Calcutta High Court
Srei Equipment Finance Limited vs Murti Housing And Finance Private ... on 14 May, 2025
Author: Shampa Sarkar
Bench: Shampa Sarkar
OCD 8
ORDER SHEET
AP-COM/369/2025
IN THE HIGH COURT AT CALCUTTA
COMMERCIAL DIVISION
ORIGINAL SIDE
SREI EQUIPMENT FINANCE LIMITED
VS
MURTI HOUSING AND FINANCE PRIVATE LIMITED
BEFORE:
The Hon'ble JUSTICE SHAMPA SARKAR
Date: 14th May, 2025.
Appearance:
Mr. Ranjan Bachawat, Sr. Adv.
Ms. Pubali Sinha Chowdhury, Adv.
Mr. Satyaki Mukherjee, Adv.
Ms. Rajeshwari Prasad, Adv.
...for the petitioner
Mr. Samrat Sen, Sr. Adv.
Ms. Manali Bose, Adv.
Mr. Subhransu Ganguly, Adv.
...for the respondent
1. This is an application for appointment of an Arbitrator, to arbitrate upon
the disputes arising out of the agreement for sale dated September 29, 2017,
which was entered into between the respondent and Srei Infrastructure
Finance Limited (SIFL).
2. The clause with regard to settlement of dispute by arbitration is contained
under Clause 7 of the said agreement. It provides that in the event of any
dispute or difference arising out of and/or in connection with the agreement
2
during its subsistence and/or thereafter, between the parties including any
dispute or difference relating to and/or touching the agreement or any
covenants thereof, shall be settled by arbitration in accordance with the
provisions of the Arbitration and Conciliation Act, 1996 and rules framed
thereunder.
3. Mr. Bachawat, learned senior advocate, submits that although the
agreement was entered into between the respondent and SIFL, but by a
business transfer agreement all rights, liabilities, business dealings etc. of
SIFL stood transferred to Srei Equipment Finance Limited (SEFL).
According to Mr. Bachawat, the agreement provided that the expression
'purchaser' would include successors-in-office, successors-in-interest, legal
representatives, nominees and assigns. By the business transfer agreement,
the commercial activities of SIFL stood transferred to SEFL and as such,
SEFL was the successor in interest and the assignee of SIFL. Reference is
made to the notice invoking arbitration dated November 5, 2024. The
petitioner called upon the respondent to agree to the appointment of one of
the two named arbitrators in the said notice, with a further proposal that
the seat and the venue of arbitration will be Kolkata. Further reference is
made to the response of the respondent dated December 3, 2024, wherein
the respondent raised an objection with regard to the invocation on the
ground that the subject agreement for sale was between SIFL and the
respondent. SEFL being a non-signatory, could not invoke arbitration.
3
4. Mr. Sen, learned senior advocate for the respondent, submits that the claim
was time barred. The petitioner sought specific performance of an
agreement for sale of 2017. The time for performance expired on September
28, 2018. The notice of invocation was issued on November 5, 2024. Mr.
Sen submits that the referral court is empowered to weed out non-arbitrable
claims or time barred claims and decide the issue. Mr. Sen relied on the
following decisions in support of his contention that this Court should
refuse to refer the dispute upon holding that the same is barred by
limitation:--
(i) B and T AG v. Ministry of Defence reported in (2024) 5 SCC 358 and
(ii) Lombardi Engineering Ltd. v. Uttarakhand Jal Vidyut Nigam Ltd.
reported in (2024) 4 SCC 341;
5. The next contention of Mr. Sen is with regard to non-existence of the
arbitration clause between the parties. Mr. Sen submits that the first duty
of the referral court is to enquire as to whether an arbitration clause exists
between the parties to the proceeding. In support of such contention, Mr.
Sen relies on the decisions in SBP & Co. v. Patel Engineering Ltd. &
Another reported in (2005) 8 SCC 618 and National Insurance Co. Ltd.
v. Boghara Polyfab Pvt. Ltd. reported in (2009)1 SCC 267. Paragraph 26
of the decision in Lombardi Engineering (supra) is also referred to.
6. Mr. Sen denies the contention of Mr. Bachawat that, by virtue of a business
transfer agreement, the petitioner had acquired a right to enforce the
agreement for sale and approach this Court by invoking the arbitration
4
clause. His first contention is that the business transfer agreement has not
been annexed and there has been suppression of such documents. The next
question which has been raised is whether the business transfer agreement
provides for assignment of the agreement for sale between SIFL and the
petitioner, to SEFL. Such issue, requires consideration by this Court, to
satisfy itself that the arbitration agreement stood assigned to the petitioner,
upon execution of the business transfer agreement as a consequence of
transfer of the agreement for sale as well.
7. Heard the parties. First, this Court considers the point of limitation. The
Hon'ble Apex Court explained the scope of interference by a referral court
by, inter alia, holding that the referral court should enquire whether the
application for reference to arbitration was barred by limitation i.e. made
within three years from invocation and whether the claim is ex facie barred
and non-arbitrable. A mini trial is not required to be conducted by the
referral court. Reference is made to the decision of SBI v. Krish Spinning...
reported in 2024 SCC OnLine 1754. The relevant paragraph is quoted
below:-
"126. Before, we close the matter, it is necessary for us to clarify the
dictum as laid in Arif Azim Co. Ltd. v. Aptech Ltd. reported in 2024
INSC 155, so as to streamline the position of law and prevent the
possibility of any conflict between the two decisions that may arise in
future.
127. In Arif Azim (supra), while deciding an application for
appointment of arbitrator under Section 11(6) of the Act, 1996, two
issues had arisen for our consideration:
5
i. Whether the Limitation Act, 1963 is applicable to an
application for appointment of arbitrator under Section 11(6) of
the Arbitration and Conciliation Act, 1996? If yes, whether the
petition filed by M/s Arif Azim was barred by limitation?
ii. Whether the court may decline to make a reference under
Section 11 of Act, 1996 where the claims are ex-facie and
hopelessly time-barred?
128. On the first issue, it was observed by us that the Limitation
Act, 1963 is applicable to the applications filed under Section 11(6)
of the Act, 1996. Further, we also held that it is the duty of the
referral court to examine that the application under Section 11(6) of
the Act, 1996 is not barred by period of limitation as prescribed
under Article 137 of the Limitation Act, 1963, i.e., 3 years from the
date when the right to apply accrues in favour of the applicant. To
determine as to when the right to apply would accrue, we had
observed in paragraph 56 of the said decision that "the limitation
period for filing a petition under Section 11(6) of the Act, 1996 can
only commence once a valid notice invoking arbitration has been
sent by the applicant to the other party, and there has been a failure
or refusal on part of that other party in complying with the
requirements mentioned in such notice."
129. Insofar as the first issue is concerned, we are of the opinion
that the observations made by us in Arif Azim (supra) do not require
any clarification and should be construed as explained therein.
130. On the second issue it was observed by us in paragraph 67 that
the referral courts, while exercising their powers under Section 11 of
the Act, 1996, are under a duty to "prima-facie examine and reject
non-arbitrable or dead claims, so as to protect the other party from
being drawn into a time-consuming and costly arbitration process."
131. Our findings on both the aforesaid issues have been
summarised in paragraph 89 of the said decision thus:--
"89. Thus, from an exhaustive analysis of the position of law on the
issues, we are of the view that while considering the issue of
limitation in relation to a petition under Section 11(6) of the Act,
1996, the courts should satisfy themselves on two aspects by
employing a two-pronged test - first, whether the petition under
6
Section 11(6) of the Act, 1996 is barred by limitation; and secondly,
whether the claims sought to be arbitrated are ex-facie dead claims
and are thus barred by limitation on the date of commencement of
arbitration proceedings. If either of these issues are answered
against the party seeking referral of disputes to arbitration, the court
may refuse to appoint an arbitral tribunal."
8. The subject agreement for sale was to be executed by and between SIFL and
the petitioner, within the 12th month from the date of execution i.e. within
September 28, 2018. The period between March 15, 2020 and February 28,
2022 had been excluded by the Hon'ble Apex Court for the purpose of
computation of limitation in respect of all proceedings or applications to be
filed under the Arbitration and Conciliation Act, 1996, which included the
time for issuance of a notice invoking arbitration. Moreover, proceedings
were going on in the NCLT and the parties were undergoing CIRP. Thus, in
the instant case as well, the above period, in my prima facie view, should be
excluded while computing the period of limitation to invoke arbitration. In
the decision of Krish Spinning (supra), the Hon'ble Apex Court held that the
referral court was required to see whether the reference to arbitration was
within the period of limitation or the claims were dead wood, leaving it for
the learned arbitrator to decide on the point of limitation, which is often
mixed question of law and facts. In the decision of B and T AG (supra) which
has been relied upon by Mr. Sen, the eye of needle test has been discussed.
It provides that the standard of scrutiny to examine the non-arbitrability of
the claim would only be, prima facie. The referral court must not undertake
a full review of the contested facts. It must only be confined to a primary
first review and let facts speak for themselves. The Hon'ble Court made a
distinction between the plea that the claims were
7
barred by limitation and that the application for appointment of an
arbitrator was barred by limitation. Cause of action was explained to be a
bundle of material facts, which were essential for determining the period of
limitation for bringing an action. Thus, the said decision does not help Mr.
Sen at this stage, in view of the aforementioned facts narrated hereinabove
and also because this application has been filed within a few months from
invocation of the arbitration clause. Lombardi Engineering (supra) also deals
with the limited scope of judicial scrutiny at the pre-referral stage. It lays
down the law that a restricted and limited review is available to the referral
court to check and protect parties from being forced to arbitrate when the
matter was demonstrably non-arbitrable and deadwood. In the facts of this
case, it would not be proper for this Court to go into a deeper probe.
9. The other contention of Mr. Sen that, the arbitration clause was not in
existence as the petitioner was not a signatory to the agreement for sale, is
prima facie, not acceptable to the Court for the following reasons:-
(a) The petitioner relies upon a business transfer agreement entered into
between SIFL and SEFL and contends that SEFL was the assignee or
the successor in interest of SIFL. The recital of the agreement has been
relied upon.
(b) SEFL is intrinsically connected with the business of SIFL and the
conduct of SEFL indicates that it chose to be bound by the said
agreement.
8
(c) The business transfer agreement was made a part of the resolution
plan. The resolution plan was approved by the NCLT.
10. The contention of Mr. Sen that NCLT had expressed doubts with regard to
the validity of the business transfer agreement and the applicant before the
NCLT had decided to maintain status quo in respect of the said agreement,
would indicate that SEFL had not actually derived any right on the basis of
the said agreement, is also an issue which is required to be adjudicated
upon appreciation of evidence. Such adjudication is also within the domain
of the learned arbitrator.
11. In the decision of ASF Buildtech Private Ltd. v. Shapoorji Pallonji and
Company Pvt. Ltd. reported in 2025 INSC 1016, the Hon'ble Court once
again reiterated that all issues with regard to arbitrability, non-arbitrability,
who should be parties to an arbitration agreement etc. should be left to be
decided by the learned arbitrator under the doctrine of kompetenz-
kompetenz. The relevant paragraphs are quoted below:-
"113. It is well within the jurisdiction of the Arbitral Tribunal to decide
the issue of joinder and non-joinder of parties and to assess the
applicability of the Group of Companies Doctrine. Neither in Cox and
Kings (I) (supra) nor in Ajay Madhusudhan (supra), this Court has said
that it is only the reference courts that are empowered to determine
whether a non-signatory should be referred to arbitration. The law
which has developed over a period of time is that both 'courts and
tribunals' are fully empowered to decide the issues of impleadment of a
non-signatory and Arbitral Tribunals have been held to be preferred
forum for the adjudication of the same.
114. In the case of Ajay Madhusudhan (supra), this Court, placing
reliance on Cox and Kings (I) (supra), has expressly held that Section 16
is an inclusive provision which comprehends all preliminary issues
touching upon the jurisdiction of the arbitral tribunal and the issue of
determining parties to an arbitration agreement goes to the very root of
the jurisdictional competence of the arbitral tribunal.
9
115. The case of Ajay Madhusudhan (supra) also recognizes that the
legal relationship between the signatory and non-signatory assumes
significance in determining whether the non-signatory can be taken to
be bound by the Arbitration Agreement. This Court also issued a caveat
that the 'courts and tribunals should not adopt a conservative approach
to exclude all persons or entities who are otherwise bound by the
underlying contract containing the arbitration agreement through their
conduct and their relationship with the signatory parties. The mutual
intent of the parties, relationship of a non- signatory with a signatory,
commonality of the subject matter, the composite nature of the
transactions and performance of the contract are all factors that signify
the intention of the non-signatory to be bound by the arbitration
agreement'.
116. Recently, a coordinate bench of this Court in Adavya Projects Pvt.
Ltd. v. Vishal Strcturals Pvt. Ltd., 2025 INSC 507, also held that an
arbitral tribunal under Section 16 of the Act, 1996 has the power to
implead the parties to an arbitration agreement, irrespective of whether
they are signatories or non-signatories, to the arbitration proceedings.
This Court speaking through. P.S. Narasimha J. observed that since an
arbitral tribunal's jurisdiction is derived from the consent of the parties
to refer their disputes to arbitration, any person or entity who is found
to be a party to the arbitration agreement can be made a part of the
arbitral proceedings, and the tribunal can exercise jurisdiction over
him. Section 16 of the Act, 1996 which empowers the arbitral tribunal
to determine its own jurisdiction, is an inclusive provision that covers
all jurisdiction question including the determination of who is a party to
the arbitration agreement, and thus, such a question would be one
which falls within the domain of the arbitral tribunal. It further
observed that, although most national legislations do not expressly
provide for joinder of parties by the arbitral tribunal, yet an arbitral
tribunal can direct the joinder of a person or entity, even if no such
provision exists in the statute, as long as such person or entity is a
party to the arbitration agreement. Accordingly, this Court held that
since the respondents therein were parties to the underlying contract
and the arbitration agreement, the arbitral tribunal would have the
power to implead them as parties to the arbitration proceedings in
exercise of its jurisdiction under Section 16 of the Act, 1996. The
relevant observations read as under: -
"24. As briefly stated above, the determination of who is a party to the
arbitration agreement falls within the domain of the arbitral tribunal as
per Section 16 of the ACA. Section 16 embodies the doctrine of
kompetenz-kompetenz, i.e., that the arbitral tribunal can determine its
own jurisdiction. The provision is inclusive and covers all jurisdictional
questions, including the existence and validity of the arbitration
agreement, who is a party to the arbitration agreement. and the scope of
disputes referrable to arbitration under the agreement. Considering that
the arbitral tribunal's power to make an award that binds the parties is
10
derived from the arbitration agreement, these jurisdictional issues must
necessarily be decided through an interpretation of the arbitration
agreement itself. Therefore, the arbitral tribunal's jurisdiction must be
determined against the touchstone of the arbitration agreement."
12. The arbitrator can decide on his own jurisdiction and also as to the validity
and existence of the arbitration clause. The referral Courts duty is to just
satisfy itself, prima-facie, that there exists an arbitration clause between the
parties.
13. Whether the business transfer agreement was a product of fraud or a
document which did not incorporate the subject agreement for sale etc. are
matters of evidence and such issue raised by Mr. Sen must be left to be
adjudicated by the learned arbitrator. The decisions of Boghara Polyfab
(supra) and Patel Engineering (supra) do not help Mr. Sen in the above
context.
14. In the matter of Ajay Madhusudan Patel v. Jyotrindra S. Patel, reported
in (2025) 2 SCC 147, the Hon'ble Apex Court held as follows:-
"82. An important factor to be considered by the courts and tribunals is
the participation of the non-signatory in the performance of the underlying
contract. In this regard, it was observed in Cox & Kings [Cox & Kings
Ltd. v. SAP India (P) Ltd., (2024) 4 SCC 1 : (2024) 2 SCC (Civ) 1 : (2024)
251 Comp Case 680] as follows : (SCC pp. 75-77, paras 123 & 126-27)
"123. ... The intention of the parties to be bound by an arbitration
agreement can be gauged from the circumstances that surround the
participation of the non-signatory party in the negotiation,
performance, and termination of the underlying contract containing
such agreement. The Unidroit Principle of International Commercial
Contract, 2016 [Unidroit Principles of International Commercial
Contracts, 2016, Article 4.3.] provides that the subjective intention of
the parties could be ascertained by having regard to the following
circumstances:
11
(a) preliminary negotiations between the parties;
(b) practices which the parties have established between themselves;
(c) the conduct of the parties subsequent to the conclusion of the
contract;
(d) the nature and purpose of the contract;
(e) the meaning commonly given to terms and expressions in the trade
concerned; and
(f) usages.
***
126. Evaluating the involvement of the non-signatory party in the negotiation, performance, or termination of a contract is an important factor for a number of reasons. First, by being actively involved in the performance of a contract, a non-signatory may create an appearance that it is a veritable party to the contract containing the arbitration agreement; second, the conduct of the non-signatory may be in harmony with the conduct of the other members of the group, leading the other party to legitimately believe that the non-signatory was a veritable party to the contract; and third, the other party has legitimate reasons to rely on the appearance created by the non- signatory party so as to bind it to the arbitration agreement.
***
127. ... The nature or standard of involvement of the non-signatory in the performance of the contract should be such that the non-signatory has actively assumed obligations or performance upon itself under the contract. In other words, the test is to determine whether the non- signatory has a positive, direct, and substantial involvement in the negotiation, performance, or termination of the contract. Mere incidental involvement in the negotiation or performance of the contract is not sufficient to infer the consent of the non-signatory to be bound by the underlying contract or its arbitration agreement. The burden is on the party seeking joinder of the non-signatory to the arbitration agreement to prove a conscious and deliberate conduct of involvement of the non-signatory based on objective evidence."
15. In the matter of Chloro Controls India (P) Ltd. v. Severn Trent Water Purification Inc., reported in(2013) 1 SCC 641, the Hon'ble Apex Court held as follows:-
12
"70. Normally, arbitration takes place between the persons who have, from the outset, been parties to both the arbitration agreement as well as the substantive contract underlining (sic underlying) that agreement. But, it does occasionally happen that the claim is made against or by someone who is not originally named as a party. These may create some difficult situations, but certainly, they are not absolute obstructions to law/the arbitration agreement. Arbitration, thus, could be possible between a signatory to an arbitration agreement and a third party. Of course, heavy onus lies on that party to show that, in fact and in law, it is claiming "through" or "under" the signatory party as contemplated under Section 45 of the 1996 Act. Just to deal with such situations illustratively, reference can be made to the following examples in Law and Practice of Commercial Arbitration in England (2ndEdn.) by Sir Michael J. Mustill:
'1. The claimant was in reality always a party to the contract, although not named in it.
2. The claimant has succeeded by operation of law to the rights of the named party.
3. The claimant has become a party to the contract in substitution for the named party by virtue of a statutory or consensual novation.
4. The original party has assigned to the claimant either the underlying contract, together with the agreement to arbitrate which it incorporates, or the benefit of a claim which has already come into existence."
16. In the matter of Cox & Kings Ltd. v. SAP (India) (P) Ltd., reported in (2025) 1 SCC 611, the Hon'ble Apex Court held as follows:-
"31.
****
169. In case of joinder of non-signatory parties to an arbitration agreement, the following two scenarios will prominently emerge : first, where a signatory party to an arbitration agreement seeks joinder of a non- signatory party to the arbitration agreement; and second, where a non- signatory party itself seeks invocation of an arbitration agreement. In both the scenarios, the referral court will be required to prima facie rule on the existence of the arbitration agreement and whether the non-signatory is a veritable party to the arbitration agreement. In view of the complexity of such a determination, the referral court should leave it for the Arbitral Tribunal to decide whether the non-signatory party is indeed a party to the arbitration agreement on the basis of the factual evidence and application 13 of legal doctrine. The Tribunal can delve into the factual, circumstantial, and legal aspects of the matter to decide whether its jurisdiction extends to the non-signatory party. In the process, the Tribunal should comply with the requirements of principles of natural justice such as giving opportunity to the non-signatory to raise objections with regard to the jurisdiction of the Arbitral Tribunal. This interpretation also gives true effect to the doctrine of competence-competence by leaving the issue of determination of true parties to an arbitration agreement to be decided by the Arbitral Tribunal under Section 16."
17. The petitioner claims to be intrinsically connected with the agreement for sale, pursuant to the business transfer agreement. The existence of the business transfer agreement is, prima facie, available from the order of the NCLT. Rest of the issues with regard to the validity, legality, effect and implementation of the said agreement, are left to be decided by the learned arbitrator, upon such points being raised.
18. Under such circumstances, this Court is of the view that further probe in this regard is not necessary. The referral Court is not required to decide the validity of the arbitration clause, but only satisfy itself, prima facie, as to its existence.
19. Under such circumstances, the application is allowed. This Court appoints Mr. Swarnendu Ghosh, Advocate (Mobile No.9831264232) as the learned arbitrator, to arbitrate upon the disputes between the parties. This appointment is subject to compliance of Section 12 of the Arbitration and Conciliation Act, 1996. The learned arbitrator shall fix his own remuneration as per the Schedule of the Act.
(SHAMPA SARKAR, J.) B.Pal / S Kumar / R. D Barua