SWAN GOLD MINING LTD. vs. HINDUSTAN COPPER LTD.

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.9048 OF 2014 (Arising out of Special Leave Petition (Civil) No.10849 of 2013) Swan Gold Mining Ltd. …Appellant (s) Versus Hindustan Copper Ltd. … Respondent(s) JUDGMENT M.Y. Eqbal, J. : Leave granted. JUDGMENT 2. This appeal by special leave is directed against the judgment and order dated 19.9.2012 passed by the Division Bench of the Calcutta High Court whereby appeal preferred by the appellant against the order of learned Single Judge of the High Court was dismissed. Learned Single Judge had dismissed the appellant’s petition under Section 34 of the 1 Page 1 Arbitration and Conciliation Act (in short, ‘the Act’) challenging the award of the Arbitrator.

(NIT) was issued by the respondent-Hindustan Copper Ltd. inviting offers for operation of its Surda Mine and Mosabani Concentrator Plant. Respondent-company was having several mines rich with natural resources being metallic ores. The global tender floated by the respondent provided that it shall be the responsibility of successful bidder for payment of all statutory duties. The appellant-company submitted its technical and financial bids. It is contended on behalf of the appellant that the NIT contained a techno commercial bid JUDGMENT and a separate price bid. Price bid of the appellant provided that any Excise Duty/Service taxes or any levy presently applicable or any variation or new levy in future to be reimbursed on actual basis. 2 Page 2 4. After negotiation and acceptance of the final price offer, on 3.3.2007 respondent issued a Letter of Intent to the appellant on the terms and conditions of the NIT and other

Finally, on 26.3.2007 a contract was executed between the parties for re-commissioning and operation of the Surda Mine and Mosabani Concentrator Plant. Thereafter, a work order was issued on 14.4.2007 and the appellant raised its Invoices on 31.12.2007, by which reimbursement of basic excise duty and other duties payable by the appellant to the Government was sought. On refusal by the respondent to make payment in respect of excise duty and other taxes paid by the appellant relating to the work executed, the arbitration JUDGMENT clause was invoked and the dispute was referred to a sole Arbitrator, who after considering the pleadings and evidence led by the parties, held that the price bid of the appellant was not exclusive of applicable taxes. Learned Arbitrator held that the clause relating to payment of taxes was deleted by the appellant’s representative Mr. Ahlawat on 19.1.2007 and 3 Page 3 since work order was acknowledged, it is binding on the appellant.

petition under Section 34 of the Arbitration and Conciliation Act before the Calcutta High Court on the grounds inter alia of perversity and contrary to law. Learned Single Judge of the High Court upholding the award and reasons assigned by the learned Arbitrator, dismissed appellant’s petition. Aggrieved by the decision of the learned Single Judge, appellant preferred appeal before the Division Bench of the High Court, which although upheld the contention of the appellant relating to the evidence on the issue of deviation in JUDGMENT price bid on 19.1.2007, dismissed the Appeal on the ground of terms contained in NIT and Work Order being in consonance with each other. Hence, this appeal by special leave by the Australian company. 4 Page 4 6. Mr. Amarendra Sharan, learned senior counsel appearing for the appellant assailed the award and the impugned order passed by the High Court on various grounds. Learned

Mining Company and it submitted bid in response to NIT. The price bid submitted by the appellant provided for “base price plus 55%” and that any excise duty/service tax or any levy to be reimbursed on actual basis. A meeting of the Tender Evaluation Committee of the respondent-company with the bidders was held on 18.1.2007 and 19.1.2007 and the respondent did not object to the price bid submitted by the appellant which was exclusive of taxes. It is further contended by the senior counsel that after opening of price JUDGMENT bid, although the respondent made a request to lower the bid price, there was no request to change provision relating to taxes mentioned in the price bid by which respondent was liable to reimburse taxes. The appellant-company submitted the revised bid on 27.1.2007 and reduced the percentage from 55% to 50% (over the base price) and reiterated its 5 Page 5 earlier offer of payment of taxes by the respondent. After further negotiation and reduction of price bid to “base price plus 49%”, respondent issued Letter of Intent on 3.3.2007

26.3.2007. 7. Learned senior counsel contended that on 14.4.2007 Work Order was issued with its Clause 4.9, which provided for payment of taxes by the appellant. For the settlement of disputes pertaining to taxes and duties, appellant invoked clause 4.14 of NIT and sought appointment of Arbitrator where it was claimed by the appellant that price bid submitted by the appellant is exclusive of taxes and clause JUDGMENT 4.9.1 of Work Order is inoperative and void. This claim was dismissed by the Learned Arbitrator on the ground that the clause relating to payment of taxes was denied by the appellant’s representative Mr. Ahlawat on 19.1.2007 and since the work order was acknowledged, it is binding on the appellant. 6 Page 6 8. Mr. Sharan has submitted that there had never been any negotiation with regard to the liability of payment of excise

effect that the taxes shall be liable to be reimbursed by the respondent. The negotiation was only with respect to the percentage which was finally reduced to 49%. It is submitted that the respondent gave a calculation which does not include taxes. All these backgrounds have neither been considered by the Arbitrator nor by the High Court. It was submitted that non consideration of the offer, counter offer and letter of acceptance by the Arbitrator amounts to serious error and patent illegality in the Award. NIT is only invitation JUDGMENT to offer, which has been superseded by subsequent offers and counter offers and hence, NIT cannot become the contract. Lastly, Mr. Sharan contended that work order is a unilateral document and there was no consensus ad idem on the Work Order. 7 Page 7 9. Mr. Sharan, learned counsel put heavy reliance on the decision of this Court in the case of Oil and Natural Gas Corporation Ltd. vs. Saw Pipes Ltd. , (2003) 5 SCC 705,

provision of law, or the provisions of fact or against the terms of contract, it would be patently illegal and could be interfered under Section 34 of the Act. Mr. Sharan finally contended that the parties have expressly agreed that the bid price shall be exclusive of the duty of taxes, deviation from such contract will go to the root of the matter and on that ground Award could be set aside if it is so unfair and unreasonable. This will also be opposed to the public policy and required to be adjudged void. JUDGMENT 10. Per contra, Mr. P.P. Rao, learned senior counsel for the respondent, firstly submitted that the Award cannot be set aside except where the Award on the face of it suffers from patent illegality and perversity. As the learned single Judge and the Division Bench after re-appreciation of the entire 8 Page 8 facts and documents came to the conclusion that no ground exists to set aside the Award, this Court should not interfere with the order of the High Court. 11. Learned senior counsel drawn our attention to various documents including NIT, initial bid proceedings of the meeting, revised bid, offer and counter offers, on the basis of which the letter of intent was issued. Finally, the Work Order was issued and a contract was signed by both the parties. These documents would show that the appellant was made liable for payment of duty and taxes, which were inclusive of the bid price arrived at between the parties. JUDGMENT 12. Section 34 of the Arbitration and Conciliation Act, 1996 corresponds to Section 30 of the Arbitration Act, 1940 making a provision for setting aside the arbitral award. In terms of sub-section (2) of Section 34 of the Act, an arbitral award may be set aside only if one of the conditions specified therein is satisfied. The Arbitrator’s decision is generally 9 Page 9 considered binding between the parties and therefore, the power of the Court to set aside the award would be exercised only in cases where the Court finds that the arbitral award is

contravention of the provisions of the Act. It is a well settled proposition that the Court shall not ordinarily substitute its interpretation for that of the Arbitrator. Similarly, when the parties have arrived at a concluded contract and acted on the basis of those terms and conditions of the contract then substituting new terms in the contract by the Arbitrator or by the Court would be erroneous or illegal. 13. It is equally well settled that the Arbitrator appointed by JUDGMENT the parties is the final judge of the facts. The finding of facts recorded by him cannot be interfered with on the ground that the terms of the contract were not correctly interpreted by him. 10 Page 10 14. We have gone through the facts of the case and perused the documents on the basis of which the Arbitrator gave the Award on 24.7.2009. 15. The respondent issued notice inviting tender (NIT) for the operation of its mine. Clauses 4.9.1 to 4.9.5 of the NIT are extracted hereinbelow:- “4.9.1. The rates quoted by the successful bidder shall be deemed to be (inclusive) of the sales taxes, other taxes and service tax that the successful bidder will have to pay in India & Abroad for the performance of this contract. HCL will perform such duty regarding the deduction of such taxes at source as per applicable laws. 4.9.2. The successful bidder shall also be responsible to bear and pay any taxes, cess, fees and/or duties levied including but not limited to interest, penalty and/or fine imposed by any authorities including revenue authorities in India and/or abroad at any time even beyond the expiry of the Contract period with respect of the work to be performed by the successful bidder in accordance with the Contract. JUDGMENT 4.9.3. The successful bidder shall also be responsible for filing income tax return and/or complying with necessary procedure and/or formalities as required or may be required under the fiscal laws of India and/or abroad in respect of the work to be performed by the successful bidder in accordance with the Contract. 4.9.4. Corporate Tax and/or Income Tax, if any applicable/levied in India and/or abroad on the successful bidder and/or its personnel and/or on the sub-contractors engaged by the successful bidder and /or the personnel of such sub-contractors in 11 Page 11 respect of this contract will be the responsibility of the successful bidder. All the necessary return and other formalities will be the responsibility of successful bidder.

16. The appellant in response to NIT submitted its technical and financial bids. Subsequent to submission of the technical bid and the price bid, the parties entered into negotiation and thereafter a letter of intent on the terms and conditions of NIT and the other terms agreed during subsequent negotiations was issued. In the said letter of intent dated 3.3.2007, it was specifically mentioned that the execution of JUDGMENT work shall be on the terms of notice inviting tender (NIT) and other agreed discussions/negotiations subsequently held between the parties. Finally the Work Order was issued on 14.4.2007 in continuation with the letter of intent dated 3.3.2007. The relevant portion of the work order is extracted herein-below:- 12 Page 12 “ WORK ORDER SUB:- Re-opening and operating of Sudra Mine & Mosaboni

service tax and the other taxes. The representative of the JUDGMENT appellant signed the Work Order on each pages (20 pages) and acknowledged and admitted the terms and conditions for the said work. 13 Page 13 18. From the facts mentioned hereinabove, it is evident that the appellant has accepted the liability of payment of excise duty, sales tax, service tax and other taxes and hence it

inconsistent with the terms and conditions of contract documents. 19. The learned Arbitrator has gone in detail of the dispute raised by the appellant and rightly came to the conclusion that the responsibility on the appellant is to abide by the terms and conditions of the Work Order. 20. We have also gone through the order passed by the JUDGMENT High Court. The Court rightly came to the conclusion that there is no patent illegality in the Award passed by the Arbitrator which needs interference under Section 34 of the Act. 14 Page 14 21. Mr. Sharan, learned senior counsel appearing for the appellant, also challenged the arbitral award on the ground that the same is in conflict with the public policy of India. We

in the case of Oil and Natural Gas Corporation Ltd. (supra), observed that the term ‘public policy of India’ is required to be interpreted in the context of jurisdiction of the Court where the validity of award is challenged before it becomes final and executable. The Court held that an award can be set aside if it is contrary to fundamental policy of Indian law or the interest of India, or if there is patent illegality. In our view, the said decision will not in any way come into rescue of the appellant. As noticed above, the JUDGMENT parties have entered into concluded contract, agreeing terms and conditions of the said contract, which was finally acted upon. In such a case, the parties to the said contract cannot back out and challenge the award on the ground that the same is against the public policy. Even assuming the ground available to the appellant, the award cannot be set aside as 15 Page 15 because it is not contrary to fundamental policy of Indian law or against the interest of India or on the ground of patent illegality. 22. The words “public policy” or “opposed to public policy”, find reference in Section 23 of the Contract Act and also Section 34 (2)(b)(ii) of the Arbitration and Conciliation Act, 1996. As stated above, the interpretation of the contract is matter of the Arbitrator, who is a Judge, chosen by the parties to determine and decide the dispute. The Court is precluded from re-appreciating the evidence and to arrive at different conclusion by holding that the arbitral award is against the public policy. JUDGMENT 23. We have given our anxious consideration in the matter. In our view the High Court has rightly came to the conclusion that no ground exists for setting aside the award as contemplated under Section 34 of the Act. 16 Page 16 24. For the reasons aforesaid, we do not find any merit in this appeal, which accordingly stands dismissed with no order as to costs. …………………………….J. [ M.Y. Eqbal ] …………………………….J [Pinaki Chandra Ghose] New Delhi September 22, 2014 JUDGMENT 17 Page 17 JUDGMENT 18 Page 18