M/S.HINDUSTAN PETROLEUM CORP.LTD. Vs M/S.SUPER HIGHWAY SERVICES
Case number: SLP(C) No.-000104-000104 / 2009
Diary number: 37936 / 2008
Advocates: SANJAY KAPUR Vs
Mohit Kumar Shah
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REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
SPECIAL LEAVE PETITION (CIVIL) NO.104 OF 2009
M/s Hindustan Petroleum Corpn. Ltd. & Ors. .. Petitioners
Vs. M/s Super Highway Services & Anr. .. Respondents
J U D G M E N T
ALTAMAS KABIR, J.
1. This Special Leave Petition involves the
question as to whether the dealership of the
Respondent No.1 had been validly terminated in
accordance with Clause 58 of the Dealership
Agreement executed between the parties on 30th
August, 2003. In addition, it would also have to
be considered as to whether the termination of the
Agreement was in keeping with the procedure/
guidelines in conducting Marker Test in retail
outlets.
2. By virtue of the aforesaid Agreement, the
petitioner Corporation entered into an Agreement
with the Respondent No.1 for the retail sale or
supply of petrol, diesel, motor oils, grease and
such other products as might be specified by the
Corporation from time to time, at the premises in
question. The Agreement was to remain in force for
15 years with effect from 30th August, 2003.
However, both the parties would be at liberty to
determine the Agreement without assigning any
reason by giving three months’ notice in writing to
the other of its intention to terminate the
Agreement and upon expiration of such notice, the
Agreement would stand cancelled and revoked,
without prejudice to the rights of either party
against the other in respect of any matter or thing
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antecedent to such termination. It was also
indicated that such liberty would not prejudice the
rights of the Corporation to terminate the
Agreement earlier on the happening of any of the
events mentioned in Clause 58 of the Agreement.
Clause 4 of the Agreement provided that the licence
and permission granted for the use of the outfit
would terminate immediately on the termination of
the Agreement or on any breach of any of the terms
thereof. The relevant portion of Clause 58 of the
Agreement is reproduced hereinbelow :-
“58.Notwithstanding anything to the contrary herein contained, the Corporation shall also be at liberty to terminate this agreement forthwith upon or at any time after the happening of any of the following events, namely:- (a) If the dealer shall commit a breach of any
of the covenants and stipulation contained in the agreement, and fail to remedy such breach within four days of the receipt of
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a written notice from the corporation in that regard.
(b) …………………………………………………………………………………………… (c) …………………………………………………………………………………………… (d) …………………………………………………………………………………………… (e) …………………………………………………………………………………………… (f) …………………………………………………………………………………………… (g) …………………………………………………………………………………………… (h) …………………………………………………………………………………………… (i) If the dealer shall contaminate or tamper
with the quality of any of the products supplied by the Corporation.
(j) …………………………………………………………………………………………… (k) …………………………………………………………………………………………… (l) …………………………………………………………………………………………… (m) If the dealer shall either himself or by
his servants or agents commit or suffer to be committed by any act which in the opinion of the Chief Senior Regional Manager of the Corporation of the time being at Patna whose decision shall be final, is prejudicial to the interest or good name of the Corporation or its products the Chief Senior Regional Manager shall not be bound to give reason for such decision.”
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3. On 26th May, 2008, a check was conducted at the
outlet of the Respondent No.1 Company, where a
sample of High Speed Diesel (HSD) failed the Marker
Test, which indicated that the same had been
contaminated. On the same day, the petitioner
Corporation’s authorized representative, SGS India
Pvt. Ltd. submitted its report on the Marker Test
indicating such contamination. Accordingly, in
terms of the Marketing Disciplinary Guidelines,
referred to hereinabove, on 27th May, 2008, sales
and supplies of all the products from its outlet
were suspended by the petitioner Corporation to the
Respondent No.1 because of the sample failure.
According to the petitioner Corporation, on the
very next day on 28th May, 2008, the Respondent No.1
was given notice that a Nozzle Test of HSD was to
be conducted at the Barauni Terminal on 29th May,
2008. According to the petitioner Corporation, the
Respondent No.1’s representative refused to
acknowledge the notice. However, the Area Sales
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Manager of the petitioner Corporation is alleged to
have informed the Respondent No.1 telephonically of
the Nozzle Test to be conducted on 29th May, 2008,
at its Barauni Terminal. Despite having been given
notice, no one appeared on behalf of the said
respondent when the comparison test was conducted
in Barauni and the same was held at the Barauni
Terminal on 29th May, 2008, in the presence of the
representative of SGS India Pvt. Ltd. (the agent of
the petitioner), the Manager, Barauni Terminal,
Transporter’s representative and the petitioner’s
Area Sales Manager. Further to the result of the
test, the Respondent No.1 was served with a notice
dated 14th July, 2008, asking it to show cause as to
why its dealership should not be cancelled on
account of the failed Marker Test. According to
the petitioner Corporation, the reply sent by the
Respondent No.1 on 21st July, 2008, was entirely
vague. Immediately thereafter, the respondent No.1
filed a Writ Petition, being CWJC No.11172 of 2008,
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in the Patna High Court praying for issuance of
appropriate writs to quash the entire proceedings
arising out of the Marker Test. On 9th September,
2008, the petitioner Corporation, upon
consideration of the reply sent by the Respondent
No.1 to the Show Cause Notice, terminated the
Dealership Agreement of the Respondent No.1 under
Clause 58(1) thereof.
4. On 25th September, 2008, a counter affidavit
was filed on behalf of the petitioner Corporation
in the Writ Petition mentioning the refusal on the
part of the Respondent No.1 to acknowledge the
notice dated 28th May, 2008, informing it of the
Nozzle Sample and T/T Retention Sample Test which
was to be conducted at the Barauni Terminal on 29th
May, 2008.
5. On 15th October, 2008, the learned Single Judge
allowed the Respondent No.1’s writ petition, upon
holding, inter alia, that mere statement on
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affidavit that an unsuccessful attempt had been
made to serve the Respondent No.1, was insufficient
for taking such a drastic step such as termination
of the Dealership Agreement. The learned Single
Judge held that even if the Respondent No.1 had
refused to acknowledge the letter, the same could
have been sent to it by registered post and the
testing could have been delayed, as there was no
urgency involved, as, in any event, the pump of the
Respondent No.1 had been sealed. Apart from the
above, the learned Single Judge took note of the
fact that as per the version of the Respondent
No.1, no information had been given to it about the
testing to be conducted at the Barauni Terminal on
29th May, 2008. What also weighed with the learned
Single Judge was that on behalf of the Respondent
No.1 it was asserted that the person who is
supposed to have served the letter on the
Respondent No.1, was not in Barauni on 29th May,
2008, when the same is supposed to have been
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refused by the representative of the Respondent
No.1. The learned Single Judge was of the view
that since the retesting had been done without
proper notice to the Respondent No.1, as per the
Marketing Discipline Guidelines, the same had
caused severe prejudice to the Respondent No.1 and
the order of termination of the Dealership
Agreement dated 9th September, 2008, could not,
therefore, be sustained.
6. Appearing for the petitioner Corporation, Mr.
U.U. Lalit, learned Senior Advocate, submitted that
the Nozzle Test had been conducted at site in the
presence of the representative of the Respondent
No.1 and also the transporter and samples had been
drawn for testing at site and also for future
testing, in the presence of the parties. Since the
Respondent No.1 failed the Marker Test during the
Nozzle Test, the samples taken earlier were sent to
the Forensic Laboratory at Barauni for cross-
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checking. Mr. Lalit submitted that notice had been
duly given to both the Respondent No.1 and the
transporter, but that while the representative of
the transporter was present, the Respondent No.1
chose to be absent during the Marker Test in the
laboratory. Mr. Lalit submitted that the Show
Cause Notice issued to the Respondent No.1 on 14th
July, 2008, categorically indicated that the
representative of the Respondent No.1 had refused
to acknowledge the receipt of the notice dated 28th
May, 2008, and that the petitioner Corporation had
no alternative but to proceed with the Marker Test
at Barauni in the presence of the representative of
the transporter. Mr. Lalit submitted that when the
Respondent No.1 failed the Marker Test even in the
laboratory, the petitioner Corporation had no
option but to terminate the agreement with the
Respondent No.1. Mr. Lalit also emphasized the
fact that all the samples had been drawn/collected
not by the employees of the petitioner Corporation
10
themselves, but by its authorized agent, M/s SGS
India Pvt. Ltd.
7. Mr. Lalit then contended that the proceedings
before the High Court in its writ jurisdiction
stood vitiated in view of Clause 68 of the
Agreement between the petitioner Corporation and
the Respondent No.1 which provided for arbitration
in respect of disputes or difference of any nature
whatsoever or relating to any right, liability, act
or omission between any of the parties arising out
of or in relation to the agreement and the same
were to be referred to the sole arbitration of the
Managing Director of the Corporation or of some
officer of the Corporation who might be nominated
by the Managing Director. Mr. Lalit submitted that
without taking recourse to the arbitration clause,
the Respondent No.1 was not entitled in law to move
the writ Court against the order terminating its
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agreement with regard to operation of the retail
outlet.
8. In support of his submissions, Mr. Lalit
firstly referred to and relied upon the decision of
this Court in Indian Oil Corporation Ltd. vs.
Amritsar Gas Service & Ors. [(1991) 1 SCC 533],
wherein an Award made under the Arbitration Act,
1940, was under challenge and it was held that even
if the clause providing for termination of the
agreement for sale of LPG by Indian Oil Corporation
was not available, the agreement was terminable by
either party under Clause 8 and hence, the only
relief which could be granted was award of
compensation for loss of earning for the period of
notice and not restoration of the distributorship.
9. Reference was also made to the decision of this
Court in Mrs. Sanjana M. Wig vs. Hindustan Petro
Corporation Ltd. [AIR 2005 SC 3454], in which this
Court was dealing with the termination of a petrol
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pump dealership. In the said case, one of the
objections taken to the writ petition was that the
said jurisdiction had been wrongly invoked since an
alternative remedy was available and questions
relating to the termination gave rise to serious
questions of fact arising out of the contract
between the parties, which, ordinarily the writ
Court would not be entitled to go into. The
Supreme Court went on further to hold that in such
circumstances the writ petition was not the proper
remedy and the refusal of the High Court to
entertain the writ petition on the ground of
existence of an alternative remedy should not be
interfered with. Several decisions on the same
lines, including that of Amritsar Gas Service’s
case, were taken into consideration while arriving
at the said decision on being fully conscious of
the fact that only if a question of public law
character was involved, could a writ petition be
entertained in the existing circumstances.
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10. Mr. Lalit, however, pointed out that a
differing view had been taken by this Court in
State of Himachal Pradesh & Ors. vs. Gujarat Ambuja
Cement Ltd. & Anr. [(2005) 6 SCC 499] in which the
question as to whether the High Court should
interfere under Article 226 of the Constitution,
when an alternative remedy was available, fell for
consideration and it was held that the power
relating to alternative remedy is a rule of self-
imposed limitation. It is essentially a rule of
policy, convenience and discretion and never a rule
of law. It was also held that despite the existence
of an alternative remedy it is within the
discretion of the High Court to grant relief under
Article 226 of the Constitution, though, it should
not interfere if an adequate efficacious
alternative remedy was available. Mr. Lalit also
pointed out that since the Gujarat Ambuja Cement’s
case was rendered by a three Judge Bench, in the
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case of M/s. Ankur Filling Station vs. Hindustan
Petroleum Corp. Ltd. & Anr. being
SLP(C)No.11193/2009, a Bench consisting of two
Judges of this Court was of the opinion that the
question regarding the jurisdiction of the High
Court to entertain a writ petition in a similar
situation and to direct restoration of supply by
itself, may not be a ground to entertain a writ
application, particularly when the remedy of the
petition in such an event may also lie by filing a
civil suit. Accordingly, while issuing notice on
the basis of the earlier view taken by this Court,
it was felt that the matter should be considered by
a larger Bench. The Special Leave Petition was,
therefore, directed to be placed before the Hon’ble
the Chief Justice of India for appropriate orders.
We are informed by Mr. Lalit that the same is still
pending.
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11. Mr. Lalit submitted that in view of the
failure of the Respondent No.1 to avail of the
alternative remedy available to it, the writ
petition should have been dismissed at the initial
stage.
12. Mr. Lalit’s submissions were vehemently opposed
by Mr. Ramesh P. Bhatt, learned Senior counsel, who
pointed out that the entire procedure adopted by
the petitioner had been vitiated on account of the
fact that the notice dated 25th December, 2008,
which was alleged to have been sent by the
petitioner to the Respondent No.1 regarding the
test conducted at the Barauni Terminal had not been
served on the Respondent No.1 and it was,
therefore, completely unaware of the fact that such
a test was to be conducted. Mr. Bhatt also
submitted that it was the stand of the Respondent
No.1 that no Marker Test had, in fact, been held on
26th May, 2008, at the retail outlet itself. The
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learned counsel pointed out that by letter dated
30th May, 2008, the Respondent No.1 informed the
Senior Regional Manager of the petitioner that
although the representative of S.G.S. India Pvt.
Ltd. had come to the retail outlet on 26th May, 2008
in order to conduct a marker test of the nozzle
sample of MS and HSD from the dispensing unit, such
a test could not be conducted since the retail
outlet was dry in respect of both MS and HSD, which
made it impossible for samples to be drawn from the
nozzles of the dispensing units of the said
products. Similarly, the underground tanks were
also dry and there was hardly any MS or HSD
available in tank Nos.1 and 2 from which samples
could be extracted through the nozzle. Mr. Bhatt
also pointed out several other letters of protest
written on behalf of the Respondent No.1 against
the termination of supply of petroleum products to
the said Respondent and requesting that the same
may be restored immediately.
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13. Mr. Bhatt then referred to the reply given on
behalf of the Respondent No.1 on 25th June, 2008, to
the show cause notice wherein again the above facts
were reiterated and it was also asserted in no
uncertain terms that the notice regarding the
conducting of laboratory test at the Barauni
Refinery of the petitioner had not been served upon
the respondent. Referring in particular to the
alleged notice dated 28th May, 2008, informing the
Respondent No.1 that the Marker Test was to be held
at the Barauni Terminal on 29th May, 2008, Mr. Bhatt
pointed out that the alleged refusal to acknowledge
receipt by an employee of the Respondent No.1 was
dated 29th May, 2008 itself and it was highly
doubtful as to whether such notice was at all meant
to be served on the Respondent No.1 to enable its
representative to be present at the Marker Test at
Barauni on the same day. It was also pointed out
that upon information which had been taken by the
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Respondent No.1, Mr. Dilip Kumar Dash, the Area
Sales Manager of the petitioner Corporation, who
was said to have tendered notice to the
representative of the Respondent No.1, was not even
present in Barauni on 29th May, 2008.
14. Mr. Bhatt submitted that in failing to serve
notice on the Respondent No.1 regarding the
conducting of the laboratory test at the Barauni
Terminal, the entire process of decision making
culminating in the termination of the petitioner’s
agreement, stood completely vitiated and the said
decision had been correctly set aside by the
learned Single Judge whose decision was not
interfered with by the Division Bench in appeal.
15. Mr. Bhatt submitted that even if the case
sought to be made out on behalf of the petitioner
Corporation regarding refusal of acceptance of
notice by the representative of the Respondent No.1
is accepted, the same could have been sent by
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registered post with acknowledgement due and the
Marker Test could have been postponed for some time
for the said purpose as there was no immediate
threat to the T/T Samples or the samples at site
becoming contaminated in any way. It was pointed
out that even the ordinary norms relating to
service of notice were not followed in the instant
case and in that regard reference was made to a
similar notice issued to another retail dealer,
made Annexure A-4 to the additional affidavit on
behalf of the Respondent No.1. It was pointed out
that the said letter dated 23rd December, 2008, not
only had a reference number, but was printed and
sent to the dealer concerned, whereas in the
instant case the notice alleged to have been given
to the Respondent No.1 by Shri D.K. Dash was in
hand written script. In addition, the same did not
have any reference number and though dated 28th May,
2008, was alleged to have been tendered on 29th May,
2008, the very date on which the Marker Test was to
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be held in the Barauni Terminal at 3.00 p.m. Mr.
Bhatt urged that the said notice was obviously
manufactured for the purpose of termination of the
dealership of the Respondent No.1.
16. Having carefully considered the submissions
made on behalf of the respective parties and also
having considered the various decisions referred to
by learned counsel, we are of the view that the
case made out on behalf of the Respondent No.1 is
more probable. Although, the transporter’s
representative was present at the terminal at the
stipulated time on 29th May, 2008, that by itself
cannot give rise to a presumption that service had
been effected also on the Respondent No.1, in the
absence of any proof in that regard. Except for
the endorsement on the hand-written notice said to
have been given by Mr. Dash, there is nothing else
on record to even suggest that notice had been sent
to the Respondent No.1 and that the same had been
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refused. It is also rather difficult to accept
that in respect of a test to be conducted on 29th
May, 2008, at 3.00 p.m., an attempt was made to
serve the said notice on the representative of the
Respondent No.1 on the date of the proposed test
itself. Although, the notice is dated 28th May,
2008, the endorsement alleged to have been made by
the representative of the Respondent No.1 is dated
29th May, 2008, and we would be justified in
assuming that the Respondent No.1 could not have
arranged for being represented at the laboratory in
the Barauni Terminal of the petitioner Corporation
on such short notice. Nothing has been shown by
the petitioner to disprove the allegation made on
behalf of the Respondent No.1 that the notice
alleged to have been tendered to the representative
of the Respondent No.1 was not in the manner and
the form in which such notice is required to be
given to a dealer. It is obvious that the same had
been made out in haste to indicate that service had
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been attempted on the Respondent No.1.
17. The cancellation of dealership agreement of a
party is a serious business and cannot be taken
lightly. In order to justify the action taken to
terminate such an agreement, the concerned
authority has to act fairly and in complete
adherence to the rules/guidelines framed for the
said purpose. The non-service of notice to the
aggrieved person before termination of his
dealership agreement also offends the well-
established principle that no person should be
condemned unheard. It was the duty of the
petitioner to ensure that the Respondent No.1 was
given a hearing or at least serious attempts were
made to serve him with notice of the proceedings
before terminating his agreement.
18. In the instant case, we are inclined to agree
with Mr. Bhatt’s submissions that the High Court
23
did not commit any error in allowing the writ
petition filed by the Respondent No.1 herein, upon
holding that notice of the Laboratory Test to be
conducted at the Barauni Terminal had not been
served upon the Respondent No.1, which has caused
severe prejudice to the said respondent since its
dealership agreement was terminated on the basis of
the findings of such Test. Admittedly the
dealership agreement was terminated on the ground
that the product supplied by the petitioner
corporation was contaminated by the respondent.
Such contamination was sought to be proved by
testing the T.T. retention sample in the laboratory
at Barauni Terminal. The Guidelines being followed
by the Corporation require that the dealer should
be given prior notice regarding the test so that he
or his representative also can be present when the
test is conducted. The said requirement is in
accordance with the principles of natural justice
and the need for fairness in the matter of
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terminating the dealership agreement and it cannot
be made an empty formality. Notice should be
served on the dealer sufficiently early so as to
give him adequate time and opportunity to arrange
for his presence during the test and there should
be admissible evidence for such service of notice
on the dealer. Strict adherence to the above
requirement is essential, in view of the
possibility of manipulation in the conduct of the
test, if it is conducted behind the back of the
dealer. In the present case, there is no
admissible evidence to prove service of notice on
the respondent or refusal of notice by the
respondent. Further, the notice dated 28.05.2008
which was allegedly refused by respondent, did not
give him adequate time to arrange for the presence
of himself or his representative during the test to
be conducted at 3.00 PM on 29.05.2008. It is also
to be noted that the endorsement regarding the
alleged refusal is dated 29.05.2008 itself. Thus,
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the termination of the dealership agreement of the
respondent was arbitrary, illegal and in violation
of the principles of natural justice.
19. Although, Clause 68 of the Dealership Agreement
refers to arbitration, it is unfortunate that the
said question was not raised before the High Court.
It is now too late in the day for the petitioner
Corporation to contend that in view of Clause 68 of
the Dealership Agreement, the Respondent No.1 was
not entitled to seek its remedy before the writ
Court. In any event, by filing appeal against the
order of the learned Single Judge, the Petitioner
herein also submitted to the jurisdiction of the
writ Court, without objecting to the same.
20. In the aforesaid circumstances, we are not
inclined to admit the Special Leave Petition, which
is, accordingly, dismissed, without, however, any
order as to costs.
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________________J. (ALTAMAS KABIR)
________________J. (CYRIAC JOSEPH)
New Delhi Dated: 19.02.2010.
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