RANJANA MITRA PROPRIETOR OF MS V2 ASSOCIATES vs. MOHIT NARANG PROPRIETOR OF M/S MEDISPA DERMAL SCIENCES

Neutral Citation Number : 2022/DHC/004577 $~60 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CM(M) 1156/2022 RANJANA MITRA PROPRIETOR OF MS V2 ASSOCIATES ..... Petitioner Through: Mr. Deepak Prakash, Ms. Divyangna Malik, Mr. Nachiketa Vajpayee & Mr. Vardaan Kapoor, Advocates. versus MOHIT NARANG PROPRIETOR OF M/S MEDISPA DERMAL SCIENCES ..... Respondent Through: CORAM: HON'BLE MR. JUSTICE C. HARI SHANKAR O R D E R (ORAL) % 01.11.2022 1. This petition has been filed under Article 227 of the th Constitution of India, challenging order dated 11 October 2022 passed by a learned sole Arbitrator in Case Reference DIAC/2945/03- 21 ( Mohit Narang v. Ranjana Mitra ), pending between the respondent as the claimant and the petitioner as the respondent. 2. Mr. Deepak Prakash, learned counsel for the petitioner, restricts the scope of the challenge in the present petition to the costs imposed by the learned Arbitrator. He submits that the learned Arbitrator was not justified in imposing costs of ₹ 85,000/-, as the maximum costs which are envisaged by clause 21.6(2) under the Delhi International Arbitration Centre (DIAC) Rules is only ₹ 35,000/-. It is also submitted Mr Prakash that the costs have been imposed merely because the petitioner sought an adjournment. He submits that the petitioner is a single lady staying at Barelly and, owing to inclement Signature Not Verified CM(M) 1156/2022 Page 1 of 4 Digitally Signed By:SUNIL SINGH NEGI Signing Date:02.11.2022 15:16:03 Neutral Citation Number : 2022/DHC/004577 weather conditions, was not in a position to attend the hearing before th learned Arbitrator on 11 October 2022. He expresses contrition on behalf of his client for her absence and undertakes to ensure that she shall remain present for future hearings. 3. The learned Arbitrator has observed in the impugned order that the petitioner had taken adjournments on earlier occasions as well. 1 4. In State Bank of India v. Chandra Govindji , the Supreme Court addressed the issue of whether, in examining whether the denial of adjournment on a particular date was justified, the Court was entitled to examine the number of adjournments earlier taken. In that case, the respondent Chandra Govindji filed a civil suit for evicting the appellant-Bank from the premises owned by him, along with an application for enhancement of rent. The Bank resisted the claim. On th 29 October 1992, the Bank sought adjournment on the ground of non-availability of its Counsel. Adjournment was granted subject to th costs. On the next date, i.e. 11 November 1992, the Rent Controller (RC) did not hold Court. Certain documents were produced on the th next date of hearing, i.e. 13 November 1992, and the matter was th th adjourned for further hearing to 24 November 1992. On 24 November 1992, the Bank again sought adjournment on the ground of non-availability of its Counsel. The request was rejected and the th matter was set down for orders on 30 November 1992. The Bank filed an application for a reconsideration of the decision, submitting that its Counsel had to leave town for medical treatment. Without st passing orders on the application, the RC, vide order dated 21 January 1993, allowed the application of Chandra Govindji for 1 (2000) 8 SCC 532 Signature Not Verified CM(M) 1156/2022 Page 2 of 4 Digitally Signed By:SUNIL SINGH NEGI Signing Date:02.11.2022 15:16:03 Neutral Citation Number : 2022/DHC/004577 enhancement of rent. The order was successively upheld by the District Judge and the High Court. The Bank appealed to the Supreme Court. 5. Chandra Govindji contended, before the Supreme Court, that, as repeated opportunities had been granted to the Bank, the decision of the High Court did not merit interference. The Supreme Court rejected the contention, holding, in the process, thus:

th of his client from the arbitration on 11 October 2022, prima facie , merits acceptance. 7. Mr. Deepak Prakash submits that his client is willing to pay an amount of ₹ 35,000/- as costs instead of ₹ 85,000/- imposed by the impugned order. 8. Ordinarily, interlocutory orders passed by the arbitral tribunals are outside the pale of jurisdiction of Article 227 of the Constitution of India, in view of the law laid down in S.B.P. & Co. v. Patel 2 Engineering Ltd . Where the ground urged in the challenge to the 2 (2005) 8 SCC 618 Signature Not Verified CM(M) 1156/2022 Page 3 of 4 Digitally Signed By:SUNIL SINGH NEGI Signing Date:02.11.2022 15:16:03 Neutral Citation Number : 2022/DHC/004577 interlocutory order would be available as a ground to challenge the final award which may come to be passed in the arbitral proceedings, the Supreme Court holds that the party is required to bide its time and await the passing of the final award. 9. In the present case, however, there is no other alternative relief available to the petitioner against the costs imposed by the learned Arbitrator. It would be unrealistic to hold that the petitioner could raise its challenge to the costs imposed as a ground to assail the final award passed in the arbitral proceedings. 10. In that view of the matter, without going into the justification for imposition of costs by the learned arbitrator, I deem it appropriate to partly allow this petition by accepting the offer of Mr. Deepak Prakash and reducing the costs paid by petitioner to ₹ 35,000/- which would be paid to the respondent by way of a crossed cheque/demand draft on the next date of hearing before the learned Arbitrator. 11. This petition stands disposed of in above terms. C. HARI SHANKAR, J. NOVEMBER 1, 2022 / ns Signature Not Verified CM(M) 1156/2022 Page 4 of 4 Digitally Signed By:SUNIL SINGH NEGI Signing Date:02.11.2022 15:16:03