1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

SPECIAL LEAVE PETITION (CIVIL) NO. 540   OF  2018

LMJ International Ltd.         …..Petitioner(s)

:Versus:

Sleepwell Industries Co. Ltd.      ....Respondent(s)

WITH

SPECIAL LEAVE PETITION (CIVIL) NO. 5493 OF  2019

(D. No.42537/2018)

Sri Munisuvrata Agri International Ltd.        …..Petitioner(s)

:Versus:

Sleepwell Industries Co. Ltd.      ....Respondent(s)

J U D G M E N T

A.M. Khanwilkar, J.

1.These special leave petitions emanate from the judgment

and orders dated 22

nd

 August, 2017 passed by the High Court

at Calcutta in G.A. No.3306/2016 in E.C. No.487/2013 and

dated   9

th

  July,   2018   in   G.A.   No.3307/2016   in   E.C.

2

No.488/2013, respectively. The special leave petitions pertain

to two execution petitions filed by the respondent – award

holder   concerning   two   separate   foreign   awards.   Since   the

questions raised in both these petitions are overlapping, the

same are being answered together. 

2.The parties had entered into separate contracts for

sale of Non Basmati Parboiled Rice, Thailand origin, on

the terms and conditions specified in the contracts. The

contract contained a stipulation that the quantity would

be final at the Port of loading as per the official weight

certificate   issued   by   SGS   at   the   cost   of   the   seller,

meaning thereby the respondent. The consignments were

shipped   by   the   seller   as   per   the   said   contract.   The

contract was an FOB contract and the goods were meant

for the Government of People’s Republic of Bangladesh.

The contract in “other terms” envisage that on terms and

conditions  not in contradiction with the stipulated terms

of contract shall be governed by GAFTA 48 and disputes

to be resolved by Arbitration 125 as per GAFTA 125  in

3

London.   The   buyer   had   opened   letters   of   credit   on

different dates and the consignments were shipped by

the seller. For each single shipment, invoices had been

issued by the seller in accordance with the addendum to

the contract. Shorn of unnecessary details, be it noted

that some dispute arose regarding the inferior quality of

rice and non­release of the payment towards the invoices

raised by the seller in respect of certain shipment, which

eventually   became   the   subject   matter   of   arbitration

proceedings. The respondent, on 28

th

 July, 2011, invoked

the arbitration clause and eventually appointed Mr. R.

Barber   as   its   Arbitrator.   As   the   petitioner   failed   to

respond, the respondent requested GAFTA to appoint an

arbitrator   on   their   behalf   in   accordance   with   GAFTA

Arbitration   Rules   125.   GAFTA   duly   appointed   Mr.   R.

Eikel as the second Arbitrator on 22

nd

 September, 2011.

On 25

th

 June, 2012 GAFTA appointed Mr. C. Debattista

as the third Arbitrator and Chairman of the Tribunal.

4

3.The respondent filed its claim submissions dated

11

th

  May,   2012   in   the   two   independent   arbitration

proceedings,   concerning   contract­I   and   contract­II,

respectively. These claim submissions came to be filed

after   giving   various   opportunities   to   the   petitioner.

Resultantly, the Arbitral Tribunal passed two separate

awards   in   relation   to   the   concerned   contracts,   being

Arbitration Case No.14/456 (pertaining to contract­I) and

Arbitration Case No.14/457 (pertaining to contract­II).

Be it noted that the Arbitral Tribunal proceeded ex­parte

against the petitioner as, despite notice, the petitioner

refused   to   participate   in   the   arbitration   proceedings.

Neither   did   it   file   any   statement   of   defence   or

counterclaim nor did it adduce any evidence. 

4.On   19

th

  November,   2013,   the   respondent   filed   two

execution   cases,   being   Execution   Case   No.487/2013

(pertaining to contract­I) and Execution Case No.488/2013

(pertaining to contract­II), under Part­II of the Arbitration and

Conciliation Act, 1996 (for short “the Act”), before the High

5

Court   at   Calcutta   for   enforcement   of   the   foreign   arbitral

awards. The learned Single Judge of the High Court passed a

common   order   in   the   said   execution   cases   rejecting   the

objection   purportedly   regarding   the   maintainability   of   the

subject   foreign   awards   vide   judgment   and   order   dated   4

th

December, 2014. The learned Single Judge noted that the

petitioner did not file any affidavit or formal application to

oppose the execution case, but chose to raise objections orally,

only through his counsel, before the Court. The Single Judge

noted the objections of the petitioner. The Court also noted

that the Court ought to be satisfied that the foreign award was

enforceable and must record its satisfaction in that regard,

consequent to which, in view of Section 48 of the Act, the

award   shall   be   deemed  to   be   a   decree   of   the   Court.   The

learned Single Judge then went on to record the five objections

taken on behalf of the petitioner through its counsel, which

read thus:

“The first objection raised is that no prayer for declaration

has been made in the application that the foreign award is

enforceable.   It   is   submitted   that   unless   prayer   is   made

seeking a declaration as to the enforcement of the award, the

Court cannot assume jurisdiction. In this regard the learned

6

Senior Counsel has referred to a Single Bench decision of the

Bombay High Court in the case of Toepfer International Asia

Pvt. Ltd. versus Thapar Ispat Ltd., reported in 2000 (1) Arb.

LR 230 (Bombay) paragraph 19. 

The second objection is that a civil suit is pending between

the parties in which there is a categorical observation both

by the learned Single Judge as well as the Division Bench

that any action taken by the parties to the suit during the

pendency of the suit shall be subject to and abide by the

result of the suit. It is submitted that a cross appeal was

preferred by the decree­holder and this observation of the

learned Single Judge was not interfered with and accordingly

the execution application is premature and unless the suit is

decided, the award does not attain its finality. 

The third objection is that the arbitration clause has not

been properly invoked. It is submitted that arbitration clause

is a two­tier clause. Before the arbitration clause could be

invoked, the parties are required to first make an attempt to

amicably   settle   their   disputes   and   only   upon   failure,   the

parties could refer their disputes to the arbitration as per

GAFTA   clause   for   rice   and   arbitration   rules   125.   It   is

submitted   that   there   is   no   averment   in   the   petition  that

before invoking the arbitration clause there was any attempt

to settle the disputes amicably. Since this stage has not been

reached,   the   invocation   of   Arbitration   Clause   is   void   ab

initio. In this regard, the learned Senior Counsel has referred

to an unreported decision of a single Bench of this Court in

AP 112 of 2008 [Waidhan Engineering & Industries Private

Limited vs. The Board Of Trustees For The Port Of Kolkata]

decided on 5th May 2010.  

The fourth objection is that even if it is assumed for the sake

of argument that this amicable settlement was not followed,

even   then   Rule   3.1   was   not   followed   with   regard   to   the

appointment of the sole Arbitrator. It is submitted that it was

incumbent upon the decree­holder to inform the respondent

about the appointment of a sole arbitrator and it was only on

refusal   to   accede   to   such   request   that   other   procedures

prescribed under the rules shall follow. 

The   fifth   and   the   last   objection   appears   to   be   that   the

nominee arbitrator of the respondent was appointed de hors

the   provisions   of   GAFTA   Rules   and   accordingly   the

7

procedure adopted is irregular from the very beginning and

the award is not enforceable.”

5.After   considering   the   rival   submissions,   the   Court

rejected the aforementioned objections on the finding that the

legislative intent underlying the Act was to circumscribe the

supervisory role of the Court in arbitral proceedings and that

it   predicated   limited   interference.   Further,   it   went   on   to

observe that the objections raised by the petitioner were in a

quagmire of despondency and a desperate attempt to resist the

enforceability of an enforceable award rather than being any

real challenge thrown towards the maintainability of the said

petition. These observations would assume relevance because

in the special leave petitions filed against the said common

judgment dated 4

th

 December, 2014, the questions of law and

grounds articulated resonate with the objections taken by the

petitioner   regarding   the   subject   foreign   awards   being

enforceable or otherwise. To wit, the questions of law and

grounds urged in Special Leave Petition (Civil) No.5612 of 2015

(pertaining to contract­I) read thus:

“QUESTIONS OF LAW :

8

That   the   following   questions   of   law   of   general   and

public   importance   arise   for   consideration   of   his   Hon’ble

Court :­

i)   Whether   any   order   in   an   execution   proceeding   can   be

passed before the Court is called upon to decide and declare

that the award is enforceable?

ii)   Whether   any   declaration   as   to   the   enforceability   of   a

foreign award is to be sought by the award holder before

seeking to enforce the foreign award?

iii)   Whether   a   foreign   award   which   arises   out   of   an

arbitration agreement which is under challenge in a properly

instituted civil suit, can be put to execution before the suit is

heard and disposed of?

iv) Whether valid and proper invocation of the arbitration

clause is a pre­requisite before seeking to enforce the foreign

award arising out of the arbitration agreement between the

parties?

v)   Whether   in   a   two­tier   arbitration   mechanism,   it   is

necessary to exhaust  the first­tier  (i.e. negotiation) before

proceeding to formally commence the reference?

vi)   Whether   the   executing   Court   can   assume   jurisdiction

without there being a declaration as to the enforcement of

the foreign award?

vii)   Whether   the   execution   of   the   foreign   award   was

premature before the outcome of the civil suit filed by the

appellant?

viii) Whether the invocation of the arbitration clause was

properly done by the award­holder?

ix) Whether the Arbitral Tribunal rightly applied the rules,

principles   and   practice   of   GAFTA   Arbitration   Rules   while

delivering the foreign award?

x) Whether   an   award­holder   can   seek   to   apply   for

execution of a foreign award without first complying with the

conditions laid down in Section 48 of the 1996 Act?

xi) Whether a foreign award can be said to be enforceable

merely   upon   production   of   original   award   and   a   duly

certified copy of the arbitration agreement?

xii) Whether it is necessary to file a formal application under

Section 48 of the 1996 Act to resist the foreign award or

objections as to the enforceability of a foreign award can be

made even otherwise?

xiii) Whether recourse to Section 49 of the Arbitration &

Conciliation Act, 1996 can be taken without satisfying the

test laid down in Section 48 of the 1996 Act?

9

xiv) Whether the executing court can pass any order in aid

of execution despite the pendency of a properly instituted

civil   suit   which   challenges   the   very   basis   of   a   purported

foreign award?

xv) Whether the executing court an substantive pass orders

in the execution ignoring the pendency of the civil suit and

the observation of the Division Bench of the Calcutta High

Court to the effect that “any action taken by the parties to

the suit during its pendency shall be subject to and abide by

the result of the suit?

xvi) Whether the executability of the foreign award can be

decided without allowing the award debtor to file its affidavit

or   its   objection   in   writing   to   defend   a   purported   foreign

award?

xvii) Whether any interim order can be passed in favour of

a party relying upon a purported foreign award without going

into at all the objections raised by the petitioner?

GROUNDS

a) For that the impugned order is untenable in law and facts

of the present case.

b) For that the impugned order has been passed without

giving any opportunity to the petitioner to file its affidavit or

put its objection in writing to the executability of the foreign

award.

c) For that the impugned order has been passed by a Single

Judge of the Calcutta High Court totally ignoring the effect of

the observation and finding of an order passed by another

Single Judge of the Hon’ble High Court duly affirmed by the

Division Bench arise out of a previously instituted civil suit.

d) For that there was no prima facie case in favour of the

respondent and no interim order could have been granted to

the respondent.

e) For that the High Court erred in failing to call upon

the petitioner to file its affidavit on merits and to raise its

objection in writing to the executability of the foreign award?

f) For   that   the   High   Court   erred   in   holding   that   the

affidavit disclosing the Bank Accounts filed by the petitioner

in terms of the order dated 18.09.2014 gave a very bleak

picture about the financial condition of the petitioner.

g)   For   that   the   High   Court   failed   to   appreciate   that   the

decree­holder/respondent had not met or satisfied the test

laid   down   in   Sections   47   and   48   of   the   Arbitration   &

Conciliation Act, 1996. 

10

h) For that the High Court failed to appreciate the purport

and the scope of the Arbitration & Conciliation Act, 1996

and misdirected itself in law and in fact.

i)   For   that   the   High   Court   failed   to   appreciate   that   the

impugned   order   will   cause   create   hardship   and

inconvenience and would affect the day­to­day business of

the petitioner.

j) For that the High Court erred in holding that sufficient

opportunity   was   given   to   the   petitioner   to   deal   with   the

maintainability of the execution proceeding.”

6.The   aforementioned  special   leave   petition  came   to   be

dismissed on 27

th

 February, 2015. Similarly, the special leave

petition filed by the petitioner, being SLP(C) No.6682 of 2015

(pertaining   to   contract­II   involving   similar   questions   and

grounds), was dismissed on 17

th

 August, 2015. 

7.Later on, when the matter proceeded before the Single

Judge of the High Court in the execution petition, the Court

noted that it had already held in its earlier order dated 4

th

December, 2014, that the subject foreign awards were deemed

to   be   decrees   and   hence   enforceable,   whilst   rejecting   the

objections of the petitioner in both the cases with regard to the

maintainability of the execution petition. The learned Single

Judge directed the petitioner to examine its Principal Officer.

The petitioner preferred an appeal against the said decision

11

dated 17

th

 March, 2015 which came to be disposed of by the

Division Bench vide common order dated 1

st

 December, 2015.

These   orders   have   been   allowed   to   attain   finality.   The

petitioner then filed a review application in the execution case.

The same was dismissed by the learned Single Judge of the

High   Court   on   8

th

  June,   2015,   holding   that   the   review

application   was   a   ploy   to   reopen   the   matter   which   had

attained   finality   after   the   rejection   of   the   special   leave

petitions.  After  the  rejection of  the   review  application,  the

petitioner   was   advised   to   file   G.A.   Nos.3306/2016   and

3307/2017 in the respective execution cases, purporting to

raise   objections   regarding   the   enforceability   of   the   foreign

awards in terms of Section 48 of the Act. We may refer to the

application filed in G.A. No.3306/2016 as to the grounds on

which   the   objection   regarding   enforceability   of   the   foreign

awards came to be resurrected. The relevant extract thereof

reads thus: 

“74. The said purported award dated April 10, 2013 is not

enforceable,   interalia,   being   vitiated   by   fraud   and/or

corruption   as   morefully   stated   above.   The   particulars   of

fraud   and   corruption   are,   without   prejudice   to   the   order

12

challenges   to   enforceability   of   the   purported   award,

summarized hereinbelow:­

(a)   The   award   holder   with   intent   to   deceive   and/or   to

perpetrate   fraud   on   the   petitioner   actively   concealed   the

factum of filing the suit being C.S.No.196 of 2011 (Sleepwell

Industries   Ltd.   Vs.   Bank   of   Baroda)   for   US$   382,348.90

before   the   Arbitral   Tribunal   and   procured   the   purported

Award including the said sum for, Arbitral Tribunal.

(b) The award holder with an intent to deceive the petitioner,

made a promise without any intention of performing it.

(c) By its letter and mail both dated February 14, 2011 the

award holder accepted that it has sent inferior quality of rice

and promised that it will send its inspectors to Bangladesh

for joint inspection of the inferior quality of rice sent by it

and forwarded the passports of its inspectors for obtaining

VISA   and   agreed     that   it   will   accept   90%   payment

provisionally against their export bill of exchange and that

balance   10%   will   be   paid   after   joint   inspection   and

settlement of claim towards the inferior goods supplied by

the award holder. 

(d) However, as soon as the 90% payment was released by

the   petitioner,   as   agreed   between   the   parties,   the   award

holder refused to send its representative for joint inspection

and finalization of the claim and allegedly claimed that the

inspection held at loading port was final and with an intent

to   deceive   and/or   to   perpetrate   fraud   on   the   petitioner

demanded the balance 10% amount of the bill of exchange.

(e) The award holder made a suggestion as to a fact that if

the petitioner accept the Bill of Exchange for the inferior

quality of goods and pays 90% of the bill amount, it will

depute   its   representatives   for   joint   inspection   and   the

balance 10% will be settled after such joint inspection and

finalization of the claim, which was not true and which the

award holder did not believe it to be true.

(f) The award holder with an intent to deceive the petitioner

procured the purported award in respect of 2.22% of the

total   amount   due   under   the   three   consignments   actively

concealing   that   it   has   neither   raised   any   invoice   on   the

petitioner for all the three consignments nor did it make any

claim under the subsisting Letters of Credit through which

13

the entire payments   were made in respect of the first two

consignments and further that it has not raised any Bill of

Exchange   for   the   balance   2.22%   in   respect   of   the   third

consignment sent through vessel M.V. Tu Man Gang.

(g) The award holder with an intent to perpetrate fraud on

the petitioner gave a wrong email address to GAFTA and

correct email address was given by its mail dated January

11, 2013 and February 12, 2013 after close of arbitration

proceedings   by   the   arbitral   tribunal   by   its   mail   dated

December 17, 2012.

(h) The award holder with an intent to perpetrate fraud on

the petitioner suggested as a fact, which was not true and

which the award holder did not believe to be true that the

balance 2.22% or US$ 10/­ per MT shall be payable on the

basis that “certificate of inspection at the time of loading

shall be final as to quality” by suppressing the addendum to

the contract dated December 7, 2010, which provided that

“the balance amount at the rate of US$ 10/­ per MT will be

payable   after   receipt   of   quality   inspection   report   at

destination   port   and   in   the   process,   the   award   holder

procured   a   purported   award   for   the   amount   US$

137,148.20.

(i) The award holder with an intent to perpetrate fraud on the

petitioner actively concealed from the arbitral tribunal that

in respect of the third consignment being the consignment

sent through the vessel MV Tu Man Gang, the balance 10%

of  their   invoice  amounting  to US$  382,348.90  was to  be

settled after inspection and finalization and by doing so, the

award holder procured a purported award for the sum of

US$ 382,348.90.

(j) The award holder with an intend to deceive the petitioner

and   to   perpetrate   fraud   on   the   petitioner   deliberately

suppressed   from   the   purported   Arbitral   tribunal   that   the

award holder in its letters dated June 10, 2011 and July 11,

2011 had admitted its liability and agreed to pay demurrage

charges   on   vessel   Tu   Man   Gang   to   the   extent   of   US$

20,921,88.   The   petitioner   is   unable   to   disclose   other

particulars   of   fraud   till   disclosure   of   fuller   and   better

particulars by the award holder. The petitioner craves leave

to  file   a   supplementary   affidavit  upon   such   disclosure   of

fuller and better particulars by the award holder.

14

75.   In   the   premises,   the   purported   award   holder   was   in

conflict   with   the   Public   Policy   of   India   as   the   same   was

induced or affected by fraud and hence enforcement of the

purported award holder be refused and/or the same should

be held as unenforceable.

76. Without prejudice to the aforesaid and/or in addition

thereto, the purported award is not enforceable, interalia, on

the following grounds:­

A­1   The   contract   between   the   parties   dated   25

th

  October

2010 provides as follows:

“All other terms and conditions not in contradiction with the

above  as per  GAFTA  48  Arbitration as  per  GAFTA   12  in

London.

ARBITRATION

All disputes in connection with this contract or the execution

thereof   shall   be   settled   amicably   by   friendly   negotiations

between the two parties. If no settlement can be reached, the

case in dispute shall then be submitted GAFTA, LONDON for

arbitration as per GAFTA clause for rice and amendment if

any and Arbitration Rule 125”.

A copy of the GAFTA 125 is annexed hereto and marked

“OO”.

A copy of the GAFTA No.48 is annexed hereto and marked

“PP”.

A­2. On a perusal GAFTA No.48, it is apparent that it is a

standard form of contract to be filled up in detail and is to be

signed by the parties. In the instant case, the petitioner did

not sign any contract with the award holder in GAFTA No.48.

In view of the above, there was no contract between the

parties herein in terms of and/or on the basis of GAFTA

Form No.48.

A­3 However, the purported award was passed on the basis

of GAFTA No.48. Therefore, the arbitral procedure was not in

accordance with the agreement of the parties and the award

is not enforceable under Section 48 (1)(d) of the said Act. 

B­1.  Assuming  but  not  admitting  that  GAFTA  No.48 was

applicable, the same could not be applied if in contradiction

15

with the agreement dated October 25, 2010. The agreement

as  amended  by  the  Addendum   dated  December   7,  2­010

provided that “….. balance amount of US$10 Per Mt will be

payable   after   receipt   of   quality   inspection   report   of

destination port.”

B­2. However, the purported award was passed on the basis

of   clause   5   of   GAFTA   No.48   providing   “Certificate   of

Inspection at time of loading shall be final as to quality”.

B­3. Therefore, the arbitral procedure was not in accordance

with   the   agreement   of   the   parties   and   hence,   the   said

purported award is not enforceable. 

C­1. By a mail dated September 19, 2011, the Award holder

informed the petitioner to appoint its arbitrator within three

days therefrom and informed that on failing to do so, they

will request GAFTA to appoint an Arbitrator on behalf of the

petitioner. However, by a communication dated February 29,

2012 Mr. Bardia on behalf of the award holder informed

GAFTA   that   he   has   received   a   purported   letter   dated

September 22, 2011 from GAFTA appointing one Mr. R. Eikel

as arbitrator on behalf of the petitioner in case No.14­456

and requested to appoint Arbitrator in Case No.14­457.

C­2. The time to appoint arbitrator by the petitioner was to

expire on September 22, 2011. Only after that, the award

holder   was   entitled   to   make   an   application   to   GAFTA   to

appoint an Arbitrator. Appointment of Mr. R. Eikel by GAFTA

on   September   22,   2011   without   any   application   by   the

award   holder   was   irregular   and   not   binding   on   the

petitioner. In any event and as the award holder by its letter

dated September 19, 2011 wanted the petitioner to appoint

its Arbitrator within 3 days therefrom and as in computing

the 3 days period the date of issuance being September 19,

2011 was to be excluded, no appointment of any Arbitrator,

either of Mr. R. Eikel or otherwise, could not be made by

GAFTA   on   September   22,   2011   and   such   alleged

appointment is bad being contrary to the agreement between

the   parties   and   is   not   and   cannot   be   binding   on   the

petitioner.

C­3. Since the Arbitrator on behalf of the petitioner was not

appointed   in   accordance   with   the   procedure   agreed,   the

composition of the arbitral tribunal was not in accordance

16

with the agreement of the parties and the purported award

cannot be enforced and its enforcement should be refused.

D­1. The purported award provides that –

“6.20 : The Tribunal THEREFORE FINDS THAT Buyers, with

respect to Cl.6.1 of the GAFTA Sampling Rules No.124 were

obliged to provide a certificate of analysis latest 14 days after

that message dated 5 February 2011, therefore, latest 20

February 2011. 

6.21: The date of default shall therefore, be one day later, the

21 February, 2011 and SO WE DO FIND”.

D­2. The GAFTA Arbitration Rules provide that a claimant

can   give   a   notice   of   his   intention   to   refer   a   dispute   to

arbitration within the time limits prescribed therein. In the

case of non­payment of amount, a Notice of Reference cannot

be issued beyond 60 days from the date the dispute has

arisen.   A   claimant   can   initiate   arbitration   proceeding   or

appoint an Arbitrator before expiry of the time limit.

D­3. The Notice of Arbitration was given and Arbitrator on its

behalf was appointed by the award holder by two letters both

dated July 28, 2011. Therefore, the Notice of Arbitration and

appointment of Arbitrator was ex facie time barred under the

Arbitration Rules of GAFTA and/or Agreement between the

parties.

D­4. Further, GAFTA 124 does not find any place in the

agreement between the parties and is wholly inapplicable in

the instant case. 

D­5. Therefore, the arbitral procedure and also appointment

of arbitrators was not in accordance with the agreement of

the parties and also not in accordance with law applicable,

and hence, the said purported Award was not enforceable.

E­1   By   a   mail   dated   September   19,   2012,   the   arbitral

tribunal allowed the award holder to file its further claim

submissions   till   close   of   business   of   that   date.   No

opportunity was given to the petitioner to file its defence

submission.   By   a   mail  dated   November   23,   2012   GAFTA

requested the award holder as to whether address of the

petitioner submitted by the award holder was correct. By a

mail   dated   December   17,   2012,   the   Tribunal   closed

arbitration proceedings. By mails dated January 11, 2013

17

and   February   12,   2013   the   award   holder   submitted   the

correct email address of the petitioner to GAFTA, i.e. after

close of arbitration proceedings. 

E­2. Therefore, the petitioner herein was not given proper

notice of the appointment of the arbitrator. The petitioner

was not given proper notice of the arbitral proceedings. The

petitioner was unable to present its case. In the premises,

the purported award is not enforceable. 

F­1. From the mail of GAFTA dated September 26, 2012, it is

clear   that   GAFTA   can   only   accept   hardcopies   towards

pleadings.   From   the   mail   dated   September   25,   2012   of

GAFTA, it appears that hardcopy of the claim submission

was   filed   by   the   award   holder   on   September   24,   2012,

though the time limit was September 19, 2012.

F­2.   In   the   premises,   the   arbitral   procedure   was   not   in

accordance with the law applicable and enforcement of the

purported award should be refused.

G­1.  A  Civil  suit  being  C.S.  No.185  of  2011  filed  by  the

petitioner   against   the   award   holder   challenging   the

purported notices both dated July 28, 2011 referring the

alleged disputes to Arbitration and appointment of Arbitrator

is   pending   disposal.   In   the   said   suit   an   order   dated

September 9, 2011 was passed by an Hon’ble Single Judge

directing that any action taken by the parties to the suit

shall be subject to and abide by the result of the suit. The

said   order   was   upheld   by   the   Hon’ble   Division   Bench

dismissing  the  Cross­Objection  by   the  Award  holder.  The

suit is still pending. The award holder did not challenge the

order dated September 28, 2012 passed by a Division Bench

of this Hon’ble Court dismissing both the appeals and the

two cross objections. Having not done so, the award holder

accepted that the observations made by the learned Single

Judge to the effect that “any action taken by the parties to

the suit shall be subjected to and abide by the results of the

suit”   would   affect   the   enforcement   of   any   award,   which

would be passed by the Arbitral Tribunal.

G­2. In the premises, the purported award did no and could

not attain finality and hence not yet enforceable.”

18

8.The learned Single Judge of the High Court (Executing

Court) was once again called upon to consider the objections

regarding enforceability of the subject foreign awards. At the

outset,   it   has   noted   that   such   a   challenge   was   not

maintainable after the rejection of the objections in the first

round had attained finality with the dismissal of the special

leave petitions by this Court. It held that the objections now

taken would be hit by the principles of  res judicata. Despite

that, the Court proceeded to examine the objections on merit

and opined that the same were not falling within the purview

of conflict with the public policy of India as such. On the other

hand, it was an attempt to invite the Court to have a second

look at the foreign awards. That could not be countenanced in

view of the limited jurisdiction under Section 48 of the Act,

considering   the   decisions   cited   at   the   Bar   by   both   sides

highlighting   the   distinction   between   the   approach   to   be

adopted while examining the question of enforceability of the

foreign award and the domestic award, as delineated by this

Court in  Shri Lal Mahal Ltd. Vs. Progetto Grano SPA

1

,

1

  (2014) 2 SCC 433

19

Renusagar Power Company Ltd. Vs. General Electric Co.

2

,

and  Oil & Natural Gas Corporation Ltd. Vs. Saw Pipes

Ltd.

3

. In addition, the High Court went on to observe that the

petitioner,   having   failed   to   participate   in   the   arbitration

proceedings despite the opportunity given to it and having

notice of such proceedings, could not be heard to make a

grievance that the respondent ­ award holder did not produce

the relevant documents before the Arbitral Tribunal. On the

other hand, the Court held that the respondent ­ award holder

had placed all the relevant documents/materials before the

Arbitral   Tribunal   and   more   particularly,   because   the

subsequent correspondence between the parties disclosed very

clearly   that   the   respondent   had   categorically   denied   its

obligation to produce any quality inspection report at the Port

of destination. It also noted that the Arbitral Tribunal had

jurisdiction to decide the issue one way or the other and in the

present case, it had so decided. The High Court also noted

that the petitioner had not alleged any fraud or bias against

2

  1994 Supp. (1) SCC 644

3

  (2003) 5 SCC 705

20

the   Arbitral   Tribunal   as   such.   From   the   grievance   of   the

petitioner, even if taken at its face value, it did not warrant

interference under Section 48 of the Act. In substance, the

learned   Single   Judge   after   adverting   to   the   settled   legal

position and the factual matrix of the case on hand, concluded

that the objections of the petitioner, regarding enforceability of

the   subject   foreign   award,   were   devoid   of   merit   and   thus

rejected the same. 

9.Aggrieved, the petitioner has once again approached this

Court by way of the instant special leave petitions, broadly

reiterating the objections taken before the High Court. In that,

the subject foreign awards are vitiated by fraud; the awards

are contrary to the terms of the contract and thus violative of

Section 28(3) of the Act; the Arbitral Tribunal has considered

an issue in respect of which there is no pre­existing dispute;

the Arbitral Tribunal has made out a new case which was not

even made out by the claimant in the statement of claim; the

subject foreign awards are not supported by reason and are in

violation   of   natural   justice   and   in   contravention   of     the

21

fundamental policy of Indian law; and the Executing Court

considering the application under Section 48 of the Act has

acted as a First Court of appeal and assumed powers under

Order 41 Rule 33 of CPC and sustained the arbitral award by

supplying new reasons and facts, which is not the basis on

which the impugned awards have been passed.

10.The respondent, on the other hand, has urged that the

application filed by the petitioner was not maintainable as it

was hit by the principles of  res judicata, issue estoppel and

cause of action estoppel and principles analogous thereto. The

respondent has also invited our attention to the conduct of the

petitioner which was indicative of an attempt to overreach the

Court.   In that, after the interim order was passed by the

Court on 20

th

  October, 2018, permitting the respondent to

withdraw part of the amount deposited in the High Court in

relation to the execution of the subject foreign awards, the

petitioner changed its name on 23

rd

  April, 2018 from LMJ

International   Ltd.   to   Sri   Munisuvrata   Agri   International

Limited. It then changed its registered office from Hemanta

22

Basu Sarani to British India Street on or about 26

th

  April,

2018.   The   petitioner   then,   without   any   compunction,

proceeded to file a petition under Section 10 of the Insolvency

and Bankruptcy Code, 2016 before NCLT, Kolkata on 27

th

April, 2018 so as to invoke a moratorium against the release of

any   further   amount   to   the   respondent,   in   the   event   the

respondent succeeded in the present petitions. The purpose

for which the petitioner invoked NCLT proceedings is, in fact,

manifest   from   the   averments   in   the   petition   filed   by   the

petitioner before the NCLT itself, claiming that the objective of

initiating the corporate insolvency process was to prevent the

respondents   from   receiving   the   proceeds.   All   these

developments have been brought on record by the respondent.

The same were not disclosed by the petitioner on its own,

which it was obliged to do in law. For this reason alone,

contends the respondent, no indulgence should be shown to

the petitioner.

11.  On merits, it is submitted that the grounds urged by the

petitioner would not come within the purview of Section 48 of

23

the Act, which is very narrow and does not require the Court

to have a second look at foreign awards. The grounds, at best,

could be urged by the petitioner in the appeal to be filed

against   the   foreign   award   governed   by   English   Laws   (UK

Arbitration Act, 1996). The petitioner has allowed the said

awards to attain finality having failed to file such appeal. Even

the argument of fraud on the basis of the allegation that the

relevant documents were not brought to the notice of the

Arbitral   Tribunal   by   the   respondent   –   award   holder,   is

baseless and only a subterfuge for protracting the recovery of

dues. In that, the respondent had produced a swift message

dated 3

rd

  June, 2011 sent from the respondent bank to the

petitioner bank and the subsequent correspondence between

the parties to which reference has been made by the Arbitral

Tribunal while deciding the matter. There is no allegation that

the respondent concealed the stated correspondence between

the parties with a view to obtain an arbitral award through

fraud. The specific ground taken by the petitioner was that the

award holder, with intent to deceive,  perpetuated fraud on the

24

petitioner. That is not enough to hold that the subject foreign

awards were unenforceable within the meaning of Section 48

of   the   Act.   The   petitioner   had   sufficient   notice   of   the

arbitration proceedings but it chose not to participate in the

said proceeding for reasons best known to it. Therefore, now it

cannot   turn   around   and   make   a   grievance   about   non­

consideration of any document. More so, the grievance is in

the nature of inviting the Executing Court to have a second

look at the award which is not the scope of Section 48 of the

Act. The respondent has also refuted the ground urged on

behalf   of   the   petitioner   regarding   awarding   of   compound

interest at the rate of 4% per annum calculated at quarterly

rests,   being   in   conformity   with   the   governing   laws.   The

respondent has also relied on the dictum in Shri Lal Mahal

Ltd.  (supra) and  Renusagar Power Company Ltd. , (supra).

The respondent has also distinguished the judgments cited by

the petitioner on the scope of interference in domestic awards

on the ground of its enforceability as opposed to the foreign

awards in the present cases. The respondent submits that

25

these petitions be dismissed with exemplary costs and while

doing so, appropriate directions be issued to the Registrar

(OS), High Court at Calcutta to forthwith encash the FDs of

approximately Rs.2 crores, in the credit of both the execution

cases and forthwith remit the entire receipts, including the

accrued interest in US Dollars, to the respondent, as was

ordered earlier vide orders dated 5

th

 January, 2018, 5

th 

March,

2018 and 20

th

  April, 2018, respectively, after obtaining prior

permission of the Reserve Bank of India in that regard. The

respondent   also   seeks   direction   against   the   petitioner   for

securing   the   deficit   amount,   which   would   remain   after

appropriation of the amount under the FDs, lying with the

Registrar (OS), Calcutta High Court. The respondent would

contend that such direction is necessary in the peculiar facts

of the present case and to obviate any complication due to

moratorium, as the petitioner has invoked proceedings under

the Insolvency and Bankruptcy Code. 

26

12.We have heard Mr. A.K. Sinha, learned senior counsel

appearing for the petitioner and Mr. Shyam Divan, learned

senior counsel appearing for the respondents. 

13.We first proceed to examine the preliminary issue as to

whether   it   was   open   to   the   petitioner   to   raise   grounds

regarding   enforceability   of   the   foreign   awards   despite   the

judgment   of   the   High   Court   dated   4

th

  December,   2014,

rejecting the objections in the context of maintainability of the

execution petition and which decision had attained finality

consequent to rejection of the special leave petitions by this

Court and including the review petition by the High Court. The

petitioner contends that on the earlier occasion, the objections

were   limited   to   the   questions   of   maintainability   of   the

execution case on grounds as were urged at the relevant time

and not in reference to the enforceability of the subject foreign

awards as such. This argument, to say the least, is an attempt

to   indulge   in   hair­splitting   and   nothing   more.   It   is   an

argument in desperation only to protract the execution of the

foreign award on untenable grounds. Indeed, the petitioner

27

had   not  filed  any  formal  application  to raise the  issue  of

maintainability   of   the   execution   case   but   the   Court   had

permitted the petitioner to orally urge “all available grounds”.

The learned Judge had then reproduced the five points, which

alone were orally urged on behalf of the petitioner through its

counsel, as extracted in paragraph 4 above. The High Court

examined   the   said   grounds   which,   obviously,   were

transcending   in   the   realm   of   enforceability   of   the   subject

foreign awards. In the special leave petitions filed before this

Court, the petitioner had articulated questions of law and the

grounds also in reference to the scope of Section 48 of the Act

which   included   the   enforceability   of   the   subject   foreign

awards.   That   can   be   discerned   from   the   close   reading   of

Questions and Grounds in the previous SLPs, reproduced in

paragraph 5 above. Additionally, the learned Single Judge of

the High Court vide order date 17

th

 March, 2015 had made it

amply clear that the subject foreign awards were deemed to be

decrees, which presupposes that the same were enforceable.

That order came to be upheld by the Division Bench whilst

28

disposing of the appeals preferred by the petitioner. These

orders have become final and have not been challenged by the

petitioner. The petitioner thereafter unsuccessfully resorted to

the remedy of review before the High Court. Even the order

passed in review petition has become final.  

14.Be that as it may, the grounds urged by the petitioner in

the     earlier   round   regarding   the   maintainability   of   the

execution case could not have been considered in isolation

and de hors   the issue of enforceability of the subject foreign

awards. For, the same was intrinsically linked to the question

of enforceability of the subject foreign awards. In any case, all

contentions available to the petitioner in that regard could and

ought to have been raised specifically and, if raised, could

have been examined by the Court at that stage itself. We are of

the considered opinion that the scheme of Section 48 of the

Act does not envisage piecemeal consideration of the issue of

maintainability of the execution case concerning the foreign

awards, in the first place; and then the issue of enforceability

thereof. Whereas, keeping in mind the legislative intent of

29

speedy   disposal   of   arbitration   proceedings   and   limited

interference by the courts, the Court is expected to consider

both these aspects simultaneously at the threshold. Taking

any other view would result in encouraging successive and

multiple round  of  proceedings for the  execution of  foreign

awards. We cannot countenance such a situation keeping in

mind the avowed object of the Arbitration and Conciliation Act,

1996, in particular, while dealing with the enforcement of

foreign   awards.   For,   the   scope   of   interference   has   been

consciously constricted by the legislature in relation to the

execution of  foreign awards. Therefore, the subject application

filed by the petitioner deserves to be rejected, being barred by

constructive res judicata, as has been justly observed by the

High Court in the impugned judgment.

15. There is an additional reason which dissuades us to

show any indulgence to the petitioner. We find force in the

grievance made by the respondent that the conduct of the

petitioner is indicative of an attempt to overreach this Court.

For,   after   an   interim   order   was   passed   in   favour   of   the

30

respondent, permitting withdrawal of part of the deposited

amount, the petitioner lost no time in changing   the name of

the company within three days thereafter on 23

rd

 April, 2018.

The petitioner also changed its registered office address on 26

th

April, 2018 and had no compunction in moving the NCLT,

Kolkata on 27

th

  April, 2018 to prevent the respondent from

enjoying   the   fruits   of   the   subject   awards,   and   saying   so

brazenly in the petition filed by it under Section 10 of the I & B

Code. Strikingly, attention of this Court was invited to these

facts by the respondent by moving a formal application. The

petitioner   has   not   offered   any   explanation,   much   less   a

plausible one. On this count also, the special leave petitions

deserve to be rejected.

16.Having said this, we do not wish to examine any other

argument   of   the   petitioner,   including   on   merits   of   the

enforceability of the subject foreign awards. Even if we were to

do so, we would have agreed with the High Court that the

grounds urged by the petitioner to question the enforceability

31

of the subject foreign awards are untenable, not being within

the purview of Section 48 of the Act. Be that as it may, we find

that   the   High   Court   has   considered   every   aspect   of   the

grounds  urged by the petitioner; and the view so expressed by

the High Court in reference to each of the points considered by

it is a possible view. The High Court has correctly noted the

limited scope for interference in the matter of foreign awards

under Section 48 of the Act, keeping in view the principles

enunciated by this Court. The High Court has justly noted

that   the   attempt   of   the   petitioner   was   to   call   upon   the

executing court to have a re­look at the award. That cannot be

countenanced. We would also agree with the High Court that

all the relevant documents submitted to buttress the claim of

the   respondent   before   the   Arbitral   Tribunal,   have   been

adverted to in the award and the findings reached in the

award are based on the interpretation and meaning given to

the   said   documents.   That   can   be   discerned   from   the

discussion and findings recorded by the Arbitral Tribunal in

32

the award under consideration. The relevant extract thereof

reads thus:           

“6. DISCUSSION AND FINDINGS

6.1 The   disputed   issues   submitted   for   our   determination

concern   three   different   aspects   first   of   all,   the   question

whether the contractual quality had been delivered by sellers

and received by Buyers. Secondly, the matter of the balance

to   the   full   contractual   quantity   and   thirdly,   and

subsequently   to  the   first   two  issues,   the   payment   of   the

invoices.

6.2 As respondents elected not to participate in the round of

submissions the Tribunal is bound to base its discussion

and   subsequently   its   findings   on   the   submission   and

evidence filed by claimants only. 

6.3As   a   starting   point   on   the   first   issue,   whether   the

contractual   quality   had   been   delivered   by   sellers   and

received by buyers, the tribunal focuses on the provisions of

the   governing   contract   and,   as   far   as   relevant,   to   its

amendments.

6.4The contract agreed between the parties was for the sale and

purchase   of   15000   metric   tons   of   Thai   Non­basmati

Parboiled Rice on FOB Bangkok terms.

6.5. The contract provided in his context under the quality

clause that:­

“Rice to be supplied ‘Rice to be supplied shall be 15000MT (5

percent   more   or   less)   of   Non­basmati   Parboiled   rice   15

percent   (Maximum)   Broken.   Latest   Clop   of   2009­2010

Thailand   origin   In   good   condition,   ‘fit   for   human

consumption without any unpleasant odour, free from any

sign or mould, fermentation or deterioration and free from

obnoxious   and   deleterious   matters   and   poisonous   weed

33

seeds. Rice must be free from insect infestation and shall

have the following specification”.

i) Moisture (Maximum): 13 PCT

ii) Broken Grains (Maximum): 15 PCT (Rice size of 3/4

th

  and

below   will   be   considered   as   broken   and   less   than   1/4

th

Broken should not be more than 2 percent

iii) Foreign Mater (Maximum) : 0.3 Percent

iv) Dead, Damaged and Discoloured Grains

(Maximum): 3 Percent in Total

iv) Radio Activity (Maximum) : 50 DO/KG 01 737 SC/134 CS

(Relaxable   for   the   Crop   of   SAARC   and   South­East   Asian

Country)

6.6  In relevance to this dispute and under consideration of the

Quality Clause of the Contract, same was amended on 7

th

December 2010 and altered:

“2. Specifications: Clause II – to be amended to 17 Pct Max

I/0 15 Pct. Clause IV – to be amended to 6 Pct. Max I/0 3

Pct in Total.

All other specifications will be remain unchanged.”

6.7 Three partial shipment had been performed by claimants as

follows:­

1.   1,610.00   mt   on   board   of   MV   Sturdy   Falcon   on   27

th

December 2010

2.   3,430.00   mt   on   board   of   MV   Genius   Mariner   on   31

st

December 2010

3.   8,689.55 mt on board of MV Tuman Gang (sic) on 17

th

January 2011

6.8 Subsequently, 133,729.55 metric tons had been delivered by

Sellers to Buyers and Sellers provided for  each shipment

various documents under the Contract, including so­called

“pre­shipment   Inspection   Certificates   issued   by   SGS”   as

under the Payment Clause, yet altered by Amendment to the

Contract dated 7

December 2010 to same issued now by

“ISC”.

34

6.9 Those   pre­Shipment   inspection   Certificates   were   indeed

Issued by ISC for all three shipments displaying the following

analysis results:

1.   Certificate   No.11000(2)   22010/4   dated   27

th

  December

2010 for MV Sturdy Falcon

Mositure: 12.80%

Total broken Kernels:15.00%

Small Broken: 0.59%

Dead, damaged and discoloured kernels: 3.00%

Foreign Matter.  0.07%

2. Certificate   No.11038/2010/4   dated   31

st

  December

2010 for MV Genius Manner

Mositure: 12.80%

Total broken Kernels:12.60%

Small Broken: 0.46%

Dead, damaged and discoloured kernels: 3.00%

Foreign Matter. 0.16%

3. Certificate No.11039/2010/2 dated 17

th

 January 2011

for MV Tu Man Gang

Mositure: 12.80%

Total broken Kernels:14.79%

Small Broken: 0.23%

Dead, damaged and discoloured kernels: 3.00%

Foreign Matter. 0.29%

6.10 If we disregard the alterations envisaged by the Amendment

to the Contract dated 7

th

 December 2010, granting an even

higher level for “Broken Grains” end “Dead, damaged and

Discoloured Grains”, the results provided by ISC were well

Within the parameters foreseen for  the quality under the

Contract.

6.11The Tribunal therefore FINDS THAT the quality of the cargo

shipped   on   the   three   vessels   was   within   the   amended

contractual specifications.

6.12.In addition to the above, the provision DI the Quality Clause

5 of GAFTA Contract   No.48,   being   Tale   Quale   contract   as

such, states, Inter alia:

35

“Certificate of Inspection at time o/ loading –shall be final

as to quality”.

6.13   Consequently,   and   under   consideration   of   the   Payment

Term of the­ Contract providing for payment 

“on receipt 01 the shipping documents’, inter alia the above

Pre­Shipment Certificates as issued by ISC and provided by

Sellers, Sellers were duty entitled to trigger payment under

the Contract. 

6.14 WE THEREFORE FIND THAT Sellers’ claim for payment of

IJSD   440.00   per   metric   ton   all   three   partial   shipments

succeeds.

6.15In reference with the balance of USD 10.00 per metric ton for

each   partial   shipment,   as   agreed   under   the   Amendment

dated 7

th

 December 2010, the Amendment Provided that the

“Balance amount@ US$10.00 per MT will be payable after

receipt of quality inspection report of destination port”.

6.16   This   indeed   establishes   an   alteration   to   the   original

provision of the Contract that the quality would be final at

the port of loading, at least as far as the balance of USD

10.00 per metric ton is concerned. On interpretation and

construction of the Contract itself and its Amendment dated

7

th

 December 2010, the Tribunal  notes that the Amendment

itself defines in 

“1.   Quantity”   that   the   weight   in   accordance   with   the

Contract would be still “final at loading” while the amended

payment term now states that “a balance amount of US$

10.00   per   MT   would   only   “be   payable   after   receipt   of   a

quality inspection report of destination port.”

6.17 WE THEREFORE FIND THAT  the Contract had been validly

altered to the provision that Sellers could only have triggered

payment of the balance of USD 10.00 per metric ton after

presentation of a quality inspection report from the port of

destination, i.e. Bangladesh.

6.18 As   no   such   quality   Inspection   had   been   presented   by

Buyers,   despite   various   reminders   from   Sellers,   until   the

present   day,   the   GAFTA   Sampling   Rules   No.124,   cl.   6:1

provide that a “certificate of analysis should be sent to the

other party “within 14 consecutive days” after dispatch of the

samples to the analyst.

36

6.19   Buyers   in   their   message   of   5

th

  February   2011   firstly

explained that the quality of the cargo on the last vessel i.e.

MV Tu man Gang, was inferior. 

6.20   The   Tribunal   Therefore   finds   that   buyers,   with   respect

Tribunal THEREFORE FINDS THAT with respect to cl. 6:1 of

the GAFTA Sampling Rules No.124 were obliged to provide a

certificate of analysis Latter that message dated 5

th

 February

201 1 therefore latest 20

th

 February 2011.

6.21.  The date of default shall therefore be one day later, the 21

st

February 2011 and SO WE DO FIND.

6.22  As Buyers failed to forward the certificate within this limit of

14   days,   any   claim   for   rejection   or   for   an   allowance   in

respect of any matters dealt with under the Contract, and its

Amendments.  shall be deemed to be waived and absolutely

barred, AND SO WE DO FIND.

6.23 THE TRIBUNAL THEREFORE FINDS THAT Sellers’ claim for

payment of balance invoices of USD 10,00 per metric ton

succeeds.

6.24  There is no apparent disputes as far as the quantity of the

shipment under the contract is concerned as the contract

provided for the shipment of 15000 metric tons, +­5% in

buyers   option   and   sellers   only   shipped   13,729.55   metric

tons.

6.25  Buyers nevertheless informed Sellers 5

th

 February 2011 that

the original Letter of Credit as foreseen for payment under

the Contract not be extended and Buyers therefore planned

to “establish Fresh LC for the balance quantity of 2000 ton

in the old contract”.

6.26 The Tribunal has not seen any new letter of credit for this

purpose and as Buyers have not filed such, the Contract

came to its end,

6.27 WE THEREFORE FIND THAT Sellers’ calculations for sums

and interest due should be based on a quantity of 13,729.55

metric tons.

6.28   WE FIND AND DECLARE THAT:

37

1) Sellers’ claim for payment of balance of USD 10.00 per

metric ton for each of the three shipments amounting to

USD 137,148.20 succeeds. Interest to run from 29

th

  June

2011. The date of Buyers’ email stating that they would not

be “obliged and/or liable to pay any sum” to Sellers.

2) Sellers’ claim for the balance of as deducted from the

invoice in reference to the shipment on board of MV Tuman

Gang amounting to USD 382,348.90 succeeds. Interest to

run  from   20

th

  February   2011,  the   date  by   which   Buyers

should   have   provided   a   ‘quality   inspection   report   at

destination port’.

Buyers shall pay compound interest on the above sum of

USD 137,148.20 at the rate of 4% (four per cent) per annum

calculated at quarterly rests, from 29

th

 June 2011 to the date

of payment.

7.2 Buyers shall forthwith pay to Sellers USD 382,348.90 (three

hundred & eighty­two thousand, three hundred and forty

eight United States dollars and ninety cents).

Buyers, shall  forthwith pay to sellers USD 332,348.90 at the

rate of 4% (four percent) per annum calculated at quarterly

rests, from 20

th

 February 2011 to the date of payment. 

7.3  WE THEREFORE AWARD THAT Buyers shall pay the fees,

costs and expenses of this arbitration as per the attached

schedule.”  

17.Suffice   it   to   observe   that   the   Arbitral   Tribunal   has

considered   all   aspects   of   the   matter   and   even   if   it   has

committed any error, the same could, at best, be a matter for

correction by way of appeal to be resorted to on grounds as

may be permissible under the English Law, by which the

subject arbitration proceedings are governed. We may not be

38

understood to have expressed any opinion on the correctness

of those issues. 

18.In view of the above, these special leave petitions are

dismissed with exemplary costs, quantified at an aggregate

amount of Rs.20,00,000/­ (Rupees Twenty Lakh only). The

amount towards costs be paid to the respondent within six

weeks from today.

19.Although we are dismissing the special leave petitions,

we accede to the request of the respondent to pass a specific

order to direct the Registrar (OS), Calcutta  High Court to

forthwith encash the FDs lying deposited in the credit of the

concerned   stated   execution   case   and,   after   obtaining   the

Reserve Bank of India’s permission forthwith, remit the entire

amount, including the interest accrued in US Dollars, to the

respondent. That shall be done within eight weeks from today

and compliance report be submitted in the Registry of this

Court within two weeks thereafter. We further clarify that the

above directions shall be complied with by the Registrar (OS),

Calcutta High Court, irrespective of any order passed by any

39

other Court/Tribunal in India. We are required to pass such a

directions in the peculiar facts of the present case. 

………………………… ..….J.

          (A.M. Khanwilkar)

………………………… ..….J.

        (Ajay Rastogi)

New Delhi;

February 20, 2019.