THE GOVERNMENT OF HARYANA PWD HARYANA (B AND R) BRANCH Vs M/S G.F. TOLL ROAD PVT. LTD.
Bench: HON'BLE MR. JUSTICE UDAY UMESH LALIT, HON'BLE MS. JUSTICE INDU MALHOTRA
Judgment by: HON'BLE MR. JUSTICE UDAY UMESH LALIT
Case number: C.A. No.-000027-000027 / 2019
Diary number: 24650 / 2018
Advocates: SANJAY KUMAR VISEN Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 27/2019
(Arising out of S.L.P.(C) No. 20201 of 2018)
The Government of Haryana PWD Haryana (B and R) Branch …Appellant
Versus
M/s. G.F. Toll Road Pvt. Ltd. & Ors. …Respondents
J U D G M E N T
INDU MALHOTRA, J.
Leave granted.
1. The present Civil Appeal has been filed by the Appellant –
State of Haryana to challenge the Order dated 01.03.2018
passed by the High Court of Punjab and Haryana at
Chandigarh in C.R. No. 3279/2017.
2. The factual matrix leading to the filing of the present Appeal,
briefly stated is, as under:
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2.1. On 12.12.2008 the Appellant – State issued a Letter of
Acceptance to Respondent No. 1 - M/s. G. F. Toll Road
Pvt. Ltd. for execution of a works contract for
construction, operation and maintenance of Gurgaon-
Faridabad Road and Ballabhgarh-Sohna Road on BOT
(Build, Operate and Transfer) basis.
2.2. A Concession Agreement was entered into between the
parties on 31.01.2009. The period of construction was
24 months from 31.05.2009. The said agreement
contained a dispute resolution clause which is set out
hereinbelow:
“39.2 Arbitration 39.2.1. Any dispute, which is not resolved amicably as provided in Clause 39.1 shall be finally decided by reference to arbitration by a Board of Arbitrators, appointed pursuant to Clause 39.2.2. sub- clause (b) below. Such arbitration shall be held in accordance with the Rules of Arbitration of the Indian Council of Arbitration and shall be subject to the provisions of the Arbitration Act.
39.2.2. There shall be a Board of three arbitrators of whom each party shall select one and the third arbitrator shall be appointed in accordance with the Rules of Arbitration of the Indian Council of Arbitration.”
(Emphasis supplied)
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2.3. During the execution of the Agreement, disputes arose
between the parties. The Respondent No. 1 - M/s. G. F.
Toll Road Pvt. Ltd. vide Letter dated 30.03.2015 to
Respondent No. 2 – Indian Council of Arbitration (“ICA”)
invoked the Arbitration Clause, and requested the ICA to
commence arbitration proceedings. On 05.05.2015,
Respondent No. 1 - M/s. G. F. Toll Road Pvt. Ltd.
appointed a retired Engineer-in-Chief – Mr. Surjeet
Singh as their nominee Arbitrator.
The Appellant – State herein also nominated a retired
Engineer-in-Chief, Mr. M.K. Aggarwal as their nominee
arbitrator vide Letter dated 08.06.2015.
2.4. The Respondent No. 2 - ICA vide Letter dated
03.08.2015 raised an objection to the arbitrator
nominated by the Appellant – State on the ground that
he was a retired employee of the State, and there may be
justifiable doubts with respect to his integrity and
impartiality to act as an arbitrator. The Respondent No.
2 - ICA advised the State to reconsider its nomination.
The Appellant – State refuted the objection raised by
Respondent No. 2 – ICA on the ground that there was no
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rule which prohibited a former employee from being an
arbitrator, and there could not be any justifiable doubt
with respect to his impartiality since the nominee
arbitrator had retired over 10 years ago.
On 24.09.2015, Respondent No. 1 - M/s. G. F. Toll
Road Pvt. Ltd. raised an objection regarding the
independence and impartiality of the Appellant’s
nominee arbitrator – Mr. M.K. Aggarwal. Respondent No.
2 – ICA forwarded the said objection to the Appellant –
State.
2.5. The Respondent No. 2 – ICA vide its Letter dated
30.10.2015 reiterated that it has been firmly established
that Mr. M.K. Aggarwal had a direct relationship with
the Appellant – State as its former employee, which may
raise justifiable doubts as to his independence and
impartiality in adjudicating the dispute. The Respondent
No. 2 – ICA stated that it was in the process of
appointing an arbitrator in place of Mr. M.K. Aggarwal
and its decision shall be communicated to the Appellant.
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2.6. In response, the Appellant – State vide Letter dated
16.11.2015 requested the Respondent No. 2 – ICA for a
period of 30 days to appoint a substitute arbitrator.
In the meanwhile, the Respondent No. 2 – ICA vide its
Letter dated 23.11.2015 informed the Appellant – State
that it had already appointed a nominee arbitrator on
behalf of the Appellant, as well as the Presiding
Arbitrator.
2.7. Aggrieved by the appointment made by Respondent No.
2 – ICA of the nominee arbitrator, the Appellant – State,
filed an application under Section 15 of the Arbitration
and Conciliation Act, 1996 (“the Act”) before the District
Court, Chandigarh on the ground that the constitution
of the arbitral tribunal was illegal, arbitrary and against
the principles of natural justice.
2.8. The Appellant – State also raised an objection before the
Arbitral Tribunal under Section 16 on the issue of
jurisdiction.
On 08.12.2016, the arbitral tribunal ordered that it
shall not hear the objection under Section 16 of the Act,
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and shall await the decision of the District Court,
Chandigarh.
2.9. The District Court vide its Order dated 27.01.2017 held
that the Petition was not maintainable, since the Arbitral
Tribunal had been constituted, and an objection under
Section 16 should be raised before the Tribunal to rule
on its own jurisdiction.
2.10. Aggrieved by the Order dated 27.01.2017, the Appellant
– State filed a Civil Revision Petition before the Punjab
and Haryana High Court, Chandigarh being C. R. No.
3279 of 2017.
2.11. The learned Single Judge of the Punjab and Haryana
High Court vide the impugned Order dated 01.03.2018
dismissed the Civil Revision Petition on the ground that
the Appellant – State could raise the issue of jurisdiction
under Section 16 before the arbitral tribunal.
It was further held that in a situation where an
objection is raised regarding the nomination of an
arbitrator by one of the parties, and the agreement is
silent with regards to the mode of appointment of a
substitute arbitrator, the rules applicable would be those
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of the Institution under which the arbitration is held.
Therefore, in the facts of the present case, Rules 25 and
27 of the ICA Rules would apply.
2.12. Subsequent to the impugned Judgment being passed,
the Application under Section 16 filed by the Appellant –
State was dismissed by a non-speaking Order of the
Arbitral Tribunal dated 12.05.2018.
2.13. Aggrieved by the Order dated 01.03.2018 and
12.05.2018, the Appellant – State has filed the present
Petition.
3. We have heard the learned Counsel for both the parties, and
perused the pleadings.
3.1. The High Court while considering the application under
Section 15 failed to take note of the provisions of Section
15(2) of the Act.
Section 15(2) provides that a substitute arbitrator
must be appointed according to the rules that are
applicable for the appointment of the arbitrator being
replaced. This would imply that the appointment of a
substitute arbitrator must be according to the same
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procedure adopted in the original agreement at the
initial stage.
Section 15(2) of the Act reads as under :
“15. Termination of mandate and substitution of arbitrator.— (1) … (2) Where the mandate of an arbitrator terminates, a substitute arbitrator shall be appointed according to the rules that were applicable to the appointment of the arbitrator being replaced.”
(Emphasis supplied)
3.2. The provisions of Section 15(2) require that when the
mandate of an arbitrator terminates either by his
withdrawal from office, or pursuant to an agreement by
the parties, or for any reason, a substitute arbitrator
shall be appointed according to the rules applicable to
the appointment of the arbitrator being replaced.
This Court in ACC Ltd. v. Global Cements Ltd.1 held
that the procedure agreed upon by the parties for the
appointment of the original arbitrator is equally
applicable to the appointment of a substitute arbitrator,
even if the agreement does not specifically provide so.
1 (2012) 7 SCC 71
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3.3. In the present case, Clause 39.2.2. of the agreement
expressly provided that each party shall nominate one
arbitrator, and the third arbitrator shall be appointed in
accordance with the Rules of the ICA.
3.4. The Appellant – State had vide Letter dated 16.11.2015
requested for 30 days’ time to appoint another nominee
arbitrator, after objections were raised by the ICA to the
first nomination. The ICA declined to grant the period of
30 days, and instead appointed the arbitrator on behalf
of the Appellant – State. The ICA could have filled up the
vacancy only if the Appellant – State had no intention of
filling up the vacancy. The ICA could not have usurped
the jurisdiction over appointment of the nominee
arbitrator on behalf of the State prior to the expiry of the
30 days’ period requested by the Petitioner.
3.5. The appointment of the nominee arbitrator on behalf of
the Appellant – State by the ICA was unjustified and
contrary to the Rules of the ICA itself.
3.6. The objection raised by the ICA with respect to the
appointment of Mr. M.K. Aggarwal as the nominee of the
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State was wholly unjustified and contrary to the
provisions of the 1996 Act.
3.7. The objection raised by Respondent No. 2 – ICA to the
arbitrator nominated by the Appellant – State, was that
the nominee arbitrator was a retired employee of the
Appellant – State, and as such there may be justifiable
doubts to his independence and impartiality to act as an
arbitrator.
3.8. The said objection was refuted by the Appellant – State
on the ground that the nominee arbitrator was a Chief
Engineer who retired over 10 years ago from the services
of the State. The apprehension of the Respondents was
hence unjustified since the test to be applied for bias is
whether the circumstances are such as would lead to a
fair-minded and informed person to conclude that the
arbitrator was infact biased.
In Locabail Ltd. v. Bayfield Properties2, the House of
Lords held that :
“The greater the passage of time between the event relied on as showing a danger of bias and the case in which the objection is
2 2000 (1) All ER 65
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raised, the weaker (other things being equal) the objection will be.”
The Court of Appeal in Re Medicaments and related
Classes of Goods (No.2) 3 while propounding the ‘real
danger’ test for bias held that :
“The question is whether the fairminded and informed observer, having considered the facts, would conclude that there was a real possibility that the Tribunal was biased.”
3.9. The 1996 Act does not disqualify a former employee from
acting as an arbitrator, provided that there are no
justifiable doubts as to his independence and
impartiality.
The fact that the arbitrator was in the employment of
the State of Haryana over 10 years ago, would make the
allegation of bias clearly untenable.
3.10. The present case is governed by the pre-amended 1996
Act. Even as per the 2015 Amendment Act which has
inserted the Fifth Schedule to the 1996 Act which
contains grounds to determine whether circumstances
exist which give rise to justifiable doubts as to the 3 2002 (1) All ER 465
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independence or impartiality of an arbitrator. The first
entry to the Fifth Schedule reads as under :
“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.”
(Emphasis supplied)
Entry 1 of the Fifth Schedule and the Seventh
Schedule are identical. The Entry indicates that a
person, who is related to a party as an employee,
consultant, or an advisor, is disqualified to act as an
arbitrator. The words “is an” indicates that the person so
nominated is only disqualified if he/she is a
present/current employee, consultant, or advisor of one
of the parties.
An arbitrator who has “any other” past or present
“business relationship” with the party is also
disqualified. The word “other” used in Entry 1, would
indicate a relationship other than an employee,
consultant or an advisor. The word “other” cannot be
used to widen the scope of the entry to include
past/former employees.
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3.11. The ICA made only a bald assertion that the nominee
arbitrator – Mr. M. K. Aggarwal would not be
independent and impartial.
The objection of reasonable apprehension of bias
raised was wholly unjustified and unsubstantiated,
particularly since the nominee arbitrator was a former
employee of the State over 10 years ago. This would not
disqualify him from act as an arbitrator. Mere allegations
of bias are not a ground for removal of an arbitrator.
It is also relevant to state that the appointment had
been made prior to the 2015 Amendment Act when the
Fifth Schedule was not inserted. Hence, the objection
raised by the ICA was untenable on that ground also.
3.12. In this view of the matter, the impugned judgment dated
01.03.2018 passed by the Punjab & Haryana High Court
in C.R. No. 3279.2017 is set aside.
4. During the conclusion of arguments, the counsel for both
parties mutually agreed to the arbitration being conducted by
a Sole Arbitrator in supersession of the arbitration clause in
the agreement which provided for a three-member arbitration
panel.
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The Counsel for both parties mutually agreed to the
appointment of Justice S.S. Nijjar (Retd.) as the Sole Arbitrator
to adjudicate the disputes arising out of the Concession
Agreement dated 31.01.2009.
Accordingly, the mandate of the three-member arbitral
tribunal constituted under the ICA Rules on 05.12.2015
stands terminated. The Sole Arbitrator shall proceed in
continuation of the previously constituted arbitral tribunal.
The material already on record shall be deemed to have been
received by the Sole Arbitrator.
The Appeal is disposed of accordingly.
…..……...........................J. (ABHAY MANOHAR SAPRE)
..….……..........................J. (INDU MALHOTRA)
New Delhi January 3, 2019.