JAYESH H.PANDYA vs. SUBHTEX INDIA LIMITED THROUGH ITS DIRECTOR

REPORTABLE IN THE SUPREME COURT OF INDIA   CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(s). 6300 OF 2009 JAYESH H. PANDYA & ANR. ….APPELLANT(S) VERSUS SUBHTEX INDIA LTD. & ORS.     ….RESPONDENT(S) J U D G M E N T Rastogi, J. 1. The instant appeal is directed against the final judgment th and Order dated 14  March, 2008 passed by the High Court of Judicature at Bombay whereby the High Court while dismissing the Arbitration Petition held that the appellants had waived their right to the extension of time for completion of the arbitration proceedings and making the award, beyond the stipulated period Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2019.08.27 17:34:31 IST Reason: of four months. 1 2. The seminal facts in brief relevant for the present purpose are that the appellants are partners of a partnership firm by the name Hetali Construction Company.   The first respondent is a company incorporated under the Companies Act, 1956 and is a claimant in the arbitral proceedings which was initiated pursuant th to the arbitration agreement dated 28   April, 2000.   The first respondent   Subhtex   India   Limited   instituted   an   application under   Section   11   of   the   Arbitration   and   Conciliation   Act, 1996(hereinafter   being   referred   to   as   the   “Act   1996”)   for appointment of an Arbitrator in A.P. No. 150 of 2003 before the High Court of Judicature at Bombay despite resistance by the th present appellants that the agreement dated 28  April, 2000 was a collusive and a forged document.  Initially, by an Order dated th 14  November, 2003, late Shri Justice V.D. Tulzapurkar, former Judge of this Court was appointed as a sole Arbitrator without prejudice to the rights and contentions of the parties and it was th clarified   that   the   views   expressed   in   the   order   dated   14 November, 2003 about the existence, validity and effect of the arbitration agreement were prima facie and it would be open to be examined by the learned Arbitrator under Section 16 of the Act, 1996.   The order passed by the Single Judge of the High 2 th Court   dated   14   November,   2003   was   a   subject   matter   of challenge   in   a   writ   petition   filed   under   Article   226   of   the Constitution of India which was dismissed vide judgment and th order   dated   20   January,   2004   with   an   observation   that adequate remedies are available under Section 16 of raising all contentious   issues   relating   to   the   existence   of   the   arbitration agreement and constitution of the Arbitral Tribunal, before the Tribunal. th 3. The order of the Division Bench of the High Court dated 20 January, 2004 came to be challenged in a Special Leave Petition (Civil) No. 3919 of 2004 before this Court.   This Court issued th notice on 8   March,  2004   and   stayed  proceedings   before  the learned Arbitrator until further orders.   Unfortunately, the sole th Arbitrator   appointed   pursuant   to   Order   dated   14   November, 2003 died in October, 2004. The said special leave petition was th dismissed on 24   April, 2007 with the following observation as under:­ “Heard. In the facts and circumstances of the present case, we are not inclined to exercise our jurisdiction 3 under   Article   136   of   the   Constitution   of   India.   The special leave petition is dismissed. We   are   informed   that   Mr.   Justice   V.D. Tulzapurkar,   former   Judge   of   this   Court,   who   was appointed as the Arbitrator, has passed away. Counsel for the parties are agreed that Hon’ble Mr. Justice S.N. Variava, a former Judge of this Court be appointed in place of Mr. Justice V.D. Tulzapurkar, as   the   Arbitrator.   We   order   accordingly.   Learned Arbitrator shall fix his remuneration etc. All  the  points   including   the   existence,   validity and enforceability of the contract, as indicated by the Division Bench in its Judgment, shall be decided by the learned Arbitrator. Parties are directed to appear before the learned th Arbitrator on 4  of May, 2007 with a certified copy of this   order   for   further   directions.   The   address   and contact   numbers   of   the   learned   Arbitrator   are   as under: 7­B, Rockside, 116, Walkeshwar Road, Mumbai – 400 006. Phone Nos. (022) 23620614, 23620598 Copy of this order be sent to the learned Arbitrator.” 4. It will be apposite to take note of the terms of the Arbitration th Agreement dated 28  April, 2000 relevant for the purpose which are extracted hereunder:­ “1…. 2…. 3… 4 4. Arbitrator shall follow the procedure of allowing parties to file their respective claims & contention and to file documents within reasonable time as the arbitrator may deem fit. 5.The arbitrator will make his award within a period of   4   months   from   the   date   of   service   of   copy   of agreement. 6.The   arbitrator   shall   have   power   to   extend   the period for making and publishing the award from time to time, with the consent of both the parties. 7.The Arbitrator shall give reasons for his award. 8.The arbitrator will follow provisions of Arbitration & Reconciliation Act, 1996. The   parties   here   to   and   the   parties represented by party of the first part be bound by the award that will be given by arbitrator.” th 5. In terms of the conditions of the agreement dated 28  April, 2000, apart from the procedure to be followed by the Arbitrator, he was under an obligation to make his award within a period of four months from the date of service of copy of agreement with a proviso that the Arbitrator would have the power to extend the period for making and publishing the award, with the consent of both the parties. 6. Indisputedly,   the   first   preliminary   meeting   before   the th Arbitrator was held on 4   May, 2007.   As per clause 5 of the th terms   of   the   agreement   dated   28   April,   2000,   four   months 5 period which was available at the disposal of the Arbitrator for passing   of   an   award   in   the   ordinary   course   of   his   business subject to extension with the consent of both the parties was to th expire on 4   September, 2007.   The claimant was permitted to file its statement of claims and a compilation of documents and the defendants to the arbitral proceedings(appellants) were to file th written statement and counter claims on or before 6  July, 2007 and thereafter a discovery and inspection was to be completed by th 27   July,   2007   and   the   parties   were   directed   to   make   their th statements of admission and/or denials by 10  August, 2007, in respect of the documents disclosed.  A preliminary meeting was th to be held on 13  August, 2007.  The fact which came on record is   that   the   appellants   alleged   that   they   had   received   the th statement of claim on 6  June, 2007 and extension of time was sought for compilation of documents in order to file their written th statement.   The compilation of documents was received on 15 June, 2007.  The fact is that the time was consumed in exchange of   claims   and   counter   claims   and   compilation   of   documents. th Date   of   27   August,   2007   was   fixed   for   hearing   before   the Arbitrator.     In   the   course   of   hearing,   it   was   urged   by   the th appellants that even if the agreement dated 28  April, 2000 for 6 the sake for submission is to be taken as a genuine agreement, arbitration proceedings have to be culminated within a period of four months from the date of service of a copy of the agreement and the time could be extended only with the consent of both the parties.  He further contended that the appellants had refused to consent to an extension of time; and since the Tribunal held its th first meeting on 4  May, 2007, the arbitral proceedings could not be concluded within a period of four months; and no purpose is going to be served to continue the arbitral proceedings further, even with the hearing on the applications filed by the parties. 7. On   objection   being   raised   by   the   appellants   before   the th learned Arbitrator, in his meeting on 27   August, 2007, it was th observed that had this point been urged on 4   May, 2007, a shorter time frame could have been fixed and dates would have been allotted and proceedings could have been completed within time.  In the given circumstances, it would be more appropriate if the claimants obtain an extension of time or a clarification from this Court that the time could be extended of the Tribunal even without the consent of the parties to the arbitral proceedings. 7 The matter was adjourned for obtaining extension of time or a clarification from this Court. 8. Indisputedly, no interim application was filed for extension of time or a clarification in this Court, as a result, jurisdiction to continue with the proceedings came to an end by passage of time th on   4   September,   2007   and   it   was   observed   by   the   learned Arbitrator to continue with the arbitral proceedings and if the issue so urged by the parties is raised in writing, it could be decided at the appropriate stage.  Accordingly, learned Arbitrator th fixed   a   meeting   on   26   October,   2007   in   pursuance   of   the rd communication   dated   3   October,   2007.     At   this   stage,   the appellants filed a written application before the Arbitrator stating therein that the  period  of  four  months  from  the  date  of  first th preliminary meeting had expired on 4  September, 2007 and the Arbitral Tribunal has become functus officio with no power to proceed with the arbitral proceedings any more.  But that came st to be rejected by the learned Arbitrator vide Order dated 31 December, 2007 which came to be challenged by the appellants in Arbitration Petition( L) No. 59 of 2008 before the High Court of Judicature   at   Bombay   invoking   Section   14   of   the   Act,   1996 8 seeking   a   declaration   that   the   Arbitrator   has   become   de   jure unable to perform his functions and the mandate to act as an Arbitrator in the arbitral proceedings between the parties has terminated.  The arbitration petition filed at the instance of the present appellants came to be dismissed by the High Court under th its Order dated 14  March, 2008 holding that the appellants by their conduct have waived their defence to enforce a punctilious observance of the time schedule of four months; and sustaining objection would frustrate the object and purpose of the arbitral proceedings and will bring the whole machinery provided by the Act to facilitate an efficacious recourse to arbitration into a grave peril   which   is   a   subject   matter   of   challenge   in   the   instant proceeding before us. 9. Learned counsel for the appellants submits that there is no dispute on facts that after Mr. Justice S.N. Variava, former Judge of this Court, was appointed as a substitute Arbitrator pursuant th to   the   Order   of   this   Court   dated   24   April,   2007,   the   first th preliminary meeting was held by the Arbitrator on 4  May, 2007 th and in the hearing which took place before the Arbitrator on 27 August, 2007, an objection was raised by the appellants that the 9 Arbitrator has to make his award within a period of four months from the date of service of copy of the agreement and the time could only be extended with the consent of both the parties.  The appellants had instructed to refuse to consent to an extension of time,   and   despite   their   specific   objection,   followed   with   an application being filed at a later stage, noticing refusal to consent for extension of time which had been arbitrarily rejected by the Arbitrator, and genesis of the terms of the agreement has not been looked into by the learned Single Judge of the High Court under   the   impugned   judgment   and   after   the   expiry   of   four months, in the absence of time being extended with the consent of both the parties, the Arbitrator becomes functus officio and all subsequent proceedings stands abated and has placed reliance on   the   judgment   of   this   Court   in   NBCC   Limited  Vs.  J.G. 1   and submits that order of the   Engineering Private Limited   High Court of Bombay impugned herein is not sustainable in law and deserves to be interfered by this Court. 10. Per   contra,   learned   counsel   for   the   respondents,   while supporting   the   finding   recorded   by   the   High   Court   in   the 1 2010(2) SCC 385 10 impugned   judgment   submits   that   once   the   appellants   have participated in the arbitration proceedings which for all practical purposes could not be concluded within a period of four months and   it   reveals   from   the   proceedings   that   delay   in   furnishing written   statements/counter   claims   were   attributable   to   the appellants and in the given circumstances, the very participation in the arbitration proceedings with their right to claim objection for extension of time for the Arbitrator to complete the arbitral proceedings   in   submitting   an   award   stands   waived   by   their implied consent and this has been noticed by the High Court in the impugned judgment and submits that if the objection which has   been   raised   by   the   appellants   is   taken   to   its   logical conclusion   the   very   object   and   intent   of   the   Parliament   in enacting the law to facilitate an efficacious recourse to arbitration will be in jeopardy and the High Court has rightly observed that the Arbitrator is justified in coming to the conclusion that the appellants with their conduct waived their objection to enforce a punctilious   observance   of   the   time   schedule   of   four   months under the terms of the agreement for the Arbitrator to conclude the   arbitral   proceedings   and   it   needs   no   interference   by   this Court. 11 11. We  have  heard learned counsel for the parties and  with their assistance perused the material available on record. 12. As   noted   herein   earlier,   an   application   was   filed   by   the appellants under Section 14 of the Act, 1996 before the High Court   of   Bombay   with   a   declaration   that   the   Arbitrator   has become  de jure  unable to perform his functions and the mandate of   the   Arbitrator   to   act   as   an   Arbitrator   in   the   arbitral proceedings between the parties stood terminated.   As already mentioned, that came to be rejected by the High Court under its th Order dated 14  March, 2008 and because of the interim Order st passed by this Court dated 1  September, 2008, Arbitrator was unable to conduct arbitral proceedings and the same is lying in the storage for the last eleven years. 13. The indisputed facts manifest from the record are that after the appointment of  a substituted  Arbitrator, in compliance of th Order of this Court dated 24   April, 2007, the first preliminary th meeting was held before the learned Arbitrator on 4  May, 2007 and four months from the date of first preliminary meeting was to 12 th expire on 4   September, 2007 and in the hearing which took th place before the Arbitrator on 27   August, 2007, objection was raised by the appellants that apart from their objection that the th agreement   dated   28   April,   2000   is   a   collusive   and   forged document,  even if  taken at its  face value,  taking  note  of  the th clause of arbitration under the agreement dated 28  April, 2000, the Arbitrator has to make his award within a period of four months from the date of service of a copy of the agreement and time may be extended only with the consent of both the parties; and   despite   an   opportunity   being   granted   by   the   learned Arbitrator on their objection, recording refusal for extension of time to the parties to obtain an extension of time or clarification from   this   Court,   no   such   application   was   filed   by   the respondents/claimants either for seeking extension of time or for clarification   from   this   Court.     The   respondents,   on   the   other st hand, vide application dated 1  October, 2007 expressly refused not to file any application seeking extension or clarification from this   Court   and   when   the   Arbitrator   proceeded   with   the proceeding,   a   written   application   was   filed   by   the   appellants before the Arbitrator stating   inter alia   that four months period had expired and the Arbitral Tribunal has become   unable de jure 13 as an Arbitrator in this matter which came to be rejected by the st learned Arbitrator vide Order dated 31  December, 2007. 14. From   the   records   before   us,   it   is   established   that   the Arbitrator was unable to complete the arbitral proceedings within four months from the date of the first preliminary meeting held th on   4   May,   2007   in   terms   of   clause   (5)   of   the   arbitration agreement and objection to extend the time was recorded by the appellants before the Arbitrator.   The Arbitrator having failed to st do so rejected their application by an Order dated 31  December 2007   that   came   to   be   challenged   by   the   appellant   invoking Section 14 of the Act 1996 by filing an Arbitration Petition in the High Court of Bombay with a declaration that the Arbitrator has become  je jure  unable to perform his functions and the mandate to act as an Arbitrator in the arbitral proceedings between the parties stood terminated which came to be dismissed by the High th Court under the impugned judgment dated 14  March, 2008. 15. It is necessary to mention Section 14 and 15 of the Act, 1996 for the sake of convenience which is as under:­ 14

15 (4) Unless otherwise agreed by the parties, an order or ruling   of   the   Arbitral   Tribunal   made   prior   to   the replacement of an arbitrator under this section shall not be invalid solely because there has been a change in the composition of the Arbitral Tribunal.” 16. It   is   clear   from   the   bare   reading   of   sub­section   1(a)   of Section 14 that mandate of an arbitrator shall terminate if it fails to   act   without   undue   delay.     In   the   present   case,   the   first th preliminary meeting was held on 4  May, 2007 and the Arbitrator in terms of the agreement was supposed to conclude and pass the award within a period of four months which indisputedly th stood expired on 4   September, 2007 and in the meantime the appellants   recorded   their   objection   of   not   consenting   for th extension of time beyond 4    September, 2007 and thus, it can be construed that parties were not in agreement for extension to the   mandate   of   the   Arbitrator   failing   which   the   arbitral proceedings automatically stood terminated. 17. Sub­section(2)   of   Section   14   clearly   stipulates   that   if   a controversy remains concerning any of the grounds referred to in clause (a) of sub­section (1), the party may, unless otherwise agreed   by   the   parties,   apply   to   the   Court   to   decide   on   the 16 termination of the mandate and the appellants rightly applied to the   Court   for   termination   of   the   mandate   of   the   Arbitrator pursuant to the provisions of this Section and the Court was within its jurisdiction to decide accordingly. 18. It is true that the object of the scheme of the Act, 1996 is to secure expeditious resolution of disputes and it is based on the fulcrum of promptitude but at the same time the Arbitrator is required to adjudicate the disputes in view of the agreed terms of contract   and   the   procedure.     Therefore,   the   arbitration proceedings are supposed to be governed and run by the terms as agreed by the parties.   The Arbitrator, therefore, cannot go beyond the clause of the arbitration agreement.  We all need to respect the legislative intent underlying the Act.  The speedy and alternative resolution to the dispute thus cannot be overlooked but at the same time, proceedings have to be governed and run by   the   terms   agreed   between   the   parties   in   concluding   the arbitral proceedings failing which it will frustrate the mandate of the object of the Act with which it has been legislated by the Parliament to act upon on agreed terms and conditions of the agreement in concluding the arbitral proceedings.  The exposition 17 of   law   has   been   considered   by   this   Court   in   NBCC   Limited (supra) in para 12 and 22 as under:­ case “12.  A   perusal   of   the   arbitration   agreement   quite clearly   reveals   that   the   arbitrator   has   the   power   to enlarge the time to make and publish the award by mutual consent of the parties. Therefore, it is obvious that the arbitrator has no power to further extend the time beyond that which is fixed without the consent of both   the   parties   to   the   dispute.   It   is   an   admitted position that the respondent did not give any consent for extension of time of the arbitrator. Thus given the situation,   the   arbitrator   had   no   power   to   further enlarge the time to make and publish the award and therefore   his   mandate   had   automatically   terminated after   the   expiry   of   the   time   fixed   by   the   parties   to conclude the proceedings. 22.  Taking   into   consideration   the   arguments   of   the appellant,   it   is   necessary   to   mention   here   that   the Court   does   not   have   any   power   to   extend  the   time under the Act unlike Section 28 of the 1940 Act which had such a provision. The Court has therefore been denuded of the power to enlarge time for making and publishing an award. It is true that apparently there is no provision under the Act for the Court to fix a time­ limit for the conclusion of an arbitration proceeding, but the Court can opt to do so in the exercise of its inherent   power   on   the   application   of   either   party. Where   however   the   arbitration   agreement   itself provides the procedure for enlargement of time and the parties have taken recourse to it, and consented to the enlargement of time by the arbitrator, the Court cannot exercise its inherent power in extending the time fixed by the parties in the absence of the consent of either of them.” 19. In   the   instant   case,   from   the   pleadings   on   record   and th noticed by the High Court in its impugned judgment dated 14 March, 2008, the proceedings stood terminated as the appellants 18 have not recorded their consent for extension of time which was the requirement and essence of the conditions of the agreement and   the   Arbitrator   became   de   jure   unable   to   perform   his functions after the expiry of four months from the date of first th preliminary meeting held on 4  May, 2007 but that was declined by the High Court on the premise that after the appellants have participated in the arbitral proceedings, that waived their right to question   extension   of   time   as   it   was   inpracticable   for   the Arbitrator to conclude the proceedings within a period of four months and the High Court was of the view that the Act has been legislated with an object to facilitate an efficacious recourse to arbitration failing which it will be in grave peril. 20. The  essential element of  waiver  is  that there must be a voluntary   and   intentional   relinquishment   of   a   right.     The voluntary choice is the essence of waiver.  There should exist an opportunity   for   choice   between   the   relinquishment   and   an enforcement of the right in question.  It cannot be held that there has been a waiver of valuable rights where the circumstances show   that   what   was   done   was   involuntary.     That   apart,   the doctrine of “waiver” or “deemed waiver”   or “estoppel” is always 19 based on facts and circumstances of each case, conduct of the parties   in   each   case   and   as   per   the   agreement   entered   into between the parties and this exposition has been affirmed by this Court in  (supra) regarding adherence to the imposition NBCC Ltd. of time limit for the conclusion of the arbitral proceedings.  The parties  have   to   stand   by   the   terms   of   contract   including   the Arbitrator. 21. The   clause   so   referred   indicates   that   the   parties   have admittedly agreed and the time period so prescribed is final and binding.  It means the arbitration proceedings should commence and end within the prescribed period of time which in the instant th case was of four months and expired on 4  September, 2007 and, there was no occasion for either party to raise an objection as long as the time was available at the command of the Arbitrator to conclude the arbitral proceedings and pass an award within the time schedule fixed under the terms of contract as agreed by the parties. 22. That   apart,   there   is   no   provision   under   the   arbitration agreement to condone the delay when agreement between the 20 parties binds them to see that the arbitration proceedings should be concluded within the time prescribed.  This time restriction is well within the scope and purport of the Act, 1996 at national and international arbitrations. 23. The time fixed for the arbitration and/or schedule of time limit in such arbitration proceedings, as it is recognised by law, there   is   no   reason   not   to   accept   the   same,   basically   in   the present facts and circumstances where the parties themselves agreed to bind themselves by the time limit.  Section 14 read with Section 15 of the Act, 1996 also recognise this mechanism and after   the   expiry   of   four   months   period   from   the   date   of   first th preliminary meeting held on 4  May, 2007, the Arbitrator indeed became  de jure  unable to perform his functions and the mandate to act as an Arbitrator in the arbitral proceedings between the parties as prayed for stood terminated.  24. Consequently, in our considered view, the appeal deserves to succeed and is accordingly allowed.  The judgment and order th of the High Court dated 14   March, 2008 is hereby set aside. 21 The   respondents   are   at   liberty   to   ventilate   their   grievance   as admissible under the law.  No costs. 25. Pending application(s), if any, stand disposed of. …………….………………………….J. (N.V. RAMANA) ……………..…………………………J. (MOHAN M. SHANTANAGOUDAR) ……………………………………….J. (AJAY RASTOGI) NEW DELHI AUGUST 27, 2019 22