SREI INFRASTRUCTURE FINANCE LIMITED Vs TUFF DRILLING PRIVATE LIMITED
Bench: HON'BLE MR. JUSTICE A.K. SIKRI, HON'BLE MR. JUSTICE ASHOK BHUSHAN
Judgment by: HON'BLE MR. JUSTICE ASHOK BHUSHAN
Case number: C.A. No.-015036-015036 / 2017
Diary number: 15180 / 2015
Advocates: S. K. VERMA Vs
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1
REPORTABLE IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 15036 OF 2017 (arising out of SLP(C)No.16636 of 2015)
SREI INFRASTRUCTURE FINANCE LIMITED APPELLANT(s)
VERSUS
TUFF DRILLING PRIVATE LIMITED RESPONDENT(s)
J U D G M E N T
ASHOK BHUSHAN, J.
Leave granted.
1. This appeal has been filed against the
judgment dated 13.02.2015 of the Calcutta High
Court by which the High Court in exercise of
jurisdiction under Article 227 of the
Constitution of India has set aside the Order
passed by the arbitral tribunal by which the
arbitral tribunal had refused to recall its
Order dated 12.12.2011 terminating the
arbitration proceedings on account of non filing
of the claim by the claimant.
2
2. The undisputed facts of the case are: -
The respondent filed an application under
Section 11 of the Arbitration and Conciliation
Act, 1996 (hereinafter referred to as “the 1996
Act”) for referring the dispute to arbitrator on
the strength of contract entered with appellant.
During pendency of the application under Section
11 with consent of the parties, Sri Baskar Sen,
Senior Advocate, Bar-at-Law was appointed as
Arbitrator. The application under Section 11 of
the 1996 Act was thus dismissed as not pressed.
One-man arbitral tribunal entered into reference
and called for the first sitting of the arbitral
tribunal on 27.08.2011. Both the parties
appeared on 27.08.2011 on which date arbitral
tribunal had directed the respondent to file the
statement of claim.
3. Subsequently, 19th November was fixed on
which date the claimant was absent. The arbitral
tribunal directed for filing statement of claim
by 9th December. On 9th December, the claim could
3
not be filed by respondent and by order dated
12.12.2011, tribunal terminated the proceedings
under Section 25(a) by making the following
observations: -
“...It appears that the claimant is not interested to proceed with the reference. No cause has been shown as to why they have not filed their Statement of Claim in spite of repeated opportunities being given to them. In view of Section 25(a) of the Arbitration & Conciliation Act, 1996 the Arbitrator, therefore, has no alternative but to terminate the proceedings.
The arbitration proceedings in respect of the dispute in which Tuff Drilling Private Limited is the claimant which arose out of the agreement dated 21st January, 2008 pertaining to 1500 HP diesel electric rig is thus terminated...”
4. The Claimant filed an application dated
20.01.2012 praying for recall of the order dated
12.12.2011 with further prayer to condone the
delay in filing the statement of claim by
granting necessary extension of time. In the
application, reasons for non-filing of the
4
statement of the claim and for non-appearance of
the claimant on 19.11.2011 and 12.12.2011 were
stated in detail. The application filed by the
claimant was objected by the appellant. The
appellant questioned the maintainability of the
application dated 20.01.2012 on the ground that
arbitral tribunal has become functus officio in
view of termination of the proceedings under
Section 25(a), hence the arbitral tribunal
cannot recall its order terminating the
proceedings. The arbitral tribunal heard both
the parties and by an order dated 26.04.2012
accepted the preliminary objections of the
appellant holding that in view of order
terminating the proceedings, he cannot pass an
order recommencing the arbitration proceedings.
The application of the respondent claimant was
thus rejected. Aggrieved by the order of the
arbitral tribunal dated 26.04.2012, the claimant
approached the Calcutta High Court in its
revisionary jurisdiction by filing C.O.No.3190
of 2012. The appellant before the High Court
5
objected the maintainability of the application
under Article 227 of the Constitution. It was
further contended before the High Court that
after terminating the proceedings arbitral
tribunal had become functus officio and had no
power to recall the order dated 12.12.2011. The
High Court after considering the submissions of
parties came to the conclusion that arbitral
tribunal enjoys the power to recall its own
order relying on the Patna High Court judgment
reported in M/s Snebo Engineering Ltd. Vs. State
of Bihar and Ors., AIR 2004 Patna 33. The High
Court also overruled the objections of appellant
that application under Article 227 by the
claimant challenging the order dated 12.12.2011
was not maintainable. The High Court after
entertaining the application under Article 227
held that arbitral tribunal has power to recall
its own order. The High Court set aside the
order of the arbitral tribunal and remitted the
matter back to the arbitral tribunal to decide
the application dated 20.01.2012 filed by the
6
respondent on merits. The appellant aggrieved by
the judgment of Calcutta High Court has come up
in this appeal.
5. This court on 07.07.2015 issued notice and
in the meantime stayed the operation of the
order passed by the Calcutta High Court.
Although, the respondent was served but none
appeared on behalf of the respondent. While
hearing the matter on 29.08.2017, this court
noticed that question of law raised in this case
is important one and since no one has appeared
on behalf of respondent, this court requested
Shri Rakesh Dwivedi, Senior Advocate, to assist
the court in deciding the issue.
6. We have heard Shri Jayant Bhushan, learned
senior counsel, assisted by Shri Santanu Ghosh,
learned counsel for the appellant. Shri Rakesh
Dwivedi, learned senior counsel assisted by Ms.
Sansriti Pathak, learned counsel, has been heard
as amicus curiae.
7
7. Learned Counsel for the appellant submits
that the arbitral tribunal had terminated the
proceedings on 12.12.2011 due to non-filing of
claim by the claimant in spite of opportunities
having been granted to it. The arbitral tribunal
had become functus officio and had no
jurisdiction to recall the order dated
12.12.2011 on the application filed by the
respondent claimant to recall the said order. It
is further contended that against the order
dated 12.12.2011 terminating the proceeding
application under Article 227 of the
Constitution of India was not maintainable.
Learned counsel for the appellant has relied on
judgment of this Court reported in Lalit Kumar
V. Sanghavi Vs. Dharamdas V. Sanghavi & Ors.,
2014(7) SCC 255 in support of the submissions
that Writ Petition was not maintainable against
the order of arbitral tribunal. It is further
submitted by the appellant that remedy if any
available to claimant was to file an application
8
under Section 34 of 1996 Act for setting aside
the order dated 12.12.2011.
8. Shri Rakesh Dwivedi, learned amicus curiae,
submits that the termination of proceedings
under Section 25(a) and termination of
proceedings under Section 32(2) are two
different eventualities. When the proceedings
are terminated under Section 32(2), the mandate
of the arbitral tribunal also terminates whereas
no such consequence can be read in termination
of proceedings under section 25(a). Under
section 25(a), proceedings are terminated on
default of the claimant to file the statement of
claim. Section 32(3) would not apply to case
falling under section 25(a) of the 1996 Act. The
Arbitration Act, 1996 does not provide for
remedy against the order under section 25(a). He
contends the remedy under Section 34 is not
available against such an order unless the order
under Section 25(a) is also treated as an award.
Learned amicus curiae submits that there seems
9
to be legislative gap with respect to 25(a) and
32(2)(c). He submits that it is more appropriate
that Order under Section 25(a) be treated as an
award so as to make it amenable under Section
34. On the submissions that whether arbitral
tribunal can exercise the power akin to
principle underlying under Order IX Rule 13
C.P.C. Learned amicus curiae submits that
arbitral tribunal can recall an order passed
under Section 25(a) on the principles underlying
Order IX Rule 13 C.P.C. Learned amicus curiae in
support of above submissions has also referred
to judgments of Patna High Court, Delhi High
Court, Madras High Court & Bombay High Court
which shall be referred to while considering the
submissions in detail.
9. Referring to this court’s judgment in SPP
Vs. Patel Engineering, it is submitted that the
said case has no applicability when Section 34
and 37 of the 1996 Act are not applicable. It
was pointed out by learned amicus curiae that
10
Lalit Kumar was a case where proceedings were
terminated under Section 32(2)(c). Learned
amicus curiae has lastly submitted that
legislative gap as is apparent in context of
provisions of Section 25(a), 32 and 34 need to
be stitched up in light of the object of the
legislation.
10. We have considered the submissions of
learned counsel for the appellant and learned
amicus curiae and have perused the record. From
the submissions, following issues arise for
consideration in this Civil Appeal:-
1)Whether arbitral tribunal which has
terminated the proceeding under Section
25(a) due to non filing of claim by claimant
has jurisdiction to consider the application
for recall of the order terminating the
proceedings on sufficient cause being shown
by the claimant?
2)Whether the order passed by the arbitral
tribunal under Section 25(a) terminating the
11
proceeding is amenable to jurisdiction of
High Court under Article 227 of the
Constitution of India?
3)Whether the Order passed under Section 25(a)
terminating the proceeding is an award under
the 1996 Act so as to amenable to the remedy
under Section 34 of the Act?
11. The law of Arbitration was earlier governed
by the Arbitration Act, 1940. The Law Commission
of India and several other organisations
expressed opinion that the 1940 Act needs
extensive amendments to make it more responsive
to contemporary requirements. In the wake of
rise in commercial litigation both at domestic
and international level, a need was felt for a
comprehensive law to deal the subject. The
United Nations Organisation on International
Trade Law (UNCILTRAL) adopted a Model Law on
International Commercial Arbitration in the year
1985. Taking into consideration domestic
arbitration as well as international commercial
12
arbitration, Parliament enacted the Arbitration
and Conciliation Act, 1996. Main objective for
introducing the legislation was to make
provision for an arbitral procedure which is
fair, efficient and capable of meeting the needs
of the specific arbitration. In Section 2 of the
Act, arbitral tribunal has been defined to mean
a sole arbitrator or a panel of arbitrators. The
arbitral tribunal was entrusted with various
statutory functions, obligations by the
enactment.
12. The arbitration is a quasi judicial
proceeding, equitable in nature or character
which differs from a litigation in a Court. The
power and functions of arbitral tribunal are
statutorily regulated. The tribunals are special
arbitration with institutional mechanism brought
into existence by or under statute to decide
dispute arising with reference to that
particular statute or to determine controversy
referred to it. The tribunal may be a statutory
13
tribunal or tribunal constituted under the
provisions of the Constitution of India. Section
9 of the Civil Procedure Code vests into the
Civil Court jurisdiction to entertain and
determine any civil dispute. The constitution of
tribunals has been with intent and purpose to
take out different categories of litigation into
the special tribunal for speedy and effective
determination of disputes in the interest of the
society. Whenever, by a legislative enactment
jurisdiction exercised by ordinary civil court
is transferred or entrusted to tribunals such
tribunals are entrusted with statutory power.
The arbitral tribunals in the statute of 1996
are no different, they decide the lis between
the parties, follows Rules and procedure
conforming to the principle of natural justice,
the adjudication has finality subject to remedy
provided under the 1996 Act. Section 8 of the
1996 Act obliges a judicial authority in a
matter which is a subject of an agreement to
refer the parties to arbitration. The reference
14
to arbitral tribunal thus can be made by
judicial authority or an arbitrator can be
appointed in accordance with the arbitration
agreement under Section 11 of the 1996 Act.
13. After noticing the objective of the
enactment, we now revert to issues which have
arisen in these appeals.
Issue No.I
14. Chapter V of the Act deals with the conduct
of arbitral proceedings. Section 18 provides
“the parties shall be treated with equality and
each party shall be given a full opportunity to
present his case. Section 18 contains the
principle of natural justice to give full
opportunity to parties to present their case.
15. Section 19 of the Act provides for
determination of rules of procedure. Sub-clause
(1) of Section 19 provides that the arbitral
tribunal shall not be bound by the Code of Civil
Procedure, 1908 or the Indian Evidence Act,
1872. The words “arbitral tribunal shall not be
15
bound” are the words of amplitude and not of a
restriction. These words do not prohibit the
arbitral tribunal from drawing sustenance from
the fundamental principles underling the Civil
Procedure Code or Indian Evidence Act but the
tribunal is not bound to observe the provisions
of Code with all of its rigour. As per sub-
clause (2) of Section 19 the parties are free to
agree on the procedure to be followed by the
arbitral tribunal in conducting its proceedings.
16. Section 23 deals with claim and defence.
Section 24 deals with hearing and written
proceedings.
17. Section 25 deals with default of a party
which provision is up for interpretation in this
case and is as follows:
“25. Default of a party.—Unless otherwise agreed by the parties, where, without showing sufficient cause,—
(a) the claimant fails to
communicate his statement of claim
in accordance with sub-section (1)
of section 23, the arbitral
16
tribunal shall terminate the
proceedings;
(b) the respondent fails to
communicate his statement of
defence in accordance with sub-
section (1) of section 23, the
arbitral tribunal shall continue
the proceedings without treating
that failure in itself as an
admission of the allegations by the
claimant and shall have the
discretion to treat the right of
the respondent to file such
statement of defence as having been
forefeited;
(c) a party fails to appear at an
oral hearing or to produce
documentary evidence, the arbitral
tribunal may continue the
proceedings and make the arbitral
award on the evidence before it.”
18. Chapter VI deals with Making of Arbitral
Award and Termination of Proceedings. Section
32 deals with Termination of Proceedings which
is quoted as below:-
17
“32. Termination of proceedings.—
(1) The arbitral proceedings shall
be terminated by the final arbitral
award or by an order of the
arbitral tribunal under sub-
section (2).
(2) The arbitral tribunal shall
issue an order for the termination
of the arbitral proceedings where—
(a) the claimant withdraws his
claim, unless the respondent
objects to the order and the
arbitral tribunal recognises a
legitimate interest on his part
in obtaining a final settlement
of the dispute,
(b) the parties agree on the
termination of the proceedings,
or
(c) the arbitral tribunal finds
that the continuation of the
proceedings has for any other
18
reason become unnecessary or
impossible.
(3) Subject to section 33 and sub-
section (4) of section 34, the
mandate of the arbitral tribunal
shall terminate with the
termination of the arbitral
proceedings.”
19. In the present case, proceedings were
terminated vide Order dated 12.12.2011 under
Section 25(a). After termination of proceedings,
application to recall the said order was filed
by claimant on 20.01.2012, which was rejected by
arbitral tribunal on the ground that it has no
jurisdiction to re-commence the arbitration
proceedings. Section 25 contemplates a situation
when the claimant fails to communicate his
statement of claim within the time as envisaged
by Section 23, the arbitral tribunal has to
terminate the proceedings. This section thus
19
contemplates a situation where arbitration
proceeding has not been started. The most
important words contained in Section 25 are
“where without showing sufficient cause – the
claimant fails to communicate his statement of
claim”. Under Section 23(1), the claimant is to
state the facts supporting his claim within the
period of time agreed upon by the parties or
determined by the arbitral tribunal. The
question of termination of proceedings thus
arises only after the time agreed upon between
the parties or determined by the arbitral
tribunal comes to an end. When the time as
contemplated under Section 23(1) expires and no
sufficient cause is shown by the claimant the
arbitral tribunal shall terminate the
proceedings. The question of showing sufficient
cause will arise only when the claimant is asked
to show cause as to why he failed to submit his
claim within the time as envisaged under Section
23(1) or the claimant, on his own, before the
order is passed under Section 25(a) to terminate
20
the proceedings comes before the arbitral
tribunal showing sufficient cause for not being
able to submit his claim within the time. In
both the circumstances, i.e. when a show-cause
notice is issued to the claimant as observed
above or claimant of his own shows cause for
non-filing the claim within the time the
arbitral tribunal shall take a call on
terminating the proceedings. It is easy to
comprehend that in the event, the claimant shows
a sufficient cause, the arbitral tribunal can
accept the statement of claim even after expiry
of the time as envisaged under Section 23(1) or
grant further time to the claimant to file a
claim. Thus, on sufficient cause being shown by
a claimant even though time has expired under
Section 23(1), it is not obligatory for the
arbitral tribunal to terminate the proceedings.
The conjunction of the wording “where without
showing sufficient cause” and “the claimant
fails to communicate his statement of claim”
would indicate that it is a duty of the arbitral
21
tribunal to inform the claimant that he has
failed to communicate his claim on the date
fixed for that and requires him to show-cause
why the arbitral proceedings should not be
terminated? Opportunity to show sufficient
cause for his failure to communicate his claim
statement can only be given after he has
actually failed to do so. Whether in a case
where claimant failed to file a statement of
claim and has failed also to show-cause before
an order of termination of proceedings is
passed, claimant is entitled to show-cause
subsequent to the termination is the question
which has fallen for consideration.
20. When the arbitral tribunal without
sufficient cause being shown by the claimant to
file the claim statement can terminate the
proceedings, subsequent to termination of
proceedings, if the sufficient cause is shown,
we see no impediment in the power of the
arbitral tribunal to accept the show-cause and
22
permit the claimant to file the claim. The
Scheme of Section 25 of the Act clearly
indicates that on sufficient cause being shown,
the statement of claim can be permitted to be
filed even after the time as fixed by Section
23(1) has expired. Thus, even after passing the
order of terminating the proceedings, if
sufficient cause is shown, the claims of
statement can be accepted by the arbitral
tribunal by accepting the show-cause and there
is no lack of the jurisdiction in the arbitral
tribunal to recall the earlier order on
sufficient cause being shown.
21. Section 32 contains a heading “Termination
of Proceedings”. Sub-section (1) provides that
the arbitral proceedings shall be terminated by
the final arbitral award or by an order of the
arbitral tribunal under sub-section(2). Sub-
section(2) enumerates the circumstances when the
arbitral tribunal shall issue an order for the
termination of the arbitral proceedings. The
23
situation as contemplated under Section 32(2)(a)
and 32(2)(b) are not attracted in the facts of
this case. Whether termination of proceedings
in the present case can be treated to be covered
by Section 32(2)(c) is the question to be
considered. Sub-clause(c) contemplates two
grounds for termination, i.e.; (i) the arbitral
tribunal finds that the continuation of the
proceedings has for any other reason become
unnecessary or (ii) impossible. The eventuality
as contemplated under Section 32 shall arise
only when the claim is not terminated under
Section 25(a) and proceeds further. The word
‘unnecessary’ or ‘impossible’ as used in clause
(c) of Section 32(2) cannot be said to be
covering a situation where proceedings are
terminated in default of the claimant. The word
unnecessary or impossible has been used in
different contexts than to one of default as
contemplated under Section 25(a). Sub-section
(3) of Section 32 further provides that the
mandate of the arbitral tribunal shall terminate
24
with the termination of the arbitral proceedings
subject to Section 33 and sub-section (4) of
Section 34. Section 33 is the power of the
arbitral tribunal to correct any computation
errors, any clerical or typographical errors or
any other errors of a similar nature or to give
an interpretation of a specific point or part of
the award. Section 34(4) reserves the power of
the Court to adjourn the proceedings 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. On the termination of
proceedings under Sections 32(2) and 33(1),
Section 33(3) further contemplates termination
of the mandate of the arbitral tribunal, whereas
the aforesaid words are missing in Section 25.
When the legislature has used the phrase “the
mandate of the arbitral tribunal shall
terminate” in Section 32(3), non-use of such
phrase in Section 25(a) has to be treated with a
25
purpose and object. The purpose and object can
only be that if the claimant shows sufficient
cause, the proceedings can be re-commenced.
22. Learned amicus curiae has referred to
judgment of this Court in Grindlays Bank Ltd.
Vs. Central Government Industrial Tribunal &
Ors., 1980 (Supp) SCC 420. In that case this
Court was considering the power of industrial
tribunal to set aside its ex-parte award on
being satisfied that there was sufficient cause.
The Court also noticed that there was no
specific express provision in the Act or the
Rules giving the tribunal jurisdiction to do so.
In Para 6, following was held:-
“6. We are of the opinion that the Tribunal had the power to pass the impugned order if it thought fit in the interest of justice. It is true that there is no express provision in the Act or the rules framed thereunder giving the Tribunal jurisdiction to do so. But it is a well known rule of statutory construction that a Tribunal or body should be considered to be endowed with such ancillary or incidental powers as are necessary
26
to discharge its functions effectively for the purpose of doing justice between the parties. In a case of this nature, we are of the view that the Tribunal should be considered as invested with such incidental or ancillary powers unless there is any indication in the statute to the contrary. We do not find any such statutory prohibition. On the other hand, there are indications to the contrary.”
23. It is true that power of review has to be
expressly conferred by a Statute. This Court in
Paragraph 13 has also stated that the word
review is used in two distinct senses. This
Court further held that when a review is sought
due to a procedural defect, such power inheres
in every tribunal. In Paragraph 13, following
was observed:-
13. .... The expression “review” is used in the two distinct senses, namely (1) a procedural review which is either inherent or implied in a court or Tribunal to set aside a palpably erroneous order passed under a misapprehension by it, and (2) a review on merits when the error sought to be corrected is one of law and is apparent on the face of the record. It is in the latter
27
sense that the court in Patel Narshi Thakershi case held that no review lies on merits unless a statute specifically provides for it. Obviously when a review is sought due to a procedural defect, the inadvertent error committed by the Tribunal must be corrected ex debito justitiae to prevent the abuse of its process, and such power inheres in every court or Tribunal.”
24. In Kapra Mazdoor Ekta Union Vs. Birla Cotton
Spinning and Weaving Mills Ltd. & Anr., (2005)
13 SCC 777, this Court again held that a quasi-
judicial authority is vested with the power to
invoke procedural review. In Paragraph 19 of
the judgment, following was laid down:-
“19. Applying these principles it is apparent that where a court or quasi-judicial authority having jurisdiction to adjudicate on merit proceeds to do so, its judgment or order can be reviewed on merit only if the court or the quasi-judicial authority is vested with power of review by express provision or by necessary implication. The procedural review belongs to a different category. In such a review, the court or quasi-judicial authority having jurisdiction to adjudicate proceeds to do so, but in doing so commits (sic ascertains whether it has committed) a procedural illegality which goes to
28
the root of the matter and invalidates the proceeding itself, and consequently the order passed therein. Cases where a decision is rendered by the court or quasi- judicial authority without notice to the opposite party or under a mistaken impression that the notice had been served upon the opposite party, or where a matter is taken up for hearing and decision on a date other than the date fixed for its hearing, are some illustrative cases in which the power of procedural review may be invoked. In such a case the party seeking review or recall of the order does not have to substantiate the ground that the order passed suffers from an error apparent on the face of the record or any other ground which may justify a review. He has to establish that the procedure followed by the court or the quasi- judicial authority suffered from such illegality that it vitiated the proceeding and invalidated the order made therein, inasmuch as the opposite party concerned was not heard for no fault of his, or that the matter was heard and decided on a date other than the one fixed for hearing of the matter which he could not attend for no fault of his. In such cases, therefore, the matter has to be reheard in accordance with law without going into the merit of the order passed. The order passed is liable to be recalled and reviewed not because it is found to be erroneous, but because it was passed in a proceeding which was itself
29
vitiated by an error of procedure or mistake which went to the root of the matter and invalidated the entire proceeding. In Grindlays Bank Ltd. v. Central Govt. Industrial Tribunal5 it was held that once it is established that the respondents were prevented from appearing at the hearing due to sufficient cause, it followed that the matter must be reheard and decided again.”
25. There cannot be a dispute that the power
exercised by the arbitral tribunal is a quasi-
judicial. In view of the provisions of the 1996
Act, which confers various statutory powers and
obligations on the arbitral tribunal, we do not
find any such distinction between the statutory
tribunal constituted under the statutory
provisions or Constitution in so far as the
power of procedural review is concerned. We have
already noticed that Section 19 provides that
arbitral tribunal shall not be bound by the
rules of procedure as contained in Civil
Procedure Code. Section 19 cannot be read to
mean that arbitral tribunal is incapacitated in
drawing sustenance from any provisions of Code
30
of Civil Procedure. This was clearly laid down
in Nahar Industrial Enterprises Limited Vs. Hong
Kong and Shanghai Banking Corporation, (2009) 8
SCC 646. In Paragraph 98(n), following was
stated:-
“(n) It is not bound by the procedure laid down under the Code. It may however be noticed in this regard that just because the Tribunal is not bound by the Code, it does not mean that it would not have jurisdiction to exercise powers of a court as contained in the Code. “Rather, the Tribunal can travel beyond the Code of Civil Procedure and the only fetter that is put on its powers is to observe the principles of natural justice.” (See Industrial Credit and Investment Corpn. of India Ltd. v. Grapco Industries Ltd.)”
26. We thus are of the view that principles
underlying Order 9 Rule 13 can very well be
invoked by the arbitrator. There is nothing on
record to indicate that parties have agreed to
the contrary. The issue, which has arisen for
consideration has engaged attention of different
High Courts from time to time. Patna High Court
in M/s. Senbo Engineering Ltd. Vs. State of
31
Bihar & Ors., AIR 2004 Patna 33, had occasion to
consider the order terminating the proceedings
under Section 25(a). Patna High Court after
considering the provision has held that arbitral
tribunal has power to review on sufficient cause
being shown. In paragraph 32, following has
been laid down:-
“32. I find the submissions of Mr. Chatterjee well founded. Mr. Chatterjee has relied upon the provisions of the Act itself (that is to say, the internal aids to interpretation) in support of the point that on sufficient cause being shown, the arbitral tribunal has full authority and power to recall an order under Section 25(a) of the Act. I think that one would arrive at the same conclusion on the basis of some external aids to interpretation.”
27. Referring to judgment of this Court in
Grindlays Bank Ltd. (supra) and Anil Sood Vs.
Presiding Officer, Labour Court II, (2001) 10
SCC 534, Patna High Court further laid down in
Paragraph 39 as given below:-
32
“39. The two Supreme Court decisions under the Industrial Disputes Act are also a pointer in the direction that the arbitral tribunal must be held to have the power of procedural review and the authority to recall, on sufficient cause being shown, an order terminating the proceeding under Section 25(a) of the Act. The second question too is, thus, answered in the affirmative and in favour of the petitioner.”
28. Delhi High Court in Awasthi Construction Co.
Vs. Govt. Of NCT of Delhi & Anr., 2013 (1) Arb.
LR 70 (Delhi)(DB) has elaborately considered
this issue. In Paragraph 17 and 18, following
has been held:-
“17. We may in this regard also notice that the legislature, in Section 25, has not provided for termination of proceedings automatically on default by a party but has vested the discretion in the arbitral tribunal to, on sufficient cause being shown condone such default. We are of the view that no distinction ought to be drawn between showing such sufficient cause before the proceedings are terminated and after the proceedings are terminated. If the arbitral tribunal is empowered to condone
33
default on sufficient cause being shown, it matters not when the same is shown. It may well nigh be possible that the sufficient cause itself is such which prevented the party concerned from showing it before the proceedings terminated. It would be a pedantic reading of the provision to hold that the arbitral tribunal in such cases also stands denuded. Once the legislature has vested the arbitral tribunal with such power, an order of termination cannot be allowed to come in the way of exercise thereof.
18. There is another reason for us to hold so. The emphasis of the Arbitration Act is to provide an alternative dispute resolution mechanism. The provisions of the Act ought to be interpreted in a manner that would make such adjudication effective and not in a manner that would make arbitration proceedings cumbersome. A view that the arbitral tribunal is precluded, even where sufficient cause exists, from reviving the arbitral proceedings and the only remedy available to a party is a writ petition and which remedy is available only in the High Court often situated at a distance from the place where the parties are located, would be a deterrent to arbitration. It is also worth mentioning that Section 19(2) of the Act permits the parties to agree on the procedure to be followed by the arbitral tribunal. The parties may, while so laying
34
down the procedure, provide for the remedy of review/revival of arbitral proceedings and which agreement would be binding on the arbitral tribunal. If the arbitral tribunal in such a situation would be empowered to, on sufficient cause being shown, revive the arbitral proceedings, we see no reason to, in the absence of such an agreement hold the arbitral tribunal to be not empowered to do so. If it were to be held that such power of review/recall is not available to an arbitral tribunal, the arbitral tribunal would not be competent to set aside an order under Section 25(b) also, compelling the respondent against whom proceedings have been continued, to file a writ petition, making the continuation of proceedings before the arbitral tribunal a useless exercise.”
29. The Delhi High Court again reiterated the
same principle in ATV Projects India Ltd. Vs.
Indian Oil Corporation Ltd. & Anr., 200(2013)
Delhi Law Times 553 (DB).
30. The Madras High Court in Bharat Heavy
Electricals Limited Vs. Jyothi Turbopower
Services Private Limited & Ors., 2017(1) Arb. LR
289 (Madras) again took the view that after
35
terminating the proceedings under Section 25(a),
the arbitral tribunal can recall the said order
on sufficient cause being shown and the arbitral
tribunal does not become functus officio after
passing an order under Section 25(a). The
Madras High Court has agreed with the view
expressed by the Division Bench of the Delhi
High Court as noticed above.
31. A contrary view has also been expressed by
certain High Courts. The Kerala High Court in
PMA Shukkur Vs. Muthoot Vehicle, (2010) Arb. LR
121 (Kerala), held that the power to set aside
an ex-parte award vests in the Court, and the
arbitrator does not have any concurrent power to
set aside an ex-parte award.
32. We endorse the views of Patna High Court,
Delhi High Court and Madras High Court as noted
above, in so far as they have held that the
arbitral tribunal after termination of
proceedings under Section 25(a) on sufficient
36
cause being shown can recall the order and re-
commence the proceedings.
33. In the present case, the arbitral tribunal
has rejected the application of the claimant by
order dated 26.04.2012 taking the view that
after an order is passed by him terminating the
proceedings, he cannot pass the order
recommencing the arbitration proceedings. In
view of the above discussions, we are of the
view that the arbitral tribunal committed an
error in holding that it has no jurisdiction to
recall an order terminating the proceedings
under Section 25(a). The arbitral tribunal
having not considered the cause shown by the
claimant in its application, it is in the ends
of justice that the arbitral tribunal be asked
to consider the application filed by the
claimant dated 20.01.2012 praying for recall of
the order dated 12.12.2011 and to grant
extension for filing the statement of claim.
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34.Coming to Issue No. 2 and 3, in view of what
we have said regarding Issue No. 1 that arbitral
tribunal has jurisdiction to consider an
application for recall of order terminating the
proceedings under Section 25(a), it is not
necessary for us to enter into Issue No. 2 and 3
for purposes of this case. For deciding the
present Civil Appeal, our answer to Issue No.1
is sufficient to dispose of the matter.
35. In result, the appeal is dismissed. The
interim order dated 07.07.2015, granting stay on
the operation of order dated 13.02.2015 passed
by the High Court stands discharged and the
arbitral tribunal shall now proceed to decide
the application of claimant-respondent dated
20.01.2012 expeditiously. The parties shall bear
their own costs.
36. We place on record our appreciations for the
valuable assistance rendered by Mr. Rakesh
Dwivedi, Sr. Advocate appearing as amicus.
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………………………………………J. ( A.K. Sikri )
………………………………………J. ( Ashok Bhushan )
NEW DELHI; SEPTEMBER 20, 2017
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ITEM NO.1502 COURT NO.6 SECTION XVI
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Civil Appeal No. 15036/2017 (Arising out of SLP (C)No. 16636/2015)
SREI INFRASTRUCTURE FINANCE LIMITED Appellant(s)
VERSUS
TUFF DRILLING PRIVATE LIMITED Respondent(s)
Date : 20-09-2017 This matter was called on for pronouncement of
judgment today.
For Appellant(s) Mr. Santanu Ghosh, Adv. Mr. Kaushik Dey, Adv. Ms. Manpreet, Adv. Mr. S. K. Verma, AOR
For Respondent(s)
Ms. Sansriti Pathak, AOR
Hon'ble Mr. Justice Ashok Bhushan pronounced
the judgment of the Bench comprising Hon'ble Mr.
Justice A. K. Sikri and His Lordship.
Leave granted.
The appeal is dismissed in terms of the
signed reportable judgment.
(NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER
[Signed reportable judgment is placed on the file.]