M/S. UTTARAKHAND PURV SAINIK KALYAN NIGAM LIMITED(UPNL) vs. NORTHERN COAL FIELD LIMITED

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION Special Leave Petition (C) No. 11476 of 2018 M/s. Uttarakhand Purv Sainik  Kalyan Nigam Limited                     …Petitioner Versus Northern Coal Field Limited              …Respondent   O R D E R      INDU MALHOTRA, J.   1. The issue which has arisen for consideration is whether the High Court was justified in rejecting the application filed under Section 11 for reference to arbitration, on the ground that it was barred by limitation. 2. The factual background of the case arises from an agreement dated   21.12.2010   entered   into   between   the   parties,   under Signature Not Verified which the Petitioner – Contractor was to provide security to the Digitally signed by INDU MARWAH Date: 2019.11.27 18:36:05 IST Reason: 1 Respondent – Company around the clock on need basis, as per the agreed contractual rates. The Agreement contained an arbitration clause which reads as follows : “ 13.   Arbitration : 13.1   If   any   dispute,   difference,   question   or disagreement shall at any time hereafter arise between the parties hereto or the respective or assigns in connection with or arising out of or in respect of contract, application of provision thereof,   anything   there­under   contained   or arising there­under or as to rights, liabilities or duties of the said parties hereunder or any matter whatsoever incidental to this contract shall be referred to the sole Arbitration of the person appointed by Director (Pers.) of NCL. CONTRACTOR shall have no objection to any such   appointment   that   the   arbitrator   so appointed is  an employee of NCL or that he had   dealt   with   the   matter   to   which   the contract related and that in the course of his duties as NCL employees he has expressed views on all or any of the matter of disputes or difference. 13.2     If   the   arbitrator   to   whom   the   matter   is originally by referred dies or refused to act or resigns   for   any   reason   from   the   position   of arbitrator, it shall be lawful, for Director (Pers.) of NCL to appoint  another person to act as Arbitrator.   Such   person   shall   be   entitled   to proceed with the reference from the stage at which   it   was   left   by   his   predecessor   or   to precede denovo. 13.3  It   is   agreed   that   no   person   other   than   the person appointed by Directed (Pers.) of NCL as aforesaid shall act as Arbitrator. 13.4  It is term of the contract that the CONTRACTOR shall not stop the work under this contract and the   work   shall   continue   whether   the arbitration   proceedings   were   commenced   or not. 2 13.5   It   is   term   of   this   contract   that   the   parties invoking   the   arbitration   shall   specify   the dispute to be referred for arbitration. 13.6  The  Arbitrator shall  give  reasoned  award  in respect  of each of the difference  referred to him. The  award  as  aforesaid  shall  be  final and binding on all the parties to this contract in accordance with the law. 13.7 The venue of arbitration shall at Singrauli in India and subject as aforesaid, the provisions of   Indian   Arbitration   and   Conciliation   Act, 1996   and   any   statutory   modification   or reenactment   thereof  and   rules   made   there­ under and  for  the  time   being  in  force  shall apply to the arbitration proceedings under this clause.” (emphasis supplied) 3. Disputes arose between the parties with respect to payment of amounts under the contract by the Respondent – Company, and the deduction of the security amount from the running bills.  The   Petitioner   –   Contractor   issued   a   Legal   Notice   dated 29.05.2013 demanding payment of amounts to the tune of Rs. 1,43,69,309/­   alongwith   interest   from   the   Respondent   – Company. 4. On 09.03.2016, the Petitioner – Contractor issued a Notice of Arbitration   calling   upon   the   Respondent   –   Company   to nominate a Sole Arbitrator in terms of the arbitration clause, to adjudicate the disputes between the parties. 3 The Respondent – Company did not respond to the Notice dated 09.03.2016.  5. The   Petitioner   –   Contractor   sent   a   further   notice   on 30.05.2016 to the Respondent – Company proposing the name of   Mr.   Jai   Singh,   a   retired   Additional   District   Judge   for appointment as the Sole Arbitrator. The Respondent – Company did not respond to this Notice as well.  6. The Petitioner – Contractor filed an Application on 20.09.2016, under Section 11 invoking the default power of the High Court to make the appointment of a sole arbitrator. 7. The High Court  vide  the impugned Order held that the claims of the Petitioner – Contractor were barred by limitation, and therefore an arbitrator could not be appointed under Section 11 of the 1996 Act. 8. Aggrieved   by   the   impugned   Order   dated   11.01.2018,   the Petitioner has filed the present Special Leave Petition before this Court. 9. We have heard learned Counsel for the parties and perused the pleadings.   4 9.1. Section   21   of   the   1996   Act   provides   that   arbitral proceedings commence on the date on which a request for disputes to be referred to arbitration is received by the respondent. 9.2. In   the   present   case,   the   Notice   of   Arbitration   was issued   by   the   Petitioner   –   Contractor   to   the Respondent – Company on 09.03.2016.  The invocation took place after Section 11 was amended by the 2015 Amendment Act, which came into force on 23.10.2015, the amended provision would be applicable to the present case.  9.3. The 2015 Amendment Act brought about a significant change in the appointment process under Section 11 : first, the default power of appointment shifted from the Chief   Justice   of   the   High   Court   in   arbitrations governed   by   Part   I   of   the   Act,   to   the   High   Court; second,   the   scope   of   jurisdiction   under   sub­section (6A) of Section 11 was confined to the examination of the existence of the arbitration agreement at the pre­ reference stage. 5 9.4. Prior to the coming into force of the 2015 Amendment Act, much controversy had surrounded the nature of the power of appointment by the Chief Justice, or his designate under Section 11.  A seven judge constitution bench of this Court in 1 SBP & Co.  v.  Patel Engineering Ltd. ,  defined the scope of power of the Chief Justice under Section 11. The Court held that the scope of power exercised under Section 11 was to first decide : i. whether there was a valid arbitration agreement; and  ii. whether the person who has made the request under Section 11, was a party to the arbitration agreement; and iii. whether   the   party   making   the   motion   had approached the appropriate High Court.  Further, the Chief Justice was required to decide all threshold   issues   with   respect   to   jurisdiction,   the existence of the agreement, whether the claim was a dead   one;   or   a   time­barred   claim   sought   to   be resurrected; or whether the parties had concluded the 1  (2005) 8 SCC 618.  6 transaction by recording satisfaction of their mutual rights and obligations, and received the final payment without   objection,   under   Section   11,   at   the   pre­ reference stage.  The   decision   in   Patel   Engineering   (supra)   was 2 followed   by   this   Court   in   ,   Boghara   Polyfab Master 3 Construction , and other decisions.     th 4 9.5. The   Law   Commission   in   the   246   Report recommended that: “the Commission has recommended amendments to sections 8 and 11 of the Arbitration and Conciliation Act, 1996.  The scope of the judicial intervention is only restricted to situations where the Court/Judicial Authority finds that the arbitration agreement does not exist or is null and void. In so far as the nature of intervention is concerned, it is recommended that in the event the Court/Judicial Authority is prima facie satisfied   against   the   argument   challenging   the arbitration agreement, it shall appoint the arbitrator and/or refer the parties to arbitration, as the case may be. The amendment envisages that the judicial authority   shall   not   refer   the   parties   to   arbitration only if it finds that there does not exist an arbitration agreement or that it is null and void. If the judicial authority   is   of   the   opinion   that   prima   facie   the arbitration agreement exists, then it shall refer the dispute to arbitration, and leave the existence of the arbitration agreement to be finally determined by the arbitral tribunal.” (emphasis supplied) 2    v.  (2009) 1 SCC 267. National Insurance Co. Boghara Polyfab (P) Ltd.  3   Union of India & Ors.  v.  Master Construction Co. , (2011) 12 SCC 349. 4   Amendments to the Arbitration & Conciliation Act, 1996,  Report No. 246, Law Commission  of India (August 2014), p. 20. 7 9.6. Based   on   the   recommendations   of   the   Law Commission, Section 11 was substantially amended by the 2015 Amendment Act, to overcome the effect of all previous judgments rendered on the scope of power by a non obstante clause, and to reinforce the  kompetenz­ kompetenz   principle   enshrined   in   Section   16   of   the 1996 Act.  The   2015  Amendment  Act  inserted  sub­section (6A) to Section 11 which provides that :  “The Supreme Court or, as the case may be, the High Court, while considering any application under sub­ section (4) or sub­section (5) or sub­section (6), shall, notwithstanding any judgment, decree or order of any   Court,   confine   to   the   examination   of   the existence of an arbitration agreement.” (emphasis supplied)   By virtue of the  non obstante  clause incorporated in   Section   11(6A),   previous   judgments   rendered   in Patel Engineering  (supra) and  Boghara Polyfab  (supra), were legislatively over­ruled. The scope of examination is now confined only to the existence of the arbitration agreement at the Section 11 stage, and nothing more. 8 9.7. Reliance is placed on the judgment in   Duro Felguera 5 S.A.   v.   Gangavaram Port Limited ,   wherein this Court held that : “From a reading of Section 11(6A), the intention of the legislature is crystal clear i.e.  the Court should and need only look into one aspect­the existence of an arbitration agreement.  What are the factors for deciding   as   to   whether   there   is   an   arbitration agreement is the next question. The resolution to that is   simple   ­   it   needs   to   be   seen   if   the   agreement contains   a   Clause   which   provides   for   arbitration pertaining   to   the   disputes   which   have   arisen between the parties to the agreement.” (emphasis supplied) 9.8. In view of the legislative mandate contained in Section 11(6A), the Court is now required only to examine the existence   of   the   arbitration   agreement.   All   other preliminary or threshold issues are left to be decided by the arbitrator under Section 16, which enshrines the  Kompetenz­Kompetenz  principle.  9.9. The doctrine of “ Kompetenz­Kompetenz ”, also referred to as “ Compétence­Compétence ”, or “ Compétence de la recognized ”,   implies   that   the   arbitral   tribunal   is empowered and has the competence to rule on its own jurisdiction,   including   determining   all   jurisdictional 5  (2017) 9 SCC 729. Refer to  T.R.F. Ltd.  v.  Energo Engineering Projects Ltd.  (2017) 8 SCC 377. 9 issues, and the existence or validity of the arbitration agreement.   This   doctrine   is   intended   to   minimize judicial intervention, so that the arbitral process is not thwarted   at   the   threshold,   when   a   preliminary objection is raised by one of the parties. The doctrine of   is, however, kompetenz­kompetenz subject   to   the   exception   i.e.   when   the   arbitration agreement itself is impeached as being procured by fraud or deception. This exception would also apply to cases where the parties in the process of negotiation, may   have   entered   into   a   draft   agreement   as   an antecedent step prior to executing the final contract. The   draft   agreement   would   be   a   mere   proposal   to arbitrate, and not an unequivocal acceptance of the terms of the agreement. Section 7 of the Contract Act, 1872   requires   the   acceptance   of   a   contract   to   be 6 absolute and unqualified . If an arbitration agreement is   not   valid   or   non­existent,   the   arbitral   tribunal cannot   assume   jurisdiction   to   adjudicate   upon   the disputes. Appointment of an arbitrator may be refused 6   Dresser Rand SA  v.  Bindal Agro­Chem Ltd.  (2006) 1 SCC 751. See also   v.   (2010) 5 SCC 213. BSNL Telephone Cables Ltd. Refer to  PSA Mumbai Investments PTE Ltd.  v.  Board of Trustees of the Jawaharlal  Nehru Port Trust & Anr.  (2018) 10 SCC 525. 10 if the arbitration agreement is not in writing, or the disputes   are   beyond   the   scope   of   the   arbitration agreement.  Article V(1)(a) of the New York Convention states that recognition and enforcement of an award may be refused if the arbitration agreement ‘is not valid under the   law   to   which   the   parties   have   subjected   it   or, failing any indication thereon, under the law of the country where the award was made’.  9.10. The legislative intent underlying the 1996 Act is party autonomy   and   minimal   judicial   intervention   in   the arbitral process. Under this regime, once the arbitrator is appointed, or the tribunal is constituted, all issues and   objections   are   to   be   decided   by   the   arbitral tribunal. 9.11. In   view   of   the   provisions   of   Section   16,   and   the legislative policy to restrict judicial intervention at the pre­reference   stage,   the   issue   of   limitation   would require to be decided by the arbitrator.  Sub­section (1) of Section 16 provides that the arbitral   tribunal   may   rule   on   its   own   jurisdiction, 11 “including any objections” with respect to the existence or validity of the arbitration agreement. Section 16 is as an inclusive provision, which would comprehend all preliminary issues touching upon the jurisdiction of the   arbitral   tribunal.   The   issue   of   limitation   is   a jurisdictional   issue,   which   would   be   required   to   be decided by the arbitrator under Section 16, and not the   High   Court   at   the   pre­reference   stage   under Section   11   of   the   Act.   Once   the   existence   of   the arbitration   agreement   is   not   disputed,   all   issues, including jurisdictional objections are to be decided by the arbitrator. 9.12. In the present case, the issue of limitation was raised by   the   Respondent   –   Company   to   oppose   the appointment of the arbitrator under Section 11 before the High Court.   Limitation is a mixed question of fact and law. In 7 ITW Signode India Ltd.  v.  Collector of Central Excise  a three judge bench of this Court held that the question of  limitation involves a question of jurisdiction. The 7  (2004) 3 SCC 48. 12 findings   on   the   issue   of   limitation   would   be   a jurisdictional issue. Such a jurisdictional issue is to be determined having regard to the facts and the law. Reliance is also placed on the judgment of this 8 Court   in   NTPC   v.   Siemens   Atkein   Gesell   Schaft , wherein it was held that the arbitral tribunal would deal with limitation under Section 16 of the 1996 Act. If the tribunal finds that the claim is a dead one, or that   the   claim   was   barred   by   limitation,   the adjudication of these issues would be on the merits of the   claim.   Under   sub­section   (5)   of   Section   16,   the tribunal has the obligation to decide the plea; and if it rejects   the   plea,   the   arbitral   proceedings   would continue,   and   the   tribunal   would   make   the   award. Under sub­section (6) a party aggrieved by such an arbitral award may challenge the award under Section 34.  In   M/s.   Indian   Farmers   Fertilizers   Cooperative 9 Ltd.  v.  Bhadra Products  this Court held that the issue of limitation being a jurisdictional issue, the same has 8  (2007) 4 SCC 451. 9  (2018) 2 SCC 534. 13 to be decided by the tribunal under Section 16, which is based on Article 16 of the UNCITRAL Model Law which enshrines the  Kompetenze  principle. 10. In view of the aforesaid discussion, we set aside the impugned judgment   and   order   dated   11.01.2018   passed   by   the   High Court, and direct that the issue of limitation be decided by the arbitral tribunal.  11. With the consent of Counsel for the parties, we appoint Mr. Justice (Retd.) A. M. Sapre, former Judge of this Court, as the Sole Arbitrator, subject to the declarations being made under Section 12 of the 1996 Act (as amended) with respect to the independence and impartiality of the arbitrator, and the ability to devote sufficient time to complete the arbitration within the period specified by Section 29A of the 1996 Act. 12. The arbitration agreement states that the arbitration will be at Singrauli,   Madhya   Pradesh.   Consequently,   the   seat   of arbitration is at Singrauli,  subject to any  modification that may   be   made   by   consent   of   the   parties.   The   arbitrator   is, however, at liberty to conduct the proceedings at a convenient venue as per the convenience of the arbitrator and the parties if so required.  14 The   Arbitrator   will   be   paid   fees   in   accordance   with   the Fourth Schedule of the 1996 Act. Both parties will share the costs of the arbitration equally. 13. The Registry is directed to despatch a copy of this Order to Mr. Justice (Retd.) A. M. Sapre, Former Judge, Supreme Court of India at the following address: “Mr. Justice (Retd.) A. M. Sapre,   Former Judge, Supreme Court of India,  C­203, Second Floor  Sarvodaya Enclave  New Delhi – 110017  Tel No.: 011­40254823  Mob. No.: 7042955488” The   parties   are   directed   to   appear   before   the   learned Arbitrator on 02.12.2019 at 2 p.m. The matter is disposed of accordingly. …..……...........................J. (INDU MALHOTRA) ..….……..........................J. (AJAY RASTOGI) New Delhi th November 27 , 2019. 15