Bombay High Court
Hindalco Industries Ltd vs Ess Dee Aluminium Limited on 10 December, 2009
Author: Anoop V. Mohta
Bench: Anoop V. Mohta
Arbp620.09 1
ssm/-
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
ARBITRATION PETITION NO. 620 OF 2009
Hindalco Industries Ltd.
a company registered under the
provisions of the Companies Act,
1956, having its Registered Office
at Century Bhavan, 3rd Floor,
Dr. Annie Besant Road,
Mumbai-400 030. ...Petitioner.
Vs.
Ess Dee Aluminium Limited,
A company having its registered
Office at Plot No. 124-133,
Panchal Udyog Nagar,
Bhimpore,
Daman-396 210. ...Respondent.
Mr. Virag Tulzapurkar, Sr. Counsel with Mr. Birendra Saraf with Mr. Sachin
Chandrana, Ms. Sanaya Dadachanji and Ms. Sony Bhatt i/by M/s. Manilal
Kher Ambalal & Co. for the Petitioner.
Dr. Virendra Tulzapurkar, Senior Counsel with Mr. J.J. Bhatt, Sr. Counsel
with Mr. Cyrus Ardesha i/by M/s. Kanga & Co. for the Respondent.
CORAM :- ANOOP V. MOHTA, J.
::: Downloaded on - 09/06/2013 15:23:53 :::
Arbp620.09 2
DATE OF RESERVING THE JUDGMENT :- 4TH DECEMBER, 2009.
DATE OF PRONOUNCING THE JUDGMENT: 10th DECEMBER,2009
JUDGMENT :-
1 The Petitioner has invoked Section 9 of the Arbitration and Conciliation Act, 1996 (for short, the Arbitration Act), for various interim reliefs/ protective measures after invocation of Arbitration Clause and pending the Petition under Section 11 of the Arbitration Act.
2 The basic events are:- In the month of September, 2008, negotiations ensued between the Petitioner and the Respondent regarding a possible arrangement for hedging/ for pricing supply of 1500 MT of Aluminium foil stock.
3 On 5th September, 2008, the Petitioner sent an email to Mr. Sudip Dutta, Managing Director and Chairman of Respondent Company giving the best possible quotation/ Offer setting out the product specification and other commercial terms of the offer.
4 On 29th September, 2008, a revised offer was made by the Petitioners to the Respondent on the same product.
5 On 30th September, 2008, the Petitioner sent a mail to Respondent agreeing to give volume discount of Rs.1,000/- per ton on booking 3000 tons between October 2008 and March 2009.
6 In the month of October, 2008, the Respondent requested the ::: Downloaded on - 09/06/2013 15:23:53 ::: Arbp620.09 3 Petitioner being manufacturers of aluminium foil to enter into a hedging transaction to secure the price of the metal which is a raw material for manufacturing aluminium foil.
7 On 1st October, 2008, the Petitioner as alleged, entered into a hedging transaction for a supply of 1500 MT of aluminium foil to Respondent.
8 On 2nd October, 2008, the Petitioner by an email recorded that the Petitioner had hedged for the Respondent for the period October to December, 2008.
9 On 7th October, 2008, the Respondents gave the details of the foil stock widths required by them for the first 500 MT to be delivered in October.
10 On 10th October, 2008, a Standard Hedging Contract (for short, "the Contract") for hedging of metal was sent to the Respondent's Managing Director and Chairman for their signature which contained an Arbitration clause.
11 On 10th October, 2008, the Managing Director and Chairman of the Respondent vide email dated 10th October, 2008, confirmed as alleged transaction for 1500 MT of metal at a price of $2410 per ton.
12 On 16th, 18th and 22nd October, 2008 the Petitioners requested the Respondents to comply with the various formalities including to return the ::: Downloaded on - 09/06/2013 15:23:53 ::: Arbp620.09 4 Standard Hedging Contract duly signed by the Respondents and to act in furtherance to the contract.
13 On 25th October, 2008, the Respondents reassured the Petitioners that they stand by their commitment.
14 On 1st November, 2008, the Respondents opened a letter of credit dated 5th November, 2008 through the SBI Bandra Kurla Complex Branch, Mumbai for the first 500 MT of foil stock valid upto 10th December, 2008.
15 On 7th November, 2008, a letter of credit was further amended to extend the date of expiry to 21st December, 2008.
16 On 25th November, 2008, the Petitioner requested the Respondent to inform the supply schedule for the balance 1011 MT and to extend the Letter of Credit.
17 On 30th November, 2008, the Petitioner closed the transaction for hedging of metal for the month of November, 2008.
18 On 13th December, 2008, the Respondent asserted that there is no contract and have not placed any purchase orders nor signed any contract.
19 On 31st December, 2008, the Petitioner closed the transaction for hedging of metal for the month of December, 2008.
20 On 13th April, 2009, the Petitioners addressed a letter to the Respondent holding the Respondents in default of the terms of the agreement and demanding the damages/losses suffered aggregating to ::: Downloaded on - 09/06/2013 15:23:53 ::: Arbp620.09 5 Rs.3.83 crores including interest at the rate of 12% p.a. 21 On 4th May, and 11th May, 2009, the Respondent through its Advocate's letter denied and disputed various factual aspect and contention recorded by the Petitioners and that there was no concluded contract.
22 On 11th May, 2009, the Petitioner addressed another notice to the Advocates for Respondent and invoked the arbitration clause as provided under clause 6 of the Standard Contract for Metal Hedging and nominated an Arbitrator on behalf of the Petitioner.
23 On 27th May, 2009, the Respondent's Advocate rejected the Petitioner's request for consultation and the Arbitration Notice respectively.
24 On 28th July, 2009 the Petitioner, therefore, filed the present Petition.
The Respondent resisted the contents by a reply dated 23rd September, 2009. The Petitioner has also filed rejoinder dated 6th October, 2009.
25 As agreed, heard finally by consent on 04/12/2009 as an urgency was shown.
26 Admittedly, there is no signed and agreed written Arbitration Agreement/clause. The document enclosed with letter dated 10/10/2008 was the contract, was forwarded. It was specifically mentioned that the Respondent need to sign the same and thereafter the Petitioner would also sign to complete the transaction. This standard format provide an ::: Downloaded on - 09/06/2013 15:23:53 ::: Arbp620.09 6 arbitration clause 6 which is reproduced as under:-
"6. ARBITRATION & LEGAL JURISDICTION Any dispute or differences arising out of this Agreement which cannot be resolved within thirty (30) days after commencement of discussions between the Parties, then such dispute shall be finally referred to arbitration under the provision of the Arbitration and Conciliation Act, 1996. The place of arbitration shall be Mumbai and the language of arbitration shall be English and all arbitration cost to be borne equally."27
Admittedly, this document was never finalized and signed by both the parties.
28 This unsigned and un-executed Standard Agreement and the Arbitration clause mentioned therein, has been invoked. The Respondent is denying the execution, as well as, the maintainability of the present petition under Section 9 for any interim measures / protections for want of written agreement as contemplated under Section 7 of the Arbitration Act which is reproduced as under:-
"7. Arbitration agreement.- (1) In this Part, "arbitration agreement" means an agreement by the parties to submit to arbitration all or certain disputes which have arisen or which may arise between them in respect of a defined legal relationship, whether contractual or not. (2) An arbitration agreement may be in the form of an arbitration clause in a contract or in the form of a separate agreement.
(3) An arbitration agreement shall be in writing. (4) An arbitration agreement is in writing if it is contained ::: Downloaded on - 09/06/2013 15:23:53 ::: Arbp620.09 7 in-
(a) a document signed by the parties;
(b) an exchange of letters, telex, telegrams or other
means of telecommunication which provide a
record of the agreement; or
(c) an exchange of statements of claim and defence in
which the existence of the agreement is alleged by one party and not denied by the other.
(5) The reference in a contract to a document containing an arbitration clause constitutes an arbitration agreement if the contract is in writing and the reference is such as to make that arbitration clause part of the contract."29
The plain reading of Section 7 read with the correspondence/ letters as referred above shows that there is no written Arbitration Agreement or clause between the parties. Therefore, at this prima facie stage and as contemplated under Section 9 of the Arbitration Act, there exists no Arbitration clause and therefore, no Arbitrable disputes. In absence of any Arbitration Clause/ Agreement, there is no question of passing any interim order or measure or protection as sought in the present case.
30 The learned counsel appearing for the Petitioner, however, has strongly relied on Shakti Bhog Foods Limited Vs. Kola Shipping Limited, (2009) 2 S.C.C. 134, and Dr. S. Z. Zafrey Vs. M/s. Modern Industrial Enterprises, Indore & Ors., AIR 2006 Madhya Pradesh, 56, and submitted that the correspondence so referred above, read with the Standard format/ Agreement constituted written agreement between the parties, as contemplated under Section 7 of the Arbitration Act.
::: Downloaded on - 09/06/2013 15:23:53 ::: Arbp620.09 831 In the present case, without written or execution of the Standard contract, based upon the oral, telephonic and/or e-mail quotations and offers were exchanged. It was specifically observed in email dated 30th September, 2008 that the parties need to complete all the contract formalities to conclude the negotiations and to start the business. There was no contract signed even on this date and or thereafter. However, 500 MT for October, 2008 - December, 2008 was hedged for Respondent and E-
mail for acceptance, was expected. It was informed that that specification should be strictly followed and it should be D.C. Rutes only and again requested to contact for further clarification by e-mail dated 7th October, 2008.
32 As referred above the Standard agreement was sent by E-mail dated 10/10/2008 for finalization of terms and conditions and signatures, was never signed. However, by E-mail dated 10/10/2008, order for 500 MT metals, at 2140 USD, was confirmed by the Respondent.
33 By e-mail dated 16/10/2008, the Petitioner again requested to complete the formality of the format, so that material could be sent after completion of the same. At this time also, the agreement was neither processed further for finalization, nor signed. Apart from letter dated 22/10/2008, an e-mail was also addressed reminding the Respondent to finalize the Contract, the Purchase Order and the L.C., so that they can start with the business, as quoted and as offered.
::: Downloaded on - 09/06/2013 15:23:53 ::: Arbp620.09 934 On 25/10/2008, as there were various issues, which cannot be finalized with regard to the supply of aluminium sheet, but the Respondent to facilitate and to maintain relations, accepted October scheduled quantity of 500 tones as agreed price of USD 2410T, and also requested to consider the price of the months November, December at USD 1875T and again requested for the confirmation of this also. The correspondence was also exchanged by the Petitioner with the bank for L.C. Letter of credit details.
35 By letter dated 13th April, 2009, referring to email dated 2nd October, 2008 and 10th October, 2008, the Petitioner treated the same as agreed contract. But, as Respondent failed to honour the alleged part agreed contract and lifting of the balance quantity, called upon the Respondent to pay a sum of Rs.3.69 crores along with 12% interest as on 10/04/2009 from the alleged dates of defaults. The same was resisted and replied by the Respondent by letter dated 4th May/ 11th May, 2009 and denied everything including liability, as well as, the existence of the contract by mentioning various reasons, by observing that the commercial contract was never fructified and it was only at the stage of negotiations. The petitioner, thereafter, referring to the same have nominated/ proposed a sole arbitrator. The Respondent resisted and denied the existence of agreement of any kind and even denied the appointment of the arbitrator.
36 All these also show that there was no written contract or agreement signed or executed between the parties and specially any arbitration clause ::: Downloaded on - 09/06/2013 15:23:53 ::: Arbp620.09 10 of any kind. Mere offer/quotation, itself is not sufficient, unless the contract is signed and/or existence of the same is not denied by the other parties or admitted by the other party through the correspondences/ communications.
37 In Shakti Bhog Foods Limited (supra), the Apex Court has reiterated Section 7 of the Arbitration Act as under
"17....
We would want to reiterate that as far as the provision of Section 7 of the Act is concerned, an arbitration agreement may be in the form of an arbitration clause in a contract or in the form of a separate agreement and furthermore an arbitration is considered to be in writing if it is contained in a document signed by the parties or in an exchange of letters, telex telegrams or other means of telecommunication which provide a record of the agreement or an exchange of statement of claim and defnece in which the existence of an agreement is alleged by one party and not denied by the other."
38 In Karam Chand Thapar & Bros. (CS) Ltd. & Ors. Vs. Akaljot Singh Sekhon, 2005 (3) Mh.L.J. 797, the scheme of Section 7 has been elaborated and on merit observed that there was no agreement signed and/or arrived at by the parties.
39 Considering the scheme of Section 9 and facts of this case, admittedly, there was no written communication of acceptance of such Arbitration clause so made and or accepted. Admittedly, it was at the stage of negotiations and finalization. The contract was never finalized and or accepted by the Respondents. Expressly or by implication. The two emails ::: Downloaded on - 09/06/2013 15:23:53 ::: Arbp620.09 11 also nowhere referred the acceptance of the contract/agreement or Arbitration agreement as relied. There is nothing on record to show that there was any understanding which was agreed between the parties without finalizing and or settlement of the terms and conditions. There are no documents, correspondence or emails or any telecommunication and/or any exchange of claims and/or defence in which the contract as alleged by the Petitioner and which was not denied by the Respondent. There is a clear denial at all the stages about the existence of any such agreement and/or arbitration clauses.
40 The Court needs to consider the facts and circumstances of each case including the agreement/ documents, contents and the intention besides agreed, written and signed arbitration clause. In Shakti Bhog Foods Limited (Supra), the agreement was a charter party agreement between the parties read with the bill of landing of which first page was signed.
Both these documents itself govern by a particular statute. Here is no such case. In that case, the concerned party did not deny the signature of the first page of the charter party agreement. In the present case, therefore, it is difficult to accept the case of the Petitioner that existence of the agreement can be interfered from the documents referred by the parties and/or exchange of letters, telex, telegrams or other means of telecommunications. It no where provide any record of the signed contract.
In view of above facts, the reliance of Shakti Bhog Foods Limited (Supra), ::: Downloaded on - 09/06/2013 15:23:53 ::: Arbp620.09 12 the Supreme Court under Section 7, 2(1)(b) and 45 of the Arbitration Act is also of no assistance. All these elements are missing in the present case.
41 The learned Senior Counsel appearing for the Petitioner has relied upon the Judgment passed by this Court in Arbitration Petition No. 10/2009 Aditya Birla Retail Limited Vs. M/s. Ashapura Developers, th dated 8 July, 2009, and submitted to pass interim order/protection as prayed, in view of Section 9 read with Order 38 of the Code of Civil Procedure, (CPC). In that case, the amount was crystallized. Here the existence of Arbitration, itself is not proved. Therefore, there is no question of granting any relief under Section 9 of the Arbitration Act in absence of any Arbitration Agreement between the parties. Therefore, this Judgment is also of no assistance to the Petitioner, for any relief as prayed.
42 However, I am not denying the right of the parties to raise appropriate pleas before the appropriate forum on merits of the matter.
43 Resultantly, the Petition is dismissed with no order as to costs.
(ANOOP V. MOHTA, J.) ::: Downloaded on - 09/06/2013 15:23:53 :::