REPORTABLE

IN THE SUPREME COURT OF INDIA

  CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO(s). 6300 OF 2009

JAYESH H. PANDYA & ANR. ….APPELLANT(S)

VERSUS

SUBHTEX INDIA LTD. & ORS.     ….RESPONDENT(S)

J U D G M E N T

Rastogi, J.

1.The instant appeal is directed against the final judgment

and Order dated 14

th

 March, 2008 passed by the High Court of

Judicature at Bombay whereby the High Court while dismissing

the Arbitration Petition held that the appellants had waived their

right to the extension of time for completion of the arbitration

proceedings and making the award, beyond the stipulated period

of four months.

1

2.The seminal facts in brief relevant for the present purpose

are that the appellants are partners of a partnership firm by the

name Hetali Construction Company.   The first respondent is a

company incorporated under the Companies Act, 1956 and is a

claimant in the arbitral proceedings which was initiated pursuant

to the arbitration agreement dated 28

th

  April, 2000.   The first

respondent   Subhtex   India   Limited   instituted   an   application

under   Section   11   of   the   Arbitration   and   Conciliation   Act,

1996(hereinafter   being   referred   to   as   the   “Act   1996”)   for

appointment of an Arbitrator in A.P. No. 150 of 2003 before the

High Court of Judicature at Bombay despite resistance by the

present appellants that the agreement dated 28

th

 April, 2000 was

a collusive and a forged document.  Initially, by an Order dated

14

th

 November, 2003, late Shri Justice V.D. Tulzapurkar, former

Judge of this Court was appointed as a sole Arbitrator without

prejudice to the rights and contentions of the parties and it was

clarified   that   the   views   expressed   in   the   order   dated   14

th

November, 2003 about the existence, validity and effect of the

arbitration agreement were prima facie and it would be open to

be examined by the learned Arbitrator under Section 16 of the

Act, 1996.   The order passed by the Single Judge of the High

2

Court   dated   14

th

  November,   2003   was   a   subject   matter   of

challenge   in   a   writ   petition   filed   under   Article   226   of   the

Constitution of India which was dismissed vide judgment and

order   dated   20

th

  January,   2004   with   an   observation   that

adequate remedies are available under Section 16 of raising all

contentious issues relating to the existence of the arbitration

agreement and constitution of the Arbitral Tribunal, before the

Tribunal.

3.The order of the Division Bench of the High Court dated 20

th

January, 2004 came to be challenged in a Special Leave Petition

(Civil) No. 3919 of 2004 before this Court.   This Court issued

notice on 8

th

  March, 2004 and stayed proceedings before the

learned Arbitrator until further orders.   Unfortunately, the sole

Arbitrator appointed pursuant to Order dated 14

th

  November,

2003 died in October, 2004. The said special leave petition was

dismissed on 24

th

 April, 2007 with the following observation as

under:­

“Heard.

In the facts and circumstances of the present

case, we are not inclined to exercise our jurisdiction

3

under   Article   136   of   the   Constitution   of   India.   The

special leave petition is dismissed.

We   are   informed   that   Mr.   Justice   V.D.

Tulzapurkar,   former   Judge   of   this   Court,   who   was

appointed as the Arbitrator, has passed away.

Counsel for the parties are agreed that Hon’ble

Mr. Justice S.N. Variava, a former Judge of this Court

be appointed in place of Mr. Justice V.D. Tulzapurkar,

as   the   Arbitrator.   We   order   accordingly.   Learned

Arbitrator shall fix his remuneration etc.

All  the  points   including   the   existence,   validity

and enforceability of the contract, as indicated by the

Division Bench in its Judgment, shall be decided by

the learned Arbitrator.

Parties are directed to appear before the learned

Arbitrator on 4

th

 of May, 2007 with a certified copy of

this   order   for   further   directions.   The   address   and

contact   numbers   of   the   learned   Arbitrator   are   as

under:

7­B, Rockside,

116, Walkeshwar Road,

Mumbai – 400 006.

Phone Nos. (022) 23620614, 23620598

Copy of this order be sent to the learned Arbitrator.”

4.It will be apposite to take note of the terms of the Arbitration

Agreement dated 28

th

 April, 2000 relevant for the purpose which

are extracted hereunder:­

“1….

2….

3…

4

4. Arbitrator shall follow the procedure of allowing

parties to file their respective claims & contention

and to file documents within reasonable time as the

arbitrator may deem fit.

5.The arbitrator will make his award within a period

of   4   months   from   the   date   of   service   of   copy   of

agreement.

6.The   arbitrator   shall   have   power   to   extend   the

period for making and publishing the award from

time to time, with the consent of both the parties.

7.The Arbitrator shall give reasons for his award.

8.The arbitrator will follow provisions of Arbitration

& Reconciliation Act, 1996.

The   parties   here   to   and   the   parties

represented by party of the first part be bound by

the award that will be given by arbitrator.”

5.In terms of the conditions of the agreement dated 28

th

 April,

2000, apart from the procedure to be followed by the Arbitrator,

he was under an obligation to make his award within a period of

four months from the date of service of copy of agreement with a

proviso that the Arbitrator would have the power to extend the

period for making and publishing the award, with the consent of

both the parties.

6.Indisputedly,   the   first   preliminary   meeting   before   the

Arbitrator was held on 4

th

  May, 2007.   As per clause 5 of the

terms   of   the   agreement   dated   28

th

  April,   2000,   four   months

5

period which was available at the disposal of the Arbitrator for

passing   of   an  award   in  the   ordinary   course  of   his   business

subject to extension with the consent of both the parties was to

expire on 4

th

 September, 2007.  The claimant was permitted to

file its statement of claims and a compilation of documents and

the defendants to the arbitral proceedings(appellants) were to file

written statement and counter claims on or before 6

th

 July, 2007

and thereafter a discovery and inspection was to be completed by

27

th

  July, 2007 and the parties were directed to make their

statements of admission and/or denials by 10

th

 August, 2007, in

respect of the documents disclosed.  A preliminary meeting was

to be held on 13

th

 August, 2007.  The fact which came on record

is   that   the   appellants   alleged   that   they   had   received   the

statement of claim on 6

th

 June, 2007 and extension of time was

sought for compilation of documents in order to file their written

statement.  The compilation of documents was received on 15

th

June, 2007.  The fact is that the time was consumed in exchange

of claims and counter claims and compilation of documents.

Date   of   27

th

  August,   2007   was   fixed   for   hearing   before   the

Arbitrator.     In   the   course   of   hearing,   it   was   urged   by   the

appellants that even if the agreement dated 28

th

 April, 2000 for

6

the sake for submission is to be taken as a genuine agreement,

arbitration proceedings have to be culminated within a period of

four months from the date of service of a copy of the agreement

and the time could be extended only with the consent of both the

parties.  He further contended that the appellants had refused to

consent to an extension of time; and since the Tribunal held its

first meeting on 4

th

 May, 2007, the arbitral proceedings could not

be concluded within a period of four months; and no purpose is

going to be served to continue the arbitral proceedings further,

even with the hearing on the applications filed by the parties.

7.On   objection   being   raised   by   the   appellants   before   the

learned Arbitrator, in his meeting on 27

th

 August, 2007, it was

observed that had this point been urged on 4

th

  May, 2007, a

shorter time frame could have been fixed and dates would have

been allotted and proceedings could have been completed within

time.  In the given circumstances, it would be more appropriate if

the claimants obtain an extension of time or a clarification from

this Court that the time could be extended of the Tribunal even

without the consent of the parties to the arbitral proceedings.

7

The matter was adjourned for obtaining extension of time or a

clarification from this Court.

8.Indisputedly, no interim application was filed for extension

of time or a clarification in this Court, as a result, jurisdiction to

continue with the proceedings came to an end by passage of time

on 4

th

  September, 2007 and  it was  observed by  the learned

Arbitrator to continue with the arbitral proceedings and if the

issue so urged by the parties is raised in writing, it could be

decided at the appropriate stage.  Accordingly, learned Arbitrator

fixed   a   meeting   on   26

th

  October,   2007   in   pursuance   of   the

communication   dated   3

rd

  October,   2007.     At   this   stage,   the

appellants filed a written application before the Arbitrator stating

therein that the period of four months from the date of first

preliminary meeting had expired on 4

th

 September, 2007 and the

Arbitral Tribunal has become functus officio with no power to

proceed with the arbitral proceedings any more.  But that came

to be rejected by the learned Arbitrator vide Order dated 31

st

December, 2007 which came to be challenged by the appellants

in Arbitration Petition( L) No. 59 of 2008 before the High Court of

Judicature   at   Bombay   invoking   Section  14   of   the   Act,   1996

8

seeking a declaration that the Arbitrator has become  de jure

unable to perform his functions and the mandate to act as an

Arbitrator in the arbitral proceedings between the parties has

terminated.  The arbitration petition filed at the instance of the

present appellants came to be dismissed by the High Court under

its Order dated 14

th

 March, 2008 holding that the appellants by

their conduct have waived their defence to enforce a punctilious

observance of the time schedule of four months; and sustaining

objection would frustrate the object and purpose of the arbitral

proceedings and will bring the whole machinery provided by the

Act to facilitate an efficacious recourse to arbitration into a grave

peril   which   is   a   subject   matter   of   challenge   in   the   instant

proceeding before us.

9.Learned counsel for the appellants submits that there is no

dispute on facts that after Mr. Justice S.N. Variava, former Judge

of this Court, was appointed as a substitute Arbitrator pursuant

to   the   Order   of   this   Court   dated   24

th

  April,   2007,   the   first

preliminary meeting was held by the Arbitrator on 4

th

 May, 2007

and in the hearing which took place before the Arbitrator on 27

th

August, 2007, an objection was raised by the appellants that the

9

Arbitrator has to make his award within a period of four months

from the date of service of copy of the agreement and the time

could only be extended with the consent of both the parties.  The

appellants had instructed to refuse to consent to an extension of

time,   and   despite   their   specific   objection,   followed   with   an

application being filed at a later stage, noticing refusal to consent

for extension of time which had been arbitrarily rejected by the

Arbitrator, and genesis of the terms of the agreement has not

been looked into by the learned Single Judge of the High Court

under   the   impugned   judgment   and   after   the   expiry   of   four

months, in the absence of time being extended with the consent

of both the parties, the Arbitrator becomes functus officio and all

subsequent proceedings stands abated and has placed reliance

on   the   judgment   of   this   Court   in  NBCC   Limited  Vs.  J.G.

Engineering Private Limited   

1

  and submits that order of the

High Court of Bombay impugned herein is not sustainable in law

and deserves to be interfered by this Court.

10.Per   contra,   learned   counsel   for   the   respondents,   while

supporting   the   finding   recorded   by   the   High   Court   in   the

1 2010(2) SCC 385

10

impugned   judgment   submits   that   once   the   appellants   have

participated in the arbitration proceedings which for all practical

purposes could not be concluded within a period of four months

and   it  reveals from  the  proceedings  that   delay  in furnishing

written   statements/counter   claims   were   attributable   to   the

appellants and in the given circumstances, the very participation

in the arbitration proceedings with their right to claim objection

for extension of time for the Arbitrator to complete the arbitral

proceedings   in   submitting   an   award   stands   waived   by   their

implied consent and this has been noticed by the High Court in

the impugned judgment and submits that if the objection which

has   been   raised   by   the   appellants   is   taken   to   its   logical

conclusion   the   very   object   and   intent   of   the   Parliament   in

enacting the law to facilitate an efficacious recourse to arbitration

will be in jeopardy and the High Court has rightly observed that

the Arbitrator is justified in coming to the conclusion that the

appellants with their conduct waived their objection to enforce a

punctilious   observance   of   the   time   schedule   of   four   months

under the terms of the agreement for the Arbitrator to conclude

the arbitral proceedings and it needs no interference by this

Court.

11

11.We have heard learned counsel for the parties and with

their assistance perused the material available on record.

12.As noted herein earlier, an application was filed by the

appellants under Section 14 of the Act, 1996 before the High

Court   of   Bombay   with   a   declaration   that   the   Arbitrator   has

become de jure unable to perform his functions and the mandate

of   the   Arbitrator   to   act   as   an   Arbitrator   in   the   arbitral

proceedings between the parties stood terminated.   As already

mentioned, that came to be rejected by the High Court under its

Order dated 14

th

 March, 2008 and because of the interim Order

passed by this Court dated 1

st

 September, 2008, Arbitrator was

unable to conduct arbitral proceedings and the same is lying in

the storage for the last eleven years.

13.The indisputed facts manifest from the record are that after

the appointment of a substituted Arbitrator, in compliance of

Order of this Court dated 24

th

 April, 2007, the first preliminary

meeting was held before the learned Arbitrator on 4

th

 May, 2007

and four months from the date of first preliminary meeting was to

12

expire on 4

th

  September, 2007 and in the hearing which took

place before the Arbitrator on 27

th

 August, 2007, objection was

raised by the appellants that apart from their objection that the

agreement   dated   28

th

  April,   2000   is   a   collusive   and   forged

document, even if taken at its face value, taking note of the

clause of arbitration under the agreement dated 28

th

 April, 2000,

the Arbitrator has to make his award within a period of four

months from the date of service of a copy of the agreement and

time may be extended only with the consent of both the parties;

and   despite   an   opportunity   being   granted   by   the   learned

Arbitrator on their objection, recording refusal for extension of

time to the parties to obtain an extension of time or clarification

from   this   Court,   no   such   application   was   filed   by   the

respondents/claimants either for seeking extension of time or for

clarification from this Court.   The respondents, on the other

hand, vide application dated 1

st

 October, 2007 expressly refused

not to file any application seeking extension or clarification from

this   Court   and   when   the   Arbitrator   proceeded   with   the

proceeding,   a  written  application  was  filed  by  the   appellants

before the Arbitrator stating  inter alia  that four months period

had expired and the Arbitral Tribunal has become de jure unable

13

as an Arbitrator in this matter which came to be rejected by the

learned Arbitrator vide Order dated 31

st

 December, 2007.

14.From   the   records   before   us,   it   is   established   that   the

Arbitrator was unable to complete the arbitral proceedings within

four months from the date of the first preliminary meeting held

on   4

th

  May,   2007   in   terms   of   clause   (5)   of   the   arbitration

agreement and objection to extend the time was recorded by the

appellants before the Arbitrator.   The Arbitrator having failed to

do so rejected their application by an Order dated 31

st

 December

2007   that   came   to   be   challenged   by   the   appellant   invoking

Section 14 of the Act 1996 by filing an Arbitration Petition in the

High Court of Bombay with a declaration that the Arbitrator has

become je jure unable to perform his functions and the mandate

to act as an Arbitrator in the arbitral proceedings between the

parties stood terminated which came to be dismissed by the High

Court under the impugned judgment dated 14

th

 March, 2008.

15.It is necessary to mention Section 14 and 15 of the Act,

1996 for the sake of convenience which is as under:­

14

“14. Failure   or   impossibility   to   act—(1)   The

mandate of an arbitrator shall terminate and he shall

be substituted by another arbitrator, if—

(a) he becomes de jure or de facto unable to

perform   his   functions   or   for   other   reasons

fails to act without undue delay; and

(b) he withdraws from his office or the parties

agree to the termination of his mandate.

(2)   If   a   controversy   remains   concerning   any   of   the

grounds referred to in clause (a) of sub­section (1), a

party   may,   unless   otherwise   agreed   by   the   parties,

apply to the Court to decide on the termination of the

mandate.

(3) If, under this section or sub­section (3) of Section

13, an arbitrator withdraws from his office or a party

agrees   to   the   termination   of   the   mandate   of   an

arbitrator, it shall not imply acceptance of the validity

of any ground referred to in this section or sub­section

(3) of Section 12.

15. Termination   of   mandate   and   substitution   of

arbitrator  —   (1)   In   addition   to   the   circumstances

referred to in Section 13 or Section 14, the mandate of

an arbitrator shall terminate—

(a) where he withdraws from office for any

reason; or

(b)   by   or   pursuant   to   agreement   of   the

parties.

(2) Where the mandate of an arbitrator terminates, a

substitute arbitrator shall be appointed according to

the rules that were applicable to the appointment of

the arbitrator being replaced.

(3) Unless otherwise agreed by the parties, where an

arbitrator   is   replaced   under   sub­section   (2),   any

hearings   previously   held   may   be   repeated   at   the

discretion of the Arbitral Tribunal.

15

(4) Unless otherwise agreed by the parties, an order or

ruling   of   the   Arbitral   Tribunal   made   prior   to   the

replacement of an arbitrator under this section shall

not be invalid solely because there has been a change

in the composition of the Arbitral Tribunal.”

16.It   is   clear   from   the   bare   reading   of   sub­section   1(a)   of

Section 14 that mandate of an arbitrator shall terminate if it fails

to   act   without   undue   delay.     In   the   present   case,   the   first

preliminary meeting was held on 4

th

 May, 2007 and the Arbitrator

in terms of the agreement was supposed to conclude and pass

the award within a period of four months which indisputedly

stood expired on 4

th

 September, 2007 and in the meantime the

appellants   recorded   their   objection   of   not   consenting   for

extension of time beyond 4

th

   September, 2007 and thus, it can

be construed that parties were not in agreement for extension to

the   mandate   of   the   Arbitrator   failing   which   the   arbitral

proceedings automatically stood terminated.

17.Sub­section(2)   of   Section   14   clearly   stipulates   that   if   a

controversy remains concerning any of the grounds referred to in

clause (a) of sub­section (1), the party may, unless otherwise

agreed   by   the   parties,   apply   to   the   Court   to   decide   on   the

16

termination of the mandate and the appellants rightly applied to

the   Court   for   termination   of   the   mandate   of   the   Arbitrator

pursuant to the provisions of this Section and the Court was

within its jurisdiction to decide accordingly.

18.It is true that the object of the scheme of the Act, 1996 is to

secure expeditious resolution of disputes and it is based on the

fulcrum of promptitude but at the same time the Arbitrator is

required to adjudicate the disputes in view of the agreed terms of

contract   and   the   procedure.     Therefore,   the   arbitration

proceedings are supposed to be governed and run by the terms

as agreed by the parties.   The Arbitrator, therefore, cannot go

beyond the clause of the arbitration agreement.  We all need to

respect the legislative intent underlying the Act.  The speedy and

alternative resolution to the dispute thus cannot be overlooked

but at the same time, proceedings have to be governed and run

by   the   terms   agreed   between   the   parties   in   concluding   the

arbitral proceedings failing which it will frustrate the mandate of

the object of the Act with which it has been legislated by the

Parliament to act upon on agreed terms and conditions of the

agreement in concluding the arbitral proceedings.  The exposition

17

of law has been considered by this Court in   NBCC Limited

case(supra) in para 12 and 22 as under:­

“12. A   perusal   of   the   arbitration   agreement   quite

clearly   reveals   that   the   arbitrator   has   the   power   to

enlarge the time to make and publish the award by

mutual consent of the parties. Therefore, it is obvious

that the arbitrator has no power to further extend the

time beyond that which is fixed without the consent of

both   the   parties   to   the   dispute.   It   is   an   admitted

position that the respondent did not give any consent

for extension of time of the arbitrator. Thus given the

situation,   the   arbitrator   had   no   power   to   further

enlarge the time to make and publish the award and

therefore   his   mandate   had   automatically   terminated

after   the   expiry   of   the   time   fixed   by   the   parties   to

conclude the proceedings.

22. Taking   into   consideration   the   arguments   of   the

appellant,   it   is   necessary   to   mention   here   that   the

Court   does   not   have   any   power   to   extend  the   time

under the Act unlike Section 28 of the 1940 Act which

had such a provision. The Court has therefore been

denuded of the power to enlarge time for making and

publishing an award. It is true that apparently there is

no provision under the Act for the Court to fix a time­

limit for the conclusion of an arbitration proceeding,

but the Court can opt to do so in the exercise of its

inherent   power   on   the   application   of   either   party.

Where   however   the   arbitration   agreement   itself

provides the procedure for enlargement of time and the

parties have taken recourse to it, and consented to the

enlargement of time by the arbitrator, the Court cannot

exercise its inherent power in extending the time fixed

by the parties in the absence of the consent of either of

them.”

19.In   the   instant   case,   from   the   pleadings   on   record   and

noticed by the High Court in its impugned judgment dated 14

th

March, 2008, the proceedings stood terminated as the appellants

18

have not recorded their consent for extension of time which was

the requirement and essence of the conditions of the agreement

and   the   Arbitrator   became  de   jure  unable   to   perform   his

functions after the expiry of four months from the date of first

preliminary meeting held on 4

th

 May, 2007 but that was declined

by the High Court on the premise that after the appellants have

participated in the arbitral proceedings, that waived their right to

question   extension   of   time   as   it   was   inpracticable   for   the

Arbitrator to conclude the proceedings within a period of four

months and the High Court was of the view that the Act has been

legislated with an object to facilitate an efficacious recourse to

arbitration failing which it will be in grave peril.

20.The essential element of waiver is that there must be a

voluntary   and   intentional   relinquishment   of   a   right.     The

voluntary choice is the essence of waiver.  There should exist an

opportunity   for   choice   between   the   relinquishment   and   an

enforcement of the right in question.  It cannot be held that there

has been a waiver of valuable rights where the circumstances

show that what was done was involuntary.   That apart, the

doctrine of “waiver” or “deemed waiver”  or “estoppel” is always

19

based on facts and circumstances of each case, conduct of the

parties  in  each case  and   as  per  the   agreement   entered  into

between the parties and this exposition has been affirmed by this

Court in NBCC Ltd.(supra) regarding adherence to the imposition

of time limit for the conclusion of the arbitral proceedings.  The

parties have to stand by the terms of contract including the

Arbitrator.

21.The   clause   so   referred   indicates   that   the   parties   have

admittedly agreed and the time period so prescribed is final and

binding.  It means the arbitration proceedings should commence

and end within the prescribed period of time which in the instant

case was of four months and expired on 4

th

 September, 2007 and,

there was no occasion for either party to raise an objection as

long as the time was available at the command of the Arbitrator

to conclude the arbitral proceedings and pass an award within

the time schedule fixed under the terms of contract as agreed by

the parties.

22.That   apart,   there   is   no   provision   under   the   arbitration

agreement to condone the delay when agreement between the

20

parties binds them to see that the arbitration proceedings should

be concluded within the time prescribed.  This time restriction is

well within the scope and purport of the Act, 1996 at national

and international arbitrations.

23.The time fixed for the arbitration and/or schedule of time

limit in such arbitration proceedings, as it is recognised by law,

there   is   no  reason  not   to  accept   the   same,   basically   in  the

present facts and circumstances where the parties themselves

agreed to bind themselves by the time limit.  Section 14 read with

Section 15 of the Act, 1996 also recognise this mechanism and

after the expiry of four months period from the date of first

preliminary meeting held on 4

th

 May, 2007, the Arbitrator indeed

became de jure unable to perform his functions and the mandate

to act as an Arbitrator in the arbitral proceedings between the

parties as prayed for stood terminated. 

24.Consequently, in our considered view, the appeal deserves

to succeed and is accordingly allowed.  The judgment and order

of the High Court dated 14

th

  March, 2008 is hereby set aside.

21

The respondents are at liberty to ventilate their grievance as

admissible under the law.  No costs.

25.Pending application(s), if any, stand disposed of.

…………….………………………….J.

(N.V. RAMANA)

……………..…………………………J.

(MOHAN M. SHANTANAGOUDAR)

……………………………………….J.

(AJAY RASTOGI)

NEW DELHI

AUGUST 27, 2019

22