PURI CONSTRUCTIONS PVT. LTD. versus STATE OF MADHYA PRADESH & ORS.

Citation: [2018] 4 S.C.R. 257 · Decided: 18-04-2018 · Supreme Court of India · Bench: ADARSH KUMAR GOEL, R.F. NARIMAN

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Judgment (excerpt)

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PURI CONSTRUCTIONS PVT. LTD.
v.
STATE OF MADHYA PRADESH & ORS.
(Civil Appeal No. 4261 of 2018)
APRIL 18, 2018
[ADARSH KUMAR GOEL AND R. F. NARIMAN, JJ.]
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983:
Jurisdiction of Arbitration Tribunal – Award passed by
Arbitrator appointed by Delhi High Court – Execution of award
allowed – Appeal against the execution order pending before Delhi
High Court as the same had been deferred by High Court pending
decision of Supreme Court by Larger Bench in *L.G. Chaudhary
case – Held: In terms of decision by Larger Bench of Supreme Court,
the decision of the dispute between the parties has to be settled in
accordance with the 1983 Act – In view of the fact that award was
passed long back and matter is pending for execution, it is directed
that award would be treated to have been passed under 1983 Act –
The pending proceedings before Delhi High Court transferred to
Madhya Pradesh High Court to be treated as Revision Petition under
1983 Act – The other pending proceedings shall be transferred to
Arbitration tribunal constituted under 1983 Act – Appeals disposed
of.
Madhya Pradesh Rural Road Development Authority
and Anr. v. L.G. Chaudhary Engineers and Contractors
(2012) 2 SCC 495 : [2012] 2 SCR 162  – referred to.
Case Law Reference
[2012] 2 SCR 162
referred to
Para 4
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 4261
of 2018.
From the Judgment and Order dated 19.07.2012 of the High Court
of Delhi at New Delhi in FAO (OS) No. 23 of 1998.
Saurabh Mishra, AAG., Jugal Kishore Gilda, Purushaindra Kumar,
Advs. Gen., Naman Nagrath, Neeraj Kishan Kaul, Parag Triathi, Ms.
[2018] 4 S.C.R. 257
257
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258
SUPREME COURT REPORTS
[2018] 4 S.C.R.
Kiran Suri, Sr. Advs.,  Harsh Parashar, Jubin Prasad, Aman Pandey,
Jasdeep S. Dhillon, Prabhat K. Chaurasia, Ms. Renuka Sahu, Jay Savla,
Amar Varun, Shantanu Krishna, Ms. Anusuya Salwan, Dhurav Mishra,
Divyanshu Kumar Srivastav, Akash Lamba, Viren Sibal, Vivekananda
B., Vikas Sood, Apporv Kurup, Ms. Isha Mital, Dr. Harsh Pathak,
Ms. Shweta Mahajan, Mohit Chaubey, Siddharth Shukla, Neeraj Shekhar,
Arjun Garg, Mishra Saurabh, Sridhar Potaraju, Sudhir Mishra, Prabhat
Kumar, Ms. Petal Chandok, Ms. Ankita Sharma, Rishabh,
M. R. Shamshad, Aditya Samaddar, B. S. Banthia, Ms. Swarupama
Chaturvedi, Saurabh S. Sinha, Aditya Dev Triguna, Sunil Singh Parihar,
M/S. AP & J Chambers, Prafulla Kumar Behera, Manish K. Bhardwaj,
S. S. Nehra, Ms. Anuradha Mishra, Ms. Vanshaja Shukla, Varun Mohan,
Swastik Singh, Arjun Garg, Manish Yadav, Ms. Swarupama
Chaturvedi, B.N. Dubey, Ms. Devika Gulati, Hitendra Nath Rath, Mayank
Kshirsagar, Pavesh Joshi, Chavu Ambwani (For M/S. AP & J
Chambers), B. K. Satija, Sumit Attri, K. Krishna Kumar, Hitendra Nath
Rath, Nilava Bandyopadhayay, Rahul Pandey, Advs. for the appearing
parties.
The following Order of the Court was passed:
     O R D E R
1. Delay condoned.  Leave granted.
2. We have heard learned counsel for the parties and perused the
record.
3. An agreement was executed between the parties on 11th May,
1984 for construction of Assembly building in the State of Madhya
Pradesh.  Dispute arose from the agreement.  The High Court of Delhi
appointed an arbitrator vide order dated 13th December, 1988.  The
Arbitrator gave the award on 21st June, 1989 which was made Rule of
the Court by Delhi High Court on 28th September, 1989.  Execution
proceedings were taken by the appellant.  Learned Single Judge allowed
the execution vide Order dated 6th September, 1991 against which an
appeal was filed before the Division Bench of the High Court.
4. The Division Bench vide order dated 5th July, 2012 directed
that the enforceability of the decree will depend upon the fate of another
appeal which was pending between the parties.  The  said appeal, FAO
(OS)No.23/1998, is still pending but the High Court has deferred the
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same pending decision of larger Bench of this Court in pursuance of
judgment of this Court in Madhya Pradesh Rural Road Development
Authority and Anr. v. L.G. Chaudhary Engineers and Contractors, (2012)
3 SCC 495.  It may be noted that the larger Bench has decided the
matter on 8th March, 2018. In terms of the said decision the dispute
between the parties has to be settled in accordance with the provisions
of the M.P. Madhyastham Adhikaran Adhiniyam, 1983 (M.P. Act).
5. However, since in the present case the award has been
rendered long back which was not challenged by the respondent

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