Bombay High Court
Ncc Ltd vs Posco Engineering And Construction ... on 12 July, 2022
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
Digitally
signed by
PRAJAKTA
PRAJAKTA SAGAR
SAGAR VARTAK
VARTAK Date:
1
2022.07.14
12:51:17
+0530 13-carap 301-21
Prajakta Vartak
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMMERCIAL ARBITRATION APPLICATION NO. 301 OF 2021
NCC Ltd. ..Applicant
Vs.
Posco Engineering and Construction
India Pvt. Ltd. & Anr. ..Respondents
-----
Mr. Kedar Wagle with Mr. Sagar Wagle i/b. Ms. Riddhi Pandit for
Applicant.
Mr. Nausher Kohli with A. Agarwal and Ms. Areena Sharma for
Respondent No.1.
Mr. Siddhartha Ronghe for Respondent No.2.
-----
CORAM : G.S. KULKARNI, J.
DATE : JULY 12, 2022.
P.C.:
1. At the outset, learned counsel for the applicant states that
respondent no.2 is not party to the arbitration agreement and seeks
leave to delete the name of respondent no.2. Prayer is accepted.
Amendment be carried out during the course of the day. Re-verification
is dispensed with.
2. This is an application filed under Section 11 of the Arbitration and
Conciliation Act, 1996 (for short, "the Act") whereby the applicant has
prayed for appointment of an arbitral tribunal for adjudication of the
disputes and differences which have arisen between the parties under a
Contract for Civil & Architectural Construction Work of India POSCO
Maharashtra CRM Project dated 25 November, 2011. There is an
arbitration agreement as contained in clause 18.2 on which there is no
dispute.
2 13-carap 301-21
3. The case of the applicant is that the contractual work is completed
and there is dispute between the parties in regard to the VAT liability in
regard to which both the parties are already before the assessment
authorities.
4. The jurisdiction of this Court is very limited to the examination of
the arbitration agreement on which there is no dispute. There is also
invocation of the arbitration agreement by the applicant's notice dated
26 August, 2021 to which there is respondents' reply dated 27
September, 2021, inter alia contending that it was premature for the
respondents to invoke the arbitration agreement. Such letter of the
respondents was again replied by the applicant by its letter dated 25
October, 2021 disputing the contentions of the respondents in the reply
dated 27 September, 2021. In my opinion, all these are contentions of
the parties on merits.
5. As there is an arbitration agreement between the parties as
contained in clause 18.2 as noted above, this Court can appoint an
arbitral tribunal keeping all contentions open to agitate before the
arbitral tribunal. Hence the following order:-
ORDER
(i) Mr. Manoj S. Sanklecha, Former Judge of this Court is appointed as a sole Arbitrator to arbitrate the disputes and differences between the parties under the Contract for Civil & Architectural Construction Work of India POSCO Maharashtra CRM Project dated 25 November, 2011.
(ii) The learned prospective sole arbitrator, before entering the reference, shall forward a statement of disclosure as per the requirement of Section 11(8) read with Section 12(1) of the Arbitration and Conciliation Act, 1996, to the Prothonotary & Senior Master of this 3 13-carap 301-21 Court, to be placed on record of this application with a copy to be forwarded to both the parties;
(iii) The fees payable to the arbitral tribunal shall be as prescribed under the Bombay High Court (Fees Payable to Arbitrators) Rules, 2018.
(iv) At the first instance, the parties shall appear before the prospective arbitrator within 15 days from today on a date which may be mutually fixed by the prospective sole arbitrator;
(v) All contentions of the parties are expressly kept open;
(vi) The application is disposed of in the above terms. No costs.
(vii) Office to forward a copy of this order to the learned Arbitrator on the following address:
"Mr. Manoj S. Sanklecha, Former Judge of this Court, Address: 311, Churchgate Chambers, Thakersey Road, New Marine Lines, Behind Aaykar Bhavan, Mumbai - 400 020.
Mobile: 9820065338 Email ID: [email protected]".
[G.S. KULKARNI, J.]