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NHPC LIMITED
v.
M/S PATEL ENGINEERING LIMITED
(Civil Appeal No. 11700 of 2018)
NOVEMBER 30, 2018
[DR. DHANANJAYA Y CHANDRACHUD AND
M. R. SHAH, JJ.]
Arbitration and Conciliation Act, 1996: ss. 9 and 34 – Post-
award application u/s. 9 - Application allowed and the appellant
called upon to release the amount covered by the arbitral award –
Challenge to, on the ground that the order of the High Court was
passed even though the period of limitation for challenging the
award u/s. 34 was still to expire – Appellant’s case that the
application u/s.9, filed within the period of limitation prescribed
for challenging the award ought not to have been entertained –
Issuance of notice in these proceedings and stay of the operation
of the impugned order of the High Court till the next date of listing
– During the course of the hearing, award of the arbitral tribunal
set aside – Since the arbitral award has been set aside, the basis on
which the impugned order was passed by the High Court ceases to
survive, the order passed by the High Court is set aside.
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 11700
of 2018.
From the Judgment and Order dated 22.08.2016 of the High
Court of Punjab and Haryana at Chandigarh in FAO No. 4394 of 2016.
N.K. Kaul, Sr. Adv., Ajit Pudussery, K. Vijayan, Ajeet Singh
Verma, Advs. for the Appellant.
Mahesh Agarwal, E. C. Agrawala Advs. for the Respondent.
The Judgment of the Court was delivered by
DR. DHANANJAYA Y CHANDRACHUD, J.
Leave granted.
1. The High Court by its impugned order dated 22 August 2016,
allowed a post-award application under Section 9 of the Arbitration and
Conciliation Act, 1996 (‘the Act’). As a result, the appellant was called
upon to release the amount covered by the arbitral award along with
[2018] 14 S.C.R. 1101
1101
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1102 SUPREME COURT REPORTS [2018] 14 S.C.R.
interest subject to the respondent furnishing a Bank Guarantee equal to
the awarded amount for a period of one year.
2. The grievance of the appellant is that the order of the High
Court dated 22 August 2016 was passed even though the period of
limitation for challenging the award under Section 34 was still to expire.
The award of the arbitral tribunal was made on 22 April 2016. Applications
under Section 33 were disposed of on 04 June 2016. Hence according
to the appellant, the period of limitation for filing the petition under Section
34 of the Act would have expired on 03 September 2016.
3. It has been urged on behalf of the appellant that the application
under Section 9, which was filed on 13 June, 2016 within the period of
limitation prescribed for challenging the award ought not to have been
entertained and, in any event, such an order could not have been passed
by the High Court within the parameters of Section 9 of the Act.
4. Notice in these proceedings was issued on 18 September 2016
and the operation of the impugned order of the High Court was directed
to remain stayed till the next date of listing.
5. During the course of the hearing, we have been apprised of the
fact that the award of the arbitral tribunal has been set aside on 29
November 2018 by the Additional District Judge-cum-Presiding Judge,
Special Commercial Court, Gurugram. Since the arbitral award has
been set aside, the basis on which the impugned order was passed by
the High Curt ceases to survive.
6. Hence, the order of the High Court dated 22 August 2016 is set
aside.
7. Before concluding, it would be necessary for this Court to
observe that the present judgment should not be construed as an
expression of opinion by the Court on the correctness of the order passed
by the High Court, particularly, in view of the submission which has
been urged in the present proceedings that even on the date on which
the order was passed by the High Court, it had acted in excess of its
jurisdiction.
The Civil Appeal is disposed of. No costs.
All the rights and contentions of the parties in regard to the
challenge to the arbitral award are kept open to be urged in accordance
with law.
Nidhi Jain
Appeal disposed of.
Lex