Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6876 OF 2022
Jaycee Housing Pvt. Ltd. & Ors. ...Appellant(S)
Versus
Registrar (General), Orissa High Court, …Respondent(S)
Cuttack & Ors.
With
CIVIL APPEAL NO. 6878 OF 2022
With
CIVIL APPEAL NO. 6877 OF 2022
J U D G M E N T
M.R. SHAH, J.
1. Feeling aggrieved and dissatisfied with the impugned
common judgment and order dated 12.04.2022 passed by
the High Court of Orissa at Cuttack in respective writ
petitions, by which, the Division Bench of the High Court
has dismissed the respective writ petitions in which the
Signature Not Verified
Digitally signed by
SONIA BHASIN
Date: 2022.10.19
17:18:27 IST
Reason:
appellants herein – original writ petitioners challenged a
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notification dated 13.11.2020, issued by the State of
Odisha through its Principal Secretary, Law Department in
establishing the Court of the Civil Judge (Senior Division)
as Commercial Courts for the purposes of exercising
jurisdiction and powers under the Commercial Courts Act,
2015, the original writ petitioners have preferred the
present appeals.
2. In exercise of powers conferred by Section 3 and sub
section (1) of Section 9 read with Section 10 of the Odisha
Civil Courts Act, 1984 and Section 30 of the Commercial
Courts Act, 2015 (hereinafter referred to as the Act, 2015),
the State Government on the recommendation of and after
consultation with the High Court of Orissa has established
the Courts of Civil Judge (Senior Division) as Commercial
Courts for the purposes of exercising the jurisdiction and
powers under the Act, 2015.
2.1 The original writ petitioners – appellants herein initially
filed the proceedings under Section 34 of the Arbitration
and Conciliation Act, 1996 (hereinafter referred to as the
Arbitration Act, 1996) in the Court of learned District
Judge. However, on establishment of the Commercial
2
Courts under the aforesaid notification, the said
proceedings were transferred to the Commercial Court i.e.,
the Court of Civil Judge (Senior Division) [designated as
Commercial Court]. Therefore, the appellants herein
challenged the aforesaid notification and designating the
Courts of Civil Judge (Senior Division) as Commercial
Courts under the Act, 2015 before the High Court by way
of present writ petitions. It was the case on behalf of the
appellants – original writ petitioners that constituting
and/or designating the Courts of Civil Judge (Senior
Division) as Commercial Courts and to exercise the powers
under the Commercial Courts Act would be in conflict with
the provisions of Section 2(1)(e) of the Arbitration Act,
1996. It was the case on behalf of the appellants herein
that under Section 2(1)(e) of the Arbitration Act, 1996, only
the Principal Civil Court of original jurisdiction in a district
(Court of Principal District Judge) shall be the “Court” for
the purpose of deciding the disputes under the Arbitration
Act, 1996 and in case of an arbitration it does not include
any Civil Court of a grade inferior to such Principal District
Judge. Therefore, it was the case on behalf of the
3
appellants that to confer the jurisdiction upon the Court of
Civil Judge (Senior Division) to exercise the powers under
the Commercial Courts Act including the proceedings
under the Arbitration Act, 1996 would be contrary to
Section 2(1)(e) of the Arbitration Act, 1996, which is the
Special Act. By the impugned common judgment and order
the High Court has dismissed the said writ petitions which
has given rise to the present appeals.
3. Ms. Uttara Babbar, learned counsel has appeared on
behalf of the respective appellants – original writ
petitioners and Shri Gaurav Aggarwal, learned counsel has
appeared as Amicus Curiae appointed by the Court.
3.1 Ms. Babbar, learned counsel appearing on behalf of the
appellants has vehemently submitted that there is a
conflict between Section 3 of the Act, 2015 and Section
2(1)(e) of the Arbitration Act, 1996. It is submitted that
Section 2(1)(e) of the Arbitration Act, 1996 provides that
the Principal Civil Court of original jurisdiction in a district
shall be the “Court” in the case of an arbitration other
than international commercial arbitration. It is submitted
that Section 2(1)(e) of the Arbitration Act, 1996 specifically
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provides that it does not include any Civil Court of a grade
inferior to such Principal Civil Court. It is submitted that
therefore, under Section 2(1)(e)(i) of the Arbitration Act,
1996, all courts inferior to Principal Civil Court are
excluded. It is submitted that wherever an application has
to lie to a “court” (under the Commercial Courts Act), it
must lie to the Principal Civil Court and the jurisdiction of
all inferior courts is excluded.
3.2 It is submitted that when in exercise of the powers under
Section 3 of the Act, 2015, jurisdiction to hear applications
under Sections 9, 14, 34 of the Arbitration Act, 1996, is
conferred on commercial courts which are subordinate to
the Principal Civil Court of original jurisdiction in the
district, there is a clear conflict with the provisions of
Section 2(1)(e) of the Arbitration Act, 1996.
3.3 It is further submitted by Ms. Babbar, learned counsel
appearing on behalf of the appellants that the “Court”
under Section 2(1)(e) of the Arbitration Act, 1996 is the
superior most court in the district and as such legislature
intended to minimize the supervisory role of the courts in
the arbitral process. Reliance is placed on the decisions of
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this Court in the cases of State of Maharashtra and Anr.
Vs. Atlanata Ltd.; (2014) 11 SCC 619 and State of West
Bengal and Ors. Vs. Associated Contractors; (2015) 1
SCC 32.
3.4 It is further submitted by Ms. Babbar, learned counsel
appearing on behalf of the appellants that the Arbitration
and Conciliation Act, being a special statute visàvis the
Commercial Courts Act, shall prevail over the Commercial
Courts Act in the case of any conflict as held by this Court
in the cases of
Fuerst Day Lawson Ltd. Vs. Jindal
Exports Ltd.; (2011) 8 SCC 333 and Kandla Export
Corporation and Anr. Vs. OCI Corporation and Anr.;
(2018) 14 SCC 715, the Arbitration and Conciliation Act
shall prevail.
3.5 It is further submitted that the High Court has proceeded
on an erroneous premise that the Arbitration and
Conciliation Act must yield to the Commercial Courts Act
as both are special statutes, and the Commercial Courts
Act is the later statute. It is submitted that aforesaid is
contrary to the aforesaid two decisions of this Court. It is
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submitted that as observed and held by this Court in the
case of (supra) the Arbitration
Fuerst Day Lawson Ltd.
Act is a selfcontained code and exhaustive and therefore,
the same shall prevail over the Commercial Courts Act
being a Special Act. It is further submitted that the
decision of this Court in the case of
Kandla Export
Corporation (supra) has been subsequently approved by a
bench of three Hon’ble Judges in the case of BGS SGS
SOMA JV Vs. NHPC Ltd.; (2020) 4 SCC 234. It is
submitted that in the said decision, this Court has
categorically held that the Arbitration Act is a complete
code and a Special Act which excludes the general law,
including the Commercial Courts Act. It is submitted that
therefore the view taken by the High Court in the common
impugned judgment and order is just contrary to the
decision of this Court in the case of Kandla Exports
Corporation (supra) and another decision referred
hereinabove.
3.6 It is further submitted by Ms. Babbar, learned counsel
appearing on behalf of the appellants that the objective of
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the Arbitration Act is to ensure speedy disposal of cases
which minimal court’s interference. If the Civil Judge
(Senior Division) is designated as Commercial Court, then
the litigant would be provided another challenge to the
High Court under Article 227 even after disposal of the
appeal by the District Judge, which shall defeat the
objective of speedy disposal. Reliance is placed on para 27
of the decision of this Court in the case of Kandla Exports
Corporation (supra).
3.7 Ms. Babbar, learned counsel appearing on behalf of the
appellants has pointed that there is a conflict in the views
of various High Courts. It is submitted that the Gujarat
High Court and the Madhya Pradesh High Court have
taken the view that the Arbitration Act will prevail over the
Commercial Courts Act and on other hand the Bombay
High Court, Rajasthan High Court and Orissa High Court
have taken a contrary view.
3.8 Making the above submissions and relying upon the above
decisions, it is prayed to declare and hold that the
notification issued by the State of Odisha conferring the
powers upon the Commercial Court – Court of Civil Judge
8
(Senior Division) to exercise the powers under the
Commercial Courts Act in respect of arbitration disputes
as illegal, bad in law and consequently to quash and set
aside the impugned common judgment and order passed
by the High Court.
4. Shri Gaurav Aggarwal, learned counsel and Amicus Curiae
has taken us to the object and purpose of enactment of
Commercial Courts Act and establishment of the
Commercial Courts, Commercial Division and Commercial
Appellate Division of the High Court. It is submitted that
the Commercial Courts Act and the establishment of
Commercial Courts are with a view to facilitate early
disposal of the high value disputes/commercial disputes.
It is submitted that with a view to achieving the object of
speedy disposal of the commercial disputes, the legislature
has enacted the Commercial Courts Act, 2015. It is
submitted that under Section 3 of the Commercial Courts
Act, 2015, a commercial Court can be set up and a
commercial Appellate Court can be set up under Section
3A of the Commercial Courts Act, 2015. It is submitted
that a dispute relating to arbitration is a commercial
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dispute under Section 2(c) of the Commercial Courts Act,
2015. It is submitted that Section 10 of the Commercial
Courts Act, 2015 is a special provision in respect of
arbitration matters. It is submitted that as per subsection
(3) of Section 10, if the arbitration is other than an
international commercial arbitration, all applications or
appeals arising out of such arbitration under the
provisions of the Arbitration Act that would ordinarily lie
before any principal civil court of original jurisdiction in a
district, shall be filed in, and heard and disposed of by the
Commercial Court exercising territorial jurisdiction over
such arbitration where such Commercial Court has been
constituted. It is submitted that the Commercial Courts
Act – being a later Act and has been enacted for a specific
purpose for speedy disposal of the commercial disputes,
the same shall prevail. It is submitted that when the
legislature in its wisdom in a later enactment has
specifically provided as per subsection (3) of Section 10 of
the Commercial Courts Act, 2015 that all
applications/appeals arising out of the Arbitration Act
other than the international commercial arbitration would
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be heard and disposed of by the Commercial Court, the
same shall prevail. It is submitted that if the submissions
made on behalf of the appellants is accepted in that case
Section 10 would become otiose or redundant and/or
nugatory. It is submitted that therefore, it is requested not
to have the interpretation which shall result any provision
of the Act nugatory and/or otiose.
4.1 Now so far as the reliance placed upon the decision of this
Court in the case of (supra) is
Kandla Export Corporation
concerned, it is vehemently submitted that the said
decision does not imply that all provisions of the
Arbitration Act would prevail over the Commercial Courts
in case of any conflict and inconsistency.
4.2 It is submitted that similarly the decision of this Court in
the case of BGS SGS SOMA JV (supra) shall not be
applicable to the facts of the case on hand, it is submitted
that in the said decision it is held that Section 13(1) of the
Commercial Courts Act does not provide for independent
right of appeal, but merely provides forum of filing appeal.
4.3 Making the above submissions it is prayed to dismiss the
present appeals and hold that in the present case the
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notification issued by the State Government conferring
powers upon the Commercial Court – Court of Civil Judge
(Senior Division) to exercise the powers under the
Commercial Courts Act is neither illegal nor bad in law.
5. We have heard Ms. Uttara Babbar, learned counsel
appearing for the appellants and Shri Gaurav Aggarwal,
learned Amicus Curiae.
6. The question of law arising for consideration in the present
appeal is, whether in exercise of powers under Section 3 of
the Commercial Courts Act, 2015, the State Government
can confer jurisdiction to hear applications under Sections
9, 14 and 34 of the Arbitration and Conciliation Act, 1996,
upon Commercial Courts which are subordinate to the
rank of the Principal Civil Judge in the District, contrary to
the provisions of Section 2(1)(e) of the Arbitration Act?
7. While considering the aforesaid question of law, relevant
provisions of the Arbitration Act, 1996 and the Commercial
Courts Act, 2015 are required to be referred to and
considered, namely, Section 2(1)(e) of the Arbitration Act
and Sections 3, 10, 15 & 21 of the Commercial Courts Act,
2015, which read as under:
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“ Section 2(1)(e) of the Arbitration Act, 1996 :
(e) “Court” means –
(i) in the case of an arbitration other than international
commercial arbitration, the principal Civil Court of original
jurisdiction in a district, and includes the High Court in
exercise of its ordinary original civil jurisdiction, having
jurisdiction to decide the questions forming the subjectmatter
of the arbitration if the same had been the subjectmatter of a
suit, but does not include any Civil Court of a grade inferior to
such principal Civil Court, or any Court of Small Causes;
(ii) in the case of international commercial arbitration, the
High Court in exercise of its ordinary original civil jurisdiction,
having jurisdiction to decide the questions forming the
subjectmatter of the arbitration if the same had been the
subjectmatter of a suit, and in other cases, a High Court
having jurisdiction to hear appears from decrees of courts
subordinate to that High Court”
Sections 3, 10, 15 & 21 of the Commercial Courts Act,
2015:
3. Constitution of Commercial Courts (1) The State
Government, may after consultation with the concerned High
Court, by notification, constitute such number of Commercial
Courts at District level, as it may deem necessary for the
purpose of exercising the jurisdiction and powers conferred on
those courts under this Act:
Provided that with respect to the High Courts having ordinary
original civil jurisdiction, the State Government may, after
consultation with the concerned High Court, by notification,
constitute Commercial Courts at the District Judge level:
Provided further that with respect to a territory over which the
High Courts have ordinary original civil jurisdiction, the State
Government may, by notification, specify such pecuniary
value which shall not be less than three lakh rupees and not
more than the pecuniary jurisdiction exercisable by the
District Courts, as it may consider necessary.]
(1A) Notwithstanding anything contained in this Act, the
State Government may, after consultation with the concerned
High Court, by notification, specify such pecuniary value
13
which shall not be less than three lakh rupees or such higher
value, for whole or part of the State, as it may consider
necessary.]
(2) The State Government shall, after consultation, with the
concerned High Court specify, by notification, the local limits
of the area to which the jurisdiction of a Commercial Court
shall extend and may, from time to time, increase, reduce or
alter such limits.
(3) The [State Government may], with the concurrence of the
Chief Justice of the High Court appoint one or more persons
having experience in dealing with commercial disputes to be
the Judge or Judges, of a [Commercial Court either at the
level of District Judge or a court below the level of a District
Judge].
10. Jurisdiction in respect of arbitration matters Where
the subjectmatter of an arbitration is a commercial
dispute of a specified value and—
(1) If such arbitration is an international commercial
arbitration, all applications or appeals arising out of such
arbitration under the provisions of the Arbitration and
Conciliation Act, 1996 (26 of 1996) that have been filed in a
High Court, shall be heard and disposed of by the Commercial
Division where such Commercial Division has been
constituted in such High Court.
(2) If such arbitration is other than an international
commercial arbitration, all applications or appeals arising out
of such arbitration under the provisions of the Arbitration and
Conciliation Act, 1996 (26 of 1996) that have been filed on the
original side of the High Court, shall be heard and disposed of
by the Commercial Division where such Commercial Division
has been constituted in such High Court.
(3) If such arbitration is other than an international
commercial arbitration, all applications or appeals arising out
of such arbitration under the provisions of the Arbitration and
Conciliation Act, 1996 (26 of 1996) that would ordinarily lie
before any principal civil court of original jurisdiction in a
district (not being a High Court) shall be filed in, and heard
and disposed of by the Commercial Court exercising territorial
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jurisdiction over such arbitration where such Commercial
Court has been constituted.
— (1) All suits and
15. Transfer of Pending Cases
applications, including applications under the Arbitration and
Conciliation Act, 1996 (26 of 1996), relating to a commercial
dispute of a Specified Value pending in a High Court where a
Commercial Division has been constituted, shall be
transferred to the Commercial Division.
(2) All suits and applications, including applications under the
Arbitration and Conciliation Act, 1996 (26 of 1996), relating to
a commercial dispute of a specified value pending in any civil
court in any district or area in respect of which a Commercial
Court has been constituted, shall be transferred to such
Commercial Court:
Provided that no suit or application where the final judgment
has been reserved by the court prior to the constitution of the
Commercial Division or the Commercial Court shall be
transferred either under subsection (1) or subsection (2).
(3) Where any suit or application, including an application
under the Arbitration and Conciliation Act, 1996 (26 of 1996),
relating to a commercial dispute of specified value shall stand
transferred to the Commercial Division or Commercial Court
under subsection (1) or subsection (2), the provisions of this
Act shall apply to those procedures that were not complete at
the time of transfer.
(4) The Commercial Division or Commercial Court, as the case
may be, may hold case management hearings in respect of
such transferred suit or application in order to prescribe new
timelines or issue such further directions as may be necessary
for a speedy and efficacious disposal of such suit or
application in accordance [with Order XVA] of the Code of
Civil Procedure, 1908 (5 of 1908):
Provided that the proviso to subrule (1) of Rule 1 of Order V
of the Code of Civil Procedure, 1908 (5 of 1908) shall not apply
to such transferred suit or application and the court may, in
its discretion, prescribe a new time period within which the
written statement shall be filed.
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(5) In the event that such suit or application is not transferred
in the manner specified in subsection (1), subsection (2) or
subsection (3), the Commercial Appellate Division of the High
Court may, on the application of any of the parties to the suit,
withdraw such suit or application from the court before which
it is pending and transfer the same for trial or disposal to the
Commercial Division or Commercial Court, as the case may
be, having territorial jurisdiction over such suit, and such
order of transfer shall be final and binding.
| 21 Act to have overriding effect | —Save as otherwise | |
|---|---|---|
| provided, the provisions of this Act shall have effect, | ||
| notwithstanding anything inconsistent therewith contained in | ||
| any other law for the time being in force or in any instrument | ||
| having effect by virtue of any law for the time being in force | ||
| other than this Act.” |
8. It is the case on behalf of the appellants, relying upon
Section 2(1)(e) of the Act, 1996 that in case of arbitration
other than the international commercial arbitration, the
principal Civil Court of original jurisdiction in a district
only have the jurisdiction to decide the questions forming
the subjectmatter of the arbitration, but does not include
any Civil Court of a grade inferior to such principal Civil
Court, or any Court of Small Causes. Therefore, it is the
case on behalf of the appellants that therefore conferring
the jurisdiction upon the Court of learned Civil Judge
(Senior Division) as Commercial Court to hear applications
under Section 9, 14 and 34 of the Act, 1996 shall be
directly in conflict with Section 2(1)(e) of the Act, 1996 and
16
therefore the notification of the State Government
conferring such powers upon the Court of learned Civil
Judge (Senior Division) which is subordinate to the rank of
Principal Civil Judge in a district shall be bad in law.
9. While considering the aforesaid issue/question, first of all,
one has to consider the object and purpose of
establishment of the Commercial Courts and the
enactment of the Commercial Courts Act, 2015.
9.1 In the year 2003, the Law Commission of India
suo moto
took up the issue of constitution of Commercial Divisions
in the High Courts with a view to facilitate fast disposal of
th
high value commercial disputes. In its 188 Report, the
Law Commission, after carrying out indepth study of
Commercial Courts in United Kingdom, USA, Singapore
etc. recommended setting up of Commercial Division in
each of the High Courts to expedite commercial cases of
high pecuniary value.
9.2 On the basis of the above recommendations of the Law
Commission, a Bill was introduced in Lok Sabha on
16.12.2009 and passed on 18.12.2009 for setting up
commercial divisions in the High Courts. The Bill was
17
referred to a Select Committee which suggested certain
amendments to the said Bill. The Bill was redrafted and
placed before the Rajya Sabha for its consideration.
However, the same came to be withdrawn by the
Government and thereafter the matter was again referred
to the Law Commission for its report. The Law
rd
Commission in its 253 Report submitted in January,
2015 suggested a new approach for expediting commercial
disputes and therefore proposed a new Bill. The Law
Commission made the following recommendations qua
arbitration matters involving the commercial disputes:
“3.24.4 Second, in the case of domestic arbitrations
concerning a commercial dispute of more than Rupees One
Crore, applications or appeals may lie either to the High Court
or a Civil Court (not being a High Court) depending upon the
pecuniary jurisdiction. It is recommended that all
applications or appeals arising out of such arbitrations under
the A& C Act, that have been filed on the original side of the
High Court shall be heard by the Commercial Division of the
High Court where such Commercial Division is constituted in
the High Court. However, in the absence of a Commercial
Division being constituted, the regular Bench of the High
Court will hear such applications or appeals arising out of
domestic arbitration. If the application or appeal in such
domestic arbitration is not within the jurisdiction of the High
Court and would ordinarily lie before a Civil Court (not being a
High Court) and there is a Commercial Court exercising
territorial jurisdiction in respect of such arbitration, then such
application or appeal shall be filed in and heard by such
Commercial Court.”
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Accordingly, Commercial Courts, Commercial Division
and Commercial Appellate Division of High Courts Bill, 2015
was introduced in Rajya Sabha on April 29, 2015 which was
referred to Departmental Related Parliamentary Standing
Committee on Personnel, Public Grievances, Law and
Justice. While the matter was pending before the
Parliamentary Committee, an Ordinance was promulgated
by His Excellency the President of India on 23.10.2015,
namely, Commercial Courts, Commercial Division and
Commercial Appellate Division of High Courts Ordinance,
2015.
That thereafter, the Commercial Courts, Commercial
Division and Commercial Appellate Division of High Courts
Act, 2015 was passed by the Parliament, which has been
subsequently renamed as Commercial Courts Act, 2015.
The statements of Objects and Reasons of the said Act, inter
alia , provides as under:
“The proposal to provide for speedy disposal of high value
commercial disputes has been under consideration of the
Government for quite some time. The high value commercial
disputes involve complex facts and question of law. Therefore,
there is a need to provide for an independent mechanism for
their early resolution. Early resolution of commercial disputes
19
shall create a positive image to the investor world about the
independent and responsive Indian legal system.”
That thereafter the Commercial Courts Act, 2015 has
been amended in the year 2018 which has come into force
with effect from 03.05.2018, by which Sections 3(1A) & 3A
have been inserted enabling the State Governments to
designate such number of commercial Appellate Courts at
District level to exercise appellate jurisdiction over the
commercial courts below the District Judge level. Thus, a
commercial Court can be set up under Section 3 of the Act,
2015 and a commercial appellate Court can be set up
under Section 3A of the Act, 2015.
10. Thus, the Objects and Reasons of Commercial Courts Act,
2015 is to provide for speedy disposal of the commercial
disputes which includes the arbitration proceedings. To
achieve the said Objects, the legislature in its wisdom has
specifically conferred the jurisdiction in respect of
arbitration matters as per Section 10 of the Act, 2015. At
this stage, it is required to be noted that the Act, 2015 is
the Act later in time and therefore when the Act, 2015 has
20
been enacted, more particularly Sections 3 & 10, there was
already a provision contained in Section 2(1)(e) of the Act,
1996. As per settled position of law, it is to be presumed
that while enacting the subsequent law, the legislature is
conscious of the provisions of the Act prior in time and
therefore the later Act shall prevail. It is also required to
be noted that even as per Section 15 of the Act, 2015, all
suits and applications including applications under the
Act, 1996, relating to a commercial dispute of specified
value shall have to be transferred to the Commercial
Court. Even as per Section 21 of the Act, 2015, Act, 2015
shall have overriding effect. It provides that save as
otherwise provided, the provisions of this Act shall have
effect, notwithstanding anything inconsistent therewith
contained in any other law for the time being in force.
11. Therefore, considering the aforestated provisions of the
Act, 2015 and the Objects and Reasons for which the Act,
2015 has been enacted and the Commercial Courts,
Commercial Division and Commercial Appellate Division in
the High Courts are established for speedy disposal of the
commercial disputes including the arbitration disputes,
21
Sections 3 & 10 of the Act, 2015 shall prevail and all
applications or appeals arising out of arbitration under the
provisions of Act, 1996, other than international
commercial arbitration, shall be filed in and heard and
disposed of by the Commercial Courts, exercising the
territorial jurisdiction over such arbitration where such
commercial courts have been constituted. If the
submission on behalf of the appellants that all
applications/appeals arising out of arbitration under the
provisions of Act, 1996, other than the international
commercial arbitration, shall lie before the principal civil
Court of a district, in that case, not only the Objects and
Reasons of enactment of Act, 2015 and establishment of
commercial courts shall be frustrated, even Sections 3, 10
& 15 shall become otiose and nugatory. If the submission
on behalf of the appellants is accepted, in that case,
though with respect to other commercial disputes, the
applications or appeals shall lie before the commercial
courts established and constituted under Section 3 of Act,
2015, with respect to arbitration proceedings, the
applications or appeals shall lie before the principal civil
22
Court of a district. There cannot be two fora with respect
to different commercial disputes.
Under the circumstances, notification issued by the
State of Odisha issued in consultation with the High Court
of Orissa to confer jurisdiction upon the court of learned
Civil Judge (Senior Division) designated as Commercial
Court to decide the applications or appeals arising out of
arbitration under the provisions of Act, 1996 cannot be
said to be illegal and bad in law. On the contrary, the
same can be said to be absolutely in consonance with
Sections 3 & 10 of Act, 2015. We are in complete
agreement with the view taken by the High Court holding
so.
12.
In view of the above and for the reasons stated above, all
these appeals fail and the same deserve to be dismissed
and are accordingly dismissed. However, in the facts and
circumstances of the case, there shall be no order as to
costs.
23
13. Before parting with the case, we appreciate the assistance
rendered by Shri Gaurav Aggarwal, learned counsel as
Amicus Curiae in the matter.
………………………………….J.
[M.R. SHAH]
NEW DELHI; ………………………………….J.
OCTOBER 19, 2022 [KRISHNA MURARI]
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