RSA-305-2021(O&M) & Ors. 1

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH

RSA-305-2021(O&M)

Reserved on: 02.08.2025

   Pronounced on: 28.10.2025

Punjab State Grain Procurement Corporation Limited and others 

… Appellants

Versus

M/s Gill Rice Mills

… Respondent

2. RSA-199-2021(O&M)

M/s Gill Rice Mills

… Appellant

Versus

Punjab State Grain Procurement Corporation Limited and others 

… Respondents

3. CR-4288-2019(O&M)

Sanyogta 

… Petitioner

Versus

M/s Gill Rice Mills and others

… Respondents

CORAM:  HON’BLE MR. JUSTICE VIKRAM AGGARWAL

Present:  Mr. Shailendra Jain, Senior Advocate, with

Mr. TPS Sidhu, Advocate, 

Mr. Ravinder Kumar, Advocate, and

Mr. Rahul, Advocate,

for the appellants (in RSA-305-2021); and 

for the respondents (in RSA-199-2021).

Mr. Sanjay Kaushal, Senior Advocate, with

Mr. Arjun Shukla, Advocate, 

Mr. Arjun Kaushal, Advocate, 

Mr. Abhimanyu Kaushal, Advocate, and

Mr. Ankit Rana, Advocate, 

for the appellant (in RSA-199-2021); and 

for the respondents (in RSA-305-2021 & CR-4288-2019). 

Mr. J.S. Mahal, Advocate, for

Mr. Maninder Bajwa, Advocate, 

for the petitioner (in CR-4288-2019).

*** 

RSA-305-2021(O&M) & Ors. 2

VIKRAM AGGARWAL, J.

By way of the instant judgment, this Court proceeds to decide

the afore-titled two regular second appeals and one civil revision petition.

The facts, being common, shall essentially be derived from RSA-305-2021.

However, reference to facts out of which the other two petitions arise shall

also be made, as and where necessary. 

FACTS

2. The  dispute  at  hand,   yet  again,  is  between a  State  Grain

Procurement Agency and a Rice Miller. The States of Punjab and Haryana

have   witnesses   large   scale   disputes   between   the   Grain   Procurement

Agencies and Rice Millers. The dispute, invariably, is non-milling of paddy

allotted to a particular Rice Miller, leading registration of FIRs, initiation of

arbitration proceedings, filing of civil suits etc. The net result is huge losses,

mostly to the State exchequer, though depicted as losses to Rice Millers. The

question that arises in the mind of the Court is as to whether such disputes

are deliberately raised, or is there some fault in the policies, or is it a

criminal meeting of minds aimed at misappropriating public money. Of

course, different cases have different facts, but the fact remains that crores of

rupees go down the drain in such disputes.

3. Shorn of unnecessary details, the facts leading to the instant

dispute are that M/s Gill Rice Mills, Batala, District Gurdaspur (hereinafter

referred to as the ‘Miller’) was allotted paddy by the Punjab State Grain

Procurement   Corporation   Limited     [hereinafter   referred   to   as   the

‘Procurement Agency’] vide allotment letter dated 23.11.2012. 35000

RSA-305-2021(O&M) & Ors. 3

quintals of paddy was required to be custom milled by the Miller for the

milling season 2012-13. The said allotment was made in terms of the

Custom   Milling   Policy   2012-13,   issued   vide   communication   dated

27.09.2012 by office of the Commissioner, Food & Civil Supplies and

Consumer Affairs, Punjab.

4. Notably, the same Miller had been allotted paddy for the crop

year 2011-12 as well, which is stated to have been completed on 31.12.2012.

However, the present dispute pertains to the crop year 2012-13.

5. 35000 quintals paddy is stated to have been entrusted to the

Miller for custom milling. On a request having been made by the Miller,

additional   stocks   of   paddy   were   allotted   to   it.   It  is   the   case   of   the

Procurement Agency that the total paddy stored with the Miller was about

78033.90 quintals, comprising of 222954 bags. In terms of the Policy and

Agreement arrived at between the parties, the milled rice was to be delivered

to the Food Corporation of India (for short, ‘FCI’). Milling charges were to

be paid to the Miller after delivery. It is the case of the Procurement Agency

that the Miller did not deliver even a single grain of milled rice to the FCI,

which led to a physical verification of the Miller’s premises on 26.01.2013,

after which a shortage of 169583 bags of paddy was reported. Consequently,

the   Miller’s   premises   was   sealed   and   locked   on   the  same   day,   i.e.

26.01.2013.

6. FIR No.73 dated 01.03.2013 was also registered at Police

Station Civil Lines Batala, District Gurdaspur, under Sections 406 & 420

IPC against the Miller. This led to initiation of litigation, which included

CWP-18003-2013 filed by the Miller, seeking directions to the Procurement

RSA-305-2021(O&M) & Ors. 4

Agency not to interfere in the milling of the paddy and permit the Miller to

sell the resultant rice.

7. Notice  of  motion  in  the  said  writ  petition  was  issued  on

02.09.2013, after which various applications were filed.

8. In the meantime, the Miller filed another writ petition [CWP-

22957-2013], seeking a writ of mandamus directing the authorities to hand

over possession of its mill for operation. The said writ petition was disposed

of vide order dated 29.10.2013, with a direction to the Miller to serve a legal

notice raising his grievance(s) to the Deputy Commissioner, Gurdaspur, who

would decide the said legal notice within a period of three weeks.

9. A   fact-finding   inquiry   was   conducted   by   the   Deputy

Commissioner, Gurdaspur, in compliance of the directions issued vide order

dated 29.10.2013, and passed an order dated 21.01.2014 arriving at certain

findings, including that the Miller had embezzled Government paddy stock

to the extent of 1,69,583 bags (59,354.05 quintals).

10. An order dated 28.01.2014 was passed by a coordinate Bench

in CM-1033-2014 in CWP-18003-2013, directing the Bank to sell the paddy

and rice lying in the premises of the Miller and to adjust the amount

recovered in the loan account of the Miller.

11. A letters patent appeal (LPA-2504-2014) was filed by the

Procurement   Agency   against   the   order   dated   28.01.2014,   which   was

disposed of with an observation that the Agency could take an appropriate

course of action by filing a proper application before the learned coordinate

Bench. Thereafter, a review application was filed seeking review of order

dated 28.01.2014 (CWP-18003-2013). Arguments in the said application

RSA-305-2021(O&M) & Ors. 5

were heard and judgment was reserved on 10.07.2014. Eventually, the

aforesaid writ petition was dismissed vide order dated 30.07.2014.

12. Subsequently, a civil suit (CS-000761-2014) was filed by the

Miller for recovery of Rs.15,12,000/- along with interest @ 18% per annum.

13. In the meanwhile, against the judgment dated 30.07.2014 (in

CWP-18003-2013), LPA-1278-2014 was filed by the Miller, which was

dismissed vide order dated 12.08.2014. Thereafter, a review application was

also filed, which too was dismissed vide order dated 08.05.2015.

14. Parallely, arbitration proceedings were initiated in March 2014

by the Procurement Agency in terms of Clause 27 of the Agreement, and a

claim of Rs.153224537/- was filed.

15. Against the judgment dated 12.08.2014, passed in LPA-1278-

2014, and order dated 08.05.2015 passed in the review application, the

Miller filed SLPs-29676-29677-2015, wherein certain directions were issued

by the Hon’ble Supreme Court of India as regards deposit of amount before

the Registry of the Supreme Court.

16. In compliance of the directions issued by the Hon’ble Supreme

Court, a public auction of stock of paddy and rice was conducted, and the

same was auctioned for Rs.2,03,45,066/-.

17. Even the tender process was assailed by the Miller by filing a

civil suit (CS/202/2015).

18. An   application   under   Section   8   of   the   Arbitration   &

Conciliation   Act,   1996   (for   short,   ‘the   1996   Act’)   was   filed   by   the

Procurement Agency seeking reference of the dispute to the Arbitrator. Vide

RSA-305-2021(O&M) & Ors. 6

order   dated   14.01.2016,   the   matter   was   accordingly  referred   to   the

Arbitrator.

19. Meanwhile, proceedings continued before the Hon’ble Supreme

Court and orders were passed from time to time.

20. Thereafter, the Miller filed a fresh civil suit (CS/1161/2018)

against the Procurement Agency for recovery of Rs.8,72,13,125/- along with

interest @ 18% pa. It is this civil suit out of which the Regular Second

Appeals and the Civil Revision have arisen. Detailed reference to the

proceedings in other cases is not being made, as the same is not essential for

the purpose of deciding the instant appeals and the revision petition.

21. In the aforesaid suit, the defence of the Procurement Agency

was struck off by the trial Court vide order dated 24.04.2019 on account of

the written statement not having been filed.

22. A revision petition (CR-3408-2019) was instituted against the

said decision (by defendants No.1 & 2 in the civil suit), which too was

dismissed vide order dated 23.05.2019. A review application (RA-CR-110-

2019) was also filed seeking review of the order dated 23.05.2019, which

came to be dismissed by a coordinate Bench vide order dated 08.07.2019.

23. A special leave petition (SLP-22872-2019) was filed against the

said orders. However, by the time, the matter came up for hearing before the

Hon’ble Supreme Court of India, the suit had been decided vide judgment

and decree dated 29.07.2019 and, therefore, the Hon’ble Supreme Court held

that the petitioner shall have the remedy of filing an appeal against the said

judgment and decree and all questions raised before the Hon’ble Supreme

Court would be open to be raised in the appeal, if so filed.

RSA-305-2021(O&M) & Ors. 7

24. The civil suit for recovery was decreed by the Court of Civil

Judge (Jr. Divn.), Gurdaspur, vide judgment and decree dated 29.07.2019. A

decree of recovery of Rs.15,69,00,419.29 was passed along with future

interest @ 18% per annum from the date of institution of the suit till

realization. The appeal preferred by the Procurement Agency against the

said judgment and decree was partly allowed and the Miller was held

entitled to recover Rs.5,42,13,125/-:

“19. In   view   of   the   above   discussion,   the

present appeal is partly allowed and partly dismissed

with proportionate costs throughout. The respondent

is   entitled   to   recover   Rs.5,42,13,125-00/-   from  the

appellants being the difference between the actual

value of the stock available in the mill and the amount

deposited by appellants in the Registry of Hon’ble

Apex   court.   The   respondent   is   also   entitled   to

recovery yearly profit at the rate of Rs.54,45,848.24/-

per   year   from   the   appellants   from   11/09/2015   til

31/03/2019. He is also entitled to recover interest at

the rate of 9% per annum from the date of accrual of

cause of action i.e. 11/09/2015 till the date of decree

i.e. 29/07/2019 with future interest at the rate of 6%

per   annum   till   the   realization   of   amount   in

question…”

25. It is against this decision that both Regular Second Appeals

have been filed, one by the Procurement Agency and the other by the Miller.

The revision petition has been filed by Sanyogta (defendant No.3 in the civil

RSA-305-2021(O&M) & Ors. 8

suit) against the order dated 24.04.2019, vide which the defence of the

Procurement Agency was struck off.

26. Notably, vide order dated 01.08.2019, notice of motion was

issued in the revision petition and the trial Court was directed not to

pronounce the final order. However, subsequently, the revision petition was

ordered to be heard along with the Regular Second Appeals.

ARGUMENTS

27. Learned Senior counsel representing the parties were heard.

During the course of arguments, it was agreed that the issue of striking off

the defence be decided before going into the merits of the case. If the order

striking off the defence is found to be illegal, the same would have to be set

aside, and the matter would be remitted to the trial Court for a fresh

decision. However, in case, the order is found to be valid in law, the matter

would proceed to be decided on its merits.

28. Mr. Shailendra Jain, learned Senior counsel representing the

Procurement Agency, strenuously urged that the defence had wrongly been

struck off by the trial Court. He referred to the interlocutory orders passed

by the trial Court right from the institution of the suit till the striking off the

defence and submitted that the trial Court had erred in striking off the

defence of the Procurement Agency. He submitted that at the first available

opportunity, an application under Section 8 of the 1996 Act was filed for

referring the  matter to arbitration. He further submitted that  once the

application under Section 8 of the 1996 Act had been filed, there was no

occasion for the Procurement Agency to have filed the written statement

and, in fact, filing the same is not permissible. Further, he submitted that

RSA-305-2021(O&M) & Ors. 9

immediately after the rejection of the application under Section 8 of the

1996 Act, the written statement was filed, but by that time the defence had

already been struck off.

29. Learned Senior counsel further submitted that the coordinate

Bench also erred in rejecting the revision petition while relying upon the

judgment of the Hon’ble Supreme Court of India in the case of M/s  SCG

Contracts India Pvt. Ltd. v. K.S. Chamankar Infrastructure Pvt. Ltd.

and others, 2019(2) RCR (Civil) 249 (SC). He submitted that the said

judgment was applicable only to commercial disputes and not to non-

commercial disputes. Therefore, the coordinate Bench had wrongly placed

reliance   on   it   while   dismissing   the   revision   petition   and   the   review

application.

30. Learned Senior counsel submitted that by the time the matter

was decided by the Hon’ble Supreme Court of India, the civil suit had

already been decided, whereafter a copy of SLP was placed on the record of

the first appellate Court and arguments were addressed on the issue of

striking off the defence as well in terms of the liberty granted by the Hon’ble

Supreme Court. However, the first appellate Court also erroneously turned

down the arguments advanced by the Procurement Agency qua striking off

the defence.

31. Learned Senior counsel submitted that a manifest error was first

committed by the coordinate Bench and subsequently by the first appellate

Court in upholding the order vide which the defence of the petitioner had

been struck off.

RSA-305-2021(O&M) & Ors. 10

32. Learned Senior counsel submitted that it is well settled that the

provisions of Order 8 Rule 1 of the Code of Civil Procedure, 1908 (for short,

‘CPC’) are not mandatory but merely directory, and that the trial Court

should have taken into consideration the circumstances in which the written

statement was not filed.   He submitted that the order passed by the trial

Court, vide which the defence was struck off, is not sustainable. In support

of his contentions, learned Senior counsel placed reliance upon the decisions

of the Hon’ble Supreme Court of India rendered in Desh Raj v. Balkishan

(D) Through Proposed LR Ms. Roshini,   2020(2) SCC 708;   Atcom

Technologies Ltd. v. Y.A. Chunawala & Co. and others, 2018(6) SCC

639; Shantilal Gulabchand Mutha v. Tata Engineering and Locomotive

Co. Ltd. and another, 2013(4) SCC 396; Zolba v. Keshao and others,

2008(11) SCC 769;  Gulshan Kumar  v.  Asha Taneja, 2006(2) RCR

(Civil) 556; Smt. Rani Kusum v. Smt. Kanchan Devi and others, 2005(6)

SCC 705;  Salem Advocate Bar Association, Tamil Nadu, v.  Union of

India, 2005 AIR SC 3353; M/s  SCG Contracts India Pvt. Ltd. v. K.S.

Chamankar Infrastructure Pvt. Ltd. and others, 2019(2) RCR (Civil)

249 (SC); Kailash v. Nakhu and others, 2005 AIR SC 2441; Paramjit

Singh and another v. Surjit Singh and another, 2014(62) RCR (Civil)

784; Swarn Ram and others v. Jaimal Ram, 2010(5) RCR (Civil) 652;

Malayalam Plantations Ltd. v. State of Kerala and another, 2010(13)

SCC 487; Pritam Singh v. Avtar Singh, 2010(9) RCR (Civil) 912; Union

of India v. Ibrahim Uddin and another, 2012(8) SCC 148.

33. Per   contra,   Mr.   Sanjay   Kaushal,   learned   Senior   counsel

representing the Miller, submitted that the Miller has suffered on account

RSA-305-2021(O&M) & Ors. 11

high-handedness of the Procurement Agency. He submitted that the order of

the coordinate Bench, vide which the revision petition against the striking

off the defence was dismissed, has attained finality, as the Hon’ble Supreme

Court did not interfere in the matter. It was further submitted that the liberty

granted to the Procurement Agency was to raise all pleadings on the merits

in appeal and not to challenge the order vide which the defence was struck

off. 

34. Learned Senior counsel also referred to the sequence of events.

Reference was made to the interlocutory orders passed by the trial Court, the

orders passed by the coordinate Bench in the revision petition as well as the

review application, the orders passed by the Hon’ble Supreme Court of India

and various orders passed in the writ petitions etc.   Learned counsel

submitted that if the sequence of events is considered, it becomes manifestly

clear that the defence of the Procurement Agency was rightly struck off. In

support of his contentions, reliance was placed upon the decisions of the

Hon’ble Supreme Court rendered in Hope Plantations Ltd. v. Taluk Land

Board, 1999(5) SCC 590; C.V. Rajendran v. N.M. Muhammed Kunhi,

2002(7) SCC 447; T.P.Moideen Koya v. Govt. of Kerala, 2004(8) SCC

106; Nazir Mohamed v. J. Kamala, 2020 SCC Online SC 676; Mahavir

Singh v. Naresh Chandra, 2001(1) SCC 309; Desh Raj   v. Balkishan,

2020(2) SCC 708; Atcom Technologies Ltd. v. Y.A. Chunawala & Co.,

2018(6) SCC 639.

ANALYSIS AND FINDINGS

35. I have considered the submissions made by learned Senior

counsel for the parties.

RSA-305-2021(O&M) & Ors. 12

36. Before adverting to the merits of the case, it would be apposite

to refer to the statutory provisions. Section 8 of the 1996 Act lays down as

under:-

“8.  Power   to   refer   parties   to   arbitration   where

there is an arbitration agreement.—1 [(1)A judicial

authority, before which an action is brought in a

matter   which   is   the   subject   of   an   arbitration

agreement   shall,   if   a   party   to   the   arbitration

agreement or any person claiming through or under

him, so applies not later than the date of submitting

his first statement on the substance of the dispute,

then, notwithstanding any judgment, decree or order

of the Supreme Court or any Court, refer the parties

to arbitration unless it finds that prima facie no valid

arbitration agreement exists.] 

(2) The application referred to in sub-section (1)

shall not be entertained unless it is accompanied by

the original arbitration agreement or a duly certified

copy thereof:

[Provided that where the original arbitration

agreement or a certified copy thereof is not available

with the party applying for reference to arbitration

under   sub-section   (1),   and   the   said   agreement   or

certified copy is retained by the other party to that

agreement, then, the party so applying shall file such

application   along   with   a   copy   of   the   arbitration

agreement and a petition praying the Court to call

upon   the   other   party   to   produce   the   original

arbitration agreement or its duly certified copy before

that Court.]

RSA-305-2021(O&M) & Ors. 13

(3)  Notwithstanding that an application has been

made   under   sub-section   (1)   and   that   the   issue   is

pending before the judicial authority, an arbitration

may be commenced or continued and an arbitral

award made.”

7. Order VIII Rule 1 of CPC reads as under:-

“Written statement, set-off and counter-claim 

1.  Written   Statement.—The   Defendant   shall,

within   thirty   days   from   the   date   of   service   of

summons on him, present a written statement of his

defence:

Provided that where the defendant fails to file

the written statement within the said period of thirty

days, he shall be allowed to file the same on such

other day, as may be specified by the Court, for

reasons to be recorded in writing, but which shall not

be later than ninety days from the date of service of

summons.] 

xxx xxx xxx

[Provided that where the defendant fails to file

the written statement within the said period of thirty

days, he shall be allowed to file the written statement

on such other day, as may be specified by the Court,

for reasons to be recorded in writing and on payment

of such costs as the Court deems fit, but which shall

not be later than one hundred twenty days from the

date of service of summons and on expiry of one

hundred twenty  days from  the  date of  service of

summons, the defendant shall forfeit the right to file

the written statement and the Court shall not allow

the written statement to be taken on record.]”

RSA-305-2021(O&M) & Ors. 14

38. A   perusal   of   Section   8   of   the   1996   Act   shows   that   the

application has to be filed before the submission of the first statement on the

substance of the dispute.

39. Now lets have a look at the law on the subject. 

40. The very language of Section 8 of the 1996 Act shows that an

application under Section 8 has to be filed before submitting the first

statement on the substance of the dispute. In the case of Rashtriya Ispat

Nigam Limited and another v. M/s Verma Transport Company, 2006(7)

SCC 275, the Hon’ble Supreme Court of India was examining as to whether

filing of reply to the injunction application could be said to be filing of a

statement on the substance of the dispute. In that case, a contract was entered

into between M/s Rashtriya Ispat Nigam Limited, which was a Public Sector

Undertaking, engaged,  inter alia, in the business of manufacturing and

marketing of iron and steel products, and M/s Verma Transport company,

which was a partnership firm engaged in the business of consignment

agents. A contract was entered into between the parties, whereafter a dispute

arose leading to the filing of a civil suit by the firm. Rashtriya Ispat Nigam

Ltd. filed an application under Section 8 of the 1996 Act. An objection was

raised that since a reply to the application for injunction had been filed, the

application did not lie. The said contention was rejected by the Hon’ble

Supreme Court of India holding that filing of the reply to the injunction

application could not be taken up the submission of a statement on the

substance of the dispute. It was held that the expression “first statement on

the substance of the dispute” contained in Section 8(1) of the 1996 Act must

RSA-305-2021(O&M) & Ors. 15

be contra-distinguished with the expression “written statement”. It was also

held that the words employed amounted to a submission by the party to the

jurisdiction   of   the   judicial   authority.   It   was   ultimately   held   that   the

application filed by Rashtriya Ispat Nigam Ltd. was maintainable. Applying

the ratio of the said judgment, this Court holds that the first appellate Court

erroneously held that even though an application under Section 8 of the 1996

Act had been filed, there was no bar to file a written statement. On the

contrary, the settled position of law is that under such circumstances, a

written statement could not have been filed. 

41. The issue that the provisions of Order VIII Rule 1 CPC are not

mandatory but directory, is also well settled. A three judges Bench of the

Hon’ble Supreme Court of India in the case of Deshraj v. Balkishan (Dead)

through proposed legal representative Ms. Roshini, 2020(2) SCC 708

held that the power to condone the delay in filing the written statement

beyond the prescribed period of 90 days applies to non-commercial suits and

not to commercial suits. The Hon’ble Supreme Court of India examined the

two regimes of CPC post coming into force of the Commercial Courts Act.

It was held that the timeline of filing of the written statement in a non-

commercial dispute would be governed by the unamended Rule 8(1) CPC

and continued to be directory and does not do away with the inherent

discretion of Courts to condone certain delays. However, where the dispute

is commercial, it would be governed by CPC as amended by Section 16 of

the Commercial Courts Act and the provisions of Order VIII Rule 1 would

be mandatory, meaning thereby the delay in filing the written statement

could not be condoned. The Hon’ble Supreme Court of India also held that

RSA-305-2021(O&M) & Ors. 16

judgment in the case of SCG Contracts (India) Pvt. Ltd. (supra) would be

applicable only to commercial suits:

“10.  This was opposed on behalf of the respondent

who asserted that multiple chances had already been

granted to the appellant by the Civil Court, including

opportunities beyond the maximum statutory period

of 90 days as provided for filing of written statement

under Order 8 Rule I of CPC. It was argued that

continued failure to adhere to the multiple deadlines

set   by   the   Civil   Court   and   violation   of   Court

directions, was evidence of gross negligence on part of

the appellant at best, and a deliberate delaying tactic

and abuse of the process of law at the worst.

ANALYSIS & CONCLUSION

11.  At   the   outset,   it   must   be   noted   that   the

Commercial Courts Act, 2015 through. Section 16 has

amended the CPC in its application to commercial

disputes to provide as follows:

"16.   Amendments   to   the   Code   of   Civil

Procedure,   1908   in   its   application   to   commercial

disputes.   (1)   The   provisions  of   the   Code   of   Civil

Procedure, 1908 (5 of 1908) shall, in their application

to any suit in respect of a commercial dispute of a

Specified Value, stand amended in the manner as

specified in the Schedule.

(2)  The   Commercial   Division   and

Commercial Court shall follow the provisions of the

Code of Civil Procedure, 1908 (5 of 1908), as amended

by this Act, in the trial of a suit in respect of a

commercial dispute of a specified value.

RSA-305-2021(O&M) & Ors. 17

(3)  Where any provision of any Rule of the

jurisdictional High Court or any amendment to the

Code   of   Civil   Procedure,   1908,   by   the   State

Government is in conflict with the provisions of the

Code of Civil Procedure, 1908 (5 of 1908), as amended

by   this   Act,   the   provisions   of   the   Code   of   Civil

Procedure as amended by this Act shall prevail."

12.  Hence, it is clear that post coming into force of

the   aforesaid   Act,   there   are   two   regimes   of   civil

procedure. Whereas commercial disputes [as defined

under Section 2(c) of the Commercial Courts Act,

2015]   are   governed   by   the   CPC   as   amended   by

Section 16 of the said Act; all other non-commercial

disputes fall within the ambit of the unamended (or

original) provisions of CPC.

13.  The judgment of Oku Tech (supra) relied upon

the learned Single Judge is no doubt good law, as

recently upheld by this Court in SCG Contracts India

Pvt. Ltd. v. KS Chamankar Infrastructure Pvt. Ltd.,

2019(2) RCR (Civil) 249: AIR 2019 SC 2691 but its

ratio concerning the mandatory nature of the timeline

prescribed for filing of written statement and the lack

of discretion with Courts to condone any delay is

applicable   only   to   commercial   disputes,   as   the

judgment was undoubtedly rendered in the context of

a commercial dispute qua the amended Order 8, Rule

1 CPC.”

42. Notably, the Hon’ble Supreme Court of India while upholding

the judgment in the case of Atcom Technologies Ltd. v. Y.A. Chunawala

& Co. and others, 2018(6) SCC 639, held that the provisions of Order VIII

Rule 1 CPC are not mandatory but merely directory.

RSA-305-2021(O&M) & Ors. 18

43. Reverting to the facts of the case, the suit came up for hearing

for the first time before the trial Court on 10.09.2018. Notice was issued to

the   defendants   for   25.10.2018.   On   25.10.2018,   the   defendants   put   in

appearance. The case was adjourned to 26.11.2018 for filing of written

statement. For, the written statement was not filed, the matter was again

adjourned to 04.02.2019 for filing of written statement. On 04.02.2019, an

application under Section 8 of the 1996 Act was filed, and the matter was

adjourned  to  11.03.2019 for filing of reply. Reply was duly filed on

11.03.2019 and the matter was adjourned to 19.03.2019. On the said date,

the application under Section 8 of the 1996 Act was dismissed.

44. Meanwhile, an application under Order VIII Rule 1 CPC was

moved by the Miller for striking off the defence. The said application, after

having been considered for a few dates, was allowed vide order dated

24.04.2019 and relying upon the judgment of the Hon’ble Supreme Court of

India in the case of M/s SCG Contracts Pvt. Ltd. (supra), the defence of the

Procurement Agency was struck off.

45. In the considered opinion of this Court, the trial Court erred in

doing so, as the judgment in the case of  M/s SCG Contracts Pvt. Ltd.

(supra)    applies only to commercial disputes and not to non-commercial

disputes.

46. The revision petition (CR-3408-2019) was also dismissed by

the coordinate Bench while relying upon a decision rendered by the Hon’ble

Supreme Court in M/s SCG Contracts Pvt. Ltd. (supra), so was the review

application. By the time, the matter reached the Hon’ble Supreme Court, the

RSA-305-2021(O&M) & Ors. 19

suit had been decided. Under the circumstances, the Hon’ble Supreme Court

held as under [SLP(C)-22872-2019]:-

“In view of trial court having passed the decree

on 29.07.2019, the petitioner has remedy of filing an

appeal against the said order. All questions raised

before this Court shall be open to be raised in appeal,

if filed. With the aforesaid observations, this special

leave petition shall stand disposed of.

Pending application(s) shall stand disposed of.”

47. The Procurement Agency placed a copy of the SLP on record of

the first appellate Court and addressed arguments on the issue of striking off

the defence, but the same were rejected by the first appellate Court:

“13. As   far   as   the   arguments   of   learned

counsel for appellants regarding the striking off their

defence are concerned, a perusal of record transpires

that suit was filed by the respondent on 10/09/2018

and the learned lower court issued summons to the

present appellants for 25/10/2018. The summons were

served   to  appellant   No.1  on   28/09/2018,   appellant

No.2 on 13/09/2018 and appellant No.3 on 11/10/2018.

The aforesaid appellants appeared before the learned

lower court on 25/10/2018 till 04/02/2019, they did not

file any written statement. The appellants No.1 and 2

filed an application under section 8 of Arbitration and

Conciliation Act on 04/02/2019 but they did not file

any written statement. The appellants failed to file

written statement within the statutory period. The

mere   filing   of   an   application   under   section   8   of

Arbitration and Conciliation Act was not an excuse

RSA-305-2021(O&M) & Ors. 20

for the appellants for not filing written statement

within   the   prescribed   time.   The   appellants   were

required to remain vigilant with regard to their legal

right to file written statement before the expiry of the

statutory period and they can not be allowed to take

benefit of their own lapses. In these circumstances,

this court is of the considered opinion that learned

lower court has rightly struck off the defence of the

appellants vide order dated 24/04/2019.”

48. It is, therefore, clear that the Courts did not examine the matter

from the correct perspective and non-suited the Procurement Agency by

wrongly relying upon a judgment that applies only to commercial disputes.

49. No doubt, the written statement was not filed in time. However,

the dates referred to in the preceding paragraph show that the trial Court

itself adjourned the matter from 26.11.2018 to 04.09.2019 for filing of

written statement when an application under Section 8 of the 1996 Act was

pending. The Procurement Agency can, therefore, be said to have been

remiss from the time of its service till February, 2019. However, the period

was not too long and the delay was not inordinate. Therefore, defence of the

Procurement Agency should not have been struck off. The Courts should

have considered that there was no deliberate attempt on the part of the

Procurement Agency to delay the matter. The Courts should also have taken

into consideration that the matter relates to public money. The Courts chose

to decide the suit  ex parte  without keeping in mind that matters should

normally be decided on merits and that parties should not be non-suited on

mere technicalities. 

RSA-305-2021(O&M) & Ors. 21

50. The arguments raised by learned Senior counsel for the Miller

that the Hon’ble Supreme Court of India had not permitted the Procurement

Agency to raise the issue of striking of the defence, is devoid of merit, as the

order of the Hon’ble Supreme Court is very clear.

51. Another argument, which was raised during the  course of

arguments by learned Senior counsel representing the Procurement Agency,

is that if the matter is now remitted for the trial, the Miller will suffer a huge

loss, as it has been in litigation with the Procurement Agency for the last

almost one decade. It was submitted that in case, this Court arrives at a

conclusion that defence should not have been struck off, the Court may

consider allowing the application for additional evidence instead of remitting

the matter.

52. The argument, howsoever attractive it may sound, is devoid of

merit. Even if this Court allows the application for additional evidence, it

has to be borne in mind that there are no pleadings on behalf of the

Procurement Agency, and no evidence can be considered in the absence of

pleadings.

53. I have considered the judgments relied upon by both sides. In

view of the categoric decisions of the Hon’ble Supreme Court render in the

cases of Deshraj v. Balkishan (supra) and Rashtriya Ispat  Nigam Limited

v. M/s Verma Transport Company (supra), the other judgments would be of

no consequence insofar as the present dispute is concerned.

54. In view of the aforementioned facts and circumstances, RSA-

305-2021 is allowed, whereas RSA-199-2021 is dismissed. The impugned

judgments and decrees are set aside. Consequently, CR-4288-2019 stands

RSA-305-2021(O&M) & Ors. 22

disposed of and the order dated 29.04.2019, vide which the defence of the

Procurement Agency was struck off, is set aside.

55. Accordingly, the matter is remitted to the trial Court for a fresh

decision, after giving an opportunity to the defendants to file their written

statements and thereafter proceed in accordance with law.

56. Since after the filing of the suit, almost a decade has already

elapsed, the trial Court is requested to make efforts to decide the suit within

a period of one year.

57. Pending application(s), if any, also stands disposed of.

( VIKRAM AGGARWAL)

               JUDGE

October 28, 2025

Rajan

Whether speaking/reasoned: Yes

Whether Reportable: Yes