ECGC LIMITED versus MOKUL SHRIRAM EPC JV

Citation: [2022] 2 S.C.R. 155 · Decided: 15-02-2022 · Supreme Court of India · Bench: HEMANT GUPTA · Disposal: Appeal(s) allowed
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Judgment (excerpt)

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[2022] 2 S.C.R. 155
155
ECGC LIMITED
v.
MOKUL SHRIRAM EPC JV
(I.A. No. 99210 of 2021)
In
(Civil Appeal No. 1842 of 2021)
FEBRUARY 15, 2022
[HEMANT GUPTA AND V. RAMASUBRAMANIAN, JJ.]
Consumer Protection Act: Applicability of 1986 and 2019 Act
– In the instant case, Complainant was awarded a contract by the
Government of Iraq – Grievance of the complainant was that the
payment for invoices issued for the work done under the contract
was suspended – Thus, relief was sought before the National
Commission by filing a complaint under the Consumer Protection
Act, 1986 which was allowed – In the instant appeal, the question
for consideration is whether the appeal would be governed under
the 1986 or 2019 Act – Held: s.67 of 2019 Act states that no appeal
shall be entertained unless the person has deposited 50 percent of
the amount required to be paid – Whereas under the 1986 Act, unless
50 percent of the amount or 50 thousand, whichever is less, is
deposited, appeal is not entertained – Repeal of enactment does
not affect any right acquired or accrued under the enactment so
repealed or affect any legal proceeding in respect of such right –
When lis commences, all rights get crystallized and no clog upon a
likely appeal can be put unless the law make express or implied
implication – Hence, onerous condition of 50 percent of the amount
awarded shall not be applicable to complaints filed prior to the
commencement of the 2019 Act – General Clauses Act, 1897 – s.6.
Garikapati Veeraya v. N. Subbiah Choudhry & Ors.
AIR 1957 SC 540 : [1957] SCR 488 – followed.
Hoosein Kasam Dada (India) Ltd. v. State of Madhya
Pradesh & Ors. AIR 1953 SC 221 : [1953] SCR 987 –
relied on.
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SUPREME COURT REPORTS
[2022] 2 S.C.R.
Nogendra Nath Bose v. Mon Mohan Singha Roy & Ors.
AIR 1931 Cal. 100; State of Bombay v. M/s. Supreme
General Films Exchange Ltd. & Anr. AIR 1960 SC 980
: [1960] SCR 640; Vitthalbhai Naranbhai Patel v.
Commissioner of Sales Tax, M.P., Nagpur AIR 1967
SC 344; M/s. Hardeodas Jagannath v. The State of
Assam & Ors. AIR 1970 SC 724 : [1969] SCR 261; K.
Raveendranathan Nair & Anr. v. Commissioner of
Income Tax & Ors. (2017) 9 SCC 355 : [2017]
11 SCR 389; Anant Mills Co. Ltd. v. State of Gujarat &
Ors. (1975) 2 SCC 175 : [1975] 3 SCR 220; Gujarat
Agro Industries Co. Ltd. v. Municipal Corporation of
the City of Ahmedabad & Ors. (1999) 4 SCC 468 :
[1999] 2 SCR 895; Ramesh Singh & Anr. v. Cinta Devi
& Ors. (1996) 3 SCC 142 : [1996] 2 SCR 1036; M/s
Gurcharan Singh Baldev Singh Yashwant Singh & Ors.
(1992) 1 SCC 428 : [1991] 2 Suppl. SCR 305;
Thirumalai Chemicals Limited v. Union of India & Ors.
(2011) 6 SCC 739 : [2011] 4 SCR 838; Newtech
Promoters and Developers Pvt. Ltd. v. State of UP &
Ors 2021 SCC On Line SC 1044; Tecnimont Pvt. Ltd.
v. State of Punjab & Ors. 2019 SCC On Line SC 1228;
Sri Satya Nand Jha v. Union of India & Ors. 2016 SCC
OnLine Jhar 23 M/s. Indian Oil Corporation v. Orissa
Sales Tax Tribunal, CTC & Ors. 2009 SCC OnLine
Ori 353; Manohar Infrastructure and Constructions
Private Limited v. Sanjeev Kumar Sharma & Ors. Civil
Appeal No. 7098 of 2021 with Ors. decided on
7.12.2021; Neena Aneja & Anr. v. Jai Prakash
Associates Ltd. 2021 SCC OnLine SC 225; New India
Assurance Co. Ltd. v. Smt. Shanti Misra (1975) 2 SCC
840 [1976] 2 SCR 266; Videocon International Limited
v. Securities and Exchange Board of India (2015) 4
SCC 33 : [2015] 3 SCR 1; Maria Cristina De Souza
Sodder & Ors. v. Amria Zurana Pereira Pinto & Ors.
(1979) 1 SCC 92; Harihar Polyfibres v. Regional
Director, ESI Corporation (1984) 4 SCC 324 : [1985]
1 SCR 712; Spring Meadows Hospital & Anr. v. Harjol
Ahluwalia & Anr. (1998) 4 SCC 39 : [1998] 2 SCR
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428; Kishore Lal v. Chairman, Employees’ State
Insurance Corpn. (2007) 4 SCC 579 : [2007]
6 SCR 139; K.H. Nazar v. Mathew K. Jacob & Ors.
(2020) 14 SCC 126 : [2019] 14 SCR 928; 29 M/s.
Dream Castle & Anr. v. Union of India & Ors. W.P. No.
13431 of 2015 etc. decided on 18.4.2016 – referred
to.
Case Law Reference
[1953] SCR 987
relied on
Para 8
[1957] SCR 488
followed
Para 10
[1960] SCR 640
referred to
Para 11
AIR 1967 SC 344
referred to
Para 12
[1969] SCR 261
referred to
Para 13
[2017] 11 SCR 389
referred to
Para 15
[1975] 3 SCR 220
referred to
Para 16
[1999] 2 SCR 895
referred to
Para 16
[1996] 2 SCR 1036
referred to
Para 17
[1991] 2 Suppl. SCR 305
referred to
Para 17
[2011] 4 SCR 838
referred to
Para 18
[1976] 2 SCR 266
referred to
Para 27
[2015] 3 SCR 1
referr
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