FAO-CARB-9-2024 (O&M) 1

FAO-CARB-10-2024 (O&M)       

IN THE HIGH COURT OF PUNJAB & HARYANA  AT

CHANDIGARH

       Reserved on: 27.08.2025

       Pronounced on: 09.12.2025

       Uploaded on:09.12.2025

Whether only operative part of the judgment is

pronounced or the full Judgment is pronounced.        full    

J  udgment   

1. FAO-CARB-9-2024 (O&M) 

MUNICIPAL CORPORATION, JALANDHAR AND ANOTHER

             ... APPELLANTS

Versus

M/S. JITF URBAN WASTE MANAGEMENT (JALANDHAR)  

LTD. AND OTHERS.

                 ... RESPONDENTS

2.  FAO-CARB-10-2024 (O&M)

MUNICIPAL CORPORATION, MOGA AND ANOTHER

      ... APPELLANTS

Versus

M/S. JITF URBAN WASTE MANAGEMENT (JALANDHAR)  

LTD. AND OTHERS.

          ... RESPONDENTS

CORAM:- HON'BLE MR. JUSTICE SHEEL NAGU, CHIEF JUSTIC E

HON'BLE MR. JUSTICE SANJIV BERRY

Present:- Dr. Anmol Rattan Sidhu, Sr. Advocate with

Ms.  Mandeep Kaur, Advocate;

Mr. Kamal Gupta, Advocate and 

Ms. Aastha Goyal, Advocate

for the applicants-appellants. 

Mr. Anand Chibber, Sr. Advocate with

Mr. Aditya Sen, Advocate;

Mr. Rahul Saraswat, Advocate,

Ms. Ateevraj Sandhu, Advocate and 

Mr. Lalit Thakur, Advocate for the respondents. 

FAO-CARB-9-2024 (O&M) 2

FAO-CARB-10-2024 (O&M)       

*****

SANJIV BERRY, J. 

1.   The appellants herein i.e. Municipal Corporation Moga as well

as  Municipal   Corporation  Jalandhar   have   preferred  the  present   appeals

against the impugned orders dated 08.01.2024 passed by learned Additional

District   Judge,   Chandigarh   exercising   the   power   of  Commercial   Court

whereby the objections raised by the appellants against the Arbitral Award

dated 15.01.2022 were dismissed in case ARB No. 497 of 2022 and ARB 496

of 2022 which have been challenged before this Court in the present appeals.

1.1             Since the issue involved is same in both the appeals, as such,

same are taken up together for disposal.

2. The facts of the case in nutshell are that a Concession Agreement

dated 02.12.2011 (Annexure A-1) was executed between the parties for

implementation of Integrated Municipal Solid Waste Management Project in

Ferozepur Cluster as well as in Jalandhar Cluster. Following a dispute arising

in implementation of the agreement, the matter was referred to arbitration and

an Arbitral Award dated 15.01.2022 was passed in favour of respondent No.1

thereby directing the appellant Municipal Corporations to pay  an amount of

₹ ₹92.29 crores (in case of municipal corporation Moga) and  204.44 crores

(in case of Municipal Corporation Jalandhar) along with interest from the

date of award.

3. Appellants filed objections under Section 34 of the Arbitration

and Conciliation Act, 1996 (hereinafter referred to as “the Act”) along with

application under Section 36(2) and 36(3) of the Act seeking unconditional

FAO-CARB-9-2024 (O&M) 3

FAO-CARB-10-2024 (O&M)       

stay   on   the   operation/execution   of   the   Arbitral   Award.   The   learned

Commercial Court dealing with the matter passed order dated 26.05.2022

(Annexure A-9) granting unconditional stay in favour of the appellant till

26.07.2022. 

3.1              Aggrieved by this order, respondent No.1 preferred Civil

Revision petition before this Court vide CR-2247-2022 and CR-2248-2022

which were decided on 25.07.2022 (Annexure A-10) directing the learned

Commercial Court not to automatically extend the interim stay granted vide

order dated 26.05.2022 but would hear the parties and thereafter pass the

appropriate orders regarding the interim relief in accordance with law.

4. However, the  learned commercial Court again passed the order

dated 23.08.2022 unconditionally staying the operation of the Arbitral Award

after hearing parties vide  (Annexure A-11) which again was challenged by

filing Revision Petition by respondent No.1 and vide order dated 22.12.2022

(Annexure A-12), the High Court quashed the order (Annexure A-11) and

remanded the matter back to the Commercial Court to revisit the issue and

pass appropriate order in accordance with law. 

5. Thereafter in the light of the order dated 22.12.2022 (Annexure

A-12) passed by this Court, the learned Commercial Court after hearing the

arguments passed the order  dated 23.08.2023 (Annexure A-14) staying the

operation of the impugned Arbitral Award dated 15.01.2022 subject to the

condition of the appellants depositing 100% of the Award amount in the

shape of FDR in the Court on or before the next date of hearing.

FAO-CARB-9-2024 (O&M) 4

FAO-CARB-10-2024 (O&M)       

6. Appellants approached this Court by filing CR No. 6627-2023

against the order dated 23.08.2023 (Annexure A-14) and in the meanwhile

also filed an application dated 16.11.2023 before the Commercial Court

seeking extension of time in the light of the pendency of aforesaid Civil

Revision, on the basis whereof the learned Commercial Court extended the

time till 08.01.2024 for depositing the amount, vide order dated 18.11.2023

(Annexure A-16). 

6.1                     Subsequently, on 14.12.2023 the appellant withdrew the

Civil   Revision   with   liberty   to   challenge   the   order  dated   18.11.2023

(Annexure A-16) as is evident from the order dated 14.12.2023 (Annexure A-

17). Since the appellants failed to deposit the amount in terms of the

conditional stay order and the compliance of the order of the Court was not

made, the learned Commercial Court dismissed the objection petition vide

impugned order dated 08.01.2024 which has been challenged in the instant

appeals.

7. The   arguments   advanced   by   learned   Senior   Counsels

representing the parties have been heard and the record perused with their

assistance.

8. It is  inter alia contended by learned Senior counsel representing

the appellants that the impugned order passed by the learned Commercial

Court qua the conditional stay of execution, subject to deposit of 100% of the

amount of the Arbitral Award with interest and the consequent order dated

FAO-CARB-9-2024 (O&M) 5

FAO-CARB-10-2024 (O&M)       

08.01.2024 dismissing the objection petition on the failure of the appellants

to comply with the conditional deposit order are not sustainable in the eyes of

law.   He   contends   that   the   appellants   happen   to   be   the   Municipalities

constituted under Article 243-Q  of the Constitution of India and the Punjab

Municipal Corporation Act, 1976 and hence, statutory corporation, as such

the imposition of condition to deposit 100% Arbitral Award as a condition

precedent for staying the execution  proceedings by the learned Commercial

Court is not sustainable since it failed to differentiate between  a private party

and a statutory corporation.  It is further submitted that the impugned order

dated 08.01.2024 is not sustainable in the eyes of law having been passed in

haste without deciding the objections preferred by the appellants on merits,

but dismissing simply on the ground that the compliance of the order dated

23.08.2023 (Annexure A-14) had not been made by the appellants qua

deposit of 100% of amount. In this context, he has referred to the judgment of

Delhi High Court passed in Sepco Electric Power Construction Corporation

vs. M/s Power Mech Projects limited; Neutral Citation No. 2023:DHC:

5996-DB dated 21.08.2023 and prayed for acceptance of the appeals.

9. Per contra, learned Senior counsel representing the respondent

No.1 has assailed these arguments by submitting that Arbitral Award dated

15.01.2022 was passed in accordance with law against the appellants and the

appellants were directed to pay an amount of  ₹92.29 crores (in case of

municipal corporation Moga) and  ₹204.44 crores (in case of Municipal

Corporation Jalandhar) along with interest from the date of award. He

submits that appellants instead of making payment to respondent No.1

FAO-CARB-9-2024 (O&M) 6

FAO-CARB-10-2024 (O&M)       

honoring the Arbitral Award, had preferred the objection petitions wherein

vide order dated 23.08.2023 (Annexure A-14), learned Commercial Court

had stayed the operation of the impugned Arbitral Award subject to deposit of

100% of the Arbitral Award in the shape of FDR in the Court. He contends

that  the appellants by moving different applications before the concerned

Court as well as by filing Revision Petition got extended the time to deposit

the amount, in compliance of the order on different dates till 08.01.2024 vide

order  dated 18.11.2023 (Annexure A-16) but again defaulted to comply with

the directions to deposit by the stipulated date leaving no other option for the

concerned court but to dismiss the objection petition of the appellants vide

the   impugned   order   dated   08.01.2024.   He   submits   that   the   learned

Commercial Court had acted in accordance with law and had not committed

any   infirmity   in   passing   the   impugned   order.   He   contends   that   while

considering the application for grant of stay in the case of an Arbitral Award

provision of Civil Procedure Code are applied to the same as if a Money

Decree and as per Order 41 Rule 5 CPC, the security is required to be

deposited for staying of the money decree which the learned Commercial

Court had rightly observed, but the appellant failed to deposit even a single

penny despite taking numerous opportunities. He contends that the appellant

being statutory corporation does not have any preferential status as no

exceptional treatment is to be given to the Government while considering the

application under Section 36 of the Act, filed by the Government in the

proceedings under Section 34 of the Act. In this regard he has referred to

judgment passed by Hon’ble Apex Court in International Seaport Dredging

Pvt. Ltd. vs. Kamarajar Port Limited 2024 SCC Online SC 3112. Learned

FAO-CARB-9-2024 (O&M) 7

FAO-CARB-10-2024 (O&M)       

Senior counsel had assailed the reliance placed by the appellants on judgment

in Sepco’s  (supra) by contending that in the case of Sepco, the appellant had

fulfilled the condition of deposit during the pendency of the appeal which is

not so in the present case, therefore, the same is distinguishable from the

facts   of the present case as in the present case, the appellants had not

deposited a single penny till date. Moreover, the conduct of the appellant in

the present case has been mala fide throughout as every order made by the

Commercial Court has been challenged before the High Court seeking

extension of time although no relief was granted and the appellants had tried

their best to prevent respondent No.1 from enjoying the fruits of the Arbitral

award till date, as such, prayed for dismissal of the appeals. 

10. After considering the rival contentions it transpires that so far as

the factual position is concerned, it is not disputed that there had been  a

Concession Agreement executed between the parties for implementation of

Integrated Municipal Solid Waste Management Project for their respective

municipality clusters and thereafter on the dispute having been arisen, the

matter was referred to Arbitrator which passed the Arbitral Award dated

15.01.2022 directing the appellants to pay an amount of ₹92.29 crores (in

case   of   municipal   corporation   Moga)   and  ₹204.44   crores   (in   case   of

Municipal Corporation Jalandhar)   respectively along with interest. The

appellants preferred the objection petitions before the Commercial Court

under Section 34 of the Act besides moving applications under Section 36(2)

and 36(3) of the Act seeking unconditional stay on the operation of   the

award wherein initially the unconditional stay was granted vide order dated

FAO-CARB-9-2024 (O&M) 8

FAO-CARB-10-2024 (O&M)       

26.05.2022 (Annexure A-9)  but later in the light of the order passed by the

High Court in   revision petition vide (Annexure A-12), the learned Court

passed the order dated 23.08.2023 (Annexure A-14) staying the Arbitral

Award subject to deposit of 100% of the  amount in the shape of the FDR in

the Court. It is evident from the record that despite taking many opportunities

the appellants failed to deposit even a single penny out of the Arbitral Award

in the Court and on non-compliance of its directions, the impugned order

dated 08.01.2024 was passed.

11. Before proceedings further, it would be apt to have a glance on

the relevant provisions contained in the Arbitration and Conciliation Act

1996 providing for recourse against the Arbitral Award, which reads as

under:-

“34. Application for setting aside arbitral award— 

(1) Recourse to a Court against an arbitral award may be made

only   by   an   application   for   setting   aside   such   award  in

accordance with sub-section (2) and sub-section (3).

(2) An arbitral award may be set aside by the Court only if— 

(a) the party making the application furnishes proof that—

(i)  a party was under some incapacity, or

(ii)  the arbitration agreement is not valid under

the law to which the parties have subjected it or,

failing any indication thereon, under the law for the

time being in force; or

(iii)  the  party  making  the  application  was  not

given   proper   notice   of   the   appointment   of   an

arbitrator or of the arbitral proceedings or was

otherwise unable to present his case; or

FAO-CARB-9-2024 (O&M) 9

FAO-CARB-10-2024 (O&M)       

(iv)  the arbitral award deals with a dispute not

contemplated by or not falling within the terms of

the   submission   to   arbitration,   or   it   contains

decisions   on   matters   beyond   the   scope   of   the

submission   to   arbitration:   Provided   that,   if   the

decisions on matters submitted to arbitration can be

separated from those not so submitted, only that

part of the arbitral award which contains decisions

on matters not submitted to arbitration may be set

aside; or

(v)  the composition of the arbitral tribunal or the

arbitral procedure was not in accordance with the

agreement of the parties, unless such agreement

was in conflict with a provision of this Part from

which the parties cannot derogate, or, failing such

agreement, was not in accordance with this Part; or

 (b) the Court finds that— 

(i)  the   subject-matter   of   the   dispute   is   not

capable of settlement by arbitration under the law

for the time being in force, or

(ii)  the  arbitral   award  is  in   conflict  with   the

public policy of India.

  [Explanation  1.—  For the avoidance  of  any  doubt, it  is

clarified that an award is in conflict with the public policy of

India, only if,— 

(i)  the  making of  the  award was  induced or

affected by fraud or corruption or was in violation

of section 75 or section 81; or

(ii)   it is in contravention with the fundamental

policy of Indian law; or

(iii)  it is in conflict with the most basic notions of

morality or justice.

Explanation 2.— For the avoidance of doubt, the test as to

whether there is a contravention with the fundamental policy of

FAO-CARB-9-2024 (O&M) 10

FAO-CARB-10-2024 (O&M)       

Indian law shall not entail a review on the merits of the

dispute.] 

 [(2A) An arbitral award arising out of arbitrations other than

international commercial arbitrations, may also be set aside by

the Court, if the Court finds that the award is vitiated by patent

illegality appearing on the face of the award:’

 Provided that an award shall not be set aside merely on

the  ground of  an erroneous application  of the law or by

reappreciation of evidence.] 

(3)  An application for setting aside may not be made after

three months have elapsed from the date on which the party

making that application had received the arbitral award or, if a

request had been made under section 33, from the date on

which   that   request   had   been   disposed   of   by   the   arbitral

tribunal:

Provided that if the Court is satisfied that the applicant

was prevented by sufficient cause from making the application

within the said period of three months it may entertain the

application within a further period of thirty days, but not

thereafter. 

(4)  On receipt of an application under sub-section (1), the

Court may, where it is appropriate and it is so requested by a

party, adjourn the proceedings for a period of time determined

by it in order to give the arbitral tribunal an opportunity to

resume the arbitral proceedings or to take such other action as

in the opinion of arbitral tribunal will eliminate the grounds for

setting aside the arbitral award.

(5)  An application under this section shall be filed by a party

only after issuing a prior notice to the other party and such

application   shall   be   accompanied   by   an   affidavit   by  the

applicant endorsing compliance with the said requirement.

(6)  An application under this section shall be disposed of

expeditiously, and in any event, within a period of one year

FAO-CARB-9-2024 (O&M) 11

FAO-CARB-10-2024 (O&M)       

from the date on which the notice referred to in sub-section (5)

is served upon the other party.]

CHAPTER VIII 

Finality and enforcement of arbitral awards

35.  Finality of arbitral awards.— Subject to this Part an

arbitral award shall be final and binding on the parties and

persons claiming under them respectively.

36.  Enforcement.—   (1)   Where   the   time   for   making   an

application to set aside the arbitral award under section 34 has

expired, then, subject to the provisions of sub-section (2), such

award shall be enforced in accordance with the provisions of

the Code of Civil Procedure, 1908 (5 of 1908), in the same

manner as if it were a decree of the court.

(2)   Where an application to set aside the arbitral award has

been filed in the Court under section 34, the filing of such an

application shall not by itself render that award unenforceable,

unless the Court grants an order of stay of the operation of the

said arbitral award in accordance with the provisions of sub-

section (3), on a separate application made for that purpose.

(3)    Upon filing of an application under sub-section (2) for

stay of the operation of the arbitral award, the Court may,

subject to such conditions as it may deem fit, grant stay of the

operation of such award for reasons to be recorded in writing:

Provided   that   the   Court   shall,   while   considering   the

application for grant of stay in the case of an arbitral award for

payment of money, have due regard to the provisions for grant

of stay of a money decree under the provisions of the Code of

Civil Procedure, 1908 (5 of 1908).]

[Provided further that where the Court is satisfied that a

prima facie case is made out that,-

(a) the arbitration agreement for contract which is the basis of

the award; 

or

(b) the making of the award,

FAO-CARB-9-2024 (O&M) 12

FAO-CARB-10-2024 (O&M)       

 was induced or effected by fraud or corruption, it shall stay the

award unconditionally pending disposal of the challenge under

Section 34 to the award.

Explanation.- for the removal of doubts, it is hereby clarified

that the above proceedings, irrespective of whether the arbitral

or court proceedings were commenced prior to or after the

commencement   of   the   Arbitration   and   Conciliation

(Amendment) Act, 2015 (3 of 2016) ”

12. A bare perusal of the aforesaid provisions makes it abundantly

clear that on an application moved by the appellants, the operation of the

award may be stayed subject to such conditions as the Court may deem fit.

However, it is provided that in considering such application for stay of

execution of the award, the Court shall have due regard to the provisions of

Order 41 Rule 5 of the Civil Procedure Code 1908 which deals with the

same. Important Proviso is added to Section 36(3) of the Act to the extent

that if the Court  prima facie is satisfied that the arbitration award was

induced or effected by fraud or corruption then in such event Court may grant

unconditional  stay   of   award  pending   disposal  of   the  application  under

Section 34 of the Act.

13. In the present case, it is admittedly not the case of the appellant

that the arbitration award was in any manner induced or effected by fraud or

corruption which could bring the same within the ambit of the Provision of

Section 36(3) of the Act, so as to entitle the appellants for the grant of

unconditional stay. The execution of the arbitral award being done in the

FAO-CARB-9-2024 (O&M) 13

FAO-CARB-10-2024 (O&M)       

same manner as that of execution of money decree under Order 41 Rule 5

CPC. 

14. So far as the contention of the learned counsel for the appellants

that the appellants being statutory bodies, the Court should have granted

unconditional   stay   execution   proceedings   is   concerned,   no   doubt   the

appellants are statutory body but the fact remains that the arbitration award

being a money decree the provisions of CPC especially order 41 Rule 5 CPC

applies with full force.

15. In  this   regard,   the   Hon’ble  Apex   Court   has   held  in  PAM

Developments Private Limited v State of West Bengal, 2019 (8) SCC 112 as

under:-

 xxx   xxx xxx

“20.  In our view, in the present context, the phrase used is

“having   regard   to”   the   provisions   of   CPC   and   not   “in

accordance with” the provisions of CPC. In the latter case, it

would have been mandatory, but in the form as mentioned in

Rule 36(3) of the Arbitration Act, it would only be directory or

as a guiding factor. Mere reference to CPC in the said Section 36

cannot be construed in such a manner that it takes away the

power conferred in the main statute (i.e. the Arbitration Act)

itself. It is to be taken as a general guideline, which will not

make the main provision of the Arbitration Act inapplicable. The

provisions of CPC are to be followed as a guidance, whereas the

provisions of the Arbitration Act are essentially to  be first

applied. Since, the Arbitration Act is a self-contained Act, the

provisions of CPC will apply only insofar as the same are not

FAO-CARB-9-2024 (O&M) 14

FAO-CARB-10-2024 (O&M)       

inconsistent with the spirit and provisions of the Arbitration

Act.” 

“26.  Arbitration   proceedings   are   essentially   alternate

dispute redressal system meant for early/quick resolution of

disputes and in case a money decree — award as passed by the

arbitrator   against   the   Government   is   allowed   to   be

automatically stayed, the very purpose of quick resolution of

dispute through arbitration would be defeated as the decree-

holder would be fully deprived of the fruits of the award on mere

filing of objection under Section 34 of the Arbitration Act. The

Arbitration   Act   is   a   special   Act   which   provides   for  quick

resolution of disputes between the parties and Section 18 of the

Act makes it clear that the parties shall be treated with equality.

Once the Act mandates so, there cannot be any special treatment

given to the Government as a party. As such, under the scheme

of the Arbitration Act, no distinction is made nor any differential

treatment is to be given to the Government, while considering an

application for grant of stay of a money decree in proceedings

under Section 34 of the Arbitration Act. As we have already

mentioned above, the reference to CPC in Section 36 of the

Arbitration Act is only to guide the court as to what conditions

can be imposed, and the same have to be consistent with the

provisions of the Arbitration Act.

28.  Section 36 of the Arbitration Act also does not

provide for any special treatment  to the Government while

dealing with grant of stay in an application under proceedings of

Section 34 of the Arbitration Act. Keeping the aforesaid in

consideration and also the provisions of Section 18 providing for

equal treatment of parties, it would, in our view, make it clear

that   there   is   no   exceptional   treatment   to   be   given  to   the

Government while considering the application for  stay under

Section 36 filed by the Government in proceedings under Section

34 of the Arbitration Act.”

xxx       xxx      xxx 

FAO-CARB-9-2024 (O&M) 15

FAO-CARB-10-2024 (O&M)       

16.   Further it has been observed by the Hon’ble Apex Court in

International Seaport’s case (supra) that the Government entities must be

treated in a similar fashion to private parties insofar as proceedings under the

Arbitration Act are concerned. The relevant para of the judgment reads as

under:-

“ 15.   Bearing in mind the above principles, we are of the

view that the High Court was in error in not even prima facie

considering the fact that apart from the issue of cess, there was

an arbitral award in favour of the appellant in regard to other

claims as well. Further, the High Court ought not to have based

its decision on the condition for the grant of stay on the status of

the respondent as a statutory authority. The Arbitration Act is a

self-contained   code   –   it   does   not   distinguish   between

governmental and private entities. Hence, the decision of the

Court cannot be influenced by the position of the party before it

and   whether   it   is   a   fly-by-night   operator.   Moreover,   an

assessment as to whether a party is reliable or trustworthy is

subjective. Many private entities, too, may rely on the size of

their undertaking, its success, public image, or other factors to

argue that they are not fly-by-night operators. In the absence of

any provision of law in this regard, it would be inappropriate for

courts to apply this standard while adjudicating the conditions

upon which a stay of an award may be granted. Similarly, the

form of security required to be furnished should not depend on

whether a party is a statutory or other governmental body or a

private   entity.  Governmental   entities   must  be   treated   in  a

similar fashion to private parties insofar as proceedings under

the Arbitration Act are concerned, except where otherwise

indicated by law. This is because the parties have entered into

commercial transactions with full awareness of the implications

of compliance and non-compliance with the concerned contracts

and the consequences which will visit them in law. Hence, the

FAO-CARB-9-2024 (O&M) 16

FAO-CARB-10-2024 (O&M)       

argument that the High Court was correct in directing the

respondent to furnish bank guarantees in relation to the amount

awarded because it is a statutory body is rejected.”

17. In the light of the  categorical decision of Hon’ble Apex Court

on the subject, there is no special treatment under Section 36 of the Act to the

Government while dealing with grant of stay in an application in proceedings

under Section 34 of the Act, no infirmity could be observed in the learned

Commercial Court order granting stay of the execution  of the Arbitral Award

subject to 100% of the deposit there of   and no special treatment can be

granted to the appellants being the statutory body in any manner. 

18. Thus, in the light of the above, it is observed that there was

nothing wrong in the orders passed by the learned Commercial Court in

staying the execution of the arbitral award subject to condition of deposit of

100% of the award amount in the shape of FDR in the name of the Court.

19. Further,   it   is   evident   from   the   record   that   this  order   of

conditional stay subject to deposit of 100% of award amount was made by

the learned Commercial Court on 23.08.2023 (Annexure A-14) by passing

detailed order after hearing the learned counsel for the parties against which

the appellant had preferred Revision Petition in the High Court   vide CR

6627-2023 and in the meanwhile filed application  (Annexure A-15) before

the  District Court seeking extension of time in the light of pendency of Civil

Revision petition and vide order (Annexure A-16) dated 18.11.2023 the

appellants were granted time till 08.01.2024 to deposit the requisite award

FAO-CARB-9-2024 (O&M) 17

FAO-CARB-10-2024 (O&M)       

amount in the shape of FDR in Court in compliance of the order dated

23.08.2023, in the meanwhile on 14.12.2023 the appellant withdrew the Civil

Revision   Petition   with   liberty   to   challenge  the   order   dated   18.11.2023

(Annexure A-16) as is evident from order dated 14.12.2023 (Annexure A-17)

passed by this Court. Admittedly the appellant never challenged the order

dated 18.11.2023 again. The aforesaid conduct of the appellants itself speak

volumes   that   the   appellants   had   tried   their   level   best   by   successive

applications at different forums seeking extension of time and once the time

was granted by the concerned Court due to pendency of Civil Revision

before  the High  Court,  subsequently  the  appellants had  withdrawn  the

petition from High Court with liberty to challenge the order dated 18.11.2023

which was never challenged by them. It is evident from such conduct of the

appellant that they tried their level best to prevent the respondent No. 1 from

enjoying the fruits of arbitral award.

20. The   above   said   factual   position   speak   volumes   about   the

contumacious   conduct   of   the   appellants   in   intentionally   avoiding   the

execution of Award and in the backdrop thereof the reliance placed by the

appellants on the judgment referred in Sepco’s  (supra) is also misplaced and

in this regard  para 29 and 30 of the judgment are reproduced here as under:-

“29. It is relevant to note that the opening sentence of Section

34(2) of the A&C Act indicates that the arbitral award ‘may’ be

set aside by the Court if the grounds are satisfied. The use of the

word ‘may’ indicate that there is some discretion of the court in

the matter of setting aside an award.  Thus, the appellant’s

contention that an application under Section 34 of the A&C

Act must be determined on merits in all cases and cannot be

rejected even if the conduct of the party applying for setting

FAO-CARB-9-2024 (O&M) 18

FAO-CARB-10-2024 (O&M)       

aside the arbitral award is contumacious and it has acted in

wilful defiance of the orders of this Court, is unmerited. 

30. However, we are of the view that  it is not necessary to

examine   this   question   in   this   case   as   the   appellant  has

deposited the entire awarded amount and has also furnished

bank guarantee for 50% of the interest due (as calculated up to

31.05.2023). By the order dated 21.11.2022, the Supreme Court

had directed that the application “be decided in accordance with

law and on its own merits, however, subject to compliance of

Section 36 of the Arbitration and  Conciliation Act 1996 and

order of this Court.”

21.  A perusal of the  judgment  shows that in fact after the judgment

passed by learned Single Judge of  Delhi High Court (Original Jurisdiction),

the appellant had deposited the entire awarded amount and also furnished the

bank guarantee of the 50% of the interest due, which is unfortunately not so

in the present case, as instead of depositing  of the award amount as directed

by the learned Commercial Court, the appellants avoided the payment thereof

on one pretext or the other and even despite  seeking extension of time for its

deposit had chosen not to comply with the specific directions of the Court in

that regard and thereby showing categorical contumacious conduct on their

part. Even it is worth mentioning that the Division Bench while dealing with

Sepco’s case had categorically observed there that the contentions raised by

the appellants regarding the application u/s 34 of the Act must be determined

on the merits of the case and cannot be rejected even if the conduct of the

party applying for setting aside the arbitral award is contumacious and acted

in willful defiance of the orders of the Court is “unmerited’.  The conduct of

the   appellants   herein   too   being   contumacious   considering   the   above

FAO-CARB-9-2024 (O&M) 19

FAO-CARB-10-2024 (O&M)       

mentioned facts and circumstances in not complying with the directions of

the Court qua deposit of the award amount, the reliance placed by the

appellants on Sepco’s case (supra) is hopelessly misplaced.

22. In the light of the above discussions, no infirmity or illegality

whatsoever could be observed in the impugned judgment/final order dated

08.01.2024   passed   by   learned   Additional   District   Judge,   Chandigarh

exercising the power of Commercial Court, so as to call for any interference

therein. 

23. As a consequent, finding no merits therein, both the appeals

stand dismissed. 

24. All the pending miscellaneous applications, if any, are also

disposed of. 

 (SANJIV BERRY) (SHEEL NAGU)

         JUDGE          CHIEF JUSTICE

Dated:09.12.2025        

Gyan

i) Whether speaking/reasoned? Yes/No

ii) Whether reportable? Yes/No