Full Judgment Text
‘REPORTABLE’
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 9212 OF 2019
(Arising out of SLP (C)No. 9750 of 2018
HINDUSTAN ZINC LIMITED (H.Z.L.) Appellant (s)
VERSUS
AJMER VIDYUT VITRAN NIGAM LIMITED Respondent(s)
J U D G M E N T
R. F. NARIMAN, J.
Leave granted.
The present appeal raises an important question as to
the scope of arbitration proceedings under the Electricity
Act, 2003 (hereinafter referred to as ‘Electricity Act’ for
brevity), in particular, Section 86(1)(f) thereto read with
Section 158.
The skeletal facts necessary to decide this case are
as follows:
The appellant before us, Hindustan Zinc Limited, has
Signature Not Verified
four high tension electricity connections for its units at
Digitally signed by R
NATARAJAN
Date: 2019.12.13
17:48:49 IST
Reason:
Chanderiya, Debari, Aghucha and Dariba, for which four
1
CIVIL APPEAL NO. 9212 OF 2019
(Arising out of SLP (C)No. 9750 of 2018
contracts with the respondent were entered into for purchase
of electricity.
The appellant also set up a captive power plant of 154
MW at Chanderiya, which was commissioned in February, 2005,
and synchronized with the Rajasthan Vidyut Prasarran Nigam
Limited Grid. Short term open access to transmission and
distribution systems of this Grid was sought under the
Regulations and requisite permission was obtained.
Thereafter, the appellant entered into three open access
agreements with the respondent on 10.03.2005 for wheeling of
power from its captive power plant on the respondent’s
distribution system to the three units that were owned by it
which were the units at Aghucha, Debari and Dariba
respectively. Open access commenced on 24.03.2005 and the
power generated at its captive power plant was injected at
132 KV and 220 KV at the grid substations at Chittorgarh
from where it was transmitted on the respondent’s
transmission system and then supplied to the appellant’s
three units.
The dispute that arose between the parties was as to
the unscheduled interchange charges which become payable
under Clauses 8 and 9 of the three agreements dated
10.03.3005.
Clauses 8 and 9 read as follows:
2
CIVIL APPEAL NO. 9212 OF 2019
(Arising out of SLP (C)No. 9750 of 2018
“(8) Scheduling:
The following procedure is agreed upon by the
parties for scheduling open access power at
generation and drawl at the receiving point by Open
Access Consumer:
…………………………………………………………………..
……………………………………………………………………..
(c) The Open Access Consumer at 10 AM each day shall
furnish to Ajmer Discom schedule of drawl on 15
minute block basis which it intent to draw against
the open access and on 15 minute block basis
schedule against contract demand of existing
connections, if any, separately. The drawl schedule
of open access power shall be limited to the
availability shown by the supplying generator in its
schedule.
9. Settlement
(a) The parties agree that the settlement of
mismatch between the schedule injection and actual
injection by the generating station injecting open
access power into State Transmission System of by
the generating station embedded in the Distribution
System for each 15 minute block shall be done in
following manner.
(i) Unschedule generation not exceeding 5% of the
generation/injection scheduled in any 15 minute
block at UI price specified by the Commission for
the state from time to time.
(ii) Generation exceeding 5% of the
generation/injection scheduled in any 15 minute
block shall be considered as zero and no UI charges
shall be receivable by the generating station for
such excess generation.
(iii) The mismatch between the schedule generation
and actual generation shall be determined from the
meter data down loaded through MRI and 15 minute
block-wise schedule furnished for each day during
the billing month.
………………………………………………………………………..
………………………………………………………………………….
3
CIVIL APPEAL NO. 9212 OF 2019
(Arising out of SLP (C)No. 9750 of 2018
(c) The mismatch in total drawl scheduled by
consumer against open access and against existing
contract demand and total actual drawl in each 15
minute block shall be done in following manner:
(i) Un-schedule drawl not exceeding 5% of the total
schedule made by the consumer against open access
and existing Discom connections in any 15 minutes
block shall be priced at UI rate and
payable/receivable by the Open Access Consumer.
(ii) The balance mismatch in scheduled and actual
drawl shall be paid by the Open Access Consumer to
the Ajmer Discom at the mutually agreed rates and in
absence of any agreement such drawl would be treated
as temporary supply and shall be charged the tariff
for temporary supply as contained in Part III of the
“Tariff for Supply of Electricity 2004”: booklet for
the applicable category.
(iii) The mismatch between the schedule drawl and
actual drawl shall be determined from the meter data
down loaded through MRI and 15 minute block wise
schedule furnished for each day during the billing
month.
It will be seen that each of the three units is
described as an Open Access Consumer and that if generation
exceeds 5% of the injection that is scheduled the day
previous in any 15 minutes block, mismatch between scheduled
generation and actual generation will then either be
determined at mutually agreed rates or the excess supply
will be treated as temporary supply and charged the tariff
for temporary supply as contained in Part III of the Tariff
for Supply of Electricity 2004 booklet for the applicable
category. (If, however, mismatch does not exceed 5%, it
4
CIVIL APPEAL NO. 9212 OF 2019
(Arising out of SLP (C)No. 9750 of 2018
shall be priced at the unscheduled interchange charges rate
that is either payable or receivable by the open access
consumer.)
When the disputes arose between the parties, the
appellant and the respondent, by two orders passed by the
Rajasthan Electricity Regulatory Commission dated 22.05.2006
and 23.06.2006, the Commission stated that it will itself
decide the dispute between the parties.
However, by order dated 12.02.2007, the Commission
appointed an Arbitrator under Section 86(1)(f) read with
Section 158 of the Electricity Act, referring the following
dispute to arbitration:
“………….to resolve the dispute rising out of the Open
Access availed by M/s. HZL from its Captive Power
Plant at Chanderia [Chittorgarh] to its other
industrial units located within the area of AVVNL in
the matter of UI charges billed by AVVNL. The
Petitioner shall file an application along with
complete details before the Arbitrator within one
week from the date of receipt of the notice from the
Arbitrator. The Arbitrator should endeavor to
accord his award within a period of 4[four] months
from the date of this Order. In all other respects
the arbitration shall be subject to the provisions
of the Arbitration and Conciliation Act, 1996.”
By Award dated 25.08.2007, the learned Arbitrator
raised 12 issues between the parties and struck down Clause
8(c) and 9 of the open access agreements dated 10.03.2005,
as a consequence of which, the unscheduled interchange
charges would be billed as per the agreements that were
5
CIVIL APPEAL NO. 9212 OF 2019
(Arising out of SLP (C)No. 9750 of 2018
earlier entered into between the parties.
This Award was challenged before the Commercial Court
in a Section 34 petition under the Arbitration and
Conciliation Act, 1996, (hereinafter referred to as
‘Arbitration Act’ for brevity), which was dismissed vide the
Commercial Court’s order dated 25.02.2017.
A Section 37 appeal was then decided vide the impugned
judgment dated 05.04.2018 by the High Court of Judicature
for Rajasthan, Jaipur Bench.
The High Court held that, in the peculiar facts of
this case, the captive generating plant of the company
situated at Chanderiya was to use, through open access, the
distribution system of the respondent to wheel power to
three of its own units which were situated at Aghucha,
Debari and Dariba as aforestated. Given this fact, and
given the fact that the three agreements were entered into
with these three units, the High Court held that the hat
worn by the appellant-company, which contained all four
units, was that of an open access consumer and not that of a
generating company. As a result of which, Section 86 (1)(f)
of the Electricity Act would not be attracted.
Consequently, the issue being one of inherent lack of
jurisdiction, the High Court reversed the order of the
Commercial Court, Ajmer, and set aside the entire Award
stating that the dispute raised between the parties in the
6
CIVIL APPEAL NO. 9212 OF 2019
(Arising out of SLP (C)No. 9750 of 2018
present case would be outside Section 86 of the Electricity
Act altogether. The High Court also went on to discuss the
merits of the Award and, on several grounds, set aside the
Award as being perverse on merits as well.
We have heard detailed arguments from Shri
C.S.Vaidyanathan, learned senior counsel appearing on behalf
of the appellant, and Shri Puneet Jain, learned counsel for
the respondent.
Section 42 of the Electricity Act, 2003, is relevant
for the purpose of discussion and set out hereunder:
Section 42. (Duties of distribution licensee and
open access): --- (1) It shall be the duty of a
distribution licensee to develop and maintain an
efficient co-ordinated and economical distribution
system in his area of supply and to supply
electricity in accordance with the provisions
contained in this Act.
(2) The State Commission shall introduce open access
in such phases and subject to such conditions,
(including the cross subsidies, and other
operational constraints) as may be specified within
one year of the appointed date by it and in
specifying the extent of open access in successive
phases and in determining the charges for wheeling,
it shall have due regard to all relevant factors
including such cross subsidies, and other
operational constraints:
Provided that such open access shall be allowed on
payment of a surcharge in addition to the charges
for wheeling as may be determined by the State
Commission:
Provided further that such surcharge shall be
utilised to meet the requirements of current level
of cross subsidy within the area of supply of the
distribution licensee :
Provided also that such surcharge and cross
subsidies shall be progressively reduced in the
7
CIVIL APPEAL NO. 9212 OF 2019
(Arising out of SLP (C)No. 9750 of 2018
manner as may be specified by the State Commission:
Provided also that such surcharge shall not be
leviable in case open access is provided to a person
who has established a captive generating plant for
carrying the electricity to the destination of his
own use:
Provided also that the State Commission shall, not
later than five years from the date of commencement
of the Electricity (Amendment) Act, 2003, by
regulations, provide such open access to all
consumers who require a supply of electricity where
the maximum power to be made available at any time
exceeds one megawatt.
(3) Where any person, whose premises are situated
within the area of supply of a distribution
licensee, (not being a local authority engaged in
the business of distribution of electricity before
the appointed date) requires a supply of electricity
from a generating company or any licensee other than
such distribution licensee, such person may, by
notice, require the distribution licensee for
wheeling such electricity in accordance with
regulations made by the State Commission and the
duties of the distribution licensee with respect to
such supply shall be of a common carrier providing
non-discriminatory open access.
(4) Where the State Commission permits a consumer or
class of consumers to receive supply of electricity
from a person other than the distribution licensee
of his area of supply, such consumer shall be liable
to pay an additional surcharge on the charges of
wheeling, as may be specified by the State
Commission, to meet the fixed cost of such
distribution licensee arising out of his obligation
to supply.
(5) Every distribution licensee shall, within six
months from the appointed date or date of grant of
licence, whichever is earlier, establish a forum for
redressal of grievances of the consumers in
accordance with the guidelines as may be specified
by the State Commission.
(6) Any consumer, who is aggrieved by non-redressal
of his grievances under sub-section (5), may make a
representation for the redressal of his grievance to
an authority to be known as Ombudsman to be
appointed or designated by the State Commission.
(7) The Ombudsman shall settle the grievance of the
8
CIVIL APPEAL NO. 9212 OF 2019
(Arising out of SLP (C)No. 9750 of 2018
consumer within such time and in such manner as may
be specified by the State Commission.
(8) The provisions of sub-sections (5),(6) and (7)
shall be without prejudice to right which the
consumer may have apart from the rights conferred
upon him by those sub-sections.”
Section 86 which deals with the functions of the State
Commission, and states as follows:
Section 86. Functions of State Commission.-(1) The
State Commission shall discharge the following
functions, namely: -
(a) determine the tariff for generation, supply,
transmission and wheeling of electricity,
wholesale, bulk or retail, as the case may be,
within the State:
Provided that where open access has been permitted
to a category of consumers under section 42, the
State Commission shall determine only the wheeling
charges and surcharge thereon, if any, for the said
category of consumers;
………………………………………………………………………
………………………………………………………………………
(f) adjudicate upon the disputes between the
licensees, and generating companies and to refer
any dispute for arbitration;
The bone of contention revolves around Section 86(1)
(f).
Shri Vaidyanathan, learned senior counsel for the
appellant, has argued that the challenge to the Award was
only on merits before the learned Commercial Court, and no
challenge was raised stating that the Arbitrator’s
appointment itself would be without jurisdiction, both the
9
CIVIL APPEAL NO. 9212 OF 2019
(Arising out of SLP (C)No. 9750 of 2018
parties having agreed to the order dated 12.02.2007 to refer
the matter to arbitration. However, the said issue was
argued and taken up before the High Court in First Appeal
under Section 37 of the Arbitration Act.
We are of the view that it is settled law that if
there is an inherent lack of jurisdiction, the plea can be
taken up at any stage and also in collateral proceedings.
This was held by this Court in Kiran Singh and Others
v. Chaman Paswan and Others’ (1955) 1 SCR 117 as follows:
“…………………………………………………………………………… It is a fundamental
principle well-established that a decree passed by a
Court without jurisdiction is a nullity, and that
its invalidity could be set up whenever and wherever
it is sought to be enforced or relied upon, even at
the stage of execution and even in collateral
proceedings. A defect of jurisdiction, whether it
is pecuniary or territorial, or whether it is in
respect of the subject-matter of the action, strikes
at the very authority of the Court to pass any
decree, and such a defect cannot be cured even by
consent of parties. If the question now under
consideration fell to be determined only on the
application of general principles governing the
matter, there can be no doubt that the District
Court of Monghyr was coram non judice, and that its
judgment and decree would be nullities.”
Therefore, it is a little difficult to countenance
Shri Vaidyanathan’s argument that having consented, the
respondent cannot now turn around and challenge the very
appointment of the Arbitrator as being invalid and without
jurisdiction.
Coming now to Section 86 of the Act, it is clear that
10
CIVIL APPEAL NO. 9212 OF 2019
(Arising out of SLP (C)No. 9750 of 2018
the adjudication upon disputes can only be between licensees
and generating companies and not between licensees and
consumers, which is provided for in an open access situation
by Section 42.
We may also hasten to add that under the Open Access
Regulations of 2004, clause 29, in particular, gives a
three-tier hierarchy of challenge when it comes to disputes
raised between distribution licensees and consumers in
relation to matters qua open access.
This is quite apart from the separate mechanism
provided in Section 42(6) of the Electricity Act, where a
representation for redressal of grievances may be made to
the Ombudsman appointed or designated by the State
Commission, which, as has been pointed out by Shri Puneet
Jain, has already been set up.
The matter is no longer res integra . This Court, in
Gujarat Urja Vikas Nigam Ltd. v. Essar Power Ltd. (2008) 4
SCC 755 had occasion to construe the language of Section 86
(1)(f) of the Act of 2003, in the following terms:
26. It may be noted that Section 86(1)(f) of the Act
of 2003 is a special provision for adjudication of
disputes between the licensee and the generating
companies. Such disputes can be adjudicated upon
either by the State Commission or the person or
persons to whom it is referred for arbitration. In
our opinion the word ‘and’ in Section 86(1)(f)
between the words ’generating companies’ and ‘to
refer any dispute for arbitration’ means ‘or’. It is
well settled that sometimes ‘and’ can mean ‘or’ and
11
CIVIL APPEAL NO. 9212 OF 2019
(Arising out of SLP (C)No. 9750 of 2018
sometimes ‘or’ can mean ‘and’ (vide G.P. Singh’s
‘Principle of Statutory Interpretation’ 9th Edition,
2004 page 404.)
27. In our opinion in Section 86(1)(f) of the
Electricity Act, 2003 the word ‘and’ between the
words ‘generating companies’ and the words ‘refer
any dispute’ means ‘or’, otherwise it will lead to
an anomalous situation because obviously the State
Commission cannot both decide a dispute itself and
also refer it to some Arbitrator. Hence the word
‘and’ in Section 86(1)(f) means ‘or’.
28. Section 86(1)(f) is a special provision and
hence will override the general provision in Section
11 of the Arbitration and Conciliation Act, 1996 for
arbitration of disputes between the licensee and
generating companies. It is well settled that the
special law overrides the general law. Hence, in our
opinion, Section 11 of the Arbitration and
Conciliation Act, 1996 has no application to the
question who can adjudicate/arbitrate disputes
between licensees and generating companies, and only
Section 86(1)(f) shall apply in such a situation.
What becomes clear on a reading of this judgment is
that the expression ‘and’ occurring in Section 86(1)(f) must
be read as ‘or’. But this is only because, as has been
pointed out in the judgment, the State Commission cannot
both decide the dispute itself and also refer it to an
Arbitrator. Otherwise also, reference of any dispute for
arbitration can only be between the licensees and generating
companies and not otherwise.
This being the case, the High Court is right in
stating that the Arbitrator could not, in law, have been
appointed by the State Commission under Section 86 of the
Electricity Act. The Award based on such appointment would
12
CIVIL APPEAL NO. 9212 OF 2019
(Arising out of SLP (C)No. 9750 of 2018
be non est in law.
However, the High Court did not stop with a finding on
this issue, but went on to discuss the merits of the Award.
We may only state that in case the appellant wishes to avail
of any other remedy in law, none of the observations made by
the High Court will stand in its way.
The appeal stands disposed of accordingly.
………………………………………………………., J.
[ ROHINTON FALI NARIMAN ]
………………………………………………………., J.
[ ANIRUDDHA BOSE ]
………………………………………………………., J.
[ V. RAMASUBRAMANIAN ]
New Delhi;
December 04, 2019.
13
CIVIL APPEAL NO. 9212 OF 2019
(Arising out of SLP (C)No. 9750 of 2018
ITEM NO.2 COURT NO.4 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No. 9750/2018
(Arising out of impugned final judgment and order dated 05-04-2018
in DBCMA No. 2803/2017 passed by the High Court of Judicature for
Rajasthan at Jaipur)
HINDUSTAN ZINC LIMITED (H.Z.L.) Petitioner(s)
VERSUS
AJMER VIDYUT VITRAN NIGAM LIMITED Respondent(s)
(FOR ADMISSION and I.R.)
(With IA No. 54985/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 55120/2018 - EXEMPTION FROM FILING O.T., IA No.
54986/2018 - EXEMPTION FROM FILING O.T., IA No. 70846/2018 - FOR
PLACING ON RECORD SUBSQUENT EVENTS and IA No. 55119/2018 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 04-12-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s)
Mr. C. S. Vaidyanathan, Sr. Adv.
Mr. Prashanto Chandra Sen, Adv.
Mr. P. S. Sudheer, AOR
Mr. Rishi Maheshwari, Adv.
Ms. Anne Mathew, Adv.
Mr. Bharat Sood, Adv.
Ms. Shruti Jose, Adv.
For Respondent(s)
Mr. Puneet Jain, Adv.
Ms. Christi Jain, Adv.
Mr. Harsh Jain, Adv.
Ms. Ankita Gupta, Adv.
Mr. Harshit Khanduja, Adv.
Mr. Abhinav Deshwal, Adv.
Mr. Pankaj Sharma, Adv.
14
CIVIL APPEAL NO. 9212 OF 2019
(Arising out of SLP (C)No. 9750 of 2018
Ms. Pratibha Jain, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The appeal stands disposed of in terms of the signed
reportable judgment.
Pending applications stand disposed of.
(NIDHI AHUJA) (NISHA TRIPATHI)
COURT MASTER (SH) BRANCH OFFICER
[Signed reportable judgment is placed on the file.]
15