REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS. 6202­6205 OF 2019

(Arising out of SLP (Civil) No. 13573­13576 of 2014)

Mahanagar Telephone Nigam Ltd. …Appellant

Versus

Canara Bank & Ors.              …Respondents

J U D G M E N T

INDU MALHOTRA, J.

Leave granted.

1.The   present   Special   Leave   Petitions   have   been   filed   to

challenge Order dated 16.09.2011 passed in W.P. (C) No. 560

1

of 1995, Order dated 21.10.2011 passed in C.M. No. 12230 of

2011, Order dated 05.07.2013 passed in C.M. No. 8100 of

2012, and Order dated 10.01.2014 passed in C.M. No. 324

and 325 of 2014 by the Delhi High Court.

2.The background facts of the case are as follows : 

2.1.In   1992,   MTNL   floated   17%   Non­Cumulative   Secured

Redeemable   Bonds   described   as   the   VI   Series   (Private

Placement) worth Rs. 425 crores. On 10.02.1992, MTNL

placed bonds worth Rs.200 crores with Can Bank Financial

Services Ltd. (hereinafter referred to as “CANFINA”) under

an MOU agreement.  The bond amount of Rs. 200 cores was

placed as fixed deposit by MTNL with CANFINA. CANFINA

paid back Rs. 50 crores of the fixed deposit in 1992.  The

balance fixed deposit amount of Rs. 150 crores along with

interest   was   not   paid   by   CANFINA   to   MTNL.   As   a

consequence, MTNL did not service the interest on bonds.

MTNL was of the view that since it did not receive the entire

bond amount of Rs. 200 crores, the entire deal did not go

through. Against payment of Rs. 50 crores received from

2

CANFINA, MTNL serviced the bonds of approximately Rs. 31

crores to the public.  MTNL was of the view that only a sum

of Rs.5.41 crores was payable to CANFINA, which was not

accepted by CANFINA. 

2.2.As per Canara Bank, soon after the bonds were subscribed,

there was an out­break of a security scam which led to a

collapse of the secondary market in shares, security and

bonds. There were very few buyers in the secondary market.

Even such buyers were offering very low prices for these

bonds. In these circumstances, CANFINA was faced with a

severe liquidity crunch.

2.3.In these circumstances, Respondent No. 1 – Canara Bank

purchased the Bonds issued by MTNL, of the face value of

Rs. 80 crores, from Respondent No. 2 – CANFINA which is

its wholly owned subsidiary. 

2.4. Canara Bank requested for registration of these Bonds with

MTNL, and lodged letters of allotment for purchase of the

bonds from CANFINA. 

3

2.5.MTNL  vide  letter dated 14.10.1992 addressed to Canara

Bank, refused to transfer the Bonds, on the various grounds

mentioned in the letter.

2.6.MTNL by a subsequent letter dated 16.02.1993, informed

Canara Bank that it had registered a part of the face value

of   Rs.   40   crores,   in   favour   of   CANFINA.   The   bond

instruments   were   however   retained   on   the   ground   that

CANFINA had failed to pay the deposit money of Rs. 150

crores, which was payable to MTNL with an accrued interest

of 12% p.a.

2.7.MTNL vide letter dated 20.10.1993, cancelled all the Bonds

inter   alia  on   the   ground   that   letters   of   consideration

remained with CANFINA. 

2.8.Canara Bank  vide  its reply dated 13.01.1994 contended

that it is the holder in due course, and is entitled to have

the shares registered in its name, and receive the interest as

and when it fell due.

2.9.MTNL   sent   a   statement   of   accounts   by   adjusting   the

proceeds of the cancellation of bonds towards the dues of

4

CANFINA. It was stated that the bonds and interest accrued

thereon cannot be refunded. MTNL with its letter dated

13.01.1994, attached a cheque for Rs. 5,41,17,463 as the

amount payable to Canara Bank. 

2.10. Canara Bank, however, returned the cheque vide letter

dated   10.02.1994,   demanding   the   restoration   and

registration of the bonds. 

2.11. Canara Bank filed W.P. (Civil) No. 560 of 1995 before

the Delhi High Court to challenge the cancellation of the

Bonds, and a direction to pay the Interest accrued. 

It is relevant to note that CANFINA was joined as a

proforma party in the Writ Petition filed by Canara Bank. 

2.12. The Delhi High Court  vide  Order dated 09.09.1996

directed the Union of India to decide the issues between the

parties   in   light   of   this   Court’s   judgment   in  O.N.G.C.   v.

Commissioner of Central Excise

1

. 

The Writ Petition was dismissed on the ground of

availability of an alternative and efficacious remedy before

1 (1995) Supp. 4 SCC 541.

5

the   Company   Law   Board   under   Section   111   of   the

Companies Act, 1956.

2.13.  The proceedings before the Company

Law   Board   came   to   be   dismissed  vide  Order   dated

26.02.1998, since the remedy was no longer available, as

per the amendment of Section 111 by the Depositories Act,

1996. 

2.14.  Canara Bank filed an application for

Restoration of the Writ Petition, which was restored  vide

Order dated 12.05.1999. 

2.15. Canara Bank made a representation

to the Cabinet Secretary.

On   27.03.2001,   a   meeting   was   convened   by   the

Cabinet Secretariat, Litigation Cell which was presided by

the Cabinet Secretary, and attended by the representatives

of MTNL, Canara Bank, and CANFINA.

     The Committee directed Canara Bank, CANFINA and

MTNL to settle the disputes through arbitration by making

6

an appropriate reference to the Permanent Machinery of

Arbitration,   functioning   in   the   Department   of   Public

Enterprises. The Committee did not permit Canara Bank,

CANFINA and MTNL to pursue the litigation in Court. 

2.16. The   Delhi   High   Court  vide  Order

dated 30.05.2008 referred the disputes between the parties

to   the   Committee   on   Disputes.   The   Writ   Petition   was

adjourned  sine die.  Canara Bank was granted liberty to

revive   the   Petition   in   the   event   that   the   Committee   on

Disputes was unable to resolve the disputes between the

parties. 

2.17.   The Committee of Disputes held a

meeting   on   16.12.2008,   which   was   attended   by   the

representatives of MTNL, Canara Bank and CANFINA. The

Committee, after hearing the parties, expressed the view

that all the three parties should take recourse to arbitration

in view of the different inter­linked transactions between

them.  

7

           The representatives of Canara Bank expressed the

apprehension that arbitration by the Permanent Machinery

of   Arbitration   would   take   much   longer   than   judicial

recourse. 

The Committee observed that to expedite arbitration,

the parties should expeditiously enter into an arbitration

agreement under the Arbitration and Conciliation Act, 1996.

2.18. Pursuant   to   the   meeting   held   on

16.12.2008, Canara Bank  vide  its letter dated 05.03.2009

sent a draft arbitration agreement to the Chairman and

Managing Director of MTNL. The draft arbitration agreement

sent   by   Canara   Bank   was   between   Canara   Bank   and

CANFINA on the one side, with MTNL on the other.  

2.19. By letter dated 17.03.2010, Canara

Bank requested the Deputy Secretary, Cabinet Secretariat

to advise MTNL to execute the arbitration agreement in

accordance with the direction of the Ministry of Law and

Justice. 

8

2.20. The   Delhi   High   Court  vide  Order

dated 01.10.2010 disposed of the pending Writ Petition with

the observation that the matter should be resolved by the

Committee on Disputes expeditiously so that the arbitration

agreement   between   the   parties   is   signed   as   soon   as

possible. 

2.21.   The   decision   in  O.N.G.C.   v.

Commissioner of Central Excise (supra) came to be overruled

by a Constitution Bench in Electronics Corporation of India

Ltd. v. Union of India & Ors.

2

Accordingly, Canara Bank moved the Delhi High Court

u/S.   151,   CPC   for   restoration   of   the   disposed   of   Writ

Petition. 

2.22. The   Delhi   High   Court   restored   the

Writ Petition, and vide Order dated 16.09.2011 noted that

the two principal issues which arise for consideration are: 

2 (2011) 3 SCC 404.

9

(i)Whether   Canara   Bank   is   liable   for   the   acts   or

omissions of CANFINA; and

(ii)Whether Canara Bank should take over the liabilities

and admit them in the arbitration agreement itself.

During   the   course   of   the   proceedings,   the   parties

before the Delhi High Court agreed that these issues may be

referred   to   arbitration.   The   parties   were   requested   to

suggest the name of a sole arbitrator to be appointed on the

next date of hearing. 

2.23.   On   21.10.2011,   the   name   of   Mr.

Justice A.P. Shah (Retd.) was suggested by the Counsel for

Canara   Bank,   which   was   accepted   by   the   Counsel   for

MTNL. 

Accordingly, Mr. Justice A.P. Shah (Retd.) came to be

appointed as the Sole Arbitrator. 

2.24.   On 05.01.2012, the Sole Arbitrator

issued notice to all the three parties  i.e.  MTNL, Canara

Bank, and CANFINA. 

10

2.25. Canara Bank raised an objection to

joining   CANFINA   as   a   party   to   the   arbitration.   The

Arbitrator heard the parties on 27.03.2012, on the issue

whether   CANFINA   should   be   joined   as   a   party   to   the

proceedings. 

The   learned   Arbitrator   passed   an   interim   award

holding that  CANFINA had  not  appeared  on  16.09.2011

before the High Court, when the disputes were referred to

arbitration. CANFINA was not a party to the arbitration

agreement, and cannot be joined as a party to proceedings. 

2.26. MTNL filed C.M. No. 8100 of 2012

before the Delhi High Court seeking clarification of Order

dated   16.09.2011,   as   to   whether   CANFINA   ought   to   be

impleaded   as   a   necessary   party   to   the   arbitration

agreement. 

The   Delhi   Court  vide  order   dated   05.07.2013

dismissed the application as “not pressed” on the statement

made by the Counsel of MTNL. 

11

2.27. Canara Bank filed its Statement of

Claim before the learned Sole Arbitrator on 06.12.2013. 

2.28. MTNL  filed   I.A.  Nos.  324  –   325  of

2014 before the Delhi High Court for recall of the Orders

dated 16.09.2011, 21.10.2011 and 05.07.2013 passed in

W.P. (C) No. 560 of 1995.

2.29. The   Delhi   High   Court  vide  Order

dated 10.01.2014, dismissed the Application for Recall on

the   ground   that   the   application   was   identical   to   the

application previously filed by MTNL being C.M. No. 8100 of

2012. Since MTNL had not pressed the earlier application,

the subsequent application being identical in nature, could

not be considered, and was dismissed.

2.30.  In May 2014, MTNL filed its reply to

the Statement of Claim filed by Canara Bank, and also

made a Counter­Claim against Canara Bank. 

3.Aggrieved   by   the   Orders   dated   16.09.2011,   21.10.2011,

05.07.2013, and 10.01.2014 passed by the Delhi High Court

12

in W.P. (C) No. 560 of 1995, C.M. No. 12230 of 2011, C.M. No.

8100 of 2012 and C.M. No. 324 and 325 of 2014 respectively,

the Appellant – MTNL filed the present Special Leave Petition.

This Court  vide  Order dated 08.05.2014 issued Notice to all

the Respondents, including CANFINA which has been joined as

Respondent No. 2.

4.Ms. Madhavi Divan, learned ASG appeared on behalf of MTNL,

Mr. Ameesh Dabass, learned Counsel appeared for Respondent

No. 1 – Canara Bank, and Ms. Saumya Sinha, along with Mr.

A.K. Sharma, learned Counsels appeared for Respondent No. 2

– CANFINA.

5.The Counsel for the Appellant – MTNL inter alia submitted as

under:

5.1.In   the   absence   of   a   written   agreement   for   arbitration

between the parties, as stipulated by Section 2(b) r.w. 2(h)

and 7(3) of the Arbitration and Conciliation Act, 1996, the

arbitration cannot proceed.

5.2.The disputes which were referred to arbitration pertaining to

transactions   between  the   Appellant   –  MTNL  on  the  one

13

hand, and Respondent No. 1 and 2 – Canara Bank and

CANFINA on the other hand.

5.3.The arbitration proceeding cannot proceed in the absence of

Respondent No. 2 – CANFINA as the Bonds in question were

subscribed   by   Respondent   No,   2   –   CANFINA,   and   were

subsequently   transferred   to   its   parent   Company  i.e.

Respondent No. 1 – Canara Bank. 

In the absence of Respondent No. 2 – CANFINA being

made a party to the arbitration, the arbitral proceedings

may be rendered infructuous. 

5.4.The only existing arbitration agreement between the parties,

is a draft tripartite agreement forwarded by Canara Bank

wherein MTNL and CANFINA were both made parties. 

5.5.There is no legal relationship or privity of contract between

the Appellant – MTNL and Respondent No. 1 – Canara Bank

as the disputed Bonds were bought from the Appellant –

MTNL by Respondent No. 2 – CANFINA. 

14

The Appellant – MTNL had consented to the disputes

being referred to arbitration on the understanding that the

arbitration would be amongst the three parties. 

6.The Counsel for Respondent No. 1 Canara Bank   inter alia

submitted that : 

6.1.The present appeal is not maintainable as the Appellant –

MTNL filed the present Appeal after filing its reply to the

Statement of Claim and Counter­Claim before the learned

Sole Arbitrator, and has therefore submitted itself to the

jurisdiction of the learned Sole Arbitrator. 

6.2.The only remedy available to Appellant – MTNL was to file

an   application   under   Section   16   of   the   Arbitration   and

Conciliation Act, 1996. 

6.3.Respondent   No.   2   –   CANFINA   was   merely   joined   as   a

proforma party in the Writ Petition before the Delhi High

Court, and therefore cannot be made a party before the

arbitral proceedings. 

15

6.4.At the time of giving consent to arbitration and appointment

of the learned Sole Arbitrator, Respondent No. 2 – CANFINA

was not before the Court on 16.09.2011 and 21.10.2011. 

6.5.The   Appellant   –   MTNL   has   not   filed   any   claim   against

Respondent No. 2 – CANFINA, and therefore, cannot seek

any remedy or relief against Respondent No. 2 – CANFINA at

this belated stage. Further, it cannot be allowed to raise an

issue of impleadment without having any claim against the

party sought to be impleaded. 

7.We   have   heard   the   learned   Counsel   for   the   parties,   and

perused the pleadings and Written Submissions filed.  

8.ISSUES   

There   are   two   issues   which   have   arisen   for   our

consideration : (i) the first issue raised by the Appellant –

MTNL   with   respect   to   the   existence   of   a   valid   arbitration

agreement between the three parties; (ii) the second issue has

been raised by Respondent No. 1 – Canara Bank that the

Order dated 16.09.2011 and 21.10.2011 is between Canara

Bank and MTNL. Respondent No. 2 – CANFINA, is not a party

16

to the arbitration agreement, and hence cannot be impleaded

in the proceedings.

These issues will be dealt with seriatim.

9.THE EXISTENCE OF A VALID ARBITRATION AGREEMENT   

A valid arbitration agreement constitutes the heart of an

arbitration. An arbitration agreement is the written agreement

between   the   parties,   to   submit   their   existing,   or   future

disputes   or   differences,   to   arbitration.   A   valid   arbitration

agreement is the foundation stone on which the entire edifice

of the arbitral process is structured. A binding agreement for

disputes to be resolved through arbitration is a sine­qua­non

for referring the parties to arbitration. 

9.1.Section   7   defines   “arbitration   agreement”   and   reads   as

follows :

7. Arbitration agreement. –

(1) In this Part, “arbitration agreement” means an

agreement by the parties to submit to arbitration all

or certain disputes which have arisen or which may

arise  between  them  in  respect  of   a defined  legal

relationship, whether contractual or not.

(2) An arbitration agreement may be in the form of

an arbitration clause in a contract or in the form of a

separate agreement.

(3) An arbitration agreement shall be in writing.

17

(4)   An   arbitration   agreement   is   in   writing   if   it   is

contained in­

(a) A document signed by the parties;

(b) An exchange of letters, telex, telegrams or other

means   of   telecommunication   which   provide   a

record of the agreement; or

(c) An exchange of statements of claim and defence

in which the existence of the agreement is alleged by

one party and not denied by the other.

(5)   There   reference   in   a   contract   to   a   document

containing   an   arbitration   clause   constitutes   an

arbitration agreement if the contract is in writing and

the  reference  is such as  to make that arbitration

clause part of the contract.

9.2.The arbitration agreement need not be in any particular

form.  What is required to be ascertained is the intention of

the parties to settle their disputes through arbitration. The

essential elements or attributes of an arbitration agreement

is the agreement to refer their disputes or differences to

arbitration, which is expressly or impliedly spelt out from a

clause   in   an   agreement,   separate   agreement,   or

documents/correspondence exchanged between the parties.

9.3.Section 7(4)(b) of the 1996 Act, states that an arbitration

agreement can be derived from exchange of letters, telex,

telegram   or   other   means   of   communication,   including

through   electronic   means.   The   2015   Amendment   Act

18

inserted   the   words   “including   communication   through

electronic means” in Section 7(4)(b). If it can prima facie be

shown that parties are ad idem, even though the other party

may not have signed a formal contract, it cannot absolve

him from the liability under the agreement

3

.

9.4.Arbitration agreements are to be construed according to the

general   principles   of   construction   of   statutes,   statutory

instruments,   and   other   contractual   documents.   The

intention of the parties must be inferred from the terms of

the contract, conduct of the parties, and correspondence

exchanged, to ascertain the existence of a binding contract

between the parties. If the documents on record show that

the parties were  ad idem, and had actually reached an

agreement   upon   all   material   terms,   then   it   would   be

construed to be a binding contract.

The   meaning   of   a   contract   must   be   gathered   by

adopting   a   common   sense   approach,   and   must   not   be

3 Govind Rubber Ltd. v. Louis Dreyfus Commodities Asia (P) Ltd., 

(2015) 13 SCC 477

19

allowed to be thwarted by a pedantic and legalistic interpre­

tation.

4

9.5.  A commercial document has to be interpreted in such a

manner so as to give effect to the agreement, rather than to

invalidate it.    An ‘arbitration agreement’ is a commercial

document inter partes, and must be interpreted so as to give

effect   to   the   intention   of   the   parties,   rather   than   to

invalidate it on technicalities.

9.6.In  Khardah Company Ltd.  v.  Raymon and Co. (India) Pvt.

Ltd.

5

,     this   Court   while   ascertaining   the   terms   of   an

arbitration agreement between the parties, held that:

“If on a reading of the document as a whole, it can

fairly   be   deduced   from   the   words   actually   used

herein, that the parties had agreed on a particular

term, there is nothing in law which prevents them

from setting up that term.  The terms of a contract

can be expressed or implied from what has been

expressed. It is in the ultimate analysis, a question

of construction of the contract.”

(emphasis supplied)

9.7.In interpreting or construing an arbitration agreement or

arbitration clause, it would be the duty of the court to make

the same workable within the permissible limits of the law.

4 Union of India v. DN Revry and Co., (1976) 4 SCC 147. 

5 [1963] 3 SCR 183.

20

This   Court   in  Enercon   (India)   Ltd.   and   Ors.  v.  Enercon

GMBH

6

,  held that a common sense approach has to be

adopted  to  give  effect  to the   intention of  the   parties  to

arbitrate the disputes between them. Being a commercial

contract, the arbitration clause cannot be construed with a

purely legalistic mindset, as in the case of a statute.

9.8.In this case, MTNL raised a preliminary objection that there

was no arbitration agreement in writing between the parties,

at this stage of the proceedings.

We   will   first   deal   with   this   issue.   The   agreement

between MTNL and Canara Bank to refer the disputes to

arbitration   is   evidenced   from   the   following   documents

exchanged between the parties, and the proceedings :

(i)The   Minutes   of   the   Meeting   dated   27.03.2001

convened by the Cabinet Secretariat, wherein all three

parties   were   present   and   participated   in   the

proceedings.   The   Committee   on   Disputes,   in   the

Meeting dated 16.12.2008 expressed the view that all

6 (2014) 5 SCC 1.

21

the three parties should take recourse to arbitration in

view of the different inter­liked transactions between

them.  Canara   Bank  suggested  that  to expedite  the

arbitration,   it   should   be   conducted   under   the

Arbitration   &   Conciliation   Act,   1996.   This   was

accepted by MTNL, and no objection was raised.

(ii)Pursuant to the proceedings conducted by the Cabinet

Secretariat,   Canara   Bank   addressed   letters   dated

05.03.2009   and   17.03.2010   to   MTNL,   wherein   it

enclosed a draft Arbitration Agreements, wherein all

three parties i.e. Canara Bank, CANFINA and MTNL

would be joined in the arbitration proceedings.

(iii)In the Writ Petition filed by Canara Bank, the Delhi

High Court vide Order dated 16.09.2011 recorded the

consent of MTNL and Canara Bank to be referred to

arbitration by a Sole Arbitrator under the 1996 Act. 

The   relevant   extract   of   the   Order   dated

16.09.2011 passed by the Delhi High Court reads as

follows :

22

“Unfortunately,   although   the   parties   had

displayed   their   willingness   for   arbitration,   the

Committee   on   Disputes   could   not   resolve   the

specific clauses of the arbitration agreement. Nor

have   the   parties   been   able   to   arrive   at   a

consensus with regard to the specific clauses of

the arbitration agreement. As noted in the order

dated 01.10.2010, according to the petitioner, it is

a matter of arbitration as to whether the petitioner

is liable for the acts or omissions of CANFINA.

However, the respondents were insisting that the

petitioners should agree to take over the liabilities

and admit them in the arbitration agreement itself.

It has now been agreed by the parties that both

these issues could be made the subject matter of

the arbitration,  namely, whether the petitioner is

liable for the acts or omissions of CANFINA and

whether the petitioner is liable to take over the

liabilities of CANFINA. There is no necessity now

of requiring the petitioner to agree to take over the

liabilities   of   CANFINA   prior   to   the   arbitration

proceedings because that itself would not be one

of   the   points   to   be   decided   in   the   course   of

arbitration. Even though the learned counsel for

the petitioner has placed before us the subsequent

decisions of the Supreme Court with regard to the

scope and ambit of powers of the Committee on

Disputes,   we   are   making   the   present   order

because the parties themselves have agreed to go

in   for   arbitration   as   a   mode   for   resolving   their

disputes.  This   is   welcome   because   both   the

parties are PSUs. The counsel for the parties shall

suggest names of the arbitrators.”  

(emphasis supplied)

(iv)Pursuant   thereto,   MTNL   participated   in   the

proceedings conducted by the Sole Arbitrator, and filed

its Claim, and Counter­Claim. No objection was raised

23

before the Sole Arbitrator that there was no arbitration

agreement in writing between the parties. The only

objection raised was that CANFINA should be joined as

a necessary party in the proceedings.

9.9.The agreement between the parties as recorded in a judicial

Order, is final and conclusive of the agreement entered into

between the parties.

7

 The Appellant – MTNL after giving its

consent to refer the disputes to arbitration before the Delhi

High Court, is now estopped from contending that there was

no written agreement to refer the parties to arbitration. 

9.10.An additional ground, for rejecting the preliminary objection

raised by MTNL is based on Section 7(4)(c) of the Arbitration

and Conciliation Act, 1996.

Section   7(4)(c)   provides   that   there   can   be   an

arbitration agreement in the form of exchange of statement

of   claims   and   defense,   in   which   the   existence   of   the

7 State of Maharashtra v. Ramdas Shrinivas Nayak (1982) 2 SCC 463.

See also Chitra Kumari v. Union of India (2001) 3 SCC 208.

24

agreement is asserted by one party, and not denied by the

other.

8

In   the   present   case,   Canara   Bank   had   filed   its

Statement of Claim before the Arbitrator, and MTNL filed its

Reply to the Statement of Claim, and also made a Counter

Claim against Canara Bank.

The statement of Claim and Defence filed before the

Arbitrator would constitute evidence of the existence of an

arbitration agreement, which was not denied by the other

party, under Section 7(4)(c) of the 1996 Act.

In view of the aforesaid discussion, the objection raised

by MTNL is devoid of any merit, and is hereby rejected.

10.JOINDER OF CANFINA IN THE ARBITRAL PROCEEDINGS   

10.1.Canara   Bank   raised   an   objection   to   the   joinder   of

Respondent No. 2 – CANFINA as a party to the arbitration

proceedings.

10.2. As per the principles of contract law, an agreement entered

into by one of the companies in a group, cannot be binding

8Savitri Goenka v. Kanti Bhai Damini & Ors., 2009 (1) Arb LR 320 (Del) (DB).

25

on the other members of the same group, as each company

is a separate legal entity which has separate legal rights and

liabilities.  

The parent, or the subsidiary company, entering into

an agreement, unless acting in accord with the principles of

agency or representation, will be the only entity in a group,

to be bound by that agreement. 

Similarly, an arbitration agreement is also governed by

the same principles, and normally, the company entering

into the agreement, would alone be bound by it. 

10.3.A non­signatory can be bound by an arbitration agreement

on the basis of the “Group of Companies” doctrine, where

the conduct of the parties evidences a clear intention of the

parties   to   bind   both   the   signatory   as   well   as   the   non­

signatory parties.

Courts and tribunals have invoked this doctrine to join

a non­signatory member of the group, if they are satisfied

that the non­signatory company was by reference to the

26

common intention of the parties, a necessary party to the

contract.

10.4.The doctrine of ‘Group of Companies’ had its origins in the

1970’s   from   French   arbitration   practice.   The   ‘Group   of

Companies’ doctrine indicates the implied consent to an

agreement to arbitrate, in the context of modern multi­party

business transactions. 

It was first propounded in the case of Dow Chemical v.

Isover­Saint­Gobain,

9

 where the arbitral tribunal held that:

“… the arbitration clause expressly accepted by certain of

  the   companies   of   the   group   should   bind   the   other

companies which, by virtue of their role in the conclusion,

performance,   or   termination   of   the   contracts   containing

said clauses, and in accordance with the mutual intention

of   all   parties   to   the   proceedings,   appear   to   have   been

veritable   parties   to   these   contracts   or   to   have   been

principally concerned by them and the disputes to which

they may give rise”.

The ‘Group of Companies’ doctrine has been invoked by

courts and tribunals in arbitrations, where an arbitration

agreement is entered into by one of the companies in the

group; and the non­signatory affiliate, or sister, or parent

91984 Rev Arb 137; 110 JDI 899 (1983).

27

concern, is held to be bound by the arbitration agreement,

if the facts and circumstances of the case demonstrate that

it was the mutual intention of all parties to bind both the

signatories and the non­signatory affiliates in the group. 

The doctrine provides that a non­signatory may be

bound by an arbitration agreement where  the parent or

holding company, or a member of the group of companies is

a   signatory   to   the   arbitration   agreement   and   the   non­

signatory entity on the group has been  engaged in  the

negotiation or performance of the commercial contract, or

made statements indicating its intention to be bound by the

contract,  the   non­signatory   will   also   be   bound   and

benefitted by the relevant contracts.

10

The circumstances in which the ‘Group of Companies’

Doctrine could be invoked to bind the non­signatory affiliate

of a parent company, or inclusion of a third party to an

arbitration,  if  there  is a  direct  relationship  between the

10   Interim Award in ICC Case No. 4131, IX YB Comm Arb 131 (1984);

Award in ICC Case No. 5103, 115 JDI (Clunet) 1206 (1988). 

See also Gary B. Born:  International Commercial Arbitration, Vol. I,

2009, pp. 1170­1171.

28

party which is a signatory to the arbitration agreement;

direct commonality of the subject matter; the composite

nature of the transaction between the parties. 

A ‘composite transaction’ refers to a transaction which

is inter­linked in nature; or, where the performance of the

agreement may not be feasible without the aid, execution,

and   performance   of   the   supplementary   or   the   ancillary

agreement,   for   achieving   the   common   object,   and

collectively having a bearing on the dispute.

10.5.The Group of Companies Doctrine has also been invoked in

cases where there is a tight group structure with strong

organizational and financial links, so as to constitute a

single economic unit, or a single economic reality. In such a

situation, signatory and non­signatories have been bound

together under the arbitration agreement. This will apply in

particular when the funds of one company are used to

financially support or re­structure other members of the

group.

11

11ICC Case No. 4131 of 1982, ICC Case No. 5103 of 1988.

29

10.6.The ‘Group of Companies’ doctrine has been invoked and

applied by this Court in  Chloro Controls India (P) Ltd.  v.

Severn Trent Water Purification Inc.,

12

 with respect to an

international commercial agreement.  Recently, this Court

in Ameet Lal Chand Shah v. Rishabh Enterprises,

13

 invoked

the Group of Companies doctrine in a domestic arbitration

under Part I of the 1996 Act. 

10.7.Coming to the facts of the present case, CANFINA was set

up as a wholly owned subsidiary of Canara Bank. This is

evident from the Report of the Joint Committee to Enquire

into Irregularities in Securities and Banking Transactions,

1993,

14

 which states as follows :

“Canbank Financial Services Ltd. 

6.14 CANFINA   was   set   up   as   a   wholly   owned

subsidiary of Canara Bank and it commenced its

operation with its Head Office at Bangalore on 1   

st

June, 1987.  Its authorized and paid up capital are

Rs. 50 crores and Rs. 10 crores respectively. It was

staffed mostly be personnel from Canara Bank and

12 (2013) 1 SCC 641.

The Madras High Court has invoked the Group of Companies Doctrine

in a foreign seated arbitration in SEI Adhavan Power Pvt. Ltd. v. Jinneng

Clean Energy Technology Ltd. & Ors.2018 (4) CTC 46.

13 (2018) 15 SCC 678.

14 Report, Presented to the Lok Sabha on 21

st

 December, 1993.

30

has   branches   at   Ahmedabad,   Bombay,   Calcutta,

Hyderabad,   Madras   and   New   Delhi   besides

Bangalore. As the Board comprised mostly of senior

executives of Canara Bank and its Chief Executive is

also a senior official of that bank (on deputation) the

company   functioned   under   the   umbrella   of   the

parent bank; besides it submits periodical returns on

its   functioning   to   the   Board   of   Canara   Bank   for

information. 

6.15  The activities authorized to be conducted by

the   Company   are   equipment   leasing,   merchant­

banking, venture capital and consultancy services.

The Company, initially deployed a major portion of

its owned funds and deposits in equipment leasing

business   and   obtained   the   classification   of   an

‘Equipment leasing company’ from the Department

of   Finance   Companies   of   RBI;   this   classification

entitles the company to mobilize public deposits to

the extent of ten time its owned funds. 

…

6.25 The Committee hope that the nature and extent

of the financial assistance being provided by Canara

Bank   to   its   subsidiaries   are   such   as   could   be

justified on prudent commercial norms.  Further the

parent bank cannot be absolved of the responsibility

for various irregularities of its subsidiary. ”

(emphasis supplied)

10.8.The   disputes   between   the   parties   emanated   out   of   the

transaction   dated   10.02.1992,   whereby   CANFINA   has

subscribed   to   the   bonds   floated   by   MTNL.   CANFINA

subsequently transferred the Bonds to its holding Company

– Canara Bank. It is the contention of MTNL, that since

CANFINA did not pay the entire sale consideration for the

31

Bonds,   MTNL   eventually   was   constrained   to   cancel   the

allotment of the Bonds. 

10.9.It will be a futile effort to decide the disputes only between

MTNL and Canara Bank, in the absence of CANFINA, since

undisputedly,   the   original   transaction   emanated   from   a

transaction   between   MTNL   and   CANFINA   –   the   original

purchaser   of   the   Bonds.   The   disputes   arose   on   the

cancellation of the Bonds by MTNL on the ground that the

entire consideration was not paid. 

There is a clear and direct nexus between the issuance

of   the   Bonds,   its   subsequent   transfer   by   CANFINA   to

Canara Bank, and the cancellation by MTNL, which has led

to disputes between the three parties. 

Therefore, CANFINA is undoubtedly a necessary and

proper party to the arbitration proceedings. 

10.10. Given the tri­patite nature of the transaction, there

can be a final resolution of the disputes, only if all three

parties are joined in the arbitration proceedings, to finally

32

resolve the disputes which have been pending for over 26

years now.

It   is   of   relevance   to   note   that   CANFINA   has

participated in the proceedings before the High Court, and

the Committee on Disputes. CANFINA was also represented

by its separate Counsel before the Sole Arbitrator. Canara

Bank in CWP No. 560 of 1995 filed before the Delhi High

Court,   had   joined   CANFINA   as   Respondent   No.   2,   even

though it was joined as a proforma party. CANFINA was

represented by Counsel in the Writ Proceedings before the

Delhi High Court. The Counsel for CANFINA was however

not   present   on   two   dates   i.e.   on   16.09.2011   and

21.10.2011, when the High Court recorded the agreement

between the parties for reference of disputes to arbitration.

MTNL   had   submitted   before   the   Delhi   High   Court   that

Canara Bank should agree to take over the liabilities of

CANFINA before the arbitration could commence. The High

Court recorded that there was no necessity of requiring

Canara   Bank   to   agree   to   take   over   the   liabilities   of

33

CANFINA, prior to the arbitration proceedings. This issue

would be decided in the arbitration.

10.11. On   the   commencement   of   arbitration   proceedings

before the Sole Arbitrator, notice was issued by the Sole

Arbitrator to all the three parties including CANFINA, which

was represented by its Counsel.

10.12. We find that the objection to CANFINA being impleaded

as a party to the arbitration proceedings was raised by

Canara Bank, and not CANFINA. 

10.13. We do not find any merit in the objection raised by

Canara Bank opposing the joining of CANFINA as a party to

the dispute. Canara Bank vide letters dated 05.03.2009 and

17.03.2010 had enclosed a Draft Arbitration Agreement to

MTNL, wherein it has clearly stated that the arbitration

would   be   between   three   parties  i.e.  Canara   Bank   and

CANFINA as party of the first part, and MTNL as party of the

second part.

34

It   is   incomprehensible   why   Canara   Bank   is   now

objecting to the impleadment of CANFINA in the arbitration

proceedings. There is no justifiable ground advanced by the

Counsel for Canara Bank to oppose the impleadment of

CANFINA in the arbitration proceedings.

10.14. The present case is one of implied or tacit consent by

Respondent No. 2 – CANFINA to being impleaded in the

arbitral proceedings, which is evident from the conduct of

the parties. We find that Respondent No. 2 – CANFINA has

throughout   participated   in   the   proceedings   before   the

Committee on Disputes, before the Delhi High Court, before

the Sole Arbitrator, and was represented by its separate

Counsel before this Court in the present appeal. There was

a clear intention of the parties to bind both Canara Bank,

and its subsidiary – CANFINA to the proceedings. In this

case, there can be no final resolution of the disputes, unless

all three parties are joined in the arbitration. 

35

11.In view of the aforesaid discussion, the present appeals are

partly allowed. We invoke the Group of Companies doctrine, to

join   Respondent   No.   2   –   CANFINA  i.e.  the   wholly   owned

subsidiary   of   Respondent   No.   1   –   Canara   Bank,   in   the

arbitration proceedings pending before the Sole Arbitrator. 

The   matter   is   remitted   to   the   Sole   Arbitrator   to

continue with the arbitral proceedings, and conclude the same

as expeditiously as possible. We have, however, expressed no

opinion on the merits of the dispute.

Pending   applications,   if   any,   are   disposed   of

accordingly.

…..……...........................J.

(ABHAY MANOHAR SAPRE)

..….……..........................J.

(INDU MALHOTRA )

New Delhi

August 8, 2019.

36

REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL  APPEAL Nos.6202­6205 OF 2019

(Arising out of S.L.P.(C) Nos.13573­13676 of 2014)

Mahanagar Telephone Nigam Ltd. ….Appellant(s)

VERSUS

Canara Bank & Ors.                    ….Respondent(s)

J U D G M E N T

Abhay Manohar Sapre, J.

1.I have had the advantage of going through an

elaborate,   well   considered   and   scholarly   drafted

judgment proposed by my esteemed Sister Justice

Indu Malhotra. 

1 1

2.I  entirely agree  with the  reasoning and  the

conclusion,   which   my   erudite   Sister   has   drawn,

which are based on remarkably articulate process of

reasoning. However, having regard to the nature of

the controversy involved in these appeals, I wish to

add a few words of mine.

3.As rightly observed by my learned Sister in

para   8,   following   two   questions   arise   for

consideration in these appeals:

4.  One,  whether  the  arbitration agreement  in

question   is   a   bi­party   agreement   between   the

MTNL(appellant   herein)   and   Canara   Bank

(respondent No. 1) or it is a tri­partite agreement

between   the   MTNL,   Canara   Bank   and   CANFINA

(respondent   No.   2)   and,   if   so,   whether   the

agreement   satisfies   the   conditions   laid   down   in

Section   7(4)(b)   and   (c)     of   the   Arbitration   and

Conciliation Act, 1996 (hereinafter referred to as

“the Act”) so as to enable the arbitral tribunal to

2 2

decide the dispute which has arisen between these

parties in relation to the agreement.

5. Second, if the answer to the first question is

that   the   agreement   in   question   is   a   tri­partite

agreement, whether CANFINA is also a necessary

party to the arbitral proceedings for deciding the

rights   of   the   parties  inter   se  in   relation   to   the

dispute.

6. In my considered opinion also, the agreement

in   question   is   essentially   a   tri­partite   agreement

between the parties, namely, MTNL, Canara Bank

and   CANFINA.   Indeed,   this   is   clear   from   the

documents   exchanged   between   the   parties,

pleadings and orders of the Court. 

7.It is also clear when one examines the nature

of the dispute. It is so inextricably linked between

the three parties that it can be effectively decided

only when all the three parties are made parties to

the arbitral proceedings. 

3 3

8.Once we examine the issue on facts in the light

of requirements of Section 7(4)(b) and (c) of the Act,

we have no hesitation in coming to a conclusion

that the agreement in question is, in fact, a tri­

partite   agreement   between   the   three   parties

mentioned   above.     In   my   view,   it   satisfies   the

requirements of Section 7(4)(b) and (c) of the Act.  

9.This   issue   is   extensively   dealt   with   by   my

learned Sister in the light of law laid down by this

Court   in  several   decisions   and   I   agree   with   her

reasoning.

10.  Somewhat   similar   question   also   arose   in

international arbitrations as to when there are more

than two parties in a dispute then how such dispute

should be dealt with in the arbitral proceedings­

whether   it   should   be   dealt   with   in   one   arbitral

proceedings between one set of parties or it should

be   dealt   with   in   separate   or   parallel   arbitration

proceedings. 

4 4

11.This question was succinctly dealt with by the

learned Authors­Alan Redfern and Martin Hunter in

their   book   on   “International   Arbitration".   (see   ­

Redfern   and   Hunter   on   International

Arbitration ­ sixth edition­under the heading ‘J’

“Multiparty   Arbitrations”   (a)   to   (e)   2.212   to

2.247 pages 141 to 153). 

12.The   learned   authors   examined   the

aforementioned question in the context of ICC and

AAA Rules, decisions rendered by English Court of

appeal and the reports of ICC Commission on multi­

party arbitration. They opined that subject to the

terms of the agreement and any rules framed in that

behalf, it is desirable that such disputes should be

resolved   as   far   as   possible   in   one   arbitral

proceedings to avoid any inconsistent findings and

parallel arbitral proceedings. 

5 5

13.Since   the   main   object   of   the   arbitral

proceedings is to decide the disputes expeditiously

and within a time frame, this object can be achieved

only   when   the   disputes   are   resolved   as   far   as

possible in one arbitral proceedings. In this case,

this object can be achieved only when all the three

parties named above are made party in one arbitral

proceedings to enable the arbitral tribunal to finally

decide the dispute on merits in accordance with

law.

14.As rightly observed by my learned Sister, the

undisputed facts brought on record, in clear terms,

entitles this Court to invoke the well known doctrine

of “Group of Companies” and apply its principle to

the facts of this case so as to enable the arbitral

tribunal   to  determine   the   rights   of   three   parties

named above.  In my considered view, one cannot

dispute the legal proposition the doctrine “Group of

Companies”  has   its   application   to   arbitral

6 6

proceedings and, in appropriate cases, it can be so

applied (See­Redfern and Hunter on International

Arbitration ­ Sixth Edition ­ 1.115 page 33, 2.42­

2.51 pages 85 to 88)     

15.In view of what I have said above, I respectfully

agree with the reasoning and the conclusion of my

learned sister.         

                                     .………...................................J.

                                   [ABHAY MANOHAR SAPRE]     

New Delhi;

August 08, 2019

7 7