Supreme Court - Daily Orders
Sai Babu vs M/S Clariya Steels Pvt. Ltd on 1 May, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4956 OF 2019
(Arising out of SLP (C) No. 20641 of 2017)
SAI BABU Appellant(s)
VERSUS
M/S CLARIYA STEELS PVT. LTD. Respondent(s)
O R D E R
The sole arbitrator who was appointed in this case terminated proceedings under Section 32(2)(c) of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as ‘Act’), by order dated 04.05.2017. However, on an application dated 05.05.2017 to recall the aforesaid order, the learned arbitrator passed an order on 18.05.2017 stating that, as good reasons had been made out in the affidavit for recall, he was inclined to recall the order even though under the Act, in law, it may be difficult to do so. A revision filed against the aforesaid order was dismissed by the High Court on 14.06.2017.
Having heard learned counsel for the parties, we are of the view that the matter is no longer res integra. In SREI Infrastructure Finance Limited v. Tuff Drilling Signature Not VerifiedPrivate Limited’ [(2018) 11 SCC 470], this Court held: Digitally signed by NIDHI AHUJA Date: 2019.05.13 16:36:00 IST Reason:
22. Section 32 contains a heading “Termination of Proceedings”. Sub-section (1) provides that the arbitral proceedings shall be terminated by the final 1 CIVIL APPEAL NO. 4956 OF 2019 (@ SLP (C) No. 20641 of 2017) arbitral award or by an order of the Arbitral Tribunal under sub-section (2). Sub-section (2) enumerates the circumstances when the Arbitral Tribunal shall issue an order for the termination of the arbitral proceedings. The situation as contemplated under Sections 32(2)(a) and 32(2)(b) are not attracted in the facts of this case. Whether termination of proceedings in the present case can be treated to be covered by Section 32(2)(c) is the question to be considered. Clause (c) contemplates two grounds for termination i.e. (i) the Arbitral Tribunal finds that the continuation of the proceedings has for any other reason become unnecessary, or (ii) impossible. The eventuality as contemplated under Section 32 shall arise only when the claim is not terminated under Section 25(a) and proceeds further. The words “unnecessary” or “impossible” as used in clause (c) of Section 32(2), cannot be said to be covering a situation where proceedings are terminated in default of the claimant. The words “unnecessary” or “impossible” has been used in different contexts than to one of default as contemplated under Section 25(a). Sub- section (3) of Section 32 further provides that the mandate of the Arbitral Tribunal shall terminate with the termination of the arbitral proceedings subject to Section 33 and sub-section (4) of Section 34. Section 33 is the power of the Arbitral Tribunal to correct any computation errors, any clerical or typographical errors or any other errors of a similar nature or to give an interpretation of a specific point or part of the award. Section 34(4) reserves the power of the court to adjourn the proceedings in order to give the Arbitral Tribunal an opportunity to resume the arbitral proceedings or to take such other action as in the opinion of the Arbitral Tribunal will eliminate the grounds for setting aside the arbitral award. On the termination of proceedings under Sections 32(2) and 33(1), Section 33(3) further contemplates termination of the mandate of the Arbitral Tribunal, whereas the aforesaid words are missing in Section 25. When the legislature has used the phrase “the mandate of the Arbitral Tribunal shall terminate” in Section 32(3), non-use of such phrase in Section 25(a) has to be treated with a purpose and object. The purpose and object can only be that if the claimant shows sufficient cause, the proceedings can be recommenced.” 2 CIVIL APPEAL NO. 4956 OF 2019 (@ SLP (C) No. 20641 of 2017) It is clear, therefore, that a distinction was made by this Court between the mandate terminating under section 32 and proceedings coming to an end under section 25. This Court has clearly held that no recall application would, therefore, lie in cases covered by section 32(3).
This being the case, we allow the appeal that is being filed and set aside the judgment of the High Court of Karnataka dated 14.06.2017.
However, this is not the end of the matter. Section 15(2) of the Act states:
15. Termination of mandate and substitution of arbitrator.— (2) Where the mandate of an arbitrator terminates, a substitute arbitrator shall be appointed according to the rules that were applicable to the appointment of the arbitrator being replaced.
By the consent of the parties, Hon’ble Mr. Justice K.N. Keshavanarayana, former Judge of the High Court of Karnataka, is appointed to be the sole arbitrator to decide all disputes between the parties.
The appeal stands disposed of accordingly.
………………………………………………………………………., J.
[ ROHINTON FALI NARIMAN ] ………………………………………………………………………., J.
New Delhi; [ VINEET SARAN ]
May 01, 2019.
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CIVIL APPEAL NO. 4956 OF 2019
(@ SLP (C) No. 20641 of 2017)
ITEM NO.12 COURT NO.5 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No. 20641/2017 (Arising out of impugned final judgment and order dated 14-06-2017 in WP No. 23452/2017 passed by the High Court of Karnataka at Bengaluru) SAI BABU Petitioner(s) VERSUS M/S CLARIYA STEELS PVT. LTD. Respondent(s) Date : 01-05-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE VINEET SARAN For Petitioner(s) Ms. Kiran Suri, Sr. Adv.
Ms. T. S. Shanthi, Adv.
Ms. Aishwarya Kumar, Adv. Mr. Narendra Kumar, AOR For Respondent(s) Mr. Charudatta Mahindrakar, Adv. Mr. Pramit Chhetri, Adv. Mr. C. B. Gururaj, Adv.
Mr. Prakash Ranjan Nayak, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal stands disposed of in terms of the signed order.
(NIDHI AHUJA) (RENU DIWAN)
COURT MASTER (SH) ASSISTANT REGISTRAR
[Signed order is placed on the file.] 4