HRD CORPORATION (MARCUS OIL AND CHEMICAL DIVISION) Vs GAIL (INDIA) LIMITED (FORMERLY GAS AUTHORITY OF INDIA LTD)
Bench: HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
Judgment by: HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
Case number: C.A. No.-011126-011126 / 2017
Diary number: 21831 / 2017
Advocates: SHAILENDRA SWARUP Vs
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REPORTABLE IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 11126 OF 2017 (ARISING OUT OF S.L.P. (C) NO. 20679 OF 2017)
HRD CORPORATION (MARCUS OIL AND CHEMICAL DIVISION) …APPELLANTS
VERSUS
GAIL (INDIA) LIMITED (FORMERLY GAS AUTHORITY OF INDIA LTD.) …RESPONDENT
WITH
CIVIL APPEAL NO. 11127 OF 2017 (ARISING OUT OF S.L.P. (C) NO. 20675 OF 2017)
J U D G M E N T
R.F. Nariman, J.
1. Leave granted.
2. The present appeals raise interesting questions relating to the
applicability of Sections 12 and 14 of the Arbitration and Conciliation
Act, 1996, in particular with respect to sub-section (5) of Section 12
added by the Arbitration and Conciliation (Amendment) Act, 2015 (Act
3 of 2016) (hereinafter referred to as the 2016 Amendment Act).
3. Briefly stated, the relevant facts necessary to decide this case
are as follows. The respondent, GAIL (India), issued a notice inviting
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tenders for supply of wax generated at GAIL’s plant at Pata, Uttar
Pradesh for a period of 20 years on an exclusive basis. The
appellant successfully tendered for the said contract and the parties
entered into an agreement dated April 1, 1999. Disputes arose
between the parties, the appellant claiming that GAIL had wrongfully
withheld supplies of wax, as a result of which the appellant invoked
the arbitration clause included in the agreement.
4. Three earlier arbitrations have taken place between the parties.
The present dispute arises from the fourth such arbitration. For the
period 2004-2007, an Arbitral Tribunal consisting of Justice A.B.
Rohatgi (presiding arbitrator), Justice J.K. Mehra and Justice N.N.
Goswamy published an award on April 8, 2006 in which they directed
specific performance of the agreement dated April 1, 1999. This
award was never challenged and has since become final.
5. For the period 2007-2010, a second arbitration was held
consisting of the same panel as the first arbitration.
6. For the period 2010-2013, the same Arbitral Tribunal was
constituted. However, while the proceedings were pending, Justice
Goswamy expired and Justice T.S. Doabia was appointed in his
place. Justice A.B. Rohatgi resigned on February 17, 2013 as the
presiding arbitrator, as a result of which Justice S.S. Chadha was
appointed to fill his vacancy. This third arbitration proceeding
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culminated into two separate awards, both dated July 22, 2015. The
appellant has filed a petition under Section 34 of the Act assailing the
said awards, which is pending before the Delhi High Court.
7. In respect of the period from 2016 to 2019, initially, the
appellant nominated Justice K. Ramamoorthy as its arbitrator.
However, he withdrew from the case on December 14, 2016 and
Justice Mukul Mudgal was nominated as arbitrator in his place. The
respondent appointed Justice Doabia, and Justice Doabia and
Justice K. Ramamoorthy appointed Justice K.K. Lahoti to be the
presiding arbitrator, before Justice K. Ramamoorthy withdrew from
the case. Two applications have been filed by the appellant under
Section 12 of the Act, one seeking termination of the mandate of
Justice Doabia and the other seeking termination of the mandate of
Justice Lahoti. These two applications were heard and disposed of by
an order dated February 16, 2017. Justice Lahoti, with whom Justice
Doabia concurred, held that they were entitled to continue with the
arbitration. Justice Mukul Mudgal, on the other hand, concurred in
the appointment of Justice Lahoti but held that Justice Doabia’s
appointment was hit by certain clauses of the Fifth and Seventh
Schedules to the Act and, therefore, that his mandate has terminated.
As against this order, OMP No.22/2017 was filed before a single
Judge of the Delhi High Court who then dismissed both the petitions.
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8. Shri Shyam Divan, learned senior advocate appearing in civil
appeal arising out of SLP(C) No. 20679 of 2017 and Shri Gopal Jain,
learned senior advocate, appearing in civil appeal arising of SLP(C)
No. 20675 of 2017 have assailed the judgment of the single Judge.
According to Shri Divan, the appointment of Justice Lahoti squarely
attracted Items 1, 8 and 15 of the Seventh Schedule thereby making
him ineligible to act as arbitrator. He also argued that Items 20 and
22 contained in the Fifth Schedule are also attracted to the facts of
this case, thereby giving rise to justifiable doubts as to his
independence or impartiality. He further argued that if for any reason
Justice Doabia’s appointment is held to be bad, Justice Lahoti’s
appointment must follow as being bad as an ineligible arbitrator
cannot appoint another arbitrator. He has argued before us that the
2016 Amendment Act, which substituted Section 12(1), read with the
Fifth and Seventh Schedules and introduced Section 12(5), has to be
read in the context of the grounds for challenge to awards being
made narrower than they were under Section 34 of the Act. This
being so, it is extremely important that the independence and
impartiality of an arbitrator be squarely and unequivocally
established, and for this purpose, the grounds contained in the Fifth
and Seventh Schedules should be construed in a manner that
heightens independence and impartiality. According to learned
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counsel, once a Seventh Schedule challenge is presented before the
Court, the arbitrator becomes ineligible and consequently becomes
de jure unable to perform his functions under Section 14 of the Act.
9. Shri Gopal Jain, learned senior advocate appearing in civil
appeal arising from SLP(C) No. 20679 of 2017, argued that the object
of the 2016 Amendment Act is to appoint neutral arbitrators who are
independent and fair in their decision making. According to learned
counsel, Justice Doabia was ineligible as he squarely fell within Items
1, 15 and 16 of the Seventh Schedule, the last Item 16 being
contrasted with Explanation 3 thereof. According to him, Justice
Doabia has not disclosed in writing circumstances which are likely to
affect his ability to devote sufficient time to the arbitration and for this
reason also, his appointment should be set aside. According to
learned counsel, once Justice Doabia’s appointment falls, Justice
Lahoti’s appointment also falls.
10. Ms. Vanita Bhargava, learned counsel appearing on behalf of
the respondent, has argued, referring to various provisions of the
Seventh Schedule, that neither Justice Doabia nor Justice Lahoti are
ineligible to act as arbitrators. According to her, the list in the Fifth and
Seventh Schedules is taken from the International Bar Association
Guidelines on Conflicts of Interest in International Arbitration, 2014
(hereinafter referred to as IBA Guidelines) and must be read in
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consonance therewith. Once that is done, it becomes plain that Item
16 would not apply to Justice Doabia for the simple reason that he
should be an arbitrator who has had previous involvement in the very
dispute at hand and not in an earlier arbitration. For this purpose, she
contrasted Item 16 with Items 22 and 24 of the Fifth Schedule. She
also argued that the point regarding non disclosure on grounds
contained in Section 12(1)(b) is an afterthought and has never been
argued before either the Arbitral Tribunal or the single Judge.
According to her, the single Judge is right in holding that Justice
Lahoti’s appointment is not hit by Item 1 of the Seventh Schedule nor
is Justice Doabia’s appointment hit by Item 16 of the same Schedule,
and the reasoning contained in the judgment being correct need not
be interfered with.
11. Having heard learned counsel for both the sides, it is necessary
to first set out the statutory scheme contained in Sections 12 to 14 of
the Act. These Sections read as under:-
“Sec. 12 Grounds for challenge.- (1) When a person is approached in connection with his possible appointment as an arbitrator, he shall disclose in writing any circumstances,-
(a)such as the existence either direct or indirect, of any past or present relationship with or interest in any of the parties or in relation to the subject-matter in dispute, whether financial, business, professional or other kind, which is likely to give rise to justifiable doubts as to his independence or impartiality; and
(b)which are likely to affect his ability to devote sufficient time to the arbitration and in particular his ability to complete the entire arbitration within a period of twelve months.
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Explanation 1.– The grounds stated in the Fifth Schedule shall guide in determining whether circumstances exist which give rise to justifiable doubts as to the independence or impartiality of an arbitrator. Explanation 2. – The disclosure shall be made by such person in the form specified in the Sixth Schedule.
(2) An arbitrator, from the time of his appointment and throughout the arbitral proceedings, shall, without delay, disclose to the parties in writing any circumstances referred to in sub-section (1) unless they have already been informed of them by him. (3) An arbitrator may be challenged only if-
(a) circumstances exist that give rise to justifiable doubts as to his independence or impartiality, or (b) he does not possess the qualifications agreed to by the parties.
(4) A party may challenge an arbitrator appointed by him, or in whose appointment he has participated, only for reasons of which he becomes aware after the appointment has been made. (5) Notwithstanding any prior agreement to the contrary, any person whose relationship, with the parties or counsel or the subject-matter of the dispute, falls under any of the categories specified in the Seventh Schedule shall be ineligible to be appointed as an arbitrator: Provided that parties may, subsequent to disputes having arisen between them, waive the applicability of this sub-section by an express agreement in writing.” “Sec. 13 Challenge procedure.-
(1) Subject to sub-section (4), the parties are free to agree on a procedure for challenging an arbitrator.
(2) Failing any agreement referred to in sub-section (1), a party who intends to challenge an arbitrator shall, within fifteen days after becoming aware of the constitution of the arbitral tribunal or after becoming aware of any circumstances referred to in sub-section (3) of section 12, send a written statement of the reasons for the challenge to the arbitral tribunal.
(3) Unless the arbitrator challenged under sub-section (2) withdraws from his office or the other party agrees to the challenge, the arbitral tribunal shall decide on the challenge.
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(4) If a challenge under any procedure agreed upon by the parties or tinder the procedure under sub-section (2) is not successful, the arbitral tribunal shall continue the arbitral proceedings and make an arbitral award.
(5) Where an arbitral award is made under sub-section (4), the party challenging the arbitrator may make an application for setting aside such an arbitral award in accordance with section 34.
(6) Where an arbitral award is set aside on an application made under sub-section (5), the Court may decide as to whether the arbitrator who is challenged is entitled to any fees.”
“Sec. 14. Failure or impossibility to act. – (1) The mandate of an arbitrator shall terminate and he shall be substituted by another arbitrator, if-
(a) he becomes de jure or de facto unable to perform his functions or for other reasons fails to act without undue delay; and (b) he withdraws from his office or the parties agree to the termination of his mandate.
(2) If a controversy remains concerning any of the grounds referred to in clause (a) of sub-section (1), a party may, unless otherwise agreed by the parties, apply to the Court to decide on the termination of the mandate. (3) If, under this section or sub-section (3) of section 13, an arbitrator withdraws from his office or a party agrees to the termination of the mandate of an arbitrator, it shall not imply acceptance of the validity of any ground referred to in this section or sub-section (3) of section 12.”
12. Under Section 12, it is clear that when a person is approached
in connection with his possible appointment as an arbitrator, he has to
make a disclosure in writing, in which he must state the existence of
any direct or indirect present or past relationship or interest in any of
the parties or in relation to the subject matter in dispute, which is
likely to give justifiable doubts as to his independence or impartiality.
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He is also to disclose whether he can devote sufficient time to the
arbitration, in particular to be able to complete the entire arbitration
within a period of 12 months. Such disclosure is to be made in a form
specified in the Sixth Schedule, grounds stated in the Fifth Schedule
being a guide in determining whether such circumstances exist.
Unlike the scheme contained in the IBA Guidelines, where there is a
non-waivable Red List, parties may, subsequent to disputes having
arisen between them, waive the applicability of the items contained in
the Seventh Schedule by an express agreement in writing. The Fifth,
Sixth and Seventh Schedules are important for determination of the
present disputes, and are set out with the corresponding provisions of
the IBA Guidelines hereunder:
“THE FIFTH SCHEDULE [See section 12 (1)(b)]
The following grounds give rise to justifiable doubts as to the independence or impartiality of arbitrators:
Fifth Schedule Corresponding provision in the IBA Guidelines
1. The arbitrator is an employee, consultant, advisor or has any other past or present business relationship with a party.
(Non-Waivable Red List) 1.1 There is an identity between a party and the arbitrator, or the arbitrator is a legal representative or employee of an entity that is a party in the arbitration.
2. The arbitrator currently represents or advises one of
(Waivable Red List) 2.3.1 The arbitrator
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the parties or an affiliate of one of the parties.
currently represents or advises one of the parties, or an affiliate of one of the parties.
3. The arbitrator currently represents the lawyer or law firm acting as counsel for one of the parties.
(Waivable Red List) 2.3.2 The arbitrator currently represents or advises the lawyer or law firm acting as counsel for one of the parties.
4. The arbitrator is a lawyer in the same law firm which is representing one of the parties.
(Waivable Red List) 2.3.3 The arbitrator is a lawyer in the same law firm as the counsel to one of the parties.
5. The arbitrator is a manager, director or part of the management, or has a similar controlling influence, in an affiliate of one of the parties if the affiliate is directly involved in the matters in dispute in the arbitration.
(Waivable Red List) 2.3.4 The arbitrator is a manager, director or member of the supervisory board, or has a controlling influence in an affiliate of one of the parties, if the affiliate is directly involved in the matters in dispute in the arbitration.
6. The arbitrator’s law firm had a previous but terminated involvement in the case without the arbitrator being involved himself or herself.
(Waivable Red List) 2.3.5 The arbitrator’s law firm had a previous but terminated involvement in the case without the arbitrator being involved himself or herself.
7. The arbitrator’s law firm currently has a significant commercial relationship with one of the parties or an affiliate of one of the parties.
(Waivable Red List) 2.3.6 The arbitrator’s law firm currently has a significant commercial relationship with one of the parties, or an affiliate of one of the parties.
8. The arbitrator regularly advises the appointing party or an affiliate of the appointing party even though neither the arbitrator nor his
(Waivable Red List) 2.3.7 The arbitrator regularly advises one of the parties, or an affiliate of one of the parties, but
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or her firm derives a significant financial income therefrom.
neither the arbitrator nor his or her firm derives a significant financial income therefrom.
9. The arbitrator has a close family relationship with one of the parties and in the case of companies with the persons in the management and controlling the company.
(Waivable Red List) 2.3.8 The arbitrator has a close family relationship with one of the parties, or with a manager, director or member of the supervisory board, or any person having a controlling influence in one of the parties, or an affiliate of one of the parties, or with a counsel representing a party.
10. A close family member of the arbitrator has a significant financial interest in one of the parties or an affiliate of one of the parties.
(Waivable Red List) 2.3.9 A close family member of the arbitrator has a significant financial or personal interest in one of the parties, or an affiliate of one of the parties.
11. The arbitrator is a legal representative of an entity that is a party in the arbitration.
(Non-Waivable Red List) 1.1 There is an identity between a party and the arbitrator, or the arbitrator is a legal representative or employee of an entity that is a party in the arbitration.
12. The arbitrator is a manager, director or part of the management, or has a similar controlling influence in one of the parties.
(Non-Waivable Red List) 1.2 The arbitrator is a manager, director or member of the supervisory board, or has a controlling influence on one of the parties or an entity that has a direct economic interest in the award to be rendered in the arbitration.
13. The arbitrator has a significant financial interest in one of the parties or the
(Non-Waivable Red List) 1.3 The arbitrator has a significant financial or
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outcome of the case. personal interest in one of the parties, or the outcome of the case.
14. The arbitrator regularly advises the appointing party or an affiliate of the appointing party, and the arbitrator or his or her firm derives a significant financial income therefrom.
(Non-Waivable Red List) 1.4 The arbitrator or his or her firm regularly advises the party, or an affiliate of the party, and the arbitrator or his or her firm derives significant financial income therefrom.
15. The arbitrator has given legal advice or provided an expert opinion on the dispute to a party or an affiliate of one of the parties.
(Waivable Red List) 2.1.1 The arbitrator has given legal advice, or provided an expert opinion, on the dispute to a party or an affiliate of one of the parties.
16. The arbitrator has previous involvement in the case.
(Waivable Red List) 2.1.2 The arbitrator had a prior involvement in the dispute.
17. The arbitrator holds shares, either directly or indirectly, in one of the parties or an affiliate of one of the parties that is privately held.
(Waivable Red List) 2.2.1 The arbitrator holds shares, either directly or indirectly, in one of the parties, or an affiliate of one of the parties, this party or an affiliate being privately held.
18. A close family member of the arbitrator has a significant financial interest in the outcome of the dispute.
(Waivable Red List) 2.2.2 A close family member of the arbitrator has a significant financial interest in the outcome of the dispute.
19. The arbitrator or a close family member of the arbitrator has a close relationship with a third party who may be liable to recourse on the part of the unsuccessful party in the dispute.
(Waivable Red List) 2.2.3 The arbitrator, or a close family member of the arbitrator, has a close relationship with a non-party who may be liable to recourse on the part of the
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unsuccessful party in the dispute.
20. The arbitrator has within the past three years served as counsel for one of the parties or an affiliate of one of the parties or has previously advised or been consulted by the party or an affiliate of the party making the appointment in an unrelated matter, but the arbitrator and the party or the affiliate of the party have no ongoing relationship.
(Orange List) 3.1.1 The arbitrator has, within the past three years, served as counsel for one of the parties, or an affiliate of one of the parties, or has previously advised or been consulted by the party, or an affiliate of the party, making the appointment in an unrelated matter, but the arbitrator and the party, or the affiliate of the party, have no ongoing relationship.
21. The arbitrator has within the past three years served as counsel against one of the parties or an affiliate of one of the parties in an unrelated matter.
(Orange List) 3.1.2 The arbitrator has, within the past three years, served as counsel against one of the parties, or an affiliate of one of the parties, in an unrelated matter.
22. The arbitrator has within the past three years been appointed as arbitrator on two or more occasions by one of the parties or an affiliate of one of the parties.
(Orange List) 3.1.3 The arbitrator has, within the past three years, been appointed as arbitrator on two or more occasions by one of the parties, or an affiliate of one of the parties.
23. The arbitrator’s law firm has within the past three years acted for one of the parties or an affiliate of one of the parties in an unrelated matter without the involvement of the arbitrator.
(Orange List) 3.1.4 The arbitrator’s law firm has, within the past three years, acted for or against one of the parties, or an affiliate of one of the parties, in an unrelated matter without the involvement of the arbitrator.
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24. The arbitrator currently serves, or has served within the past three years, as arbitrator in another arbitration on a related issue involving one of the parties or an affiliate of one of the parties.
(Orange List) 3.1.5 The arbitrator currently serves, or has served within the past three years, as arbitrator in another arbitration on a related issue involving one of the parties, or an affiliate of one of the parties.
25. The arbitrator and another arbitrator are lawyers in the same law firm.
(Orange List) 3.3.1 The arbitrator and another arbitrator are lawyers in the same law firm.
26. The arbitrator was within the past three years a partner of, or otherwise affiliated with, another arbitrator or any of the counsel in the same arbitration.
(Orange List) 3.3.3 The arbitrator was, within the past three years, a partner of, or otherwise affiliated with, another arbitrator or any of the counsel in the arbitration.
27. A lawyer in the arbitrator’s law firm is an arbitrator in another dispute involving the same party or parties or an affiliate of one of the parties.
(Orange List) 3.3.4 A lawyer in the arbitrator’s law firm is an arbitrator in another dispute involving the same party or parties, or an affiliate of one of the parties.
28. A close family member of the arbitrator is a partner or employee of the law firm representing one of the parties, but is not assisting with the dispute.
(Orange List) 3.3.5 A close family member of the arbitrator is a partner or employee of the law firm representing one of the parties, but is not assisting with the dispute.
29. The arbitrator has within the past three years received more than three appointments by the same counsel or the same law firm.
(Orange List) 3.3.8 The arbitrator has, within the past three years, been appointed on more than three occasions by the same counsel, or the same law firm.
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30. The arbitrator’s law firm is currently acting adverse to one of the parties or an affiliate of one of the parties.
(Orange List) 3.4.1 The arbitrator’s law firm is currently acting adversely to one of the parties, or an affiliate of one of the parties.
31. The arbitrator had been associated within the past three years with a party or an affiliate of one of the parties in a professional capacity, such as a former employee or partner.
(Orange List) 3.4.2 The arbitrator has been associated with a party, or an affiliate of one of the parties, in a professional capacity, such as a former employee or partner.
32. The arbitrator holds shares, either directly or indirectly, which by reason of number or denomination constitute a material holding in one of the parties or an affiliate of one of the parties that is publicly listed.
(Orange List) 3.5.1 The arbitrator holds shares, either directly or indirectly, that by reason of number or denomination constitute a material holding in one of the parties, or an affiliate of one of the parties, this party or affiliate being publicly listed.
33. The arbitrator holds a position in an arbitration institution with appointing authority over the dispute.
(Orange List) 3.5.3 The arbitrator holds a position with the appointing authority with respect to the dispute.
34. The arbitrator is a manager, director or part of the management, or has a similar controlling influence, in an affiliate of one of the parties, where the affiliate is not directly involved in the matters in dispute in the arbitration.
(Orange List) 3.5.4 The arbitrator is a manager, director or member of the supervisory board, or has a controlling influence on an affiliate of one of the parties, where the affiliate is not directly involved in the matters in dispute in the arbitration.
Explanation 1.—The term “close family member” refers to a spouse, sibling, child, parent or life partner.
Footnote 3.— Throughout the Application Lists, the term ‘close family member’ refers to a: spouse, sibling,
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child, parent or life partner, in addition to any other family member with whom a close relationship exists.
Explanation 2.—The term “affiliate” encompasses all companies in one group of companies including the parent company.
Footnote 4.— Throughout the Application Lists, the term ‘affiliate’ encompasses all companies in a group of companies, including the parent company.
Explanation 3.—For the removal of doubts, it is clarified that it may be the practice in certain specific kinds of arbitration, such as maritime or commodities arbitration, to draw arbitrators from a small, specialized pool. If in such fields it is the custom and practice for parties frequently to appoint the same arbitrator in different cases, this is a relevant fact to be taken into account while applying the rules set out above.
Footnote 5.— It may be the practice in certain types of arbitration, such as maritime, sports or commodities arbitration, to draw arbitrators from a smaller or specialised pool of individuals. If in such fields it is the custom and practice for parties to frequently appoint the same arbitrator in different cases, no disclosure of this fact is required, where all parties in the arbitration should be familiar with such custom and practice.
“THE SIXTH SCHEDULE
[See section 12 (1)(b)]
NAME: CONTACT DETAILS: PRIOR EXPERIENCE (INCLUDING EXPERIENCE WITH ARBITRATIONS): NUMBER OF ONGOING ARBITRATIONS:
CIRCUMSTANCES DISCLOSING ANY PAST OR PRESENT RELATIONSHIP WITH OR INTEREST IN ANY OF THE PARTIES OR IN RELATION TO THE SUBJECT-MATTER IN DISPUTE, WHETHER
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FINANCIAL, BUSINESS, PROFESSIONAL OR OTHER KIND, WHICH IS LIKELY TO GIVE RISE TO JUSTIFIABLE DOUBTS AS TO YOUR INDEPENDENCE OR IMPARTIALITY (LIST OUT):
CIRCUMSTANCES WHICH ARE LIKELY TO AFFECT YOUR ABILITY TO DEVOTE SUFFICIENT TIME TO THE ARBITRATION AND IN PARTICULAR YOUR ABILITY TO FINISH THE ENTIRE ARBITRATION WITHIN TWELVE MONTHS (LIST OUT):”
“THE SEVENTH SCHEDULE [See section 12 (5)]
Arbitrator’s relationship with the parties or counsel 1. The arbitrator is an employee, consultant, advisor or has any other past or present business relationship with a party. 2. The arbitrator currently represents or advises one of the parties or an affiliate of one of the parties. 3. The arbitrator currently represents the lawyer or law firm acting as counsel for one of the parties. 4. The arbitrator is a lawyer in the same law firm which is representing one of the parties. 5. The arbitrator is a manager, director or part of the management, or has a similar controlling influence, in an affiliate of one of the parties if the affiliate is directly involved in the matters in dispute in the arbitration. 6. The arbitrator’s law firm had a previous but terminated involvement in the case without the arbitrator being involved himself or herself. 7. The arbitrator’s law firm currently has a significant commercial relationship with one of the parties or an affiliate of one of the parties. 8. The arbitrator regularly advises the appointing party or an affiliate of the appointing party even though neither the arbitrator nor his or her firm derives a significant financial income therefrom. 9. The arbitrator has a close family relationship with one of the parties and in the case of companies with the persons in the management and controlling the company.
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10. A close family member of the arbitrator has a significant financial interest in one of the parties or an affiliate of one of the parties. 11. The arbitrator is a legal representative of an entity that is a party in the arbitration. 12. The arbitrator is a manager, director or part of the management, or has a similar controlling influence in one of the parties. 13. The arbitrator has a significant financial interest in one of the parties or the outcome of the case. 14. The arbitrator regularly advises the appointing party or an affiliate of the appointing party, and the arbitrator or his or her firm derives a significant financial income therefrom.
Relationship of the arbitrator to the dispute 15. The arbitrator has given legal advice or provided an expert opinion on the dispute to a party or an affiliate of one of the parties. 16. The arbitrator has previous involvement in the case.
Arbitrator’s direct or indirect interest in the dispute. 17. The arbitrator holds shares, either directly or indirectly, in one of the parties or an affiliate of one of the parties that is privately held. 18. A close family member of the arbitrator has a significant financial interest in the outcome of the dispute. 19. The arbitrator or a close family member of the arbitrator has a close relationship with a third party who may be liable to recourse on the part of the unsuccessful party in the dispute. Explanation 1.—The term “close family member” refers to a spouse, sibling, child, parent or life partner. Explanation 2.—The term “affiliate” encompasses all companies in one group of companies including the parent company. Explanation 3.—For the removal of doubts, it is clarified that it may be the practice in certain specific kinds of arbitration, such as maritime or commodities arbitration,
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to draw arbitrators from a small, specialized pool. If in such fields it is the custom and practice for parties frequently to appoint the same arbitrator in different cases, this is a relevant fact to be taken into account while applying the rules set out above.”
13. After the 2016 Amendment Act, a dichotomy is made by the Act
between persons who become “ineligible” to be appointed as
arbitrators, and persons about whom justifiable doubts exist as to
their independence or impartiality. Since ineligibility goes to the root
of the appointment, Section 12(5) read with the Seventh Schedule
makes it clear that if the arbitrator falls in any one of the categories
specified in the Seventh Schedule, he becomes “ineligible” to act as
arbitrator. Once he becomes ineligible, it is clear that, under Section
14(1)(a), he then becomes de jure unable to perform his functions
inasmuch as, in law, he is regarded as “ineligible”. In order to
determine whether an arbitrator is de jure unable to perform his
functions, it is not necessary to go to the Arbitral Tribunal under
Section 13. Since such a person would lack inherent jurisdiction to
proceed any further, an application may be filed under Section 14(2)
to the Court to decide on the termination of his/her mandate on this
ground. As opposed to this, in a challenge where grounds stated in
the Fifth Schedule are disclosed, which give rise to justifiable doubts
as to the arbitrator’s independence or impartiality, such doubts as to
independence or impartiality have to be determined as a matter of
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fact in the facts of the particular challenge by the Arbitral Tribunal
under Section 13. If a challenge is not successful, and the Arbitral
Tribunal decides that there are no justifiable doubts as to the
independence or impartiality of the arbitrator/arbitrators, the Tribunal
must then continue the arbitral proceedings under Section 13(4) and
make an award. It is only after such award is made, that the party
challenging the arbitrator’s appointment on grounds contained in the
Fifth Schedule may make an application for setting aside the arbitral
award in accordance with Section 34 on the aforesaid grounds. It is
clear, therefore, that any challenge contained in the Fifth Schedule
against the appointment of Justice Doabia and Justice Lahoti cannot
be gone into at this stage, but will be gone into only after the Arbitral
Tribunal has given an award. Therefore, we express no opinion on
items contained in the Fifth Schedule under which the appellant may
challenge the appointment of either arbitrator. They will be free to do
so only after an award is rendered by the Tribunal.
14. Confining ourselves to ineligibility, it is important to note that the
Law Commission by its 246th Report of August, 2014 had this to say
in relation to the amendments made to Section 12 and the insertion of
the Fifth and Seventh Schedules:
“59. The Commission has proposed the requirement of having specific disclosures by the arbitrator, at the stage of his possible appointment, regarding existence of any
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relationship or interest of any kind which is likely to give rise to justifiable doubts. The Commission has proposed the incorporation of the Fourth Schedule, which has drawn from the Red and Orange lists of the IBA Guidelines on Conflicts of Interest in International Arbitration, and which would be treated as a “guide” to determine whether circumstances exist which give rise to such justifiable doubts. On the other hand, in terms of the proposed section 12 (5) of the Act and the Fifth Schedule which incorporates the categories from the Red list of the IBA Guidelines (as above), the person proposed to be appointed as an arbitrator shall be ineligible to be so appointed, notwithstanding any prior agreement to the contrary. In the event such an ineligible person is purported to be appointed as an arbitrator, he shall be de jure deemed to be unable to perform his functions, in terms of the proposed explanation to section 14. Therefore, while the disclosure is required with respect to a broader list of categories (as set out in the Fourth Schedule, and as based on the Red and Orange lists of the IBA Guidelines), the ineligibility to be appointed as an arbitrator (and the consequent de jure inability to so act) follows from a smaller and more serious sub-set of situations (as set out in the Fifth Schedule, and as based on the Red list of the IBA Guidelines). 60. The Commission, however, feels that real and genuine party autonomy must be respected, and, in certain situations, parties should be allowed to waive even the categories of ineligibility as set in the proposed Fifth Schedule. This could be in situations of family arbitrations or other arbitrations where a person commands the blind faith and trust of the parties to the dispute, despite the existence of objective “justifiable doubts” regarding his independence and impartiality. To deal with such situations, the Commission has proposed the proviso to section 12 (5), where parties may, subsequent to disputes having arisen between them, waive the applicability of the proposed Section 12 (5) by an express agreement in writing. In all other cases, the general rule in the proposed section 12 (5) must be followed. In the event the High Court is approached in connection with appointment of an arbitrator, the Commission has proposed seeking the disclosure in terms of section 12 (1) and in which context the High
21
Court or the designate is to have “due regard” to the contents of such disclosure in appointing the arbitrator.”
15. The enumeration of grounds given in the Fifth and Seventh
Schedules have been taken from the IBA Guidelines, particularly from
the Red and Orange Lists thereof. The aforesaid guidelines consist of
three lists. The Red List, consisting of non-waivable and waivable
guidelines, covers situations which are “more serious” and “serious”,
the “more serious” objections being non-waivable. The Orange List,
on the other hand, is a list of situations that may give rise to doubts
as to the arbitrator’s impartiality or independence, as a consequence
of which the arbitrator has a duty to disclose such situations. The
Green List is a list of situations where no actual conflict of interest
exists from an objective point of view, as a result of which the
arbitrator has no duty of disclosure. These guidelines were first
introduced in the year 2004 and have thereafter been amended, after
seeing the experience of arbitration worldwide. In Part 1 thereof,
general standards regarding impartiality, independence and
disclosure are set out. General principle 1 reads as follows:
“IBA Guidelines on Conflicts of Interest in International Arbitration (1) General Principle: Every arbitrator shall be impartial and independent of the parties at the time of accepting an appointment to serve and shall remain so until the final award has been rendered or the proceedings have otherwise finally terminated.”
22
On “conflicts of interest”, guidelines laid down are as follows: “(2) Conflicts of Interest
(a) An arbitrator shall decline to accept an appointment or, if the arbitration has already been commenced, refuse to continue to act as an arbitrator, if he or she has any doubt as to his or her ability to be impartial or independent.
(b) The same principle applies if facts or circumstances exist, or have arisen since the appointment, which, from the point of view of a reasonable third person having knowledge of the relevant facts and circumstances, would give rise to justifiable doubts as to the arbitrator’s impartiality or independence, unless the parties have accepted the arbitrator in accordance with the requirements set out in General Standard 4.
(c) Doubts are justifiable if a reasonable third person, having knowledge of the relevant facts and circumstances, would reach the conclusion that there is a likelihood that the arbitrator may be influenced by factors other than the merits of the case as presented by the parties in reaching his or her decision.
(d) Justifiable doubts necessarily exist as to the arbitrator’s impartiality or independence in any of the situations described in the Non-Waivable Red List.”
16. In Voestalpine Schienen GmbH v. Delhi Metro Rail
Corporation Ltd., (2017) 4 SCC 665 at 687-689, in the context of a
Section 11 application made under the Act, this Court had occasion to
delve into the independence and impartiality of arbitrators and the
guidelines that are laid down in the Fifth and Seventh Schedule. This
Court stated:
“20. Independence and impartiality of the arbitrator are the hallmarks of any arbitration proceedings. Rule against bias is one of the fundamental principles of natural justice which applied to all judicial and quasi-judicial
23
proceedings. It is for this reason that notwithstanding the fact that relationship between the parties to the arbitration and the arbitrators themselves are contractual in nature and the source of an arbitrator's appointment is deduced from the agreement entered into between the parties, notwithstanding the same non-independence and non-impartiality of such arbitrator (though contractually agreed upon) would render him ineligible to conduct the arbitration. The genesis behind this rational is that even when an arbitrator is appointed in terms of contract and by the parties to the contract, he is independent of the parties. Functions and duties require him to rise above the partisan interest of the parties and not to act in, or so as to further, the particular interest of either parties. After all, the arbitrator has adjudicatory role to perform and, therefore, he must be independent of parties as well as impartial. The United Kingdom Supreme Court has beautifully highlighted this aspect in Hashwani v. Jivraj [Hashwani v. Jivraj, (2011) 1 WLR 1872 : 2011 UKSC 40] in the following words: (WLR p. 1889, para 45)
“45. … the dominant purpose of appointing an arbitrator or arbitrators is the impartial resolution of the dispute between the parties in accordance with the terms of the agreement and, although the contract between the parties and the arbitrators would be a contract for the provision of personal services, they were not personal services under the direction of the parties.”
21. Similarly, Cour de Cassation, France, in a judgment delivered in 1972 in Consorts Ury [Fouchard, Gaillard, Goldman on International Commercial Arbitration 562 (Emmanuel Gaillard & John Savage eds., 1999) {quoting Cour de cassation [Cass.] [Supreme Court for judicial matters] Consorts Ury v. S.A. des Galeries Lafayette, Cass. 2e civ., 13-4-1972, JCP, Pt. II, No. 17189 (1972) (France)}], underlined that:
“an independent mind is indispensable in the exercise of judicial power, whatever the source of that power may be, and it is one of the essential qualities of an arbitrator.”
22. Independence and impartiality are two different
24
concepts. An arbitrator may be independent and yet, lack impartiality, or vice versa. Impartiality, as is well accepted, is a more subjective concept as compared to independence. Independence, which is more an objective concept, may, thus, be more straightforwardly ascertained by the parties at the outset of the arbitration proceedings in light of the circumstances disclosed by the arbitrator, while partiality will more likely surface during the arbitration proceedings.
23. It also cannot be denied that the Seventh Schedule is based on IBA guidelines which are clearly regarded as a representation of international based practices and are based on statutes, case law and juristic opinion from a cross-section on jurisdiction. It is so mentioned in the guidelines itself.
24. xxx xxx xxx
25. Section 12 has been amended with the objective to induce neutrality of arbitrators viz. their independence and impartiality. The amended provision is enacted to identify the “circumstances” which give rise to “justifiable doubts” about the independence or impartiality of the arbitrator. If any of those circumstances as mentioned therein exists, it will give rise to justifiable apprehension of bias. The Fifth Schedule to the Act enumerates the grounds which may give rise to justifiable doubts of this nature. Likewise, the Seventh Schedule mentions those circumstances which would attract the provisions of sub-section (5) of Section 12 and nullify any prior agreement to the contrary. In the context of this case, it is relevant to mention that only if an arbitrator is an employee, a consultant, an advisor or has any past or present business relationship with a party, he is rendered ineligible to act as an arbitrator. Likewise, that person is treated as incompetent to perform the role of arbitrator, who is a manager, director or part of the management or has a single controlling influence in an affiliate of one of the parties if the affiliate is directly involved in the matters in dispute in the arbitration. Likewise, persons who regularly advised the appointing party or affiliate of the appointing party are incapacitated. A comprehensive list is enumerated in Schedule 5 and Schedule 7 and admittedly the persons empanelled by
25
the respondent are not covered by any of the items in the said list.”
17. It will be noticed that Items 1 to 19 of the Fifth Schedule are
identical with the aforesaid items in the Seventh Schedule. The only
reason that these items also appear in the Fifth Schedule is for
purposes of disclosure by the arbitrator, as unless the proposed
arbitrator discloses in writing his involvement in terms of Items 1 to 34
of the Fifth Schedule, such disclosure would be lacking, in which case
the parties would be put at a disadvantage as such information is
often within the personal knowledge of the arbitrator only. It is for this
reason that it appears that Items 1 to 19 also appear in the Fifth
Schedule.
18. Shri Divan is right in drawing our attention to the fact that the
246th Law Commission Report brought in amendments to the Act
narrowing the grounds of challenge co-terminus with seeing that
independent, impartial and neutral arbitrators are appointed and that,
therefore, we must be careful in preserving such independence,
impartiality and neutrality of arbitrators. In fact, the same Law
Commission Report has amended Sections 28 and 34 so as to
narrow grounds of challenge available under the Act. The judgment
in ONGC v. Saw Pipes Ltd, (2003) 5 SCC 705, has been expressly
done away with. So has the judgment in ONGC v. Western Geco
26
International Ltd., (2014) 9 SCC 263. Both Sections 34 and 48
have been brought back to the position of law contained in
Renusagar Power Plant Co Ltd. v. General Electric Co., (1994)
Supp (1) SCC 644, where “public policy” will now include only two of
the three things set out therein, viz., “fundamental policy of Indian
law” and “justice or morality”. The ground relating to “the interest of
India” no longer obtains. “Fundamental policy of Indian law” is now to
be understood as laid down in Renusagar (supra). “Justice or
morality” has been tightened and is now to be understood as
meaning only basic notions of justice and morality i.e. such notions as
would shock the conscience of the Court as understood in Associate
Builders v. Delhi Development Authority, (2015) 3 SCC 49.
Section 28(3) has also been amended to bring it in line with the
judgment of this Court in Associate Builders (supra), making it clear
that the construction of the terms of the contract is primarily for the
arbitrator to decide unless it is found that such a construction is not a
possible one.
19. Thus, an award rendered in an international commercial
arbitration – whether in India or abroad – is subject to the same tests
qua setting aside under Section 34 or enforcement under Section 48,
as the case may be. The only difference is that in an arbitral award
governed by Part I, arising out of an arbitration other than an
27
international commercial arbitration, one more ground of challenge is
available viz. patent illegality appearing on the face of the award. The
ground of patent illegality would not be established, if there is merely
an erroneous application of the law or a re-appreciation of evidence.
20. However, to accede to Shri Divan’s submission that because
the grounds for challenge have been narrowed as aforesaid, we must
construe the items in the Fifth and Seventh Schedules in the most
expansive manner, so that the remotest likelihood of bias gets
removed, is not an acceptable way of interpreting the Schedules. As
has been pointed out by us hereinabove, the items contained in the
Schedules owe their origin to the IBA Guidelines, which are to be
construed in the light of the general principles contained therein – that
every arbitrator shall be impartial and independent of the parties at
the time of accepting his/her appointment. Doubts as to the above
are only justifiable if a reasonable third person having knowledge of
the relevant facts and circumstances would reach the conclusion that
there is a likelihood that the arbitrator may be influenced by factors
other than the merits of the case in reaching his or her decision. This
test requires taking a broad common-sensical approach to the items
stated in the Fifth and Seventh Schedules. This approach would,
therefore, require a fair construction of the words used therein,
neither tending to enlarge or restrict them unduly. It is with these
28
prefatory remarks that we proceed to deal with the arguments of both
sides in construing the language of the Seventh Schedule.
21. Coming to the challenge in the present case, Justice Lahoti’s
appointment is challenged on the ground that the arbitrator has been
an advisor to GAIL in another unconnected matter and, therefore,
Justice Lahoti should be removed. In his disclosure statement made
on 24.11.2016, Justice Lahoti had said:
“That on a legal issue between GAIL and another Public Sector Undertaking, an opinion was given by me to GAIL, in the year 2014, but it has no concern with respect to the present matter. I am an Arbitrator in a pending matter between M/s. Pioneer Power Limited and GAIL (India) Limited.”
22. Shri Divan has pressed before us that since on a legal issue
between GAIL and another public sector undertaking an opinion had
been given by Justice Lahoti to GAIL in the year 2014, which had no
concern with respect to the present matter, he would stand
disqualified under Item 1 of the Seventh Schedule. Items 8 and 15
were also faintly argued as interdicting Justice Lahoti’s appointment.
Item 8 would have no application as it is nobody’s case that Justice
Lahoti “regularly” advises the respondent. And Item 15 cannot apply
as no legal opinion qua the dispute at hand was ever given. On
reading Item 1 of the Seventh Schedule, it is clear that the item deals
with “business relationships”. The words “any other” show that the
first part of Item 1 also confines “advisor” to a “business relationship”.
29
The arbitrator must, therefore, be an “advisor” insofar as it concerns
the business of a party. Howsoever widely construed, it is very
difficult to state that a professional relationship is equal to a business
relationship, as, in its widest sense, it would include commercial
relationships of all kinds, but would not include legal advice given.
This becomes clear if it is read along with Items 2, 8, 14 and 15, the
last item specifically dealing with “legal advice”. Under Items 2, 8 and
14, advice given need not be advice relating to business but can be
advice of any kind. The importance of contrasting Item 1 with Items
2, 8 and 14 is that the arbitrator should be a regular advisor under
items 2, 8 and 14 to one of the parties or the appointing party or an
affiliate thereof, as the case may be. Though the word “regularly” is
missing from Items 1 and 2, it is clear that the arbitrator, if he is an
“advisor”, in the sense of being a person who has a business
relationship in Item 1, or is a person who “currently” advises a party
or his affiliates in Item 2, connotes some degree of regularity in both
items. The advice given under any of these items cannot possibly be
one opinion given by a retired Judge on a professional basis at arm’s
length. Something more is required, which is the element of being
connected in an advisory capacity with a party. Since Justice Lahoti
has only given a professional opinion to GAIL, which has no concern
with the present dispute, he is clearly not disqualified under Item 1.
30
23. Coming to Justice Doabia’s appointment, it has been
vehemently argued that since Justice Doabia has previously rendered
an award between the same parties in an earlier arbitration
concerning the same disputes, but for an earlier period, he is hit by
Item 16 of the Seventh Schedule, which states that the arbitrator
should not have previous involvement “in the case”. From the
italicized words, it was sought to be argued that “the case” is an
ongoing one, and a previous arbitration award delivered by Justice
Doabia between the same parties and arising out of the same
agreement would incapacitate his appointment in the present case.
We are afraid we are unable to agree with this contention. In this
context, it is important to refer to the IBA Guidelines, which are the
genesis of the items contained in the Seventh Schedule. Under the
waivable Red List of the IBA Guidelines, para 2.1.2 states:
“The Arbitrator had a prior involvement in the dispute.”
24. On reading the aforesaid guideline and reading the heading
which appears with Item 16, namely “Relationship of the arbitrator to
the dispute”, it is obvious that the arbitrator has to have a previous
involvement in the very dispute contained in the present arbitration.
Admittedly, Justice Doabia has no such involvement. Further, Item
16 must be read along with Items 22 and 24 of the Fifth Schedule.
The disqualification contained in Items 22 and 24 is not absolute, as
31
an arbitrator who has, within the past three years, been appointed as
arbitrator on two or more occasions by one of the parties or an
affiliate, may yet not be disqualified on his showing that he was
independent and impartial on the earlier two occasions. Also, if he
currently serves or has served within the past three years as
arbitrator in another arbitration on a related issue, he may be
disqualified under Item 24, which must then be contrasted with Item
16. Item 16 cannot be read as including previous involvements in
another arbitration on a related issue involving one of the parties as
otherwise Item 24 will be rendered largely ineffective. It must not be
forgotten that Item 16 also appears in the Fifth Schedule and has,
therefore, to be harmoniously read with Item 24. It has also been
argued by learned counsel appearing on behalf of the respondent
that the expression “the arbitrator” in Item 16 cannot possibly mean
“the arbitrator” acting as an arbitrator, but must mean that the
proposed arbitrator is a person who has had previous involvement in
the case in some other avatar. According to us, this is a sound
argument as “the arbitrator” refers to the proposed arbitrator. This
becomes clear, when contrasted with Items 22 and 24, where the
arbitrator must have served “as arbitrator” before he can be
disqualified. Obviously, Item 16 refers to previous involvement in an
advisory or other capacity in the very dispute, but not as arbitrator. It
32
was also faintly argued that Justice Doabia was ineligible under Items
1 and 15. Appointment as an arbitrator is not a “business
relationship” with the respondent under Item 1. Nor is the delivery of
an award providing an expert “opinion” i.e. advice to a party covered
by Item 15.
25. The fact that Justice Doabia has already rendered an award in
a previous arbitration between the parties would not, by itself, on the
ground of reasonable likelihood of bias, render him ineligible to be an
arbitrator in a subsequent arbitration. As has been stated in H. v. L &
others, [2017] 1 W.L.R. 2280 at 2288-2289:
“26. If authority were needed it is to be found in AMEC Capital Projects Ltd v Whitefriars City Estates Ltd [2005] 1 All ER 723. An adjudicator had decided a case without jurisdiction as a result of defects in the procedural mechanism for his appointment. His adjudication was set aside and he was then reappointed to decide the same dispute, between the same parties, and decided it in the same way. At first instance it was held that his second adjudication should be set aside for apparent bias because, amongst other things, he had already decided the same issue. The Court of Appeal reversed the decision. Dyson LJ said:
“20. In my judgment, the mere fact that the tribunal has previously decided the issue is not of itself sufficient to justify a conclusion of apparent bias. Something more is required. Judges are assumed to be trustworthy and to understand that they should approach every case with an open mind. The same applies to adjudicators, who are almost always professional persons. That is not to say that, if it is asked to re-determine an issue and the evidence and arguments are merely a repeat of what went before, the tribunal will not be
33
likely to reach the same conclusion as before. It would be unrealistic, indeed absurd, to expect the tribunal in such circumstances to ignore its earlier decision and not to be inclined to come to the same conclusion as before, particularly if the previous decision was carefully reasoned. The vice which the law must guard against is that the tribunal may approach the rehearing with a closed mind. If a judge has considered an issue carefully before reaching a decision on the first occasion, it cannot sensibly be said that he has a closed mind if, the evidence and arguments being the same as before, he does not give as careful a consideration on the second occasion as on the first. He will, however, be expected to give such reconsideration of the matter as is reasonably necessary for him to be satisfied that his first decision was correct. As I have said, it will be a most unusual case where the second hearing is for practical purposes an exact rerun of the first. 21. The mere fact that the tribunal has decided the issue before is therefore not enough for apparent bias. There needs to be something of substance to lead the fair-minded and informed observer to conclude that there is a real possibility that the tribunal will not bring an open mind and objective judgment to bear.”
27. Those comments apply with as much force to arbitrators in international reinsurance arbitration as they do to adjudicators in building disputes. Just as an arbitrator or adjudicator can be expected to bring an open mind and objective judgment to bear when redetermining the same question on the same evidence between the same parties, it is all the more so where the evidence is different and heard in a reference between different parties. 28. The position in Bermuda Form arbitrations is accurately summarised in a leading textbook, Liability Insurance in International Arbitration, 2nd ed (2011), at para 14.32 in these terms:
34
“14.32 Commencing a Bermuda Form Arbitration The decision in Locabail (UK) Ltd v Bayfield Properties Ltd [2000] QB 451, and the foregoing discussion, is also relevant in the fairly common situation where a loss, whether from boom or batch, gives rise to a number of arbitrations against different insurers who have subscribed to the same programme. A number of arbitrations may be commenced at around the same time, and the same arbitrator may be appointed at the outset in respect of all these arbitrations. Another possibility is that there are successive arbitrations, for example because the policyholder wishes to see the outcome of an arbitration on the first layer before embarking on further proceedings. A policyholder, who has been successful before one tribunal, may then be tempted to appoint one of its members (not necessarily its original appointee, but possibly the chairman or even the insurer's original appointee) as arbitrator in a subsequent arbitration. Similarly, if insurer A has been successful in the first arbitration, insurer B may in practice learn of this success and the identity of the arbitrators who have upheld insurer A's arguments. It follows from Locabail and AMEC Capital Projects Ltd v Whitefriars City Estates Ltd [2005] 1 All ER 723 that an objection to the appointment of a member of a previous panel would not be sustained simply on the basis that the arbitrator had previously decided a particular issue in favour of one or other party. It equally follows that an arbitrator can properly be appointed at the outset in respect of a number of layers of coverage, even though he may then decide the dispute under one layer before hearing the case on another layer.”
26. We were, however, referred to Russell on Arbitration (23rd
edition), in which the learned author has referred to the ground of
35
bias in the context of previous views expressed by an arbitrator. In
Chapter 4-124, the learned author states as follows:
“In certain circumstances, previously expressed views of an arbitrator, which suggest a certain pre-disposition to a particular course of action, outcome or in favour of a party, can constitute grounds for removal. One of the Locabail v. Bayfield applications ([2000] 1 All E.R. 65 at 92-93) against a judge was successful on this basis. The judge had written four strongly worded articles which led the Court to conclude that an objective apprehension of bias may arise on the part of one of the parties. However, a challenge against a sole arbitrator in a trade arbitration which alleged apparent bias because the arbitrator had previously been involved in a dispute with one of the parties failed. The judge found this on the facts to be no more than “an ordinary incident of commercial life” occurring in the relatively small field of trade arbitrations where it was thought the parties and arbitrators were quite likely to have had prior dealing with each other (Rustal Trading Ltd. v. Gill and Duffas SA [2000] 1 Lloyd’s Rep. 14). Similarly, the fact that an insurance arbitrator had previously given a statement in another arbitration (and may have been called to give evidence subsequently) about the meaning of a standard form clause which might have had a tentative bearing on the present arbitration would not give grounds for removal (Argonaut Insurance Co v. Republic Insurance Co [2003] EWHC 547).”
27. The judgment referred to in Russell is reported in Locabail v.
Bayfield, (2000) 1 All E.R. 65. In paragraph 89 thereof, the Court of
Appeal stated:
“We have found this a difficult and anxious application to resolve. There is no suggestion of actual bias on the part of the recorder. Nor, quite rightly, is any imputation made as to his good faith. His voluntary disclosure of the matters already referred to show that he was conscious of his judicial duty. The views he expressed in the articles
36
relied on are no doubt shared by other experienced commentators. We have, however, to ask, taking a broad commonsense approach, whether a person holding the pronounced pro-claimant anti-insurer views expressed by the recorder in the articles might not unconsciously have leant in favour of the claimant and against the defendant in resolving the factual issues between them. Not without misgiving, we conclude that there was on the facts here a real danger of such a result. We do not think a lay observer with knowledge of the facts could have excluded that possibility, and nor can we. We accordingly grant permission to appeal on this ground, allow the defendant's appeal and order a retrial. We should not be thought to hold any view at all on the likely or proper outcome of any retrial.”
28. We have not been shown anything to indicate that Justice
Doabia would be a person holding a pronounced anti-claimant view
as in Locabail (supra). Therefore, we are satisfied that there is no
real possibility that Justice Doabia will not bring an open mind and
objective judgment to bear on arguments made by the parties in the
fourth arbitration, which may or may not differ from arguments made
in the third arbitration.
29. The appointment of Justice Doabia was also attacked on the
ground that he had not made a complete disclosure, in that his
disclosure statement did not indicate as to whether he was likely to
devote sufficient time to the arbitration and would be able to complete
it within 12 months. We are afraid that we cannot allow the appellant
to raise this point at this stage as it was never raised earlier.
37
Obviously, if Justice Doabia did not indicate anything to the contrary,
he would be able to devote sufficient time to the arbitration and
complete the process within 12 months.
30. It was also faintly urged that the arbitrator must without delay
make a disclosure to the parties in writing. Justice Doabia’s
disclosure was by a letter dated October 31, 2016 which was sent to
the Secretary General of the International Centre for Alternative
Dispute Resolution (ICADR). It has come on record that for no fault of
Justice Doabia, the ICADR, through oversight, did not handover the
said letter or a copy thereof to the appellant until November 24, 2016,
which is stated in its letter dated November 29, 2016. This contention
also, therefore, need not detain us.
31. It was then argued that under Explanation 3 to the Seventh
Schedule, maritime or commodities arbitration may draw arbitrators
from a small, specialized pool, in which case it is the custom and
practice for parties to appoint the same arbitrator in different cases.
This is in contrast to an arbitrator in other cases where he should not
be appointed more than once. We are afraid that this argument again
cannot be countenanced for the simple reason that Explanation 3
stands by itself and has to be applied as a relevant fact to be taken
into account. It has no indirect bearing on any of the other items
mentioned in the Seventh Schedule.
38
32. This being the case, we are satisfied that the learned single
Judge’s judgment requires no interference. The appeals are,
accordingly, dismissed.
…………………………J. (R.F. Nariman)
…………………………J. (Sanjay Kishan Kaul)
New Delhi; August 31, 2017
39