Delhi High Court
Indeen Bio Power Limited vs M/S. Efs Facilities Service (India) ... on 24 July, 2019
Equivalent citations: AIRONLINE 2019 DEL 1239, (2019) 262 DLT 703 (2019) 5 ARBILR 48, (2019) 5 ARBILR 48
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Judgment Reserved on 28.11.2018
% Judgment Pronounced on 24.07.2019
+ ARB.A. (COMM.) No.39/2016 & I.A.No. 14153/2016
INDEEN BIO POWER LIMITED ..... Appellant
Through: Mr. Hiroo Advani with Mr. Shashank
Garg, Mr. Tariq Khan, and
Mr.Dbeojyoti Sengupta, Advocates.
versus
M/S. EFS FACILITIES SERVICE (INDIA) PVT. LTD... Respondent
Through: Mr. Dayan Krishnan, Sr. Advocate
with Mr. Vasanth Rajasekaran,
Mr.Sukrit Seth and Mr. Saurabh
Babulkar, Advocates.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
RAJIV SHAKDHER, J:
Preface
1. This appeal preferred under section 37 the Arbitration and
Conciliation Act, 1996 (in short '1996 Act') is directed against the order
dated 15.09.2016, passed by the arbitral tribunal. The arbitral tribunal via the
impugned order has held for the reasons given therein that it has no
jurisdiction to adjudicate the disputes obtaining between the parties.
2. It would be relevant to note that the constitution of the arbitral
tribunal was brought about by a petition moved under Section 11 of the 1996
Act by the appellant i.e. Indeen Bio Power Ltd. (hereafter referred to as
'Indeen').
ARB.A. (COMM) No.39/2016 Pg. 1 of 49
2.1. This petition was numbered as Arb.P. No.184/2012 and disposed of
by this Court on 21.01.2013. The Court, however, appointed a sole arbitrator
as against an arbitral tribunal consisting of three (3) arbitrators as provided
in the arbitration agreement, which stood incorporated in Clause 13.2 of the
Synchronization and Co-ordination Agreement (in short ‗SCA'). The
learned judge was persuaded to appoint a sole arbitrator for the following
reasons. First, there was no procedure prescribed for the constitution of the
arbitral tribunal. Second, the appointment of a sole arbitrator would result in
saving costs and time.
2.2. A direction was issued that the arbitral tribunal so constituted would
adjudicate upon the claims and counterclaims of parties and also consider
objections of the then avatar of the respondent i.e. Dalkia India Pvt. Ltd.
(hereafter referred to as 'DIPL'), with regard to the existence of arbitration
agreement as and when they are raised.
3. Importantly, even prior to this court passing the order dated
21.01.2013, via a Share Purchase Agreement dated 29.03.2012 (in short
'SPA'), the holding company of DIPL i.e. Dalkia International S.A. (in short
‗DIS') (which held nearly 100 percent shares in DIPL) sold its equity to EFS
Facilities Services Mauritius Ltd. EFS Facilities Services Mauritius Ltd. had
the name of DIPL changed to EFS Facilities Services (India) Pvt. Ltd.
(hereafter referred to as 'EFS'). EFS, as is seen from the cause title, is
arrayed as the respondent before this Court.
4. Pertinently, in consonance with the observations made in the order
dated 21.01.2013, EFS applied under Section 16 of the 1996 Act, on
05.04.2013. The arbitral tribunal after allowing Indeen to file a reply, which
ARB.A. (COMM) No.39/2016 Pg. 2 of 49
it did on 10.05.2013, disposed of the Section 16 application based on an
agreed order dated 09.07.2013.
4.1. The learned arbitrator in his order of 09.07.2013 indicated that the
issue raised in the Section 16 application would be disposed of as the "first
issue", albeit, as part of the final award. Via the very same order, a time
schedule was fixed for completion of the pleadings.
4.2. It is after pleadings were complete and oral evidence had been led by
parties that the arbitral tribunal, as indicated in the order dated 09.07.2013,
ruled on the preliminary issue framed, which is, whether an arbitration
agreement existed between the parties?
5. Since the arbitral tribunal has ruled that an arbitration agreement does
not exist between the parties, for the reasons given in the impugned order
and, therefore, it does not have jurisdiction to decide the disputes obtaining
between the parties on merits, Indeen has chosen to prefer this appeal, as
indicated above, under Section 37 of the 1996 Act.
6. I may also indicate that before this court EFS had taken a preliminary
objection as regards the maintainability of the instant appeal. It was the
stand of EFS that the impugned order was an award and, hence, could be
challenged only by way of a petition under Section 34 of the 1996 Act. The
order on the preliminary objection raised by EFS was reserved by the
coordinate bench on 17.08.2017. The coordinate bench via an order dated
26.04.2018 rejected the objection raised by EFS. This order, it appears, has
not been assailed by EFS.
ARB.A. (COMM) No.39/2016 Pg. 3 of 49
Backdrop
7. Before I deal with the contentions advanced for and against the
appeal, in my view, it would be relevant to notice the broad contours of the
case.
8. Indeen being interested in setting up an 8MW Mustard residue
Biomass Plant at Chandli, Tehsil Devli, District Tonk, Rajasthan, India
(hereafter referred to as 'plant') engaged in negotiations with DIPL, a
member of Veolia Environment Group and a wholly-owned subsidiary of
DIS. The interest shown by Indeen led DIPL to make a written presentation
concerning setting up and development of the plant on 12.03.2010.
9. Consequent thereto, on 02.05.2010, Indeen and DIPL entered into a
Project Development Agreement (in short 'PDA'). The PDA, inter alia, was
premised on the following understanding arrived at between the parties:
(i) First, DSCL Energy Services Company Limited (‗DSCL') which was
a subsidiary of DIPL would be retained as a technical consultant for
setting up and development of the plant.
(ii) Second, DIPL in conjunction with DSCL would provide Indeen with
an EPC Agreement and would thereafter conclude a guaranteed
performance Operation and Maintenance Agreement (‗O&M
Agreement') with Indeen pursuant to which DIPL would furnish an
undertaking to the effect that the plant would meet certain operating
cost and technical performance targets.
(iii) Third, that a Reference Business Plan had been prepared by DIPL
based, inter alia, on its Detailed Project Report (DPR) which stood
appended as Annexure C to the PDA.
ARB.A. (COMM) No.39/2016 Pg. 4 of 49
(iv) Fourth, DIPL would assist Indeen in securing finance for setting up
and development of the plant which was to be pivoted on the EPC
Agreement and the O&M Agreement.
9.1. The aforementioned understanding arrived at between parties forms
part of the recitals contained in the PDA.
9.2. This understanding was also reflected in Article 1.11 of the PDA,
whereby DIPL, inter alia, was required to submit a firm and a binding
financial proposal both for an EPC Agreement and an O&M Agreement and
to replace the Reference Business Plan with a Final Business Plan.
9.3. Importantly, in Article 1.22, a leeway was given to Indeen to extend
the timeframe by a further period of two months beyond the cut-off date of
02.08.2010 given in Article 1.1.
9.4. Under Article 3.13 it was provided that unless the PDA was
terminated at an earlier point in time in consonance with the provisions of
1
ARTICLE 1 - SERVICES
1.1 Dalkia will engage in preparing and providing Indeen by August 2, 2010 with:
(i) a firm and binding financial proposal for an EPC Agreement pursuant to which Dalkia would be
retained to perform the detailed engineering, procurement and construction of the Plant and under
which Dalkia would undertake to procure that the Plant would be completed on the basis of a
guaranteed cost, completion date, and performance standard substantially on the terms set out in
the EPC Agreement term sheet attached hereto as Annex A;
(ii) a firm and binding financial proposal for an O&M Agreement pursuant to which Dalkia would be
retained to operate the Plant following its construction and under which Dalkia would undertake
to procure that the Plant meets certain agreed key technical performance indicators ("KPIs")
including availability and heat rate, substantially on the terms set out in the O&M Agreement term
sheet attached hereto as Annex B;
(iii) a final business plan (the "Final Business Plan") built by replacing the indicative performance
guarantees and budgetary EPC & O&M estimates of the Reference Business Plan, by the firm and
binding prices and performances of the EPC and O&M Agreements, and giving as a result a final
return on equity, calculated as an Internal Rate of Return (IRR) on the equity investment made by
Indeen as compared to the free cash flow generated by the Project, in accordance with the
assumptions and methodology used in the Reference Business Plan (refer to cell C44 in the
"Budgetary Proposal" tab).
2
1.2 Should Dalkia not be in a position to finalize the above mentioned activities by 2 August, 2010,
the Parties will negotiate in good faith a reasonable extension of time for Dalkia to complete the
above. However, in no event shall Indeen be required to extend the time for a period longer than
two (2) month from such date.
ARB.A. (COMM) No.39/2016 Pg. 5 of 49
Article 3, the PDA would remain in force till 02.08.2010 or until the
execution of the EPC Agreement and O&M Agreement whichever
eventuality arose earlier.
10. Interestingly, on record is a document which purports to indicate that
the EPC Agreement had been finalized between the parties as on
18.01.2011. This document, ostensibly, is an e-mail which apparently was
sent by, one, Mr. Paramdeep, an employee of DIPL, to, one, Mr. Mahesh
Indru Mansukhani, Managing Director of Indeen. Since the contents of the
document are brief and crucial for the appellant, the same are extracted
hereafter:
"...I have accepted all the changes as per[the]last document
sent by Kshitij. I have called this EPC agreement and no more
a draft. Hope this is ok with you all.
This can be now given to [the]bank or any other FII.
All the best..."
11. The record shows that on 27.01.2011, DIPL, at the behest of Indeen,
wrote to the State Bank India ('SBI') that it was interested in investing in the
equity share capital of the latter i.e. Indeen, in connection with the plant
proposed to be set up in Rajasthan up to an amount equivalent to Rs. 3.80
crores.
11.1. Notably, while indicating its interest in wanting to invest via the
equity route in Indeen, DIPL entered two caveats:
3
3.1 Unless earlier terminated in accordance with this Article 3, the term of the PDA will begin on the
date hereof and shall continue in force till (a) August 2, 2010; or (b) until the execution of the
agreements mentioned in EPC Agreement and O&M Agreement, whichever is earlier.
ARB.A. (COMM) No.39/2016 Pg. 6 of 49
(i) First, Indeen and DIPL can agree upon and sign a mutually acceptable
EPC Agreement and O&M Agreement;
(ii) Second, DIPL receives appropriate internal authorizations for making
the investment.
12. The record shows that on 02.03.2011, the Managing Directors of the
parties i.e. Indeen and DIPL had executed a confidential annexure to be
appended with the Supply Contract, to which, I would be making a reference
hereafter. This document has set out the terms and conditions for supplying
the equipment. Essentially, what the document did was to flesh out "the
invoicing milestones". Notably, in the document a provision is made for
quantification of damages in the event DIPL failed to deliver the plant on the
commercial operational date which had to be agreed upon between the
parties and for liquidated damages upon failure of the plant to meet the
agreed specified performance levels during the defect liability period.
13. On 10.03.2011, payment terms were forwarded to SBI by DIPL. In
this communication, apart from DIPL conveying to SBI its credentials as the
world's leading provider in the field of energy services, it made the
following representations:
"2. The legal draft of the EPC contract is with our lawyers in
Paris for final vetting before document can be signed. The draft is
attached for your reference.
3. The estimated contract value has been finalized as
Rs.4385.71 Lacs, inclusive of taxes & duties, both for supply and
services portion. The taxes would be at actual and would be to the
account of Indeen Bio Power Limited. Depending on legal advice,
we may propose to split the contract in [sic:into] two portions.
First for supply and second for services. The tentative breakup
values are as under:
ARB.A. (COMM) No.39/2016 Pg. 7 of 49
Basic value Taxes & Duties Total
Supplies 3254.05 222.87 3476.92
Services 855.20 53.59 908.79
Grand Total 4385.71
4. The payment terms have been agreed and signed copy is
enclosed."
13.1 Furthermore, a clause was provided, albeit, in the invoicing
milestones which accompanied this communication conferring on Indeen the
power to reject the plant in case DIPL failed to achieve efficiencies
sufficient to allow commercial operation of the plant on account of a defect
in the plant, materials, design or workmanship.
14. On 06.09.2011, DIPL wrote to Indeen whereby it communicated to
Indeen that since they were in the process of finalizing negotiations qua the
EPC Agreement, they would be shortly filling what was referred to as the
SCA which, inter alia, would entail the following:
(i) Execution of three separate agreements covering DIPL's activities vis-
a-vis the project i.e. (a) Service Contract, (b) Supply Contract and (c) Civil
Works Contract (hereafter collectively referred to as 'Contract Agreements').
(ii) The commencement date of DIPL's activities qua the project, as
envisaged under the aforementioned Contract Agreements, will be the date
on which Indeen would issue a Notice to Proceed (NTP).
(iii) The consolidated contract price payable under the Contract
Agreements would be a sum of Rs. 43,35,71,000/- inclusive of taxes and
duties.
ARB.A. (COMM) No.39/2016 Pg. 8 of 49
14.1 The communication went on to state that DIPL would execute the
SCA only if Indeen confirmed the following in writing:
"1. That Indeen shall not issue a Notice to Proceed under the
Service, Supply or Works Contracts nor make any payment to
Dalkia under the four agreements, until the expiry of a period
equal to sixty days from the date of signature of the
Synchronisation and Co-ordination Agreement.
2. Dalkia has the option terminate all four agreements within
the sixty day period referred to in item 1 should it be reasonably
unable to execute the Project for a sum which is less than or equal
to the Price.
3. Dalkia and lndeen will during the sixty day period referred
to in item 1, negotiate the Service, Supply and Works contracts and
in so doing will use all reasonable endeavours to revise the Price
downwards in accordance with the Price Revision Principles set
out below. Indeen shall then use all reasonable endeavours to
approve the Service, Supply and Works contracts with its
shareholders and financiers and Dalkia and lndeen will
accordingly revise the consolidated contract price in the Co-
ordination and Synchronisation Agreement."
14.2 Furthermore, the document also recorded the principles on which
price revisions would take place.
14.3 Importantly, this communication not only bears the signatures of the
Managing Director of DIPL but also that of the Managing Director of
Indeen as a sign of acceptance.
15. It is in this background that on 08.09.2011 the SCA was executed
between DIPL and Indeen. As alluded to hereinabove, the SCA made
provision for the fact that Indeen and DIPL would be entering into Contract
Agreements comprising three separate agreements for supply of equipment
to the concerned site, provision of services for erection and commissioning,
ARB.A. (COMM) No.39/2016 Pg. 9 of 49
and lastly, for execution of civil works for commissioning of the plant and
completion of the project.
15.1. The SCA makes provision qua several aspects pertaining to setting up
and development of the plant and execution of the project. However, for
adjudication, I would be extracting only those clauses which would be
relevant qua the issue at hand.
1.1 ''Commencement Date" shall mean the date as indicated by
Indeen in the notices to proceed to be issued under the
Contract Agreements.
1.2 "Contract Agreements" shall mean Works Contract
Agreement, Service Contract Agreement and Supply
Contract Agreement proposed to be executed between
Indeen and Dalkia in a mutually agreed form.
1.3 "Consolidated Contract Price" shall have the same
meaning ascribed thereto in Clause 4.2.
1.16 "Time for Completion" means the period of time of eighteen
months (18) for completing the Works and achieving Tests
on Completion, which period of time starts on the
Commencement Date.
2. CONTRACT AGREEMENTS
2.1 Indeen has agreed to procure and Dalkia has agreed to
provide services in relation to the Project inter-alia
including the erection and commissioning of Power Plant
and the design and execution of related works. Dalkia shall
provide, perform, carry out and complete these services on
such terms and conditions as mentioned in the Service
contract Agreement to be executed between the Parties
("Service Contract Agreement").
ARB.A. (COMM) No.39/2016 Pg. 10 of 49
4.2 The consolidated contract price payable by Indeen to
Dalkia is Rs.43,35,71,000 (Indian Rupees forty three crores
thirty five lakhs seventy one thousand only) inclusive of all
taxes and duties ("Consolidated Contract Price"). The
Parties acknowledge that the Consolidated Contract Price
is the aggregate of the consideration which shall be
mentioned in the respective Contract Agreements.
5. ASSIGNMENT OF THIS AGREEMENT AND THE
CONTRACT AGREEMENTS
xxx xxx xxx xxx
5.3 Subject to Clauses 5.1 and 5.2 above, it is agreed between
the Parties that Dalkia shall have the right to assign the
Supply Contract to Supply Co. without the prior approval
of Indeen (but with prior information to Indeen), to the
condition that (i) Supply Co. be and always remain under
the direct or indirect ownership and management control of
Dalkia International (assignment of the Supply Contract
under conditions that are different to the conditions
mentioned above is not allowed) and (ii) the assignment
takes place no later than the date of issuance of the notices
to proceed to be issued under the Contract Agreements.
Should Dalkia wish to assign the Supply Contract to Supply
Co. after issuance of the notices to proceed to be issued
under the Contract Agreements, such an assignment shall
be subject to the issuance of new advance payment bank
guarantees by Supply Co. in lieu of those initially issued by
Dalkia, to the satisfaction of Indeen and the Lenders.
Indeen shall, if required, assist Dalkia to seek the Lenders
confirmation on the new advance payment bank guarantees
and such assignment. It is understood by the Parties that if
the Lenders require any documents/information pertaining
to the assignment in either (i) or (ii) above. Dalkia shall
provide the same. Indeen shall endeavour to assist Dalkia
in providing such documents/information.
xxx xxx xxx xxx
ARB.A. (COMM) No.39/2016 Pg. 11 of 49
5.6 Dalkia expressly agrees that it shall not be entitled to
assign this Agreement, for any reasons whatsoever, either
in whole or in part to any party which is not a Dalkia
Entity. Assignment of this Agreement by Dalkia, either in
whole or in part to any Dalkia Entity shall be subject to the
prior written consent of:
(a) Indeen (which consent shall not be unreasonably
withheld by Indeen): as also
(b) the Lenders (which consent Indeen shall endeavour
to expeditiously obtain).
In the event the Lenders reject/disapprove the proposed
assignment by Dalkia under the Clause, Indeen shall ensure
that the Lenders provide their explanation for such
rejection/disapproval.
7.2 The Contract Agreements shall be effective from the
Commencement Date and the term of the Contract
Agreements shall be co-extensive. Notwithstanding
anything contained in the Contract Agreements, in the event
either of the Contract Agreement is terminated for any
reasons whatsoever, it shall automatically entail the
termination of the other Contract Agreements and the
consequences of termination, including but not limiting to
liquidated damages and rejection (if applicable) of the
Power Plant shall follow.
13. MISCELLANEOUS
xxx xxx xxx xxx
13.2 Dispute Resolution: All disputes, controversies, claims or
counter claims resulting from the Contract Agreement or
relating to the Contract Agreement or to a breach of this
Agreement, to its rescission or its invalidity shall be settled
by arbitration in accordance with the (Indian) Arbitration
and Conciliation Act, 1996 as amended from time to time.
There shall be three arbitrators. The seat of arbitration
shall be New Delhi, India. The language used for the
ARB.A. (COMM) No.39/2016 Pg. 12 of 49
arbitration procedure shall be English. The Contract
Agreement shall be governed by the laws of India.
xxx xxx xxx xxx
13.6 Survival: The provisions of this Agreement, which by their
nature require survival after termination of this Agreement
shall survive expiry or termination of this Agreement.
16. Indeen having entered into an SCA with DIPL, on 09.09.2011, wrote
to SBI to process its request for sanctioning a term loan as well as a working
capital loan for setting up the proposed plant. In this letter, SBI referred to
DIPL's letter dated 10.03.2011. Besides this, Indeen conveyed the following
to SBI:
"...2) The estimate price as mentioned in the above letter was Rs.
4385.71 lacs inclusive of taxes and duties. There has been a
change in the scope of work 'Non Power Block' with an area of *
feet at an approx cost of Rs. 1000/per sq foot has been removed
from then and added to our scope of work. Based on this the new
price as mentioned in the agreement is Rs. 4335.71 lacs..."
16.1 Importantly, a copy of the PDA was enclosed with the letter. A copy
of this letter was forwarded by Indeen to DIPL via an e-mail dated
12.09.2011.
17. Admittedly, even according to EFS, the Contract Agreements
comprising the Supply Agreement, the Services Agreement, and the Civil
Works Agreement were initialled on 16.03.2012 subject to their finalization
and final execution.
18. In and about 20.03.2012, the then Managing Director of DIPL, one,
Mr. Mike Rundle conveyed to Indeen that DIPL intended to cease
operations and exit from business ventures in India.
ARB.A. (COMM) No.39/2016 Pg. 13 of 49
19. Given the fact that Indeen had placed its faith in DIPL and, in turn,
DIS and its affiliate entities that they would remain involved in the setting
up and the development of the project which included the plant, Indeen
construed this action of DIPL as an act of renunciation and/or repudiation of
the agreement arrived at between them.
20. Accordingly, via communication dated 28.03.2012 Indeen triggered
the arbitration agreement obtaining between the parties which stood
incorporated in Clause 13.2 of the SCA. This communication, which was
sent via the advocates of Indeen, was sent to DIPL as well as DIS. In this
communication, on behalf of Indeen, it was conveyed that Indeen had been
informed about DIPL's and/or DIS's decision to pull out of India and that to
achieve this end they would either sell the company (i.e. DIPL) or, in any
event, cease its operations in India.
20.1 The communication goes on to state that Indeen always intended to
enter into a contract with the addressees (i.e. DIPL and/or DIS) as they were
part of the Veolia Group, which was a global leader in the energy services
industry. It was emphasized that Indeen was not agreeable, under any
circumstances, to enter into a contract with a new party.
20.2 Furthermore, it was added that execution of the SCA was recognition
of the fact that the original EPC Agreement was final and that, in any event,
the Contract Agreements which followed had been finalized and initialled.
20.3 With this preface, Indeen indicated the name of its nominee-arbitrator
as per the provisions of Clause 13.2 of the SCA. The addressees were given
30 days to appoint their nominee-arbitrator in terms of the 1996 Act. This
apart, Indeen also put the addressees to notice that it had suffered losses to
the tune of Rs 25 crores and that it retained the right to enhance its claim
ARB.A. (COMM) No.39/2016 Pg. 14 of 49
after a more detailed calculation is made in that behalf, in case its losses
exceeded the sum of Rs.25 crores.
21. In response thereto, on 23.04.2012, DIPL via its advocates sent its
reply to the notice to arbitrate sent by Indeen. In the reply, the stand taken on
behalf of DIPL was, broadly, as follows:
(i) The PDA had expired as far back as on 02.08.2010;
(ii) The SCA had not become effective as NTP under the Contract
Agreements had not been issued. This is because the Contract
Agreements comprising the Supply Agreement, the Services
Agreement, and the Works Agreement had not been executed as no
agreement had been reached between the parties.
21.1 Thus, in sum, it was sought to be conveyed to Indeen that there was,
in effect, no agreement obtaining between the parties and, therefore, the
invocation of the arbitration under clause 13.2 of the SCA and appointment
of a nominee-arbitrator by Indeen was not tenable.
22. As would be evident from the narration of events, in the interregnum
i.e. between issuance of notice to arbitrate on 28.03.2012 and its reply sent
on behalf of DIPL on 23.04.2012, DIS via the SPA had sold its entire equity
stake in DIPL in favor of EFS Facilities Services Mauritius Ltd.
22.1 A perusal of the SPA would show, something which the learned
arbitrator has recorded in the impugned order, that DIS had received an offer
letter for purchase of its shares in DIPL as far back as on 03.01.2012 despite
which, as noted above, (which is also something qua which a finding of fact
has been returned by the learned arbitrator) the Contract Agreements were
initialled on 16.03.2012 without DIPL giving any clue to Indeen with regard
to this development.
ARB.A. (COMM) No.39/2016 Pg. 15 of 49
22.2 This for Indeen had significance as under Clause 5.6 of the SCA,
DIPL could not have assigned the SCA without the prior consent of Indeen
and the lenders.
22.3 The fact that DIPL employed a methodology of share transfer to get
over Clause 5.6 of the SCA has been severely criticized by the arbitral
tribunal in paragraphs 102 and 103 of the impugned order.
23. It is in this background that Indeen approached this court which led to
the constitution of the arbitral tribunal and, subsequently, the passing of the
impugned order.
Submissions of the counsel
24. The impugned order was assailed on behalf of the appellant by Mr.
Hiroo Advani instructed by Mr. Shashank Garg. On the other hand, in
support of the order, arguments were advanced by Mr. Dayan Krishnan,
senior advocate, instructed by Mr. Vasanth Rajasekaran.
25. Mr. Advani's arguments can be, broadly, paraphrased as follows:
25.1 The PDA was executed between the parties to explore the feasibility
of execution of the project. The PDA envisaged that upon the project being
found feasible, parties will execute an EPC Agreement for setting up and
development of the plant. Once the plant was set up and developed, DIPL
would be retained to operate and maintain the plant to ensure the flow of
guaranteed power at a specified rate.
25.2 DIPL after an intense and exhaustive study concluded that the project
was viable and would provide a return, making it feasible to move to the
next stage which was to construct and operate the plant. Therefore, looking
at the purpose and construct of the PDA, contrary to what the learned
arbitrator has concluded, it would make little difference as to whether or not
ARB.A. (COMM) No.39/2016 Pg. 16 of 49
the PDA had been extended by the conduct of parties or expired by efflux of
time.
25.3 The EPC Agreement which adopts the FIDIC General Conditions and
contains several Special Conditions was arrived at after extensive
negotiations. This document, inter alia, contains clauses which are
demonstrative of the fact that parties had agreed to the following essential
terms i.e. the price, the tenure for construction, liquidated damages for
delay, circumstances under which the timeframe for execution of the project
could be extended, the extent to which power had to be generated, a
provision for advance guarantee payments and guarantees as also for
performance guarantees, and besides this, circumstances under which the
right of rejection could be triggered.
25.4 Since FIDIC General Conditions were agreed to, the format for
furnishing a guarantee was also provided.
25.5 The e-mail sent by, one, Mr. Paramjeet, an employee of DIPL, to Mr.
Kshitij, a partner at Advani & Co., would establish that the negotiations
conducted vis-à-vis the EPC Agreement had attained finality. The fact that
the arbitral tribunal held that this e-mail had not been proved as it was not
accompanied by a certificate issued under Section 65B of the Indian
Evidence Act, 1872 (in short ‗Evidence Act') would be neither here nor
there given the contents of the letter dated 10.03.2011. A perusal of this
communication would show that the EPC Agreement was submitted by
DIPL to SBI to persuade SBI to accord sanction for a term loan and a
working capital loan to Indeen, albeit, with a caveat that the document was
being vetted by its lawyers in Paris.
ARB.A. (COMM) No.39/2016 Pg. 17 of 49
25.6 The position which emerges is that since the main ingredients which
are necessary for seeking enforcement of an agreement were available, the
absence of a few formalities ought not to have led the arbitral tribunal to
come to a contrary conclusion.
25.7 Furthermore, since the SCA had been executed, it would only
demonstrate that the subsidiary document had been drafted, signed and
agreed upon between the parties. The SCA would not have been executed
had the EPC Agreement not been arrived at between the parties. A perusal
of the SCA would show that the following ingredients which would
constitute an enforceable agreement are contained therein:
(i) A consolidated price which enveloped the Contract Agreements.
(ii) Timeframe for completion of the Contract Agreements.
(iii) Payment terms and schedule for payments qua the Contract
Agreements.
(iv) Events giving rise to and how the application for extension of time
would be made.
(v) The provision for imposition of liquidated damages based on the
consolidated price.
(vi) Advance payments and guarantees.
(vii) Performance specifications and guarantees.
(viii) The provision for a right of rejection of the plant.
(ix) Lastly, the provision for arbitration in respect of disputes pertaining to
any of the Contract Agreements.
25.8 There is no doubt that the SCA stands executed between the parties
with an arbitration clause incorporated in it. The arbitral tribunal could not
have concluded that there was no valid arbitration agreement obtaining
ARB.A. (COMM) No.39/2016 Pg. 18 of 49
between the parties and, therefore, it was not vested with the jurisdiction to
decide the disputes on merits.
25.9 The Contract Agreements had been initialled, albeit, with blanks
particularly that which pertained to price as these were elements to be
decided by DIPL's tax lawyers to ensure that DIPL obtained a maximum tax
benefit. Therefore, necessarily, advance payment amounts and the relevant
guarantees and performance guarantees amounts could not be frozen till
such time individual pricing was frozen for each agreement.
26. Mr. Mike Rundle, the Managing Director of DIPL, would not have
initialled the Contract Agreements had he not been satisfied that the
agreements were final. The inclusion of price in the Contract Agreements
was an aspect which DIPL had to examine. Indeen had no role to play in
freezing the price to be included in the Contract Agreements.
26.1 The learned arbitrator, while assuming that the Contract Agreements
had been finalized, rejected the case set up by Indeen primarily on the
ground that no life has been infused in the Contract Agreements as NTP has
not been issued.
26.2 The negotiations concerning the Contract Agreements had gone on for
two years and neither EFS nor the arbitral tribunal have pointed out a single
issue on which parties were not ad idem. While there are some blanks in the
Contract Agreements, DIPL has not been able to answer as to why its
Managing Director had initialled the Contract Agreements. This, thus
establishes that all that which was required to be done i.e. insofar as filling
of blanks was concerned, was to be done at DIPL's end with no further
reference to Indeen.
ARB.A. (COMM) No.39/2016 Pg. 19 of 49
26.3 The learned arbitrator's conclusion that the Contract Agreements were
ineffective given the provisions contained in Clauses 1.1 and 1.2 of the SCA
about the commencement date was manifestly erroneous because of the
proviso to Clause 5 of the Contract Agreements.
26.4 Clause 5 of the Contract Agreements contains a provision for
Conditions Precedent. The proviso to Clause 5 gives a leeway of 90 (ninety)
days to achieve the Conditions Precedent from the date of execution of the
concerned contract agreement. As has been found by the learned arbitrator,
the Contract Agreements were initialled on 16.03.2012. Thus, as per the
proviso, Indeen had time till 15.06.2012 to comply with the Conditions
Precedent including the issuance of NTP after making advance payments to
DIPL.
26.5 There is evidence to the effect on record that not only an entity by the
name of Praefinium Energy Investments Pte. (in short ‗Praefinium') had
invested a sum of Rs. 9 crores in Indeen but that Indeen's promoters had
also arranged funds for infusing their share as part of equity capital of
Indeen.
26.6 It was, inter alia, in this background that SBI had agreed in-principle
to advance loan to Indeen. SBI's decision to come on board was largely
based on the credit rating and experience of the Dalkia group and the fact
that DIPL, in particular, had agreed to construct the plant backed with a
guaranteed output.
26.7 It is an admitted position that sometime after 16.03.2012, the
Managing Director of DIPL informed his counterpart in Indeen that DIPL
and DIS were exiting from India. This aspect which is also noted in
paragraph 102 of the impugned order; an event which formed the basis for
ARB.A. (COMM) No.39/2016 Pg. 20 of 49
triggering the arbitration agreement as DIPL had put itself in a position
whereby it had disabled itself from discharging its obligations under the
contract arrived at between the parties.
26.8 The evidence which emerged during the arbitration proceedings
established that DIS had offloaded its equity stake in DIPL by transferring
its shares to EFS Facilities Services Mauritius Limited. Section 39 of the
Contract Act, which envisages such a situation, confers a right on the
aggrieved party, in this case Indeen, to put an end to a contract where the
other party to the contract has either refused to perform its obligations or
disabled itself from performing its promise in its entirety.
26.9 Clause 54 of the SCA provides that only a Dalkia entity could
discharge obligations which were undertaken by DIPL. The arbitral tribunal
4
5 ASSIGNMENT OF THIS AGREEMENT AND THE CONTRACT AGREEMENTS
5.1 Dalkia can assign the whole or any part of the Contract Agreements to a Dalkia Entity only after
obtaining the prior written consent of Indeen (which consent shall not be unreasonably withheld
by Indeen) as also the approval of the Lenders for such assignment. No such assignment shall be
valid and binding unless Indeen and the Lenders have provided their written consents in this
behalf. It is clarified that Dalkia shall not be entitled to assign the Contract Agreements for any
reasons whatsoever, either in whole or in part, to any party which is not a Dalkia Entity, without
the prior written approval of Indeen and its Lenders.
5.2 It is understood by the Parties that whilst the assignment of the Contract Agreements as envisaged
in Clause 5.1 above shall, in addition to the consent of Indeen, be subject to the consent of the
Lenders. Indeen shall ensure that such consent is provided by the Lenders expeditiously and the
same is not unreasonably withheld. Dalkia undertakes to co-operate with Indeen and provide all
such documents/information as required by the Lenders for obtaining the consent for such
assignment.
5.3 Subject to Clauses 5.1 and 5.2 above, it is agreed between the Parties that Dalkia shall have the
right to assign the Supply Contract to Supply Co without the prior approval of Indeen (but with
prior information to Indeen), to the condition that (i) Supply Co be and always remain under the
direct or indirect ownership and management control of Dalkia International (assignment of the
Supply Contract under conditions that are different to the conditions mentioned above is not
allowed) and (ii) the assignment takes place no later than the date of issuance of the notices to
proceed to be issued under the Contract Agreements. Should Dalkia wish to assign the Supply
Contract to Supply Co after issuance of the notices to proceed to be issued under the Contract
Agreements, such an assignment shall be subject to the issuance of new advance payment bank
guarantees by Supply Co in lieu of those initially issued by Dalkia, to the satisfaction of Indeen
and the Lenders. Indeen shall, if required, assist Dalkia to seek the Lenders confirmation on the
new advance payment bank guarantees and such assignment. It is understood by the Parties that if
the Lenders require any documents/ information pertaining to the assignment in either (i) or (ii)
ARB.A. (COMM) No.39/2016 Pg. 21 of 49
has returned a finding that DIS by selling its shares in DIPL had disabled
itself from performing its obligations under the contract.
27. In a nutshell, the contention advanced on behalf of Indeen was that
the view taken by the arbitral tribunal with regard to its jurisdiction was
erroneous and hence deserved to be reversed.
28. On the other hand, Mr. Dayan Krishnan, who appeared on behalf of
EFS, broadly, made the following submissions:
28.1 The arbitral tribunal had correctly proceeded to decide the issue
concerning jurisdiction in the first instance and, therefore, Indeen cannot
quarrel, on that score, with the impugned order. In this behalf, reliance was
placed on the order passed by this court on 21.01.2013 and the order of the
arbitral tribunal dated 09.07.2013.
28.2 The SCA was a wrap agreement which was dependent on the
execution of the underlying Contract Agreements. The underlying Contract
above. Dalkia shall provide the same. Indeen shall endeavour to assist Dalkia in providing such
documents/ information.
5.4 Dalkia expressly agrees and acknowledges that:
(a) Indeen shall have the right to assign this Agreement and the Contract Agreements in favour of
the Lenders. Dalkia further agrees that subsequent to such assignment by Indeen in favour of the
Lenders, the Lenders shall have the right to further assign this Agreement and the Contract
Agreements to any third party ("Third Party Assignee") as the Lenders deem fit and proper and
such Third Party Assignee shall assume the roles and responsibilities of Indeen as contemplated
under this Agreement and the Contract Agreements.
(b) Furthermore, Dalkia shall at all times for the purposes of this Agreement and the Contract
Agreements recognize such Third Party Assignee in place of Indeen and shall be obligated to such
Third Party Assignee towards the discharge of its duties under this Agreement and the Contract
Agreements.
(c) As an exception of the principles set forth under paragraphs (a) and (b) above, Dalkia shall
have the right to refuse the assignment of this Agreement and the Contract Agreements (i) should
the Third Party Assignee be a competitor of Dalkia or (ii) if the Third Party Assignee shows low
financial and/or technical strengths that would materially affect Dalkia's interests under the
Project.
5.5 Dalkia expressly agrees that in the event either of the Contract Agreements are assigned to any of
Dalkia Entity in terms of the Agreement and respective Contract Agreements, Dalkia shall be
treated as a single party for the purposes of this Agreement, including for the purposes of making/
enforcing any claims by Indeen against Dalkia.
ARB.A. (COMM) No.39/2016 Pg. 22 of 49
Agreements had not been finalized and hence not executed and, therefore,
could not come into force.
28.3 This submission was sought to be supported by relying upon on
Clauses 1.2, 2, 3.2, 4.1, 4.2 and 13.45 of the SCA.
28.4 By adverting to these clauses in the SCA the contention sought to be
raised was that the Contract Agreements which consisted of Supply
Agreement, Services Agreement and Civil Works Agreement had to be
executed in future which, in turn, depended on agreement as to price in
respect of these agreements notwithstanding the agreement between the
parties with regard to the consolidated contract price which was pegged at
Rs. 43,35,71,000/-.
28.5 The argument was that the SCA along with the Contract Agreements
would constitute the entire agreement between the parties and thus a full
complement of inter se rights and liabilities.
28.6 To drive home the aforementioned submission, reference was made to
each of the Contract Agreements to demonstrate that there were blanks
concerning crucial aspects of the matter. In particular, in each of the three
agreements i.e. Supply Agreement, Services Agreement, and Civil Works
Agreement, there was unfilled information about the date of execution, the
contract price, and blank spaces in Schedules A to D.
28.7 Reference was also made to the testimony of Mr. Mansukhani (CW-1)
and Mr. Sohanlal Datta (CW-2) to demonstrate the following:
(i) Consolidated price had to be bifurcated and incorporated in the
Contract Agreements.
ARB.A. (COMM) No.39/2016 Pg. 23 of 49
(ii) No fee was paid by Indeen under the SCA or the initialled Contract
Agreements.
(iii) The Contract Agreements had only been initialled and not executed.
28.8 Furthermore, it was argued that the SCA was a contingent contract
which required an NTP to be issued for it to come into force.
28.9 For this purpose, my attention was drawn to the definition of
"Commencement Date" contained in Clause 1.1 of the SCA.
29. It was submitted that the obligations of EFS to coordinate and monitor
the activities which formed part of the Contract Agreements would be
triggered only from the Commencement Date which, in turn, was dependent
on the issuance of the NTP.
29.1 Furthermore, it was argued that the NTP could only be issued upon
completion of Conditions Precedent. For this purpose, my attention was
drawn to Clauses 1.6.1 and 1.1.5.9 of the Service Agreement. This apart, the
definition of "Commencement Date" contained in Clause 1.1.3.2 of the
Service Agreement, which was identical to Clause 1.2 of the SCA, was also
relied upon.
29.2 Notably, reliance was also placed on behalf of EFS on Clause 1.1.3.10
of the Service Agreement which, inter alia, provided that the NTP would be
issued by the employer subject to achievement of the Conditions Precedent.
29.3 Likewise, reference was made to clauses in the Supply Agreement
and Civil Works Agreement to emphasize the point that issuance of an NTP
was a sine qua non for triggering DIPL's obligations under the Contract
Agreements.
5
13.4 Entire Agreement: Contract Agreements along with this Agreement constitutes the entire
agreement between the Parties and sets out a full statement of the contractual rights and liabilities of Indeen
ARB.A. (COMM) No.39/2016 Pg. 24 of 49
29.4 To demonstrate that neither the Conditions Precedent were fulfilled
nor was an NTP issued, reliance was placed once again on the testimonies of
CW-1 and CW-2 to establish the following:
(i) No funds were sanctioned by SBI qua the project as the underlying
Contract Agreements were not executed.
(ii) No NTP had been issued by Indeen under the Contract Agreements.
(iii) No supply orders had been placed by Indeen under the Supply
Agreement.
(iv) Indeen had not handed over the site to DIPL in furtherance of the
Contract Agreements.
(v) SBI had not sanctioned the loan in favour of Indeen as it was awaiting
execution of the underlying Contract Agreements.
29.5 In support of his submission, Mr. Krishnan relied upon the findings
returned by the learned arbitrator in paragraph(s) 59, 61-63 and 82-83 of the
impugned order.
29.6 Based on the findings returned by the learned arbitrator, it was argued
that the option to issue NTP was a unilateral right of Indeen and therefore
strict compliance with this condition would be required for the Contract
Agreements to come into force.
29.7 Reliance was also placed on the observation of the learned arbitrator
to the effect that the Conditions Precedent, as laid down in the Contract
Agreements, had not been complied with as parties knew that the Contract
Agreements had not become effective as NTP had not been issued.
29.8 The PDA having expired on 2.08.2010 was no longer in force and
therefore not relevant. In any event, Indeen has taken recourse to the
and Dalkia.
ARB.A. (COMM) No.39/2016 Pg. 25 of 49
arbitration clause contained in the SCA and, therefore, the status of PDA to
that extent is not of much relevance.
29.9 To emphasize this point, my attention was drawn to Indeen's notice
dated 28.03.2012 whereby arbitration was triggered under Clause 13.2 of the
SCA.
30. It was further argued that the PDA required DIPL to provide Indeen
with a firm and binding proposal for an EPC Agreement, O&M Agreement
and the Final Business Plan by 02.08.2010.
30.1 The PDA also provided that Indeen could extend the time by a further
period of two months in case DIPL was not in a position to finalize the
aforementioned agreements by 02.08.2010. Reliance in this behalf was
placed on Articles 1.1 and 1.2 of the PDA.
30.2 The fact that PDA would remain in force till 02.08.2010 or until the
execution of the EPC Agreement and the O&M Agreement whichever is
earlier was sought to be demonstrated by relying upon Article 3.1 of the
PDA.
30.3 The fact that the PDA had expired by lapse of time was sought to be
established by relying upon the observations made by the arbitral tribunal in
paragraph 52 of the impugned order.
30.4 It was argued, the fact that the EPC Agreement was not finalized
could be ascertained by perusing the following documents:
(i) The purported e-mail of Mr. Paramjeet, an employee of DIPL, which
simply said that the attached documents would be referred to as EPC
Agreement and no more as a draft, was a communication which was
not circulated by Mr. Paramjeet to any other employees of DIPL. Mr.
Paramjeet, in any event, was not authorized to execute the EPC
ARB.A. (COMM) No.39/2016 Pg. 26 of 49
Agreement. As found by the learned arbitrator, this communication
was not supported by a certificate issued under Section 65B of the
Evidence Act and hence not proved.
(ii) DIPL's letter dated 27.01.2011 to SBI whereby it only expressed an
interest in investing funds in the form of equity up to an amount of
Rs. 3.8 crores subject to the caveat that parties were able to sign a
mutually acceptable EPC Agreement and a long term O&M
Agreement. This document, if accepted, would dent the claim of
Indeen that EPC stood executed on 18.01.2011.
(iii) DIPL's letter dated 10.03.2011 addressed to SBI which enclosed
initialled annexures dated 02.03.2011 concerning to the Services and
Supply Agreement recorded that the EPC Agreement was in the
process of being vetted by their lawyers in Paris for finalization.
Further, the communication also recorded that the consolidated
contract price would be bifurcated into two parts relatable to supply
and services depending on the legal advice received qua the same.
(iv) DIPL's letter to SBI dated 13.04.2011 which, inter alia, adverted to
the fact that there had been a slight delay in drafting the final EPC
Agreement as a decision had been taken to bifurcate the same into
Services and Supply Agreements-- this established the fact that the
final draft was under review.
30.5 The submission was that the EPC Agreement even as per the contents
of the aforementioned document established that EPC Agreement was not
finalized.
30.6 This contention was sought to be established by referring to the
answers given by CW-1 to question nos. 84 and 135 and CW-2 to question
ARB.A. (COMM) No.39/2016 Pg. 27 of 49
nos. 37, 42-44. Based on the answers elicited from CW-1 and CW-2, it was
contended that even according to Indeen's witnesses the EPC Agreement
which was in circulation was only a signature-ready version which had not
been signed and executed.
30.7 Lastly, it was contended that the investment made by Praefinium had
no relevance to the disputes obtaining between the parties. The equity
investment took place dehors the arrangement obtaining between the parties.
The fact that DIPL was not a party to the investment agreement arrived at
between Indeen and Prefinium and that DIPL's obligation to invest which
was a condition precedent had been waived was sought to be demonstrated
by relying upon CW-1's answers to question nos. 80 and 82.
30.8 It was contended that the negotiations qua investments commenced
between Indeen and Prefinium in 2008 while DIPL got involved with Indeen
only in May 2010.
30.9 In sum, the argument was that the investment by Prefinium in Indeen
could not be tied with the arrangement arrived at between Indeen and DIPL.
Given the aforesaid submissions, it was contended that the impugned order
deserved to be sustained.
Analysis and reasons
31. I have heard the learned counsel for parties and perused the record in
some detail. To my mind, the moot question which arose for consideration
before the arbitral tribunal was: whether or not an arbitration agreement
obtained between the parties.
31.1 The arbitral tribunal has concluded that since NTP was not issued, as
required under the SCA, the Commencement Date under the SCA was not
triggered and hence it had lost its efficacy.
ARB.A. (COMM) No.39/2016 Pg. 28 of 49
31.2 Insofar as the Contract Agreements are concerned, which contained a
similar definition concerning Commencement Date, a similar view was
taken by the arbitral tribunal based on the premise that the initialled Contract
Agreements required further formalization and/or finalization.
31.3 The learned arbitrator has also returned a finding of fact that the
Conditions Precedent contained in the Contract Agreements had not been
fulfilled as Indeen was aware of the fact that NTP had not been issued.
31.4 On the other hand, shorn of verbiage, Indeen's stand is that in and
about the time the Contract Agreements were initialled, Mr. Mike Rundle,
the then Managing Director of DIPL, had conveyed to his counterpart in
Indeen that Dalkia group was exiting from India. This fact, which, according
to Indeen, stands established with the execution of the SPA between DIS
and EFS Facilities Services Mauritius Ltd., was an act of renunciation and
thus, impelled Indeen to trigger the arbitration agreement contained in
Clause 13.2 of the SCA on 28.03.2012.
31.5. According to Indeen, since the Contract Agreements had been
initialled on 16.03.2012, it had 90(ninety) days from that date to fulfil the
Conditions Precedent provided under the Contract Agreements and
furthermore under the very same agreements, an NTP was required to be
issued after fulfillment of the Conditions Precedent.
32. Given the backdrop of the case and submissions made before me, I
shall proceed to examine the tenability of the arguments advanced on behalf
of the parties. Before I do so, let me touch upon certain facts qua which
there can be no dispute.
33. The PDA, which was executed on 02.05.2010, provided a broad
framework for setting up and development of the project which included the
ARB.A. (COMM) No.39/2016 Pg. 29 of 49
plant. The PDA obliged DIPL to prepare and provide, broadly, the following
three things:
(i) firstly, a firm and binding financial proposal for an EPC Agreement;
(ii) secondly, a firm and binding financial proposal for an O&M
Agreement; and
(iii) lastly, a Final Business Plan.
33.1 The record shows that between January and April 2011 parties had
agreed upon the broad terms on which they would proceed further. These
aspects emerge upon the perusal of the letters dated 27.01.2011 and
10.03.2011 addressed by DIPL to SBI. As a matter of fact, in the letter dated
27.01.2011, DIPL made a pitch for Indeen by indicating that it was
considering investing in Indeen's equity share capital upto a sum of Rs. 3.8
crores. The fact that it was a project worth funding was sought to be
conveyed to SBI by not only by indicating that it was willing to invest its
own money in the project but also by projecting its achievement as a world
leader in the energy sector.
33.2 Undoubtedly, the letter dated 27.01.2011 had a caveat inserted in it
which was that Indeen and DIPL should be able to agree upon and sign a
mutually acceptable EPC Agreement.
33.3 The second communication on the point, once again, adverted to the
fact (while making out a case on behalf of Indeen for sanctioning of the
loan) that the EPC Agreement was lying with its lawyers in Paris for final
vetting before it could be signed. This time around, though, the draft of the
EPC Agreement was enclosed by DIPL.
33.4 Interestingly, as noted hereinabove, DIPL adverted not only to the
estimated contract value, which according to it had been "finalized" and
ARB.A. (COMM) No.39/2016 Pg. 30 of 49
therefore pegged at Rs. 4385.71 lakhs (inclusive of taxes and duties) but also
gave a breakup, in monetary terms, of the supplies and services portion of
the contract.
33.5 This letter, admittedly, was accompanied by the "invoicing
milestones" which detailed out the stages at which payments had to be
made, the manner in which billing had to be done for major and minor
packages, damages which could be imposed on account of delay, liquidated
damages which could be imposed if the plant did not meet certain agreed
performance levels during the defect liability period. The document also
contained a rejection clause. This document which, admittedly, bears the
signature of the Managing Directors of Indeen and DIPL is dated
02.03.2011. The document dated 02.03.2011 sets forth in no uncertain terms
that it was intended to be appended to the supply and services agreement.
33.6 The aforesaid two communications sent by DIPL to SBI was followed
by a third communication dated 13.04.2011 which is indicative of the fact, at
least, prima facie, that while parties had agreed on the fundamental terms,
the finalization of the EPC Agreement had been delayed as there was a need
to enter into a Service and a Supply Agreements according to advice
received by DIPL from its tax advisors. This letter was addressed to SBI by
a person no less than the Managing Director of DIPL.
33.7 It is in this background that on 06.09.2011 a letter was issued on
behalf of DIPL to Indeen which adverted to the fact that an SCA would be
executed which would establish the finalization of three separate agreements
covering DIPL's activities in relation to the plant which involved supplies,
provisioning of services and execution of civil works. Pertinently, in this
communication DIPL moved away from the expression estimated contract
ARB.A. (COMM) No.39/2016 Pg. 31 of 49
price to consolidated contract price which was pegged at Rs. 43,35,71,000/-
inclusive of all taxes and duties. It may be relevant to note that DIPL did
indicate that the price could be revised based on the principles outlined in
the letter. Indeen was called upon to accept the conditions contained in the
letter by signing a duplicate copy of the letter before embarking upon the
execution of the SCA.
33.8 Concededly, Indeen accepted the terms and conditions contained in
the letter dated 06.09.2011 by having its Managing Director append his
signature on the counter part of the letter sent by DIPL.
33.9 It is in this background that on 08.09.2011 DIPL and Indeen executed
the SCA. As agreed on 06.09.2011, the SCA in Clause 1.2 defined the
Contract Agreements to mean the Supply Contract Agreement, the Service
Contract Agreement and the Works Contract Agreement ―proposed‖ to be
executed.
34. Furthermore, in Clause 4.2 a reference was made to the Consolidated
Contract Price which, as indicated in the letter dated 06.09.2011, was
pegged at Rs. 43,35,71,000.
34.1 Since a major part of the argument advanced before me veered around
on the use of the expression ―proposed‖ incorporated in Clause 1.2 of the
SCA, for the sake of convenience, let me set down the relevant clauses to
portray the intent of parties which comes to fore after reading these clauses.
1.2 "Contract Agreements" shall mean Works Contract
Agreement, Service Contract Agreement and Supply
Contract Agreement proposed to be executed between
Indeen and Dalkia in a mutually agreed form.
1.3 "Consolidated Contract Price" shall have the same
meaning ascribed thereto in Clause 4.2.
ARB.A. (COMM) No.39/2016 Pg. 32 of 49
4.1 The Parties agree that the consideration payable by
Indeen to Dalkia for executing the civil works, providing
services in relation to the Project and supplying plant,
equipment, machinery and materials for the Power
Plant shall be as specifically mentioned in the
respective Contract Agreements i.e. Works Contract
Agreement, Service Contract Agreement and Supply
Contract Agreement.
4.2 The consolidated contract price payable by Indeen to
Dalkia is Rs.43,35,71,000 (Indian Rupees forty three
crores thirty five lakhs seventy one thousand only)
inclusive of all taxes and duties ("Consolidated
Contract Price"). The Parties acknowledge that the
Consolidated Contract Price is the aggregate of the
consideration which shall be mentioned in the
respective Contract Agreements.
(emphasis is mine)
34.2 A careful reading of Clause 1.2 would show that parties had agreed to
segregate the services into three components which had to be executed at a
later point in time in a "mutually agreed form". The object appeared to be to
bifurcate the Consolidated Contract Price amounting to Rs. 43,35,71,000/-
over three activities which DIPL was obliged to undertake.
34.3 The intent of the parties to spread the consolidated price over the three
activities comes to fore upon perusal of the following part of Clause 4.2:
"... The parties acknowledge that the consolidated contract price
is the aggregate of the consideration which shall be mentioned in
the respective contract agreements. ..."
34.4 Besides this, the SCA mentioned a time span of 18 months which
according to parties was required for execution of the plant. The time span
of 18 months which, in turn, encompassed completion of works and
achieving Tests on Completion of works, was to begin from
ARB.A. (COMM) No.39/2016 Pg. 33 of 49
the Commencement Date. These aspects emerge upon reading of Clauses
1.16, 1.176, 1.18,7 28 and 39 of the SCA. The provisions with regard to
assignment and, in particular, the prohibition on assignment of the contract
to a non-Dalkia entity are contained in Clause 5 and its sub-clauses.
34.5 Likewise, the provision for termination of the Contract Agreements
and the SCA is provided for in Clause 710, while provision for damages for
6
1.17 "Works" shall have the same meaning ascribed thereto in Recital C.
7
1.18 ''Works Contract Agreement" shall have the same meaning ascribed thereto in Clause 2.2.
8
2 CONTRACT AGREEMENTS
2.1 Indeen has agreed agreed to procure and Dalkia has agreed to provide services in relation to the
Project inter-alia including the erection and commissioning of Power Plant and the design and
execution of related works. Dalkia shall provide, perform, carry out and complete these services
on such terms and conditions as mentioned in the Service Contract Agreement to be executed
between the Parties.(―Service Contract Agreement").
2.2 Indeen has appointed Dalkia for carrying-out, executing and completing all civil works for the
Power Plant. Daikia shall execute such civil works in accordance with the terms and conditions
mentioned in the Works Contract Agreement to be executed between the parties (Works Contract
Agreement").
2.3 Indeen has agreed to purchase and Dalkia has agreed to supply the plant equipment, machinery
and materials for the Power Plant. Dalkia shall carry out the supply on such terms and conditions
as mentioned in the Supply Contract Agreement to be executed between the Parties ("Supply
Contract Agreement‖). It is understood by the Parties that upon the establishment of the Supply
Co., the Supply Contract Agreement shall be assigned by Dalkia to Supply Co. in terms of the
provisions of this Agreement.
9
3 SCOPE
3.1 On and from the Commencement Date, Dalkia shall be responsible for co-ordinating and
monitoring all the activities specifically forming part or the Contract Agreements.
3.2 Dalkia expressly agrees and acknowledges that the contract price mentioned in the contract
Agreements is fair and sufficient consideration for the activities Contemplated for the Project and
that there shall be no separate consideration payable under this Agreement.
10
7. TERMINATION OF CONTRACT AGREEMENTS AND THIS AGREEMENT
7.1 The Parties expressly agree that the Contract Agreements form the entire scope of activities
agreed between the Parties for setting up and developing the Power Plant.
7.2 The Contract Agreements shall be effective from the Commencement Date and the term of the
Contract Agreements shall be co-extensive. Notwithstanding anything contained in the Contract
Agreements, in the event either of the Contract Agreement is terminated for any reasons
whatsoever, it shall automatically entail the termination of the other Contract Agreements and the
consequences of termination, including but not limiting to liquidated damages and rejection (if
applicable) of the Power Plant shall follow.
7.3 After termination of the Contract Agreements for any reasons whatsoever, Indeen may arrange
for any other entities to provide for execution of the scope of works as contemplated under the
respective Contract Agreements, and Dalkia shall be liable to pay to Indeen any damages, losses
or costs on any account whatsoever. Indeen and these other entities may then use any Dalkia's
documents and any other documents in relation to the scope of works made by or on behalf of
Dalkia. Indeen's election to terminate the Contract Agreements shall not prejudice any other rights
of Indeen, under the Contract Agreements or otherwise.
ARB.A. (COMM) No.39/2016 Pg. 34 of 49
delay, liquidated damages and tests for completion is provided under Clause
811. The SCA also makes provisions for bonus in Clause 912, compensation
7.4 The Parties agree that in the event the purpose of any of the Contract Agreements is achieved,
such Contract Agreement shall not terminate and shall still be in full effect and force till the
determination of the last of the Contract Agreements.
7.5 It is clarified that this Agreement and the Contract Agreements, taken together, constitute the final
agreement between the Parties. Wherever there is any conflict between this Agreement and the
respective Contract Agreements for provisions mentioned herein, the provisions of this Agreement
are paramount and shall prevail over the Contract Agreements.
7.6 The Parties agree and acknowledge that upon the execution of the Contract Agreements, this
agreement cannot be terminated for any reasons whatsoever, unless the contract agreements are
terminated.
11
8. Damages
8.1 Delay Damages
8.1.1 If Dalkia fails to comply with the time for completion as per the Contract Agreements,
Dalkia, shall pay delay damages to Indeen for this default. Indeen shall be entitled to levy
liquidated damages at the rate of 0.5% of the Consolidated Contract Price (excluding taxes and
duties) per week of delay subject to a maximum of 5% of the Consolidated Contract Price
(excluding taxes and duties).
8.1.2 These delay damages shall be the only damages due from Dalkia for such default, other
than in the event of termination as per the relevant clauses under the Contract Agreements for
Termination by Indeen, prior to completion of the scope thereof. These damages shall not relieve
Dalkia from his obligation to complete the scope of works, or from any other duties, obligations
or responsibilities which it may have under the Contract Agreements.
8.2 Liquidated damages for short fall in performance
8.2.1 Dalkia shall guarantee that the Power Plant will meet the Guaranteed Performances at the
Time of Completion. In cases where the Power Plant fails to meet the Guaranteed Performances
without entitling Indeen to reject the Power Plant, Liquidated Damages for short fall of
performance shall be due as follows:
(a) Net Plant heat rate 1 % of Consolidated Contract Price (excluding taxes and duties) for
every 2 % shortfall in net plant heat rate;
(b) Net Plant power output 1 % of Consolidated Contract Price (excluding taxes and duties)
for every 2 % shortfall in net Plant power output.
8.2.2 Notwithstanding any other clause in the Contract Agreements the total amount of the aggregate
liquidated damages for shortfall in performances payable by Dalkia shall not exceed 5 % of the
Consolidated Contract Price (excluding taxes and duties).
8.3. Tests on Completion
8.3.1 The Contract Agreements provide that Indeen shall be responsible to provide the fuel
and utilities (such as raw water and power) required by Dalkia to carry out the Guaranteed
Performance Tests and shall furnish fuel specification test certificate and take over operations in a
timely manner and the quality of the fuel shall be of such specified standards to carry out such
tests and be fit for the intended purpose. However the Parties expressly agree that in the event any
retesting is required to be conducted subsequent to the failure of the Guaranteed Performance
Tests, Dalkia shall be solely responsible towards (a) the procurement of fuel; and (b) expenses
towards the procurement of such fuel. It is clarified that Indeen shall neither be responsible nor be
liable to bear the expenses towards the procurement of the fuel in the event any retesting is
required to be conducted.
8.3.2 Notwithstanding the provisions of the Contract Agreements, it is agreed that:
(a) Indeen shall be liable to pay to Dalkia liquidated damages at the rate of 0.5% of
Consolidated Contract Price (exclusive of taxes and duties) per week in case of any delay by
ARB.A. (COMM) No.39/2016 Pg. 35 of 49
for suspension of work in Clause 1013, limitation of liability in Clause 1114,
force majeure in Clause 1215 and provision for other miscellaneous aspects
Indeen to provide fuel in a timely manner and as per the conditions as agreed between Indeen and
Dalkia in the Contract Agreements; and
(b) the total amount of the aggregate liquidated damages as per Clause 8.3.2(a) shall however
not exceed 5 % of the Consolidated Contract Price (excluding taxes and duties).
8.3.3 Indeen shall supply such fuel which is in accordance with the quality specifications mutually
approved by the Parties in writing.
8.3.4 In the event Indeen supplies such fuel which is inferior to the quality specifications approved by
the Parties and is not fit for the intended purpose, Indeen shall be liable to pay liquidated damages
to Dalkia at the rate of 0.5 % of Consolidated Contract Price (excluding taxes and duties) per
week as well as any loss to the Power Plant. However, the total amount of the aggregate
liquidated damages in relation to this Clause 8.3.4 shall not exceed 5 % of the Consolidated
Contract Price (excluding taxes and duties).
8.4 Overall Liquidated Damages Liability
The total amount of the aggregate liquidated damages payable by Dalkia under this Section 8 shall
not exceed 10 % of the Consolidated Contract Price (excluding taxes and duties).
The liquidated damages under this Section 8 shall be the only damages due from Dalkia for delay
in delivery or shortfall in performances. These liquidated damages shall not relieve Dalkia from
any other duties, obligations or responsibilities which he may have under the Contract
Agreements.
12
9 BONUS
9.1 Bonus for early commissioning
Subject to the provisions of this Clause 9, Dalkia shall be eligible to claim a bonus of 0.5 % of
Consolidated Contract Price (excluding taxes and duties) per week for commissioning of the
Power Plant earlier than Time for Completion. This bonus Clause is deemed to be applicable, even
in cases where Dalkia is ready as scheduled for commissioning, but necessary inputs like fuel,
start-up power; statutory clearances etc. were not made available by Indeen to Dalkia.
9.2 Time for Completion- Extension
For the purposes of bonus, it is understood by the Parties that:
(a) in case of an extension in the Time for Completion pursuant to the provisions of the Contract
Agreements, the period of Extension shall be counted for calculation of bonus only in the event
such Extension has been granted for delays, breaches or reasons solely attributable to Indeen or on
account of Force Majeure Events.
(b) Dalkia shall not be entitled for any bonus for the Extension granted by Indeen at Dalkia's
request and wherein the delays are not attributable to Indeen.
9.3 Overall Bonus Liability
Notwithstanding anything contained in the Contract Agreements, the total amount of the aggregate
bonus payable by Indeen shall not exceed 5% of the Consolidated Contract Price (excluding
taxes and duties). This would be paid through operation cash flow in six (6) equal installments
with three (3) months as grace period.
13
10. COMPENSATION FOR SUSPENSION OF WORK
10.1 Upon suspension or interruption of the scope of work under the Contract Agreements for reasons
attributed to Indeen or actions of labour of Indeen or other contractors except such contractors
who are included under the Contract Agreements and are directly engaged by Dalkia or generally
beyond Dalkia's control and/or Indeen's control, resulting in idling or suspension of execution
work under the Contract Agreements, Dalkia shall claim a compensation of Rs.0.5 Million per day
from Indeen, subject to Clause 11.3 herein below.
14
11. LIMITATION OF LIABILITY
ARB.A. (COMM) No.39/2016 Pg. 36 of 49
11.1 Neither Party shall be liable to the other Party for loss of use of any Works, loss of production,
loss of profits, loss of revenue, loss of any contract or for any indirect or consequential loss or
damage as well as any special, exemplary, punitive or incidental which may be incurred or
suffered by the other Party in connection with the Contract.
11.2 The total liability of Dalkia to Indeen in respect of the Power Plant, under or, in connection with
the Contract Agreements shall not exceed 10 % of Consolidated Contract Price save and except in
case of rejection of the Power Plant by Indeen (as per the conditions stipulated herein) in which
case Indeen shall be entitled to draw the 20% bank guarantees as mentioned in Clause 6.6.
11.3 The total liability of Indeen to Dalkia in respect of the Power Plant, under or, in connection with
the Contract Agreements shall not exceed 5% of Consolidated Contract Price (excluding taxes
and duties).
1.4 This Sub-Clause shall not limit liability in any case of fraud, deliberate default or reckless
misconduct by the defaulting party.
15
12. FORCE MAJEURE
12.1 Definition of Force Majeure
In this Clause, "Force Majeure" means an exceptional event or circumstances:
a) Which is beyond a Party's control.
b) Which such Party could not reasonably have provided against before entering into the
Agreement,
c) Which, having arisen, such Party could not reasonably have avoided or overcome, and
d) Which is not substantially attributable to the other Party.
Force majeure may include, but is not limited to exceptional events or circumstances of the kind
listed below, so long as conditions (a) to (d) above are satisfied:
(i) War, hostilities (whether war be declared or not) invasion act of foreign enemies,
(ii) Rebellion, terrorism, revolution, insurrection, military or usurped power, or civil war,
(iii) riot, commotion, disorder, strike or lockout by persons other than the Supplier's
Personnel and other employees of the Supplier,
(iv) Munitions of war, explosive Materials, fire, ionizing radiation or contamination by radio-
activity, except as may be attributable to the Supplier's use of such munitions, explosives,
radiation or radio-activity, and
(v) Natural catastrophes such as earthquake hurricane, typhoon, volcanic activity, floods or
epidemics.
(vi) Acts of God or acts of Governmental action in its sovereign capacity, restriction on
shipping which prevents or impedes due performance of the Contract Agreement.
12.2 Notice of Force Majeure
If party is or will be prevented from performing any of its obligations under the Agreement by
Force Majeure, then it shall give notice to the other Party of the event or circumstances
constituting the Force Majeure and shall specify the obligations, the performance of which is or
will be prevented. The notice shall be given within 14 days after the Party became aware or should
have become aware, of the relevant event or circumstances constituting Force Majeure.
The Party shall having given notice, be excused performance of such obligations for so long as
such Force Majeure prevents it from performing them. The party affected by a Force Majeure
event shall be entitled to an extension of time shall be required to properly reflect any delay to any
part of the Works caused by the circumstances of Force Majeure.
The Party affected by the Force Majeure shall make all reasonable efforts to remedy expeditiously
the circumstances constituting the Force Majeure (if practicable) and to mitigate the adverse
effects of the Force Majeure to the other party.
Notwithstanding any other provision of this Clause. Force Majeure shall not apply to obligations
of either Party to make payments to the other Party under the Contract Agreement.
ARB.A. (COMM) No.39/2016 Pg. 37 of 49
in Clause 13 which includes sub-clause 13.2 which is the dispute resolution
mechanism clause.
35. Therefore, the overall sense that one gets on reading the
aforementioned documents is that with the execution of the SCA, the
fundamental terms of the contract stood crystallized and what was required
to be done was that parties had to formally execute the Contract Agreements
(which, even according to the arbitral tribunal, had been initialled) after
certain details with regard to the date of execution, the bifurcated contract
price and guarantees were filled up. Therefore, what was required to be
ascertained by the arbitral tribunal was, would the fundamental terms agreed
to between the parties give an enforceable right to Indeen to claim
performance from EFS. In my view, a formal execution of the contract
agreement was in substance neither a condition precedent nor a term of the
bargain between the parties but was a decision taken solely for the benefit of
EFS to enable it to take certain tax benefits. The principle of law qua this
aspect is enunciated pithily in the following judgment rendered by Parker, J.
in Von Hatzfeldt-Wildenburg v. Alexander, (1912) 1CH 284 288. The judgment in Von Hatzfeldt-Wildenburg has been cited with approval by the Supreme Court in Kollipara Sriramulu (Dead) By His Legal Representative (In Both The Appeals) v. T. Aswatha Narayana (dead) By His Legal Representatives & Ors., (1968) 3 SCR 387. As a matter of fact, in Kollipara case, the Supreme Court cited the judgment of Privy Council in Currimbhoy & Co. Ltd. v. L.A. Creet & Ors., AIR 1933 PC 29 wherein it is held that the principle of English law which was summarized in Parker J's judgment was applicable in India. It is on that basis that in Kollipara's case, the Supreme Court examined the issue, along with connected issue, as to ARB.A. (COMM) No.39/2016 Pg. 38 of 49 whether an oral agreement became ineffective because the mode of payment of consideration was not agreed upon. In this context, the Supreme Court made the following observations:
"3. ... The fact that the parties refer to the preparation of an agreement by which the terms agreed upon are to be put in a more formal shape does not prevent the existence of a binding contract. There are, however, cases where the reference to a future contract is made in such terms as to show that the parties did not intend to be bound until a formal contract is signed. The question depends upon the intention of the parties and the special circumstances of each particular case. As observed by the Lord Chancellor (Lord Cranworth) in Ridgway v. Wharton [6 HLC 238, 63] , the fact of a subsequent agreement being prepared may be evidence that the previous negotiations did not amount to a concluded agreement, but the mere fact that persons wish to have a formal agreement drawn up does not establish the proposition that they cannot be bound by a previous agreement. In Von Hatzfeldt Wildenburg v. Alexander [(1912) 1 CH 284, 288] it was stated by Parker, J. as follows:
"It appears to be well settled by the authorities that if the documents or letters relied on as constituting a contract contemplate the execution of a further contract between the parties, it is a question of construction whether the execution of the further contact is a condition or term of the bargain or whether it is a mere expression of the desire of the parties as to the manner in which the transaction already agreed to will in fact go through. In the former case there is no enforceable contract either because the condition is unfulfilled or because the law does not recognize a contract to enter into a contract. In the latter case there is a binding contract and the reference to the more formal document may be ignored."
4.... The question in the present appeals is whether the execution of a formal agreement was intended to be a condition of the bargain dated July 6, 1952 or whether it was a mere expression of the desire of the parties for a formal agreement which can be ARB.A. (COMM) No.39/2016 Pg. 39 of 49 ignored. The evidence adduced on behalf of Respondent 1 does not show that the drawing up of a written agreement was a pre- requisite to the coming into effect of the oral agreement. It is therefore not possible to accept the contention of the appellant that the oral agreement was ineffective in law because there is no execution of any formal written document. As regards the other point, it is true that there is no specific agreement with regard to the mode of payment but this does not necessarily make the agreement ineffective. The mere omission to settle the mode of payment does not affect the completeness of the contract because the vital terms of the contract like the price and area of the land and the time for completion of the sale were all fixed. We accordingly hold that Mr Gokhale is unable to make good his argument on this aspect of the case..."
35.1 The arbitral tribunal while noticing the judgment of the Supreme Court in Kollipara has distinguished the same on the ground that Articles 3.1, 3.316 and 5.217 of the PDA speak about finalization of EPC and O&M agreements. Likewise, the arbitral tribunal has also referred to Article 1.2 of the SCA to distinguish the judgment once again on the ground that it speaks of formal execution of the Contract Agreements relating to supplies, services 16 3.3 Notwithstanding any other provision of this Article 3, either party may terminate this PDA with immediate effect by written notice to the other party:
(i) in the event the parties are unable to finalise and execute the EPC Agreement and O&M Agreement within the time frame specified in Article 5.2;
(ii) if the return on equity of the Final Business Plan is lower than the target return on equity of the Reference Business Plan (i.e. less than 23.44%) 17 5.2 - If the final return on equity of the Final Business Plan is equal to or higher than the target return on equity of the Reference Business Plan (namely 23.44%), attached as Annex C hereto, the Parties shall negotiate and finalize the EPC Agreement and O&M Agreement based on the preliminary drafts provided as part of the Dalkia PDA Deliverables and endeavour, on a reasonable commercial efforts basis, to execute the same within 45 (forty five) days from the date of receipt by Indeen of the last draft of the EPC and O&M agreements from Dalkia, or such other time as may be mutually agreed between the Parties. It is clarified that in the event the EPC Agreement and Fees shall not be separately payable by Indeen. Should such contracts not be signed for any reason whatsoever within such time frame, Indeen shall pay Dalkia the Project Development Fee (and any sales, VAT or similar taxes due in respect of such payment) within thirty (30) days of a request for payment therefore by Dalkia. For the avoidance of doubt, neither Party shall be under any obligation to enter into a definitive EPC Agreement or O&M Agreement.
ARB.A. (COMM) No.39/2016 Pg. 40 of 49 and civil works. In the same way, the arbitral tribunal adverts to Article 2.118 of the SCA. Furthermore, the arbitral tribunal goes on to state that it was not necessary to dwell on this aspect of the matter as it has been assumed that the Contract Agreements were executed.
35.2 To my mind, it was important for the arbitral tribunal to come to a conclusion, one way or the other, as to whether given the facts the parties had agreed to fundamental terms in the contract obtaining between them gave rise to an enforceable obligation. As noticed above, the main plank of the arbitral tribunal's reasoning instead was that the contract agreements had no force in law as Indeen had failed to issue the NTP. In a sense, in my opinion, after noticing the aforesated aspect, the arbitral tribunal decided not to test Indeen's stand on the Von Hatzfeldt principle, which in my view, was crucial.
36. Therefore, let me test the argument advanced on behalf of DIPL, something which the arbitral tribunal has accepted, that since NTP was not issued, the Contract Agreements had lost their efficacy. This argument, as noticed above, is pivoted on the definition of the Commencement Date contained in Clause 1.1 of the SCA and Clause 1.1.3.2 of Conditions of Contract Agreement which, to my mind, are more or less similar in all three agreements i.e. the Services Agreement, the Supply Agreement and the Civil Works Agreement.
182.1 Indeen has agreed to procure and Dalkia has agreed to provide services in relation to the Project inter-alia including the erection and commissioning of Power Plant and the design and execution of related works. Dalkia shall provide perform, carry out and complete these services on such terms and conditions as mentioned in the Service Contract Agreement to be executed between the parties.
ARB.A. (COMM) No.39/2016 Pg. 41 of 49 36.1 To appreciate the submission of DIPL on this score, let me cull out, for the sake of convenience, the relevant clauses given under the heading "Conditions of Contract Agreement":
CONDITIONS OF CONTRACT AGREEMENT 1.1.3.2 "Commencement Date" shall mean the date of issuance of the Notice to Proceed.
1.1.3.10 "Notice to Proceed" shall mean the notice to proceed as issued by the Employer subject to achievement of the Conditions Precedent instructing the Contractor to commence performance of its obligations stipulated herein.
1.1.5.9 "Conditions Precedent" shall have the meaning ascribed to such term in Clause 1.6 in the Conditions of Contract Agreement.
1.6 Contract Agreement 1.6.1 The Contract Agreement shall come into full force and effect on the date on which all the following conditions precedent ("Conditions Precedent") are fulfilled between the Parties:
(a) Securing of the necessary financing by the Employer to undertake the Project and attainment of the conditions precedent under the financing documents for drawdown of funds by the Employer (in case such financing documents also stipulate effectiveness of the Contract Agreement as a condition precedent, then in such a case, all conditions other than effectiveness of Contract Agreement).
(b) Execution of the Contract Agreement after obtaining all necessary internal approvals, consents and authorizations by Contractor and the Employer.
(c) Issuance of necessary permits and authorisations by the Employer (other than those to be obtained by Contractor).
ARB.A. (COMM) No.39/2016 Pg. 42 of 49
(d) Payment of the Advance Amount by the Employer to the Contractor in accordance with the payment terms as set out in the Contract Agreement, and
(e) Handover of the Site by the Employer to the Contractor within 5 (five) days of the payment of the Advance Amount by the Employer to the Contractor for the purposes of this Contract Agreement.
1.6.2 Each Party shall update the other Party In writing at regular Intervals (but no fewer than weekly) as to its progress towards satisfying all the Conditions Precedent for which it is responsible. When a Party has satisfied all the Conditions Precedent for which it is responsible, it must give the other Party written notice confirming the date upon which all its Conditions Precedent have been satisfied. The Employer shall pursuant to fulfilment of the Conditions Precedent issue the Notice to Proceed to the Contractor instructing the Contractor to commence performance of its obligations stipulated herein.
1.6.3 The above stated Conditions Precedents must be attained by the Parties within 90 (Ninety) days of the execution date of the Contract Agreement. In case of failure to attain the Conditions Precedent within 90 (ninety) days of the execution of the Contract Agreement, this period shall automatically stand further extended for period of forty five (45) days. However, in the event the Conditions Precedent are not fulfilled within such further extended period of forty five (45) days, the Parties shall mutually discuss and agree a suitable period of extension, however in the event the Conditions Precedent are not fulfilled within such further extended period or the Parties failing to agree for a suitable further extension, the Contractor shall have the right to terminate the Contract Agreement. The costs of stamp duties and similar charges (if any) imposed by law in connection with execution of the Contract Agreement shall be borne by the Employer.
(emphasis is mine)
ARB.A. (COMM) No.39/2016 Pg. 43 of 49
36.2. A perusal of the definition of the Commencement Date both in the SCA and Conditions of Contract Agreement would show that while in the former i.e. SCA, it is the date indicated by Indeen in the NTP to be issued under the Contract Agreements, in the latter i.e. the Conditions of Contract Agreement, the date of issuance of NTP. Notably, Clause 1.1.3.10 of the Conditions of Contract Agreements provides that NTP is that notice whereby the employer, in this case, Indeen, would instruct the contractor i.e. DIPL, to commence performance of its obligations subject to achievement of the Conditions Precedent.
36.3. Clause 1.6.1 provides that the Contract Agreement shall come into force and effect on the date on which the Conditions Precedent are fulfilled. 36.4 The Conditions Precedent are set out in sub-clause 1.6.1(a) to (e). Clause 1.6.2 requires each party to inform in writing at regular intervals the progress made in satisfying the Conditions Precedent. This clause goes on to state explicitly that the employer i.e. Indeen, shall issue an NTP only on fulfillment of Conditions Precedent.
36.5 One of the conditions precedent provided in Clauses 1.6.1(b) is the execution of the Contract Agreement after all necessary internal approvals, consent and authorization are obtained by both the contractor/DIPL and the employer/Indeen.
36.6 Furthermore, sub-clause 1.6.3 gives a 90(ninety) days leeway for attainment of Conditions Precedent after the execution of the Contract Agreements.
36.7 Thus, clearly, in order of priority, fulfillment of Conditions Precedent was to precede the issuance of NTP. Besides this, as indicated above, the parties had a leeway of 90(ninety) days from the date of execution of the ARB.A. (COMM) No.39/2016 Pg. 44 of 49 Contract Agreements for fulfillment of Conditions Precedent which could be further extended, albeit, automatically by a period of 45 days. 36.8 Therefore, if one were to accept that the Contract Agreements had been finalized after they were initialled on 16.03.2012, a period of 90(ninety) days (without the extension) would come to an end on 15.06.2012.
36.9 As correctly argued by Mr. Advani, Indeen had 90(ninety) days to fulfil the Conditions Precedent and therefore the obligation to issue NTP would arise only on fulfillment of the Conditions Precedent. The arbitral tribunal appears to have ruled otherwise, albeit, contrary to the plain terms of the provisions referred to hereinabove.
37. There is a similar clause i.e. Clause 519, in the Service Agreement. In the proviso to Clause 5 of the Service Agreement, parties have been given 90(ninety) days from the date of execution of the Contract Agreements for fulfillment of the Conditions Precedent. Therefore, for the arbitral tribunal to rule that the NTP had not been issued which led to the Contract Agreements 19 5 - The Contract Agreement shall come into full force and effect on the date when the following conditions are satisfied ("Conditions Precedent"):
(a) Securing of the necessary financing by the Employer to undertake the Project and attainment of the conditions precedent under the financing documents for drawdown of funds by the Employer (in case such financing documents also stipulate effectiveness of the Contract Agreement as a condition precedent, then in such a case, other than effectiveness of Contract Agreement),
(b) Execution of the Contract Agreement after obtaining all necessary internal approvals, consents and authorizations by the Employer and the Contractor;
(c) Issuance of necessary permits and authorisations by the Employer (other than those to be obtained by the Contractor);
(d) Payment of the Advance Amount by the Employer to the Contractor in accordance with the payment terms as set out in the Contract Agreement; and
(e) Handover of the Site by the Employer to the Contractor within 5 (five) days of the payment of the Advance Amount by the Employer to the Contractor for the purposes of this Contract Agreement.
The afore-stated Conditions Precedent have to be achieved within 90 days of the execution of the Contract Agreement. Failure to achieve the Conditions Precedent within the afore-stated time period shall attract such consequences as set out in the Conditions of Contract Agreement.
ARB.A. (COMM) No.39/2016 Pg. 45 of 49 becoming inefficacious, to my mind, does not align with the provisions agreed to between the parties if the assumption set up by the arbitral tribunal is taken to be correct, which is, that the Contract Agreements were in fact executed.
37.1 In my opinion, the matter can be looked at from another angle, which is, that there is no dispute as regards the execution of the SCA and, therefore, as to whether issuance of NTP was necessary for the survival of the SCA. Given the fact that DIS had already indicated its intention to exit from India, it was a dispute which had to be tried on merits by taking recourse to the arbitration mechanism.
37.2 In other words, the arbitration clause in the duly executed SCA, in my view, contrary to, in effect, the conclusion of the arbitral tribunal, would stand apart and not perish with the SCA by virtue of the mere fact that an NTP was not issued by Indeen. The SCA was not a document which was a product of fraud, duress, undue influence or obtained illegally or even void ab initio. If that was not the position, as it was not, the agreement, in my view, would survive. (See observations in Khardah Company Ltd. vs. Raymon & Co. (India) Private Ltd., (1963) 2 SCR 183 and Waverly Jute Mills Co. Ltd. Raymon & Co. (India ) Private Ltd., (1963) 3 SCR 209). Besides this, the provisions of Section 16(1)(b) of the 1996 Act bring to fore the principle enunciated in the following judgments of the Supreme Court rendered both prior to and after the enactment of 1996 Act. (See observations in Union of India v Kishori Lal Gupta & Bros., AIR 1959 SC 136220 and National Insurance Co. Ltd. v. Boghara Polyfab (P) Ltd., 20 ".... 10. The following principles relevant to the present case emerge from the aforesaid discussion: (1) An arbitration clause is a collateral term of a contract as distinguished from its substantive terms; but ARB.A. (COMM) No.39/2016 Pg. 46 of 49 (2009) 1 SCC 267 at para 16).
38. The observation of the arbitral tribunal that Indeen had not adverted to the renunciation of the contract in its pleadings appears to be sensu stricto correct if one were to adhere to the rigid rules of pleadings as applicable to a suit action. That being said, courts have held that even in a suit action, form cannot trump substance. In this context, the observations made in Bhagwati Prasad v. Chandramaul, (1966) 2 SCR 286:AIR 1966 SC 735 being apposite are extracted hereafter:
"10. ... If a plea is not specifically made and yet it is covered by an issue by implication, and the parties knew that the said plea was involved in the trial, then the mere fact that the plea was not expressly taken in the pleadings would not necessarily disentitle a party from relying upon it if it is satisfactorily proved by evidence. The general rule no doubt is that the relief should be founded on pleadings made by the parties. But where the substantial matters relating to the title of both parties to the suit are touched, though indirectly or even obscurely, in the issues, and evidence has been led about them, then the argument that a particular matter was not expressly taken in the pleadings would be purely formal and technical and cannot succeed in every case. What the Court has to consider in dealing with such an objection is: did the parties know that the matter in question was involved in the trial, and did they lead nonetheless it is an integral part of it; (2) however comprehensive the terms of an arbitration clause may be, the existence of the contract is a necessary condition for its operation; it perishes with the contract; (3) the contract may be non est in the sense that it never came legally into existence or it was void ab initio; (4) though the contract was validly executed, the parties may put an end to it as if it had never existed and substitute a new contract for it solely governing their rights and liabilities thereunder; (5) in the former case, if the original contract has no legal existence, the arbitration clause also cannot operate, for along with the original contract, it is also void; in the latter case, as the original contract is extinguished by the substituted one, the arbitration clause of the original contract perishes with it; and (6) between the two falls many categories of disputes in connection with a contract, such as the question of repudiation, frustration, breach etc. In those cases it is the performance of the contract that has come to an end, but the contract is still in existence for certain purposes in respect of disputes arising under it or in connection with it. As the contract subsists for certain purposes, the arbitration clause operates in respect of these purposes...."
ARB.A. (COMM) No.39/2016 Pg. 47 of 49 evidence about it? If it appears that the parties did not know that the matter was in issue at the trial and one of them has had no opportunity to lead evidence in respect of it, that undoubtedly would be a different matter. To allow one party to rely upon a matter in respect of which the other party did not lead evidence and has had no opportunity to lead evidence, would introduce considerations of prejudice, and in doing justice to one party, the Court cannot do injustice to another."
(emphasis is mine) 38.1. The aforementioned principle enunciated in Bhagwati Prasad would apply with greater force in arbitration actions. In this case, the record shows that there is a reference, both in the notice to arbitrate dated 28.03.2012, and in the pleadings about the information given by DIPL's Managing Director, Mr. Mike Rundle to his counterpart in Indeen that Dalkia group intended to exit from India. This expression of intent was taken by Indeen as an act of renunciation/repudiation of the contract as it followed it up with notice to arbitrate dated 28.03.2012. Paragraph 4 of this notice adverts to this conversation. For the sake of convenience, the relevant part is extracted hereafter:
"...4. We have suddenly been informed that you have now taken a global decision to pull out of India and are either selling the company or in any event ceasing operations. In the event you are selling the company please note that our client always intended to contract with you as part of the Veolia Group being a global leader in industry and does not agree under any circumstances to contract with any new party you have decided to sell to. The act of entering into the Synchronisation and Coordination Agreement was a recognition that the original EPC contract was final. In any event the three contracts had subsequently been finalized and initialled. ..."
ARB.A. (COMM) No.39/2016 Pg. 48 of 49 38.2 In paragraph 102 of the impugned order, this very paragraph has been noticed by the arbitral tribunal. As noted in my narration of events hereinabove, the arbitral tribunal has commented severely on the conduct of DIS/DIPL in not disclosing the factum of transfer of shares in favour of EFS Facilities Services Mauritius Ltd. even though negotiations qua the same had commenced on 03.01.2012 i.e. prior to the Contract Agreements being initialled on 16.03.2012. As noticed by me hereinabove, the SPA between DIS and EFS Facilities Services Mauritius Ltd. was executed within less than two weeks of the Contract Agreements being initialled i.e. on
29.03.2012.
39. Therefore, for the foregoing reasons, I am unable to persuade myself to agree with the conclusion reached by the arbitral tribunal that Clause 13.2 of the SPA could not operate for the want of issuance of NTP. Thus I must respectfully disagree with by the arbitral tribunal's conclusion that it had no jurisdiction to adjudicate upon on the merits of the disputes obtaining between the parties. In view of what is stated hereinabove, I am inclined to allow the appeal. It is ordered accordingly. The impugned order is set aside. Parties will approach the arbitral tribunal for fixing an early date to take the matter further. Consequently, I.A. No. 14153/2016 shall stand closed. The parties shall, however, bear their own costs.
(RAJIV SHAKDHER)
JUDGE
JULY 24, 2019/pmc
ARB.A. (COMM) No.39/2016 Pg. 49 of 49