CR-6014-2025 (O&M)     -1-

126+276

IN THE HIGH COURT OF PUNJAB & HARYANA 

AT CHANDIGARH

***

CR-6014-2025 (O&M) 

Date of Decision: 06.11.2025

Jalandhar Improvement Trust and others             .... Petitioners

Versus

Shourya Towers Private Limited       ..... Responden t

CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI

Present: Dr. Anmol Rattan Sidhu, Senior Advocate assisted by

Ms. Mandeep Kaur, Advocate,

Ms. Sandhya Gaur, Advocate,

Mr. Raghav Gulati, Advocate,

for the petitioners.

Mr. Chetan Mittal, Senior Advocate assisted by

Mr. Himanshu Gupta, Advocate &

Ms. Sehej Sandhawalia, Advocate, 

Mr. Avichal Sharma, Advocate,

for the respondent.

****

JASGURPREET SINGH PURI   

,   J.    (ORAL)

1. The present is a Civil Revision Petition filed under Article 227

of the Constitution of India seeking quashing of the order dated 09.04.2025

(Annexure P-11) passed by learned Sole Arbitrator whereby the right to file

the statement of defence as well as the counter claim of the petitioner has

been   struck   off   by   invoking   the   provisions   of   Section   25(b)   of   the

Arbitration and Conciliation Act, 1996 (hereinafter referred to as ‘the

Arbitration Act’). Further prayer has been made for setting aside of the

impugned order dated 12.08.2025 (Annexure P-18) passed by learned Sole

Arbitrator whereby the application filed by the petitioner for recalling of the

aforesaid order dated 09.04.2025 has been rejected.

CR-6014-2025 (O&M)     -2-

FACTUAL MATRIX

2. Brief facts of the present case are that there was an Agreement

between   petitioner   No.1   i.e.   Jalandhar   Improvement  Trust   and   the

respondent-Contractor pertaining to construction of towers and thereafter, a

dispute arose between the parties. Since there was a valid arbitration clause

in the aforesaid Agreement and the mechanism for appointment of an

Arbitrator had failed, the respondent-Contractor filed an application before

this Court for appointment of an Arbitrator under the provisions of Section

11(6) of the Arbitration Act which was allowed by a Co-ordinate Bench of

this Court vide order dated 30.08.2024 (Annexure P-3) and a former Judge

of this Court was appointed as a Sole Arbitrator by way of the aforesaid

order.

3. Learned   Sole   Arbitrator   initiated   the   proceedings  vide

Annexure P-4 on 27.09.2024 and on that date, it was directed that the Power

of Attorneys on behalf of the parties be filed by the next date of hearing and

the counsel for the claimant (who is the respondent in the present petition)

appeared and one Inderpal Singh, Trust Engineer along with Mandeep,

Assistant,   Trust  Engineer   also  appeared  and  stated before   the  learned

Arbitrator that Executive Officer of Trust will represent all the respondents

in the matter. In the aforesaid first sitting of the learned Arbitrator, the

procedure to be followed during the course of arbitration proceedings was

also recorded in consultation with both the parties and in this way, a

procedure   was   formulated   which   is   also   attached  vide  Annexure-I   of

Annexure P-4 in the present petition. The aforesaid order (Annexure P-4) is

reproduced as under:-

CR-6014-2025 (O&M)     -3-

“Annexure P-4

BEFORE THE ARBITRAL TRIBUNAL COMPRISING

OF SOLE ARBITRATOR MR. JUSTICE RAJIV SHARMA

(RETD.)

Arbitration Case No. 269 of 2020

In the matter of Arbitration:

BETWEEN

Shourya Towers Pvt. Ltd. Registered Office at B-111. Sector

5, Noida, UP through its authorized representative Sh. Mohit

Garg.

....Claimant

AND

1.    Jalandhar Improvement Trust, Jalandhar.

2.    Chairman, Jalandhar Improvement Trust.

3.   Punjab   Local   Body   Government,   Government   of

Punjab,Plot   No.3,   Dakshin   Marg,   Sector   35-A,

Chandigarh

4.   Director, Punjab Local Body Government, Government of

Punjab,   Plot   No.3,   Dakshin   Marg,   Sector   35-A,

Chandigarh

...Respondents

Present: Mr. Himanshu Gupta, Advocate with 

    Mr. Ankur Jain, Director, Shourya Towers Pvt. Ltd. 

    for the claimant.

    Mr. Inderpal Singh, Trust Engineer, 

    Mr. Mandeep, Assistant, Trust Engineer 

    for the respondents

Chandigarh.

Dated: 27

th

 September, 2024

ORDER:

1. Power of Attorneys on behalf of the parties be filed by

the  next  date  of  hearing.   Mr.   Inderpal  Singh,  Trust

Engineer submits that Executive Officer of Trust will

represent all the respondents in the matter.

2. The parties in consultation with the Arbitral Tribunal

have agreed to the procedure to be followed during the

course of arbitration proceedings, the copy whereof is

annexed as Annexure A-1.

3. Declaration under Section 12 of the Arbitration and

Conciliation   Act,   1996,   as   amended   upto-date,   is

annexed as Annexure-2.

4. Claim petition be filed within six weeks.

5. As agreed by the parties, the fee structure will be

CR-6014-2025 (O&M)     -4-

determined on the next date of hearing.

6. With the consent of the parties, list on 14.11.2024 at

02.00 P.M. at  Chandigarh Arbitration Centre (CAC),

Old District Court Building, Sector-17, Chandigarh-

160 017.

7. Both the parties are directed to deposit Rs. 24,000/-

each as administrative expenses (Rs.15,000/- each) and

sitting   charges   (Rs.9,000/-   for   six   sittings)   of   the

Chandigarh   Arbitration   Centre   by   way   of

cash/cheque/demand   draft   in   the   name   of   Registrar,

Punjab and Haryana, High Court, Chandigarh within 15

days from today.

                 Sd/-

  Justice Rajiv Sharma (Retd.)

  Arbitrator

Chandigarh

Dated: 27

th

 September, 2024”

4. One of the headings of the aforesaid procedure in Annexure -I

was   pertaining   to   ‘Adjournment’   at   Para   No.10   which  provided   that

normally no adjournment shall be granted but on showing sufficient cause

adjournment may be granted by the Tribunal to the party in extreme

situation.  The aforesaid Para 10 of the procedure so formulated by the

learned Arbitrator in consultation with both the parties is reproduced as

under:-

“10. Normally no adjournment shall be granted. However,

on   showing   sufficient   cause   adjournment   may   be

granted   by   the   Tribunal   to   the   party   in   extreme

situation but party seeking adjournment shall have to

bear the expenses of the hearing adjourned.”

5. On 14.11.2024, second sitting of the learned Arbitral Tribunal

was held vide Annexure P-5 in which counsel for the claimant had appeared

but nobody had appeared on behalf of the present petitioners. By way of the

aforesaid order, two weeks’ time was granted to the claimant to file the

CR-6014-2025 (O&M)     -5-

statement of the claim, which is reproduced as under:-

“Annexure P-5

Present: Ms. Sehej Sandhawalia, Advocate for 

    Mr. Himanshu Gupta, Advocate,

    for the claimant.

    None for the respondent.

Proceedings of the 2

nd

 Sitting of the Arbitral Tribunal held

on   November   14,   2024   at  02.00   PM   at  the  Arbitration

Centre, Sector 17, Chandigarh.

ORDER

Ms. Sehaj Sandhawalia, Advocate prays for and is

granted two weeks time to file the statement of claim.

List on 03.12.2024 at 02.00 P.M. in the Chandigarh

Arbitration Centre, Sector 17, Chandigarh.

Both the parties are directed to deposit Rs.24,000/-

each as administrative expenses (Rs.15,000/-) and sitting

charges (Rs.9,000/- for six sittings) of the Chandigarh

Arbitration Centre by way of cash/cheque/demand draft

in the name of Registrar, Punjab and Haryana, High

Court, Chandigarh on or before the next date of hearing.

     Sd/-

  Justice Rajiv Sharma (Retd.)

    Sole Arbitrator

Chandigarh

Dated: 14

th

 November, 2024”

6.  On 03.12.2024, third sitting of the learned Arbitral Tribunal

was held vide Annexure P-6 in which the claimant had filed the statement of

claim. Counsel for the claimant as well as the counsel for the petitioner-

Improvement Trust along with the Executive Officer and the Trust Engineer

were   also   marked   present   and   the   learned   counsel  for   the   petitioner-

Improvement Trust prayed for and was granted four weeks’ time to file the

statement of defence and counter-claim, if any. The order passed vide

Annexure P-6) is reproduced as under:-

CR-6014-2025 (O&M)     -6-

“Annexure P-6

Present: Ms. Sehej Sandhawalia, Advocate with 

    Mr. Ankur Jain, Director and

    Mr. Mohit Garg, Authorized Representative,

    for the claimant.

    Ms. Kavita Arora, Advocate with  

    Mr. Parminder Singh, Executive Officer

    Mr. Inderpal Singh, Trust Engineer

    for the respondent.

Proceedings of the 3

rd

 Sitting of the Arbitral Tribunal held

on   December   03,   2024   at   02.00   PM   at   the   Arbitration

Centre, Sector 17, Chandigarh.

ORDER

Ms.   Sehaj   Sandhawalia,   Advocate   has   filed

statement of claim. Ms. Kavita Arora prays for and is

granted four weeks’ time to file the statement of defence

and counter-claim, if any.

List   on   07.01.2025   at   02.00   P.M.   in   the

Chandigarh Arbitration Centre, Sector 17, Chandigarh.

Both the parties have deposited Rs. 24,000/- each

towards fee of the Chandigarh Arbitration Centre today.

     Sd/-

              Justice Rajiv Sharma (Retd.)

 Sole Arbitrator

Chandigarh

Dated: 3

rd

 December, 2024”

7. Next sitting of the learned Arbitral Tribunal took place on

07.01.2025 vide Annexure P-7, in which, counsel for the claimant was

present and the aforesaid Inderpal Singh, Trust Engineer was also present,

who prayed for four weeks’ more time to file the statement of defence and

counter-claim, if any and this prayer was not opposed to by the counsel for

the claimant. Although four weeks’ time was granted but the matter was

adjourned for 01.02.2025, which was little short of four weeks because in

fact 24 days were granted. The order dated 07.01.2025 (Annexure P-7) is

reproduced as under:- 

CR-6014-2025 (O&M)     -7-

“Annexure P-7

Present: Mr. Avichal Sharma, Advocate

    for the claimant.

    Mr. Inderpal Singh, Trust Engineer

    for the respondents.

ORDER

Mr. Inderpal Singh, Trust Engineer appearing on

behalf of respondents prays for four weeks’ time to file

the   statement   of   defence   and   counter-claim,   if   any.

Prayer not opposed by opposite counsel.

List   on   01.02.2025   at   02.00   P.M.   in   the

Chandigarh Arbitration Centre, Sector 17, Chandigarh.

     Sd/-

              Justice Rajiv Sharma (Retd.)

     Sole Arbitrator

Chandigarh

Dated: 07

th

 January, 2025”

8. On the next sitting of the learned Arbitral Tribunal, an order

was passed vide Annexure P-8 on 01.02.2025, in which counsel for the

claimant appeared but nobody had appeared on behalf of the petitioner-

Improvement Trust and the learned Arbitral Tribunal again granted two

weeks’ time to the petitioner-Improvement Trust to file the statement of

defence and the matter was adjourned for 17.02.2025. The aforesaid order

(Annexure P-8) is reproduced as under:- 

“Annexure P-8

“Through Video Conferencing”

Present: Mr. Avichal Sharma Advocate, with Mr. Ankur

    Jain, Director for the claimant.

    None for the respondents.

Shimla:

Dated: 01

st

 February, 2025

ORDER:

1. Respondents are granted two weeks time to file

statement of defence.

CR-6014-2025 (O&M)     -8-

2. List on  17.02.2025  at 03.00 P.M. at Chandigarh

Arbitration Centre Sector-17 Chandigarh.

     Sd/-

              Justice Rajiv Sharma (Retd.)

     Arbitrator

Shimla:

Dated: 01

st

 February, 2025”

9. On 17.02.2025, learned counsel for the claimant as well as the

aforesaid Parminder Singh, Executive Officer and Inderpal Singh, Trust

Engineer had also appeared and it was so observed by learned Arbitral

Tribunal vide Annexure P-9 that Mr. Parminder Singh, Executive Officer

has prayed for and is granted three weeks’ time to file the statement of

defence and counter-claim, if any, by way of last opportunity. It was made

clear by learned Arbitral Tribunal that by way of an abundant precaution, in

case, the statement of defence is not filed, then the defence will be struck off

and in this way, three weeks’ more time was granted to the petitioner-

Improvement Trust and the matter was adjourned by the learned Arbitral

Tribunal for 11.03.2025. The order dated 17.02.2025 (Annexure P-9) is

reproduced as under:- 

“Annexure P-9

Present: Mr. Avichal Sharma, Advocate

    Mr. Ankur Jain, Director and 

    Mr. Mohit Garg, Authorized Representative,

    for the claimant.

    Mr. Parminder Singh, Executive Officer

    Mr. Inderpal Singh, Trust Engineer

    for the respondents.

ORDER

Mr. Parminder Singh, Executive Officer, prays for

and granted three weeks time to file the statement of

defence   and   counter-claim,   if   any   by   way   of   last

opportunity.   It   is   made   clear   by   way   of   abundant

precaution that in case the statement of defence is not

filed, the defence would be struck off.

CR-6014-2025 (O&M)     -9-

The   claimant   has   claimed   a   sum   of

Rs.905,80,58,000/- (Rs. Nine hundred and five crores,

eighty lacs and fifty eight thousand only). The Arbitral

fee   as   per   the   Schedule   IV   of   the   Arbitration   and

Conciliation Act,  1996 would be Rs.37,50,000/-. The

claimant   is   directed   to   deposit   Rs.   18,75,000/-.   The

respondent is also directed to deposit its share of Rs.

18,75,000/-. The Arbitral fee shall be deposited on or

before the next date of hearing.

List on 11.03.2025 at 02.00 P.M. at Chandigarh

Arbitration Centre, Sector 17, Chandigarh.

     Sd/-

              Justice Rajiv Sharma (Retd.)

     Sole Arbitrator

Chandigarh

Dated: 17

th

 February, 2025”

10. On 11.03.2025, learned counsel for the claimant had appeared

and learned Senior Advocate had also appeared on behalf of the petitioner-

Improvement Trust and submitted that the statement of defence could not be

filed due to non-engagement of an Advocate by the respondents. Learned

Arbitral Tribunal had so observed that though the Tribunal had made it clear

that in the eventuality of the statement of defence not being filed, the

defence   would   be   struck   off   but  in  the   spirit   of   the   Arbitration  and

Conciliation Act, 1996, an opportunity is granted to file the statement of

defence or counter claim, if any, subject to costs of 

10,000/- within four

weeks in the interest of justice. In this way, another four weeks’ time was

granted to the petitioner-Improvement Trust. Thereafter, the matter was

adjourned   to   09.04.2025.   This   order   passed   vide   Annexure   P-10   is

reproduced as  under:- 

“Annexure P-10

Present: Mr. Avichal Sharma, Advocate

    Mr. Ankur Jain, Director and 

    Mr. Mohit Garg, Authorized Representative,

    for the claimant.

CR-6014-2025 (O&M)     -10-

    Dr. Anmol Rattan Sidhu, Senior Advocate along with

      Ms. Mandeep Kaur, Advocate

    Mr. Raghav Gulati, Advocate

    Mr. Kamal Gupta, Advocate

    for the respondents.

Proceedings of the 4   

th

   Sitting of the Arbitral Tribunal held   

on   March   11,   2025   at   02.00   PM   at   the   Chandigarh

Arbitration Centre.

ORDER

Dr. Anmol Rattan Sidhu, Senior Advocate submits

by way of an oral application that the statement of

defence could not be filed due to non-engagement of

Advocate by the respondents. Though, the Tribunal had

made it clear that in the eventuality of the statement of

defence not being filed, the defence would be struck off.

However, in the spirit of the Arbitration and Conciliation

Act, 1996 opportunity is granted to file the statement of

defence or counter claim, if any, subject to costs of Rs.

10,000/- within 4 weeks, in the interest of justice. The

costs  would  be  paid   to  the   learned  counsel  for  the

claimant before the next date of hearing.

The claimant has deposited its share of Arbitral

fee. The respondents have not deposited their respective

share of Arbitral fee. The respondents are directed to

deposit their share of the Arbitral fee on or before the

next date of hearing.

List on  09.04.2025 at  02.00  P.M. at Chandigarh

Arbitration Centre, Sector 17, Chandigarh for filing the

statement of defence and counter-claim, if any.

     Sd/-

              Justice Rajiv Sharma (Retd.)

     Sole Arbitrator

Chandigarh

Dated: 11

th

 March, 2025”

11. On 09.04.2025, again the learned counsel for the claimant as

well as the learned Senior Counsel for the petitioner Improvement Trust

appeared and an order was passed vide Annexure P-11, which is impugned

in the present revision petition. It was so observed by the learned Arbitral

Tribunal that despite the previous order i.e. dated 11.03.2025 vide which

CR-6014-2025 (O&M)     -11-

four weeks’ time was granted to the petitioner-Improvement Trust to file the

statement of defence and the counter-claim but neither the statement of

defence nor the counter-claim  was  filed by the respondents (who are the

Petitioners in the present petition). While referring to the earlier orders,

learned Arbitral Tribunal  declined  the  prayer  made by  learned  Senior

Counsel for the Petitioner-Improvement Trust for one week’s more time to

file the statement of defence and counter-claim. It was also observed in the

impugned order (Annexure P-11) that five opportunities have been granted

to the respondents (who are the Petitioners in the present petition) and

according to Section 23 of the Arbitration Act, the pleadings are to be

completed within a period of six months. It was also further observed by the

learned   Arbitral   Tribunal   that   surprisingly,   even   an   application   for

enlargement of time has not been filed and since the Improvement Trust has

not filed the statement of defence and counter-claim, their right to file the

same as per Section 25(b) of the Arbitration Act stands forfeited/closed. The

petitioner-Improvement Trust was however permitted to admit/deny the

documents filed by the claimant with the statement of claim within a period

of   three   weeks.   The   aforesaid   impugned   order   (Annexure   P-11)   is

reproduced as under:- 

“Annexure P-11

BEFORE THE ARBITRAL TRIBUNAL COMPRISING

OF SOLE ARBITRATOR JUSTICE RAJIV SHARMA

(RETD.)

            Arbitration Case No. 269 of 2020

In the matter of Arbitration:

BETWEEN

Shourya Towers Private Limited

....Claimant

AND

Jalandhar Improvement Trust and ors.

...Respondents

CR-6014-2025 (O&M)     -12-

Present: Mr. Himanshu Gupta, Advocate

    Mr. Avichal Sharma, Advocate and 

    Mr. Ankur Jain, Director

    for the claimant.

    Ms. Anu Chatrath, Senior Advocate 

      Mr. Ratik Chatrath, Advocate

    Mr. Parminder Singh Gill, Executive Officer 

    Mr. Inderpal Singh, Executive Engineer

    for the respondents.

Proceedings of the 5   

th

   Sitting of the Arbitral Tribunal held   

on April 09, 2025 at 01:30 PM (Room No. 5) at Chandigarh

Arbitration Centre, Sector 17, Chandigarh.

ORDER

Despite the previous order dated 11.03.2025 also

the   Statement   of   Defence   has   not   been   filed.   The

respondents were granted four weeks' time to file the

statement   of   defence   and   counter-claim,   if   any,   on

03.12.2024. The respondents were granted four weeks

further time to file the statement of defence and counter-

claim, if any, on 07.01.2025. Neither the statement of

defence nor counter-claim was filed by the respondents.

The respondents were granted two weeks time to file

statement   of   defence   on   01.02.2025.   Mr.   Parminder

Singh, Executive Officer prayed for and was granted

three weeks' time to file the statement of defence on

17.02.2025. It was also made clear that in case the

statement of defence is not filed, the defence would be

struck of. However, in the spirit of the Arbitration and

Conciliation Act, 1996, opportunity to be granted to the

respondents to file the statement of defence and counter-

claim subject to payment of Rs. 10,000/- as cost. The

statement   of   defence/counter-claim   was   not   filed   as

noticed hereinabove despite order dated 11.03.2025. The

cost has not been deposited by the respondents as per

statement   of   Sh.   Avichal   Sharma,   Advocate   for   the

claimant.   Ms.   Anu   Chatrath,   Senior   Advocate   has

vehemently argued that one week's time be granted to file

statement of defence and counter-claim, if any. In view of

the previous orders quoted hereinabove, the prayer is

declined. The parties are to be treated fairly as per

Section 18 of the Arbitration and conciliation Act, 1996.

Five opportunities have been granted to the respondents

to file statement of defence and counter-claim. According

to Section 23 of the Act, 1996, the pleadings are to be

completed within a period of six months. Surprisingly,

even an application for enlargement of time has not heen

filed. Since the respondents have not filed the statement

of defence and counter-claim, their right to file the same

CR-6014-2025 (O&M)     -13-

as   per   Section   25(b)   stands   forfeited/closed.   The

respondents are permitted to admit/deny the documents

filed by the claimant with the statement of claim within

three weeks.

List on 01.05.2025 at 1:15 P.M. at the Chandigarh

Arbitration.

     Sd/-

              Justice Rajiv Sharma (Retd.)

     Sole Arbitrator

Chandigarh

Dated: 9

th

 April, 2025”

12. Thereafter, the petitioner-Improvement Trust against whom the

aforesaid impugned order dated 09.04.2025 was passed by the learned

Arbitral Tribunal filed an application for recalling of the aforesaid order vide

Annexure P-15 by taking up various grounds for recalling of the order

particularly that an Advocate could not be engaged in time because of

cumbersome procedure for appointment of an Advocate for defending the

cases of high value and the procedure which was to be adopted by the

Petitioner-Improvement Trust for the purpose of engagement of a Counsel

was also mentioned in Para No.6 of the aforesaid application. In Para No.7,

it was also stated by the petitioner-Improvement Trust that when the matter

was received in the office of the Improvement Trust, the aforesaid procedure

for assigning/appointment of an Advocate was set into motion and during

this   time,   the   petitioner-Improvement   Trust  was   appearing   through   its

concerned Officers before the Arbitral Tribunal and seeking time so that the

Advocate may be appointed at the earliest. Another ground was taken in

Para No.8 that there was a change of the earlier Chairman of the Jalandhar

Improvement Trust, who was replaced by new Chairman on 26.02.2025,

who   took   charge   on   19.03.2025   and   in   the   interregnum   period,   the

appointment process was on hold. The respondent/claimant filed reply to the

CR-6014-2025 (O&M)     -14-

aforesaid application vide Annexure P-16. This application was ultimately

considered and decided by the learned Arbitral Tribunal and vide Annexure

P-18, it was dismissed on 12.08.2025. In the present revision petition, both

the impugned orders (Annexure P-11 & P-18) have been impugned by the

petitioner-Improvement Trust.

SUBMISSIONS BY LEARNED SENIOR COUNSEL FOR  PETITIONE RS

13. Dr.   Anmol   Rattan   Sidhu,   learned   Senior   Counsel   for   the

petitioner assisted by Ms. Mandeep Kaur, Advocate, Ms. Sandhya Gaur,

Advocate and Mr. Raghav Gulati, Advocate submitted that the petitioner is

an instrumentality of the State and had acted in a bona fide manner while

appearing  and  discharging  its   duties  for   defending the   interest  of   the

Improvement Trust. He further submitted that when on the first sitting of the

learned Arbitral Tribunal dated 27.09.2024, two officers of the Improvement

Trust had appeared before learned Arbitral Tribunal, they made a statement

before learned Arbitral Tribunal that they will represent the respondents but

in fact they were in collusion with the claimant/respondent because they did

not   apprise   the   higher   officers   with   regard   to   the  pendency   of   the

proceedings before the learned Arbitral Tribunal and in this way, they

committed a fraud upon their own Improvement Trust by not pursuing the

aforesaid matter. He also submitted that there is no dispute that on the very

first date of hearing before learned Arbitral Tribunal, the procedure which is

to be followed during the course of arbitration proceedings was settled in

consultation with the parties but the aforesaid two officers, who are the Trust

Engineer and the Assistant, Trust Engineer were never authorized to appear

and represent the Improvement Trust and it cannot be disputed that in the

aforesaid procedure that was to be adopted, there was a Clause pertaining to

CR-6014-2025 (O&M)     -15-

Adjournment that adjournment can be granted only by showing sufficient

cause. 

14. Learned Senior Counsel further submitted that on the next date

of sitting of learned Arbitral Tribunal, nobody had appeared on behalf of the

Trust but when on the third sitting dated 03.12.2024, an Advocate had

appeared along with the aforesaid two officers, namely, Parminder Singh,

Executive Officer and Inderpal Singh, Trust Engineer and the attendance of

the aforesaid Advocate and officers had been recorded by learned Arbitral

Tribunal but in fact the factual position was that the aforesaid Advocate was

never authorized by the Improvement Trust to appear although in the

proceedings, learned Arbitral Tribunal has so observed that the learned

counsel for the Improvement Trust has prayed for and is granted four weeks’

time to file the statement of defence and counter-claim, if any. Learned

Senior Counsel submitted that on the next date i.e. 07.01.2025, again the

aforesaid Inderpal Singh, Trust Engineer had appeared and prayed for four

weeks’ time to file the statement of defence and counter-claim, if any, but

these   officers   were   acting   in   collusion   with   the   claimant/respondent.

Thereafter,   again   on   17.02.2025,   the   aforesaid   Inderpal   Singh,   Trust

Engineer and Parminder Singh, Executive Officer had appeared and again

time   was   granted   but   they   were   playing   at   the   hands  of   the

claimant/respondent. 

15. Learned Senior Counsel further submitted that after adopting a

procedure for appointment of an Advocate to defend the claim on behalf of

the Improvement Trust before learned Arbitral Tribunal in a high value case,

he  was  appointed  as an Advocate to  defend  the  case on  12.05.2025.

However, on 11.03.2025, he had appeared on oral instructions without the

CR-6014-2025 (O&M)     -16-

assistance of any officer of the Improvement Trust and had also prayed for

some time to file the statement of defence and counter-claim and four

weeks’ time was granted to him for the same. Thereafter, on 09.04.2025,

when the impugned order was passed vide Annexure P-11, another learned

Senior Advocate had appeared on behalf of the petitioner-Improvement

Trust, who sought just one week’s more time to file the statement of defence

and counter-claim, if any, but the same was declined by learned Arbitral

Tribunal by way of the aforesaid impugned order. He submitted that in this

way, technically the counsel was appointed by the Petitioner-Improvement

Trust after  passing  of  the  impugned order  vide Annexure  P-11 dated

09.04.2025 and although the presence of the learned Senior Counsel for the

Improvement Trust was recorded in the impugned order dated 09.04.2025 as

well   as   in   the   order   dated   11.03.2025,   who   was   appearing   on   oral

instructions but written order for appointment was passed on 12.05.2025 and

because of this difficulty there had been a delay in filing of the statement of

defence and counter-claim. 

16. Learned Senior Counsel also submitted that from the aforesaid

circumstances, it is very clear that the delay which has occurred in filing of

the statement of defence and counter-claim was not intentional. The two

basic reasons for delay in filing of the statement of defence and counter-

claim are that firstly, when the earlier officers including Executive Officer of

the Improvement Trust had appeared for number of times, they were acting

in collusion with the respondent/claimant and when on 03.12.2024, one

Counsel had appeared, she was not authorised to appear on their behalf and

thereafter, when on the last two dates he and another Senior Counsel had

appeared on behalf of the Petitioner-Improvement Trust, they had appeared

CR-6014-2025 (O&M)     -17-

on oral instructions and the appointment of an Advocate by the Improvement

Trust   had   taken   place   even   after   the   passing   of   the  impugned   order

(Annexure   P-11).   The   cumbersome   procedure   for   appointment   of   an

Advocate in high value cases by the petitioner-Improvement Trust was also

so contained in the application for recalling of the aforesaid impugned order

whereby the procedure starts at the clerical level and goes up till the level of

concerned Minister and that was the precise reason as to why the delay had

occurred in the entire proceedings.

17. Learned   Senior   Counsel   further   submitted   that   when   the

petitioner-Improvement Trust had filed an application for recalling the

aforesaid order (Annexure P-11) under Section 19 of the Arbitration Act,

then the grounds so taken as aforesaid were not properly appreciated by

learned  Arbitral Tribunal,  who declined the application by referring to

various judgments of Hon’ble Supreme Court and to the provisions of

Section 23 and Section 25(b) of the Arbitration Act and therefore, both the

impugned orders  (Annexure P-11 and P-18) are liable to be set aside.

18. Learned   Senior   Counsel   referred   to   various   judgments  of

Hon’ble Supreme Court and High Courts to substantiate his arguments. He

referred   to   judgment   passed   by   Hon’ble   Supreme   Court   in   “Srei

Infrastructure Finance Limited Vs. Tuff Drilling Private Limited”, (2018)

11 SCC 470 to contend that a petition under Article 227 of the Constitution

of   India   is   maintainable   and   can   be   entertained   in  the   facts   and

circumstances of each and every case and the jurisdiction of the High Court

to exercise its powers under Article 227 of the Constitution of India cannot

be ousted by the  non obstante clause  provided under Section 5 of the

Arbitration Act. He also referred to a judgment passed by the Delhi High

CR-6014-2025 (O&M)     -18-

Court in CM(M) No.424 of 2021 titled as “Union of India Vs. Indian Agro

Marketing Co. Operative Limited”,  decided on 02.05.2022 and also a

Division Bench judgment passed by the High Court of Gujarat in Letters

Patent Appeal No.308 of 2020 titled as “Narmada Clean-Tech & Ors. Vs.

Indian Council of Arbitration and others” decided on 30.07.2020 wherein

it was so held that a petition under Articles 226 & 227 of the Constitution of

India is certainly maintainable even against an order passed by an Arbitrator

and submitted that in that case, the order under challenge before Hon’ble

Division Bench of Gujarat High Court was against an order passed under

Section 16 of the Arbitration Act which was held to be maintainable in the

eyes of law. The relevant portion of the aforesaid judgment is reproduced as

under:-

“39.  Thus,   our   understanding   of   the   ratio   of   the

Supreme Court decision in SBP and company (supra)

is that the High Court should not interfere with each

and every order passed by the Arbitral Tribunal and

judicial intervention should be minimal. We find it

difficult to take the view interpreting the SBP and

company (supra) that the High Court has no power at

all to intervene either in exercise of its writ jurisdiction

or supervisory jurisdiction under Article 227 of the

Constitution of India with any of the orders that may

be passed by the Arbitral Tribunal or the Arbitrator. 

xx xx xx xx

41. In the aforenoted paragraph, the Supreme Court

has emphatically laid down that any restriction on the

power of the High Court under Article 226 of the

Constitution,   can   be   recognised   only   if   it   is

incorporated   in   any   of   the   provisions   of   the

Constitution itself. In view of the above decision of the

CR-6014-2025 (O&M)     -19-

Constitution Bench of the Supreme Court, it is clear

that unless the jurisdiction of this Court under Article

226 of the Constitution stands curtailed by any other

provision of the Constitution, it cannot be said that a

Petition under Article 226 of the Constitution does not

lie or this Court has no jurisdiction to interfere in

arbitration matters. The principle laid down by the

Supreme Court is that in respect of election matters,

unless an extraordinary case is made out in a given

case, a petition under Article 226 of the Constitution

should not be entertained. This clearly means that a

petition   under   Article   226   of   the   Constitution

challenging the legality of actions taken or orders

made in the course of an election to a local authority

or any other body on the ground of violation of law, is

maintainable but should not be entertained by the High

Court unless the violation of law made out is such as

would justify the interference under Article 226 of the

Constitution immediately to prevent abuse of power

and   waste   of   public   time   and   money   and   the

alternative remedy by way of Election Petition after

the elections is not an efficacious remedy. The same

principle of law should apply even to the arbitration

matters.

42. In the Union of India v. Varindera Constructions

Ltd., (2018) 7 SCC 794, the Supreme Court held:-

“12. The primary object of the arbitration is

to   reach   a   final   disposition   in  a  speedy,

effective,   inexpensive   and   expeditious

manner.   In   order   to   regulate   the   law

regarding arbitration, legislature came up

with   legislation   which   is   known   as

Arbitration and Conciliation Act, 1996. In

order   to   make   arbitration   process   more

effective, the legislature restricted the role of

courts in case where matter is subject to the

arbitration. Section 5 of the Act specifically

CR-6014-2025 (O&M)     -20-

restricted the interference of the courts to

some extent. In other words, it is only in

exceptional  circumstances, as  provided by

this Act, the court is entitled to intervene in

the dispute which is the subject- matter of

arbitration. Such intervention may be before,

at or after the arbitration proceeding, as the

case   may   be.   In   short,   court   shall   not

intervene   with   the   subject-matter   of

arbitration   unless   injustice   is   caused   to

either of the parties."

43. The aforesaid observations of the Supreme Court

have   been   quoted   with   approval   in   a   recent

pronouncement of the Supreme Court in the case of

M/s. ICOMM Tele Ltd. vs. Punjab State Water Supply

and   Sewarage   Board   and   another   [Civil   Appeal

No.2713 of 2019 decided on 11

th

 March 2019].”

19. It was further submitted by learned Senior Counsel that high

value   claim   is   involved   in   the   present   case   and   the  petitioner   is   an

instrumentality of State being an Improvement Trust, prejudice will be

caused in case the impugned order is sustained.

SUBMISSIONS BY LEARNED SENIOR COUNSEL FOR  RESPONDEN T

20. On the other hand, Mr. Chetan Mittal, learned Senior Counsel

for the respondent assisted by Mr. Himanshu Gupta, Advocate and Ms.

Sehej Sandhawalia, Advocate has vehemently opposed the present revision

petition not only on ‘maintainability’ but also on ‘entertainability’ of the

present petition on merits. While advancing the arguments, learned Senior

Counsel has submitted that the present petition which is in the nature of a

Revision Petition under Article 227 of the Constitution of India is not

entertainable by this Court because the same is against an interlocutory order

which has been passed by learned Arbitral Tribunal and it is not a case

where the petitioner is left remediless. He submitted that the petitioner has

CR-6014-2025 (O&M)     -21-

the  remedy   of challenging  the  award   at  the   relevant  stage  under   the

provisions of Section 34 of the Arbitration Act. He further contended that

the sole recourse available for challenging a procedural/interlocutory order

passed by learned Arbitrator is by invoking Section 37 of the Arbitration and

Conciliation Act, subject to the limitation that such challenge must fall

within the parameters prescribed under the said provision.  However, the

present procedural order cannot be challenged under the provisions of

Section 37 of the Arbitration Act because the order passed under Section

25(b) of the Arbitration Act does not find mention in Section 37 of the

Arbitration Act. 

21. Learned Senior Counsel further submitted that it is a settled law

that   the   Arbitration   Act   is   a   self-contained   code   and   although   the

proceedings of learned Arbitral Tribunal are quasi judicial in nature but an

Arbitrator is appointed in pursuance of a contract between the parties and the

only method available for challenging interlocutory/procedural orders passed

by learned Arbitral Tribunal can be either under Section 34 once the award

is passed or Section 37 of the Arbitration Act as the case may be when it is

specifically   provided   therein.   Recourse   to   invoking  extraordinary

jurisdiction of the High Court under Article 226/227 of the Constitution of

India is permissible only when there is lack of jurisdiction proved on record

or at the most in the rare circumstances but not in the ordinary course and

therefore, the present petition is liable to be dismissed on the ground of

being not entertainable. 

22. Learned Senior Counsel also submitted that there is no dispute

with regard to the proposition of law that Article 227 of the Constitution of

India provides for a Constitutional mandate and powers of the High Court

CR-6014-2025 (O&M)     -22-

cannot be curtailed by any statutory provision but at the same time when the

petitioner is not able to show any inherent defect in jurisdiction of the

Arbitral Tribunal then the other statutory provisions governing the parties

will come into play and therefore, in the present case, the provisions of

Section 5 of the Arbitration Act will come into play. 

23. He  further submitted that in any event, the present revision

petition is not sustainable. It was pointed out that when the petitioner filed

the application (Annexure P-15) seeking recall of the order dated 09.04.2025

(Annexure P-11), it was specifically averred in Para No.7 thereof that the

process for appointment of advocates had already been initiated upon receipt

of notice by the Improvement Trust. During this period, the Improvement

Trust continued to appear before the learned Arbitral Tribunal through its

concerned officers and sought adjournments, as they believed that the

appointment of counsel would be effected shortly. Learned Senior Counsel

heavily relied upon the aforesaid Para No.7 of the application which was

filed by the petitioner itself, which is reproduced as under:-

“7.   It is submitted that once the matter was received at

the office of Respondent No.1, the above-mentioned

procedure was set into motion for appointment of

advocates.   During   this   time,   the   Respondent   was

appearing through its concerned officers before the

Hon’ble  Arbitral Tribunal and  seeking  time  as it

expected the appointment of advocates to take place

at the earliest.”

24. Learned   Senior   Counsel   submitted   that   by   way   of  the

categorical averment made by the petitioner-Improvement Trust itself in its

own application that it was appearing through its officers and awaiting the

appointment of advocates, the Improvement Trust cannot now take an

CR-6014-2025 (O&M)     -23-

inconsistent stand by submitting that the officers, who had appeared, were in

collusion with the claimant/respondent and that they were not authorized to

appear. He also submitted that not only this, the aforesaid stand taken by the

learned Senior Counsel for the petitioner that the aforesaid officers, who had

been appearing on the earlier dates, were not authorized to appear, was never

taken before learned Arbitral Tribunal at the time of filing of the application

under Section 19 of the Arbitration Act for recalling the impugned order and

it has only been taken for the first time in the present Revision Petition

before this Court. Therefore, the revision petition otherwise also would not

be sustainable because the scope of a revision petition is very limited and it

only lies when the High Court finds any perversity or lack of jurisdiction or

a defect or error in the impugned order  that  a revision petition can be

entertained, whereas in the present case on the one hand in the application

under Section 19 of the Arbitration Act, the Improvement Trust had taken a

stand that its officers had been appearing whereas on the other hand at the

time of filing of the present revision petition, an inconsistent stand has been

taken that the officers committed a fraud and they are in collusion with the

claimant   which   cannot   be   entertained   in   a   revisional   jurisdiction   and

therefore, on this ground as well, the present revision petition is liable to be

dismissed.

25. He further submitted that another ground which has been taken

in the application was with regard to change of the Chairman also cannot

become a ground for seeking a window for challenging the order passed by

learned Arbitral Tribunal straight away by filing a revision petition before

this Court.

26. Learned Senior Counsel further submitted that by way of the

CR-6014-2025 (O&M)     -24-

impugned order (Annexure P-11), a right of filing of the statement of

defence and counter-claim has been forfeited rightly under Section 25(b)

read with Section 23(4) of the Arbitration Act. He submitted that the

aforesaid Section 23(4) of the Arbitration Act was incorporated by way of

amendment No.33 of 2019 w.e.f. 30.08.2019 whereby a time-line which is

mandatory in nature has been set to be maximum six months from the date

of   receipt   of   notice   of   appointment   by  learned  Arbitrator.   He   further

submitted that in the present case, the total time-line prescribed has been

exceeded and even the difference between the date of first sitting which was

held on 27.09.2024 by learned Arbitral Tribunal and the date of passing of

the impugned order (Annexure P-11) is 09.04.2025 when the defence was

struck off is itself beyond the statutory limit of 6 months, being a duration of

approx.  6 months and 13 days. He submitted that learned Arbitrator had

issued a notice to the parties on 07.09.2024 which would therefore mean that

learned Arbitrator had received the notice of his appointment much prior to

that and in this regard, he has produced a photocopy of the notice dated

07.09.2024 so issued by the learned Arbitrator before this Court and a copy

of the same has also been supplied to learned Senior Counsel for the

petitioner. This notice which was sent by learned Arbitrator to all the parties

is hereby taken on record as Mark ‘X’. Registry is directed to tag the same at

an appropriate place in the file and also paginate the same. 

27. In order to substantiate his arguments, he submitted that on

07.09.2024 learned Arbitrator had sent notices through Speed Post to all the

parties which would clearly mean that he received notice from the Court

vide which he was appointed as Arbitrator prior to that and in this way even

assumingly as per Section 23(4) of the Arbitration Act, the period is to be

CR-6014-2025 (O&M)     -25-

reckoned from 07.09.2024 still it comes out to be 7 months and 3 days. In

any eventuality the period exceeded 6 months because the time period

between the first procedural order dated 27.09.2024 and the impugned order

dated 09.04.2025 itself exceeded 6 months. He thereafter referred to the

provisions of Section 23(4) of the Arbitration Act to contend that the

aforesaid provision is mandatory in nature and provides that the statement of

claim and defence under Section 23(4) of the Arbitration Act shall be

completed within a period of six months from the date the arbitrator or all

the arbitrators, as the case may be, receive notice, in writing, of their

appointment and no time can be extended in contradistinction with the

provision   of   Section   29(A)   of   the   Arbitration   Act   because   under   the

provision of Section 29(A) of the Arbitration Act when the time-line for

learned Arbitral Tribunal is to be extended then a window for extension has

been provided by the legislature itself whereas such a window has not been

provided by legislature under Section 23(4) of the Arbitration Act and

therefore, there was neither any scope of further extension nor any such

application was filed by the petitioner before learned Arbitral Tribunal for

the extension or enlargement of time which is so recorded in the impugned

order itself. He further submitted that Section 25(b) of the Arbitration Act

under   which   learned   Arbitral   Tribunal   has   forfeited  the   right   to   file

statement of defence  and counter-claim provides that  unless otherwise

agreed   by   the   parties,   where,   without   showing   sufficient   cause,   the

respondent fails to communicate his statement of defence in accordance with

sub-section   (1)   of   Section   23,   the   arbitral   tribunal   shall   continue   the

proceedings without treating that failure in itself as an admission of the

allegations by the claimant [and shall have the discretion to treat the right of

CR-6014-2025 (O&M)     -26-

the respondent to file such statement of defence as having been forfeited].

He submitted that the expression ‘sufficient cause’ can be shown only when

the total period is less than six months but when the total period itself has

exceeded six months, then the provisions of Section 23(4) of the Arbitration

Act will come into play and therefore, a statutory bar is created and in this

way, the learned Arbitrator has rightly forfeited the claim. He also submitted

that not only this, five opportunities were granted by learned Arbitral

Tribunal as per the aforesaid procedural orders which have been reproduced

above and after the expiry of the aforesaid period of six months, learned

Arbitral Tribunal has rightly struck off the right to file the statement of

defence and counter-claim. He also submitted that the aforesaid provision of

Section 23(4) of the Arbitration Act is mandatory. In this regard, learned

Senior Counsel has referred to the judgment passed by a Division Bench of

Madras High Court in A.R.B. O.P. (Com. Div.) No.185 of 2023 titled as “N.

Ramaswamy Vs. R. Bhojan”, decided on 14.07.2023. 

28. Learned Senior Counsel also submitted that assumingly even

for the sake of arguments that on sufficient cause being shown under Section

25 of the Arbitration Act, the time limit can be enlarged, still the petitioner

does not satisfy the aforesaid expression ‘sufficient cause’  because the

sufficient cause as so projected by the petitioner is of non-engagement of

advocates   and   allegation   of   collusion   of   their   own  officers   with   the

respondent/claimant and such a ground taken either before learned Arbitral

Tribunal or in the present revision petition cannot constitute a sufficient

cause within the meaning of the expression ‘sufficient cause’ under Section

25 of the Arbitration Act.

29. Learned Senior Counsel also relied upon various judgments of

CR-6014-2025 (O&M)     -27-

Hon’ble Supreme Court and High Courts to substantiate his arguments. He

referred to a judgment passed by a Seven-Judge Constitution Bench of

Hon’ble Supreme Court in “M/s SBP & Co. Vs. Patel Engineering Ltd. &

Another”  (2005) 8 SCC 618, to contend that although Hon’ble Supreme

Court was dealing with the issue pertaining to Section 11 of the Arbitration

Act and whether such orders are judicial or administrative in nature, but at

the same time, it was also observed by Hon’ble Supreme Court that once the

matter reaches Arbitral Tribunal or Sole Arbitrator, the High Court would

not interfere with the orders passed by Arbitral Tribunal or the Arbitrator

during the course of arbitration proceedings and the parties could approach

the Court only in terms of Section 34 once the award is passed or under

Section 37 of the Arbitration Act. He further referred to other judgments

passed by Hon’ble Supreme Court in “M/s Deep Industries Limited Vs. Oil

and Natural Gas Corporation Limited and another”, 2020(15) SCC 706

and “Bhaven Construction through Authorized Signatory Premji Bhai K.

Shah Vs. Executive Engineers, Sardar Sarovar Narmada Nigam Limited

and another” (2022) 1 SCC 75 wherein it was held that only in exceptional

rarity when the parties are left remediless or there is a clear bad faith then

such an indulgence can be granted but in the present case, there was neither

any exceptional rarity nor the parties were left remediless nor there was a

clear bad faith although there was an allegation pertaining to the officers,

who had earlier appeared to represent the Improvement Trust. He further

submitted that the aforesaid element of bad faith was taken for the first time

before this Court in a revision petition but was never raised before learned

Arbitral Tribunal at the time of filing the application for recalling the order

and therefore, even that ground is not available to the petitioner.

CR-6014-2025 (O&M)     -28-

ANALYSIS OF SUBMISSIONS

30. I have heard the learned counsels for the parties at length.

31. The aforesaid dates and the facts pertaining to passing of the

orders by learned Arbitral Tribunal are not in dispute. Before proceeding

further, it will be just and proper to refer to the provisions of law and also

the case law on this subject. Sections 5, 23 and 25 of the Arbitration Act are

reproduced as under:-

5.   Extent   of   judicial   intervention.-Notwithstanding

anything contained in any other law for the time being in

force,   in  matters  governed  by  this  Part,   no  judicial

authority shall intervene except where so provided in this

Part.

xx xx xx xx

23. Statements of claim and defence.-

(1) Within the period of time agreed upon by the

parties or determined by the arbitral tribunal, the

claimant   shall   state   the   facts   supporting   his

claim, the points at issue and the relief or remedy

sought, and the respondent shall state his defence

in respect of these particulars, unless the parties

have   otherwise   agreed   as   to   the   required

elements of those statements.

(2) The parties may submit with their statements

all documents they consider to be relevant or

may add a reference to the documents or other

evidence they will submit.

1[(2A) The respondent, in support of his case,

may also submit a counterclaim or plead a set-

off,   which   shall   be   adjudicated   upon   by   the

arbitral tribunal, if such counterclaim or set-off

falls   within   the   scope   of   the   arbitration

agreement.] 1. Ins. by Act 3 of 2016, s. 11 (w.e.f.

CR-6014-2025 (O&M)     -29-

23-10-2015). 

(3) Unless otherwise agreed by the parties, either

party may amend or supplement his claim or

defence   during   the   course   of   the   arbitral

proceedings,   unless   the   arbitral   tribunal

considers   it   inappropriate   to   allow   the

amendment or supplement having regard to the

delay in making it.

[(4) The statement of claim and defence under

this section shall be completed within a period of

six months from the date the arbitrator or all the

arbitrators, as the case may be, received notice,

in writing of their appointment.]

xx xx xx       xx

25. Default of a party.- Unless otherwise agreed by the

parties, where, without showing sufficient cause,-

(a)   the   claimant   fails   to   communicate   his

statement   of   claim   in   accordance   with   sub-

section (1) of section 23, the arbitral tribunal

shall terminate the proceedings; 

(b)   the   respondent   fails   to   communicate   his

statement of defence in accordance with sub-

section (1) of section 23, the arbitral tribunal

shall continue the proceedings without treating

that   failure   in   itself   as   an   admission   of   the

allegations by the claimant 3[and shall have the

discretion to treat the right of the respondent to

file such statement of defence as having been

forfeited]. 

(c) a party fails to appear at an oral hearing or

to produce documentary evidence, the arbitral

tribunal may continue the proceedings and make

the arbitral award on the evidence before it.”

CR-6014-2025 (O&M)     -30-

32. Section 5 of the Arbitration Act provides for a  non obstante

clause  giving   the   extent   of   judicial   intervention   and   provides   that

notwithstanding anything contained in any other law for the time being in

force, in matters governed by this Part, no judicial authority shall intervene

except where so provided in this Part.  The aforesaid provision therefore

clearly provides that a judicial authority will not intervene unless it is so

provided  in  this  part.   Section  23  of   the   Arbitration  Act  provides  for

‘Statement of claim and defence’. Section 23(4) of the Arbitration Act was

inserted by way of an amendment in the year 2019 w.e.f. 30.08.2019 which

provides for a time framework that the statement of claim and defence under

section 23 shall be completed within a period of six months from the date

the arbitrator or all the arbitrators, as the case may be, received notice, in

writing of their appointment. The factual position with regard to time period

which exceeded six months is not in dispute. From the date when learned

Arbitrator sent notice vide Mark ‘X’ dated 07.09.2024, the total days till the

time of passing of the impugned order dated 09.04.2025 (Annexure P-11) is

7 months and 3 days and from the date on which the first procedural order

was passed on 27.09.2024 and 09.04.2025 when the impugned order was

passed, the total difference between the days is 6 months and 13 days.

33. Section 25 of the Arbitration Act provides for consequence of

default of parties and Clause (b) of Section 25 provides that if the respondent

fails to communicate his statement of defence in accordance with sub-

section (1) of section 23, the arbitral tribunal shall continue the proceedings

without treating that failure in itself as an admission of the allegations by the

claimant and shall have the discretion to treat the right of the respondent to

file such statement of defence as having been forfeited. In the present case,

CR-6014-2025 (O&M)     -31-

learned Arbitral Tribunal after the expiry of six months while referring to the

earlier orders forfeited the right of the petitioner-Improvement Trust to file

the statement of defence and the counter-claim under Section 25(b) which

would also have to be read along with Section 23(4) of the Arbitration Act

because the time-framework had exceeded. 

34. The case law on the subject as so referred to by the learned

Senior Counsels for the parties has to be discussed at this stage. A Seven

Judges Constitution Bench of Hon’ble Supreme Court in  M/s SBP &

Company Vs. Patel Engineering Ltd. & Another’s case (Supra)  was

dealing with the nature of the orders passed under Section 11 of the

Arbitration   Act.   In   Paras   No.45,   46   &   47(iv)   the   scope   of   judicial

intervention was also discussed. It was so observed that Arbitral Tribunal is

a creation of an Agreement between the parties even though it is constituted

on the basis of order passed by the Chief Justice/High Court if any occasion

arises but the parties submit themselves to the Arbitrator on the basis of

Agreement between the parties which is therefore contractual in nature.

Rationale and objective of minimising the judicial intervention was also

discussed. In the concluding part, it was so observed that once the matter

reaches Arbitral Tribunal or Sole Arbitrator then the High Court would not

interfere with the order passed by Arbitrator or Arbitral Tribunal during the

course of the arbitration proceedings and the parties could approach the

Court only in terms of Section 37 of the Arbitration Act or in terms of

Section 34 of the Arbitration Act.  Para Nos.45, 46 & 47(iv) are reproduced

as under:-

“45. It is seen that some High Courts have proceeded on

the basis that any order passed by an Arbitral Tribunal

CR-6014-2025 (O&M)     -32-

during arbitration, would be capable of being challenged

under Article 226 or 227 of the Constitution. We see no

warrant for such an approach. Section 37 makes certain

orders   of   the   Arbitral   Tribunal   appealable.   Under

Section   34,   the   aggrieved   party   has   an   avenue   for

ventilating its grievances against the award including

any in-between orders that might have been passed by

the Arbitral Tribunal acting under Section 16 of the Act.

The   party   aggrieved   by   any   order   of   the   Arbitral

Tribunal, unless has a right of appeal under Section 37 of

the Act, has to wait until the award is passed by the

Tribunal. This appears to be the scheme of the Act. The

Arbitral Tribunal is, after all, a creature of a contract

between   the   parties,   the   arbitration   agreement,   even

though, if the occasion arises, the Chief Justice may

constitute it based on the contract between the parties.

But   that   would   not   alter   the   status   of   the   Arbitral

Tribunal. It will still be a forum chosen by the parties by

agreement.   We,   therefore,   disapprove   of   the   stand

adopted by some of the High Courts that any order

passed by the Arbitral Tribunal is capable of being

corrected by the High Court under Article 226 or 227 of

the Constitution. Such an intervention by the High Courts

is not permissible.

46. The object of minimising judicial intervention while

the matter is in the process of being arbitrated upon, will

certainly   be   defeated   if   the   High   Court   could   be

approached under Article 227 or under Article 226 of the

Constitution against every order made by the Arbitral

Tribunal. Therefore, it is necessary to indicate that once

the arbitration has commenced in the Arbitral Tribunal,

parties have to wait until the award is pronounced unless,

of course, a right of appeal is available to them under

Section 37 of the Act even at an earlier stage.

CR-6014-2025 (O&M)     -33-

47. We, therefore, sum up our conclusions as follows:

(i) to (v) xx  xx xx  xx

(vi) Once the matter reaches the Arbitral Tribunal or the

sole arbitrator, the High Court would not interfere with

the   orders   passed   by   the   arbitrator   or   the   Arbitral

Tribunal during the course of the arbitration proceedings

and the parties could approach the Court only in terms of

Section 37 of the Act or in terms of Section 34 of the Act.

(vii) to (xii)      xx   xx   xx       xx”

35. In  M/s Deep Industries Limited’s case (Supra) order passed by

the learned Arbitral Tribunal under Section 17 of the Arbitration Act for

staying the black-listing order was challenged before the learned City Civil

Court which dismissed the appeal under Section 37 of the Arbitration Act.

This order under Section 37 of the Arbitration Act was challenged under

Article 227 of the Constitution of India and it was allowed by the High

Court and the order of the City Civil Court was set aside. Thereafter, the

Contractor assailed the same before Hon’ble Supreme Court in the aforesaid

judgment. Argument was raised regarding the maintainability of filing the

said petition under Article 227 of the Constitution of India by referring to

Section 5 of the Arbitration Act as well as the judgment of Hon’ble Supreme

Court in M/s SBP & Company Vs. Patel Engineering Ltd. & Another’s

case (Supra). Another argument was also raised by the appellant that it was

not a case of lack of jurisdiction. Hon’ble Supreme Court held that against

the order of Section 37 of the Arbitration Act, no petition under Article 226

& 227 of the Constitution of India can be filed. It was further held that

although Article 227 of the Constitution of India remained untouched by the

provisions of Section 5 of the Arbitration Act but it is only when the orders

CR-6014-2025 (O&M)     -34-

that lack patent inherent jurisdiction that the provisions of Article 227 of the

Constitution   of   India   can   be   invoked.   It   was   also   discussed   that   the

legislative policy pertaining to general revisional jurisdiction under Section

115 of the Code of Civil Procedure that revision under Section 115 of the

Code of Civil Procedure lies only against the final order and not against the

interlocutory orders, is also relevant. In the present petition as well, the

impugned orders are not the final orders and are only interlocutory or

procedural orders. Para Nos.16, 17 & 24 are reproduced as under:-

“16.  Most significant of all is the non-obstante clause

contained   in   Section   5   which   states   that

notwithstanding anything contained in any other law,

in matters that arise under Part I of the Arbitration

Act, no judicial authority shall intervene except where

so   provided   in   this   Part.   Section   37   grants   a

constricted   right   of   first   appeal   against   certain

judgments and orders and  no others.  Further, the

statutory mandate also provides for one bite at the

cherry, and interdicts a second appeal being filed (See

Section 37(2) of the Act)

17.  This   being   the   case,   there   is   no   doubt

whatsoever that if petitions were to be filed under

Articles 226/227 of the Constitution against orders

passed in appeals under Section 37, the entire arbitral

process would be derailed and would not come to

fruition for many years. At the same time, we cannot

forget that Article 227 is a constitutional provision

which remains untouched by the non-obstante clause

of Section 5 of the Act. In these circumstances, what is

important to note is that though petitions can be filed

under   Article   227   against   judgments   allowing   or

dismissing first appeals under Section 37 of the Act,

yet the High Court would be extremely circumspect in

CR-6014-2025 (O&M)     -35-

interfering with the  same,   taking into  account the

statutory policy as adumbrated by us herein above so

that interference is restricted to orders that are passed

which are patently lacking in inherent jurisdiction.

xx xx xx xx

24.  Mr Rohatgi is also correct in pointing out that

the   legislative   policy   qua   the   general   revisional

jurisdiction that is contained by the amendments made

to Section 115 CPC should also be kept in mind when

the High Courts dispose of petitions filed under Article

227. The legislative policy is that no revision lies if an

alternative remedy of appeal is available. Further,

even when a revision does lie, it lies only against a

final disposal of the entire matter and not against

interlocutory   orders.   These   amendments   were

considered in Tek Singh v. Shashi Verma 18 in which

this Court adverted to these amendments and then

stated: (SCC p. 681, paras 5-6)

"5.  ..….A reading of this proviso will show

that,   after   1999,   revision   petitions   filed   under

Section  115  CPC   are  not   maintainable   against

interlocutory orders.

6. …..Even otherwise, it is well settled that the

revisional jurisdiction under Section 115 CPC is to

be exercised to correct jurisdictional errors only.

This   is   well   settled.   In   DLF   Housing   &

Construction Co. (P) Ltd. v. Sarup Singh 19 this

Court held: (SCC pp. 811-12, para 5)

“5.   …The   position   thus   seems   to   be   firmly

established that while exercising the jurisdiction

under Section 115, it is not competent to the High

Court to correct errors of fact however gross or

even errors of law unless the said errors have

relation to the jurisdiction of the Court to try the

CR-6014-2025 (O&M)     -36-

dispute itself. Clauses (a) and (b) of this section on

their plain reading quite clearly do not cover the

present case. It was not contended, as indeed it was

not possible to contend, that the learned Additional

District Judge had either exercised a jurisdiction

not vested in him by law or had failed to exercise a

jurisdiction so vested in him, in recording the order

that the proceedings under reference be stayed till

the decision of the appeal by the High Court in the

proceedings   for   specific   performance   of   the

agreement in question. Clause (c) also does not

seem to apply to the case in hand. The words

"illegally" and "with material irregularity" as used

in this clause do not cover either errors of fact or of

law; they do not refer to the decision arrived at but

merely to the manner in which it is reached. The

errors contemplated by this clause may, in our

view, relate either to breach of some provision of

law or to material defects of procedure affecting the

ultimate decision. and not to errors either of fact or

of law, after the prescribed formalities have been

complied with. The High Court does not seem to

have   adverted   to   the   limitation  imposed  on   its

power   under   Section   115   of   the   Code.   Merely

because the High Court would have felt inclined,

had it dealt with the matter initially, to come to a

different conclusion on the question of continuing

stay of the reference proceedings pending decision

of the appeal, could hardly justify interference on

revision under Section 115 of the Code when there

was no illegality or material irregularity committed

by the learned Additional District Judge in his

manner of dealing with this question. It seems to us

that  in   this  matter  the   High  Court  treated  the

CR-6014-2025 (O&M)     -37-

revision virtually as if it was an appeal.”

36. In   Bhaven Construction’s case (Supra)  an application was

filed before learned Arbitrator under Section 16 of the Arbitration Act

disputing the appointment of Sole Arbitrator. Against the aforesaid order in

the application of Section 16 of the Arbitration Act, a petition under Articles

226/227 of the Constitution of India was filed in the High Court and the

learned Single Judge dismissed the same. However, on assailing the same by

filing a Letter Patent Appeal, it was allowed and in this way an SLP was

filed. It was held that in exceptional rarity when a party is left remediless

under a statute or there is a clear bad faith then the provisions of Articles

226/227 of the Constitution of India can be resorted. Para Nos.11, 12, 13,

14, 18, 19 & 20 are reproduced as under:-

“11.  Having heard both the parties and perusing the

material available on record, the question which needs

to be answered is whether the arbitral process could

be   interfered   under   Articles   226/227   of   the

Constitution, and under what circumstance?

12.  We need to note that the Arbitration Act is a

code in itself. This phrase is not merely perfunctory,

but   has   definite   legal   consequences.   One   such

consequence is spelled out under section 5 of the

Arbitration Act, which reads as under

“5.   Extent   of   judicial   intervention.-

Notwithstanding anything contained in any

other law for the time being in force, in

matters governed by this Part, no judicial

authority   shall   intervene   except   where   so

provided in this Part." 

(emphasis supplied)

The non-obstante clause is provided to uphold

the intention of the legislature as provided in the

Preamble to adopt UNCITRAL Model Law and Rules,

to reduce excessive judicial interference which is not

CR-6014-2025 (O&M)     -38-

contemplated under the Arbitration Act.

13.  The   Arbitration   Act   itself   gives   various

procedures and forums to challenge the appointment

of an arbitrator. The framework clearly portrays an

intention to address most of the issues within the ambit

of the Act itself, without there being scope for any

extra statutory mechanism to provide just and fair

solutions.

14.  Any   party   can   enter   into   an   arbitration

agreement for resolving any disputes capable of being

arbitrable.   Parties,   while   entering   into   such

agreements,   need   to   fulfil   the   basic   ingredients

provided   under   Section   7   of   the   Arbitration   Act.

Arbitration   being   a   creature   of   contract,   gives   a

flexible framework for the parties to agree for their

own procedure with minimalistic stipulations under the

Arbitration Act.

xx xx xx           xx

18. In   any   case,   the   hierarchy   in   our   legal

framework,   mandates   that   a   legislative   enactment

cannot   curtail   a   Constitutional   right.   In   Nivedita

Sharma v. Cellular Operators Association of India,

(2011) 14 SCC 337, this Court referred to several

judgments and held:

"11.   We   have   considered   the   respective

arguments/submissions. There cannot be any

dispute that the power of the High Courts to

issue   directions,   orders   or   writs   including

writs   in   the   nature   of   habeas   corpus,

certiorari,   mandamus,   quo   warranto   and

prohibition   under   Article   226   of   the

Constitution   is   a   basic   feature   of   the

Constitution   and   cannot   be   curtailed   by

parliamentary legislation - L. Chandra Kumar

CR-6014-2025 (O&M)     -39-

v. Union of India, (1997) 3 SCC 261. However,

it is one thing to say that in exercise of the

power vested in it under Article 226 of the

Constitution, the High Court can entertain a

writ petition against any order passed by or

action   taken   by   the   State   and/or   its

agency/instrumentality or any public authority

or   order   passed   by   a   quasi-judicial

body/authority, and it is an altogether different

thing to say that each and every petition filed

under Article 226 of the Constitution must be

entertained by the High Court as a matter of

course ignoring the fact that the aggrieved

person has  an effective  alternative  remedy.

Rather, it is settled law that when a statutory

forum   is   created   by   law   for   redressal   of

grievances,   a   writ   petition   should   not   be

entertained   ignoring   the   statutory

dispensation.”

                                           (emphasis supplied)

     It is therefore, prudent for a Judge to not

exercise   discretion   to   allow   judicial

interference beyond the procedure established

under the enactment. This power needs to be

exercised in exceptional rarity, wherein one

party is left remediless under the statute or a

clear 'bad faith' shown by one of the parties.

This high standard set by this Court is in terms

of   the   legislative   intention   to   make   the

arbitration fair and efficient.

19.     In this context we may observe Deep Industries

Ltd. v. ONGC wherein interplay of Section 5 of the

Arbitration Act and Article 227 of the Constitution

was analysed as under: (SCC p. 714, paras 16-17)

CR-6014-2025 (O&M)     -40-

"16. Most significant of all is the non obstante

clause contained in Section 5 which states that

notwithstanding   anything   contained   in   any

other law, in matters that arise under Part I of

the Arbitration Act, no judicial authority shall

intervene  except where so  provided  in this

Part. Section 37 grants a constricted right of

first   appeal   against   certain   judgments   and

orders and no others. Further, the statutory

mandate   also  provides   for   one   bite  at   the

cherry, and interdicts a second appeal being

filed [see Section 37(2) of the Act].

17. This being the case, there is no doubt

whatsoever that if petitions were to be filed

under   Articles   226/227   of   the   Constitution

against orders passed in appeals under Section

37,   the   entire   arbitral   process   would   be

derailed and would not come to fruition for

many years. At the same time, we cannot forget

that Article 227 is a constitutional provision

which remains untouched by the non obstante

clause   of   Section   5   of   the   Act.   In   these

circumstances, what is important to note is

that though petitions can be filed under Article

227 against judgments allowing or dismissing

first appeals under Section 37 of the Act, yet

the   High   Court   would   be   extremely

circumspect   in   interfering   with   the   same,

taking  into  account  the  statutory  policy   as

adumbrated   by   us   hereinabove   so   that

interference is restricted to orders that are

passed which are patently lacking in inherent

jurisdiction."

                                           (emphasis supplied)

CR-6014-2025 (O&M)     -41-

20.   In the instant case, Respondent 1 has not been

able to show exceptional circumstance or "bad faith"

on the part of the appellant, to invoke the remedy

under Article 227 of the Constitution. No doubt the

ambit of Article 227 is broad and pervasive, however,

the High Court should not have used its inherent

power to interject the arbitral process at this stage. It

is   brought   to   our   notice   that   subsequent   to   the

impugned order of the sole arbitrator, a final award

was rendered by him on merits, which is challenged

by Respondent 1 in a separate Section 34 application,

which is pending.”

37. The relevant paragraphs i.e. Para No.9.5, 9.6, 9.8 & 9.9 of the

judgment   passed   by   a   Division   Bench   of   Madras   High  Court   in N.

Ramaswamy’s Case (Supra) which pertains to discussion on Section 23(4)

of the Arbitration Act are also reproduced as under:-

“9.5.   Learned   counsel,   thereafter,   pressed   into

service, National Thermal Power Corporation Ltd. v.

Siemens Atkeingesellischaft, (2007) 4 SCC 451. We

are of the considered view that Siemens would also

not come to the aid of appellant as it was rendered

prior   to   23.10.2015.   To   be   noted,   Siemens   was

rendered by Hon'ble Supreme Court on 28.02.2007.

Prior to 23.10.2015, there was no Section 29A in the

A & C Act. Section 29A of A & C Act puts in place a

timeline for Arbitral Tribunals and makes it very clear

that   Arbitral   Tribunals   (Domestic   Arbitration's)

should make awards within a period of twelve months

from   the   date   of   completion   of   pleadings,   ie.,

'completion of pleadings within the meaning of sub-

section (4) of Section 23 of A & C Act.

9.6. As regards Section 29A of A & C Act, about

which, there is allusion supra, if an Arbitral Tribunal

CR-6014-2025 (O&M)     -42-

does not make an award within a period of twelve

months  from  the  date  of   completion  of  pleadings

under sub-section (4) of Section 23, the mandate of

Arbitral   Tribunal   snaps.   Therefore,   an   Arhitral

Tribunal   is   under   a   statutory   compulsion   ie.,   a

statutory mandate, to render the award within this 12

months timeline. We are acutely conscious that this 12

months is extendable by another six months, but, that

is by consent of the parties and we are also acutely

conscious   that   the   mandate   that   snaps   can   be

resuscitated, but, that can be only by way of a judicial

order to be made by a Court under Section 29A(4) of

A & C Act, but the bottom line is, an Arbitral Tribunal

should make an award within twelve months from the

date of completion of pleadings within the meaning of

Section 23(4) and this is the position before AT on the

date of impugned order. It has not changed today

either. Parties consenting for extending timeline by

six months, resuscitation by judicial order (post such

six   months   or   parties   not   consenting   for   such

extension as the case may be) were/are all in the

nature   of   windows   and   venturing   into   the   same

tantamount to venturing into the realm of surmises

and conjectures.

xx   xx        xx xx

9.8. At this juncture, we deem it appropriate to write

that timelines qua A & C Act have to be applied very

rigidly. Comprehensive view of the eco-system of the

statute,  Le.,  A  & C  Act,  will  make it clear  that

timelines have been prescribed at every stage and

therefore,   timelines   are   sublime   legal   philosophy

underlying the statute and are also salutary principles

guiding A & C Act. To expatiate a little on this, we

deem it appropriate to say that timelines have been

CR-6014-2025 (O&M)     -43-

prescribed for completion of pleadings, for award to

be rendered by AT within a period of twelve months

from the date of completion of pleadings (albeit with

the option to extend it by six months by consent of

parties and to resuscitate the mandate by a judicial

order), a consequence of snapping of mandate is

provided, if award is not made within twelve months.

Thereafter, if the award is to be challenged under

Section 34, the same has to be done within three

months from the date on which the party making the

Section 34 application, received the arbitral award or

in cases where a request is made under Section 33,

the date on which the request was disposed by the

Arbitral Tribunal. Suffice to say, it is three months for

the protagonist of a Section 34 petition. This is vide

sub-Section (3) of Section 34. The proviso to sub-

section   (3)   to   Section   34   puts   in   a   cap   qua

condonation of delay and the cap is of 'further 30

days. Therefore, beyond three months and 30 days

from the date of receipt of award, a party cannot

challenge an arbitral award. In this regard, we deem

it   appropriate   to   remind   ourselves   that   Hon'ble

Supreme   Court,   in   Union   of   India   v.   Simplex

Infrastructures Ltd., (2017) 14 SCC 225, has made it

clear that even one day delay beyond three months

and 30 days is not condonable. Thereafter, in a recent

judgment in Government of Maharashtra v. Borse

Brothers Engineers and Contractors Pvt. Ltd., (2021)

6 SCC 460, Hon'ble Supreme Court has extended this

principle to the Section 37 Court also.

9.9. We find that the timeline under Section 29-A has

a window for extension. As already alluded to supra,

the 12 months timeline can be extended by a further

period   of   six   months   by   consent   of   parties   and

CR-6014-2025 (O&M)     -44-

thereafter, the mandate of the AT which snaps, can be

resuscitated by a judicial order of the Court under

Section 29A(4), about which also, there is allusion in

paragraph 9.6, supra but the point is, there is no such

window as regards Section 23(4).”

38. In   Srei   Infrastructure   Finance   Limited   Vs.   Tuff   Drilling

Private Limited’s case (Supra) as so relied upon by learned Senior Counsel

for the petitioner, Hon’ble Supreme Court framed three issues in Para

No.12.1. Firstly as to whether the Arbitral Tribunal which has terminated the

proceeding under Section 25(a) due to non-filing of claim by the claimant

has jurisdiction to consider the application for recall of the order terminating

the proceedings on sufficient cause being shown by the claimant or not.

Secondly, whether the order passed by Arbitral Tribunal under Section 25(a)

terminating the proceeding is amenable to jurisdiction of the High Court

under Article 227 of the Constitution of India or not and thirdly, whether the

order passed under Section 25(a) terminating the proceeding is an award

under the Arbitration Act so as to be amenable to the remedy under Section

34 of the Act or not. Hon’ble Supreme Court in the aforesaid judgment

answered the first issue that recalling application is permissible under the

law. So far as the remaining two issues as aforesaid are concerned, the same

were not answered and it was so observed in view of the 1

st

 issue being

answered that Arbitral Tribunal has jurisdiction to consider an application

for recalling of an order terminating the proceeding, it was not necessary to

enter into issue number (ii) and (iii). In this way, the issue as to whether the

order passed under Section 25(a) of the Arbitration Act terminating the

proceeding is

 amenable to the jurisdiction of the High Court under Article

CR-6014-2025 (O&M)     -45-

226 of the Constitution of India was not answered by Hon’ble Supreme

Court in the aforesaid judgment. Para No.12.1, 12.2, 12.3 and 35 are

reproduced as under:-

“12. We have considered the submissions of learned

counsel for the appellant and learned amicus curiae

and have perused the record. From the submissions,

following issues arise for consideration in this Civil

Appeal:-

1) Whether arbitral tribunal which has terminated the

proceeding under Section 25(a) due to non filing of

claim by claimant has jurisdiction to consider the

application for recall of the order terminating the

proceedings on sufficient cause being shown by the

claimant?

2) Whether the order passed by the arbitral tribunal

under   Section   25(a)terminating   the   proceeding   is

amenable to jurisdiction of High Court under Article

227 of the Constitution of India?

3) Whether the order passed under Section 25(a)

terminating the proceeding is an award under the

1996 Act so as to amenable to the remedy under

Section 34 of the Act?

xx  xx xx xx

35. Coming to Issue No. 2 and 3, in view of what we

have said regarding Issue No. 1 that arbitral tribunal

has jurisdiction to consider an application for recall

of order terminating the proceedings under Section

25(a), it is not necessary for us to enter into Issue No.

2 and 3 for purposes of this case. For deciding the

present Civil Appeal, our answer to Issue No.1 is

sufficient to dispose of the matter.”

39. A Division Bench of Delhi High Court in “ATV Projects India

CR-6014-2025 (O&M)     -46-

Limited Vs. Indian Oil Corporation Ltd. And Another”, 2013 SCC Online

Del 1669 also dealt with this issue pertaining to whether a petition under

Article 226/227 of the Constitution of India could be maintainable or not.

The learned Single Judge intervened under the aforesaid provisions but on

appeal before a Division Bench, the LPA was allowed and the order passed

by learned Single Bench was set aside.

40. Recently, another Seven Judges Constitution Bench of Hon’ble

Supreme   Court   in   “Interplay   Between   Arbitration   Agreements   Under

Arbitration and Conciliation Act, 1996 and Stamp Act, 1899, in Re:”,

(2024) 6 SCC 1 again while largely dealing with provisions of Section 11 of

the   Arbitration   Act   also   discussed   the   provision   of  Section   5   of   the

Arbitration Act. It was observed that one of the objectives of the Arbitration

Act was to minimize the supervisory role of Courts in the arbitration

proceedings.   The   principle   of   minimum   judicial   interference   was   also

discussed   and   it   was   so   observed   that   the   principle  of   judicial   non-

interference in arbitration proceedings respects the autonomy of the parties

to   determine   the   arbitral   procedures   and   this   principle   has   also   been

incorporated   in   international   instruments,   including   the   New   York

Convention and the Model Law. Hon’ble Supreme Court observed that one

of the main objectives of the Arbitration Act is to minimize the supervisory

role of Courts in the arbitral process and party autonomy and settlement of

disputes by an arbitral tribunal are the hallmarks of arbitration law. Section 5

gives effect to the true intention of the parties to have their disputes resolved

through arbitration in a quick, efficient, and effective manner by minimizing

judicial interference in the arbitral proceedings and the Parliament has

enacted Section 5 to minimize the supervisory role of Courts in the arbitral

CR-6014-2025 (O&M)     -47-

process to the bare minimum and only to the extent “so provided” under the

Part-I of Arbitration Act. Para Nos.76, 81, 82 and 186 of the aforesaid

judgment are reproduced as under:-

“76.   The   principle   of   judicial   non-interference   in

arbitral proceedings is fundamental to both domestic

as well as international commercial arbitration. The

principle entails that the arbitral proceedings are

carried out pursuant to the agreement of the parties

or   under   the   direction   of   the   tribunal   without

unnecessary interference by the national courts.61

This principle serves to proscribe judicial interference

in arbitral proceedings, which would undermine the

objective of the parties in agreeing to arbitrate their

disputes, their desire for less formal and more flexible

procedures, and their desire for neutral and expert

arbitral procedures.62 The principle of judicial non-

interference   in   arbitral   proceedings   respects   the

autonomy of the parties to determine the arbitral

procedures. This principle has also been incorporated

in international instruments, including the New York

Convention and the Model Law. 

xx xx   xx     xx

81. One of the main objectives of the Arbitration Act

is to minimize the supervisory role of courts in the

arbitral process. Party autonomy and settlement of

disputes by an arbitral tribunal are the hallmarks of

arbitration law. Section 5 gives effect to the true

intention of the parties to have their disputes resolved

through arbitration in a quick, efficient, and effective

manner by minimizing judicial interference in the

arbitral proceedings. Parliament enacted Section 5 to

minimize the supervisory role of courts in the arbitral

process to the bare minimum, and only to the extent

CR-6014-2025 (O&M)     -48-

“so provided” under the Part I of Arbitration. In

doing so, the legislature did not altogether exclude

the role of courts or judicial authorities in arbitral

proceedings, but limited it to circumstances where the

support of judicial authorities  is required  for  the

successful   implementation   and   enforcement   of   the

arbitral process. The Arbitration Act envisages the

role of courts to “support arbitration process” by

providing necessary aid and assistance when required

by law in certain situations.

82.   Section   5   begins   with   the   expression

“notwithstanding anything contained in any other law

for the time being in force.” The non-obstante clause

is Parliament’s addition to the Article 5 of the Model

Law. It is of a wide amplitude and sets forth the

legislative   intent   of   limiting   judicial   intervention

during the arbitral process. In the context of Section

5, this means that the provisions contained in Part I of

the Arbitration Act ought to be given full effect and

operation irrespective of any other law for the time

being in force. It is now an established proposition of

law that the legislature uses non -obstante clauses to

remove all obstructions which might arise out of the

provisions of any other law, which stand in the way of

the operation of the legislation which incorporates the

non-obstante clause.

xx xx xx xx

186. Section 5 is effectively rendered otiose by the

interpretation given to it in N.N. Global (2)°. The

Court failed to provide a reason for holding that

Section 5 of the Arbitration Act does not have the

effect of excluding the operation of Sections 33 and 35

of the Stamp Act in proceedings under Section 11 of

the   Arbitration   Act.   The   non   obstante   clause   in

CR-6014-2025 (O&M)     -49-

Section 5 does precisely this. In addition to the effect

of the non obstante clause, the Arbitration Act is a

special law. We must also be cognizant of the fact that

one   of   objectives   of   the   Arbitration   Act   was   to

minimise the supervisory role of Courts in the arbitral

process.”

41. Now coming on the facts of the present case, the same can be

considered in the light of the aforesaid statutory provisions and the law

settled by Hon’ble Supreme Court. An argument was raised by learned

Senior Counsel for the petitioner that there was no mala fide on the part of

the petitioner-Improvement Trust for not having submitted the statement of

defence and counter-claim in time. He explained as to how the delay has

occurred. Firstly when on the first date of hearing before learned Arbitral

Tribunal, two officers of the Trust had appeared who are alleged to be in

collusion with the claimant/respondent but at the same time, they had been

repeatedly appearing before the Arbitral Tribunal on the later dates as well.

He also argued that the aforesaid officers never informed the higher officer

with regard to pendency of the arbitration proceedings. At one point of time,

even an Advocate had appeared, who was stated to be not authorized to

appear and it was thereafter, on the last two dates and at the time of passing

of   the   impugned   order,   Senior   Advocates   were   engaged   and   on   oral

instructions they had appeared and sought more time to file statement of

defence and the counter-claim. The method of appointment of an Advocate

for the Improvement Trust was also so highlighted by the learned Senior

Counsel for the petitioner that the cumbersome process for appointment of

an Advocate to represent the Improvement Trust starts from the level of

Clerk and goes till the level of concerned Minister and thereafter, an

CR-6014-2025 (O&M)     -50-

Advocate is appointed and this caused delay in filing the statement of

defence and counter-claim. It was also submitted by learned Senior Counsel

for the petitioners that at the end only one week’s more time was sought

which was not granted. However, it was the case of learned Senior Counsel

for the respondent that the Revision Petition itself is not entertainable

because there is no lack of inherent jurisdiction in the impugned orders.

Whereas on the other hand, rather no ground was made out in the Revision

Petition because it was so specifically averred in the application for recalling

by the petitioner-Improvement Trust itself that it was being represented by

the officers and later on Advocates were engaged but now an inconsistent

stand has been taken by the petitioner-Improvement Trust at the time of

filing of the present revision petition. 

42. Hon’ble Supreme Court in the aforesaid judgments has given

large impetus to the provision of Section 5 of the Arbitration Act which

provides for a non obstante clause. This is so clear from both the judgments

passed by Seven-Judges Constitution Bench of Hon’ble Supreme Court in

M/s SBP & Company Vs. Patel Engineering Ltd. & Another’s case

(Supra) and Interplay Between Arbitration Agreements Under Arbitration

and Conciliation Act, 1996 and Stamp Act, 1899, in Re: (Supra). On the

proposition of law with regard to the judicial interference, both the learned

Senior Counsels for the parties have not disputed that the jurisdiction of the

High Court under Article 226 and 227 of the Constitution of India cannot be

taken away even if there is a contrary provision in any statute. However, it

was the submission of the learned Senior Counsel for the respondent that it

was not a case of maintainability of the present revision but it is a case of

entertainability of the present petition in the facts and circumstances of the

CR-6014-2025 (O&M)     -51-

present case because with the operation of the provisions of Section 23(4) of

the Arbitration Act, the aforesaid right had to be forfeited by the operation of

law and this was precisely what was done by learned Arbitral Tribunal. 

43. In   M/s Deep Industries Limited’s case (Supra)  which was

referred to by both the learned Senior Counsels for the parties, it was a case

of an order being passed under Section 17 of the Arbitration Act by the

learned Arbitral Tribunal against which an appeal was filed under Section 37

of the Arbitration Act and that order under Section 37 of the Arbitration Act

was challenged under Article 227 of the Constitution of India which was

allowed by the High Court and the order of the City Civil Court was set

aside. It was held by Hon’ble Supreme Court that Article 227 of the

Constitution of India remained untouched by Section 5 of the Arbitration

Act but the provision of Article 227 of the Constitution of India can be

invoked only when there is patent lack of inherent jurisdiction.  Similarly, in

Bhaven Construction’s case (Supra), again it was so held that it is only in

exceptional rarity that the party is left remediless or there is clear bad faith

only then intervention can be done under Article 227 of the Constitution of

India. 

CONCLUSION

44. Therefore, this Court will have to apply the aforesaid ratio to

the facts and circumstances of the present case as to whether it is a case

whereby the impugned order suffers from patent lack of inherent jurisdiction

or it is a case of exceptional rarity or it is a case of clear bad faith. So far as

the   patent   lack   of   inherent   jurisdiction   is   concerned,   the   facts   and

circumstances of the present case suggests that it is not a case of a lack of

inherent jurisdiction. The learned Arbitrator has acted within his jurisdiction

CR-6014-2025 (O&M)     -52-

by   passing   of   the   impugned   order   (Annexure   P-11)   and   the   learned

Arbitrator has been appointed by an order passed by a Co-ordinate Bench of

this Court under Section 11(6) of the Arbitration Act and the petitioner-

Improvement Trust has submitted to the jurisdiction of the Arbitrator and

therefore, it is not a case of lack of inherent jurisdiction. So far as the ground

of bad faith is concerned, the same also does not get substantiated in view of

the fact that the aforesaid element of bad faith on the part of the officers of

the Improvement Trust itself, the same has been taken in the present revision

petition only and not in the application for recalling of the impugned order

passed by the learned Arbitral Tribunal and rather as per Para No.7 which

has been reproduced above, it was so averred by the petitioner-Improvement

Trust itself in the recalling application that it is being represented by the

officers and therefore, the aforesaid plea of bad faith is also not sustainable

in the present case. So far as the plea of ground of exceptional rarity is

concerned, the impugned order (Annexure P-11) has been passed by learned

Arbitral Tribunal by invoking the provisions of Sections 23(4) and 25(b) of

the Arbitration Act and as per Section 23(4) of the Arbitration Act, outer

time-line of six months has been provided which admittedly has been

exceeded. Besides that, five opportunities were earlier granted at different

times by the learned Arbitrator but the statement of defence and counter-

claim was not filed and therefore, this Court is of the considered view that it

does not fall within the category of exceptional rarity. 

45. So far as the other ground as to whether the party is left

remediless or not is concerned, the same can be considered in the light of the

aforesaid   judgments   of   Hon’ble   Supreme   Court.   Although   against   the

impugned order, an appeal under Section 37 of the Arbitration Act may not

CR-6014-2025 (O&M)     -53-

lie but the same can always be a subject matter of objections to be taken

under Section 34 of the Arbitration Act within permissible parameters of

law. As observed by Hon’ble Supreme Court in M/s SBP & Company Vs.

Patel Engineering Ltd. & Another’s case (Supra)  that once arbitration

commences, parties must await the final award before seeking judicial

remedies unless the Arbitration Act specifically provides for an appeal under

Section 37. Resorting to Articles 226 or 227 against every interim order is

impermissible and contrary to the legislative intent of minimizing court

interference in arbitral processes.

46. Reliance   was   placed   by   learned   Senior   Counsel   for   the

petitioners on a judgment passed by a Division Bench of Gujarat High Court

in Narmada Clean-Tech and others Case (Supra). In that judgment, the

maintainability of a petition under Article 227 of the Constitution of India in

exceptional   circumstances   was   discussed.   The   scope  of   supervisory

jurisdiction against the proceedings before the Arbitral Tribunal being a

matter of legal doctrine as to whether it was maintainable in exceptional

circumstances or not, was discussed. The very basis for intervention under

Article 227 of the Constitution of India is restricted to patent error of

jurisdiction, flagrant violation of natural justice or manifest miscarriage of

justice and not for mere procedural irregularity or error of law in the conduct

of arbitration proceedings. However, in the present case, the facts do not

reveal any such exceptional circumstance which would justify exercise of

supervisory   jurisdiction,   in   fact   repeated   opportunities   and   procedural

latitude were extended to the petitioner-Improvement Trust in accordance

with the statutory provisions. There is no prejudice touching the very

foundation of the arbitral process and fairness between the parties. Although

CR-6014-2025 (O&M)     -54-

the proposition of law with regard to the inherent revisional jurisdiction of

the High Court under Article 227 of the Constitution of India is well settled

that the same cannot be curtailed and the same is maintainable but the same

is not entertainable in the facts and circumstances of the present case.

47. So far as the argument raised by learned Senior Counsel for the

petitioners with regard to the involvement of high value claim/public money

being involved is concerned, it cannot become a ground for interference in

view of the provision of Section 18 of the Arbitration Act which provides for

equal treatment of the parties. The aforesaid provision of Section 18 of the

Arbitration Act provides that the parties shall be treated with equality and

each party shall be given a full opportunity to present his case. The facts and

circumstances of the present case suggest that the petitioners were given five

opportunities by the learned Arbitral Tribunal and after the period of six

months had exceeded, the impugned order was passed vide which the right

to file the statement of defence and counter-claim was forfeited under

Sections 25(b) and 23(4) of the Arbitration Act and therefore, such a plea

taken by the learned Senior Counsel for the petitioners is not sustainable. 

48. In view of the aforesaid facts and circumstances, this Court is of

the considered view that no ground is made out for entertaining the present

Revision Petition although the same may be maintainable under Article 227

of the Constitution of India. Consequently, the present Revision Petition is

hereby dismissed.

06.11.2025

            (JASGURPREET SINGH PURI)

Bhumika                                   JUDGE

1. Whether speaking/reasoned: Yes/No

2. Whether reportable: Yes/No