CR-5403-2025 (O&M)          -1-

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH

         CR-5403-2025 (O&M) 

Reserved on: 18.03.2026 

    Pronounced on: 15.05.2026

       Uploaded on: 15.05.2026

Whether only the operative part of the judgment is pronounced 

or whether the full judgment is pronounced: Full

M/S PAHWA IMPEX PVT. LTD.

            ....Petitioner(s)

Versus 

M/S KANUJ HOME TEXTILES EXIM

      .....Respondent(s)

CORAM: HON’BLE MR. JUSTICE JASGURPREET SINGH PURI

Present: Mr. Amit Jhanji, Senior Advocate with 

Mr. Shashank Shekhar Sharma, Advocate,

for  the petitioner.

Mr. Vikram Dhakla, Advocate and 

Mr. Daman Dhir, Advocate,

for the respondent.

Mr. Udit Garg, Additional Advocate General, Haryana.

****

JASGURPREET SINGH PURI    , J.   

1. The present Civil Revision Petition has been filed under Article

227 of the Constitution of India for setting aside the impugned order dated

28.07.2025 (Annexure P-4) passed by the learned Additional District Judge,

Karnal   in   Execution   Petition   bearing   No.441   of   2020,   whereby   the

objections   filed   by  the   petitioner   to   the   execution  petition   have   been

dismissed, with a further prayer seeking dismissal of the aforesaid execution

having been rendered inexecutable since the award sought to be executed

has been passed by an incompetent authority and without jurisdiction.

CR-5403-2025 (O&M)          -2-

2. The factual matrix leading to the filing of the present Civil

Revision Petition seeking to invoke the supervisory jurisdiction of this Court

under Article 227 of the Constitution of India is that the award was passed

on 09.01.2020 vide Annexure P-1 by the learned Sole Arbitrator on the basis

of a reference made to the learned Sole Arbitrator for arbitration by the

Chairman, Haryana Micro and Small Enterprises Facilitation Council-cum-

Director, Industries and Commerce, Haryana under Section 18(3) of the

Micro, Small and Medium Enterprises Development Act, 2006 (hereinafter

referred to as the ‘MSMED Act, 2006’). The aforesaid award was passed

after being contested by the petitioner-judgment debtor, who had fully

participated in the  arbitral proceedings. 

3. After the award was passed on 09.01.2020, the petitioner-

judgment debtor filed objections under Sections 34 of the Arbitration Act,

1996 before the learned Additional District Judge, Karnal. In the meantime,

execution was also filed by the respondent-decree holder before the learned

Additional District Judge, Karnal under Section 36 of the Arbitration Act,

1996   (hereinafter   referred   to   as   “the  Arbitration  Act,   1996”)   seeking

execution  of   the  aforesaid  award   for   the   claim  of   a  total   amount   of

Rs.84,21,272/- along with interest to which the petitioner had filed its

objections on 18.09.2023 vide Annexure P-3. In this way, both the objections

under Section 34 of the Arbitration Act, 1996 as well as the execution

proceedings proceeded simultaneously. 

4. As per the learned counsel for the respondent-decree holder,

although   the   petitioner   had   filed   objections   under  Section   34   of   the

Arbitration Act, 1996 but he did not deposit 75% of the awarded amount as

mandated under Section 19 of the MSMED Act, 2006 and therefore, the

CR-5403-2025 (O&M)          -3-

objections under Section 34 of the Arbitration Act, 1996 were adjourned

from time to time and ultimately, on 25.07.2025, the petitioner-judgment

debtor withdrew the objections under Section 34 of the Arbitration Act, 1996

vide Annexure P-5 by citing a technical defect pertaining to Notification

issued by the Haryana Government dated 20.04.2007 and 09.11.2021.

5. After three days from the said withdrawal of the objections

under Section 34 of the Arbitration Act, 1996 i.e. on 28.07.2025, since the

execution under Section 36 of the Arbitration Act, 1996 was also pending

and was being proceeded, the learned Additional District Judge by way of

the impugned order dismissed the objections to the execution petition filed

by  the petitioner-judgment debtor and in this way, the said order has been

now assailed by the petitioner-judgment debtor by way of filing the present

Civil Revision Petition.

6. Learned Senior Counsel appearing on behalf of the petitioner

submitted that even if the objections  filed by the petitioner under Section 34

of the Arbitration Act, 1996 were withdrawn by the petitioner, still the

objections of the petitioner in the execution petition were required to be

allowed in view of the fact that the award sought to be executed itself was

inexecutable  having been passed by an incompetent authority and without

jurisidction. In this regard, he submitted that since the award itself was

without jurisdiction not being passed by  a  competent authority, the same

cannot   be   executed,   even   if   the   objections   under   Section   34   of   the

Arbitration Act, 1996 were withdrawn by the petitioner.

7. To   substantiate   his   arguments,   the   learned   Senior  Counsel

submitted that as per the provisions of Section 18 of the MSMED Act, 2006,

the Facilitation Council on receipt of a reference under sub-section (1) is

CR-5403-2025 (O&M)          -4-

required to conduct conciliation either itself in the matter or seek the

assistance of any institution or centre providing alternate dispute resolution

services   by   making   a   reference   to   such   an   institution   or   centre   for

conducting conciliation and the provisions of Sections 65 to 81 of the

Arbitration Act, 1996 shall apply to such a dispute as if the conciliation was

initiated under Part III of that Act. Thereafter, in case the conciliation which

was initiated under sub-section (2) is not successful and stands terminated

without any settlement between the parties, then the Council shall either

itself take up the dispute for arbitration or refer it to any institution or centre

providing alternate dispute resolution services for such arbitration and the

provisions of the Arbitration Act, 1996 shall then apply to the disputes as if

the arbitration was in pursuance of an arbitration agreement referred to in

sub-section (1) of Section 7 of that Act. He submitted that in this way, the

first step which is to be taken by the Facilitation Council is to conduct

conciliation proceedings and in case the conciliation proceedings fail, then

the Council shall refer the dispute for arbitration to any institute or centre

providing alternate dispute resolution services or  the Council  can itself take

up the matter for arbitration. However, even if an Arbitrator is so appointed,

then any award, if at all is passed by the said Arbitrator cannot be termed as

an ‘award’ under the provisions of the Arbitration Act, 1996 because it is

merely in the nature of a report, which is required to be sent back to the

Facilitation Council for passing of the award. To further substantiate the

aforesaid argument that even if in terms of sub-section 3 of Section 18 of the

MSMED  Act,   2006,   the   Facilitation   Council   refers   the   dispute   to   an

Arbitrator, still the award passed by the Arbitrator shall not be an award but

only a report. He relied upon a judgment of a Coordinate Bench of this Court

CR-5403-2025 (O&M)          -5-

in  Indian   Oil   Corporation   Limited   vs.   Haryana   Micro   and   Small

Enterprise Facilitation Council and another,  2023 SCC OnLine P&H

1443 and while referring to the aforesaid judgment, he submitted that it was

held that although there is no prohibition in engagement of an Arbitrator

/Expert/Facilitator   under   the   MSMED Act,   2006   or   the   Rules   framed

thereunder for submission of a report to the Faciliation Council but the

Arbitrator so appointed is however not competent to pass an enforceable

award as no such power is conferred upon him under the Rules or the

statutory scheme and only the Council is competent to pass the final award

because the Arbitrator /Expert/Facilitator acts only under the aegis of the

Council and it is only the Council which is in fact the Arbitrator and

adjudication   has   to   be   done   by   it   and   not   by   the   Arbitrator/

Expert/Facilitator. He further submitted that the reference was made by a

Coordinate Bench of this Court to the Rules, namely, Haryana Micro and

Small Enterprises Facilitation Council Rules, 2007, which were later on

amended in the year 2021 and while referring to Rule 4 Clause 19, which

provides that the Council shall make an arbitral award in accordance with

Section 31 of the Arbitration Act, 1996. He submitted that in the present

case, after the award was passed by the Sole Arbitrator, the same has not

been ratified or thereafter passed by the Council and since it has been not

been passed by the Council, it cannot be said to be an award in accordance

with Section 31 of the Arbitration Act, 1996 as  per the aforesaid  Rule and

hence is unenforceable in view of the judgment passed by a Coordinate

Bench of this Court in Indian Oil Corporation Limited’s case (supra). He

also referred to another judgment of Hon’ble Supreme Court in  Bhadra

International (India) Pvt. Ltd. and others vs. Airports Authority of India,

CR-5403-2025 (O&M)          -6-

2026 SCC OnLine SC 7 to contend that a revision petition would lie when

the  award   is   not   enforceable   because   a   challenge   to  an  Arbitrator's

ineligiblity could be raised at any stage because an award passed in such

circumstances is non-est i.e. it carries no enforceability  or  recognition  in

law.

8. On the other hand, learned counsel for the respondent submitted

that as per the provisions of Section 18 of the MSMED Act, 2006, when the

conciliation efforts fail, then as per Section 18(3) of the MSMED Act, 2006,

the Council is to refer the matter to any institution or centre for arbitration or

keep it to itself for deciding and it is specifically so provided that once it is

sent to any institute or centre providing

 alternate dispute resolution services

for arbitration, then the provisions of the Arbitration Act, 1996 would apply

to the dispute

 as if the arbitration was in pursuance of an arbitration

agreement referred to in sub-section (1) of Section 7 of that Act. He

submitted that in this way, once  the conciliation proceedings  conducted by

the Facilitation Council had failed, the Council referred the matter to the

Sole Arbitrator, who is a retired Additional District Judge, who conducted

the proceedings,   in which the petitioner participated and thereupon an

award was passed vide Annexure P-1. Applying the provisions of sub-

section (3) of Section 18 of the MSMED Act, 2006, the provisions of the

Arbitration Act, 1996 were applicable on the aforesaid award and therefore,

there was no requirement for sending it back to the Facilitation Council for

ratifiction and passing of an award as projected by the learned Senior

Counsel for the petitioner and therefore, the argument raised by the learned

Senior Counsel for the petitioner is  not sustainable.

CR-5403-2025 (O&M)          -7-

9. Learned counsel for the respondent also submitted that the

aforesaid judgment as relied upon by the learned Senior Counsel for the

petitioner   in  Indian   Oil   Corporation   Limited’s   case   (supra)  is

distinguishable   from   the   facts   and   circumstances   of  the   present   case

particularly in view of the fact that in the present case, the petitioner  had

initially filed objections under Section 34 of the Arbitration Act, 1996 and

later on withdrew the same and after having withdrawn the same, the present

revision petition under Article 227 of the Constitution of India was not

entertainable and therefore, the present petition is liable to be dismissed.

10. Learned counsel for the respondent also submitted that when

the petitioner withdrew the objections under Section 34 of the Arbitration

Act, 1996, the basic reason for withdrawal was that the petitioner did not

deposit 75%  of the awarded amount as mandated under Section 19  of the

MSMED Act, 2006, although it was so submitted before the Court that the

withdrawal was being made in view of the Notification issued by the

Haryana Government dated 20.04.2007 and 09.11.2021, citing a technical

defect. He submitted that once the petitioner did not deposit 75% of the

awarded amount as mandated under Section 19  of the MSMED Act, 2006,

then it cannot be permitted to circumvent the provisions of law and after

withdrawing the objections under Section 34 of the Act, the petitioner

cannot   be   allowed   to   file   the   present   revision   petition   invoking   the

extraordinary power of this Court under Article 227 of the Constitution of

India. In this regard, he referred to a judgment passed by a three-Judge

Bench of the Hon’ble Supreme Court in  M/s India Glycols Limited and

another vs. Micro and Small Enterprises Facilitation Council, Medchal-

Malkajgiri and others, 2023 SCC OnLine SC 1852. He further submitted

CR-5403-2025 (O&M)          -8-

that in the impugned order, the objection raised by the petitioner pertaining

to the enforceability of the award was also rejected by making reference to

another judgment of Hon’ble Supreme Court in M/s Tamil Nadu Cements

Corporation   Limited   vs.   Micro   and   Small   Enterprises  Facilitation

Council, 2025 SCC OnLine 127, wherein the issue with regard to as to

whether the MSME Facilitation Council can itself act as an Arbitrator or not

in terms of Section 18 of the MSMED Act, 2006 has been referred to a

Larger Bench of five Judges. 

11. He further submitted that the judgment relied upon by the

learned Senior Counsel for the petitioner passed by a Coordinate Bench of

this Court in Indian Oil Corporation Limited’s case (supra) was rendered in

the year 2023, whereas, subsequently, in the year 2025 i.e. on 22.01.2025,

the Hon'ble Supreme Court while dealing with the issue in M/s Tamil Nadu

Cements Corporation Limited's case (supra), referred the issue to a Larger

Bench of Five Judges and therefore, the reliance made by the learned Senior

Counsel for the petitionerr on aforesaid judgment in Indian Oil Corporation

Limited’s case (supra) is not sustainable.

12. Learned counsel for the respondent also submitted that as per

Section 80 of the Arbitration Act, 1996, it is  provided that the Conciliator

shall not act as an Arbitrator and the applicability of Section 80 on the issue

as to whether the Facilitation Council can act as an Arbitrator or not was also

referred to the Larger Bench by way of the aforesaid judgment and therefore,

the present petition is liable to be dismissed.

13.    I  have heard the learned counsel for the parties.

CR-5403-2025 (O&M)          -9-

14. The present revision petition gives rise to the following issues

for consideration:-

(i) Whether the impugned order 28.07.2025 (Annexure P-4)

passed   by   the   learned   Additional   District   Judge,   Karnal,

whereby   the   objections   referred   by   the   petitioner   in   the

execution proceedings have been dismissed,  is liable to be set

aside   on   the   ground   that   the   award   under   execution  is

inexecutable having been rendered by an authority lacking

inherent jurisdiction.

(ii) Whether upon withdrawal of objections  under Section 34

of the Arbitration Act, 1996, revision petition under Article 227

of the Constitution of India challening the said award and the

execution proceedings  is entertainable or not.

15. Before proceeding further, it is important to refer to the relavnt

provisions. Section 18 of the MSMED Act, 2006, is reproduced as under:-

“18.   Reference   to   Micro   and   Small   Enterprises

Facilitation   Council.—(1)   Notwithstanding   anything

contained in any other law for the time being in force, any

party to a dispute may, with regard to any amount due

under section 17, make a reference to the Micro and Small

Enterprises Facilitation Council. 

(2) On receipt of a reference under sub-section (1), the

Council shall either itself conduct conciliation in the matter

or seek the assistance of any institution or centre providing

alternate dispute resolution services by making a reference

to such an institution or centre, for conducting conciliation

and the provisions of sections 65 to 81 of the Arbitration

and Conciliation Act, 1996 (26 of 1996) shall apply to such

CR-5403-2025 (O&M)          -10-

a dispute as if the conciliation was initiated under Part III

of that Act. 

(3) Where the conciliation initiated under sub-section (2) is

not successful and stands terminated without any settlement

between the parties, the Council shall either itself take up

the dispute for arbitration or refer it to any institution or

centre providing alternate dispute resolution services for

such arbitration and the provisions of the Arbitration and

Conciliation Act, 1996 (26 of 1996) shall then apply to the

dispute   as   if   the   arbitration   was   in   pursuance   of   an

arbitration   agreement   referred   to   in   sub-section(1)  of

section 7 of that Act. 

(4) Notwithstanding anything contained in any other law

for the time being in force, the Micro and Small Enterprises

Facilitation   Council   or   the   centre   providing   alternate

dispute resolution services shall have jurisdiction to act as

an Arbitrator or Conciliator under this section in a dispute

between the supplier located within its jurisdiction and a

buyer located anywhere in India. 

(5)   Every   reference   made   under   this   section   shall   be

decided within a period of ninety days from the date of

making such a reference.”

16. Section 80 of the Arbitration Act, 1996 is also reproduced as

under:-

“80. Role of conciliator in other proceedings.—Unless

otherwise agreed by the parties,— 

(a) the conciliator shall not act as an arbitrator or as a

representative or counsel of a party in any arbitral or

judicial proceeding in respect of a dispute that is the subject

of the conciliation proceedings; 

(b) the conciliator shall not be presented by the parties as a

witness in any arbitral or judicial proceedings.”

CR-5403-2025 (O&M)          -11-

17. In the present case, after the Facilitation Council initiated the

proceedings under Section 18 of the MSMED Act, 2006 for conciliation

purposes, the same failed and the dispute was  referred  to a Sole Arbitrator,

who is  a retired Additional District Judge. The learned Sole Arbitrator

passed   an   award  vide Annexure   P-1   dated  09.01.2020. The   petitioner

assailed the aforesaid award in the year 2021 by filing objections under

Section 34 of the Arbitration Act, 1996 but after about four years i.e. on

25.07.2025, it withdrew the objections. The aforesaid order (Annexure P-5)

by which the petitioner withdrew the objections is reproduced as under:-

“Statement of counsel for petitioner record, wherein   he

stated that in view of the Haryana Govt. Notification

dated 20.04.2007 and 09.11.2021, due to technical defect,

he withdraws the instant petition with liberty to take legal

recourse. In view of this, the present petition is hereby

dismissed as withdrawn. File be consigned to records,

after due compliance.”

18. Since   simultaneously   execution   proceedings   were  pending

under Section 36 of the Arbitration Act, 1996 before the learned Additional

District Judge, wherein the petitioner had filed its objections on merits, the

objections  to the execution petition were dismissed by way of the impugned

order after three days  of withdrawal of the objections under Section 34 of

the Arbitration Act, 1996 i.e. on 28.07.2025. With regard to the merits of the

case,   the   learned  Additional   District   Judge   in  the  impugned   order   so

observed that the Court cannot go beyond the award passed by the Sole

Arbitrator and  it cannot be said that the impugned  award dated 09.01.2020

is inexecutable  and passed without jurisdiction. The objections which were

filed by the petitioner in the execution petition   have also been attached

CR-5403-2025 (O&M)          -12-

along with the present petition as Annexure P-3, which are elaborate and

detailed objections. A perusal of these objections would show that all the

objections are pertaining to grounds taken on the merits of the award and not

on  jurisdiction and in fact, the petitioner while filing the objections in the

execution petition has so stated that the award is perverse and patently

illegal and is liable to be set aside under Section 34 (2A) and  34(2)(b) (ii) of

the Arbitration Act, 1996 and later on withdrew the same on the ground of

technical defect. Therefore, on this issue the learned Executing Court rightly

observed   that   it   cannot   go   beyond   the   award   itself  and   the   same   is

executable.

19. The primary argument raised by the learned Senior Counsel for

the petitioner that even if the nomenclature used in Annexure P-1 is an

‘award’ but the same is not executable because the Sole Arbitrator was

required to refer the matter back to the Facilitation Council for passing of the

award was based upon the judgment passed by a Coordinate Bench of this

Court in  Indian Oil Corporation Limited’s case (supra)  wherein  it was

observed that such award was not enforceable because it had to be reverted

back to the Facilitation Council. The relevant portion of the aforesaid

judgment in Indian Oil Corporation Limited’s case (supra) is reproduced as

under:- 

“125. In view of the above, there is no prohibition in the

engagement of an arbitrator/ expert/ facilitator, as the case

may   be,   under   the  Act   of  2006   or   the   Rules   framed

thereunder, for submission of a report to the Facilitation

Council.   The   Arbitrator   so   appointed   is   however   not

competent to pass an enforceable award as no such power

has been conferred upon him under the Rules or the

statutory scheme and only the Council is competent to pass

CR-5403-2025 (O&M)          -13-

the final award. Since the arbitrator/expert/facilitator is

only acting under the aegis of the Council, which is in fact

the Arbitrator, the adjudication has to be done by it. If any

such   award   has   actually   been   passed   by   the   Sole

Arbitrator,   the   same   is   thus   beyond   the   terms   of

engagement even as per the respondents themselves.

xxx-xxx-xxx-xxx

178(xiv) The petitions noticed above and where the award

has   been   passed   by   the   Arbitrator/Expert/Facilitator

engaged by the Facilitation Council in exercise of the

powers conferred under Section 26 of the Act of   2006

cannot be held to be an enforceable award. The same can

at best be construed only as a report for consideration by

the Facilitation Council to pass the final award after

granting   an   opportunity   of   hearing   to   the   respective

parties. Such awards as may have been passed by the Sole

Arbitrator are thus set aside, along with all consequential

proceedings, at this stage, and are declared to be only a

report for consideration by the Facilitation Council.”

xxx-xxx-xxx-xxx

20. The Coordinate Bench in the aforesaid judgment had relied

upon the Haryana Micro and Small Enterprises Facilitation Council Rules,

2007, wherein as per Rule 4(19), it has been provided that

 the Council shall

make an arbitral award in accordance with Section 31 of the Arbitration and

Conciliation Act, 1996. The aforesaid Rule is reproduced as under:-

“4(19)-  The Council  shall make an arbitral  award in

accordance   with   section   31   of   the   Arbitration   and

Conciliation Act 1996, (26 of 1996) and within the time

specified in sub-section (5) of section 18 of the Act. The

award shall be stamped in accordance with the relevant

law in force. Copies of the award shall be made available

within seven days of filing of an application.” 

CR-5403-2025 (O&M)          -14-

21. The aforesaid Rules were later on amended in the year 2021 in

which similar provision was incorporated under Rule 7 but since the award

was made in year 2020, the Rules of 2007 were relied upon. In the aforesaid

judgment,  although it was held that no award can be passed by  any

Arbitrator/Expert/Facilitator and the matter has to be referred back to the

Facilitation Council but the aforesaid judgement was decided on 01.08.2023,

whereas later on in the year 2025 i.e. on 22.01.2025, Hon’ble Supreme Court

while dealing with the issue in  M/s Tamil Nadu Cements Corporation

Limited’s case (supra) referred the issue to a Larger Bench of five Judges.

22. The learned Additional District Judge in the impugned order

also dealt with this argument raised by the petitioner with regard to the

enforceability of the award and referred to the judgment passed by Hon’ble

Supreme Court in M/s Tamil Nadu Cements Corporation Limited’s case

(supra), wherein the issue involved has been referred for constitution of a

Larger Bench and therefore, dismissed the objections filed by the petitioner.

23. The issue as to whether the award under execution is executable

or not cannot be gone into by this Court at this stage because of the pending

reference in M/s Tamil Nadu Cements Corporation Limited’s case (supra),

wherein   the   aforesaid   issue   raised   by   the   petitioner   with   regard   to

enforcibility of the award is pending and the learned Additional District

Judge has rightly dealt with the aforesaid argument raised by the petitioner.

Therefore, this Court does not find any ground to interfere with  or set aside

the impugned order dated 28.07.2025 (Annexure P-4). The relevant portion

of the aforeaid judgment is reproduced as under:-

“19. In the light of the aforesaid decisions, we deem it

appropriate to refer the following questions raised in the

present appeal to a larger Bench of five Judges, namely:

CR-5403-2025 (O&M)          -15-

(i) Whether the ratio in M/s India Glycols Limited (supra)

that a writ petition could never be entertained against any

order/award of the MSEFC, completely bars or prohibits

maintainability of the writ petition before the High Court?

(ii)  If the bar/prohibition is not absolute, when and under

what circumstances will be principle/restriction of adequate

alternative remedy not apply?

(iii)   Whether   the   members   of   MSEFC   who   undertake

conciliation proceedings, upon failure, can themselves act

as arbitrators of the arbitral tribunal in terms of  Section

18 of the MSMED Act read with Section 80 of the A&C Act?

The first and second question will subsume the question of

when   and   in   what   situation   a   writ   petition   can   be

entertained   against   an   order/award   passed   by   MSEFC

acting as an arbitral tribunal or conciliator.”

24. So far as the second issue with regard to entertainablility of the

present revision petition is concerned, the same deserves to be tested on the

anvil of the facts and circumstances of the present case. In the present case,

once the award was passed, the same was open to challenge before the

competent Court by way of filing of objections under Section 34 of the

Arbitration  Act, 1996, which is a specific statutory remedy provided under

the Act against an arbitral award. The petitioner after having invoked the

aforesaid   remedy   under   Section   34   of   the  Arbitration  Act,   1996   had

withdrawn the said objections and had thereafter filed the present revision

petition challenging the impugned order passed by the Executing Court

dismissing his objections to the execution petition. Therefore, the petitioner

after having withdrawn the aforesaid objections cannot be permitted to re-

agitate the very same grounds by invoking the extra ordinary powers of this

Court under Article 227 of the Constitution of India. Article 227 confers a

power of superintendence over all Courts by the High Court, but the said

CR-5403-2025 (O&M)          -16-

superintendence by the High Court cannot be extended to assume appellate

jurisdiction   or   an   alternative   remedy   to   the   statutory   remedy   already

available under the statute which was  abandoned  by the petitioner.

25. Once the petitioner had withdrawn the objections under the

Section 34 of the Arbitration Act, 1996 and the objections to execution has

already  been  dismissed,  allowing  the  petitioner  to  re-agitate  the  same

grounds   under Article 227 would amount to permitting the petitioner to

approbate and reprobate and would amount to an abuse of the process of

law. The supervisory jurisdiction under Article 227 being discretionary and

equitable ought not to be exercised in favour of a litigant who has by

withdrawing the objections abandoned the statutory remedy and now seeks

to circumvent the consequences of that withdrawal. Therefore, the petitioner

after having withdrawn objections under Section 34 of the Arbitration Act,

1996 could not have filed the present revision petition by invoking Article

227 of the Constitution of India as the same was not entertainable as the

petitioner is estopped from doing so because it creates an embargo upon it.

Moreso, the petitioner did not comply with the provisions of Section 19 of

the MSMED Act, 2006 at the time of filing objections under Section 34 of

the Arbitration Act, 1996 while not depositing 75% of the awarded amount.

26. So far as the reliance placed by the learned Senior Counsel  for

the petitioner upon the   judgment of Hon’ble Supreme Court in  Bhadra

International (India) Pvt. Ltd. and others's case (supra)  is concerned, the

same is not applicable to the present facts and circumstances of the present

case since the aforesaid judgment was pertaining to the aspect of unilateral

appointment   of  Arbitrator   and   its   effect   under   Section   12(5)   of   the

Arbitration Act, 1996. Therefore, the present petition filed under Article 227

CR-5403-2025 (O&M)          -17-

of the Constitution of India is not enterainable. The petitioner after having

participated before the learned Arbitrator and contesting the claim and

thereafter, when the objections were filed by it to the execution under

Section 36 of the Arbitration Act, 1996 having referred to Annexure P-1 by

terming it as an ‘award’ could not have now turn around to contend that the

same was not an award. It is a settled proposition of law that when an award

is without jurisdiction then a plea can be taken regarding jurisdiction at any

stage but in the facts and circumstances of the present case, the petitioner

after   having   participated   in   the   arbitral   proceedings   and   thereafter,

withdrawing the objections under Section 34 of the Arbitration Act, 1996

cannot now assail the award by invoking the jurisdiction of this Court under

Article 227 of the Constitution of India as the same would amount to forum

convenience. Therefore, this Court is of the considered view that in the facts

and circumstances of the present case, the present revision petition is not

entertainable.

27. Consequently, the present Civil Revision Petition is hereby

dismissed.

15.05.2026              (JASGURPREET SINGH PURI)

rakesh     JUDGE

Whether speaking : Yes/No

Whether reportable : Yes/No