Full Judgment Text
Shrikant 1 C-CARBP.303.2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL ARBITRATION PETITION NO. 326 OF 2018
WITH
INTERIM APPLICATION (L) NO. 18766 OF 2022
WITH
NOTICE OF MOTION NO. 1714 OF 2018
WITH
INTERIM APPLICATION (L) NO. 3697 OF 2023
WITH
INTERIM APPLICATION (L) NO. 3728 OF 2023
IN
COMMERCIAL ARBITRATION PETITION NO. 326 OF 2018
National Textile Corporation Ltd. ...Petitioner
Versus
Elixir Engineering Pvt. Ltd. & Anr. ...Respondents
WITH
COMMERCIAL ARBITRATION PETITION NO. 303 OF 2018
WITH
INTERIM APPLICATION (L) NO. 18764 OF 2022
WITH
NOTICE OF MOTION NO. 1712 OF 2018
WITH
INTERIM APPLICATION (L) NO. 3733 OF 2023
WITH
INTERIM APPLICATION (L) NO. 3810 OF 2023
IN
COMMERCIAL ARBITRATION PETITION NO. 303 OF 2018
National Textile Corporation Ltd. ...Petitioner
Versus
Elixir Engineering Pvt. Ltd. & Anr. ...Respondents
*
Mr. Siddhesh Sutar i/by Mr. Anjani Kumar Singh, for the Petitioner
in Commercial Arbitration Petition No. 326 of 2018.
Mr. Shardul Singh, Ms. Swapnila Rane and Ms. Vanita Kakar, for
Petitioner in Commercial Arbitration Petition No. 303 of 2018.
Mr. Suresh Dhole, Mr. S. Shamin, Mr. Murtuza Statwala i/by
Shamin & Co., for Respondent No. 1 in both the petitions and for
Applicants in Interim Application (L) Nos. 18766 of 2022 and
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18764 of 2022 with Interim Application (L) Nos. 3697 of 2023,
3728 of 2023 and 3810 of 2023.
Mr. Himanshu B. Takke, AGP for Respondent No. 2 – State in both
matters.
*
CORAM : MANISH PITALE, J
th
RESERVED ON : 08 FEBRUARY, 2023.
st
PRONOUNCED ON : 21 MARCH, 2023
JUDGMENT:
1. The Petitioner – National Textile Corporation Ltd. in these
two petitions is aggrieved by awards passed by the Facilitation
Council i.e. Respondent No. 2 under the provisions of the Micro, Small
and Medium Enterprises Development Act, 2006 (hereinafter
referred to as the “MSMED Act”). These petitions have been filed
under Section 34 of the Arbitration and Conciliation Act, 1996
(hereinafter referred to as the “Arbitration Act”) to challenge the said
awards, inter alia, as being without jurisdiction.
2. The Respondent No. 1 in both these petitions is the
contesting Respondent. As per the requirements of the MSMED Act,
the Petitioner deposited 75% of the awarded amount in both these
petitions. The Respondent No. 1 applied for withdrawal of the
amounts, but considering the issues involved in the petitions, this
Court took up the petitions for final disposal at the stage of admission,
with the consent of the learned Counsel for the rival parties.
3. The facts leading up to filing of these two petitions are that
in the November, 2008, the Petitioner floated a tender for design,
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fabrication, erection, testing and commissioning of piping systems for
steam, condensate, compressed air, roof/soft water, warm water
return/LPG/CNG and thermic fluid at Achalpur, Amravati in
Maharashtra. The Respondent No. 1 was the successful bidder and,
in that context, contracts were executed between the parties, leading
th th rd
to work orders issued on 24 July, 2009, 30 July, 2009 and 23
December, 2009. The type of contract/work order was stated to be
item rate works contract, wherein General and Commercial
Conditions were specified for terms of payment at various stages of
implementation of the contract/work order on behalf of Respondent
No. 1. These documents contained arbitration agreements, which
provided for resolution of disputes between the parties through
Arbitration and it was stipulated that the Courts at Mumbai would
have exclusive jurisdiction in the matter.
4. In pursuance of the bid of Respondent No. 1 being
accepted, the aforementioned contracts/work orders were issued in
its favour. It is significant that the contracts provided for supply and
erection facilities as specified under the terms of the contracts. On
th
29 September, 2009, the Respondent No. 1 was registered under the
MSMED Act and it is the case of the Petitioner – Corporation that it
was not informed about the same.
5. The Respondent No. 1 was not satisfied with the final
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th
payments under the contracts/work orders and on 04 December,
2013, it sent a letter to the Petitioner-Corporation raising claims
under various heads, including idling charges, loss of profit and
drawing charges. The parties met in December, 2013 for resolving the
th
disputes, but on 24 December, 2013, the Respondent No. 1 issued
notice to the Petitioner raising claims under various heads.
th th
6. On 28 January, 2014 and 17 February, 2014, the
Respondent No. 1 made applications under Section 18 of the MSMED
th
Act before the Facilitation Council. On 10 July, 2014, the Petitioner
received notice from the Facilitation Council, indicating that the
Council was entertaining the applications submitted by Respondent
No. 1. In this backdrop, the Petitioner issued a communication to the
Facilitation Council, stating that it would be invoking the Arbitration
Clause under the General and Commercial Conditions governing the
contracts between the parties and requested the Facilitation Council
to keep its proceedings in abeyance.
th
7. On 30 July, 2014, the Petitioner invoked the Arbitration
Clause under the General and Commercial Conditions governing the
contract and appointed a specific individual as its nominee on the
Arbitral Tribunal. This fact was informed to the Facilitation Council
st
and on 21 August, 2014, the Petitioner issued notice to the
Respondent No. 1 about appointment of the nominee of the Petitioner
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and further asked Respondent No. 1 not to proceed before the
Facilitation Council.
th
8. On 27 September, 2014, the Petitioner filed limited
affidavits in reply in the two proceedings initiated on behalf of
Respondent No. 1 before the Facilitation Council. It is relevant that
two separate proceedings were initiated, one pertaining to the
th th
contracts/work orders dated 24 July, 2009 and 30 July, 2009, as
these were nothing but one work order split into two and the second
rd
proceeding for contract/work order dated 23 December, 2009. In
the limited affidavits filed before the Facilitation Council, the
Petitioner specifically raised objection to the jurisdiction of the
Facilitation Council to undertake arbitration proceedings, pertaining
to the claims raised by Respondent No. 1.
th
9. On 28 February, 2017, the Petitioner filed written
statements, specifically raising issue of jurisdiction before the
Facilitation Council, in view of the arbitration clause in the General
and Commercial Conditions governing the contracts/work orders.
The said stand of the Petitioner was opposed by Respondent No. 1 and
eventually by the impugned awards, the Facilitation Council partly
allowed the claims of Respondent No. 1. By the impugned award
th
dated 19 December, 2017, which is subject matter of challenge in
Commercial Arbitration Petition No. 326 of 2018, the Facilitation
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Council directed the Petitioner to pay amount of Rs. 51,24,990/- along
rd
with interest to Respondent No. 1. By the impugned award dated 23
January, 2018, which is subject matter of challenge in Commercial
Arbitration Petition No. 303 of 2018, the Facilitation Council directed
the Petitioner to pay the amount of Rs. 56,43,165/- along with
interest to Respondent No. 1.
10. Aggrieved by the said awards, the Petitioner Corporation
filed the present petitions. During the pendency of the petitions, as
per Section 19 of the MSMED Act, the Petitioner deposited 75% of the
awarded amounts in this Court. As noted hereinabove, the petitions
were taken up for hearing.
11. Mr. Shardul Singh, learned Counsel appearing for the
Petitioner Corporation in both the petitions submitted that the
impugned awards deserve to be set aside on various grounds,
including the ground of jurisdiction. It was submitted that in the
present case, the Respondent No. 1 was registered under the MSMED
th
Act, on 29 September, 2009 and that therefore, at the time when the
contracts/work orders were issued, the Respondent No. 1 was not an
enterprise registered under Section 8 of the MSMED Act. It was
submitted that in such a situation, it could not be said that the
Respondent No. 1 was entitled to approach the Facilitation Council
under the MSMED Act, to invoke statutory arbitration. The learned
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Counsel for the Petitioner submitted that the judgments of the
Supreme Court in this context were required to be appreciated and
applied, in order to hold that in the facts of the present case, the
Facilitation Council had no jurisdiction to conduct the arbitration
proceedings. On this basis, it was submitted that the disputes, if any,
between the parties could have been resolved only through
arbitration, as provided under the relevant clause of the General and
Commercial Conditions governing the contracts/work orders in the
present case.
12. The learned Counsel for the Petitioner specifically referred
to judgments of the Supreme Court in the cases of Silpi Industries Vs.
1
Kerala State Road Transport Corporation & Anr. , Vaishno
2
Enterprises Vs. Hamilton Medical AG & Anr. and Gujarat State Civil
3
Supplies Corporation Ltd. Vs. Mahakali Foods Pvt. Ltd., to contend
that the Facilitation Council in the present case had no jurisdiction to
undertake the Arbitration proceedings.
13. It was submitted that the Supreme Court in the case of
Vaishno Enterprises Vs. Hamilton Medical AG & Anr (supra) was
specifically concerned with the question as to whether the Facilitation
Council under the MSMED Act, had jurisdiction in respect of disputes
between the parties before the Court. The said question had arisen in
1 2021 SCC OnLine SC 439
2 2022 SCC OnLine SC 355
3 2022 SCC OnLine SC 1492
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the backdrop of the fact that when the Contract was entered into
between the parties, the Appellant before the Supreme Court was not
registered under the MSMED Act. In such a situation, even though
subsequently the Appellant came to be registered under the MSMED
Act, the Supreme Court held that the subsequent registration would
not inure to the benefit of the Appellant and that the Facilitation
Council did not have jurisdiction to conduct the arbitration
proceedings. According to the learned Counsel for the Petitioner,
since the question squarely arose before the Hon’ble Supreme Court
and a specific view was taken in the matter, the law laid down therein
ought to be applied to the facts of the present case.
14. In respect of the judgments in the case of Silpi Industries
Vs. Kerala State Road Transport Corporation & Anr. (supra) and
Gujarat State Civil Supplies Corporation Ltd. Vs. Mahakali Foods Pvt.
Ltd., (supra), the learned Counsel for the Petitioner submitted that
since the questions specifically framed for consideration in these two
judgments had nothing to do with the question that arose in the case
of Vaishno Enterprises Vs. Hamilton Medical AG & Anr (supra),
which is the question that arises for consideration in the facts of the
present case also before this Court, the observations made in the said
two judgments ought not to be treated as binding precedents. It was
submitted that observations made in the said two judgments of the
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Supreme Court did not concern the specific questions framed for
consideration and that therefore, the position of law specifically laid
down in Vaishno Enterprises Vs. Hamilton Medical AG & Anr (supra)
deserves to be followed and applied in the facts of the present case.
On this basis, it was submitted that the impugned awards deserve to
be set aside due to lack of jurisdiction in the Facilitation Council.
15. It was further submitted that the Facilitation Council had
no jurisdiction to enter into reference for arbitration in the facts of
the present case, because a perusal of the contracts/work orders
would show that they were nothing but works contracts. By relying
upon judgment of this Court in the case of M/s. P. L. Adke Vs. Wardha
st
Municipal Corporation/Council (judgment and order dated 01
March, 2021, passed in Arbitration Appeal (St) No. 30508 of 2019 in
Arbitration Application (Commercial) No. 7 of 2019), it was
submitted that the impugned awards deserve to be set aside. It was
submitted that in the said judgment, this Court had specifically held
that a works contract would not be amenable to the provisions of the
MSMED Act and that therefore, the impugned awards in the present
case also were clearly without jurisdiction. It was brought to the
notice of this Court that the aforementioned judgment in the case of
M/s. P. L. Adke Vs. Wardha Municipal Corporation/Council (supra)
was followed by the Andra Pradesh High Court in the case of
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4
Rashtriya Ispat Nigam Ltd. vs. Union of India.
16. The learned Counsel for the Petitioner further submitted
that the impugned awards also deserve to be set aside on the short
ground that no reasons were recorded in the impugned awards while
allowing the claims in favour of Respondent No. 1. It was submitted
that such awards, without an iota of reasoning, are rendered patently
illegal and also in violation of public policy of India. On this basis, it
was submitted that this was a sufficient ground under Section 34 of
the Arbitration Act, for setting aside the impugned awards.
17. It was further submitted that the impugned awards
deserve to be set aside, also for the reason that claims were granted
in the teeth of the terms of the contracts. It was submitted that
specific clause in the contracts/work orders stipulated that no
separate payments shall be made for drawings and yet in the
impugned awards, the Facilitation Council granted claims raised by
Respondent No. 1 in that regard. On this basis, it was submitted that
the impugned awards deserve to be set aside.
18. On the other hand Mr. Suresh Dhole, learned Counsel
appearing for Respondent No. 1 in both the petitions submitted that
the question of jurisdiction was unnecessarily being raised on behalf
of the Petitioner, despite the fact that the Supreme Court in its
4 2022 SCC OnLine AP 970
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judgment in the case of Silpi Industries Vs. Kerala State Road
Transport Corporation & Anr.(supra) and Gujarat State Civil Supplies
Corporation Ltd. Vs. Mahakali Foods Pvt. Ltd., (supra) had
specifically laid down that once the concerned unit stood registered
under the provisions of the MSMED Act, even if the contract between
the parties was executed prior to such registration, in respect of
supply of goods and services after the date of registration, the claims
raised by such a unit would certainly be maintainable before the
Facilitation Council under the provisions of the MSMED Act. It was
submitted that the Supreme Court in no uncertain terms had so held
and that therefore, in the present case the awards passed by the
Facilitation Council cannot be said to be without jurisdiction.
19. As regards the aspect of the contracts/work orders in the
present case being works contracts, it was submitted that the
contracts were at most composite contracts and that a perusal of the
terms of the contracts would show that they were for supply of goods
and services for consideration amount payable to Respondent No. 1.
On this basis, it was submitted that there was no question of treating
the contracts/work orders in question as works contracts and hence
the contention raised on behalf of the Petitioner by placing reliance
on judgment of this Court in the case of M/s. P. L. Adke Vs. Wardha
Municipal Corporation/Council (supra), was without any substance.
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20. It was submitted on behalf of Respondent No. 1 that a
perusal of the impugned awards would show that the rival
contentions were recorded, considered in detailed and thereupon, the
Facilitation Council had taken a reasonable view in the matter. The
said approach of the Facilitation Council does not give rise to any of
the grounds enumerated under Section 34 of the Arbitration Act,
particularly in the light of the amendment to the Act in the year 2015
and the narrow scope of jurisdiction delineated by the Supreme Court
in the case of Ssangyong Engineering & Construction Co. Vs. The
5
National Highway Authorities of India. On this basis, it was
submitted that no ground is made out on behalf of the petitioner for
interference with the impugned awards and that therefore, the
present petition deserves to be dismissed.
21. Considering the nature of contentions raised on behalf of
the rival parties, it would be appropriate to first consider the question
as to whether the provisions of the MSMED Act would be applicable to
the case of the Respondent No. 1, in the context of the arbitration
proceedings conducted by the Facilitation Council. There is no
dispute between the parties about the fact that Respondent No. 1
th
stood registered under the MSMED Act on 29 September 2009. The
documents on record would show that insofar as one tender was
5 (2019) 15 SCC 131
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concerned, the contracts/work orders were split into two parts, one
th th
dated 24 July, 2009 and the other dated 30 July, 2009. Thus,
insofar as the aforesaid contracts/work orders were concerned, the
same stood executed between the parties before the Respondent No.1
was registered under the provisions of the MSMED Act. These
contracts/work orders are subject matter of Commercial Arbitration
Petition No. 303 of 2018. Insofar as the Commercial Arbitration
Petition No. 326 of 2018 is concerned, the subject contract/work
rd
order is dated 23 December, 2009. It is evident that the same was
th
executed between the parties after 29 September, 2009, when the
Respondent No. 1 stood registered under the MSMED Act.
22. Thus, it is in respect of only the contracts/work orders
that are subject matter of Commercial Arbitration Petition No. 303 of
2018, that the question would arise about applicability of the MSMED
Act. It is the contention of the Petitioner – Corporation that since the
Respondent No. 1 stood registered after the said contracts/work
th th
orders were executed on 27 July, 2009 and 30 July, 2009, there
was no question of the Facilitation Council assuming jurisdiction for
arbitration under the provisions of the MSMED Act. In this regard, it
is specifically contended on behalf of Respondent No. 1 that in respect
of supplies after the date of registration under the MSMED Act, the
Respondent No. 1 would certainly be entitled to raise claims and to
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initiate arbitration before the Facilitation Council under the MSMED
Act. The judgments of Supreme Court relied upon by the rival parties
are Silpi Industries Vs. Kerala State Road Transport Corporation &
Anr.(supra), Vaishno Enterprises Vs. Hamilton Medical AG & Anr.,
(supra) and Gujarat State Civil Supplies Corporation Ltd. Vs.
Mahakali Foods Pvt. Ltd. (supra).
23. A perusal of the aforesaid judgments shows that in the
case of Vaishno Enterprises Vs. Hamilton Medical AG & Anr., (supra)
Supreme Court held that since the Appellant therein was not
registered under the MSMED Act when the contract was executed
between the parties, the provisions thereof would not be applicable,
thereby indicating that the Facilitation Council would have no
jurisdiction to conduct arbitration proceedings in such cases. But, in
th
the said judgment decided on 24 March, 2022, the two judge bench
of the Supreme Court makes no reference to the judgment of a
th
coordinate bench delivered earlier i.e. on 29 June, 2021, in the case
of Silpi Industries Vs. Kerala State Road Transport Corporation &
Anr.(supra).
24. In the judgment in the case of Silpi Industries Vs. Kerala
State Road Transport Corporation & Anr. (supra), the Supreme Court
held as follows:
“26. Though the appellant claims the benefit of
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provisions under MSMED Act, on the ground that
the appellant was also supplying as on the date of
making the claim, as provided under Section 8 of
the MSMED Act, but same is not based on any
acceptable material. The appellant, in support of its
case placed reliance on a judgment of the Delhi High
Court in the case of GE T&D India Ltd. v. Reliable
6
Engineering Projects and Marketing , but the said
case is clearly distinguishable on facts as much as
in the said case, the supplies continued even after
registration of entity under Section 8 of the Act. In
the present case, undisputed position is that the
supplies were concluded prior to registration of
supplier. The said judgment of Delhi High Court
relied on by the appellant also would not render any
assistance in support of the case of the appellant. In
our view, to seek the benefit of provisions under
MSMED Act, the seller should have registered
under the provisions of the Act, as on the date of
entering into the contract. In any event, for the
supplies pursuant to the contract made before the
registration of the unit under provisions of the
MSMED Act, no benefit can be sought by such
entity, as contemplated under MSMED Act. While
interpreting the provisions of Interest on Delayed
Payments to Small Scale and Ancillary Industrial
Undertakings Act, 1993, this Court, in the judgment
in the case of Shanti Conductors Pvt. Ltd. & Anr.
7
etc. v. Assam State Electricity Board & Ors. etc. has
6 2017 SCC OnLine Del 6978
7 (2019) 19 SCC 529
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held that date of supply of goods/services can be
taken as the relevant date, as opposed to date on
which contract for supply was entered, for
applicability of the aforesaid Act. Even applying the
said ratio also, the appellant is not entitled to seek
the benefit of the Act. There is no acceptable
material to show that, supply of goods has taken
place or any services were rendered, subsequent to
registration of appellant as the unit under MSMED
Act, 2006. By taking recourse to filing
memorandum under sub-section (1) of Section 8 of
the Act, subsequent to entering into contract and
supply of goods and services, one cannot assume
the legal status of being classified under MSMED
Act, 2006, as an enterprise, to claim the benefit
retrospectively from the date on which appellant
entered into contract with the respondent. The
appellant cannot become micro or small enterprise
or supplier, to claim the benefits within the meaning
of MSMED Act 2006, by submitting a memorandum
to obtain registration subsequent to entering into
the contract and supply of goods and services. If
any registration is obtained, same will be
prospective and applies for supply of goods and
services subsequent to registration but cannot
operate retrospectively. Any other interpretation of
the provision would lead to absurdity and confer
unwarranted benefit in favour of a party not
intended by legislation.”
25. In the judgment of the Supreme Court in the case of
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Gujarat State Civil Supplies Corporation Ltd. Vs. Mahakali Foods Pvt.
st
Ltd., (supra), delivered on 31 October, 2022, i.e. after the
aforementioned judgment in the case of Vaishno Enterprises Vs.
Hamilton Medical AG & Anr., (supra) was delivered, the Supreme
Court considered the provisions of the MSMED Act and held as
follows:
“33. Following the above-stated ratio, it is held that a
party who was not the “supplier” as per Section
2(n) of the MSMED Act, 2006 on the date of enter-
ing into the contract, could not seek any benefit as a
supplier under the MSMED Act, 2006. A party can-
not become a micro or small enterprise or a sup-
plier to claim the benefit under the MSMED Act,
2006 by submitting a memorandum to obtain regis-
tration subsequent to entering into the contract and
supply of goods or rendering services. If any regis-
tration, is obtained subsequently, the same would
have the effect prospectively and would apply for
the supply of goods and rendering services subse-
quent to the registration. The same cannot operate
retrospectively. However, such issue being jurisdic-
tional issue, if raised could also be decided by the
Facilitation Council/Institute/ Centre acting as an
arbitral tribunal under the MSMED Act, 2006.
34. The upshot of the above is that:
(i) Chapter-V of the MSMED Act, 2006 would override
the provisions of the Arbitration Act, 1996.
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(ii) No party to a dispute with regard to any amount
due under Section 17 of the MSMED Act, 2006
would be precluded from making a reference to the
Micro and Small Enterprises Facilitation Council,
though an independent arbitration agreement ex-
ists between the parties.
(iii) The Facilitation Council, which had initiated the
Conciliation proceedings under Section 18(2) of the
MSMED Act, 2006 would be entitled to act as an ar-
bitrator despite the bar contained in Section 80 of
the Arbitration Act.
(iv) The proceedings before the Facilitation Council/ in-
stitute/ centre acting as an arbitrator/arbitration
tribunal under Section 18(3) of MSMED Act, 2006
would be governed by the Arbitration Act, 1996.
(v) The Facilitation Council/institute/centre acting as
an arbitral tribunal by virtue of Section 18(3) of the
MSMED Act, 2006 would be competent to rule on its
own jurisdiction as also the other issues in view of
Section 16 of the Arbitration Act, 1996.
(vi) A party who was not the ‘supplier’ as per the defini-
tion contained in Section 2(n) of the MSMED Act,
2006 on the date of entering into contract cannot
seek any benefit as the ‘supplier’ under the MSMED
Act, 2006. If any registration is obtained subse-
quently the same would have an effect prospec-
tively and would apply to the supply of goods and
rendering services subsequent to the registration.”
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26. In the said judgment, the Supreme Court extensively
referred to the provisions of the MSMED Act, juxtaposed against the
provisions of the Arbitration Act and reached the above quoted
conclusions. In the said judgment, the Supreme Court specifically
referred to the aforesaid earlier judgment in the case of Silpi
Industries Vs. Kerala State Road Transport Corporation & Anr.
(supra). There is no reference to the judgment in the case of Vaishno
Enterprises Vs. Hamilton Medical AG & Anr., (supra).
27. In such a situation, the contention raised on behalf of the
Petitioner cannot be accepted that this Court ought to follow the
judgment in the case of Vaishno Enterprises Vs. Hamilton Medical AG
& Anr., (supra) to hold against the Respondent No. 1. The contention
raised on behalf of the Petitioner cannot be accepted that this Court
can ignore the observations of the Supreme Court in the cases of Silpi
Industries Vs. Kerala State Road Transport Corporation & Anr.
(supra) and Gujarat State Civil Supplies Corporation Ltd. Vs.
Mahakali Foods Pvt. Ltd., (supra) as the Supreme Court therein was
actually dealing with specifically framed questions, which had
nothing to do with the question decided in Vaishno Enterprises Vs.
Hamilton Medical AG & Anr., (supra). The above quoted portions of
the judgments in the case of Silpi Industries Vs. Kerala State Road
Transport Corporation & Anr.(supra) and Gujarat State Civil Supplies
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Corporation Ltd. Vs. Mahakali Foods Pvt. Ltd., (supra), indicate that
the Supreme Court in no uncertain terms held that the registration of
a supplier under the MSMED Act would certainly have effect
prospectively and it shall apply to the supply of goods and services
subsequent to such registration. Thus, the aforesaid ground raised on
behalf of the Petitioner concerning lack of jurisdiction in the
Facilitation Council under the MSMED Act, cannot be accepted.
28. The next contention raised on behalf of the Petitioner
regarding lack of jurisdiction in the Facilitation Council is based on
the assertion that the contracts/work orders in the present case were
“works contracts” and that therefore, the MSMED Act was
inapplicable. Reliance is specifically placed on judgment of this Court
in the case of M/s. P. L. Adke Vs. Wardha Municipal
Corporation/Council (supra). In the said case, this Court held as
follows:
“22. One major stumbling block that the appellants face
is on the nature of the contract. While the
appellants contend that they are suppliers and the
respondents are buyers, considering the terms of
the contract, I am of the view that the contract to be
performed by the appellant is clearly a Works
Contract. Multiple decisions have come to the
common conclusion that a Works Contract is not
amenable to the provisions of the MSME Act. It will
be useful to look through some of the decisions on
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this aspect. In Shree Gee Enterprises v/s. Union of
India & Anr., the Delhi High Court has taken a view
that works contracts would not attract provisions of
the MSME Act. The focus there was on the
procurement policy which was intended to promote
the interest of Micro Small and Medium
Enterprises. Yet again, in a decision of the
Allahabad High Court in the case of Rahul Singh v/s.
Union of India and Others, the Division Bench of the
th
Allahabad High Court has on 25 January, 2017
held in Writ Petition no.2316 of 2016 has held as
follows;
“A reconstruction of Section 11 bears out that
it empowers the Central Government to
formulate reference policies in respect of (a)
procurement of goods produced by MSM and
(b) services provided by a MSE. The words
“services provided” as used in the said
provision must necessarily be read as
disjunctive to the expression good produced. It
cannot possibly be disputed that a 'works
contract' forms a completely different and
distinct genre than a contract for supply for
goods or for that matter a contract for
providing services. A works contract is
essentially an indivisible contract which may
involve not just the supply of goods but also
the provision of labour and service. The
particular specie of contract has rightly been
understood by the railways as not to fall
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within the ambit of the 2006 Act.”
The reference in this paragraph extracted from the
judgment in Rahul Singh indicates that Section 11
only contemplates and brings within its fold
contracts for supply of goods and providing services
simpliciter.
23. The Allahabad High Court also observed that in the
2006 Act none of the provisions requires the Court
to deconstruct to works contract into its elements of
supplying goods and providing services. While the
focus in this judgment and several others was the
Public Procurement Policy 2012, we are not con-
cerned with that aspect of the matter and dehors
the applicability of the Public Procurement Policy
2012 the fundamental principle that can be gleaned
from the aforesaid discussion is that a works con-
tract being a composite contract is indivisible and
cannot be deconstructed into its elements.
8
24. In CCE and Customs v/s. Larsen & Toubro Ltd. the
Supreme Court observed that the Assessees' con-
tention that a works contract is a separate specie of
contract, distinct from contract for services is rec-
ognized by the world of commerce as such.
25. The scheme of the 2006 Act clearly entails provid-
ing a platform for the concerned enterprises to com-
pete, given the fact that the smaller enterprises
would otherwise be at a disadvantage, compared to
the larger players in industry. In M/s. Kone Eleva-
8 (2016) 1 SCC 170
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tors India Pvt. Ltd. v/s. State of Tamil Nadu and oth-
9
ers, the Supreme Court considered the observa-
tions in Larsen & Tubro (supra) observed that four
concepts clearly emerged. Firstly a works contract
is indivisible but by legal fiction is divided into two
parts for sale of goods and the other for supply of
labour and services. Secondly, the concept of a dom-
inant nature tests does not apply to a works con-
tract. Thirdly, the term 'works contract' as used in
Clause (29A) of Article 366 of Constitution takes in
its sweep all genre of works contract and is not to be
narrowly construed. The Supreme Court reiterated
in Larsen & Tubro (supra) that the dominant na-
ture test or the overwhelming component test or
the degree of labour and service test are not really
applicable if the contract is a composite one. The
court observed that in a contract requiring a con-
tractor to install a lift in building the nature of the
contract is a composite contract. Although there are
two components, firstly the purchase of components
of the lift from a dealer, it would be a contract of
sale. If a separate contract is executed for installa-
tion that would be a composite contract for it be-
cause it is not for a sale of goods. This concept has
been recognized by this court in Sterling Wilson Pvt.
Ltd. Having considered all the above, I am of the
view that the MSME Act could not have been in-
voked in the case of Works Contract such as the one
9 2014(7) SCC 1
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at hand. The respondents must therefore succeed
on that count.”
29. In the present case, insofar as the Commercial Arbitration
Petition No. 303 of 2018 is concerned, although there are two
th th
contracts dated 24 July, 2009 and 30 July, 2009, a perusal of the
contracts/work orders show that they pertaining to the same tender
i.e. Tender No. GE/B/DP/1860-7. The two contracts pertained to
supply of piping material and design, fabrications, erection, testing
and commissioning of the piping systems, with all accessories and
allied pipe works. The scope of work under the said tender, although
split into two, indicates the manner in which the Respondent No. 1
was engaged by the Petitioner. The scope of work of the contract/
th
work order dated 24 July, 2009, reads as follows:
“Scope of work:
a) Supply of all pipelines with all accessories and
allied pipe work, all as detailed in the Bill of
Quantities, Specifications and Drawings.
b) Approval from IBR authorities for steam
distribution system.
Detailed specifications & Bill of quantities are enclosed as
Annexure “A”
30. The payment schedule reads as follow:
“PAYMENT
1) Advance:
10% of the total cost of the material shall be payable as
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advance against submission of Bank Guarantee (BG) of
equivalent amount from any Nationalised bank with
validity period of 12 months and shall be released only
after successful completion of the work.
2) Approval of Drawings:
10% shall be payable on approval of scheme and drawings
from M/s Gherzi Eastern Ltd., Official of Finlay Mills and
concerned public/ statutory authorities (such as IBR for
steam piping).
3) Against Delivery of Materials:
10% cost of Material against delivery at site shall be
payable on certification of the same by M/s Gherzi Eastern
Ltd. And Official of Finlay Mills.
4) Against Erection of Equipment:
50% cost of materials shall be payable against Erection of
material.
5) Testing & Commissioning:
10% cost of materials shall be payable on testing &
commissioning of the system and on final approval from
M/s. Gherzi Eastern Ltd.
6) Retention Money:
10% cost of materials is to be retained as retention money
but the same can be released against Bank Guarantee from
any Nationalized Bank with valid period of 15 months from
the date of completion certificate or defect liability period
and approval for the materials used in system from all
concerned Authorities.”
th
31. In the contract/work order dated 30 July 2009,
pertaining to the very same tender, the scope of work was specified as
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follows:
“Scope of work:
a) Design, Fabrication, Erecting, Testing and
Commissioning of piping system with all accessories
and allied pipe work, all as detailed in the Bill of
Quantities, Specifications and drawings.
b) Insulation of pipelines wherever required.
c) Painting of all the pipelines as per IS.
d) Approval from IBR authorities for steam
distribution system.
Detailed specifications & Bill of quantities are
enclosed as Annexure “A”.”
32. It was also specified in the said contracts/work orders
under the head processing that payment would be done for the work
of actual quantity and that the Respondent No. 1 would submit
monthly running bills, as per the progress of work. The payment
schedule stipulated as follows:
“PAYMENT
1) Advance:
20% of the total cost of the installation shall be payable as
advance against submission of Bank Guarantee (BG) of
equivalent amount from any Nationalised bank with
validity period of 12 months and shall be released only
after successful completion of the work.
2) Approval of Drawings:
10% shall be payable on approval of scheme and drawings
from M/s. Gherzi Eastern Ltd., Official of Finlay Mills and
concerned public / statutory authorities (such as IBR for
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steam piping).
3) Erection of Equipment:
50% shall be payable on Pro-rata Erection of the
equipment.
4) Testing & Commissioning:
10% shall be payable on testing, commissioning and final
approval from M/s Gherzi Eastern Ltd and handing over
the system to NTC.
5) Retention Money:
10% of retention money can be released against Bank
Guarantee from any Nationalised Bank with valid period of
one year from the date of completion certificate or defect
liability period and after receipt of approval for the system
from all concerned Authorities.”
33. In the contract pertaining to Commercial Arbitration
rd
Petition No. 326 of 2018, the contract/work order dated 23
December, 2009, specified the scope of work as follows:
“2. Scope of work:
A. Supply, Fabrication, Erection, Testing and
Commissioning of all pipelines with all accessories and
allied pipe work, all as detailed in the Bill of Quantities,
Specifications and drawings.
B. Insulation of pipelines wherever required.
C. Painting of all the pipelines as per IS.
D. Approval from IBR authorities for steam
distribution system.
E. Approval from explosive or other statutory
authority.”
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34. The terms of payment were as follows:
“6. Terms of Payment
10% of contract value shall be payable to contractor as
mobilization advance alongwith work order against
submission of a Demand Bank Guarantee valid upto the
planned and/or extended date of completion of the like
amount in the same currency from Nationalised Bank s per
format supplied by us / our consultants. It is intended to
cover the due fulfilling of the obligation of the contractor
and shall be released only after successful completion of
the work.
10% of contract value against approval of scheme and
drawings from concerned public/statutory authorities
(such as IBR for steam piping), TAPL/by us.
10% on delivery of material at site.
50% on progressive erection.
10% on testing and commissioning and handing over and
final approval from competent authorities, Government
Authorities/client.
10% on retention can be released against Bank Guarantee
valid for Defect Liability Period, after the receipt of
approval for the system from all concerned authorities.”
35. The Supreme Court in the case of Larsen and Toubro
10
Limited & Anr. Vs. State of Karnataka & Anr. , considered the
question as to what would constitute a works contract. After
referring to several precedents, the Supreme Court held that the
question as to whether the contract could be said to be a works
10 (2014) 1 SCC 708
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contract would depend on the facts and circumstances of each case.
Applying the tests as indicated in the judgments of the Supreme
Court, this Court finds in the present case that the contracts in
question were indeed works contracts. The details of the scope of
works quoted hereinabove and the payment schedule also
demonstrates that the contracts in question were works contracts.
Therefore, following the judgment in the case of M/s. P. L. Adke Vs.
Wardha Municipal Corporation/ Council, it is held that the provisions
of the MSMED Act could not have been invoked by Respondent No. 1.
This clearly shows that the initiation of the statutory arbitration
under the provisions of the MSMED Act on the part of Respondent No.
1 in the context of contracts in question before the Facilitation
Council, was a stillborn exercise and that the Facilitation Council
could not have exercised jurisdiction to conduct the arbitration
proceedings. This renders the impugned awards without jurisdiction.
As this aspect goes to the very root of the matter, the Petitioner has
made out ground under Section 34 of the Arbitration Act, although
the scope for interference in an arbitral award has been narrowed
down after the amendment of the Arbitration Act in the year 2015
and the clarification of the position of law by the Supreme Court in the
case of Ssangyong Engineering & Construction Co., Ltd. Vs. The
National Highways Authority of India (supra). The lack of
jurisdiction in the Facilitation Council to conduct the arbitration
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proceedings renders the impugned awards patently illegal.
36. The Petitioner has also urged that the impugned awards
deserve interference as being in violation of public policy of India,
because there are no reasons stated in the impugned awards. This
Court has perused the impugned awards and it is found that although
the Facilitation Council appears to have referred to the submissions
made on behalf of the parties, but the discussion is not satisfactory
and the most significant aspect of the matter pertaining to the
jurisdiction of the Facilitation Council itself has not been dealt with in
an appropriate manner at all. The Facilitation Council has also not
considered the fact that the contracts/work orders specifically
provided that there shall be no payment for drawings and yet it has
granted the claims of Respondent No. 1 under the said head.
Therefore, there is substance in the contention raised on behalf of the
Petitioner that the impugned awards are against public policy of
India.
37. But, since this Court has specifically found that the
provisions of the MSMED Act could not have been invoked in the facts
and circumstances of the case, the impugned awards are rendered
without jurisdiction and hence, liable to be set aside on that ground
alone.
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38. In view of the above, the petitions are allowed. The
impugned awards are set aside. There shall be no order as to costs.
39. The amounts deposited by the Petitioner Corporation in
this Court shall be disbursed to the Petitioner along with accrued
interest, if any.
40. Pending applications also stand disposed of.
(MANISH PITALE, J.)
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL ARBITRATION PETITION NO. 326 OF 2018
WITH
INTERIM APPLICATION (L) NO. 18766 OF 2022
WITH
NOTICE OF MOTION NO. 1714 OF 2018
WITH
INTERIM APPLICATION (L) NO. 3697 OF 2023
WITH
INTERIM APPLICATION (L) NO. 3728 OF 2023
IN
COMMERCIAL ARBITRATION PETITION NO. 326 OF 2018
National Textile Corporation Ltd. ...Petitioner
Versus
Elixir Engineering Pvt. Ltd. & Anr. ...Respondents
WITH
COMMERCIAL ARBITRATION PETITION NO. 303 OF 2018
WITH
INTERIM APPLICATION (L) NO. 18764 OF 2022
WITH
NOTICE OF MOTION NO. 1712 OF 2018
WITH
INTERIM APPLICATION (L) NO. 3733 OF 2023
WITH
INTERIM APPLICATION (L) NO. 3810 OF 2023
IN
COMMERCIAL ARBITRATION PETITION NO. 303 OF 2018
National Textile Corporation Ltd. ...Petitioner
Versus
Elixir Engineering Pvt. Ltd. & Anr. ...Respondents
*
Mr. Siddhesh Sutar i/by Mr. Anjani Kumar Singh, for the Petitioner
in Commercial Arbitration Petition No. 326 of 2018.
Mr. Shardul Singh, Ms. Swapnila Rane and Ms. Vanita Kakar, for
Petitioner in Commercial Arbitration Petition No. 303 of 2018.
Mr. Suresh Dhole, Mr. S. Shamin, Mr. Murtuza Statwala i/by
Shamin & Co., for Respondent No. 1 in both the petitions and for
Applicants in Interim Application (L) Nos. 18766 of 2022 and
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18764 of 2022 with Interim Application (L) Nos. 3697 of 2023,
3728 of 2023 and 3810 of 2023.
Mr. Himanshu B. Takke, AGP for Respondent No. 2 – State in both
matters.
*
CORAM : MANISH PITALE, J
th
RESERVED ON : 08 FEBRUARY, 2023.
st
PRONOUNCED ON : 21 MARCH, 2023
JUDGMENT:
1. The Petitioner – National Textile Corporation Ltd. in these
two petitions is aggrieved by awards passed by the Facilitation
Council i.e. Respondent No. 2 under the provisions of the Micro, Small
and Medium Enterprises Development Act, 2006 (hereinafter
referred to as the “MSMED Act”). These petitions have been filed
under Section 34 of the Arbitration and Conciliation Act, 1996
(hereinafter referred to as the “Arbitration Act”) to challenge the said
awards, inter alia, as being without jurisdiction.
2. The Respondent No. 1 in both these petitions is the
contesting Respondent. As per the requirements of the MSMED Act,
the Petitioner deposited 75% of the awarded amount in both these
petitions. The Respondent No. 1 applied for withdrawal of the
amounts, but considering the issues involved in the petitions, this
Court took up the petitions for final disposal at the stage of admission,
with the consent of the learned Counsel for the rival parties.
3. The facts leading up to filing of these two petitions are that
in the November, 2008, the Petitioner floated a tender for design,
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fabrication, erection, testing and commissioning of piping systems for
steam, condensate, compressed air, roof/soft water, warm water
return/LPG/CNG and thermic fluid at Achalpur, Amravati in
Maharashtra. The Respondent No. 1 was the successful bidder and,
in that context, contracts were executed between the parties, leading
th th rd
to work orders issued on 24 July, 2009, 30 July, 2009 and 23
December, 2009. The type of contract/work order was stated to be
item rate works contract, wherein General and Commercial
Conditions were specified for terms of payment at various stages of
implementation of the contract/work order on behalf of Respondent
No. 1. These documents contained arbitration agreements, which
provided for resolution of disputes between the parties through
Arbitration and it was stipulated that the Courts at Mumbai would
have exclusive jurisdiction in the matter.
4. In pursuance of the bid of Respondent No. 1 being
accepted, the aforementioned contracts/work orders were issued in
its favour. It is significant that the contracts provided for supply and
erection facilities as specified under the terms of the contracts. On
th
29 September, 2009, the Respondent No. 1 was registered under the
MSMED Act and it is the case of the Petitioner – Corporation that it
was not informed about the same.
5. The Respondent No. 1 was not satisfied with the final
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th
payments under the contracts/work orders and on 04 December,
2013, it sent a letter to the Petitioner-Corporation raising claims
under various heads, including idling charges, loss of profit and
drawing charges. The parties met in December, 2013 for resolving the
th
disputes, but on 24 December, 2013, the Respondent No. 1 issued
notice to the Petitioner raising claims under various heads.
th th
6. On 28 January, 2014 and 17 February, 2014, the
Respondent No. 1 made applications under Section 18 of the MSMED
th
Act before the Facilitation Council. On 10 July, 2014, the Petitioner
received notice from the Facilitation Council, indicating that the
Council was entertaining the applications submitted by Respondent
No. 1. In this backdrop, the Petitioner issued a communication to the
Facilitation Council, stating that it would be invoking the Arbitration
Clause under the General and Commercial Conditions governing the
contracts between the parties and requested the Facilitation Council
to keep its proceedings in abeyance.
th
7. On 30 July, 2014, the Petitioner invoked the Arbitration
Clause under the General and Commercial Conditions governing the
contract and appointed a specific individual as its nominee on the
Arbitral Tribunal. This fact was informed to the Facilitation Council
st
and on 21 August, 2014, the Petitioner issued notice to the
Respondent No. 1 about appointment of the nominee of the Petitioner
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and further asked Respondent No. 1 not to proceed before the
Facilitation Council.
th
8. On 27 September, 2014, the Petitioner filed limited
affidavits in reply in the two proceedings initiated on behalf of
Respondent No. 1 before the Facilitation Council. It is relevant that
two separate proceedings were initiated, one pertaining to the
th th
contracts/work orders dated 24 July, 2009 and 30 July, 2009, as
these were nothing but one work order split into two and the second
rd
proceeding for contract/work order dated 23 December, 2009. In
the limited affidavits filed before the Facilitation Council, the
Petitioner specifically raised objection to the jurisdiction of the
Facilitation Council to undertake arbitration proceedings, pertaining
to the claims raised by Respondent No. 1.
th
9. On 28 February, 2017, the Petitioner filed written
statements, specifically raising issue of jurisdiction before the
Facilitation Council, in view of the arbitration clause in the General
and Commercial Conditions governing the contracts/work orders.
The said stand of the Petitioner was opposed by Respondent No. 1 and
eventually by the impugned awards, the Facilitation Council partly
allowed the claims of Respondent No. 1. By the impugned award
th
dated 19 December, 2017, which is subject matter of challenge in
Commercial Arbitration Petition No. 326 of 2018, the Facilitation
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Council directed the Petitioner to pay amount of Rs. 51,24,990/- along
rd
with interest to Respondent No. 1. By the impugned award dated 23
January, 2018, which is subject matter of challenge in Commercial
Arbitration Petition No. 303 of 2018, the Facilitation Council directed
the Petitioner to pay the amount of Rs. 56,43,165/- along with
interest to Respondent No. 1.
10. Aggrieved by the said awards, the Petitioner Corporation
filed the present petitions. During the pendency of the petitions, as
per Section 19 of the MSMED Act, the Petitioner deposited 75% of the
awarded amounts in this Court. As noted hereinabove, the petitions
were taken up for hearing.
11. Mr. Shardul Singh, learned Counsel appearing for the
Petitioner Corporation in both the petitions submitted that the
impugned awards deserve to be set aside on various grounds,
including the ground of jurisdiction. It was submitted that in the
present case, the Respondent No. 1 was registered under the MSMED
th
Act, on 29 September, 2009 and that therefore, at the time when the
contracts/work orders were issued, the Respondent No. 1 was not an
enterprise registered under Section 8 of the MSMED Act. It was
submitted that in such a situation, it could not be said that the
Respondent No. 1 was entitled to approach the Facilitation Council
under the MSMED Act, to invoke statutory arbitration. The learned
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Counsel for the Petitioner submitted that the judgments of the
Supreme Court in this context were required to be appreciated and
applied, in order to hold that in the facts of the present case, the
Facilitation Council had no jurisdiction to conduct the arbitration
proceedings. On this basis, it was submitted that the disputes, if any,
between the parties could have been resolved only through
arbitration, as provided under the relevant clause of the General and
Commercial Conditions governing the contracts/work orders in the
present case.
12. The learned Counsel for the Petitioner specifically referred
to judgments of the Supreme Court in the cases of Silpi Industries Vs.
1
Kerala State Road Transport Corporation & Anr. , Vaishno
2
Enterprises Vs. Hamilton Medical AG & Anr. and Gujarat State Civil
3
Supplies Corporation Ltd. Vs. Mahakali Foods Pvt. Ltd., to contend
that the Facilitation Council in the present case had no jurisdiction to
undertake the Arbitration proceedings.
13. It was submitted that the Supreme Court in the case of
Vaishno Enterprises Vs. Hamilton Medical AG & Anr (supra) was
specifically concerned with the question as to whether the Facilitation
Council under the MSMED Act, had jurisdiction in respect of disputes
between the parties before the Court. The said question had arisen in
1 2021 SCC OnLine SC 439
2 2022 SCC OnLine SC 355
3 2022 SCC OnLine SC 1492
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the backdrop of the fact that when the Contract was entered into
between the parties, the Appellant before the Supreme Court was not
registered under the MSMED Act. In such a situation, even though
subsequently the Appellant came to be registered under the MSMED
Act, the Supreme Court held that the subsequent registration would
not inure to the benefit of the Appellant and that the Facilitation
Council did not have jurisdiction to conduct the arbitration
proceedings. According to the learned Counsel for the Petitioner,
since the question squarely arose before the Hon’ble Supreme Court
and a specific view was taken in the matter, the law laid down therein
ought to be applied to the facts of the present case.
14. In respect of the judgments in the case of Silpi Industries
Vs. Kerala State Road Transport Corporation & Anr. (supra) and
Gujarat State Civil Supplies Corporation Ltd. Vs. Mahakali Foods Pvt.
Ltd., (supra), the learned Counsel for the Petitioner submitted that
since the questions specifically framed for consideration in these two
judgments had nothing to do with the question that arose in the case
of Vaishno Enterprises Vs. Hamilton Medical AG & Anr (supra),
which is the question that arises for consideration in the facts of the
present case also before this Court, the observations made in the said
two judgments ought not to be treated as binding precedents. It was
submitted that observations made in the said two judgments of the
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Supreme Court did not concern the specific questions framed for
consideration and that therefore, the position of law specifically laid
down in Vaishno Enterprises Vs. Hamilton Medical AG & Anr (supra)
deserves to be followed and applied in the facts of the present case.
On this basis, it was submitted that the impugned awards deserve to
be set aside due to lack of jurisdiction in the Facilitation Council.
15. It was further submitted that the Facilitation Council had
no jurisdiction to enter into reference for arbitration in the facts of
the present case, because a perusal of the contracts/work orders
would show that they were nothing but works contracts. By relying
upon judgment of this Court in the case of M/s. P. L. Adke Vs. Wardha
st
Municipal Corporation/Council (judgment and order dated 01
March, 2021, passed in Arbitration Appeal (St) No. 30508 of 2019 in
Arbitration Application (Commercial) No. 7 of 2019), it was
submitted that the impugned awards deserve to be set aside. It was
submitted that in the said judgment, this Court had specifically held
that a works contract would not be amenable to the provisions of the
MSMED Act and that therefore, the impugned awards in the present
case also were clearly without jurisdiction. It was brought to the
notice of this Court that the aforementioned judgment in the case of
M/s. P. L. Adke Vs. Wardha Municipal Corporation/Council (supra)
was followed by the Andra Pradesh High Court in the case of
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4
Rashtriya Ispat Nigam Ltd. vs. Union of India.
16. The learned Counsel for the Petitioner further submitted
that the impugned awards also deserve to be set aside on the short
ground that no reasons were recorded in the impugned awards while
allowing the claims in favour of Respondent No. 1. It was submitted
that such awards, without an iota of reasoning, are rendered patently
illegal and also in violation of public policy of India. On this basis, it
was submitted that this was a sufficient ground under Section 34 of
the Arbitration Act, for setting aside the impugned awards.
17. It was further submitted that the impugned awards
deserve to be set aside, also for the reason that claims were granted
in the teeth of the terms of the contracts. It was submitted that
specific clause in the contracts/work orders stipulated that no
separate payments shall be made for drawings and yet in the
impugned awards, the Facilitation Council granted claims raised by
Respondent No. 1 in that regard. On this basis, it was submitted that
the impugned awards deserve to be set aside.
18. On the other hand Mr. Suresh Dhole, learned Counsel
appearing for Respondent No. 1 in both the petitions submitted that
the question of jurisdiction was unnecessarily being raised on behalf
of the Petitioner, despite the fact that the Supreme Court in its
4 2022 SCC OnLine AP 970
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judgment in the case of Silpi Industries Vs. Kerala State Road
Transport Corporation & Anr.(supra) and Gujarat State Civil Supplies
Corporation Ltd. Vs. Mahakali Foods Pvt. Ltd., (supra) had
specifically laid down that once the concerned unit stood registered
under the provisions of the MSMED Act, even if the contract between
the parties was executed prior to such registration, in respect of
supply of goods and services after the date of registration, the claims
raised by such a unit would certainly be maintainable before the
Facilitation Council under the provisions of the MSMED Act. It was
submitted that the Supreme Court in no uncertain terms had so held
and that therefore, in the present case the awards passed by the
Facilitation Council cannot be said to be without jurisdiction.
19. As regards the aspect of the contracts/work orders in the
present case being works contracts, it was submitted that the
contracts were at most composite contracts and that a perusal of the
terms of the contracts would show that they were for supply of goods
and services for consideration amount payable to Respondent No. 1.
On this basis, it was submitted that there was no question of treating
the contracts/work orders in question as works contracts and hence
the contention raised on behalf of the Petitioner by placing reliance
on judgment of this Court in the case of M/s. P. L. Adke Vs. Wardha
Municipal Corporation/Council (supra), was without any substance.
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20. It was submitted on behalf of Respondent No. 1 that a
perusal of the impugned awards would show that the rival
contentions were recorded, considered in detailed and thereupon, the
Facilitation Council had taken a reasonable view in the matter. The
said approach of the Facilitation Council does not give rise to any of
the grounds enumerated under Section 34 of the Arbitration Act,
particularly in the light of the amendment to the Act in the year 2015
and the narrow scope of jurisdiction delineated by the Supreme Court
in the case of Ssangyong Engineering & Construction Co. Vs. The
5
National Highway Authorities of India. On this basis, it was
submitted that no ground is made out on behalf of the petitioner for
interference with the impugned awards and that therefore, the
present petition deserves to be dismissed.
21. Considering the nature of contentions raised on behalf of
the rival parties, it would be appropriate to first consider the question
as to whether the provisions of the MSMED Act would be applicable to
the case of the Respondent No. 1, in the context of the arbitration
proceedings conducted by the Facilitation Council. There is no
dispute between the parties about the fact that Respondent No. 1
th
stood registered under the MSMED Act on 29 September 2009. The
documents on record would show that insofar as one tender was
5 (2019) 15 SCC 131
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concerned, the contracts/work orders were split into two parts, one
th th
dated 24 July, 2009 and the other dated 30 July, 2009. Thus,
insofar as the aforesaid contracts/work orders were concerned, the
same stood executed between the parties before the Respondent No.1
was registered under the provisions of the MSMED Act. These
contracts/work orders are subject matter of Commercial Arbitration
Petition No. 303 of 2018. Insofar as the Commercial Arbitration
Petition No. 326 of 2018 is concerned, the subject contract/work
rd
order is dated 23 December, 2009. It is evident that the same was
th
executed between the parties after 29 September, 2009, when the
Respondent No. 1 stood registered under the MSMED Act.
22. Thus, it is in respect of only the contracts/work orders
that are subject matter of Commercial Arbitration Petition No. 303 of
2018, that the question would arise about applicability of the MSMED
Act. It is the contention of the Petitioner – Corporation that since the
Respondent No. 1 stood registered after the said contracts/work
th th
orders were executed on 27 July, 2009 and 30 July, 2009, there
was no question of the Facilitation Council assuming jurisdiction for
arbitration under the provisions of the MSMED Act. In this regard, it
is specifically contended on behalf of Respondent No. 1 that in respect
of supplies after the date of registration under the MSMED Act, the
Respondent No. 1 would certainly be entitled to raise claims and to
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initiate arbitration before the Facilitation Council under the MSMED
Act. The judgments of Supreme Court relied upon by the rival parties
are Silpi Industries Vs. Kerala State Road Transport Corporation &
Anr.(supra), Vaishno Enterprises Vs. Hamilton Medical AG & Anr.,
(supra) and Gujarat State Civil Supplies Corporation Ltd. Vs.
Mahakali Foods Pvt. Ltd. (supra).
23. A perusal of the aforesaid judgments shows that in the
case of Vaishno Enterprises Vs. Hamilton Medical AG & Anr., (supra)
Supreme Court held that since the Appellant therein was not
registered under the MSMED Act when the contract was executed
between the parties, the provisions thereof would not be applicable,
thereby indicating that the Facilitation Council would have no
jurisdiction to conduct arbitration proceedings in such cases. But, in
th
the said judgment decided on 24 March, 2022, the two judge bench
of the Supreme Court makes no reference to the judgment of a
th
coordinate bench delivered earlier i.e. on 29 June, 2021, in the case
of Silpi Industries Vs. Kerala State Road Transport Corporation &
Anr.(supra).
24. In the judgment in the case of Silpi Industries Vs. Kerala
State Road Transport Corporation & Anr. (supra), the Supreme Court
held as follows:
“26. Though the appellant claims the benefit of
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provisions under MSMED Act, on the ground that
the appellant was also supplying as on the date of
making the claim, as provided under Section 8 of
the MSMED Act, but same is not based on any
acceptable material. The appellant, in support of its
case placed reliance on a judgment of the Delhi High
Court in the case of GE T&D India Ltd. v. Reliable
6
Engineering Projects and Marketing , but the said
case is clearly distinguishable on facts as much as
in the said case, the supplies continued even after
registration of entity under Section 8 of the Act. In
the present case, undisputed position is that the
supplies were concluded prior to registration of
supplier. The said judgment of Delhi High Court
relied on by the appellant also would not render any
assistance in support of the case of the appellant. In
our view, to seek the benefit of provisions under
MSMED Act, the seller should have registered
under the provisions of the Act, as on the date of
entering into the contract. In any event, for the
supplies pursuant to the contract made before the
registration of the unit under provisions of the
MSMED Act, no benefit can be sought by such
entity, as contemplated under MSMED Act. While
interpreting the provisions of Interest on Delayed
Payments to Small Scale and Ancillary Industrial
Undertakings Act, 1993, this Court, in the judgment
in the case of Shanti Conductors Pvt. Ltd. & Anr.
7
etc. v. Assam State Electricity Board & Ors. etc. has
6 2017 SCC OnLine Del 6978
7 (2019) 19 SCC 529
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held that date of supply of goods/services can be
taken as the relevant date, as opposed to date on
which contract for supply was entered, for
applicability of the aforesaid Act. Even applying the
said ratio also, the appellant is not entitled to seek
the benefit of the Act. There is no acceptable
material to show that, supply of goods has taken
place or any services were rendered, subsequent to
registration of appellant as the unit under MSMED
Act, 2006. By taking recourse to filing
memorandum under sub-section (1) of Section 8 of
the Act, subsequent to entering into contract and
supply of goods and services, one cannot assume
the legal status of being classified under MSMED
Act, 2006, as an enterprise, to claim the benefit
retrospectively from the date on which appellant
entered into contract with the respondent. The
appellant cannot become micro or small enterprise
or supplier, to claim the benefits within the meaning
of MSMED Act 2006, by submitting a memorandum
to obtain registration subsequent to entering into
the contract and supply of goods and services. If
any registration is obtained, same will be
prospective and applies for supply of goods and
services subsequent to registration but cannot
operate retrospectively. Any other interpretation of
the provision would lead to absurdity and confer
unwarranted benefit in favour of a party not
intended by legislation.”
25. In the judgment of the Supreme Court in the case of
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Gujarat State Civil Supplies Corporation Ltd. Vs. Mahakali Foods Pvt.
st
Ltd., (supra), delivered on 31 October, 2022, i.e. after the
aforementioned judgment in the case of Vaishno Enterprises Vs.
Hamilton Medical AG & Anr., (supra) was delivered, the Supreme
Court considered the provisions of the MSMED Act and held as
follows:
“33. Following the above-stated ratio, it is held that a
party who was not the “supplier” as per Section
2(n) of the MSMED Act, 2006 on the date of enter-
ing into the contract, could not seek any benefit as a
supplier under the MSMED Act, 2006. A party can-
not become a micro or small enterprise or a sup-
plier to claim the benefit under the MSMED Act,
2006 by submitting a memorandum to obtain regis-
tration subsequent to entering into the contract and
supply of goods or rendering services. If any regis-
tration, is obtained subsequently, the same would
have the effect prospectively and would apply for
the supply of goods and rendering services subse-
quent to the registration. The same cannot operate
retrospectively. However, such issue being jurisdic-
tional issue, if raised could also be decided by the
Facilitation Council/Institute/ Centre acting as an
arbitral tribunal under the MSMED Act, 2006.
34. The upshot of the above is that:
(i) Chapter-V of the MSMED Act, 2006 would override
the provisions of the Arbitration Act, 1996.
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(ii) No party to a dispute with regard to any amount
due under Section 17 of the MSMED Act, 2006
would be precluded from making a reference to the
Micro and Small Enterprises Facilitation Council,
though an independent arbitration agreement ex-
ists between the parties.
(iii) The Facilitation Council, which had initiated the
Conciliation proceedings under Section 18(2) of the
MSMED Act, 2006 would be entitled to act as an ar-
bitrator despite the bar contained in Section 80 of
the Arbitration Act.
(iv) The proceedings before the Facilitation Council/ in-
stitute/ centre acting as an arbitrator/arbitration
tribunal under Section 18(3) of MSMED Act, 2006
would be governed by the Arbitration Act, 1996.
(v) The Facilitation Council/institute/centre acting as
an arbitral tribunal by virtue of Section 18(3) of the
MSMED Act, 2006 would be competent to rule on its
own jurisdiction as also the other issues in view of
Section 16 of the Arbitration Act, 1996.
(vi) A party who was not the ‘supplier’ as per the defini-
tion contained in Section 2(n) of the MSMED Act,
2006 on the date of entering into contract cannot
seek any benefit as the ‘supplier’ under the MSMED
Act, 2006. If any registration is obtained subse-
quently the same would have an effect prospec-
tively and would apply to the supply of goods and
rendering services subsequent to the registration.”
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26. In the said judgment, the Supreme Court extensively
referred to the provisions of the MSMED Act, juxtaposed against the
provisions of the Arbitration Act and reached the above quoted
conclusions. In the said judgment, the Supreme Court specifically
referred to the aforesaid earlier judgment in the case of Silpi
Industries Vs. Kerala State Road Transport Corporation & Anr.
(supra). There is no reference to the judgment in the case of Vaishno
Enterprises Vs. Hamilton Medical AG & Anr., (supra).
27. In such a situation, the contention raised on behalf of the
Petitioner cannot be accepted that this Court ought to follow the
judgment in the case of Vaishno Enterprises Vs. Hamilton Medical AG
& Anr., (supra) to hold against the Respondent No. 1. The contention
raised on behalf of the Petitioner cannot be accepted that this Court
can ignore the observations of the Supreme Court in the cases of Silpi
Industries Vs. Kerala State Road Transport Corporation & Anr.
(supra) and Gujarat State Civil Supplies Corporation Ltd. Vs.
Mahakali Foods Pvt. Ltd., (supra) as the Supreme Court therein was
actually dealing with specifically framed questions, which had
nothing to do with the question decided in Vaishno Enterprises Vs.
Hamilton Medical AG & Anr., (supra). The above quoted portions of
the judgments in the case of Silpi Industries Vs. Kerala State Road
Transport Corporation & Anr.(supra) and Gujarat State Civil Supplies
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Corporation Ltd. Vs. Mahakali Foods Pvt. Ltd., (supra), indicate that
the Supreme Court in no uncertain terms held that the registration of
a supplier under the MSMED Act would certainly have effect
prospectively and it shall apply to the supply of goods and services
subsequent to such registration. Thus, the aforesaid ground raised on
behalf of the Petitioner concerning lack of jurisdiction in the
Facilitation Council under the MSMED Act, cannot be accepted.
28. The next contention raised on behalf of the Petitioner
regarding lack of jurisdiction in the Facilitation Council is based on
the assertion that the contracts/work orders in the present case were
“works contracts” and that therefore, the MSMED Act was
inapplicable. Reliance is specifically placed on judgment of this Court
in the case of M/s. P. L. Adke Vs. Wardha Municipal
Corporation/Council (supra). In the said case, this Court held as
follows:
“22. One major stumbling block that the appellants face
is on the nature of the contract. While the
appellants contend that they are suppliers and the
respondents are buyers, considering the terms of
the contract, I am of the view that the contract to be
performed by the appellant is clearly a Works
Contract. Multiple decisions have come to the
common conclusion that a Works Contract is not
amenable to the provisions of the MSME Act. It will
be useful to look through some of the decisions on
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this aspect. In Shree Gee Enterprises v/s. Union of
India & Anr., the Delhi High Court has taken a view
that works contracts would not attract provisions of
the MSME Act. The focus there was on the
procurement policy which was intended to promote
the interest of Micro Small and Medium
Enterprises. Yet again, in a decision of the
Allahabad High Court in the case of Rahul Singh v/s.
Union of India and Others, the Division Bench of the
th
Allahabad High Court has on 25 January, 2017
held in Writ Petition no.2316 of 2016 has held as
follows;
“A reconstruction of Section 11 bears out that
it empowers the Central Government to
formulate reference policies in respect of (a)
procurement of goods produced by MSM and
(b) services provided by a MSE. The words
“services provided” as used in the said
provision must necessarily be read as
disjunctive to the expression good produced. It
cannot possibly be disputed that a 'works
contract' forms a completely different and
distinct genre than a contract for supply for
goods or for that matter a contract for
providing services. A works contract is
essentially an indivisible contract which may
involve not just the supply of goods but also
the provision of labour and service. The
particular specie of contract has rightly been
understood by the railways as not to fall
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within the ambit of the 2006 Act.”
The reference in this paragraph extracted from the
judgment in Rahul Singh indicates that Section 11
only contemplates and brings within its fold
contracts for supply of goods and providing services
simpliciter.
23. The Allahabad High Court also observed that in the
2006 Act none of the provisions requires the Court
to deconstruct to works contract into its elements of
supplying goods and providing services. While the
focus in this judgment and several others was the
Public Procurement Policy 2012, we are not con-
cerned with that aspect of the matter and dehors
the applicability of the Public Procurement Policy
2012 the fundamental principle that can be gleaned
from the aforesaid discussion is that a works con-
tract being a composite contract is indivisible and
cannot be deconstructed into its elements.
8
24. In CCE and Customs v/s. Larsen & Toubro Ltd. the
Supreme Court observed that the Assessees' con-
tention that a works contract is a separate specie of
contract, distinct from contract for services is rec-
ognized by the world of commerce as such.
25. The scheme of the 2006 Act clearly entails provid-
ing a platform for the concerned enterprises to com-
pete, given the fact that the smaller enterprises
would otherwise be at a disadvantage, compared to
the larger players in industry. In M/s. Kone Eleva-
8 (2016) 1 SCC 170
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tors India Pvt. Ltd. v/s. State of Tamil Nadu and oth-
9
ers, the Supreme Court considered the observa-
tions in Larsen & Tubro (supra) observed that four
concepts clearly emerged. Firstly a works contract
is indivisible but by legal fiction is divided into two
parts for sale of goods and the other for supply of
labour and services. Secondly, the concept of a dom-
inant nature tests does not apply to a works con-
tract. Thirdly, the term 'works contract' as used in
Clause (29A) of Article 366 of Constitution takes in
its sweep all genre of works contract and is not to be
narrowly construed. The Supreme Court reiterated
in Larsen & Tubro (supra) that the dominant na-
ture test or the overwhelming component test or
the degree of labour and service test are not really
applicable if the contract is a composite one. The
court observed that in a contract requiring a con-
tractor to install a lift in building the nature of the
contract is a composite contract. Although there are
two components, firstly the purchase of components
of the lift from a dealer, it would be a contract of
sale. If a separate contract is executed for installa-
tion that would be a composite contract for it be-
cause it is not for a sale of goods. This concept has
been recognized by this court in Sterling Wilson Pvt.
Ltd. Having considered all the above, I am of the
view that the MSME Act could not have been in-
voked in the case of Works Contract such as the one
9 2014(7) SCC 1
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at hand. The respondents must therefore succeed
on that count.”
29. In the present case, insofar as the Commercial Arbitration
Petition No. 303 of 2018 is concerned, although there are two
th th
contracts dated 24 July, 2009 and 30 July, 2009, a perusal of the
contracts/work orders show that they pertaining to the same tender
i.e. Tender No. GE/B/DP/1860-7. The two contracts pertained to
supply of piping material and design, fabrications, erection, testing
and commissioning of the piping systems, with all accessories and
allied pipe works. The scope of work under the said tender, although
split into two, indicates the manner in which the Respondent No. 1
was engaged by the Petitioner. The scope of work of the contract/
th
work order dated 24 July, 2009, reads as follows:
“Scope of work:
a) Supply of all pipelines with all accessories and
allied pipe work, all as detailed in the Bill of
Quantities, Specifications and Drawings.
b) Approval from IBR authorities for steam
distribution system.
Detailed specifications & Bill of quantities are enclosed as
Annexure “A”
30. The payment schedule reads as follow:
“PAYMENT
1) Advance:
10% of the total cost of the material shall be payable as
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advance against submission of Bank Guarantee (BG) of
equivalent amount from any Nationalised bank with
validity period of 12 months and shall be released only
after successful completion of the work.
2) Approval of Drawings:
10% shall be payable on approval of scheme and drawings
from M/s Gherzi Eastern Ltd., Official of Finlay Mills and
concerned public/ statutory authorities (such as IBR for
steam piping).
3) Against Delivery of Materials:
10% cost of Material against delivery at site shall be
payable on certification of the same by M/s Gherzi Eastern
Ltd. And Official of Finlay Mills.
4) Against Erection of Equipment:
50% cost of materials shall be payable against Erection of
material.
5) Testing & Commissioning:
10% cost of materials shall be payable on testing &
commissioning of the system and on final approval from
M/s. Gherzi Eastern Ltd.
6) Retention Money:
10% cost of materials is to be retained as retention money
but the same can be released against Bank Guarantee from
any Nationalized Bank with valid period of 15 months from
the date of completion certificate or defect liability period
and approval for the materials used in system from all
concerned Authorities.”
th
31. In the contract/work order dated 30 July 2009,
pertaining to the very same tender, the scope of work was specified as
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follows:
“Scope of work:
a) Design, Fabrication, Erecting, Testing and
Commissioning of piping system with all accessories
and allied pipe work, all as detailed in the Bill of
Quantities, Specifications and drawings.
b) Insulation of pipelines wherever required.
c) Painting of all the pipelines as per IS.
d) Approval from IBR authorities for steam
distribution system.
Detailed specifications & Bill of quantities are
enclosed as Annexure “A”.”
32. It was also specified in the said contracts/work orders
under the head processing that payment would be done for the work
of actual quantity and that the Respondent No. 1 would submit
monthly running bills, as per the progress of work. The payment
schedule stipulated as follows:
“PAYMENT
1) Advance:
20% of the total cost of the installation shall be payable as
advance against submission of Bank Guarantee (BG) of
equivalent amount from any Nationalised bank with
validity period of 12 months and shall be released only
after successful completion of the work.
2) Approval of Drawings:
10% shall be payable on approval of scheme and drawings
from M/s. Gherzi Eastern Ltd., Official of Finlay Mills and
concerned public / statutory authorities (such as IBR for
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steam piping).
3) Erection of Equipment:
50% shall be payable on Pro-rata Erection of the
equipment.
4) Testing & Commissioning:
10% shall be payable on testing, commissioning and final
approval from M/s Gherzi Eastern Ltd and handing over
the system to NTC.
5) Retention Money:
10% of retention money can be released against Bank
Guarantee from any Nationalised Bank with valid period of
one year from the date of completion certificate or defect
liability period and after receipt of approval for the system
from all concerned Authorities.”
33. In the contract pertaining to Commercial Arbitration
rd
Petition No. 326 of 2018, the contract/work order dated 23
December, 2009, specified the scope of work as follows:
“2. Scope of work:
A. Supply, Fabrication, Erection, Testing and
Commissioning of all pipelines with all accessories and
allied pipe work, all as detailed in the Bill of Quantities,
Specifications and drawings.
B. Insulation of pipelines wherever required.
C. Painting of all the pipelines as per IS.
D. Approval from IBR authorities for steam
distribution system.
E. Approval from explosive or other statutory
authority.”
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34. The terms of payment were as follows:
“6. Terms of Payment
10% of contract value shall be payable to contractor as
mobilization advance alongwith work order against
submission of a Demand Bank Guarantee valid upto the
planned and/or extended date of completion of the like
amount in the same currency from Nationalised Bank s per
format supplied by us / our consultants. It is intended to
cover the due fulfilling of the obligation of the contractor
and shall be released only after successful completion of
the work.
10% of contract value against approval of scheme and
drawings from concerned public/statutory authorities
(such as IBR for steam piping), TAPL/by us.
10% on delivery of material at site.
50% on progressive erection.
10% on testing and commissioning and handing over and
final approval from competent authorities, Government
Authorities/client.
10% on retention can be released against Bank Guarantee
valid for Defect Liability Period, after the receipt of
approval for the system from all concerned authorities.”
35. The Supreme Court in the case of Larsen and Toubro
10
Limited & Anr. Vs. State of Karnataka & Anr. , considered the
question as to what would constitute a works contract. After
referring to several precedents, the Supreme Court held that the
question as to whether the contract could be said to be a works
10 (2014) 1 SCC 708
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contract would depend on the facts and circumstances of each case.
Applying the tests as indicated in the judgments of the Supreme
Court, this Court finds in the present case that the contracts in
question were indeed works contracts. The details of the scope of
works quoted hereinabove and the payment schedule also
demonstrates that the contracts in question were works contracts.
Therefore, following the judgment in the case of M/s. P. L. Adke Vs.
Wardha Municipal Corporation/ Council, it is held that the provisions
of the MSMED Act could not have been invoked by Respondent No. 1.
This clearly shows that the initiation of the statutory arbitration
under the provisions of the MSMED Act on the part of Respondent No.
1 in the context of contracts in question before the Facilitation
Council, was a stillborn exercise and that the Facilitation Council
could not have exercised jurisdiction to conduct the arbitration
proceedings. This renders the impugned awards without jurisdiction.
As this aspect goes to the very root of the matter, the Petitioner has
made out ground under Section 34 of the Arbitration Act, although
the scope for interference in an arbitral award has been narrowed
down after the amendment of the Arbitration Act in the year 2015
and the clarification of the position of law by the Supreme Court in the
case of Ssangyong Engineering & Construction Co., Ltd. Vs. The
National Highways Authority of India (supra). The lack of
jurisdiction in the Facilitation Council to conduct the arbitration
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proceedings renders the impugned awards patently illegal.
36. The Petitioner has also urged that the impugned awards
deserve interference as being in violation of public policy of India,
because there are no reasons stated in the impugned awards. This
Court has perused the impugned awards and it is found that although
the Facilitation Council appears to have referred to the submissions
made on behalf of the parties, but the discussion is not satisfactory
and the most significant aspect of the matter pertaining to the
jurisdiction of the Facilitation Council itself has not been dealt with in
an appropriate manner at all. The Facilitation Council has also not
considered the fact that the contracts/work orders specifically
provided that there shall be no payment for drawings and yet it has
granted the claims of Respondent No. 1 under the said head.
Therefore, there is substance in the contention raised on behalf of the
Petitioner that the impugned awards are against public policy of
India.
37. But, since this Court has specifically found that the
provisions of the MSMED Act could not have been invoked in the facts
and circumstances of the case, the impugned awards are rendered
without jurisdiction and hence, liable to be set aside on that ground
alone.
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38. In view of the above, the petitions are allowed. The
impugned awards are set aside. There shall be no order as to costs.
39. The amounts deposited by the Petitioner Corporation in
this Court shall be disbursed to the Petitioner along with accrued
interest, if any.
40. Pending applications also stand disposed of.
(MANISH PITALE, J.)
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