M/S DURGA WELDING WORKS vs. CHIEF ENGINEER RAILWAY ELECTRIFICATION

NON­REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(S).54  OF 2022    (Arising out of SLP(Civil) No(s). 28682 of 2019) M/S. DURGA WELDING WORKS ….APPELLANT(S) VERSUS CHIEF ENGINEER, RAILWAY  ELECTRIFICATION, ALLAHABAD & ANR. …..RESPONDENT(S) J U D G M E N T Rastogi, J. 1. Leave granted. th 2. The instant appeal has been filed assailing the order dated 26 July,   2019   declining   to   appoint   an   Arbitrator   in   exercise   of   its Signature Not Verified Digitally signed by Indu Marwah Date: 2022.01.05 10:34:03 IST Reason: 1 power under Section 11(6) of the Arbitration and Conciliation Act, 1996(hereinafter being referred to as “the Act”). 3. The seminal facts not in dispute are that the tender of the appellant was accepted and the same was communicated by letter th dated   30   November,   2006   in   reference   to   which   a   contract agreement was executed between the parties containing clauses 63 and 64 of the general conditions of contract containing the clause of arbitration for settlement of claims and/or disputes between the parties.   Since there were claims which could not be settled, the rd appellant   served   a   legal   notice   dated   3   August,   2009   for appointment   of   an   Arbitrator   and   for   settlement   of   claims. Although, there was no express reference made of clauses 63 and rd 64 in the notice, but the pith and substance of the notice dated 3 August, 2009 was for settlement of disputes through the process of arbitration   in   terms   of   the   clause   of   arbitration   under   general conditions of agreement which is a part of the contract agreement executed between the parties. rd 4. It is not disputed that the notice dated 3  August, 2009 was duly served upon the respondents.    It  is alleged  that  since the 2 respondents failed to appoint an arbitrator pursuant to notice dated rd 3  August 2009, Arbitration Petition(ARBP No. 61 of 2009) came to rd be  filed   on   23   October,   2009   in   the   High   Court  of   Orissa  for appointment of an Arbitrator under Section 11(6) of the Act. 5. It reveals from the record that just after filing of the arbitration petition, the appellant has completely forgotten of taking action in furtherance thereto and it was never in notice of the respondents of such petition being filed since no notice was served at any stage.   th 6. In   the   meanwhile,   the   respondents   vide   letter   dated   28 rd January, 2010, in response to the letter of the appellant dated 3 August, 2009 asked the appellant to select two names from a panel of four persons. th 7. It   is   alleged   that   immediately   thereafter,   on   17   February 2010, Miscellaneous Case No. 4 of 2010 was filed in Arbitration Petition   No.   61   of   2009   seeking   an   order   restraining   the respondents from appointing an Arbitrator and that application too remained pending and no action was taken up by the appellant to pursue   either   the   Arbitration   Petition   No.   61   of   2009   or   the Miscellaneous Case No. 4 of 2010 before the High Court. 3 th 8. In   the   meanwhile,   by   letter   dated   28   August   2010,   two officers from the panel suggested by the respondents were selected by   the   appellant   and   in   furtherance   thereto,   the   respondents th constituted an Arbitration Tribunal by letter dated 24  September, 2010.     The   appellant   thereafter   appeared   before   the   Arbitral th Tribunal on 25   October, 2010 and preferred statement of claim. th The respondents also submitted their statement of defence on 15 November, 2010. 9. The appellant thereafter appeared before the Arbitral Tribunal th on 27   December,   2011  and   submitted   an  application   that  the Tribunal has not been nominated within the stipulated time and hence, the constitution of the Arbitral Tribunal is not valid and further submitted that the Tribunal should not proceed with the arbitration proceedings. The fact still remains that the arbitration rd petition filed by the appellant on 23  October, 2009 has not seen the light of the day except the fact that it was filed in the Registry of the High Court. 10. Since the Arbitral Tribunal was constituted, with consent of the   appellant,   the   Tribunal   proceeded   with   the   arbitration 4 proceedings and since the appellant failed to participate despite the opportunity being afforded, ex­parte award came to be passed on st 21  June, 2013 rejecting the claim of the appellant.  The fact is that finally in the arbitration petition filed by the appellant, notices were issued to the respondents by the High Court in the year 2016, st almost 3 years after passing of the ex­parte award dated 21  June, 2013.    The   High  Court,  taking  note   of  such  peculiar   facts   and circumstances, dismissed the arbitration petition by an Order dated th 26  July, 2019 with liberty to the appellant to submit its objections under Section 34 or 37 of the Act, if so advised. 11. We have heard learned counsel for the parties and with their assistance perused the material available on record. 12. The exposition of legal principles is indeed well settled by this 1 Court in  Datar Switchgears Ltd. Vs. Tata Finance Ltd. & Anr. 2 followed in   that once an Punj Lloyd Ltd. Vs. Petronet MHB Ltd. application   under   Section   11(6)   of   the   Act   has   been   filed   for appointment   of   an   Arbitrator   before   the   High   Court,   the respondents forfeited their right to appoint an Arbitrator and the 1 2000(8) SCC 151 2 2006(2) SCC 638 5 High   Court   alone   holds   jurisdiction   to   appoint   an   Arbitrator   in exercise of power under Section 11(6) of the Act.  Indisputedly, the appointment of an Arbitrator was made by the respondents after arbitration petition was filed by the appellant under Section 11(6) of rd the Act in the Registry of the High Court on 23  October, 2009. 13. This   Court   cannot   be   oblivious   of   the   peculiar   facts   and circumstances   brought   to   our   notice   that   after   filing   of   an rd arbitration petition on 23  October 2009 in the Registry of the High Court,   the   appellant   completely   slept   over   the   matter   and   the respondents   were   never   served   of   any   notice   of   the   Arbitration Petition (ARBP No. 61 of 2009) filed before the High Court of Orissa. At the given time, when the respondents called upon the appellant to   suggest   and   select   two   names   out   of   the   panel   of   four   for constitution of the Arbitral Tribunal, the appellant vide letter dated th 28  August, 2010 selected two officers from the panel suggested by the   respondents.     Pursuant   thereto,   the   Arbitral   Tribunal   was th constituted by the respondents vide letter dated 24   September, 2010   and   the   appellant   thereafter   appeared   before   the   Arbitral th Tribunal on 25   October, 2010 and  submitted his statement of 6 claim and in furtherance, statement of defence was submitted by the respondents. 14. The fact still remains that except the letter being once sent by th the appellant on 27  December, 2011 informing of the arbitration petition being filed under Section 11(6) of the Act before the High Court, no  steps   were   taken   thereafter   to  pursue   his   arbitration application and since the appellant had not participated before the Arbitral  Tribunal   after   filing   of   the   statement   of   claim,   ex­parte st award came to be passed by the Arbitral Tribunal on 21   June, 2013.  It may be noticed that notices were issued for the first time by the High Court of the arbitration petition filed by the appellant in the year 2016 almost 3 years after passing of the ex­parte award st dated 21  June, 2013. 15. In the given facts and circumstances, the High Court was not inclined to exercise its jurisdiction under Section 11(6) of the Act for appointment   of   an   Arbitrator   and   dismissed   the   petition   by   an th Order dated 26  July, 2019 with liberty to the appellant to submit st objections against the ex­parte award dated 21  June, 2013 under Section 34 or 37 of the Act, if so advised. 7 16. In   our   considered   view,   so   far   as   the   question   of   law   is concerned,   certainly   being   settled   that  after   the   application has been filed for appointment of an Arbitrator under Section 11(6) of the Act, before the High Court the respondents forfeited their right to appoint an Arbitrator under the clause of arbitration thereafter but from the narration of facts which has been noticed by us, we are of the view that no error was committed by the High Court in dismissing   the   petition   filed   under   Section   11(6)   of   the   Act   for th appointment of an Arbitrator by an Order dated 26  July, 2019. 17. Consequently, the appeal fails and accordingly dismissed. 18. Pending application(s), if any, stand disposed of. ……………………………..J. (AJAY RASTOGI) …………………………….J. (ABHAY S. OKA) NEW DELHI JANUARY 04, 2022 8