Bombay High Court
Tata Capital Ltd vs A.R.Industries Pvt. Ltd. & Ors on 17 April, 2009
Author: Anoop V. Mohta
Bench: Anoop V. Mohta
ssm
sm IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO. 99 OF 2009
Tata Capital Ltd. ...Petitioners.
V/s.
A.R.Industries Pvt. Ltd. & Ors. ...Respondents.
Mr.Chetan Kapadia i/by Shreeji & Lal for the
Petitioners.
Mr.Ashok Kumar Singh for Respondent Nos. 1 and 2.
Mr.Vikas Mahangare for Respondent No.3.
ig CORAM : ANOOP V. MOHTA,J.
DATED : 17th April, 2009
P.C.
1. By consent, heard finally.
2. Admittedly, the petition under Section 9 of the
Arbitration and Conciliation Act, 1996, (for short, the
Arbitration Act) is pending since 13th January, 2009.
This Court at the prima facie stage, refused to grant
ad-interim relief in terms of prayer clause (c).
3. The Arbitral Tribunal was constituted thereafter. It is reported that the Arbitral Tribunal has already heard the parties and the matter is closed for final award.
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4. Admittedly, no Application under Section 17 of the Arbitration Act, was filed before the Tribunal in view of the pendency of the Section 9 Petition in the High Court.
Now, the matter is today for final disposal.
5. Considering the whole averments as made and as the learned counsel appearing for the Petitioner submits that there is no serious dispute about the claim as raised by the Petitioner and there is no order to secure the amount involved in the dispute. The learned counsel appearing for the Respondent submits that as the matter is heard, the Petitioner can get the award executed, if it is already in his favour; therefore, there is no question of passing any order under Section 9 of the Act.
6. Section 9 contemplates a situation where even before the constitution or initiation of the award or even a situation where the Tribunal has closed the matter for award, but not passed any order for securing the amount involved in the claim, therefore, if a case is made the Court may pass appropriate order/injunction to secure the amount involved.
7. The apprehension so referred and the averments which are made in Petition, even at this stage, just cannot be ::: Downloaded on - 09/06/2013 14:31:45 ::: ( 3 ) overlooked only on the ground that the Arbitral Tribunal has heard the matter and it is closed for order. The situation where neither the Tribunal has passed any order nor in Section 9 Application granted ad-interim relief before constitution of the Tribunal just cannot be the reason to disallow the claim of protection as prayed by the Petitioner which is available under Section 9 of the Arbitration Act. An interim protection as contemplated under the Act whether can be granted and as elaborated recently by the Supreme Court in Arvind Constructions Co.
(P) Ltd.
6 S.C.C. Vs. Kalinga Mining Corporation and Ors., (2007) 798, the relevant portion of which is as under:
"15. The argument that the power under Section 9 of the Act is independent of the Specific Relief Act or that the restrictions placed by the Specific Relief Act cannot control the exercise of power under Section 9 of the Act cannot prima facie be accepted. ........ No doubt, a view that exercise of power under Section 9 of the Act is not controlled by the Specific Relief Act has been taken by the Madhya Pradesh High Court. The power under Section 9 of the Act is not controlled by Order 38 Rule 5 of the Code of Civil Procedure is a view taken by the High Court of Bombay. But, how far these decisions are correct, requires to be considered in an appropriate case. Suffice it to say that on the basis of the submissions made in this case, we are not inclined to answer that question finally. But, we may indicate that we are prima facie inclined to the view that exercise of power under Section 9 of the Act must be based on well-recognised principles governing the grant of interim injunctions and other orders of interim protection or the appointment of a Receiver."::: Downloaded on - 09/06/2013 14:31:45 :::
( 4 ) In the present case, in my view, those ingredients are available to grant the protection to secure the amount as prayed i.e. 18 lacs and odd.
8. The prayer is made to secure and to pass appropriate order with regard to the property mentioned in Exhibit "G". Considering the involvement of the amount, in my view pending the passing of the Arbitral award, so far as the item-I of the Schedule of the properties at Exhibit "G", the Respondent shall not create third party right property. In or interest or deal with or dispose off the the alternative, the Respondents are said at liberty to furnish the Bank Guarantee within two weeks to secure the amount. This protection is only upto the date of the award.
9. In view of this, the Petition is allowed to that extent. No costs.
[ANOOP V. MOHTA, J.] ::: Downloaded on - 09/06/2013 14:31:45 :::