UPTRON INDIA LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant herein is a Company registered under the Indian Companies Act. In the year 1988, the appellant herein entered into an agreement with respondent No. 2, wherein it was, inter a/fa, agreed that the appellant shall maintain the community viewing sets in the seven States of North Eastern region, i. e. Assam, Meghalaya, Arunachal Pradesh, nagaland, Manipur, Mizoram and Tripura. The agreement was for maintenance of 5000 VHP and DR sets for a period of five years. As per the contract, it is alleged that the respondent agreed to pay Rs. 66,20,040/- annually, which was payable to the appellant at the beginning of each calendar year and also to raise infrastructure. The appellant alleges that they have performed the work on their part, but the respondent did not pay to the appellant for the work done by them. It is under such circumstances, the dispute was referred to the Arbitrator for resolution. The Arbitrator gave an award dated 18th June, 1990. The appellant filed the said Award before the High Court of delhi on its original side, for being made Rule of the Court. Simultaneously, the respondent preferred an appeal before the Secretary to the government, Ministry of Broadcasting and Information. The Secretary, ministry of Broadcasting and Information set aside the Award , and remitted the same to the Arbitrator for fresh resolution. After the aforesaid order was passed by the Appellate Authority, the High Court on its original side rejected the application of the appellant for making the Award as Rule of the court on the ground that the Award itself has been set aside. The appeal preferred before the Division Bench against the judgment of the learned Single Judge was also dismissed. It is against the said judgment, the appellant is in appeal before us by way of special leave petition.

(2.) Learned counsel appearing for the appellant would submit that the High Court went wrong in passing the impugned judgment insofar as it failed to take into consideration that if the order of the Appellate Authority was without jurisdiction, the same being a nullity, the award could be made a Rule of the Court. The learned counsel would contend that even if the jurisdiction of the appellate forum is not challenged, as no power was conferred upon it to remit the Award to the Arbitrator purported to be In terms of Section 16 of the Indian Arbitration Act, 1940, such order would be without jurisdiction.

(3.) We find no merit in this submission. The order of the Appellate Authority could not have been challenged collaterally in the proceedings pending before the High Court. It was obligatory on the appellant herein to question the validity or otherwise of the order of theappellate Authority before an appropriate forum by filing an appropriate application in this behalf. As the Award had been set aside, in our opinion, the learned Single Judge and consequently, the Division Bench of the High court were correct in holding that the prayer for making the Award a Rule of Court could not be granted. Under such circumstances, we do not find any error in the judgment under challenge. However, since the Award has already been remitted to the Arbitrator, we direct the Arbitrator to make a fresh Award within a period of six months from the date of service of the certified copy of this order upon him, if not already made.