MOHAMMED MASROOR SHAIKH vs. BHARAT BHUSHAN GUPTA

1 NON­REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.  874 OF 2022 (Arising out of SLP (Civil) No. 7635 of 2021) MOHAMMED MASROOR SHAIKH     …    APPELLANT v. BHARAT BHUSHAN GUPTA & ORS.      ...  RESPONDENTS WITH CIVIL APPEAL NO. 875 OF 2022 (Arising out of SLP (Civil) No. 7655 of 2021) AND CIVIL APPEAL NO. 876 OF 2022 (Arising out of SLP (Civil) No. 7714 of 2021) J  U  D  G  M  E  N  T ABHAY S. OKA, J. Leave granted. 1. These three appeals take exception to the similar orders Signature Not Verified Digitally signed by Rajni Mukhi Date: 2022.02.09 16:38:08 IST Reason: passed by a learned Single Judge of the Bombay High Court 2 th on 6   March 2020 on the petitions under Section 11 of the Arbitration   and   Conciliation   Act,   1996   (for   short   “the Arbitration Act”). The appellant, the respondent no.1 and the respondent  nos.3  to 5   were  the   partners   of  three   different partnership   firms   in   the   name   and   style   of   M/s   M.M. Developers, Nisarga, M/s M.M. Developers, Shanti Nagar and M/s M.M. Developers, Shramjivi.   The facts of these three cases   are   identical   and   therefore,   for   convenience,   we   are referring the facts of the case in Civil Appeal arising out of Special   Leave   Petition   (Civil)   No.   7635   of   2021.   A   deed   of th retirement­cum­continuation dated 12   September 2014 (for short “the retirement deed”) in respect of the firm M/s M.M. Developers, Nisarga (the respondent no.2) was executed by and   between   the   appellant,   the   respondent   no.1   and   the respondent nos.3 to 5.  The retirement deed recorded that the respondent   no.1   retired   from   the   respondent   no.2   ­ partnership   firm   on   the   terms   and   conditions   mentioned therein and the business of partnership firm was continued by the appellant and the respondent nos.3 to 5. 3 th The respondent no.1 by his advocate’s notice dated 18 2. February 2019 invoked the arbitration clause (clause 19) in the retirement deed.  According to the case of the respondent no.1, the appellant and the respondent nos.3 to 5 did not respond to the said notice. Therefore, a petition under Section 11 of the Arbitration Act was filed by the respondent no.1. By th the impugned Order dated 6  March 2020, the learned Single Judge of  the Bombay High Court allowed the  petition and appointed a member of the Bar as the sole Arbitrator.  Similar orders were passed in relation to the two other firms. The th present appeals have been filed on 9  June 2021.  A counter affidavit has been filed by the respondent no.1 3. contending   that   though   the   appellant   was   served   with   the advocate’s   notice   of   the   petition   under   Section   11   of   the Arbitration Act, he  did not appear in the  petition.   In the th counter affidavit, it is pointed out that on 8  May 2021 in the preliminary   meeting   held   by   the   learned   Arbitrator,   the appellant was represented by an advocate.   It is pointed out that the respondent no.1 filed an application under Section 17 4 of the Arbitration Act before the learned Arbitrator claiming certain   interim   directions.   The   respondent   no.3   filed   an application under Section 16 of the Arbitration Act contending that there was no arbitration agreement in existence and that the claim made by the respondent no.1 before the Arbitrator th was barred by limitation.  By the order dated 25  May 2021, the   learned   Arbitrator   rejected   the   objection   raised   under Section   16.     The   respondent   no.1   has   pointed   out   in   the counter   affidavit   that   before   the   learned   Arbitrator,   the appellant, the respondent no.2 and respondent nos.4 and 5 were   represented   by   a   common   advocate   who   specifically supported the submissions of the learned counsel appearing for the respondent no.3 in support of the application under Section 16.  It is also pointed out that the aforesaid material th facts have been suppressed in the present appeals filed on 9 th June 2021.  It is also pointed out that by the order dated 24 June   2021,   the   learned   Arbitrator   allowed   the   application under   Section   17   filed   by   the   respondent   no.1.   By   filing additional documents, the respondent no.1 has brought on 5 record  a copy  of  an appeal filed  by the  appellant and  the th respondent no.2 for challenging the Order dated 24   June 2021 before the Bombay High Court. 4. During the course of submissions, Mr. Manish Vashisht, the   learned   Senior   Counsel   appearing   for   the   appellant accepted that the appellant has filed a petition under Section th 34 of the Arbitration Act for challenging the order dated 25 May   2021   passed   by   the   learned   Arbitrator  overruling  the objections raised by the respondent no.3.   5. The learned Senior Counsel appearing for the appellant in support of the appeals firstly urged that the High Court did not issue and serve a notice of the petition filed under Section 11 of the Arbitration Act.  His submission is that the appellant was admitted in intensive care unit of a hospital on 3rd May rd 2021 and was discharged on 3   June 2021. He relied upon the documents placed on record to that effect in the rejoinder. He submitted that clause 19 of the retirement deed does not provide for referring a dispute between the respondent no.1, who was the retiring partner and the continuing partners to 6 arbitration.   He   submitted   that   this   crucial   fact   has   been ignored   by   the   learned   Single   Judge   of   the   Bombay   High Court.  Moreover, even the facts pleaded in the petition under Section 11 of the Arbitration Act show that the claim of the respondent no.1 was barred by limitation.   He relied upon a decision of  this   Court in  the  case of   State of  Orissa and 1 another  v.  Damodar Das . He submitted that as the appellant was not given a notice of the date fixed in the petition under Section 11, he could not urge before the learned Single Judge that the claim of the respondent no.1 was barred by limitation and that there was no arbitration clause. He submitted that the appellant caused appearance before the learned Arbitrator without prejudice to his rights and contentions.  The learned counsel relied upon another decision of this Court in the case 2 of  Vidya Drolia & Others  v . Durga Trading Corporation   and in particular what is held in paragraphs 95 and 98 thereof. He  submitted   that   the  issues   which   are   concluded   by   the impugned order cannot be reopened by the learned Arbitrator. 1 (1996) 2 SCC 216 2 (2021) 2 SCC 1 7 The learned counsel appearing for the respondent no.1 6. submitted   that   a   notice   of   arbitration   petition   filed   under Section 11 was served upon the appellant.  He submitted that the appellant was represented before the Arbitral Tribunal by his   advocate,   Mr.   Shreyans   Baid,   who   supported   the objections raised by the respondent no.3 under Section 16 of the   Arbitration   Act   regarding   the   absence   of   arbitration agreement as well as the time barred claim.   He submitted that the said objection was overruled by the learned Arbitrator th by his order dated 25   May 2021. He pointed out that this material fact has been suppressed by the appellant while filing these appeals.   He pointed out that the appellant has filed petitions under Section 34 of the Arbitration Act before the nd Bombay High Court on 2  December 2021 for challenging the th order dated 25   May 2021. He submitted that the appellant can always agitate the issues raised by him in these appeals in the arbitration petition under Section 34. He submitted that documents have been placed on record which show that Mr. Baid, the learned advocate was appearing on behalf of the 8 appellant   before   the   learned   Arbitrator   and   that   the   said advocate represented the appellant before the Arbitrator from th 8   May   2021.     The   learned   counsel   appearing   for   the respondent no.1 submitted that what is held in paragraph 154 of  the   decision   of   this   Court  in  the   case   of   Vidya   (supra) completely supports the case of the respondent no.1.   7. The learned Senior Counsel appearing for the appellant clarified that though the advocate’s notice of filing the petition under Section 11 was served upon the appellant, the date fixed in the arbitration petition was not communicated to the appellant.  Moreover, the Court did not issue any notice on the petition filed under Section 11. 8. We have given careful consideration to the submissions. th It is not in dispute that along with advocate’s notice dated 8 November 2019, the appellant and the respondent nos.2 to 5 were served a copy of the petition filed under Section 11 of the Arbitration   Act   by   the   respondent   no.1.     In   the   impugned Order, the learned Single Judge of the Bombay High Court has referred to the affidavit of service of notice filed on behalf of 9 the respondent no.1.  A judicial notice will have to be taken of a   long   standing   and   consistent   practice   followed   on   the Original Side of the Bombay High Court. The practice is that the advocates serve a notice of the proceedings filed in the Court even before it comes up before the Court.   The Court acts   upon   such   service   effected   by   the   advocate   on   proof thereof being produced in the form of an affidavit of service. Therefore, there is nothing illegal about the High Court acting upon the advocate’s notice admittedly served to the appellant. According to the case of the appellant, he was admitted to a rd hospital on 3   May 2021.   However, the advocate’s notice of the petition under Section 11 was served upon the appellant in   November   2019.     Therefore,   the   appellant   could   have always   made   arrangements   to   contest   the   said   petition. Therefore, we reject the first submission made by the learned Senior   Counsel   appearing   for   the   appellant   regarding   the failure to serve the notice of the petition under Section 11.  th 9. While filing the present appeals on 9   June 2021, the th appellant ought to have disclosed that on 8   May 2021, his 10 advocate had appeared before the learned Arbitrator in the first preliminary meeting convened by the learned Arbitrator. The minutes of preliminary meeting recorded by the learned Arbitrator do not record that the appellant appeared in the meeting without prejudice to his right of challenging the order appointing   the   Arbitrator.     In   fact,   Mr.   Baid,   the   learned counsel who appeared for the  appellant  before the  learned th Arbitrator, by e­mail dated 29   May 2021 addressed to the learned   Arbitrator,   sought   his   permission   to   withdraw   his appearance.   In the said e­mail, the advocate stated that he was appointed on the instructions of the present appellant. th Moreover,   the   order   dated   25   May   2021   passed   by   the learned Arbitrator by which objections under Section 16 were overruled   shows   that   the   same   advocate   appeared   for   the appellant   and   supported   the   objections   raised   by   the respondent no.3.  As the objection was rejected by the learned st Arbitrator, in view of sub­section (6) of Section 16, on 21 December   2021,   the   appellant   has   filed   a   petition   under 11 Section 34 of the Arbitration Act, which is pending before the Bombay High Court for challenging the said Order. 10. The learned counsel appearing for the respondent no.1 has relied upon what has been held in paragraphs 95 and 98 of the decision of this Court in the case of  (supra). The Vidya  conclusions of this Court have been summarised in paragraph 154 of the said decision, which reads thus:  “154.  Discussion   under   the   heading  “Who     Decides     arbitrability?”  can   be crystallised as under: 154.1.  Ratio of the decision in  Patel Engg. Ltd.  [ SBP & Co.  v.  Patel Engg. Ltd. , (2005) 8 SCC 618] on the scope of judicial review by the   court   while   deciding   an   application under Sections 8 or 11 of the Arbitration Act, post the amendments by Act 3 of 2016 (with retrospective effect from 23­10­2015) and even post the amendments vide Act 33 of 2019 (with effect from 9­8­2019), is no longer applicable. 154.2.  Scope   of   judicial   review   and jurisdiction of the court under Sections 8 and 11 of the Arbitration Act is identical but extremely limited and restricted. 12  The general rule and principle, in 154.3. view of the legislative mandate clear from Act 3 of 2016 and Act 33 of 2019, and the principle   of   severability   and   competence­ competence, is that the Arbitral Tribunal is the preferred first authority to determine and   decide   all   questions   of   non­ arbitrability. The court has been conferred power of “second look” on aspects of non­ arbitrability   post   the   award   in   terms   of sub­clauses ( i ), ( ii ) or ( iv ) of Section 34(2)( a ) or sub­clause ( i ) of Section 34(2)( b ) of the Arbitration Act. 154.4.  Rarely as a demurrer the court may interfere at Section 8 or 11 stage when it is manifestly   and   ex   facie   certain   that   the arbitration   agreement   is   non­existent, invalid or the disputes are non­arbitrable, though   the   nature   and   facet   of   non­ arbitrability   would,   to   some   extent, determine the level and nature of judicial scrutiny. The restricted and limited review is to check and protect parties from being forced   to   arbitrate   when   the   matter   is demonstrably “non­arbitrable” and to cut off   the   deadwood.  The   court   by   default would refer the matter when contentions relating   to   non­arbitrability   are   plainly arguable; when consideration in summary proceedings   would   be   insufficient   and inconclusive;   when   facts   are   contested; when the party opposing arbitration adopts delaying   tactics   or   impairs   conduct   of arbitration   proceedings.   This   is   not   the stage for the court to enter into a mini trial 13 or   elaborate   review   so   as   to   usurp   the jurisdiction of the Arbitral Tribunal but to affirm and uphold integrity and efficacy of arbitration   as   an   alternative   dispute resolution mechanism.” (underlines supplied) 11. Thus, this Court held that while dealing with petition under Section 11, the Court by default would refer the matter when   contentions   relating   to   non­arbitrability   are   plainly arguable.   In such case, the issue of non­arbitrability is left open to be decided by the Arbitral Tribunal.   On perusal of the   impugned   order,   we   find   that   the   issues   of   non­ arbitrability and the claim being time barred have not been concluded by the learned Single Judge of the Bombay High Court.     In  fact,  in  clause  (vii)  of   the   operative   part  of  the impugned Order, the learned Single Judge has observed that the   contentions   of   the   parties   have   been   kept   open.   The petitions   filed   by   the   appellant   under   Section   34   of   the th Arbitration Act, challenging the Order dated 25  May 2021 are pending before the  High Court in which the appellant can raise all permissible contentions.  14 Therefore,   in   our   considered   view,   no   case   for 12. interference is made out.  We, therefore, dismiss the appeals, while leaving open the contentions raised by the appellant in pending   petitions   under   Section   34   of   the   Arbitration   Act before the High Court of Bombay.  There will be no order as to costs.  Pending applications, 13. if any, shall stand disposed of. …………..…………………J  (INDIRA BANERJEE) …………..…………………J      (ABHAY S. OKA) New Delhi; February 02, 2022.