M/S. SIMPLEX INFRASTRUCTURE LTD. Vs UNION OF INDIA
Bench: HON'BLE MR. JUSTICE UDAY UMESH LALIT, HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Judgment by: HON'BLE MR. JUSTICE UDAY UMESH LALIT
Case number: C.A. No.-011866-011866 / 2018
Diary number: 14140 / 2017
Advocates: Soumya Dutta Vs
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1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.11866 OF 2018 (@ SPECIAL LEAVE PETITION (C) NO 17521 OF 2017)
M/S SIMPLEX INFRASTRUCTURE LTD ..APPELLANT
VERSUS
UNION OF INDIA ..RESPONDENT
J U D G M E N T
Dr Dhananjaya Y Chandrachud, J
1. The present appeal arises from the judgment of a learned Single Judge
of the High Court of Calcutta by which the respondent’s application for
condoning a delay of 514 days in filing an application under Section 34 of the
Arbitration and Conciliation Act, 1996 (‘the 1996 Act’) was allowed.1
2. The appellant, who is a contractor, entered into an agreement for the
construction of 821 units of permanent shelters in the tsunami-hit Andaman
and Nicobar Islands with the Union of India, represented by the Executive
Engineer, Andaman Central Division, Central PWD, Port Blair.2 The scope of
1 The High Court delivered judgment on 27 April 2016. 2 The date of the agreement is 5 January 2006
REPORTABLE
2
work involved the construction of single storied permanent shelters, including
internal water supply, sanitary installation and internal electrification. Due to
differences with regard to the performance of the construction work, the
parties were referred to arbitration. On 27 October 2014, the arbitrator made
an award in favour of the appellant and directed the respondent to pay a sum
of ₹9,96,98,355/- with simple interest @ 10% per annum from 1 January 2009
till actual payment. The respondent received the copy of the award on 31
October 2014.
3. Aggrieved by the award, the respondent filed an application3 under
Section 34 of the 1996 Act on 30 January 2015 before the District Judge, Port
Blair for setting aside the arbitral award. During the pendency of the arbitration
proceedings, the appellant had filed an application4 under Section 9 of the
1996 Act before the High Court of Calcutta praying for an injunction on
encashment of bank guarantee against the respondent and the application
was duly contested by the respondent.
4. On 12 February 2016, the District Judge dismissed the respondent’s
application under Section 34 of the 1996 Act for want of jurisdiction. The
District Judge observed:
“…According to the provision of Section 42 of the Arbitration and Conciliation Act, when an application has been made regarding an arbitration agreement before any Court under the same part; that Court shall only have jurisdiction over the arbitration proceedings and all subsequent application arising
3 O.A No.2/2015 4 AP No 91 of 2008
3
out of that agreement and the arbitral proceedings shall be made in that court and in no other court.
In this case the parties have preferred an application under Section 9 of the Arbitration and Conciliation Act before the Hon’ble High Court of Kolkata… Thus, it is clear to me that this Appellant Court has no jurisdiction to entertain this appeal according to Section 42 of the Arbitration and Conciliation Act.”
5. On 28 March 2016, the respondent filed an application5 under Section
34 before the High Court of Calcutta for challenging the arbitral award dated
27 October 2014, along with an application6 for condonation of a delay of 514
days. The respondent justified the delay on ground of there being a bona fide
mistake in filing the application before the wrong forum and the respondent’s
counsel causing delay due to which necessary formalities were not complied
with within the prescribed time.
6. On 27 April 2016, the learned Single Judge of the High Court allowed
the respondent’s application and condoned the delay of 514 days. The High
Court held:
“After considering the submissions made by the learned advocate for the applicant/petitioner and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown to explain the delay in filing the application, being AP No. 224 of 2016 and as such the delay is condoned…”
7. The issue which has been raised before this Court is whether the
learned Single Judge was justified in condoning a delay of 514 days by the
5 A.P. No. 224/2016 6 G.A. No. 958/2016 in A.P. No. 224/2016
4
respondent in filing the application under Section 34. In dealing with this
issue, this Court needs to assess whether the benefit of Sections 5 and
Section 14 of the Limitation Act can be extended to the respondent, and if so,
whether a delay beyond the specific statutory limitation prescribed under
Section 34(3) of the 1996 Act could be condoned.
8. Section 34 of the Arbitration and Conciliation Act, 1996 provides thus:
“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)…
(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.”
Section 34 provides that 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). Sub-section (2) relates to the grounds for
setting aside an award. An application filed beyond the period mentioned in
sub-section 3 of Section 34, would not be an application “in accordance with”
that sub-section. By virtue of Section 34(3), recourse to the court against an
arbitral award cannot be beyond the period prescribed. Sub-section (3) of
5
Section 34, read with the proviso, makes it abundantly clear that the
application for setting aside the award on one of the grounds mentioned in
sub-section (2) will have to be made within a period of three months from the
date on which the party making that application receives the arbitral award.
The proviso allows this period to be further extended by another period of
thirty days on sufficient cause being shown by the party for filing an
application. The intent of the legislature is evinced by the use of the words “but
not thereafter” in the proviso. These words make it abundantly clear that as far
as the limitation for filing an application for setting aside an arbitral award is
concerned, the statutory period prescribed is three months which is
extendable by another period of upto thirty days (and no more) subject to the
satisfaction of the court that sufficient reasons were provided for the delay.
9. Section 5 of the Limitation Act, 1963 provides thus:
“5. Extension of prescribed period in certain cases. —Any appeal or any application, other than an application under any of the provisions of Order XXI of the Code of Civil Procedure, 1908, may be admitted after the prescribed period if the appellant or the applicant satisfies the court that he had sufficient cause for not preferring the appeal or making the application within such period.
Explanation. —The fact that the appellant or the applicant was misled by any order, practice or judgment of the High Court in ascertaining or computing the prescribed period may be sufficient cause within the meaning of this section.”
Section 5 of the Limitation Act, 1963 deals with the extension of the prescribed
period for any appeal or application subject to the satisfaction of the court that
6
the appellant or applicant had sufficient cause for not preferring the appeal or
making the application within the prescribed period. Section 5 of the Limitation
Act, 1963 has no application to an application challenging an arbitral award
under Section 34 of the 1996 Act. This has been settled by this Court in its
decision in Union of India v Popular Construction Company7, where it held
as follows –
“As far as the language of Section 34 of the 1996 Act is concerned, the crucial words are “but not thereafter” used in the proviso to sub-section (3). In our opinion, this phrase would amount to an express exclusion within the meaning of Section 29(2) of the Limitation Act, and would therefore bar the application of Section 5 of that Act. Parliament did not need to go further. To hold that the court could entertain an application to set aside the award beyond the extended period under the proviso, would render the phrase “but not thereafter” wholly otiose. No principle of interpretation would justify such a result.
…Here the history and scheme of the 1996 Act support the conclusion that the time-limit prescribed under Section 34 to challenge an award is absolute and unextendible by court under Section 5 of the Limitation Act… ”
10 Section 14 of the Limitation Act, 1963 provides thus:
“14. Exclusion of time of proceeding bona fide in court without jurisdiction. —
(1) In computing the period of limitation for any suit the time during which the plaintiff has been prosecuting with due diligence another civil proceeding, whether in a court of first instance or of appeal or revision, against the defendant shall be excluded, where the proceeding relates to the same matter in issue and is prosecuted in good faith in a court which, from defect of jurisdiction or other cause of a like nature, is unable to entertain it.
(2) In computing the period of limitation for any application, the time during which the applicant has been prosecuting with due diligence another civil proceeding, whether in a court of
7 (2001) 8 SCC 470 at para 12 and 14
7
first instance or of appeal or revision, against the same party for the same relief shall be excluded, where such proceeding is prosecuted in good faith in a court which, from defect of jurisdiction or other cause of a like nature, is unable to entertain it.
(3) Notwithstanding anything contained in Rule 2 of Order XXIII of the Code of Civil Procedure, 1908 (5 of 1908), the provisions of sub-section (1) shall apply in relation to a fresh suit instituted on permission granted by the court under Rule 1 of that Order, where such permission is granted on the ground that the first suit must fail by reason of a defect in the jurisdiction of the court or other cause of a like nature.
Explanation. —For the purposes of this section,—
(a) in excluding the time during which a former civil proceeding was pending, the day on which that proceeding was instituted and the day on which it ended shall both be counted;
(b) a plaintiff or an applicant resisting an appeal shall be deemed to be prosecuting a proceeding;
(c) misjoinder of parties or of causes of action shall be deemed to be a cause of a like nature with defect of jurisdiction.”
Section 14 of the Limitation Act deals with the “exclusion of time of proceeding
bona fide” in a court without jurisdiction, subject to satisfaction of certain
conditions. The question whether Section 14 of the Limitation Act would be
applicable to an application submitted under Section 34 of the 1996 Act has
been answered by this Court in Consolidated Engineering Enterprises v
Principal Secretary, Irrigation Department8. This court observed thus:
“At this stage it would be relevant to ascertain whether there is any express provision in the Act of 1996, which excludes the applicability of Section 14 of the Limitation Act. On review of the provisions of the Act of 1996 this Court finds that there is no provision in the said Act which excludes the applicability of the provisions of Section 14 of the Limitation Act to an application submitted under Section 34 of the said Act. On the
8 (2008) 7 SCC 169 at para 23
8
contrary, this Court finds that Section 43 makes the provisions of the Limitation Act, 1963 applicable to arbitration proceedings. The proceedings under Section 34 are for the purpose of challenging the award whereas the proceeding referred to under Section 43 are the original proceedings which can be equated with a suit in a court. Hence, Section 43 incorporating the Limitation Act will apply to the proceedings in the arbitration as it applies to the proceedings of a suit in the court. Sub-section (4) of Section 43, inter alia, provides that where the court orders that an arbitral award be set aside, the period between the commencement of the arbitration and the date of the order of the court shall be excluded in computing the time prescribed by the Limitation Act, 1963, for the commencement of the proceedings with respect to the dispute so submitted. If the period between the commencement of the arbitration proceedings till the award is set aside by the court, has to be excluded in computing the period of limitation provided for any proceedings with respect to the dispute, there is no good reason as to why it should not be held that the provisions of Section 14 of the Limitation Act would be applicable to an application submitted under Section 34 of the Act of 1996, more particularly where no provision is to be found in the Act of 1996, which excludes the applicability of Section 14 of the Limitation Act, to an application made under Section 34 of the Act. It is to be noticed that the powers under Section 34 of the Act can be exercised by the court only if the aggrieved party makes an application. The jurisdiction under Section 34 of the Act, cannot be exercised suo motu. The total period of four months within which an application, for setting aside an arbitral award, has to be made is not unusually long. Section 34 of the Act of 1996 would be unduly oppressive, if it is held that the provisions of Section 14 of the Limitation Act are not applicable to it, because cases are no doubt conceivable where an aggrieved party, despite exercise of due diligence and good faith, is unable to make an application within a period of four months. From the scheme and language of Section 34 of the Act of 1996, the intention of the legislature to exclude the applicability of Section 14 of the Limitation Act is not manifest. It is well to remember that Section 14 of the Limitation Act does not provide for a fresh period of limitation but only provides for the exclusion of a certain period. Having regard to the legislative intent, it will have to be held that the provisions of Section 14 of the Limitation Act, 1963 would be applicable to an application submitted under Section 34 of the Act of 1996 for setting aside an arbitral award.”
9
The position of law is well settled with respect to the applicability of Section14
of the Limitation Act to an application filed under Section 34 of the 1996 Act.
By applying the facts of the present case to the well settled position of law, we
need to assess whether the learned Single Judge of the High Court was
justified in condoning the delay for filing an application under Section 34 of the
1996 Act.
11 The respondent submitted an application under Section 34 of the 1996
Act on 30 January 2015 before the District Judge, Port Blair for setting aside
the arbitral award dated 27 October 2014. On 12 February 2016, the District
Judge dismissed the respondent’s application for want of jurisdiction. It was
only on 28 March 2016, that the respondent filed an application under Section
34 of the 1996 Act before the High Court of Calcutta challenging the arbitral
award, along with an application for condonation of delay of 514 days.
12 The contention of Mr Aryama Sundaram, learned senior counsel for the
appellant is that even if the benefit of Section 14 of the Limitation Act is
extended to the respondent in filing the application under Section 34 of the
1996 Act, there would still be a delay of 131 days which could not be
condoned in view of the specific statutory limitation prescribed under Section
34(3) of the 1996 Act. The learned senior counsel has tendered the following
tabulated chart:
10
DELAY CHART
Particulars No. of Days No. of Days A. Award received on 31 October 2014
Application under Section 34 filed in the Calcutta High Court on 28 March 2016 Total no. of days 514
B. Less: Period between the date of filing application under Section 34 in District Court, Port Blair on 30 January 2015 and date of dismissal of the application on 12 February 2016 [Applying Section 14 of the Limitation Act]
379
C. Less: Period between the application for certified copy of the order dated 12 February 2016 filed on 29 February 2016 and receipt of certified copy of the order on 3 March 2016 [Applying Section 12 of the Limitation Act]
4
Total no. of days 383 D. TOTAL DELAY 131
The appellant has, in this connection, relied on Union of India v Popular
Construction Company (supra) and Consolidated Engineering
Enterprises v Principal Secretary, Irrigation Department (supra) to support
its case. On the other hand, it is the respondent’s contention that there were
no willful latches on its part and the delay was caused due to inevitable
administrative difficulties of obtaining directions from higher officials.
11
13 A plain reading of sub-section (3) along with the proviso to Section 34 of
the 1996 Act, shows that the application for setting aside the award on the
grounds mentioned in sub-section (2) of Section 34 could be made within
three months and the period can only be extended for a further period of thirty
days on showing sufficient cause and not thereafter. The use of the words “but
not thereafter” in the proviso makes it clear that the extension cannot be
beyond thirty days. Even if the benefit of Section 14 of the Limitation Act is
given to the respondent, there will still be a delay of 131 days in filing the
application. That is beyond the strict timelines prescribed in sub-section (3)
read along with the proviso to Section 34 of the 1996 Act. The delay of 131
days cannot be condoned. To do so, as the High Court did, is to breach a clear
statutory mandate.
14 The respondent received the arbitral award on 31 October 2014. Exactly
ninety days after the receipt of the award, the respondent filed an application
under Section 34 of the 1996 Act before the District Judge, Port Blair on 30
January 2015. On 12 February 2016, the District Judge dismissed the
application for want of jurisdiction and on 28 March 2016, the respondent filed
an application before the High Court under Section 34 of the 1996 Act for
setting aside the arbitral award. After the order of dismissal of the application
by the District Judge, the respondent took almost 44 days (excluding the date
of dismissal of the application by the District Judge and the date of filing of
application before the High Court) in filing the application before the High
Court. Hence, even if the respondent is given the benefit of the provision of
12
Section 14 of the Limitation Act in respect of the period spent in pursuing the
proceedings before the District Judge, Port Blair, the petition under Section 34
was filed much beyond the outer period of ninety days.
15 The respondent has relied on the decision of this Court in Union of
India v Tecco Trichy Engineers & Contractors9, where this Court had to
decide the effective date from which the limitation within the meaning of sub-
section (3) of Section 34 of the Act shall be calculated. The Chief Project
Manager on behalf of the Southern Railway had entered into a contract with a
contractor for construction of a railway bridge. Disputes between the parties
were referred to arbitration and an award was delivered in the office of the
General Manager, Southern Railway. The Chief Engineer preferred an
application against the award under Section 34 of the 1996 Act before the
High Court. The learned Single Judge and the Division Bench of the High
Court rejected the application holding it as barred by limitation. This Court
reversed the order of the High Court and condoned the application for delay.
This Court observed that in huge organisations like the Railways having
different divisional heads and various departments within the division, the copy
of the award had to be received by the person who had knowledge of the
proceedings and who would be the best person to understand and appreciate
the award and grounds for challenge. This Court found that all arbitral
proceedings for the Railways were being represented by the Chief Engineer
9 (2005) 4 SCC 239
13
and the General Manager had simply referred the matter for arbitration as
required under the contract. While condoning the delay of three months and
27 days, this Court found that the service of the arbitral award on the General
Manager could not be taken to be sufficient notice to constitute the starting
point of limitation for the purpose of Section 34(3) of the 1996 Act. The
decision in this case has no applicability to the facts of the present case as
there is no dispute with respect to the party who received the arbitral award. It
is an admitted position that on 27 October 2014, the arbitrator made an award
in favour of the appellant and on 31 October 2014, the Union of India received
a copy of the award. One of the reasons stated by the respondent for delay in
filing an application under Section 34 of the 1996 Act was that the
departmental office was located at Port Blair, Andaman and it was a time-
consuming process for obtaining permission from the circle office at Chennai.
Administrative difficulties would not be a valid reason to condone a delay
above and beyond the statutory prescribed period under Section 34 of the
1996 Act.
16 Under the circumstances, we are of the considered opinion that in view
of the period of limitation prescribed in Section 34(3), the learned Single Judge
of the High Court was not justified in condoning the respondent’s delay of 514
days in filing the application. The judgment rendered by the learned Single
Judge of the High Court of Calcutta on 27 April 2016, in GA No. 958 of 2016 is
set aside and the appeal is allowed. The petition under Section 34 stands
14
dismissed on the ground that it is barred by limitation. There shall be no order
as to costs.
.....................................................J [Dr Dhananjaya Y Chandrachud]
.....................................................J [Vineet Saran]
New Delhi; December 05, 2018