondent as set out in additional pleadings and that the Petitioner was under an incapacity on account of the acts of fraud committed by the 1st Respondent which had come to light after the passing of the award by the learned Tribunal and, therefore, such acts of fraud have causative link, and hence, the award which is affected and inducted by fraud is vitiated and cannot be enforced being opposed to Public Policy of India and is liable to set aside on the grounds of material suppression of facts, fraud, incapacity of the Petitioner and violation of Public Policy of India.
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justified in view of the judgment of the Supreme Court in BALCO’S case (4 supra)?
2) Whether the principle of ‘issue estoppel’ gets attracted in the facts of the case?
3) Whether it is competent for a party to arbitration to invoke Part-I as well as Part-II of the Arbitration Act in relation to a foreign award?
4) Whether the ground of fraud raised by the appellant has been pleaded and proved as required in law, and whether the finding recorded by the trial Court on that aspect can be sustained?
5) Whether the award can be said to be opposed to public policy, on the ground that the transfer of money for its implementation, needs permission, under FEMA?
6) Whether an Indian Court can set aside a foreign award, which has already been enforced in the proceedings with the participation of both the parties to the award?
7) Whether the trial Court followed the correct procedure in deciding the O.P.? and
8) Whether the miscellaneous orders that are challenged in certain appeals and revisions can be sustained in law?”
23. Point Nos.4 and 5 above are relevant in the context of the twin
reasons given by the trial court for arriving at the conclusion that
the AWARD is required to be set-aside.
24. The High Court opined that the findings recorded by the trial
court are unsustainable. The relevant portion of the judgment
under appeal insofar as it pertains to point No. 4 reads:
“In every alternative sentence, the word ‘fraud’ has been used and it was proceeded as though fraud was proved. It is important to mention that the trial Court did not record any finding to the effect
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that fraud has been proved by the 1st respondent, much less any reference was made to the oral and documentary evidence.
It hardly needs any mention that the OP was required to be tried as a suit, particularly when allegations of far-reaching consequences were made. However, the trial Court was mostly impressed by the contents of the charge-sheet filed against Mr. Ramalinga Raju by the investigating agencies. Even while the cases are pending trial before the respective Courts, it has proceeded as though the allegation as to fraud was proved. For all practical purposes, it has rendered the trial before the concerned Courts, nugatory.
We are, therefore, of the clear view that the finding of the trial Court on the question of fraud does not accord with law.”
Coming to point No. 5, the High Court held: “It is also important to mention that I.A. No. 1331 of 2009 did not contain any plea as to public policy. It was only in relation to alleged fraud. The observation of the trial Court is erroneous and contrary to record.
It is possible to argue that, if the complaint itself is that the award is opposed to public policy, an aggrieved party cannot be expected to raise that plea before the Arbitrator; and if the violation of the public policy is brought about by the award, the complaint cannot be made at any stage, anterior to that. However, when a ground of that nature is raised under Section 34 of the Act, it must be demonstrated as to how the award is opposed to public policy. Even at the cost of repetition, it can be said that, it is only when the award exhorts a party to the proceedings to take steps, that has the effect of contravening law of the land, in which it is to be enforced, that the ground can be invoked. There is not even a semblance of finding by the trial Court in this behalf. It is trite that every step for enforcing the award must be in accordance with the relevant provisions of law. Therefore, we answer this point in favour of the appellant.”
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25. The net result of the litigation is that while the Trial Court set
aside the AWARD, the High Court reversed the trial court judgment
and restored the AWARD.
26. Aggrieved by the judgment, the present two appeals are filed
one by VENTURE and other by SATYAM now represented by Tech
Mahindra.
27. Naturally VENTURE is aggrieved by the judgment.
Notwithstanding the fact SATYAM succeeded before the High Court,
SATYAM also filed a separate appeal (being SLP(C) No. 8298 of
2014) questioning the correctness of the decision of the High Court
insofar as it held that the trial court had the jurisdiction to examine
the legality of the AWARD.
28. The crux of the entire litigation is that VENTURE seeks to have
the AWARD set aside. It must be remembered that SATYAM has not
initiated any proceeding so far in India for the enforcement of the
AWARD.
29. As rightly pointed out by my learned brother, though various
submissions were made both before the trial court and the High
Court, before this Court VENTURE confined its attack on the
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AWARD only to two grounds i.e. the AWARD is contrary to the
public policy of India because compliance with the AWARD would
amount to violation of the provisions of the FEMA ACT., and the
AWARD is required to be set aside because of the “fraud” disclosed
by the statement dated 7th January 2009 of Ramalinga Raju.
30. Under the scheme of the ACT an award can be set aside in this
country only on the grounds enumerated in Section 3410, if an
10 Section 34. Application for setting aside arbitral award.—(1) Recourse to a Court against an arbitral award may be made only by an application for setting aside such award in accordance with sub-section (2) and sub-section (3).
(2) An arbitral award may be set aside by the Court only if- a. the party making the application furnishes proof that-
i. a party was under some incapacity, or
ii. the arbitration agreement is not valid under the law to which the parties have subjected it or, failing any indication thereon, under the law for the time being in force; or
iii. the party making the application was not given proper notice of the appointment of an arbitrator or of the arbitral proceedings or was otherwise unable to present his case; or
iv. the arbitral award deals with a dispute not contemplated by or not falling within the terms of the submission to arbitration, or it contains decisions on matters beyond the scope of the submission to arbitration:
Provided that, if the decisions on matters submitted to arbitration can be separated from those not so submitted, only that part of the arbitral award which contains decisions on matters not submitted to arbitration may be set aside; or
v. the composition of the arbitral tribunal or the arbitral procedure was not in accordance with the agreement of the parties, unless such agreement was in conflict with a provision of this Part from which the parties cannot derogate, or, failing such agreement, was not in accordance with this Part; or
b. the Court finds that-
i. the subject-matter of the dispute is not capable of settlement by arbitration under the law for the time being in force, or
ii. the arbitral award is in conflict with the public policy of India.
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application praying for such a relief is filed in accordance with the
procedure stipulated therein.
Section 34(2)(b)(ii) stipulates that an award which is in conflict
with public policy of India is liable to be set aside.
Explanation I.-For the avoidance of any doubt, it is clarified that an award is in conflict with the public policy of India, only if,—
(i) the making of the award was induced or affected by fraud or corruption or was in violation of section 75 or section 81; or
(ii) it is in contravention with the fundamental policy of Indian law; or (iii) it is in conflict with the most basic notions of morality or justice.
Explanation 2.- For the avoidance of doubt, the test as to whether there is a contravention with the fundamental policy of Indian law shall not entail a review on the merits of the dispute.
(2A) An Arbitral award arising out of arbitrations other than international commercial arbitrations, may also be set aside by the Court, if the Court finds that the award is vitiated by patent illegality appearing on the face of the award:
Provided that an award shall not be set aside merely on the ground of an erroneous application of the law or by reappreciation of evidence.
(3) An application for setting aside may not be made after three months have elapsed from the date on which the party making that application had received the arbitral award or, if a request had been made under section 33, from the date on which that request had been disposed of by the arbitral tribunal:
Provided that if the Court is satisfied that the applicant was prevented by sufficient cause from making the application within the said period of three months it may entertain the application within a further period of thirty days, but not thereafter.
(4) On receipt of an application under sub-section (1), the Court may, where it is appropriate and it is so requested by a party, adjourn the proceedings for a period of time determined by it in order to give the arbitral tribunal an opportunity to resume the arbitral proceedings or to take such other action as in the opinion of arbitral tribunal will eliminate the grounds for setting aside the arbitral award.
(5) An application under this section shall be filed by a party only after issuing a prior notice to the other party and such application shall be accompanied by an affidavit by the applicant endorsing compliance with the said requirement.
(6) An application under this section shall be disposed of expeditiously, and in any event, within a period of one year from the date on which the notice referred to in sub-section (5) is served upon the other party.
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In the Explanation to Section 34(2) it is declared that “… an
award is in conflict with the public policy of India if the making of the award
was induced or affected by fraud …”
31. Though the trial Court had set aside the AWARD purportedly
on two grounds, in essence the ground is only one, that the AWARD
is in conflict with the public policy of India. Because the conclusion
of the trial court on Point Nos. 6 & 7 framed by it that “the AWARD
is affected and induced by fraud” is also an aspect of the “conflict
with the public policy of India.”
32. I am of the opinion that the High Court is right in reversing
the judgment of the trial court, though the reasons given by the
High Court, in my opinion, are not very elegant and logical.
Therefore, I propose to examine the correctness of the
conclusions of the trial court on Points No.5, 6 & 7 framed by it.
PUBLIC POLICY:
33. The trial court recorded that the AWARD is required to be set
aside on the ground that the AWARD is opposed to the public policy
of India. In the opinion of the trial court, the AWARD contained
directions which are in conflict with the FEMA Act and Regulations
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made thereunder. The trial court considered this under Point No.5
framed by it in para no.10 of its judgment. It framed the question
as follows:
“(a) The question under this point is this: ‘Whether the award in so far as the order of transfer of petitioner’s shares to the 1st Respondent at the book value is a violation of Foreign Exchange Management Act and violation of public policy?’
The trial court took note of the contention of VENTURE:
(b) The contentions of the petitioner on this aspect are as under: “It is admitted that the Award directed 1st Respondent to acquire the Petitioner’s shares in Respondent No. 2 at book value being less than its fair value. Such a direction was in express violation of the Foreign Exchange Management (Transfer or issue of security by a person resident outside India) Regulations, 2000, which require such transfers to take place at fair value...”
34. The submission of VENTURE appears to be:
(i) The AWARD insofar as it directed VENTURE to
transfer its shares in the JVC to SATYAM at book
value is in violation of the Foreign Exchange
Management (Transfer or issue of security by a
person resident outside India) Regulations, 2000;
and
(ii) The book value of the shares of JVC is less than
that of their fair value.
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35. It must be pointed out here that even according to the trial
court SATYAM argued “that the book value of the shares is the price of
shares as recorded in the books of accounts of the Company. It may be above
or below the market value.”
On the above rival submissions, the trial Court concluded; “Thus the award to the extent it directed the transfer of Petitioner’s shares to the 1st Respondent at the rate of book value is violation of Foreign Exchange Management Act and consequently the public policy.
***** ***** ***** ***** *****
In view of the discussion coupled with reasons the point is answered in favour of the petitioner and against the Respondents holding that the award in so far as it ordered for transfer of petitioner’s shares to the 1st Respondent at book value is a violation of Foreign Exchange Management Act and violation of public policy.”
36. In the entire discussion dealing with the submission, neither
the text of the regulations nor the scheme of either the FEMA Act or
the regulations is subjected to any analysis. The trial court did not
even indicate the number of the regulation which mandates (if at
all) that the transfer such as the one directed by the AWARD is
required to be only at “fair value’ of the shares. The trial court
simply accepted the submission of VENTURE.
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37. Assuming for the sake of argument that there is some
stipulation in the abovementioned regulation which forbids the
transfer of shares in question except “for a fair value”, there is no
discussion in the judgment of the trial court as to;
(i) what is meant by fair value of the shares under
FEMA;
(ii) how that fair value is to be determined;
(iii) whether the fair value of shares is the same as
market value of shares;
(iv) what exactly is the fair value of the shares in
question;
The trial court did not even record a finding that the book value of
the shares of the JVC is less than that of their market value or fair
value. It must also be pointed out here that the trial court did not
even refer to any pleading on the basis of which submission was
made before it.
38. The entire exercise undertaken by the trial court only
demonstrates the unfortunate trend in the legal system where
without settling the facts in issue first and identifying the questions
23
of law relevant in the context for determining the controversy
between the parties, case law is dumped upon and examined by the
courts. The result is an exercise like the one undertaken by the
trial court. I am of the opinion that the conclusion recorded by the
trial court on Point No.5 is without any basis in facts and without
even identifying the provision of law with which the AWARD is in
conflict with. Hence, in my opinion, the conclusion in this point
cannot be sustained.
39. In the process of such uncharted debate, the trial court
undertook an examination whether the payment of US$ 622,656 to
be made towards the book value of the shares requires permission
of the Reserve Bank of India and whether such permission is
required to precede the award etc. I failed to identify any categoric
conclusion recorded by the trial court on that question. Whether
there are any pleadings calling upon the court to examine those
questions is also not indicated in the judgment.
24
FRAUD:
40. The next question is - whether fudging of the accounts of
SATYAM would in any way provide a ground for VENTURE to seek
setting aside of the AWARD?
41. The content of the letter11 dated 7th January 2009 of
Ramalinga Raju, if true undoubtedly would have legal consequences
both civil and criminal for SATYAM, Ramalinga Raju and some
more persons who are responsible for the fudging of the accounts of
SATYAM. Various civil and criminal proceedings were in fact
initiated and some consequences followed.
According to the Statement of Ramalinga Raju, the fudging of
accounts of SATYAM took place over a number of years.12
11 Extracted in extenso by my learned brother 12 The gap in the balance Sheet has arisen purely on account of inflated profits over a period of last several years (limited only to Satyam standalone, books of subsidiaries reflecting true performance). What started as a marginal gap between actual operating profit and the one reflected in the books of accounts continued to grow over the years. It has attained unmanageable proportions as the size of company operations grew significantly (annualized revenue run rate of Rs. 11,276 crore in the September quarter, 2008 and official reserves of Rs. 8,392 crore). The differential in the real profits and the one reflected in the books was further accentuated by the fact that the company had to carry additional resources and assets to justify higher lever of operations – thereby significantly increasing the costs.
25
Ramalinga Raju’s statement is not very clear regarding the point of
time at which the fudging of the accounts of SATYAM commenced.13
42. In my opinion, Points No.6 & 7 framed by the trial court are
too vague and imprecise. Section 34(2) of the ACT declares that if
making of an award is either “induced or affected by fraud”, the
same is liable to be set aside. Whether the facts relating to the
fudging of the accounts of SATYAM and the non-disclosure of those
facts by SATYAM before the arbitrator would amount either (i) to
‘inducing’ the making of the AWARD by fraud; or (ii) the AWARD
made in ignorance of those facts by virtue of non-disclosure of those
facts by SATYAM would be an ‘award affected by fraud’, - would be
the questions relevant for deciding whether the AWARD is required
to be set aside.
43. The expression “Fraud” has no definition in law which has
universal application. In “KERR on the Law of Fraud and Mistake”14, it is
said:
13 The trial court at para 11(a) of the judgment recorded a submission that the fudging commenced w.e.f. the year 2002. 14 McDonnell, Denis Lane & Monroe, John George, A Treatise on the Law of Fraud and Mistake, KERR ON THE LAW OF FRAUD AND MISTAKE, 1952 (7th Edn.) Sweet & Maxwell Limited (London), page 1.
26
“It is not easy to give a definition of what constitutes fraud in the extensive signification in which that term is understood by Civil Courts of Justice. The Courts have always avoided hampering themselves by defining or laying down as a general proposition what shall be held to constitute fraud. Fraud is infinite in variety … Courts have always declined to define it, … reserving to themselves the liberty to deal with it under whatever form it may present itself. Fraud … may be said to include properly all acts, omissions, and concealments which involve a breach of legal or equitable duty, trust or confidence, justly reposed, and are injurious to another, or by which an undue or unconscientious advantage is taken of another. All surprise, trick, cunning, dissembling and other unfair way that is used to cheat any one is considered as fraud. Fraud in all cases implies a willful act on the part of any one, whereby another is sought to be deprived, by illegal or inequitable means, of what he is entitled to.”
The ACT does not define the expression ‘Fraud’. A reference
is made to the definition of the expression ‘Fraud’ in Section 17 of
the Contract Act, 1872 in a bid to explain the meaning of the word
‘fraud’.15
15 Section 19 of the Contract Act declares that if the consent to an agreement is caused by fraud, such agreement though a contract, is voidable at the option of the party whose consent was so caused.
“Section 19 Voidability of agreements without free consent.—When consent to an agreement is caused by coercion, fraud or misrepresentation, the agreement is a contract voidable at the option of the party whose consent was so caused. A party to a contract, whose consent was caused by fraud or misrepresentation, may, if he thinks fit, insist that the contract shall be performed, and that he shall be put in the position in which he would have been if the representations made had been true.”
Section 17 of the Contract Act defines fraud.
Section 17. ‘Fraud’ defined.- ‘Fraud’ means and includes any of the following acts committed by a party to a contract, or with his connivance, or by his agent, with intent to deceive another party thereto or his agent, or to induce him to enter into the contract:— (1) the suggestion, as a fact, of that which is not true, by one who does not believe it to be true;
(2) the active concealment of a fact by one having knowledge or belief of the fact;
(3) a promise made without any intention of performing it;
27
44. But the fact remains, such a definition is valid only in the
context of contracts. In my opinion, the definition under Section
17 of the Contract Act may not be of any great assistance, to
understand the meaning and scope of the explanation to Section
34(2) of the ACT. From the language of the explanation to Section
34(2), what renders an AWARD liable to be set aside is that the
making of the AWARD must have been induced by fraud or the
AWARD is affected by fraud. Neither does the trial court judgment
identify the legal parameters for recording a conclusion that the
making of the AWARD was induced by or fraud or that the AWARD
is affected by fraud, nor does it explain how the non-disclosure of
the facts relating to the true financial status of SATYAM actually is
an inducement for making of the AWARD. On the other hand, the
trial court relied upon the observations made by this Court in
VENTURE-II (Venture Global Engineering v. Satyam Computer
Services Limited & Another, (2010) 8 SCC 660), that “concealment
(4) any other act fitted to deceive;
(5) any such act or omission as the law specially declares to be fraudulent.
28
of relevant and material facts which should have been disclosed before the
Arbitrator is an act of fraud” to support the conclusion that the AWARD
is required to be set aside.
The Trial Court opined that:
“In the light of this legal position and the pleadings supported by documentary evidence on record, I am of the well considered view that there is adequate pleading on the point of material suppression of facts and fraud and also the required standard of evidence to prima facie accept the version of the Petitioner on the application of the test of preponderance of probabilities.
… Therefore, the non-disclosure of material facts and fraud go to the root of the matter and suggest that they do have a causative link affecting the award. In view of the detailed discussions coupled with the reasons, the points 6 and 7 are thus answered in favour of the Petitioner and against the Respondent 1 and 2 holding that the Award is vitiated by irregularities in the financial statements of 1st Respondent as set out in additional pleadings and that the Petitioner was under an incapacity on account of the acts of fraud committed by the 1st Respondent which had come to light after the passing of the award by the learned Tribunal and, therefore, such acts of fraud have causative link, and hence, the award which is affected and induced by fraud is vitiated and cannot be enforced being opposed to Public Policy of India and is liable to set aside on the grounds of material suppression of facts, fraud, incapacity of the Petitioner and violation of Public Policy of India.”
45. In my opinion, the conclusion of the trial court that the
various facts brought on record by VENTURE borne by the
disclosure statement of Ramalinga Raju dated 7th January, 2009
and the subsequent developments thereafter (I shall refer to them
collectively as ‘CONCEALED FACTS’ for the sake of convenience) are
29
material facts which ought to have been disclosed before the
Arbitrator and the failure to make such a disclosure would render
the AWARD liable to be set aside is wholly untenable. No reference
is made to the pleadings of VENTURE as to how VENTURE believed
that the “CONCEALED FACTS” are material for the adjudication of
the dispute by the arbitrator. Equally absent is the discussion by
the trial court as to how the “CONCEALED FACTS” would become
material facts in the context of the arbitration. In the entire
discussion on point nos.6 & 7, the trial court does not give any
reason justifying the conclusion that the “CONCEALED FACTS” are
material facts in the context of the arbitration. Except mechanically
repeating the words of this Court that the non-disclosure or
concealment of the material facts before the arbitrator is an act of
fraud, there is no discussion as to how the CONCEALED FACTS are
material facts whose concealment resulted in inducing the making
of the AWARD by fraud or affected by fraud.
46. It must be remembered here that this Court in VENTURE-II
categorically declared:
30
“44. This Court also holds that the facts concealed must have a causative link. And if the concealed facts, disclosed after the passing of the award, have a causative link with the facts constituting or inducing the award, such facts are relevant in a setting-aside proceeding and award may be set aside as affected or induced by fraud. The question in this case is therefore one of relevance of the materials which the appellant wants to bring on record by way of amendment in its plea for setting aside the award.
45. Whether the award will be set aside or not is a different question and that has to be decided by the appropriate court. In this appeal, this Court is concerned only with the question whether by allowing the amendment, as prayed for by the appellant, the Court will allow material facts to be brought on record in the pending setting-aside proceeding. Judging the case from this angle, this Court is of the opinion that in the interest of justice and considering the fairness of procedure, the Court should allow the appellant to bring those materials on record as those materials are not wholly irrelevant or they may have a bearing on the appellant's plea for setting aside the award.
46. Nothing said in this judgment will be construed as even remotely expressing any opinion on the legality of the award. That question will be decided by the court where the setting-aside proceeding is pending. The proceeding for setting aside the award may be disposed of as early as possible, preferably within 4 months.”
This Court only held that the CONCEALED FACTS of Ramalinga
Raju are relevant and, therefore, VENTURE must be permitted to
plead those facts. But this Court did not make any declaration that
such facts would constitute material facts rendering the AWARD
liable to be set aside on the ground that the non-disclosure of those
facts before the arbitrator would amount to fraud, inducing the
making of the AWARD or that the AWARD is affected by the fraud.
At the same time, this Court categorically declared in para 61 that
31
“nothing said in the judgment will be construed as even remotely expressing
any opinion on the legality of the award.”
47. The High Court rightly disagreed with the conclusions of the
trial court and reversed the judgment of the trial court. High Court
ought to have given more cogent reasons for the disagreement.
48. In the circumstances, I am of the opinion that the High Court
rightly reversed the judgment of the trial court, not warranting any
interference by this Court in exercise of the discretionary
jurisdiction under Article 136 of the Constitution of India. I would
therefore dismiss the appeals of VENTURE.
CIVIL APPEAL No. OF 2017 (ARISING OUT OF SLP (C) No. 8298/2014) 49. If this Court agrees with the conclusion of the High Court that
the AWARD is not liable to be set aside, the appeal of SATYAM
would become purely academic. Even otherwise, a reading of the
Special Leave Petition discloses, all that SATYAM is seeking is to re-
agitate the question of the applicability of Part-I of the ACT to an
international commercial arbitration. In other words, it is a
challenge to the correctness of the decision of a Constitution Bench
of this Court in BALCO’s case. I am of the opinion that such a
32
course ought not to be permitted. I would, therefore, dismiss the
appeal of SATYAM.
…………………………J.
(J. CHELAMESWAR) New Delhi November 01, 2017
1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Nos. 17756 OF 2017 (ARISING OUT OF SLP (C) Nos. 29747-29749/2013)
Venture Global Engineering LLC …….Appellant(s)
VERSUS
Tech Mahindra Ltd. & Anr. Etc. ……Respondent(s)
WITH
CIVIL APPEAL No. OF 2017 (ARISING OUT OF SLP (C) No. 8298/2014) Tech Mahindra Ltd. & Anr. Etc. …….Appellant(s)
VERSUS
Venture Global Engineering LLC. ……Respondent(s)
J U D G M E N T
Abhay Manohar Sapre, J.
1. Special Leave Petition (Civil) Nos.29747-29749
of 2013 are filed by the Venture Global Engineering
2
LLC. Special Leave Petition (C) No.8298 of 2014 is
filed by Tech Mahindra Ltd. Both of them are
Bodies Corporate. They are the plaintiff and the
1st defendant respectively in O.S. No.87 of 2012 on
the file of the 1st Additional Chief Judge, City Civil
Court, Secunderabad.
2. Leave granted.
3. O.S. No.87 of 2012 was filed praying that an
Arbitral Award dated 03.04.2006 (hereinafter
referred to as the “Award”) be set aside in exercise of
the power under Section 34 of the Arbitration and
Conciliation Act, 1996 (hereinafter referred to as the
“AAC Act”). O.S. No. 87 of 2012 was transferred to
the Court of Chief Judge, City Civil Court,
Hyderabad and re-numbered as O.P. No. 390 of
2008.
4. By order dated 31.01.2012, O.P. No.390 of
2008 was allowed setting aside the Award.
3
5. Aggrieved by the said order, the defendant
preferred three appeals to the High Court of Andhra
Pradesh. By a common judgment dated
23.08.2013, the High Court allowed the appeals.
Hence, the instant appeals.
6. The necessary background facts of these
appeals are:
7. For the sake of convenience and brevity, the
plaintiff-Venture Global Engineering LLC is
hereinafter referred to as “Venture”, whereas
defendant No.1-Tech Mahindra (formerly known as
Satyam Computer Services Private Ltd. is
hereinafter referred to as “Satyam” and defendant
No.2-Satyam Venture Engineering Services is
hereinafter referred to as “JVC”.
8. Plaintiff-Venture in O.S. No.87 of 2012 is a
Company incorporated under the US laws. It is one
of a group of companies.
4
9. Satyam is an Indian Company registered
under the Companies Act, 1956 with its office at
Hyderabad engaged in the business of computer
software.
10. On 20.10.1999, the Venture and Satyam
entered into a Joint Venture and Shareholder
Agreement (hereinafter referred to as Agreement-I)
for incorporating JVC. The entire shareholding of
JVC is to be held between the two collaborating
companies equally. The Agreement consists of XI
Articles. Each Article consists of several sections.
11. Annexure-A to the Agreement defines several
expressions used in the Agreement.
12. The provisions of Agreement-I relevant to the
controversy on hand are:
(i) Section 6 (a) to (e) of Article VI which
provide that both Venture and Satyam would not
compete in any manner in the business of JVC and
5
also would not compete inter se in their respective
business directly or indirectly so long as both of
them hold shares in JVC and also within two years
after they cease to hold the shares in the JVC.
(ii) Section 8.01 of Article VIII defines the
expression “event of default”. It then sets out four
events of default in clauses (a) to (d). One such
event specified in Clause (a) is – “A bankruptcy
event when occurs with respect to a shareholder.”
It reads as under:
“Section 8.01 Events of Default For purposes of this Agreement, an “Event of Default” means, with respect to any Shareholder, the occurrence of any of the following:
(a) A Bankruptcy Event occurs with respect to such Shareholder.
(b) Subject to clause (c) and (d) below, such Shareholder breaches this Agreement in an material respect and fails to cure such breach within thirty(30) days after being notified in writing the other Shareholder of such breach.
(c) A Shareholder Transfers, or attempts to
6
Transfer, any Shares in violation of the transfer restrictions set forth in Article VII of this Agreement.
(d) Such Shareholder is subject to a Change in Control.”
(iii) Section 8.02 provides the
consequences of the occurrence of any “event of
default”. It reads as under:
“Section 8.02 Rights Upon Events of Default Generally Upon the occurrence of an Event of Default (other than a Bankruptcy Event) with respect to any Shareholder (the “Defaulting Shareholder”), the other Shareholder (the “Non-Defaulting Shareholder”) shall have the option, within thirty (30) days after becoming aware of the Event of Default to (a) purchase the Defaulting Shareholder’s Shares at book value and repay Shareholder’s loan, or (b) cause the immediate dissolution and liquidation of the COMPANY in accordance with Article IX. Either of such options must be exercised by the Non-Defaulting Shareholder by written notice to the Defaulting Shareholder within thirty (30) days after becoming aware of the subject Event of Default.”
(iv) Sections 8.03 and 8.04 stipulate the
rights and obligations flowing from the occurrence
7
of the “event of default”. One of them is that the
non-defaulting shareholder shall have an option
within 30 days after becoming aware of the
occurrence of the “event of default” to either
purchase the defaulting shareholder's shares at
book value or cause the immediate dissolution and
liquidation of the JVC Company following the
procedure prescribed in Agreement-I. It read as
under:
“Section 8.03 Rights Upon Bankruptcy Event Upon the occurrence of a Bankruptcy Event with respect to any Shareholder (the “Bankrupt Shareholder”), such shareholder shall give immediate written notice to the other Shareholder (the “Solvent Shareholder”). The Solvent Shareholder shall have the option of (a) purchasing the Shares held by the Bankruptcy Shareholder at book value and repay such Shareholder’s loans or (b) causing the immediate dissolution of liquidation of the company in accordance with Article IX. Either of such options must be exercised by the Solvent Shareholder by written notice to the Bankrupt Shareholder within one hundred Twenty (120) days of receipt of notice of the Bankruptcy Event from the Bankrupt shareholder.”
8
“Section 8.04 Remedies Not Exclusive – The rights granted in this Article are not exclusive of any other rights or remedies available at law or in equity.”
(v) Article XI, Section 11.05 (a) prescribes
the procedure for the settlement of disputes:
“ (a) In the event of a dispute between the parties to this Agreement regarding the terms and conditions of this Agreement or any of the transaction documents, the Parties shall negotiate in good faith for a period of 30 days in an effort to resolve the issues causing such dispute. If such negotiations are not successful, the parties shall submit the disagreement to the senior officer VENTURE and the senior officer of SATYAM designees for their review and resolution in such manner as they deem necessary or appropriate. Compliance with this Section 11.5 (a) shall be a condition precedent to the commencement of any judicial or other legal proceeding.”
(vi) Section 11.05 (b) stipulates the
governing law of the agreement;
“(b) This Agreement shall be construed in accordance with and governed by the laws of the State Michigan, United States, without regard to the conflicts of law rules of such jurisdiction. Disputes between the parties that cannot be resolved via negotiations shall be submitted for final, binding arbitration to
9
the London Court of Arbitration.”
It provides that the disputes between the parties, if
not settled through negotiations, shall be referred to
arbitration to the London Court of International
Arbitration (hereinafter referred to as LCIA).
(vii) Section 11.05(c) stipulates ensuring
compliance of provisions of Companies Act and
other applicable Acts/Rules, which are in force in
India at any time. It reads as under:
“(c) Notwithstanding anything to the contrary in this agreement, the Shareholders shall at all times act in accordance with the Company’s Act and other applicable Acts/Rules being in force, in India, at any time.”
13. Pursuant to the aforementioned Agreement,
Satyam, Venture and JVC entered into another
Agreement dated 11.02.2000, Agreement–II called
Non-Compete Agreement. Clause 5 of the Agreement
provides that the Agreement shall be governed by
and construed according to laws of the State of
10
Michigan (US) without regard to conflicts of law
rules of its jurisdiction. It then also provides that
the disputes between the parties, if cannot be
mutually resolved, shall be referred to arbitration to
the LCIA. It also provides that a party to the
Agreement may seek injunctive relief in a Court of
competent jurisdiction restraining a violation of the
Agreement. It reads as under:
“Clause 5 – This agreement shall be governed by and construed according to the Laws of the States of Michigan, United States, without regard to conflicts of law rules of such jurisdiction. Disputes between the parties which cannot be resolved via negotiations shall be submitted for final, binding arbitration to the London Court of Arbitration. In addition, a party may seek injunctive relief in a court of competent jurisdiction, restraining a violation of this agreement.”
14. In September 2000, Satyam entered into an
Agreement with another American Company called-
TRW Automotive to provide information technology
to TRW. Satyam also entered into a “sub-contract"
11
with the JVC to share the benefits of the business
with TRW.
15. Between March 2003 to May 2004, 21
members of the Group of Companies of which the
Venture is a member filed bankruptcy proceedings
in U.S. Courts and were declared bankrupt.
16. Aforementioned two events gave rise to
disputes between Venture and Satyam. Eventually
Satyam invoked the arbitration clause contained in
Section 11.5 (b) of Agreement-I by filing a request
with the LCIA for arbitration on 25.07.2005 against
Venture.
17. On 10.09.2005 the LCIA appointed Mr. Paul B.
Hanon as sole Arbitrator to decide the disputes.
Both the parties entered appearance before the
Arbitrator and filed their respective claims against
each other.
12
18. The Arbitrator delivered his reasoned Award on
03.04.2006. He rejected the claims of Venture and
allowed the claims of Satyam.
19. The Arbitrator held that an "event of default
(bankruptcy)" on the part of Venture had occurred
entitling Satyam to claim reliefs specified in Section
8.03 of Agreement-I against Venture. The Arbitrator
also held that Venture violated Agreement-II by
failing to provide business as stipulated in the
Agreement.
20. The relevant part of the operative portion of the
Award reads as under:
“A. I order VGE1 to deliver to Satyam share certificates in form suitable for immediate transfer to Satyam2 or its designee evidencing all of VGE’s ownership interest (legal and/or beneficial) in SVES3. I further order it to do all that may otherwise be necessary to effect the transfer of such ownership to Satyam or its designee.
B. Concurrently with the transfer of
1 VGE = VENTURE 2 Satyam = SATYAM 3 SVES = JVC
13
ownership described in Section 6.1A above, I order Satyam to pay VGE US$622,656, such sum being the net difference between the amount payable by Satyam to VGE for the book value of the share of SVES (plus interest) and the amount payable by VGE to Satyam for the disgorgement of royalties paid to VGE by SVES (plus interest).
C. I order VGE to pay Satyam
GBP48,777.48, the costs of the Arbitration as determined by the LCIA Court.
D. I order VGE to pay to Satyam
US$1,488,454.11 Satyam’s additional costs as determined in Section 5.12 hereof.
E. I order VGE to pay Satyam interest
at the 5 per cent per annum compounded annually on the unpaid balance of the sums set forth in Sections 6.1 C and D hereof until such sums are paid.
F. I declare that Satyam is released
from its obligation under the NCA not to compete with SVES or VGE with respect to engineering services to the automotive industry.”
21. Aggrieved by the Award, Venture filed a
complaint against Satyam on 13.04.2006 before the
United States District Court for the Northern
District of Illinois, Eastern Division (USA) seeking a
declaration that the Award was not enforceable in
14
US. By an Order dated 25.04.2006, the said
complaint was dismissed as withdrawn.
22. On 14.04.2006, Satyam filed a petition against
Venture in Eastern District Court of Michigan (US)
seeking to enforce the Award against the Venture.
On 28.04.2006, Venture filed its response and
cross-petition in Satyam’s petition. By Order dated
31.07.2006, Satyam’s petition was allowed directing
enforcement of the Award.
23. Aggrieved by order dated 31.07.2006, Venture
filed an appeal on 08.09.2006 in 6th circuit US
appeal Court in Michigan.
24. On 28.04.2006, Venture filed a civil suit (O.S.
No.80/2006) before the 1st Additional Chief Judge
City Civil Court Secunderabad seeking (i) a
declaration that the Award is illegal and without
jurisdiction, (ii) a decree for grant of permanent
injunction restraining Satyam from enforcing the
15
Award which, inter alia, directed Venture to sell
their 50% shares of JVC to Satyam at book value.
25. In the said suit, on 15.06.2006, an ex parte
injunction order was passed restraining Satyam
from enforcing the Award insofar as it directed
transfer of shares by Venture to Satyam.
26. Aggrieved by the order dated 15.06.2006,
Satyam filed Misc. Appeal No.519/2006 in the High
Court of Andhra Pradesh. By its order dated
13.09.2006, the High Court allowed the said appeal,
remitted the matter to the Trial Court for fresh
adjudication on merits.
27. On remand, Satyam filed an application (IA
No.2042/2006) under Order VII Rule 11 of the Code
of Civil Procedure, 1908 (in short “the Code”)
praying for rejection of the plaint and dismissal of
suit.
28. By order dated 28.12.2006, the Trial Judge
16
allowed the application. The plaint was rejected.
29. Challenging the said order, Venture filed
appeal before the High Court. The High Court
dismissed the appeal on 27.02.2007.
30. Aggrieved by the said order, Venture moved
this Court. This Court allowed the appeal by a
reported judgment in Venture Global Engineering
vs. Satyam Computer Services Ltd. & Anr.,
(2008) 4 SCC 190 (hereinafter referred to as
“Venture-I”). This Court, inter alia, held that:
(i) Venture was entitled to challenge the Award
in Indian Courts as the provisions of Part I of AAC
Act will apply to the Award in the light of law laid
down in Bhatia International vs. Bulk Trading
S.A. & Anr., (2002) 4 SCC 105 (See Paras 33/35);
(ii) That Award violates the provisions of FEMA
and the Companies Act (Para 34);
(iii) That parties will have a right to challenge
17
the Award including its enforceability in Indian
Courts by virtue of Section 11.05(c) of Agreement-I
which has an overriding effect on all clauses of the
Agreement including Section 11.05(b) - (Para 39);
(iv) That Satyam violated the terms of
Agreement-I when they sought transfer of shares of
Indian company in US Courts (Paras 40/44);
(v) That the appropriate remedy for a person,
aggrieved by the Award, lies in filing application
under Section 34 of the AAC Act in Indian Courts
rather than filing a civil suit;
(vi) Conversion of the suit into proceedings
under Section 34 of the AAC Act is permissible in
law and such proceedings can be transferred to the
Court of competent jurisdiction, if necessary (Para
41);
(vii) That Satyam should not have continued
with the proceedings filed in US Courts against
18
Venture on the strength of the Award in the light of
injunction orders passed by the Courts in India
against Satyam and (Para 42),
(viii) That in the light of law laid down in
Bhatia International’s case (supra), even though
the Award in question is a foreign Award, yet it will
be governed by Part I of the Act (Para 47).
31. This Court observed "we have not expressed
anything on merits of the claim of both the parties.”
This Court further observed that the Trial Court was
at liberty to transfer the case to the competent
Court to decide the case (if found necessary) on
merits and directed parties to maintain status quo
with respect to transfer of shares.
32. On 17.01.2008, the Eastern District of
Michigan Southern Division, US Court passed an
order observing therein that Venture violated the
order of US Courts which directed the enforcement
19
of the Award and called upon the parties to move to
this Court. Venture filed an appeal to US Court of
Appeal. In the appeal, Venture attempted to provide
some new evidence to show fraud played by Satyam.
It was, however, dismissed on 09.04.2009
33. In the meanwhile, both Venture and Satyam
filed review petitions against the order dated
10.01.2008 passed in Venture I by this Court. By
order dated 29.04.2008, this Court dismissed both
the review petitions.
34. Pursuant to the order of this Court in Venture
I, the Ist Addl. Chief Judge, City Civil Court,
Secunderabad transferred O.S. No.80 of 2006 to the
Court of 2nd Additional Chief Judge, City Civil
Court of Hyderabad. The suit was then converted
into an application under Section 34 of the Act and
was renumbered as O.P. No. 390/2008.
35. On 07.01.2009, B. Ramalinga Raju-Chairman
20
and founder of the Satyam made a disclosure and
confessed in writing that the balance sheets of
Satyam had been manipulated inflating the profits
to the tune of Rs.7080 crores. M/s Price
Waterhouse Cooper (PWC), the auditors of Satyam
was compelled to declare that the financial
statements of Satyam could no longer be considered
accurate or/and reliable.
36. Venture filed an application (IA No. 1331 of
2009 dated 12.06.2009) under Order VIII Rule 9 of
the Code in O.P. No.390/2008 seeking permission
to bring additional facts on record by amending the
pleadings to question the legality of the Award. It
was contended that the disclosure of facts made by
Ramlainga Raju prima facie constituted a fraud and
misrepresentation committed by Satyam on all the
stakeholders including Venture and, therefore, the
Award is liable to be set aside on this ground in
21
addition to those already taken. The Trial Court, by
order dated 03.11.2009, allowed the application.
37. Challenging the order, Satyam filed a revision
before the High Court. By order dated 19.02.2010,
the revision was allowed. The application (IA
No.1331/2009) filed by Venture stood dismissed.
The High Court held that under Section 34 of the
AAC Act, an application for setting aside of an
Award could be filed only within 3 months
(extendable by 30 days) from the date of the Award
and a new ground of attack to the Award cannot be
permitted after the expiry of the period of limitation.
38. Venture carried the matter to this Court. This
Court, by judgment dated 11.08.2010, in Venture
Global Engineering vs. Satyam Computer
Services Limited & Anr. (2010) 8 SCC 660
(hereinafter referred to as Venture II) allowed the
appeal and restored the order of the Trial Court.
22
This Court held that the facts, which are sought to
be brought on record by the Venture, are relevant
for deciding the rights of the parties to O.P. No. 390
of 2008. It was also held that those facts have
causative link with the facts, which constituted the
lis of the Award or induced the making of the Award
and, therefore, relevant and material for deciding
the legality of the Award.
39. In substance, this Court permitted Venture to
challenge the Award on the ground that it was
obtained by playing fraud/misrepresentation/
suppression of material facts.
40. It is apposite to quote Paras 44 to 46 of this
Court’s judgment, which dealt with this issue:
“44. This Court also holds that the facts concealed must have a causative link. And if the concealed facts, disclosed after the passing of the award, have a causative link with the facts constituting or inducing the award, such facts are relevant in a setting- aside proceeding and award may be set aside as affected or induced by fraud. The question in this case is therefore one of relevance of
23
the materials which the appellant wants to bring on record by way of amendment in its plea for setting aside the award.
45. Whether the award will be set aside or not is a different question and that has to be decided by the appropriate court. In this appeal, this Court is concerned only with the question whether by allowing the amendment, as prayed for by the appellant, the Court will allow material facts to be brought on record in the pending setting- aside proceeding. Judging the case from this angle, this Court is of the opinion that in the interest of justice and considering the fairness of procedure, the Court should allow the appellant to bring those materials on record as those materials are not wholly irrelevant or they may have a bearing on the appellant’s plea for setting aside the award.
46. Nothing said in this judgment will be construed as even remotely expressing any opinion on the legality of the award. That question will be decided by the court where the setting-aside proceeding is pending. The proceeding for setting aside the award may be disposed of as early as possible, preferably within 4 months.”
41. On 28.12.2010, Venture filed a complaint
(suit) in U.S. District Court of Easter District of
Michigan against Satyam alleging, inter alia, that
the Award is vitiated by the fraudulent conduct of
24
the former Chairman of Satyam, who suppressed
the material facts in the arbitral proceedings. In the
complaint (suit), Venture alleged that Ramalinga
Raju played fraud and misrepresentation on all
stakeholders of Satyam including Venture and also
on judicial process. It, therefore, prayed that the
Award in question be set aside on this ground.
42. Satyam entered appearance in the aforesaid
complaint/suit filed by Venture and opposed the
complaint on several grounds. By order dated
30.03.2012, U.S. District Court dismissed the
Venture’s complaint/suit. On 10.04.2012, Venture
filed an application in the complaint seeking
permission to amend the complaint/suit. The U.S.
Court, by order dated 23.08.2012, dismissed the
application. On 21.09.2012, Venture filed an
appeal to U.S. Court of appeal against the order
dated 30.03.2012 rejecting their complaint/suit.
25
Venture also filed an appeal on 12.12.2012 to U.S.
Court of appeal against the order dated 23.03.2012
by which their amended application was rejected.
43. On 13.09.2012, U.S. Court of appeal for the
sixth Circuit allowed the appeal filed by Venture
and set aside the order of the District Court
dismissing the suit/complaint filed by Venture. The
suit/complaint is now remanded to the District
Court. It is pending.
44. Coming back to the litigation pending in Indian
Courts, consequent upon the judgment of this
Court in Venture-II, Satyam joined issues with
Venture on the additional pleadings and contended
that the facts pleaded have no causative links with
Award. Satyam also objected to admissibility of the
documents filed by Venture. The Trial Court heard
the application filed by Venture under Section 34 of
the AAC Act and by its final order dated 31.01.2012
26
allowed the application and set aside the Award.
The Trial Court held:
(i) civil suit filed by Venture could be converted to be
an application under Section 34 of the AAC Act and,
accordingly, converted;
(ii) the application filed by Venture under Section 34
of the AAC Act is within the period of limitation;
(iii) the Court to which the civil suit was transferred
has jurisdiction to try and decide the application
under Section 34 of the AAC Act;
(iv) bankruptcy of the Venture’s affiliates constitutes
an event of default as defined under Agreement-I;
(v) the Award insofar as it directs the Venture to
transfer their 50% shares of JVC to Satyam for
book value violates the provisions of FEMA and is
against public policy;
(vi) the facts revealed by the statement made by
Ramalinga Raju (Chairman of Satyam) constitute
27
fraud and mis-representation played by Satyam on
various stakeholders in Satyam including Venture;
(vii) it has causative link with the facts which
formed the basis of the Award.
45. It is, therefore, held that the Award is not
sustainable in law. Sustaining such Award would
be against public policy and the grounds mentioned
above would cumulatively constitute ground for
setting aside the Award under Section 34 of the AAC
Act.
46. Aggrieved by the said order, Satyam carried
the matter in appeal to the High Court in CMA
No.832/2012.
47. After the aforesaid judgment, Venture filed
another civil suit being O.S.No.87/2012 in the
Court of Ist Additional Chief Judge, Secunderabad
against Satyam seeking restitution of all their rights
in JVC as a consequence of setting aside of the
28
Award. During the pendency of the suit, Venture
also applied for grant of ex parte interim relief (IA
No.1143/2012) in relation to transfer of shares of
JVC and by another application being IA No.
1360/2012 sought order restraining Satyam and
JVC not to take any major decision in the affairs of
JVC.
48. By orders dated 27.04.2012 and 04.06.2012,
both the applications were disposed of by the 1st
Additional Chief Judge directing the parties to
maintain status quo in relation to the subject matter
of both the I.As.
49. Satyam preferred two appeals against the said
two orders – CMAs 834 and 844 of 2012. The three
appeals were clubbed together.
50. By interim order dated 22.08.2012, the High
Court directed all the parties to appeals to maintain
status quo in relation to the affairs of JVC and also
29
in relation to the rights of the shareholders of the
said company and of Venture.
51. By final order dated 23.08.2013, the High
Court allowed the appeals filed by Satyam. The High
Court, inter alia, held that:
(i) the civil suit/application filed by Venture
under Section 34 of the Act is maintainable
and not hit by the decision of Bharat
Aluminium Company vs. Kaiser Aluminium
Technical Services Inc. (in short “Balco”),
(2012) 9 SCC 552 for the reason that the
agreements in question were executed between
the parties prior to BALCO regime whereas the
decision rendered in BALCO has a prospective
effect;
(ii) proceedings in question are governed by part I
of the AAC Act;
(iii) Civil suits/application under Section 34 of the
30
AAC Act filed by Venture in Indian Courts are
hit by the principle of "issue estoppel" and are
thus not maintainable in law;
(iv) Venture had no right to invoke both Part I and
Part II, i.e., Sections 34 and 48 because it is
against the Scheme of the AAC Act;
(v) a case of fraud and misrepresentation set up
by Venture in additional pleadings is not in
accordance with law inasmuch as these
allegations neither satisfies the requirements
of law and nor were proved by oral or
documentary evidence;
(vi) the Award in question is not against the public
policy;
(vii) since the issues arising between the parties
have attained finality in US Courts and hence
now they cannot be reopened in Indian Courts
by taking recourse to the provisions of the AAC
31
Act; and
(viii) since both the parties to the suit/application
did not agree to treat the documents filed by
them as proved and no evidence was adduced
to prove them in accordance with law although
the application under Section 34 of the AAC
Act is required to be decided like a suit, the
Trial Court did not follow the stipulated
procedure while deciding the application.
52. Aggrieved by the said judgment, both Venture
and Satyam filed instant appeals by way of special
leave petitions before this Court.
53. Venture, in substance, seeks restoration of the
order of the Trial Court, which had allowed their
application under Section 34 of the AAC Act and
had set aside the Award.
54. Satyam’s challenge is confined only to the
finding of the High Court that the Trial Court has
32
jurisdiction to entertain and decide the application
filed under Section 34 of the AAC Act.
55. Heard Mr. K. K. Venugopal, learned senior
counsel for Venture Global Engineering LLC-
appellant in SLP(C) Nos.29747-49 of 2013 and
respondent in S.L.P.(C) No.8298 of 2014, Mr. K.V.
Vishwanathan, learned senior counsel for Tech
Mahindra Ltd.-respondent No.1 in SLP(C)
Nos.29747-49 of 2013 and appellant No.1 in
S.L.P.(C) No.8298 of 2014 and Mr. Iqbal Chagla,
learned senior counsel for Satyam Venture
Engineering Services-respondent No.2 in SLP(C)
Nos.29747-49 of 2013 and appellant No.2 in
S.L.P.(C) No.8298 of 2014 and also perused the
written submissions filed by the parties.
56. Mr. K. K. Venugopal, learned senior counsel,
appearing for the Venture while assailing the
legality and correctness of the impugned judgment
33
urged many-fold submissions as detailed
hereinbelow and submitted that the impugned
judgment is legally unsustainable inasmuch as it is
based on wrong application of law which governs
the issues whereas the order of the Trial Court
which rightly allowed the application filed by the
appellant under Section 34 of the AAC Act and set
aside the award deserves to be restored.
57. While elaborating his arguments, learned
senior counsel submitted that firstly, the Award
impugned in Section 34 proceedings out of which
these appeals arise is vitiated on account of fraud,
misrepresentation and suppression of material facts
played by Mr. Raju in the affairs of Satyam.
According to learned counsel, a ground of fraud
which stands made out in this case squarely falls
under Section 34 of the AAC Act and, therefore, the
Award in question deserves to be set aside.
34
58. In the second place, learned senior counsel
submitted that it is not in dispute that Mr. Raju, in
no uncertain terms, admitted in his letter dated
07.01.2009 that he not only indulged in several
fraudulent and illegal acts in the affairs of Satyam
but also indulged in manipulating and fabricating
the accounts and the balance-sheet of Satyam with
a sole intention to secure illegal monetary gains.
59. Learned senior counsel, therefore, submitted
that such fraudulent and illegal acts of Mr. Raju
once surfaced in the public domain had a direct
bearing over the issues involved in the arbitral
proceedings because these acts relate to the period
prior to commencement of arbitral proceedings and
continued during the pendency of arbitral
proceedings but without any knowledge to Venture
and learned Arbitrator and hence the entire arbitral
proceedings, which eventually culminated in
35
passing of the impugned award in ignorance of
these material major events connected with
Venture, Satyam and their affiliates, stood vitiated
on account of Mr. Raju’s activities.
60. In other words, the submission was that, if the
factum of the fraud, misrepresentation, suppression
etc. had been disclosed or/and had come to the
notice of the Arbitrator or/and Venture, it being the
most relevant and material ground, the same could
be made basis for seeking setting aside of the
arbitral proceedings including the Award in
question. In any event, according to learned
counsel, the arbitral proceedings would not have
then resulted in passing of the Award in question in
favour of Satyam, had these facts been taken into
consideration?
61. In the third place, learned senior counsel
submitted that if the fraud/manipulation/
36
misrepresentation/suppression of material facts had
been disclosed to all the stakeholders including
Venture when actually committed and, in all fairness,
it ought to have been disclosed by Mr. Raju then it
would have enabled Venture to terminate
Agreement-I forthwith and claim appropriate reliefs
against Satyam in terms of Agreement-I at that time
itself.
62. In the fourth place, learned senior counsel
submitted that firstly, the fraud/misrepresentation
/suppression played by Mr. Raju in the affairs of
Satyam was prior in point of time as compared to
the "event of default" by the Venture and secondly,
the acts of Mr. Raju also constituted an "event of
default" under Section 8.01(b) read with Section
11.05 (c) for termination of Agreement-I and for
claiming reliefs against Satyam as per Agreement-I.
63. In the fifth place, learned senior counsel
37
submitted that the confessional statement of Mr.
Raju was a "notorious fact" and known to the whole
world and especially known to those in market and,
therefore, judicial notice of such fact could be taken
by the Court for relying upon the letter including its
contents against Satyam without any further
evidence to prove it.
64. In the sixth place, learned senior counsel
submitted that it is a fundamental principle of law
that any award/order/judgment passed in judicial
proceedings once found to have been obtained by a
party against his adversary by taking recourse to
illegal means such as fraud, manipulation,
misrepresentation, suppression of material facts etc.
then the entire judicial proceedings including
award/order/judgment passed therein is rendered
void ab initio. The reason is that
fraud/manipulation/misrepresentation/suppression
38
of material facts etc., if resorted to while prosecuting
the judicial proceedings for obtaining the
order/judgment/award, the same would result in
vitiating such judicial proceedings.
65. This legal principle, according to learned
senior counsel, applies to the facts of this case with
full force and, therefore, the fraud played,
manipulation done and suppression of material
facts made by Mr. Raju as its creator was rightly
held proved by the Trial Court and was, therefore,
rightly made basis to quash the Award in question
on the ground of it being against the public policy of
India.
66. In the seventh place, learned senior counsel
submitted that the acts of Mr. Raju attracted the
rigor of Section 8.01(b) read with Section 11.05 (c)
and since Section 11.05(c) has an overriding effect
on all sections, as held by this Court in Venture-I, if
39
these acts had been disclosed, it would have
enabled the Venture to seek termination of
Agreement-I under Sections 8.02 and 8.03 against
Satyam.
67. In other words, according to learned senior
counsel, there was a causative link between the acts
of Mr. Raju, which he did in the affairs of Satyam
and the issues which were subject matter of arbitral
proceedings. It is for this reason, learned counsel
urged that the acts of Mr. Raju constituted an
"event of default" under Section 8.01 read with
Sections 8.01(b) and 11.05(c). Venture, according
to him, was, therefore, deprived of exercising their
right against Satyam to claim reliefs in terms of
Agreement-I due to suppression of the acts by Mr.
Raju from all stakeholders.
68. In the eighth place, learned senior counsel
submitted that Satyam committed another breach
40
of Section 4.01 when it appointed Mr. Raju as one of
the nominee Directors on the Board of JVC. It was
also an "event of default" under Section 8.01 read
with Section 4.01, which entitled the Venture to
terminate the Agreement-I and seek appropriate
reliefs against Satyam.
69. According to learned senior counsel, a person
who indulged in such acts was not eligible for being
nominated in the Board of JVC.
70. In the ninth place, learned senior counsel
submitted that the scope and width of Sections
8.01(b) and 11.05 (c) is wide enough to include the
acts of Mr. Raju which he did in affairs of Satyam
and his acts were sufficient for terminating the
Agreement-I and seek appropriate relief as provided
in the Agreement-I.
71. In the tenth place, learned senior counsel,
placing reliance on the doctrine of "alter ego of the
41
Company", contended that this doctrine applies to
the facts of this case and, therefore, if the issues
arising in the case are examined in the light of this
doctrine, the Award impugned is liable to be set
aside on this ground also.
72. In the eleventh place, learned senior counsel
contended that in order to decide the questions
involved, it is not necessary to appreciate any
evidence and the issues have to be decided only on
the basis of material on record, which is not in
dispute. Learned counsel, therefore, urged that
keeping in view these submissions, the Award is
against the public policy of India as explained and
clarified in Section 34(2)(b)(ii) Explanation I(i)(ii) and
(iii) read with Explanation 2 of the AAC Act and
hence it deserves to be set aside on this ground
also.
73. It is essentially these submissions and some
42
more which are dealt with infra were elaborated by
the learned counsel with the aid of relevant sections
of Agreement-I and II together with decisions of this
Court described as Venture I and Venture II
rendered in the earlier round of litigation in this
very case, relevant provisions of the AAC Act and
decided cases cited at the Bar.
74. In reply, learned counsel for the respondents
supported the impugned order and contended that
the appellant has failed to make out any case for
interference by this Court in the impugned order
inasmuch as none of the submissions urged by
learned counsel for the appellant has any merit and
deserve rejection for want of any factual foundation.
75. Learned counsel further contended that firstly,
the appellant’s submissions are based on sheer
hypothesis with no factual foundation and hence
cannot be made basis to set aside the arbitral
43
proceedings and Award. It was urged that
otherwise also they are totally irrelevant and have
no causative link in any manner with the arbitral
proceedings and nor they have any kind of impact
on the arbitral proceedings much less adverse and
lastly, the acts of Mr. Raju were in relation to affairs
of Satyam and hence had no significance while
examining the legality and correctness of arbitral
proceedings and Award under Section 34 of AAC
Act. It was also urged that there is no evidence to
prove the alleged acts of Mr. Raju as being illegal in
any manner. Learned counsel elaborated these
submissions by placing reliance on relevant sections
of Agreement -I and the decided case law.
76. Having heard learned counsel for the parties
and on perusal of the record of the case and the
written submissions, I find force in the submissions
urged by Mr. K.K. Venugopal, learned senior
44
counsel for the appellant (Venture).
77. In substance, the questions, which arise for
consideration in these appeals, are essentially three.
In other words, the fate of these appeals largely
depends upon the answers to the following
questions as, in my view, these questions are
interlinked together.
78. First, whether the acts of Mr. Raju in the
affairs of Satyam, as admitted by him in his letter
dated 07.01.2009, amounts to misrepresentation/
suppression of material facts and, if so, whether
they could be made basis to seek quashing of an
Award dated 03.04.2006 of the sole Arbitrator on
the ground of it being against the public policy of
India under Section 34(2)(b)(ii) read with
Explanation (1)(i)(ii) and (iii) of the AAC Act; second,
whether the acts of Mr. Raju, in the affairs of
Satyam, has any causative link to the arbitral
45
proceedings or/and to JVC affairs and, if so,
whether such acts constitute an “event of default”
under Section 8.01(b) read with Section 11.05(c)
thereby entitling the Venture to terminate the
Agreement I and claim relief as contemplated in
Sections 8.03 and 8.04 against Satyam; and third, if
the aforesaid questions are answered in affirmative
then whether they constitute a ground to enable the
Court to set aside the Award under Section 34 of
AAC Act.
79. Before I examine the facts of this case to
answer the aforementioned questions, it is
necessary to take note of the law, which applies to
the case on hand. Indeed, if I may say so, it is fairly
well settled by the several decisions of this Court.
80. The expression "fraud" occurring in Section 34
is not defined in the AAC Act but is defined in
Section 17 of the Indian Contract Act,1872. It reads
46
as under:
“17. ‘Fraud’ defined.—‘Fraud’ means and includes any of the following acts committed by a party to a contract, or with his connivance, or by his agent, with intent to deceive another party thereto or his agent, or to induce him to enter into the contract:— — (1) the suggestion, as a fact, of that which is not true, by one who does not believe it to be true; (2) the active concealment of a fact by one having knowledge or belief of the fact; (3) a promise made without any intention of performing it; (4) any other act fitted to deceive; (5) any such act or omission as the law specially declares to be fraudulent. Explanation.—Mere silence as to facts likely to affect the willingness of a person to enter into a contract is not fraud, unless the circumstances of the case are such that, regard being had to them, it is the duty of the person keeping silence to speak, or unless his silence, is, in itself, equivalent to speech.”
81. The expression "public policy of India" and
what it includes is explained and clarified for
avoiding any doubt in the Explanation I(i), (ii) and
(iii) and Explanation 2 of Section 34(2)(b)(ii) of the
47
AAC Act. It reads as under:
Section 34. Application for setting aside arbitral award- (1)………………………………………………………… (2) An arbitral award may be set aside by the Court only if- (a)………………………………………………………… (b) the Court finds that- (i)……………………………………………………… (ii) the arbitral award is in conflict with the public policy of India. Explanation 1.—For the avoidance of any doubt, it is clarified that an award is in conflict with the public policy of India, only if,— (i) the making of the award was induced or affected by fraud or corruption or was in violation of Section 75 or Section 81; or (ii) it is in contravention with the fundamental policy of Indian law; or (iii) it is in conflict with the most basic notions of morality or justice. Explanation 2.—For the avoidance of doubt, the test as to whether there is a contravention with the fundamental policy of Indian law shall not entail a review on the merits of the dispute.”
48
82. The expression "fraud", what it means and
once proved to have been committed by the party to
the Lis against his adversary then its effect on the
judicial proceedings was succinctly explained by
this Court in Ram Chandra Singh vs. Savitri Devi
& Ors., (2003) 8 SCC 319 in the following words:
“Fraud as is well known vitiates every solemn act. Fraud and justice never dwell together. Fraud is a conduct either by letter or words, which induces the other person or authority to take a definite determinative stand as a response to the conduct of the former either by word or letter. It is also well settled that misrepresentation itself amounts to fraud. Indeed, innocent misrepresentation may also give reason to claim relief against fraud. A fraudulent misrepresentation is called deceit and consists in leading a man into damage by willfully or recklessly causing him to believe and act on falsehood. It is a fraud in law if a party makes representations which he knows to be false, and injury ensues therefrom although the motive from which the representations proceeded may not have been bad. An act of fraud on court is always viewed seriously. A collusion or conspiracy with a view to deprive the rights of others in relation to a property would render the transaction void ab initio. Fraud and deception are synonymous. Although in a given case a deception may not amount to fraud, fraud is anathema to all equitable principles and any affair tainted with fraud
49
cannot be perpetuated or saved by the application of any equitable doctrine including res judicata.”
83. Similarly, how the leading authors have dealt
with the expressions "fraud”, “misrepresentation”,
“suppression of material facts” with reference to
various English cases also need to be taken note of.
This is what the learned author - “Kerr” in his book
“Fraud and Mistake” has said on these
expressions.
84. While dealing with the question as to what
constitutes fraud, the learned author said, “What
amounts to fraud has been settled by the decision of
House of Lords in Derry vs. Peek (f) where lord
Herscheel said “fraud is proved when it is shown
that a false representation has been made (1)
knowingly or (2) without belief in its truth or (3)
recklessly, careless whether it be true or false.” (See
Kerr on Fraud and Mistake- Seventh Edition.
50
Page 10/11).
85. The author has said that, Courts of Equity
have from a very early period had jurisdiction to set
aside Awards on the ground of fraud, except where
it is excluded by Statute. So also, if the Award was
obtained by fraud or concealment of material
circumstances on the part of one of the parties so as
to mislead the Arbitrator or if either party be guilty
of fraudulent concealment of matters which he
ought to have declared, or if he willfully mislead or
deceive the Arbitrator, such Award may be set
aside. (See - Kerr on Fraud and Mistake - Seventh
Edition - pages 424, 425)
86. The author said that, if a man makes a
representation in point of fact, whether by
suppressing the truth or suggesting what is false,
however innocent his motive may have been, he is
equally responsible in a civil proceeding as if he had
51
while committing these acts done so with a view to
injure others or to benefit himself. It matters not
that there was no intention to cheat or injure the
person to whom the statement was made. (See -
Kerr on Fraud and Mistake – Seventh Edition,
page 7)
87. This rule of law is applicable not only between
the two individuals entering into any contract but is
also applicable between an individual and a
company and also between the two companies.
(See- Kerr on Fraud and Mistake – Seventh
Edition, page 99).
88. The author said that this principle is also not
limited to cases where an express and distinct
representation by words has been made, but it
applies equally to cases where a man by his silence
causes another to believe in the existence of a
certain state of things, or so conducts himself as to
52
induce a reasonable man to take the representation
to be true, and to believe that it was meant that he
should act upon it, and the other accordingly acts
upon it and so alters his previous position. (See -
Kerr on Fraud and Mistake – Seventh Edition,
page 110).
89. The author said that where there is a duty or
obligation to speak, and a man in breach of that
duty or obligation holds his tongue and does not
speak and does not say the thing which he was
bound to say, if that be done with the intention of
inducing the other party to act upon the belief that
the reason why he did not speak was because he
had nothing to say, there is a fraud (See- Kerr on
Fraud and Mistake-Seventh Edition, page 110).
90. So far as expression "public policy of India" in
the context of arbitration cases is concerned, this
Court examined the meaning, scope and ambit of
53
this expression for the first time in the case of
Renusagar Power Co. Ltd. vs. General Electric
Co., 1994 Suppl(1) SCC 644 in the context of
Foreign Awards (Recognition & Enforcement) Act,
1961. It was then examined in the case of Oil &
Natural Gas Corporation Ltd. vs. Saw Pipes Ltd.,
(2003) 5 SCC 705[ONGC(I)] and then again in
another case of Oil & Natural Gas Corporation
Ltd. vs. Western Geco International Ltd., (2014) 9
SCC 263[ONGC(II)]. It was recently examined in
Associate Builders vs. Delhi Development
Authority, (2015) 3 SCC 49 in the context of
Section 34 of the Arbitration and Conciliation Act,
1996.
91. In between this period, this Court had also
examined the expression in some cases. However,
in Associate Builders’s case (supra), this Court
examined the expression in detail in the light of all
54
previous decisions referred above on the subject.
R.F. Nariman, J. speaking for the Bench held that
the law laid down in the cases ONGC (I) and ONGC
(II) has been consistently followed by this Court till
date. His Lordship further clarified the meaning of
expression–“public policy of India” and what it
includes therein and held that violation of the
provisions of Foreign Exchange Act, disregarding
orders of superior Courts in India and their binding
effect, if disregarded, would be violative of the
Fundamental Policy of Indian Laws. It was,
however, held that juristic principle of “judicial
approach” demands that a decision be fair,
reasonable and objective. In other words, a
decision which is wholly arbitrary and whimsical
would not be termed as fair, reasonable or an
objective determination of the questions involved in
the case. It was also held that observance of audi
55
alteram partem principle is also a part of juristic
principle which needs to be followed. It was held
that if the Award is against justice or morality, it is
against public policy. It was held that if there is a
patent illegality noticed in the Award, it is also
against public policy.
92. Keeping in view the aforementioned broad
principle of law in mind, I examine the questions in
the light of undisputed facts of the case on hand
and in the context of the submissions urged.
93. It is apposite to take note of some more
relevant sections of Agreement-I in addition to those
quoted above. In my view, these sections also have
material bearing over the controversy involved as
they show the true nature of Joint Venture
Agreement. Instead of quoting these sections in
verbatim, its reference alone may suffice.
94. These relevant sections are, (1) Recitals in the
56
Agreement, (2) Clause C of Recitals, (3) Section
1.01(c) and (d), (4) Section 3.02-Place of business,
(5) Section 4.01-Authority of Board; Election of
Chairman, (6) Section 4.03-Board Meetings and
related matters, (7) Section 4.06-Financial,
Accounting and Tax Matters, (8) Section 5.06-
Capital, (9) Section 5.07-Relationship between the
Shareholders and the Company, (10) Section 5.08-
Power of Board of Directors, (11) Section 6.03-
Ownership of Proprietary Information; Public
Disclosures; Non-use of Proprietary and
Confidential information, (12) Section 6.07-
Representation and Warranties, (13) Definitions of
expressions – (a) Affiliate, (b) Company’s Act, and (c)
Shareholder or Shareholders.
95. Reading of Agreement-I as a whole and, in
particular, in the context of the afore-noted sections
of the Agreement would go to show (1) the nature of
57
the Joint Venture Agreement, (2) who are parties to
the agreement and what are their inter se rights and
obligations, and (3) how and in what manner the
JVC was to do business in India.
96. Following features emerge from reading the
Agreements:
(i) First, the Joint Venture Agreement was
between the "Satyam and its affiliates" on the one
part and "Venture and its affiliates" on the other
part. In other words, Agreement I and Agreement II
were between the "Satyam" and "Venture" as also it
included along with them their respective
"affiliates" (See-Recitals in Agreement I-which read
-"hereinafter together with all its affiliates, referred to
as "Satyam" and "Venture” ).
(ii) Second, Satyam and Venture were the only two
shareholders of JVC each holding 50% equity share
capital of JVC.
58
(iii) Third, since JVC was formed to do its new
business in India, it was made obligatory upon
"Satyam and its affiliates", "Venture and its
affiliates” and "JVC" to ensure compliance of all the
Indian Laws in force. In other words, all the
stakeholders, who formed the “JVC", were under
legal obligation to ensure strict compliance of all the
Indian Laws (Acts/Rules/Regulations) not only in
relation to business activities of “JVC” alone but
also to ensure compliance of all the Indian laws in
their respective business activities jointly and
severally, namely, Satyam, Satyam’s affiliates,
Venture and Venture’s affiliates.
(iv) Fourth, Satyam to begin with was to provide
all infrastructural facilities to JVC to enable it to
start its new business in India.
(v) Fifth, the Chairman of JVC was to be
nominated by Satyam, who would have a right to
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preside over all Board of Directors’ meetings of JVC.
(vi) Sixth, it was obligatory on JVC to maintain
"true and correct" accounts of JVC by ensuring
strict compliance of all Indian laws governing
accounting and finances and to disclose to their
major stakeholders the true picture of the JVC's
financial status.
97. It is not in dispute that the Agreements were
entered into in the year 1999 whereas the business
operations of JVC began in 2000. It is also not in
dispute that in terms of Section 5.06(a) and (b),
Satyam was to give loan in cash and provide all
infrastructural facilities, Human Resources,
Accounting, Networking facilities and legal advice to
JVC. It is also not in dispute that Satyam and
Venture, on 20.10.1999, had prepared a financial
plan pursuant thereto each one had contributed
$US 300.000 and $US 60.000 per month to cover
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short falls in Bank loan of JVC. (page 176 of SLP
paper book). It is also not in dispute that in terms
of the Agreements (Section 4.01/5.03), Mr. Raju was
nominated as Chairman of JVC and he presided
over all the Board of Directors meetings of JVC from
2000 onwards in addition to presiding over of the
Board meetings of Satyam being its Chairman.
98. At this stage, it is apposite to reproduce in
verbatim the most crucial document namely, a
“confessional statement of Mr. Raju in the form of a
letter dated 7th January, 2009 addressed to
Satyam's Board of Directors". It is this confessional
statement, which turned the entire complexion of
the case on hand.
99. As mentioned above, this Court, in earlier
round of litigation in two decisions, namely, Venture
I and II, permitted the Venture to raise the
additional plea in Section 34 proceedings to
61
challenge the arbitral proceedings including the
Award on the basis of Mr. Raju's confessional
statement made on 07.01.2009. It was held by this
Court that such being a material fact which came
into existence as a subsequent event had a direct
bearing over the issues arising in the case, the
legality and correctness of arbitral proceedings
including the Award could, therefore, be tested in
the light of this material subsequent event. It was
also held that since the case on hand relates to the
period prior to Balco’s regime (supra), it would be
governed by Bhatia (supra) regime and, in
consequence, fall in Part I of the AAC Act. It was
held that, as a result, the legality of the Award,
though foreign in nature, could still be decided
under Section 34 of the AAC Act by the Indian
Courts. These findings attained finality being
rendered inter se parties in this very case, are
62
binding on the parties. This is the reason, why the
issues arising in this case are being decided in these
proceedings.
100. The letter dated 07.01.2009 reads as under:
“To the Board of Directors Satyam Computer Services Ltd. From B. Ramalinga Raju Chairman, Satyam Computer Services Ltd. January 7, 2009 Dear Board Members, It is with deep regret, and tremendous burden that I am carrying on my conscience, that I would like to bring the following facts to your notice: 1. The Balance Sheet carries as of September 30, 2008.
a. Inflated (non-existent)cash and bank balances of Rs.5,040 crore (as against Rs.5361 crore reflected in the books)
b. An accrued interest of Rs.376 crore which is
non-existent.
c. An understated liability of Rs.1,230 crore on account of funds arranged by me.
d. An over stated debtors position of Rs.490
crore (as against Rs.2651 reflected in the books)
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2. For the September quarter (Q2) we reported a revenue of Rs.2,700 crore and an operating margin of Rs.649 crore (24% of revenues) as against the actual revenues of Rs.2,112 crore and an actual operating margin of Rs.61 crore (3% of revenues). This has resulted in artificial cash and bank balances going up by Rs.583 crore in Q2 alone. The gap in the balance Sheet has arisen purely on account of inflated profits over a period of last several years (limited only to Satyam stand alone, books of subsidiaries reflecting true performance). What started as a marginal gap between actual operating profit and the one reflected in the books of accounts continued to grow over the years. It has attained unmanageable proportions as the size of company operations grew significantly (annualized revenue run rate of Rs.11,276 crore in the September quarter, 2008 and official reserves of Rs.8,392 crore). The differential in the real profits and the one reflected in the books was further accentuated by the fact that the company had to carry additional resources and assets to justify higher level of operations – thereby significantly increasing the costs. Every attempt made to eliminate the gap failed. As the promoters held a small percentage of equity, the concern was that poor performance would result in a take-over, thereby exposing the gap. It was like riding a tiger, not knowing how to get off without being eaten. The aborted Maytas acquisition deal was the last attempt to fill the fictitious assets with real ones. Maytas’ investors were convinced that this is a good divestment opportunity
64
and a strategic fit. Once Satyam’s problem was solved, it was hoped that Maytas’ payments can be delayed. But that was not to be. What followed in the last several days is common knowledge. I would like the Board to know:
1. That neither myself, nor the Managing Director (including our spouses) sold any shares in the last eight years – excepting for a small proportion declared and sold for philanthropic purposes.
2. That in the last two years a net amount of
Rs.1,230 crore was arranged to Satyam (not reflected in the books of Satyam) to keep the operations going by resorting to pledging all the promoter shares and raising funds from known sources by giving all kinds of assurances (Statement enclosed, only to the members of the board). Significant dividend payments, acquisitions, capital expenditure to provide for growth did not help matters. Every attempt was made to keep the wheel moving and to ensure prompt payment of salaries to the associates. The last straw was the selling of most of the pledged share by the lenders on account of margin triggers.
3. That neither me, nor the Managing Director
took even one rupee/dollar from the company and have not benefited in financial terms on account of the inflated results.
4. None of the board members, past or present,
had any knowledge of the situation in which the company is placed. Even business leaders and senior executives in the company, such as, Ram Mynampati, Subu D, T.R. Anand,
65
Keshab Panda, Virender Agarwal, A.S. Murthy, Hari T, SV Krishnan, Vijay Prasad, Manish Mehta, Murali V, Sriram Papani, Kiran Kavale, Joe Lagioia, Ravindra Penumetsa, Jayaraman and Prabhakar Gupta are unaware of the real situation as against the books of accounts. None of my or Managing Director’s immediate or extended family members has any idea about these issues. Having put these facts before you, I leave it to the wisdom of the board to take the matters forward. However, I am also taking the liberty to recommend the following steps:
1. A Task Force has been formed in the last few days to address the situation arising out of the failed Maytas acquisition attempt. This consists of some of the most accomplished leaders of Satyam: Subu D, T.R. Anand, Keshab Panda and Virender Agarwal, representing business functions, and A.S. Murthy, Hari T and Murali V representing support functions. I suggest that Ram Mynampati be made the Chairman of this Task Force to immediately address some of the operational matters on hand. Ram can also act as an interim CEO reporting to the board.
2. Merrill Lynch can be entrusted with the task
of quickly exploring some Merger opportunities.
3. You may have a ‘restatement of accounts’
prepared by the auditors in light of the facts that I have placed before you.
I have promoted and have been associated with Satyam for well over twenty years now. I
66
have seen it grow from few people to 53,000 people, with 185 Fortune 500 companies as customers and operations in 66 countries. Satyam has established an excellent leadership and competency base at all levels. I sincerely apologize to all Satyamites and stakeholders, who have made Satyam a special organization, for the current situation. I am confident they will stand by the company in this hour of crisis. In light of the above, I fervently appeal to the board to hold together to take some important steps. Mr. T.R. Prasad is well placed to mobilize support from the government at this crucial time. With the hope that members of the Task Force and the financial advisor, Merrill Lynch (now Bank of America) will stand by the company at this crucial hour, I am marking copies of this statement to them as well. Under the circumstances, I am tendering my resignation as the chairman of Satyam and shall continue in this position only till such time the current board is expanded. My continuance is just to ensure enhancement of the board over the next several days or as early as possible. I am now prepared to subject myself to the laws of the land and face consequences thereof.
(B.Ramalinga Raju)
Copies marked to:
1.Chairman SEBI
2. Stock Exchanges” (Emphasis supplied)”
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101. It may here be mentioned that the aforesaid
letter, its contents and signature of the author of
the letter - Mr. Raju, were never in dispute and nor
at any point of time anyone questioned it. In other
words, the existence of letter, its contents and
signature of Mr. Raju on the letter were never
doubted and nor its author (Mr. Raju) at any point
of time retracted from his confessional statement
made therein or denied having written such letter.
102. In my opinion, therefore, the letter in question
was rightly received in evidence without requiring
any further formal proof to corroborate its existence
and contents. That apart, it being a "notorious fact”
being in the knowledge of the whole World and
especially those in the trade, the Courts could take
judicial notice of such evidence as held by this
Court in the case of Onkar Nath & Ors. Vs. Delhi
Administration, (1977) 2 SCC 611. It is
68
appropriate to quote the words of the leaned Judge-
Justice Y.V.Chandrachud (as His Lordship then
was), who speaking for the Bench held as under:
“6. One of the points urged before us is whether the courts below were justified in taking judicial notice of the fact that on the date when the appellants delivered their speeches a railway strike was imminent and that such a strike was in fact launched on May 8, 1974. Section 56 of the Evidence Act provides that no fact of which the Court will take judicial notice need be proved. Section 57 enumerates facts of which the Court “shall” take judicial notice and states that on all matters of public history, literature, science or art the Court may resort for its aid to appropriate books or documents of reference. The list of facts mentioned in Section 57 of which the Court can take judicial notice is not exhaustive and indeed the purpose of the section is to provide that the Court shall take judicial notice of certain facts rather than exhaust the category of facts of which the Court may in appropriate cases take judicial notice. Recognition of facts without formal proof is a matter of expediency and no one has ever questioned the need and wisdom of accepting the existence of matters which are unquestionably within public knowledge. (See Taylor, 11th Edn., pp. 3-12; Wigmore, Section 2571, footnote; Stephen’s Digest, notes to Article 58; Whitley Stokes’ Anglo-Indian Codes, Vol. II, p. 887.) Shutting the judicial eye to the existence of such facts and matters is in a sense an insult to commonsense and would tend to reduce the
69
judicial process to a meaningless and wasteful ritual. No court therefore insists on formal proof, by evidence, of notorious facts of history, past or present. The date of poll, the passing away of a man of eminence and events that have rocked the nation need no proof and are judicially noticed. Judicial notice, in such matters, takes the place of proof and is of equal force. In fact, as a means of establishing notorious and widely known facts it is superior to formal means of proof. Accordingly, the courts below were justified in assuming, without formal evidence, that the Railway strike was imminent on May 5, 1974 and that a strike paralysing the civic life of the Nation was undertaken by a section of workers on May 8, 1974.”
103. I apply the aforementioned principle of law to
the facts of this case and hold that letter dated
07.01.2006 of Mr. Raju did not require any more
formal proof.
104. On reading its contents, I am of the view that
the acts of Mr. Raju, in the affairs of Satyam, were
essentially in the nature of manipulating and
fabricating the accounts books/balance-sheets of
Satyam. These acts were done by Mr. Raju without
knowledge to all the stakeholders of Satyam
70
including Venture. These acts were detrimental to
the interest of all the stakeholders who were/are
directly and indirectly dealing and involved in the
affairs of Satyam and its affiliates at all material
times.
105. In my opinion, it is a clear case where Mr. Raju
suppressed the real facts relating to the affairs of
Satyam from its stakeholders and, on the other
hand, went on indulging in manipulating and
fabricating the accounts books/balance-sheets of
Satyam.
106. Satyam, being a limited Company registered
under the Indian Companies Act, 1956, was under
legal obligation to ensure strict compliance of the
Companies Act.
107. Section 209 of the Companies Act deals with
Books of Account of the Company. Sub-section (3)
thereof casts an obligation on the Company to keep
71
"proper books of account" as are necessary to give a
“true and fair view of the state of affairs of the
Company” or its Branch office and explain its
transactions.
108. Similarly, Section 211 of the Act deals with
“form and contents of balance-sheet and profit and
loss account of the Company”. This Section again
casts an obligation on every Company that it shall
give "true and fair view of the state of affairs of the
company" at the end of the financial year. Sub-
section(3B) provides that if the Company does not
comply with the accounting standard prescribed
then they have to disclose the reasons for not being
able to do so. Non-compliance of these provisions
renders the Company to suffer penalty prescribed
under Section 628 and other Sections of the Act.
109. Keeping in view the requirements of Sections
209 and 211, I am of the considered opinion that
72
the acts of Mr. Raju, in the affairs of Satyam, were
prima facie in breach of Sections 209 and 211 of
1956 Act and other Acts. It had adverse impact on
the affairs of Satyam, its affiliates and on those who
were dealing with Satyam at the relevant time.
110. These acts also constituted the acts of
misrepresentation and suppression of material facts
on the part of Mr. Raju which he himself candidly
confessed to have done it by expressing his regrets
only in his letter dated 07.01.2009. In my view, the
principle of law quoted from “Kerr” above squarely
applies to the facts of this case. I, accordingly, hold
so against Satyam.
111. This takes me to examine the next question as
to whether the acts of Mr. Raju, in the affairs of
Satyam, amount to "event of default" under Sections
8.01 and 11.05(c) of Agreement-I and, if so, its effect
on the rights of the parties to the Agreement.
73
112. In my opinion, the acts of Mr. Raju amount to
“event of default" under Section 8.01(b) and Section
11.05(c) of Agreement-I for the following reasons:
113. First, the acts satisfy the requirements of
Section 8.01(b) read with Section 11.05 (c) of
Agreement-I.
114. Second, Section 11.05(c) which gives
overriding effect on all Sections of Agreement I casts
an obligation on “Shareholders” to ensure
compliance of all laws of India. The expressions
“Shareholder” and “Shareholders” include
“Venture”, “Satyam”, their affiliates and assigns.
115. A fortorari, non-compliance of any provision(s)
of any Act/Rules by any shareholder would,
therefore, amount to "event of default" under
Sections 8.01(b) and 11.05(c) of Agreement-I.
116. Third, having regard to the nature of the
Agreement, it is clear that Section 11.05(c) applies
74
to the affairs of JVC so also it applies to the
shareholders of JVC, viz., Satyam, Venture and
their respective affiliates in the affairs of their
respective business activities. In my view, to
confine the applicability of Section 11.05(c) only to
the affairs of JVC would defeat the very purpose of
Joint Venture Agreement. It would also not be the
true interpretation of Section 11.05(c) and nor was
it intended by the parties.
117. In this view of the matter, in my view, breach
on the part of Satyam, who was 50% shareholder of
JVC, was clearly made out under Agreement-I
thereby entitling Venture to take recourse to the
remedies provided in Sections 8.03 and 8.04 against
Satyam on happening of such events.
118. Fourth, the acts of Mr. Raju, in the affairs of
Satyam, were not isolated but spread over in several
years in past as is clear from his own statement
75
(see -Para 2 of the letter) and were prior in point of
time as compared to the breach committed by
Venture.
119. Fifth, the affairs of Satyam had a direct
bearing over the rights of the parties to the
Agreement and also on the affairs of JVC because
Satyam and Venture were the only 2 shareholders of
JVC each having 50% stakes therein; second,
Satyam and its affiliates were also party to the
Agreements with Venture and their affiliates; third,
the entire capital including providing of the loan
facilities to JVC were to be funded by Satyam and
Venture as per Agreement dated 20.10.1999
whereas operative infrastructure was to be provided
by Satyam; fourth, Mr. Raju was the Chairman of
Satyam and JVC and, as such being in dual
capacity, was in a position to control the affairs of
both the Companies, i.e., Satyam and JVC; fifth and
76
the most pertinently, the affairs of Satyam, Venture,
JVC and their respective affiliates were so
intrinsically connected with each other that any
major event occurring in one Company would have
had direct and indirect impact on the working of
other group companies. Agreement-I, in my view,
has to be construed accordingly while deciding the
rights of all parties to the Agreement.
120. It could not be, therefore, contended that
there was no causative link of any kind between
these Companies inter se. On the other hand,
taking into consideration these admitted facts
including the findings of this Court rendered earlier
in Venture-I and II, I am clearly of the view that
there existed causative link inter se these
companies. To hold otherwise would be nullifying
the findings of this Court recorded earlier in
Venture-I and II.
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121. In the light of aforesaid reasons, any major
event occurring in the affairs of Satyam could be
made basis for determining the rights of the parties
arising out Agreement I.
122. A fortiori, the acts of Mr. Raju, in the affairs of
Satyam, had also direct bearing over the claim filed
by Satyam against Venture in arbitration
proceedings in London Court of Arbitration in 2005
because Satyam’s claim also arose out of Agreement
I/II. Had Mr. Raju brought his acts of Satyam to
the notice of shareholders/Board of Directors of
JVC in any Board meeting of JVC, Venture too
would have been able to get first right to terminate
Agreement-I under Section 8.01(b) read with Section
11.05(c) and claim appropriate reliefs against
Satyam because, as held above, Satyam breach was
prior in point of time.
123. In my opinion, Venture was, therefore,
78
deprived of their legal and contractual rights to
exercise against Satyam but for no fault of theirs.
Venture also lost their right to defend Satyam’s
claim before the Arbitrator on these grounds, which
were deliberately suppressed by Satyam from
Venture.
124. Sixth, it is a well settled principle of law that
commission of fraud, misrepresentation,
suppression of material facts from the adversary in
the judicial proceedings and the Court/Arbitrator
result in vitiating the entire judicial/arbitral
proceedings including judgment/order/award
passed thereon once come to the knowledge of the
party concerned. On proving existence of
commission of fraud, misrepresentation,
suppression of material facts by the party concern,
the judicial/arbitral proceedings are rendered illegal
and void ab initio. This principle applies to arbitral
79
proceedings in question and to Award dated
03.04.2006 and thus renders both void ab initio. I
accordingly hold so.
125. Seventh, the Award dated 03.04.2006 is also
against the public policy of India in the light of law
laid down by this Court in the case of Associate
builder’s case quoted supra, It is, therefore, liable
to be set aside for the reasons that it is proved that
the Award was obtained by Satyam against Venture
by misrepresentation and suppression of material
facts having bearing over the proceedings; second,
the acts of Mr. Raju, in the affairs of Satyam, as its
Chairman violated several sections of IPC,
Companies Act and FEMA; and third, the arbitral
proceedings in question due to this reason, which
came to knowledge to all stakeholders of Satyam
including Venture subsequent to passing of the
Award could not be said to have been held fairly or
80
reasonably but were concluded to the detriment of
the interest of Venture causing them prejudice
while defending their interest before the learned
Arbitrator. It also deprived Venture from exercising
their contractual right for want of knowledge of
these acts of Mr. Raju against Satyam at
appropriate stage in court of law in terms of
agreement. All this occurred obviously due to
Satyam concealing these major events at all relevant
time from Venture.
126. As taken note of above, once the fraud,
misrepresentation or suppression of fact, if found to
have been done by the party in any judicial
proceedings is later discovered or disclosed then it
would relate back to the date of its actual
commission and would necessarily result in vitiating
such judicial proceedings. Such is the case here.
127. The Award of an arbitral Tribunal can be set
81
aside only on the grounds specified in Section 34 of
the AAC Act and on no other ground. The Court
cannot act as an Appellate Court to examine the
legality of Award nor it can examine the merits of
claim by entering in factual arena like an Appellate
Court. It has to confine its enquiry only to the
limited issue as to whether any ground specified in
Section 34 of AAC Act is made out or not. Once the
ground under Section 34 of the AAC Act is made
out, the Award then has to be set aside. In the case
on hand, in my view, a ground under Section
34(2)(b)(ii) read with Explanation I (i)(ii) and (iii) is
made out. I accordingly hold so.
128. In the light of foregoing discussion, I am of
the opinion that the arbitral proceedings including
the Award in question was passed in violation of
public policy of India under Section 34(2)(b)(ii) read
with Explanation 1(i), (ii) and (iii) of the AAC Act and
82
thus not legally sustainable. I accordingly hold so.
129. This takes me to examine the next argument of
learned senior counsel for the appellant that the
High Court was not right in dismissing the
appellant’s application by applying the principle of
"issue-estoppel". I find force in the appellant’s
submission.
130. This Court in the case of Masud Khan vs.
State of Uttar Pradesh, (1974) 3 SCC 469 had the
occasion to consider the question of applicability of
principle of "issue-estoppel" to judicial proceedings.
Their Lordships speaking through A. Alagiriswami,
J. examined the facts of that case in the light of law
laid down in several English and Indian cases and
held that principle of "issue-estoppel" applies to
criminal proceedings only and not to any other
proceedings. This is what His Lordship held in para
4 and in concluding para:
83
“4. But that apart, this matter could be decided on another point. The question of issue-estoppel has been considered by this Court in Pritam Singh v. State of Punjab, AIR 1956 SC 415, Manipur Administration v. Thokchom Bira Singh, AIR 1965 SC 87 and Piara Singh v. Staff of Punjab,(1969) 1 SCC 379. Issue-estoppel arises only if the earlier as well as the subsequent proceedings were criminal prosecutions. In the present case while the earlier one was a criminal prosecution the present is merely an action taken under the Foreigners (Internment) Order for the purpose of deporting the petitioner out of India. It is not a criminal prosecution. The principle of issue-estoppel is simply this: that where an issue of fact has been tried by a competent court on a former occasion and a finding has been reached in favour of an accused, such a finding would constitute an estoppel or res judicata against the prosecution not as a bar to the trial and conviction of the accused for a different or distinct offence but as precluding the reception of evidence to disturb that finding of fact when the accused is tried subsequently even for a different offence which might be permitted by law. Pritam Singh case was based on the decision of the Privy Council is Sambasivam v. Public Prosecutor, Federation of Malaya, (1950) AC 458. In that case Lord MacDermott speaking for the Board said:
“The effect of a verdict of acquittal pronounced by a competent court on a lawful charge and after a lawful trial is not completely stated by saying that the person acquitted cannot be tried again for the same
84
offence. To that it must be added that the verdict is binding and conclusive in all subsequent proceedings between the parties to the adjudication.”
It should be kept clearly in mind that the proceeding referred to herein is a criminal prosecution. The plea of issue-estoppel is not the same as the plea of double jeopardy or autrefois acquit. In King v. Wilkes, 77 CLR 511, Dixon, J., referring to the question of issue-estoppel said:
“...it appears to me that there is nothing wrong in the view that there is an issue-estoppel, if it appears by record of itself or as explained by proper evidence, that the same point was determined in favour of a prisoner in a previous criminal trial which is brought in issue on a second criminal trial of the same prisoner ... There must be a prior proceeding determined against the Crown necessarily involving an issue which again arises in a subsequent proceeding by the Crown against the same prisoner. The allegation of the Crown in the subsequent proceeding must itself be inconsistent with the acquittal of the prisoner in the previous proceeding. But if such a condition of affairs arises I see no reason why the ordinary rules of issue-estoppel should not apply.... Issue-estoppel is concerned with the judicial establishment of a proposition of law or fact between
85
parties. It depends upon well- known doctrines which control the relitigation of issues which are settled by prior litigation.”
The emphasis here again would be seen to be on the determination of criminal liability. In Marz v. Queen, 96 CLR 62, the High Court of Australia said:
“The Crown is as much precluded by an estoppel by judgment in criminal proceedings as is a subject in civil proceedings... The law which gives effect to issue- estoppel is not concerned with the correctness or incorrectness of the finding which amounts to an estoppel, still less with the process of reasoning by which the finding was reached in fact ... It is enough that an issue or issues have been distinctly raised or found. Once that is done, then, so long as the finding stands, if there be any subsequent litigation between the same parties, no allegations legally inconsistent with the finding, may be made by one of them against the other.”
Here again it is to be remembered that the principle applies to two criminal proceedings and the proceeding with which we are now concerned is not a criminal proceeding. We therefore hold that there is no substance in this contention.
5. The petition is dismissed.”
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131. Applying the aforesaid principle of law to the
facts of the case, I find that the arbitral proceedings
out of which these appeals arise are essentially in
the nature of the civil proceedings and, therefore, in
the light of law laid down in the case of Masud
Khan(supra), the High Court was not right in
applying the principle of "issue-estoppel" for
dismissing the application filed by the appellant
under Section 34 of the AAC Act.
132. In other words, the application filed by the
appellant under Section 34 of the AAC Act could not
be dismissed by applying the principle of "issue-
estoppel", which in the light of law laid down in the
case of Masud Khan (supra) had no application to
the civil proceedings.
133. Mr. Chagla and Mr. Vishwanathan, learned
senior counsel for the respondents, apart from
supporting the impugned judgment of the High
87
Court made various submissions on the merits of
the case as taken note of supra. However, in the
light of the detailed reasoning given supra, the
submissions of learned counsel for the respondents
do not survive. They need not be, therefore, dealt
with separately again in detail.
134. Yet, another submission of Mr. Vishwanathan
in Satyam’s appeal that Satyam still has a right to
raise the issues on merits in Section 34 proceedings
in Trial Court has no substance in the light of what
I have held above.
135. In my view, the issues arising in the case must
be given quietus in third round of litigation in this
Court and which I hereby give to the case.
Moreover, when the grounds urged by the appellant
(Venture) to attack the Award are made out on
merits in these proceedings and which were also
dealt with by the two Courts below then I do not
88
find any justification to again send the case back to
the Trial Court to decide the case on merits on some
other ground. It is more so when such prayer was
not made in the Courts below.
136. That apart, there is enough material on record
on which decision could be rendered on the merits
of the case. Indeed, it was so rendered by the Trial
Court and the High Court though of reversal. In
the light of facts emerging from the record, it is not
considered necessary to have another round of
litigation for filing any additional material or to
adduce any more evidence again before the Trial
Court.
137. Learned counsel for the appellant attacked the
legality of the Award on other grounds also. In the
light of foregoing discussion, I do not consider it
necessary to deal with any other grounds.
138. Learned counsel for the appellant cited several
89
decisions in support of his submission. These
decisions are: 2008(4) SCC 190, 2010(8) SCC 660,
2015(10) SCC 213, 2016(2) Scale 60, 2003(5) SCC
705, 1997(3) SCC 540, 1993(2) SCC 507,1996(4)
SCC 622, 1972 Appeal Cases 153, 2015(4) SCC
609, 1995(2) SCC 513, 2010(8) SCC 665, 1994(1)
SCC 1, 2000(3) SCC 581, 1964(4) SCR 19, 1974(1)
SCC 242, 2003(8) SCC 673, 1955(2) SCR 271,
1969(1) SCR 1006, 1977(2) SCC 611, 2010(8) SCC
660, 1995(1) SCC 478, 2005(4) SCC 605, 2005(4)
SCC 530, 2015(4) SCC 609, 2010(8) SCC 44,
2011(1) SCC 74, 2009(10) SCC 259, 2016(4) SCC
126 and 1955(1) SCR 206.
139. Learned Counsel for the respondents cited
several decisions in support of his submissions.
These decisions are: 1966(3) SCC 527, 2010(4) SCC
491, 1972 (2) SCR 646, 1968(3) SCR 1, 2012(8) SCC
148, AIR 1971 SC 1949, 1972(4) SCC 562, 2013(10)
90
SCC 758, 1966(3) SCR 283, 1996(4) SCC 622,
2010(7) SCC 1, 1977(2) SCC 611, 1977(8) SCC 683,
2003(11) SCC 405, 1996(6) SCC 665, 2005(4) SCC
530, 2006(6) SCC 94, 2009(17) SCC 796, 1951 SCR
548, 1998(4) SCC 577 and 1996(5) SCC 550.
140. I have carefully gone through these decisions
cited at the bar by both the learned counsel
appearing for the parties. In my view, there can be
no quarrel to the legal principles laid down in these
cases as they are laid down in the light of facts
involved in them. However, in the light of what I
have held supra, it is not necessary to deal with
each of these decisions in detail separately.
141. I, however, consider it apposite to mention that
I have considered the issue arising in arbitral
proceedings in the context of AAC Act only and,
have not expressed any opinion on any of the case
relating to this case which are pending in various
91
Courts in India including in foreign Courts against
Satyam and its officials and vice versa. All such
pending cases will, accordingly, be decided in
accordance with law.
142. In view of foregoing discussion, the questions
posed above are answered in affirmative and in
favour of the appellant (Venture) and against the
respondent(Satyam). The appeals filed by Venture
Global Engineering LLC thus succeed and are,
accordingly, allowed with cost of Rs.5 lacs payable
by Satyam to the appellant (Venture). Impugned
judgment of the High Court is accordingly set aside
and that of the judgment/order passed by the Trial
Court is hereby restored.
143. As a consequence, the application filed by the
Venture (appellant herein) under Section 34 of the
AAC Act, out of which these appeals arise, is
allowed. As a result thereof, the entire arbitral
92
proceedings including the Award dated 03.04.2006
passed by the sole Arbitrator is set aside as being
against the public policy of India under Section
34(b)(ii) read with Explanation I(i)(ii) and (iii) of the
AAC Act.
144. As a Consequence, the appeal filed by Tech
Mahindra is dismissed.
...……..................................J. [ABHAY MANOHAR SAPRE] New Delhi; November 01, 2017
1
ITEM NO.1501 COURT NO.2 SECTION XII-A
(For judgment)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).29747-29749/2013
VENTURE GLOBAL ENGINEERING LLC Petitioner(s)
VERSUS
TECH MAHINDRA LTD & ANR ETC. Respondent(s)
WITH SLP(C) No. 8298/2014 (XII-A)
Date : 01-11-2017 These petitions were called on for pronouncement
of judgment today.
For Petitioner(s)/ Mr. K.V. Vishwanathan,Sr.Adv,
Respondent(s) Mr. Abhijit Sinha,Adv.
Ms. Shally Bhasin,Adv.
Mr. Siddhant Boxy,Adv.
Mr. E. C. Agrawala, AOR
Mr. Dhruv Mehta,Sr.Adv.
Mr. V.K. Misra,Adv.
Mr. Rajat Taimni,Adv.
Mr. Naval Sharma,Adv.
Mr. Saket Satapathy,Adv.
2
Mrs. Shriye Luke,Adv.
Mr. Devendra Singh, AOR
Mr. Abhijit Sinha,Adv.
Mr. Abhinav Mukerji, AOR
Hon'ble Mr. Justice J. Chelameswar and Hon'ble Mr. Justice
Abhay Manohar Sapre pronounced separate and dissenting judgments of
the Bench comprising His Lordship and Hon'ble Mr. Justice Abhay
Manohar Sapre, in these petitions.
Leave granted in the SLPs. In terms of common signed
reportable order, the Registry is directed to place the papers
before Hon'ble the Chief Justice of India for appropriate further
course of action.
Pending application(s), if any, stand disposed of.
(OM PARKASH SHARMA) (MADHU NARULA)
AR CUM PS BRANCH OFFICER
(Two signed reportable judgments and the common order are placed on
the file)