Delhi High Court
Punjab National Bank vs Kohinoor Foods Limited on 13 February, 2015
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Judgment Reserved on: 18.11.2014
% Judgment delivered on: 13.02.2015
+ ARB. P. 534/2013
PUNJAB NATIONAL BANK ....Petitioner
Versus
KOHINOOR FOODS LIMITED .....Respondent
ADVOCATES WHO APPEARED IN THIS CASE:
For the Petitioner : Mr Arvind Nigam, Sr. Advocate with Mr Dhruv Dewan, Mr
Rohan Batra & Mr Kostubh Devnani, Advocates.
For the Respondent : Mr Sandeep Sethi, Sr. Advocate with Ms Shyel Trehan & Ms
Tejaswi Shetty, Advocates.
CORAM :-
HON'BLE MR JUSTICE RAJIV SHAKDHER
RAJIV SHAKDHER, J
Arb. P. 534/2013 & IA No. 18102/2014 (u/s 151 CPC)
1. This is a petition filed under Section 11(6) of the Arbitration &
Conciliation Act, 1996 (in short the Act), seeking a direction for
appointment of an arbitrator, albeit on behalf of the respondent.
1.1 The petitioner, relies upon clause 13 (b)(ii) of ISDA (International
Swaps and Derivatives Association) Master Agreement dated 03.07.2006
[hereafter referred to as the Master Agreement], as modified by the
accompanying schedule of even date. It may be important to note at this
juncture, though the Master Agreement is dated 03.07.2006, it was signed
Arb.P. 534/2013 Page 1 of 32
and sealed on behalf of the respondent on 22.04.2006, and similarly, on
behalf of the petitioner, on 07.06.2006. There is no dispute with regard to
this aspect of the matter.
1.2 What is in dispute, in so far as the respondent is concerned, is the
extension of the arbitration clause to the transaction in issue, which is
referred to as USD CHF Currency Swap transaction no. 1040 dated
18.07.2007 (hereinafter referred to as the original transaction). According
to the respondent, the transaction, in issue is a stand-alone bilateral
arrangement between the parties herein, to which clause 13(b)(ii) of the
Master Agreement, would have no application. This is one of the
preliminary objections raised by the respondent.
1.3 Apart from the above, the respondent has also raised other issues,
which can broadly be categorized as follows:
(i) The disputes, which have arisen between the parties, (in respect of the
transaction in issue), not being arbitrable by a private forum, such as an
arbitral tribunal, a suit bearing no. CS(OS) 1950/2011, has been filed in this
court, in which, an application has been filed by the petitioner under Section
8 of the Act; which is pending adjudication. In other words, there is a
threshold bar on the court, in proceeding to decide the instant petition, in
view of the pendency of an application under Section 8 of the Act.
(ii) In CS(OS) 1950/2011, the respondent has impleaded Reserve Bank of
India (RBI) as a defendant, as the legality and the validity of the transaction
is assailed. Since, RBI is not a party to the Master Agreement, which
contains the arbitration clause, this court cannot appoint an arbitrator, as
sought for in the petition.
Arb.P. 534/2013 Page 2 of 32
(iii) The disputes raised, as between the parties herein, are not arbitrable in
view of the stand taken by the respondent, (both in the suit instituted by it,
as well as in the present petition), that the petitioner had employed fraud,
misrepresented facts, and used undue influence in having the respondent,
enter into the transaction in issue. In sum, it is contended that such disputes
can only be agitated before a public fora, such as, courts duly constituted
under law.
2. Therefore, apart from the preliminary issue raised as to the existence of
the arbitration agreement between the parties herein, there are, broadly, three
other objections to the petition, as delineated hereinabove.
3. Before I deal with these objections, in the fitness of things, it would be
necessary to etch out the relevant facts, which have led to the institution of
the present petition.
3.1 The parties herein, in 2006, appear to have agreed to enter into an
agreement to provide for rights and obligations which would govern all inter
se foreign exchange derivative transactions concluded between them. This
agreement, which is referred to as the Master Agreement, provided the broad
legal framework for transactions entered into between the parties herein.
3.2 Pursuant to the execution of the Master agreement and accompanying
schedule, the respondent made an application dated 18.07.2007, calling upon
the petitioner to enter into a derivative transaction. This transaction is
referred to as USD/CHF Swap. As is obvious, USD refers to US Dollars,
whereas CHF refers to Swiss Francs.
Arb.P. 534/2013 Page 3 of 32
3.3 By virtue of the aforementioned application, the respondent gave the
petitioner a mandate to enter into the said derivative transaction for a USD
10 million; the "tenor" for which was three years.
3.4 Along with the said application, the respondent furnished a copy of
RBI's approval dated 23.09.2005, as a proof of its underlying exposure, in
the form of Freely Convertible Currency Bond (in short FCCB) liability,
amounting to USD 20 million.
3.5 Importantly, in the application, the respondent made the following
assertion:
"....We understand that in case the underlying exposure is
prepaid then the derivative transaction undertaken against the
same will be unwound at the then prevailing market rate. We
also understand that we will be exposed to currency exchange
rates fluctuations. We confirm that proper risk management
policies are in place for undertaking derivative transaction. We
have understood and accepted the risk associated with the deal as
mentioned in the Term Sheet...."
3.6 The original transaction was accompanied by final terms and
conditions, which included clauses pertaining to risk disclosure and client
representations. The scope and ambit of these clauses will be dealt with by
me as and when I advert to the submissions of counsels made in this behalf.
3.7 Continuing with my narrative, it appears that the original transaction
was amended, at the request of the respondent, on at least four occasions,
these being: 03.03.2008, 07.03.2008, 11.09.2009 and 18.11.2009. The term
sheets generated in this behalf included certain prefatory notes, which again
I will refer to in extenso, in the course of the discussion at the relevant
juncture.
Arb.P. 534/2013 Page 4 of 32
3.8 Pertinently, between July, 2006 and July, 2008, the respondent appears
to have entered into swap and option deals with the petitioner, in addition to
the transaction in issue. Notably, qua these transactions what is clearly
evident, is that, the respondent has, in certain deals, received payments
whereas in others it had to make payments.
3.9 The reason, I am referring to these transactions, is that, the petitioner
has set out the details of certain derivative transactions, consummated by the
respondent, in the aforementioned period only to demonstrate that it was
fully equipped to enter into sophisticated derivative transactions, contrary to
what was sought to be portrayed by the respondent before this court.
4. Importantly, these transactions, which are detailed out in annexure P-5,
are not denied by the respondent.
4.1 Moving further with the narration, in respect of the transaction in issue,
the respondent, suffered a loss, which is crystalized as on 08.08.2011, as
CHF 4,975,000/-; equivalent to INR 29,43,58,559/-.
4.2 Within two days of the said communication, on 10.08.2011, the
respondent instituted a suit; to which I have made a reference above. The
said suit, which is numbered as: CS(OS) 1950/2011, seeks a declaration to
the effect that the original transaction, as well as the amended transactions,
are void, unenforceable and, therefore, not binding on the respondent. A
supplementary prayer is also made for a declaration, that the said
transactions are voidable, and having been avoided, are not binding and
enforceable on the respondent. Consequential reliefs of recovery and
mandatory injunction are also sought. Recovery is ought in the sum of Rs.
14,02,94,612/-. The mandatory injunction sought, seeks issuance of a
Arb.P. 534/2013 Page 5 of 32
direction to RBI to cancel the banking license of the petitioner herein. In
addition, a prohibitory injunction is prayed for vis-à-vis the petitioner from
selling and marketing derivatives, generally.
4.3 In the aforementioned suit, a Single Judge of this court, while issuing
summons in the suit and notice in the accompanying interlocutory
application, directed parties, in the suit, to maintain status quo with regard to
the original as well as amended transactions. This order was passed on
10.08.2011, in IA No. 12636/2011. Pertinently, apart from the respondent,
the other plaintiff in the suit is, one, Sh. Satnam Arora, the Jt. Managing
Director of the respondent.
4.4 Evidently, the petitioner, much prior to the returnable date, moved an
application under Section 8 of the Act, in the aforementioned suit. The said
application is numbered as: IA No. 15903/2011. Notice, in this application
was issued on 30.09.2011. This application, I am informed, is pending
adjudication. The respondent herein, on its part, has filed a reply to the said
application. The stand taken in the said reply is, broadly, similar to the one
taken in the instant petition.
4.5 The petitioner, in the meanwhile, chose to trigger the arbitration
mechanism, vide a communication dated 03.09.2013, sent via its lawyers to
the respondent. By this communication, the petitioner, inter alia, called
upon the respondent to agree to the appointment of a sole arbitrator from a
panel supplied by it. The panel contained the names of two former Judges of
the Supreme Court.
4.6 The respondent vide communication dated 23.09.2013, indicated that it
rather not engage with the petitioner on the appointment of the arbitrator in
Arb.P. 534/2013 Page 6 of 32
view of the fact that, not only was the issue subjudice, but also that the
parties had been directed to maintain status quo, with respect to the
transactions in issue in the suit filed by it. The respondent, however, made it
clear that the said communication was being issued without prejudice to its
other legal rights, and that, nothing stated thereon ought to be construed as a
waiver or relinquishment of any right or remedy that it may be possessed of.
4.7 The petitioner, in turn, rebutted the contentions of the respondent via a
rejoinder dated 15.10.2013, issued by its advocates. The petitioner, in this
communication, made it clear that since the respondent had failed to give its
consent to appointment of a sole arbitrator, one of the persons named in its
communication dated 03.09.2013 [i.e., Hon'ble Mr. Justice, S.B. Sinha, a
former Judge of the Supreme Court], should now be treated as its nominee
arbitrator. Accordingly, the petitioner called upon the respondent to appoint
its nominee, within a period of thirty days of receipt of the said
communication.
4.8 Since the respondent, it appears, wanted to have the last say in the
matter, it got a sur-rejoinder issued by its lawyer dated 22.10.2013. By this
communication, the respondent, reiterated its earlier stand, and furthermore,
pointed out that the dispute obtaining between the parties was non-
arbitrable. The petitioner was, accordingly, called upon to withdraw its
notice.
4.9 On expiry of, what the petitioner construed as the notice period, the
instant petition was moved. Notice in the instant petition was issued by me,
on 06.12.2013. Parties, since then, have completed pleadings in the matter.
Arb.P. 534/2013 Page 7 of 32
SUBMISSIONS OF COUNSELS
5. In the background of the above broad facts, the arguments on behalf of
the petitioner have been advanced by Mr Arvind Nigam, Sr. Advocae
assisted by Mr Dhruv Dewan and Mr Rohan Batra, while on behalf of
respondent arguments have been advanced by Mr Sandep Sethi, Sr.
Advocated assisted by Ms Shyel Trehan and Ms Tejaswi Shetty.
5.1 On behalf of the petitioner, the following broad submissions have been
made by Messrs Nigam and Dewan.
(i) There is no bar on this court proceeding to decide the present petition,
notwithstanding the pendency of an application under Section 8 of the Act,
as both the scope and the relief sought for in the two actions is qualitatively,
quite different. In support of this submission, reliance was placed on the
judgement of the Supreme Court in the case of Vijay Kr. Sharma @ Manju
vs Raghunandan Sharma @ Babu Ram & Ors. (2010) 2 SCC 486.
(ii) There is in existence an arbitration agreement, which is reflected in
clause 13(b)(ii) of the schedule to the Master Agreement. The transactions
in issue, were governed by the broad legal framework provided in the
Master Agreement. The transactions in issue, were not delinked from the
Master Agreement and, therefore, the arbitration clause, referred to above,
would govern the said transactions as well.
(iii) RBI, was not a proper and necessary party in so far as the present
proceedings are concerned. The court was required to only examine as to
whether there was an arbitration agreement in existence in so far as the
parties before it were concerned, and if, it came to such a conclusion, it was
duty bound to appoint an arbitrator, upon failure of the respondent to appoint
Arb.P. 534/2013 Page 8 of 32
its nominee, despite notice having been issued in that behalf by the
petitioner.
(iv) There was no fraud or misrepresentation employed, as alleged or at all,
by the petitioner. The transactions in issue were legal and not opposed to
public policy. Derivative transactions had been accorded full legal sanctity
by virtue of the provisions of Section 45(v) of the RBI Act, 1934, which was
inserted in Chapter III-D vide RBI (Amendment) Act, 2006 [In short 2006
RBI Amendment Act]. Furthermore, the transactions in issue fully complied
with the provisions of FEMA (Foreign Exchange Derivative Contract)
Regulations, 2000 (in short FEMA Regulations), RBI's Master Circular on
Risk Management and Inter-Bank Dealings dated 02.07.2007 (in short Risk
and Management Circular) and RBI's Notification dated 03.05.2000 (in
short the RBI Notification). In so far as the respondent placed reliance on
RBI Comprehensive Guidelines on Derivatives dated 20.04.2007 (in short
Guidelines on Derivatives), the same was misplaced, as it was only
applicable to rupee denominated derivative transactions. In any event, the
transactions in issue were substantially compliant with these guidelines as
well.
(v) The stand of the respondent, that since fraud is alleged qua the
transaction in issue, the disputes vis-à-vis the said transactions were not
arbitrable, is misconceived. The said proposition applies in a situation
where the person against whom allegations of fraud are made, seeks trial by
a public fora as against a private forum, such as an arbitral tribunal. In
other words, had the petitioner sought a trial by public fora, the court may
have to restrain itself from subjecting parties to trial by an arbitral tribunal.
For this proposition, reliance was placed on the following judgements:
Arb.P. 534/2013 Page 9 of 32
Russell vs Russell 1879 R 294; Abdul Kadir Shamsuddin Bubere vs
Madhav Prabhakar Oak & Anr. AIR 1962 SC 406; Sundaram Brake
Linings Ltd. vs Kotak Mahindra Bank Ltd. (2010) 4 Comp. LJ 345 (Mad);
and judgement of this court dated 10.03.2010, passed in CS(OS) No.
2241/2009, titled: M/s Maruti Clean Coal and Power Ltd. vs Kolahai
Infotech Pvt. Ltd. & Ors.
(vi) The reliance placed by the respondent on the judgement of the Supreme
Court in N. Radhakrishnan vs Maestro Engineers (2010) 1 SCC 72, is
misplaced as it in fact furthers the case of the petitioner. Without prejudice
to the above, it was contended, that the Supreme Court in the case of Swiss
Timing Ltd. vs Organizing Committee Commonwealth Games, 2010
(2014) 6 SCC 677, has observed that its earlier judgement in the N.
Radhakrishnan is per incuriam, as it overlooked the Court's earlier
judgement in the case of P. Anand Gajapathi Raju & Ors. vs P.V.G. Raju
(Died) & Ors. (2000) 4 SCC 539.
(vii) Apart from anything else, courts in the country have found derivative
transactions to be valid in law and not opposed to public policy. For this
proposition reliance was placed on the following judgements: Rajshree
Sugars & Chemicals Ltd. vs Axis Bank Ltd AIR 2011 Mad 144, and
judgement dated 14.10.2011, passed in IA No. 10686/2011 in CS(OS)
No.1656/2011, titled: Ms Richa Industries Ltd. & Ors. vs ICICI Bank Ltd.
and Anr.
6. On the other hand, Mr Sethi made the following broad submissions:
(i) That there was no arbitration agreement in existence vis-à-vis the
transactions in issue. The transactions were stand-alone dealings undertaken
Arb.P. 534/2013 Page 10 of 32
by the parties herein. These transactions were not governed by clause
13(b)(ii) of the schedule to the Master Agreement.
(ii) This court could not adjudicate upon the present petition pending the
decision in the application filed under Section 8 by the petitioner. I must
only note here that though this submission was adverted to and an objection
to this effect has been taken in reply, it was ultimately not pressed with the
same vehemence as the other objections.
(iii) The transactions in issue being fraught with fraud and, therefore, being
opposed to public policy had been impugned by way of a suit by the
respondent. The respondent, by virtue of this act, has, indicated its
preference for an adjudication by a public fora, as against a private forum,
such as, an arbitral tribunal. In these circumstances, this court ought not to
grant relief as prayed for in the petition. As to how the transaction was
vitiated by fraud, reference was made by the learned counsel to the
assertions made in that behalf in the reply, in particular, to averments made
under the heading "vitiated by fraud".
(iv) The transactions were violative of the existing legal provisions, as
contained in FEMA Regulations, Risk and Management Circular and RBI
Guidelines on Derivatives. In order to adjudicate upon these aspects, it was
necessary to have RBI's say in the matter. As a matter of fact (as averred in
the reply), the respondent became aware of the illegality of the transaction in
issue, only upon gaining knowledge of the RBI Circular dated 26.04.2011,
whereby penalty had been imposed on various banks for acting in
contravention of instructions issued qua derivative transactions. It was
contended that the Orissa High Court in a Public Interest Petition titled
Arb.P. 534/2013 Page 11 of 32
Pravanjan Patra vs Republic of India 109 (2010) CLT 817 had directed
investigation by CBI into "exotic derivative contracts".
(v) The transactions in issue having been entered into by employment of
fraud and misrepresentation; and, being otherwise, opposed to public policy,
parties herein could not be relegated to a private forum, such as, an arbitral
tribunal, for adjudication. In support of this submission, reliance was placed
on the following cases, apart from the N. Radhakrishnan's case cited by the
petitioner, as well: Ivory Properties & Hotels Pvt. Ltd. vs Nusli Neville
Wadia 2011 (2) Arb. L.R. 479 (Bom); H.G. Oomor Sait & Anr. Vs O.
Aslam Sait (2001) 2 MLJ 672; and Nahar Industries Enterprises Ltd. vs
Hong Kong and Shanghai Banking Corporation Ltd. (2009) 8 SCC 646.
(vi) Where the legality of the main contract is in issue, the parties cannot be
relegated to arbitration based on an arbitration mechanism incorporated in
the main contract. In view of the fact that the transactions in issue were
tainted by fraud, misrepresentation and undue influence, not only the main
agreement, but also the arbitration clause, would collapse. This submission
was sought to be buttressed by placing reliance on the following
judgements: India Household Healthcare Ltd. vs L.G. Household and
Healthcare Ltd. (2007) 5 SCC 510; WF Ducat & Co. Pvt. Ltd. vs Hiralal
Palnnalal AIR 1976 Cal 126; Atul Singh & Ors. vs Sunil Kumar Singh &
Ors. (2008) 2 SCC 602; TML Financial Services Ltd. vs Vinod Kumar
2010 (1) KLT 209; and MSM Satellite (Singapore) Pte. Ltd. vs World
Sports Group (Mauritius) Ltd. 2010 (112) BLR 4292.
Arb.P. 534/2013 Page 12 of 32
REASONS
7. I have heard the learned counsels for the parties and perused the record.
In order to deal with the submissions of counsels, I propose to take up each
objection raised, under the heads set out below.
A. Is the prosecution of the present petition tenable, pending the
adjudication of an application under Section 8 of the Act?
A.1 In so far as this issue is concerned, the answer lies in Section 8 of the
Act itself. Sub-section (1) of Section 8 of the Act empowers a judicial
authority, before which, an action is brought which is also subject matter of
an arbitration agreement, to refer the parties to arbitration if, an application
in that behalf is moved before it, prior to the submission of a first statement
on the substance of the dispute, by such an applicant. The only pre-requisite
attached to it is that, the application should be accompanied by the original
agreement or a duly certified copy thereof. This condition, is prescribed in
sub-section (2) of Section 8. Pertinently, Sub-section (3) of Section 8
provides that, notwithstanding the fact that an application had been moved
under sub-section (1), and the fact that, such an, application is pending
adjudication with the concerned judicial authority, arbitration could be
commenced, or continued and, accordingly, an arbitral award could be
made.
A.1.1 Clearly, the legislature mandates that the pendency of an
application under Section 8 of the Act, will not come in the way of
commencement or continuation of arbitral proceedings, and the resultant
pronouncement of an award. [see observations of the Supreme Court in
Vijay Kumar Sharma's case in paragraphs 1 to 13 at pages 489 to 490]
Arb.P. 534/2013 Page 13 of 32
A.2 Therefore while considering an application under Section 8 of the Act,
all that the Chief Justice or his designate has to consider is, whether the
arbitral proceedings have been filed in an appropriate court having
jurisdiction; and whether there is an arbitration agreement obtaining between
the parties. The Chief Justice or his designate may, optionally though,
choose to rule upon, whether or not the claim is alive or barred by limitation
and, furthermore, whether there is accord and satisfaction achieved in
respect of the transactions in issue or, discharge of the contract by virtue of
performance of obligations undertaken therein or, by mutual agreement. As
to whether or not a claim is arbitrable, which could include an objection,
such as, it being an excepted claim, or matters with respect to merits of the
claim, are best left to the arbitral tribunal. [See observations in National
Insurance Co. Ltd. vs Bhogra Polyfab (P) Ltd. (2009) 1 SCC 267 in
paragraph 22 at page 283]
A.3 Therefore, I have no difficulty in concluding that the petitioner is well
within its rights to press for grant of reliefs, as prayed for in the instant
petition.
B. Is there an arbitration agreement obtaining between the parties?
B.1 For this purpose, one would have to extract certain vital and relevant
portions of the Master Agreement, and the schedule. The same are set out
below:
"MASTER AGREEMENT
Dated as of 3/7/06
Punjab National Bank (party A)
And
Arb.P. 534/2013 Page 14 of 32
M/s Satnam Overseas Ltd. (party B)
Have entered and/or anticipate entering into one or more
transactions (each a 'Transaction") that are or will be govered by
this Master Agreement, which includes the schedule (the
"Schedule"), and the documents and other confirming evidence
(each a "Confirmation") exchanged between the parties
confirming those transactions.....
1. Interpretation
(a) xxxx
(b) xxxx
(c) Single Agreement. All Transactions are entered into in
reliance on the fact that this Master Agreement and all
Confirmations form a single agreement between the parties
(collectively referred to as this "Agreement"), and the parties
would not otherwise enter into any Transactions..."
(emphasis is mine)
B.1.1 The recital to the Master Agreement, as extracted above, is
indicative of the fact that the parties herein executed the same having regard
to the fact that it was anticipated that they would enter into one or more
transactions which will be governed by the said agreement, including the
schedule attached to it, and documents, as also other confirming evidence
exchanged between them which would confirm the transactions.
B.1.2 Similarly, the clause 1(c) of the Master Agreement, quite clearly
provides that all transactions are entered into based on the assurance that the
said agreement and all confirmations form a single agreement between
parties, and that, if that were not so, the parties would have not have entered
into any such transaction.
Arb.P. 534/2013 Page 15 of 32
B.2 There is no dispute raised before me that the Master Agreement and the
schedule was not executed by the parties herein. Therefore, by a logical
corollary, the provisions of part 4(h) of the schedule, [corresponding to
clause 13(b)(ii) of the Master Agreement], which contains the arbitration
agreement arrived at between the parties, would apply. The said clause, for
the sake of convenience, is extracted hereinbelow:
"...Governing Law: This agreement will be governed by and
construed in accordance with the Indian Law.
13(b) (i) submits to the jurisdiction of Courts/ Tribunal of Delhi
in India.
13(b)(ii) All dispute, differences and claims between the parties
hereto arising under this Agreement or out of or in connection
with the execution, interpretation, performance or non-
performance of this agreement or this schedule shall be referred
and settled by arbitration in accordance with the provisions of the
(Indian) Arbitration and Conciliation Act 1996 or any re-
enactment or modification thereof then in force. The parties
may mutually agree upon and appoint a sole arbitrator. If the
parties are unable to mutually agree upon and appoint a sole
arbitrator then the arbitration shall be referred to a panel of three
arbitrators appointed in the following manner; one arbitrator shall
be appointed by Party A; one arbitration shall be appointed by
party B; and the third arbitrator shall be appointed by the
aforesaid two arbitrators. The arbitration shall be held in Delhi,
India. Both parties shall endeavour to appoint arbitrators based
in Delhi...."
B.2.1 A perusal of the aforesaid clause would show that if the said
clause applies, then the courts in Delhi would have jurisdiction to entertain a
petition seeking to trigger the arbitration mechanism provided therein. The
clause not only provides that the arbitration will be held in Delhi, but also
propels the parties to appoint arbitrators based in Delhi. Clause 13(b)(i) is
Arb.P. 534/2013 Page 16 of 32
indicative of the fact that the parties have agreed to submit to the
jurisdiction of the courts in Delhi. There is no dispute that the respondent's
registered office is located in Delhi, and therefore, for all these reasons, the
petition as instituted, is maintainable.
B.3 In the context of the above, one may also have to deal with the
submission that RBI is, a proper and necessary party as the legality of the
transaction has been assailed by the respondent based on the provisions of
the FEMA Regulations, Risk and Management circular, and the RBI
Notification. The submission, according to me, is untenable, for the reason
that all that the court has to examine in the ordinary course is : as to whether
or not the parties before it, in a section 11 petition, are also, parties to the
arbitration agreement. Once that is established, the court has to usually look
no further. The scope of a Section 11 proceeding is limited to that extent.
B.3.1 In any event, dehors this aspect, I may note that RBI, in respect of
the transaction in issue, to my mind, is neither a proper nor a necessary
party. The legality or the validity of the transaction in issue, can be assailed
by the respondent before the arbitral tribunal by referring to the
aforementioned regulations, circulars, and guidelines. A party is necessary
to a proceedings if no effective order or judgement, or even an award, can be
passed by a judicial authority in its absence, and similarly, an entity may be
impleaded as a "proper party", if in its absence adjudication of the dispute is
not possible. This argument, if at all, can only be entertained in conjunction
with the submission advanced on behalf of the respondent, that the
transaction is fraught with fraud, misrepresentation and undue influence.
Arb.P. 534/2013 Page 17 of 32
B.3.2 Sans the said submission, it is difficult for me to come to a
conclusion that RBI is a proper and necessary party, and therefore, the said
petition will not lie. Any illegality, that the respondent may wish to bring
to fore, can be examined by the arbitral tribunal in light of the relevant
regulations, circulars and guidelines, on which it seeks to place reliance.
Since, it is a matter which ultimately the arbitral tribunal will rule upon, I do
not wish to enter the arena, as to whether or not the transactions in issue are
legal, having regard to the applicable law.
C. Do allegations of fraud, misrepresentation and undue influence, by
the respondent, qua the transactions in issue, render the instant petition
'not maintainable'?
C.1 Before I proceed further, I would like to set out the principles
articulated by the various judgements in that behalf. First and foremost, one
would have to draw a distinction between forgery and fabrication and
allegation of fraud, misrepresentation and undue influence. If it were a case
where the respondent had alleged that the documents in issue which
contained the arbitration agreement, i.e., Master Agreement and the schedule
to the said Master Agreement, were forged and fabricated, the court, while
adjudicating upon a petition under Section 11 of the Act, may have to decide
and rule upon it. [See National Insurance Company paragraph 23 at page
283].
C.2 The allegation, however, herein is that the respondent herein, in a sense
was duped or induced to, enter into, a derivative transaction, which, instead
of reducing its risk and liability, had exposed it to a monetary liability
greater than that envisaged by it.
Arb.P. 534/2013 Page 18 of 32
C.3 Transactions which are impugned on the ground of fraud,
misrepresentation or undue influence are voidable at the instance of a party
making such an allegation. (See Section 17, 18 and 19 of the Contract Act).
The respondent, recognizing this principle in its suit, has made a prayer to
that effect. Therefore, what would have to be examined by me, prima facie,
is whether a case of fraud, misrepresentation and undue influence is made
out, since parties have invited a finding on the issue, though I have grave
doubts as to whether this is the scope of a petition preferred under Section
11 of the Act. It is because a distinction has to be made between a fraud
employed in inducing another party to enter into a contract, that is, qua the
underlying transaction or its performance, and a fraud, which pertains to the
execution of the contract itself; say for example, where signatures are not of
the person concerned. Fraud of the former kind will have to be left for
determination, ordinarily, by an arbitral tribunal.
C.3.1 The determination of this issue though, is being made dehors the
contentions advanced on behalf of the respondent before me that once an
allegation of fraud, misrepresentation and undue influence is made, then
necessarily, parties cannot be relegated to a private forum, such as an
arbitral tribunal, irrespective of the party making the allegation. In other
words, according to the respondent, it would make little difference, whether
the objection is taken by the accuser or the accused.
C.4 Therefore, one would have to briefly advert to what according to the
respondent, is the fraud and/or misrepresentation employed by the petitioner.
According to the respondent, it was incumbent upon the petitioner to hedge
the respondent's liability and exposure on account of depreciation of the US
Dollar. In this behalf, it was contended that the transaction which notionally
Arb.P. 534/2013 Page 19 of 32
swapped, i.e., USD 10 million into CHF (Swill Francs), at the rate of 1.2012
for a term of three years, exposed the respondent to the risk of Dollar
depreciating against Swiss Francs (CHF) below 1.2012 rate in the defined
period. The transaction gave the option to the respondent to sell the Dollars
at the rate of 1.2012, if it fell below this rate, with the caveat that this, so
called protection, got 'knocked out' if, the Dollar depreciated below 1.0200.
C.4.1 According to the respondent, what compounded the problem, was
that, the respondent was obliged to purchase the Dollar if, it appreciated
above 1.2012 rate. Furthermore, the respondent was required to pay the
petitioner penalty equivalent to CHF 25000/- per day in case the CHF/Dollar
traded above or below the lower barrier 1.0200 or the upper barrier 1.3500.
As per the respondent, the transaction was configured to limit the protection
till such time the depreciation of the dollar reached the level of 1.0200.
Beyond that, there was no protection and, similarly, when the Dollar
appreciated above the 1.2012 rate, it was required to purchase Dollars. The
respondent claims that in this process, it has already paid, approximately,
Rs.40 crores to the petitioner, which excludes the outstanding demand of
approximately Rs. 29 crores.
C.4.2 In this context, it is also stated by the respondent, that the
petitioner had paid little attention to the FEMA Regulations, the Risk and
Management Circular, the RBI Notification and the RBI Guidelines on
Derivatives. It is the submission of the respondent that the petitioner's
conduct was questionable on the following counts : it was guilty of mis-
selling the derivative transactions; it had no regard to the fact that the risks
involved were not commensurate with the respondent's business, financial
operations, skill and sophistication, internal policy and risk appetite; the
Arb.P. 534/2013 Page 20 of 32
petitioner failed to carry out a proper, due diligence, with regard to user
appropriateness, or suitability of the product qua the respondent; and lastly,
the petitioner failed to take into account the relevant provisions of the Risk
and Management Circular, which required it to ensure that "options
contracts involving cost reduction structures", were such structures which
did "not result in increase in risk in any manner" and "do not result in net
receipt of premium by the customer".
C.5 The sum of these allegations is that the respondent, which is essentially
in the business of exporting rice, does not have the wherewithal and the
necessary financial sophistication available with it for understanding the
nuances of the transaction in issue. For this purpose the relevant extracts of
the FEMA Regulations, the Risk and Management Circulars, the RBI
Notification and the RBI Guidelines on Derivatives were relied upon.
C.5.1 In my opinion, this stand of the respondent seems, prima facie,
suspect, in view of the fact, as indicated right in the beginning, that the
petitioner has entered into several swap and option deals, apart from the
transaction in issue, between July, 2006 and July, 2008. In some of these
transactions the respondent has received moneys, whereas in others it had to
make pay outs.
C.5.2 This apart, the respondent in its application made on 18.07.2007,
categorically stated that it understood that there would be an exposure to
currency exchange rate fluctuations. The respondent went on to say that
proper risk management policies were in place for undertaking derivative
transactions, and having understood the same, it had accepted the risk
associated with it as mentioned in the "Term Sheet". The Term Sheet dated
Arb.P. 534/2013 Page 21 of 32
18.07.2007 includes, amongst others, the following assertions qua risk
disclosure and client representation (i.e., in the present case the respondent
herein):
".... Risk Disclosure:
1. Client is protected from USD/CHF exchange rate
fluctuations up to USD/CHF 1.0200 for principal exchange part...
2. xxxx
Further the client represents that :
1. It is acting for its own account, and it has made its own
independent decisions to enter into this Transaction and as to
whether this Transaction is appropriate or proper for it is based
upon its own judgement and upon advice from such advisors as
it has deemed necessary.
2. It is not relying on any communication (written or oral) of the
other party as investment advice or as a recommendation to
enter into this Transaction and has not placed any reliance on
the other party or any officer or third party acting on behalf of
the other party; it being understood this information and
explanations related to the terms and conditions of this
Transaction shall not be considered investment advice or a
recommendation to enter into this Transaction.
3. It has not received from the other party any assurance or
guarantee as to the expected results of this Transaction.
4. It is capable of evaluating and understanding (on its own behalf
or through independent professional advice), and
understandings and accepts; the terms, conditions and risks of
this Transaction. It is also capable of assuming, and assumes,
the financial and other risks of this Transaction....."
(emphasis is mine)
C.5.2.1 The respondent accepted, inter alia, the aforementioned terms and,
thus, consciously, chose to execute the transactions in issue. If, there was
Arb.P. 534/2013 Page 22 of 32
any doubt, it is set to rest, when one has regard to the letter dated
18.11.2009, issued by Sh. Satnam Arora, the Jt. Managing Director of the
respondent. A perusal of the said document would show that the respondent
had the necessary skills available to understand the impact of the transaction
it was entering into. For the sake of convenience the said letter is extracted
hereinbelow:
"Dear Sir,
This is with reference to our USD CHF Swap Derivative Deal
No. 1040 dated 18th July 2007 done with your bank.
As it is obvious, the CHF is trading at its all time low and we
are below the lower barrier of our range on the trade and
accordingly accruing a considerable amount on a per day penalty
basis and this would be expected to remain for some time now, as
per forecasts available.
However, the USD is expected to recover in the near future
and as per common consensus we should see the CHF weakening
starting beyond the second half of next year.
In view of the above, we request you to amend the observation
dates as under:
Observation of daily penalty below 1.0200 & above 1,3500
(Ongoing, till 18th January 2010) to be shifted to start from 9
August 2010 till 22 October 2010 which will be settled on
26th October 2010
Observation of daily penalty below 1.0500 & above 1,3500
(Existing start from 19th January 2010) to be shifted to start
from 18 January 2011 till 04 August 2011 which will be
settled on 8th August 2011.
Exact dates should be informed to us as per your calculations. The
option premium for the above shifting may be charged as
applicable.
Arb.P. 534/2013 Page 23 of 32
On the subject of existing negative accruals of CHF 1,075,000 (for
43 days) as per the terms of the trade, it would be cleared by us
maturity i.e. 08th July 2010....."
C.6 Therefore, to my mind, at least at this stage the respondent has not been
able to make out any case of fraud, misrepresentation or undue influence
having been employed in the execution of the transactions.
C.7 According to me this discussion was necessary as one was required to
examine, at least prima facie, the contours of fraud. In cases such as the
present one, if such an assertion is made a court is duty bound to examine,
albeit tentatively, whether the plea of fraud is borne out prior to taking a
decision as to whether or not parties ought to be relegated to a public fora,
such as a court. If this exercise is not embarked upon, then the remedy by
way of arbitration as agreed to between parties, could end up being avoided
even when on the face of it, the allegation of fraud lacks substance.
D. Can the party which makes an allegation of fraud, insist that the
dispute be tried by a public fora such as the court, as against the agreed
private forum, i.e., the arbitral tribunal?
D.1 To my mind, ordinarily the leeway as to the forum, where adjudication
should take place, is available to the party which is charged with fraud, as
against one which makes the allegation. This proposition, however, is
hemmed in by a caveat, which is that, ultimately the discretion in that behalf
is vested in the court. If, the one who levels the charge makes out a tenable
case, that is, a prima facie case, in the very least, the court, could in the
given facts of the case refuse to send the parties to arbitration. The reason,
to my mind, is simple: parties could not have agreed to have the charge of
"cheating" or "serious fraud" involving complicated questions of law
Arb.P. 534/2013 Page 24 of 32
referred to an arbitral tribunal. The rationale though, for grant of a leeway
by courts, to a party charged with fraud, is that, he could desire a public
vindication of allegation made against him and, therefore, may convey to the
court that he does not want such an allegation to be tried by a private forum.
Therefore, ordinarily, the court would sustain the plea of a person charged
with fraud that his case should be tried by a public fora such as a court.
D.1.1 The same, however, is not true of a person levelling a charge, save
and except where the court comes to a conclusion that the matter requires
adjudication by a court of law as it involves serious allegations of fraud.
The person making the allegation of fraud qua another may want a trial qua
an allegation of fraud before a public forum, to which the accused could
respond, and quite reasonably, if I may say so, that he desires to have the
matter tried by a private forum, such as an arbitral tribunal, without a public
glare as it is easy to fling trumped-up charges of fraud, which could
irreversibly damage his character by the time trial by a public fora gets
concluded.
D.1.2 This was precisely the view which the Chancery Division took in
Russell vs Russell. The relevant observations of the court are extract
hereinbelow:
"...First of all, is it true that the parties to a contract can hardly
be supposed to have endeavoured to refer to an arbitrator an
attempt by one of them to cheat the other? I can find no reason
for assuming it. A fraudulent man would not desire publicity,
but would wish the question to be inquired into before a private
tribunal. Nor does it follow that the man who has been
defrauded wants publicity. It is an injury to the credit of the
firm. It is an injury to the reputation of a man who has been his
partner, who may be connected with him not only by the ties of
Arb.P. 534/2013 Page 25 of 32
partnership, but, as in the case before me, by nearer and dearer
ties. Why should it be necessarily beyond the purview of this
contract to refer to an arbitrator questions of account, even
when those questions do involve misconduct amounting even to
dishonesty on the part of some partner? I do not see it. I do not
say that in many cases which I will come to in the second
branch of the case before the court, the Court may not, in the
exercise of its discretion, refuse to interfere; but it does not
appear to me to follow of necessity that this clause was not
intended to apply to all questions, even including questions
either imputing moral dishonesty or moral misconduct to one or
other of the parties.
I now come to the first ground where personal fraud is in
issue. Though I quite agree it is within the discretion of the
Court to say, where one of the two partners desires it, that a
dispute shall not be referred to arbitration, yet I must consider
for a moment which of the two partners does desire to exclude
arbitration. Does the party charging the fraud desire it, or the
party charged with the fraud desire it? Where the party changed
with the fraud desires it, I can perfectly understand the Court
saying, "I will not refer your character against your will to a
private arbitrator." It seems to me in that case it is almost a
matter of course to refuse the reference, but I by no means think
the same consideration follows when the publicity is desired by
the person charging the fraud. His character is not at stake, and
the other side may say, "the very object that I have in desiring
the arbitration is that the matter shall not become public. It is
very easy for you to trump up a charge of fraud against me, and
damage my character, by an investigation in public." There is a
very old and familiar proverb about throwing plenty of mud,
which applies very much to these charges made by members of
the same family, or members of the same partnership, against
one another in public. It must be an injury, as a rule, to against
one another in public. It must be an injury, as a rule, to the
person charged with fraud to have it published, and I must say
that I am by no means satisfied that the mere desire of the
person charging the fraud is sufficient reason for the Court
refusing to send the case to arbitration.
Arb.P. 534/2013 Page 26 of 32
It may be that that must deped upon the circumstances of the
case, not forgetting both the evidence before the Court when the
motion is made, and the nature of the charge that is actually
made. But I for one do not wish to countenance the doctrine
that the mere fact of a partner, who has a contract in a deed to
refer partnership disputes to arbitration, making a charge of
fraud against a co-partner, is sufficient to prevent the co-partner
insisting upon a reference to arbitration. As I conceive it, that
rule ought only to be applied, as a matter of course, without
investigating the circumstances, in cases where the person
charged with the fraud desires the enquiry to be public....
..... The next question, I have to consider is, what foundation
there is for the charges, because, if the mere making of a charge
of fraud would entitle the person making it to call upon the
court, in the exercise of its discretion, to refuse to refer to
arbitration, there would be a very easy way of getting rid of all
these clauses of arbitration. I am satisfied that the mere making
of a charge will not do that, even in a case where the Court
ought to exercise its discretion by refusing to refer the case to
arbitration. There must be sufficient prima facie evidence of
fraud, not conclusive or final evidence, because it is not the trial
of the action, but sufficient prima facie evidence......"
D.1.3 The Supreme Court in the case of Abdul Kadir Shamsuddin
Bubere vs Madhav Prabhakar Oak & Anr., adopted the Russell vs. Russell
principle. The relevant observations made in the said judgment of the
Supreme Court, which support this principle, are extracted hereinbelow:
"There is no doubt that where serious allegations of fraud are
made against a party and the party who is charged with fraud
desires that the matter should be tried in open court, that would
be a sufficient cause for the court not to order an arbitration
agreement to be filed and not to make the reference. But it is not
every allegation imputing some kind of dishonesty, particularly
in matters of accounts, which would be enough to dispose a court
to take the matter out of the forum which the parties themselves
have chosen. This to our mind is clear even from the decision in
Russel's case [1880] 14 Ch. D. 471..
Arb.P. 534/2013 Page 27 of 32
We are clearly of the opinion that merely because some
allegations have been made that accounts are not correct or that
certain items are exaggerated and so on that is not enough to
induce the court to refuse to make a reference to arbitration. It is
only in cases of allegations of fraud of a serious nature that the
court will refuse as decided in Russel's case [1880] 14 Ch. D.
471 to order an arbitration agreement to be filed and will not
make a reference..
It is only when serious allegations of fraud are made which it is
desirable should be tried in open court that a court would be
justified in refusing to order the arbitration agreement to be filed
and in refusing to make a reference..."
D.1.4 Therefore, I do not wholly agree with Mr. Nigam's view that the
court is left with no discretion to relegate the parties to a public fora as
against a private forum, such as, an arbitral tribunal when, a plea in that
respect is made by the person making an allegation of fraud, i.e., the
accuser. It is though another matter that in Russel Vs. Russel, the defendant
against whom the allegation of fraud had been made was seeking to be
referred to an arbitral tribunal in accordance with the agreement obtaining
with the plaintiff. However, in the case of Abdul Kadir Shamsuddin
Bubere Vs. Madhav Prabhakar Oak, the allegations of fraud though were
made against the appellant before the Supreme Court by the respondents,
who had filed an application under Section 20 of the Arbitration Act, 1940.
The Supreme Court after noticing the decision in the case of Russel Vs.
Russel, ruled that on facts, the allegations made did not amount to serious
allegations of fraud necessitating a trial in open court. The net result is that,
even in a case where a person charged with fraud, seeks trial by public
forum, the court could refuse such a request.
Arb.P. 534/2013 Page 28 of 32
D.1.5 The Supreme Court in N. Radhakrishnan Vs. Maestro Engineers
and Ors., noticed the ratio of the judgment in Russel Vs. Russel and Abdul
Kadir Shamsuddin Bubere Vs. Madhav Prabhakar Oak. Upon noticing the
ratio, it came to the conclusion that the application filed under Section 8 of
the Act by the appellant before the Supreme Court in a suit filed by the
respondents was, inter alia, dismissed on the ground that he had made
allegations relating to misappropriation of funds and malpractices on the
part of the respondents. The Supreme Court accepted the plea of the person
charged with fraud that the matter required adjudication by a public fora. As
a matter of fact, the Supreme Court in this case recognized the power of a
court not to refer parties to arbitration even where an arbitration agreement
is obtaining between the parties where serious or complicated questions of
law and facts require adjudication. In that sense, the Supreme Court
extended the discretionary power available under the Arbitration Act, 1940
Act to the Act under consideration i.e., the Arbitration and Conciliation Act,
1996. This is evident on a bare perusal of paragraph 25 of the judgment
where the court has accepted the principle laid down by the Madras High
Court in the case of H.G. Oomor Sait Vs. O. Aslam Sait, [(2001) 3 CTC 269
(Mad)]. Notably though, the language of sub-Section (1) of Section 8 of
the Act is suggestive of the legislative intent that once conditions prescribed
in the Section are fulfilled, the court shall refer the parties to arbitration.
D.1.6 I may only indicate that in coming to this conclusion I have not
relied upon a judgement of the Single Judge of Supreme Court in the case of
Swiss Timing, wherein it has been observed that the judgement rendered by
a larger Bench of the Supreme Court in N. Radhakrishnan, is per incuriam.
Arb.P. 534/2013 Page 29 of 32
The reason for this is that the said judgement, does not adversely impact the
case of the petitioner.
8. Since the judgment in H.G. Oomor Sait has already been considered in
N. Radhakrishnan case, I need not dilate on the same. I may, however, refer
to two other judgments cited by the respondents. First one, is the judgment
of the Supreme Court in the case of Nahar Industrial Enterprises Ltd. Vs.
Hong Kong and Shanghai Banking Corporation, (2009) 8 SCC 646. This
judgment dealt with the issue concerning the power of the High Court to
transfer a civil suit filed after the enactment of the Recovery of Debts Due to
Banks and Financial Institutions Act, 1993 (in short RDDB Act) to the Debt
Recovery Tribunal (DRT). In my view, this judgment has no applicability
to the issue at hand. The only reason perhaps this judgment has been cited is
because the transaction in issue involved facets of International Swaps and
Derivates Agreement.
8.1 That brings me to the last judgment, which is the judgment of a single
judge of the Bombay High Court in the case of Ivory Properties and Hotels
Pvt. Ltd. Vs. Nusli Neville Wadia, 2011 (2) ARBLR 479 (Bom). This
judgment is in line with the view that I have taken hereinabove in as much
as it does not deride from the principle articulated above by me. In this case,
the court was dealing with an application under Section 11(6) of the Act.
The applicant before the court sought appointment of an arbitrator qua
disputes which arose with the opposite party concerning development rights
in an immovable property. The respondent no.2 i.e., the opposite party
before the court had filed both a suit as well as a criminal case against the
applicant. In the suit, the applicant had interceded by an application under
Section 8 of the Act, which at the relevant time, was pending adjudication.
Arb.P. 534/2013 Page 30 of 32
The court came to the conclusion since the allegations of fraud were of a
serious nature, they ought to be determined by a civil court. As is evident
from the brief facts, adverted to above, that in this case even though the
person who had been charged with fraud sought to trigger the arbitration
mechanism, the court did not oblige. The rationale behind the same is found
in the following observations made in the judgment :-
"..Now, it is necessary for the Court to emphasize that it is not
every stray allegation of fraud which would lead to the
consequence of a refusal on the part of the court to refer parties
to arbitration. The law certainly is not that on an isolated or stray
reference to fraud without material particulars that the
jurisdiction to refer parties to arbitration would stand ousted.."
8.2 I must also, however, note that in the aforementioned case, there was
an attendant circumstance which, perhaps propelled the court not to entertain
the application under Section 11(6) of the Act, which was that in the suit, the
respondents had sought an injunction not only against the applicant who was
party to the arbitration agreement but qua other entities as well, which were
not parties to the suit.
8.3 In my view, the ratio of the judgment is that the decision of the court
whether or not parties should be relegated to a public forum is not wholly
dependent on who takes the plea but is governed by the assessment of the
court as to whether a serious case of fraud is made out which requires a
public trial.
8.4 In the facts of this case, I have come to the conclusion that respondent
has not been able to make out a case of serious fraud which requires a trial
by a public forum.
Arb.P. 534/2013 Page 31 of 32
9. In view of the foregoing discussion, the other contention, that the
arbitration agreement will collapse on account of the alleged fraud, is also
not sustainable. In any event, an arbitration agreement is severable from the
main contract. (See Section 16 of the Act).
10. In these circumstances, the petition is allowed. Since the respondents
have not appointed an arbitrator in the matter, the court is inclined to appoint
one. Accordingly, Hon'ble Mr. Justice R.V. Raveendran, a former Judge of
the Supreme Court (Ph. No. 080-26601279) is appointed as an arbitrator.
The arbitrator appointed by this court and the one appointed by the
petitioner shall convene and appoint a third arbitrator in terms of the
arbitration agreement obtaining between the parties. Parties will, however,
bear their own costs.
11. Needless to say, any observation made hereinabove, will not impact the
merits of the case.
RAJIV SHAKDHER, J.
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