OM CONSTRUCTION CO. Vs AHMEDABAD MUNICIPAL CORP.
Bench: ALTAMAS KABIR,MARKANDEY KATJU, , ,
Case number: C.A. No.-000107-000107 / 2009
Diary number: 1656 / 2008
Advocates: SANJAY KAPUR Vs
HEMANTIKA WAHI
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 107_______OF 2009 (Arising out of Special Leave Petition (Civil)
NO.1363 of 2008)
Om Construction Co. ... Appellant
Vs.
Ahmedabad Municipal Corp. & Anr. ... Respondents
J U D G M E N T
ALTAMAS KABIR, J.
1. Leave granted.
2. The appellant herein is a “C” class approved
contractor, whose tender was accepted by the
Ahmedabad Municipal Corporation for providing and
fixing Nibhada Stone for paving and Footpath in
Kalupur and Dariapur wards in Central Zone within the
City of Ahmedabad. The Work Order was issued on 6th
June, 2006, and as per the appellant’s version the
work was completed by the end of October, 2006.
According to the appellant, after giving credit for
payments which had been made by the Corporation, a
sum of Rs.68,46,872/- was still due towards the work
performed in the Dariapur ward, while a sum of
Rs.8,61,760/- was also due for the work carried out
in Kalupur ward. It is the case of the appellant
that despite notice having been served on the
Corporation on 24th May, 2007, the said amounts
remained unpaid. Ultimately, on 6th June, 2007, the
appellant issued a notice to the Corporation setting
out the facts relating to the work performed and the
claim made in detail and claimed a sum of
Rs.77,08,632/-, together with interest at the rate of
18% per annum, from the due date till the date of
realization, which the appellant claimed, was the
total outstanding amount. In the notice it was also
indicated that the claim made by the appellant should
be accepted and payment should be made within a
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period of 30 days from the date of receipt of the
notice or that an Arbitrator should be appointed by
the Corporation within a period of 30 days from the
date of receipt of the notice.
3. As there was no response to the said notice from
the Municipal Corporation nor was any payment made or
Arbitrator appointed, the appellant invoked clause 30
of Form B-I, which provided for the appointment of an
Arbitrator and was made applicable in the contract
entered into between the parties when the appellant’s
tender was accepted. It appears that under General
Conditions of Contract of the Engineering Department
of the Ahmedabad Municipal Corporation, under its
General Specifications it is provided that certain
conditions are required to be followed which includes
the condition that Form B-I would be applicable to
the contract and clause 30 of Form B-I is relevant
for this case. The relevant portions of clause 30 of
Form B-I reads as follows :-
“Clause 30(1) Disputes to be referred to Tribunal: The disputes relating to this
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contract, so far as they relate to any of the following matters, whether such disputes arise during the progress of the work or after the completion or abandonment thereof, shall be referred to the Arbitration Tribunal, Gujarat State;
(2) ……………
(3) The provision of Arbitration Act, shall in so far as they are inconsistent with the provision of this Act, cease to apply to any dispute arising from a works contract and all arbitration proceedings in relation to such dispute before an Arbitrator, Court or authority shall stand transferred to the Tribunal.”
4. The appellant filed a petition before the Gujarat
High Court on 9th July, 2007, being Arbitration
Petition No. 35 of 2007, under Section 11 of the
Arbitration and Conciliation Act, 1996, hereinafter
referred to as “the 1996 Act”, inter alia, praying
for the appointment of an Arbitrator to resolve the
disputes between the parties. The High Court by its
order dated 20th November, 2007, rejected the said
petition. While doing so, the High Court took note of
Section 2(1)(k) of the Gujarat Public Works Contracts
Disputes Arbitration Tribunal Act, 1992, hereinafter
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referred to as the “Gujarat Tribunal Act”, which
defines “works contract” to mean a contract made by
the State Government or Public Undertaking which is
notified in the Official Gazette by the State
Government. The High Court also noticed Section 2(1)
(l) of the aforesaid Act, which defines “Public
Undertaking” to, inter alia, mean such class of local
authorities as the State Government specifies by
Notification in the Official Gazette. It was further
noticed that in the absence of such Notification, the
Ahmedabad Municipal Corporation was not a “Public
Undertaking” and the contract entered into by it with
the appellant could not, therefore, be termed as a
“Works Contract” as defined in Section 2(1)(k) of the
aforesaid Act. The High Court, therefore, held that
the Arbitration Tribunal, Gujarat State, would have
no jurisdiction to entertain the disputes between the
parties emanating from the Work Order in question.
5. The High Court then went on to consider the
applicability of the Arbitration and Conciliation
Act, 1996, to the facts of the case. The High Court
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took note of the fact that the Agreement between the
parties, and more particularly the Arbitration
Agreement, did not lay down any procedure for
appointing an Arbitrator or Arbitrators.
Accordingly, in the absence of such procedure, the
Designated Court could not invoke its jurisdiction
under Sub-section (6) of Section 11 of the 1996 Act,
which contemplates a situation, where the appointment
procedure as agreed to by the parties under Sub-
section (2) of Section 11 is not followed. The High
Court, therefore, while rejecting the applicability
of the Gujarat Tribunal Act, also closed the doors
for relief under the provisions of the 1996 Act.
6. The said order of the High Court, which has been
challenged in this appeal, therefore, gives rise to
the question as to whether in the absence of any
procedure in the Arbitration clause for the
appointment of an Arbitrator, can the Chief Justice
of the High Court or the Designated Court appoint an
Arbitrator under Section 11(6) of the 1996 Act in
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terms of the Agreement between the parties to have
their disputes settled by arbitration.
7. Mr. S.K. Gambhir, learned Senior Advocate
appearing for the appellant company, submitted that
having regard to the specific condition contained in
the General Conditions of Contract regarding the
application of Form B-I, the parties to the
Arbitration Agreement could not be forced to file a
suit simply because the procedure for arbitration, as
required under Section 11(6) of the 1996 Act, had not
been agreed upon by the parties or specified therein.
Mr. Gambhir urged that when there was a specific
Arbitration Agreement between the parties, the remedy
in respect thereof under the 1996 Act could not be
denied on a mere technicality and if no procedure had
been mentioned in the Arbitration Agreement, it could
not be contended that on such ground alone the
provisions of Sub-section (6) of Section 11 could not
be invoked in view of the provisions of Sub-section
(2) thereof. Mr. Gambhir submitted that, in any
event, Sub-section (2) of Section 11 would have to be
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read with Sub-clauses (3) to (5) as well and the
powers of the Chief Justice or the Designated Court
could not be fettered by Sub-section (6). It was
submitted that the Chief Justice or the Designated
Court could in given circumstances appoint an
Arbitrator by applying the provisions of Sub-section
(6) of Section 11 of the said Act. It was submitted
that while the High Court had correctly held that the
provisions of the Gujarat Tribunal Act would have no
application in the present case, it had gone wrong in
holding that no relief could be provided to the
appellant under the provisions of the 1996 Act also.
8. Mr. Gambhir also contended that the requirements
of Sub-section (6) of Section 11 of the 1996 Act have
all been fulfilled, although, the appointment
procedure had not been indicated by the parties. He
submitted that what was most important is that the
parties had failed to reach an agreement regarding
the appointment of an Arbitrator to resolve their
disputes, which was the basic requirement to request
the Chief Justice or the Designated Court to secure
the appointment of an Arbitrator. Mr. Gambhir drew
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our attention to the opinion provided by the Legal
Department of the Ahmedabad Municipal Corporation
itself indicating that in the event of a dispute
between a contractor and the Corporation in the work
of the Engineering Department, proceedings will have
to be initiated under the Arbitration and
Conciliation Act, 1996. Mr. Gambhir also drew our
attention to an earlier order passed by the
Designated Court of the Gujarat High Court in
Arbitration Petition Nos.46-55 of 2003 in respect of
a similar contract, where a retired Judge of the said
High Court was appointed as Sole Arbitrator to
resolve the disputes between the parties after the
parties had arrived at a consensus regarding the
passing of such an order.
9. Mr. Gambhir submitted that the Ahmedabad
Municipal Corporation had themselves agreed to the
appointment of an Arbitrator under the 1996 Act and
could not, therefore, resile from such position in
the instant case.
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10. The stand taken by Mr. Gambhir was opposed by Mr.
Shyam Divan, learned Senior Advocate, who supported
the view taken by the High Court and submitted that
the appellant’s remedy lay in the filing of a suit.
In the alternative, it was also submitted that the
decision in the matter could be deferred and a notice
could be issued to the State of Gujarat to indicate
as to whether it had any intention of publishing a
Notification as contemplated in Section 2(k) of the
Gujarat Tribunal Act.
11. Mr. Divan further submitted that in the absence
of such Notification, clause 30 of Form B-I would
remain inoperative and consequently the provisions
relating to the settlement of disputes by arbitration
would also not be available to the parties.
12. Mr. Divan urged that other than Clause 30 of Form
B-I, there was no other provision for arbitration in
the contract between the parties and the question of
invoking jurisdiction under the 1996 Act was,
therefore, misconceived. Mr. Divan urged that as the
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basic requirement of Sub-section (6) of Section 11
regarding an agreed procedure had not been fulfilled,
neither the Chief Justice nor the Designated Court
could assume jurisdiction thereunder for appointing
an Arbitrator.
13. We have carefully considered the submissions made
on behalf of the respective parties and it appears
that we are called upon to decide two questions in
order to decide this appeal. The first and possibly
basic question is whether in the absence of a
Notification in the Official Gazette, the Municipal
Corporation can at all be considered as a Public
Authority for the purpose of Section 2(1)(k) of the
Gujarat Tribunal Act, 1992. The other question is
whether the absence of a procedure for appointment of
an Arbitrator in the Arbitration Agreement itself,
would constitute a bar for the appointment of an
Arbitrator under Section 11(6) or any other provision
of the 1996 Act, when not only the parties to these
proceedings, but the High Court as well, had arrived
at a conclusion that the provisions of the Gujarat
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Tribunal Act, 1992, would not be applicable in the
instant case.
14. In this regard, we are inclined to accept the
submissions of Mr. Gambhir notwithstanding the fact
that the Ahmedabad Municipal Corporation had not been
notified to be a “Public Undertaking” as defined in
Section 2(1)(iii) of the Gujarat Tribunal Act, 1992.
There is no dispute that the Ahmedabad Municipal
Corporation is a local authority and it could assume
the garb of a “Public Undertaking” only pursuant to a
Notification published in that regard in the Official
Gazette. On the other hand, even if Form B-I loses
its relevance as far as the present contract is
concerned, since the parties have agreed to
resolution of their disputes by arbitration, the
provisions of Sub-section (5) of the 1996 Act can be
pressed into service to enable the parties to invoke
the powers of the Chief Justice to appoint an
Arbitrator. The stand taken by Mr. Divan is highly
technical and is not in aid of resolution of the
disputes between the parties by an Arbitral Tribunal.
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While recognizing the right of the appellant to
approach the Chief Justice or the Designated Court
under Section 11(6) of the 1996 Act, the stand of the
respondent Corporation has been that the party should
be relegated to suit, which is quite contrary to the
stand taken by it in the case of other employees.
15. Section 11 of the 1996 Act deals exclusively with
the appointment of Arbitrators. Sub-section (2)
provides that the parties are free to agree on a
procedure for appointing the Arbitrator or
Arbitrators but subject to Sub-section (6) which
provides that if an agreed procedure had not been
acted upon, the parties could approach the Chief
Justice or his Designate for appointment of an
Arbitrator. Sub-sections (3), (4) and (5) contemplate
different situations in which the Chief Justice or
his Designate could be requested to appoint an
Arbitrator. In our view, in the facts of this case,
the answer to the question thrown up in this appeal
lies in Sub-clause (5) of Section 11 of the 1996 Act,
which reads as follows :-
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“(5) Failing any agreement referred to in sub-section (2), in an arbitration with a sole arbitrator, if the parties fail to agree on the arbitrator within thirty days from receipt of a request by one party from the other party to so agree the appointment shall be made, upon request of a party, by the Chief Justice or any person or institution designated by him.”
16. Having arrived at the aforesaid conclusion, the
only question that remains to be decided is whether
this matter should be remitted to the High Court for
appointment of an Arbitrator or whether we should
ourselves appoint an Arbitrator in terms of the
Arbitration Agreement. Remitting the matter to the
High Court would only mean another round of
litigation, whereas if the appointment is made by us,
the matter will achieve finality, which would
ultimately be beneficial for all concerned.
17. We, accordingly, allow the appeal and appoint
Hon’ble Mr. Justice C.K. Thakker, a former Judge of
the Supreme Court, presently settled at D-64, Akash
Towers, Judges’ Bungalow Road, Vastrapur, Ahmedabad
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to be the Arbitrator for settlement of the disputes
which have arisen between the parties. The learned
Arbitrator shall fix his own fees and shall also
formulate the procedure to be adopted by him during
the arbitration proceedings. The Arbitrator shall try
and publish his Award as expeditiously as possible,
but positively within six months from the date of
entering upon the Reference. The Arbitrator will also
decide the venue and sittings of the Arbitral
Tribunal in consultation with the parties. The
judgment and order of the High Court impugned in this
appeal is, accordingly, set aside. The costs of this
appeal shall be the costs in the arbitration
proceedings.
_______________J. (ALTAMAS KABIR)
_______________J. (MARKANDEY KATJU)
NEW DELHI Dated: 13.01.2009
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