COAL INDIA LIMITED Vs M/S UJJAL TRANSPORT AGENCY .
Bench: R.V. RAVEENDRAN,H.L. GOKHALE, , ,
Case number: C.A. No.-008703-008703 / 2010
Diary number: 19174 / 2010
Advocates: NIKHIL JAIN Vs
RANJAN MUKHERJEE
Non-Reportable IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.8703 OF 2010 [Arising out of SLP(C) No.17401/2010]
COAL INDIA LIMITED & ANR. ....APPELLANTS
Vs
UJJAL TRANSPORT AGENCY & ORS. ...RESPONDENTS
O R D E R
R. V. Raveendran J.,
Leave granted. Heard.
2. Certain disputes having arisen between first respondent and appellants,
the first respondent filed an application under Section 11 of the Arbitration and
Conciliation Act, 1996 ('Act' for short) and an arbitrator was appointed. The
Arbitrator made an Award dated 6.2.2009. The appellants, being under an
impression that the proceedings under Section 34 of the Act for setting aside the
Award was in the nature of an appeal against the Award, filed an ‘appeal’ under
Section 34 of the Act before the Guwahati High Court on 6.5.2009 (numbered
as Arbitration Appeal No.10/2009). On receiving the notice in the execution
levied in regard to the Award dated 6.2.2009, the appellants realised that the
proceedings under Section 34 of the Act was not by way of an appeal before the
High Court, but by way of an original application before the District Court.
However, as by then the courts were closed for the 'Puja Holidays' between
25.9.2009 and 19.10.2009, the appellants filed the application
(A.C.No.512/2009) under Section 34 of the Act before the District Court,
Kamrup, Gauhati, for setting aside the said award, on 19.10.2009 when the
courts re-opened. Alongwith the said application appellants filed an application
under Section 5 of the Limitation Act, 1963 (instead of filing an application
under Section 34(3) of the Act) for condonation of the delay in filing the
application under Section 34 of the Act. On 29.10.2009, they filed an
application before the High Court for withdrawal of the appeal and the High
Court permitted them to withdraw the appeal on 30.10.2009 on the ground that
it was not maintainable with an observation that the question of condonation of
delay will be considered by the District Court, Kamrup before which the
application had to be filed. The appellants took back the application for
condonation filed under a wrong provision of law (Section 5 of Limitation Act)
and filed an application under Section 34(3) of the Act on 3.11.2009. At the
hearing of the said application on 21.12.2009, as the court was of the view that
application should have been filed under Section 34(3) of the Act read with
Section 14 of Limitation Act, the appellants filed yet another application on
8.1.2010 under Section 34(3) of the Act read with Section 14 of the Limitation
Act, 1963 for excluding the time spent bonafide in prosecuting the proceedings
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before the High Court and withdrew the earlier application for condonation of
delay. The District Judge, Kamrup by order dated 26.2.2010, dismissed the
application for condonation of delay. The appeal filed by the appellants against
the said order refusing to condone the delay was rejected by the High Court by
the impugned order dated 7.4.2010. The appellants have challenged the said
order of the High Court in this appeal by special leave.
3. Section 34 (3) of the Act provides that an application for setting aside an
award may not be made after three months from the date of receipt of the
arbitral award. The proviso thereto enables the court, if satisfied that the
applicant was prevented by sufficient cause, to entertain the application within a
further period of thirty days but not thereafter. This Court in M/s. Consolidated
Engineering Enterprises Vs. The Principal Secretary (Irrigation Department)
& Ors., (2008) 7 SCC 169 held that neither Section 34(3) nor any other
provision of the Act excludes the application of Section 14 of Limitation Act,
1963 and the provisions of Section 14 of Limitation Act would apply to
applications under Section 34 of the Act. This court held that even where there
is jurisdiction for applying Section 14 of Limitation Act, the period of limitation
will continue to be three months (subject to extension under the proviso to sub-
section (3) of Section 34 of the Act) but in computing the limitation period of
three months for the application under Section 34(1) of the Act, the time during
which the applicant was prosecuting the matter bonafide and with due diligence
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before the wrong court will have to be excluded.
4. In this case the Award was passed on 6.2.2009. The petition under
Section 34 before the District Court was filed on 19.10.2009. The appeal before
the wrong forum was filed on 6.5.2009 and withdrawn on 30.10.2009. If the
appellants are able to demonstrate that they were bona fide and with due
diligence pursuing the remedy before a court without jurisdiction, they will be
entitled for exclusion of time from 6.5.2009 to 30.10.2009 (or till 19.10.2009
when they filed the application before the proper forum). If the said period is
excluded, it will be seen that the application was filed within three months
which is the period of limitation, even without the benefit of extension under
the proviso to Section 34(3) of the Act.
5. The question that therefore would arise for consideration is whether the
appellants were bona fide and diligently pursuing the remedy before a wrong
forum. The first respondent contended that different causes were shown and
different explanations were given by the appellants in the application for
condonation of delay filed by the appellant before the District Court on
3.11.2009, the subsequent application under Section 34(3) of the Act read with
Section 14 of Limitation Act filed on 8.1.2010 and the application dated
29.10.2009 for withdrawal of the appeal filed before the High Court. But a
careful examination of these applications shows that there is, in fact, no
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inconsistency. The first appellant is a Corporation and it has to act through its
Board of Directors and not at the level of individual officers. It is true that the
appellants have stated that they became aware that the appeal was not
maintainable before the High Court when they came to know about the
execution proceedings. But thereafter, there was some uncertainty as to whether
the application under Section 34 of the Act had to be filed in the District Court
only after the withdrawal of ‘appeal’ under Section 34 of the Act before the
High Court, or whether the withdrawal and filing of fresh application under
Section 34 of the Act should be simultaneous, or whether to avoid delay, the
application under Section 34 of the Act should be filed in the District Court
immediately even before the application for withdrawal could be moved before
the High Court. In fact the appellants demonstrated their diligence and bona
fides by filing the application under Section 34 of the Act on 19.10.2009 itself
immediately on reopening of court, without waiting for a formal order of
withdrawal of the ‘appeal’ under Section 34 before the wrong forum. Therefore,
it cannot be said that filing of the application under Section 34 of the Act on
19.10.2009 was belated. Further if the period spent before wrong forum is
excluded, the application is filed within three months and there is no question of
explaining any delay. The filing of an application for condonation under a
wrong provision of law will not vitiate the application. In fact though the
application for condonation of delay was initially filed under Section 5 of
Limitation Act, that was subsequently replaced by an application under Section
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34(3) of the Act, and again by an application under Section 34(3) of the Act
read with Section 14 of the Limitation Act.
6. We therefore allow this appeal, set aside the judgment dated 9.4.2010 of
the High Court affirming the order dated 26.2.2010 of the District Court. We
hold that the application under Section 34 of the Act was filed in time, by
excluding the time spent before the wrong forum. The District Court, Kamrup
shall now consider the application under Section 34 of the Act filed by the
appellants on merits, in accordance with law.
_____________________J. ( R. V. RAVEENDRAN )
New Delhi; _____________________J. October 21, 2010. ( H. L. GOKHALE )
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