[Cites 10, Cited by 0]
Calcutta High Court
Sri Jahar De Bakshi And Ors vs Cygnus Investment And Finance Pvt. Ltd on 28 November, 2025
IN THE HIGH COURT AT CALCUTTA
ORIGINAL SIDE
(COMMERCIAL DIVISION)
RESERVED ON: 13.11.2025
DELIVERED ON: 28.11.2025
PRESENT:
HON'BLE JUSTICE GAURANG KANTH
AP 211 OF 2023
SRI JAHAR DE BAKSHI AND ORS.
VERSUS
CYGNUS INVESTMENT AND FINANCE PVT. LTD.
(NAVALCO COMMODITIES PVT. LTD.)
Appearance:-
Mr. Pratip Mukherjee, Adv.
Md. Kalam, Adv.
Ms. Ankita Dey, Adv.
Mr. Purnankar Biswas, Adv.
.....for the Petitioner.
Ms. Jayati Chowdhury, Adv.
Ms. Rashmi Singhee, Adv.
Ms. Sucheta Mitra, Adv.
Ms. Mandobi Chowdhury, Adv.
Ms. Priya Malakar, Adv.
..... For the respondent no. 2
Mr. Dwaipayan Basu Mullick, Adv.
Ms. A. Barman Roy, Adv.
Mr. Shubhankar Chakraborty, Adv.
Mr. Saptarshi Bhattacharjee, Adv.
Ms. Harshita Nath, Adv.
..... For the award holder.
JUDGMENT
Gaurang Kanth, J.:-
1. The present Petition has been filed under Section 34 of the Arbitration and
Conciliation Act, 1996 assailing the Award dated 09.02.2023 passed by the
learned Sole Arbitrator, Mr. Nirmal Kumar Biswas, Former District Judge.
The Award has been passed ex parte qua the Petitioners as they did not
participate in the arbitral proceedings.
2. The facts, as borne out from the pleadings and documents placed on
record, are that the landed property situated at 682, M.B. Road, P.S.
Nimta, Ward No. 24, North Dum Dum Municipality, North 24 Parganas,
Kolkata-700051, was originally purchased by Sm. Lila De Bakshi along
with her brother, Sh. Bimalangshu De Bakshi, vide a registered Deed of
Conveyance. Upon the demise of Sh. Bimalangshu De Bakshi on
20.11.1991, intestate, the present Petitioners succeeded to his share as
legal heirs.
3. The Petitioners, together with Smt. Lila De Bakshi, entered into a
Development Agreement dated 07.07.2002 with M/s Finix Construction
(Respondent No. 4 herein) for development of the aforesaid property by
construction of multistoried buildings within 48 months of execution of the
Agreement. On the same day, an unregistered Power of Attorney was
executed by the Petitioners and Smt. Lila De Bakshi in favour of
Respondent No. 4 authorising them to carry out the acts necessary for
development in accordance with the terms of the Development Agreement.
The Power of Attorney contained covenants restraining the attorney-
holders from acting contrary to the terms of the Development Agreement or
in any manner prejudicial to the interests of the owners.
4. The Development Agreement, upon expiry of its term by efflux of time, was
no longer operative. The Petitioners, therefore, revoked and cancelled the
said Power of Attorney with effect from 21.06.2007 and also issued a
public notice in newspapers inviting attention of all concerned. According
to the Petitioners, after such revocation, they had no connection with the
partnership firm M/s Finix Construction or any of its partners.
5. On 19.11.2014, the Petitioners received a notice issued under Section 21
of the Arbitration and Conciliation Act, 1996 from Mr. Ajit Keshari,
Advocate, on behalf of Respondent No. 1. In the said notice, it was alleged
that Respondent No. 1, carrying on business under the name and style of
Ganesh Construction, had availed a loan of Rs. 61,00,000/- under a
Finance-cum-Mortgage Agreement dated 05.09.2009; that the said facility
had been guaranteed by (i) Respondent No. 3 as first guarantor-cum-
mortgagor, (ii) Respondent No. 4-8 as second guarantor-cum-mortgagor,
and (iii) Ms. Lila De Bakshi and the Petitioners through their alleged
constituted attorney Shri Nilesh Roy as third guarantor-cum-mortgagors;
and that due to default in repayment, the Agreement stood cancelled. The
notice invoked the arbitration clause naming Mr. Nirmal Kumar Biswas as
the Sole Arbitrator and stated that a sum of Rs. 3,10,78,885/- was
outstanding.
6. The Petitioners responded on 08.12.2014, denying all liability. They
reiterated that the only transaction entered into by them was the
Development Agreement of 2002; that two Powers of Attorney were issued
solely for development purposes; that both had been revoked on
21.06.2007 with due publication; and that Respondent No. 4 had no
authority thereafter to bind them in any capacity, much less as guarantors
or mortgagors under the 2009 Finance-cum-Mortgage Agreement.
7. A further communication dated 16.01.2015 (incorrectly stated therein as
2014) was issued by the Advocate for Respondent No. 1 asserting that the
Petitioners' property had been mortgaged and that the outstanding dues
stood at Rs. 3,10,78,885/-, failing which appropriate recovery steps would
be taken.
8. The Petitioners, who state that they are senior citizens suffering from age-
related ailments, believed that no cause of action existed against them in
view of the prior revocation of the Power of Attorney and the absence of
any privity with the Finance-cum-Mortgage transaction. They did not
participate in the proceedings before the learned Arbitrator.
9. The Petitioners were subsequently served with the impugned ex-parte
Award dated 09.02.2023 on 15.02.2023, whereupon they approached this
Court under Section 34 of the Act.
Submission on behalf of the Petitioner
10. Learned counsel appearing for the Petitioners submits that the impugned
Award is liable to be set aside on multiple grounds, the foremost being that
the Respondents suppressed material facts before the learned Arbitrator
and proceeded on the basis of documents which were fundamentally
fraudulent and unenforceable against the Petitioners.
11. It is submitted that the Petitioners had no privity whatsoever with the
alleged Finance-cum-Mortgage Agreement dated 05.09.2009, under which
Respondent No. 1 claims to have advanced a sum of Rs. 61,00,000/-. The
Petitioners never executed the said agreement, nor authorised any person
to execute it on their behalf. It is urged that the Respondents deliberately
suppressed from the learned Arbitrator the material fact that the Power of
Attorney relied upon to show the Petitioners as guarantor-mortgagors
stood revoked on 21.06.2007, i.e., more than two years prior to the
execution of the 2009 agreement.
12. Learned counsel submits that the Respondents were fully aware of the
revocation and cancellation of the Power of Attorney, as the Petitioners had
issued public notice through newspaper publication notifying all
concerned. Despite such knowledge, the Respondents sought to portray
before the learned Arbitrator as if the Petitioners continued to be bound by
the said Power of Attorney, thereby perpetrating a fraud upon the arbitral
tribunal. The concealment of the revocation of the Power of Attorney is
alleged to be a deliberate suppression of material facts, vitiating the
arbitral proceedings.
13. It is further submitted that the very invocation of arbitration is invalid, as
the notice under Section 21 of the Act was never duly served on the
Petitioners in the manner contemplated under the Act. Although a letter
dated 19.11.2014 invoking arbitration was shown to have been issued, the
Petitioners submit that no proper or valid service was effected, nor were
any subsequent notices, including notices of hearings, ever served upon
them. The Petitioners were thus denied reasonable opportunity of participation,
attracting the ground under Section 34(2)(a)(iii).
14. Learned counsel further submits that immediately upon receipt of the letter
dated 19.11.2014, the Petitioners issued a detailed reply dated 08.12.2014
(wrongly described in some documents as 2024), emphatically pointing out
the fraud practised by the Respondents, including (i) the expiry of the
Development Agreement of 2002 by efflux of time, (ii) the revocation of the
Power of Attorney of 2002, and (iii) the unauthorised acts of Respondent
No. 4 and its partner Shri Nilesh Roy, who had no authority to mortgage
the property or bind the Petitioners in any financial transaction. It is
submitted that the Respondents withheld this reply from the learned
Arbitrator, thereby misrepresenting as if the Petitioners had chosen to
remain silent.
15. It is argued that the arbitral proceedings were conducted entirely behind
the back of the Petitioners and in complete disregard of principles of
natural justice. The Petitioners state that they had no reason to expect
that any proceedings were continuing, as their categorical objections and
assertion of fraud had already been placed before the Respondents in
writing. It is only upon suddenly receiving the impugned ex parte Award
on 15.02.2023 that the Petitioners became aware that proceedings had
been carried out without their knowledge.
16. On these grounds, it is submitted that the impugned Award stands vitiated
as being (i) obtained by suppression and fraud, (ii) passed in violation of
the mandatory requirements of Section 18 of the Act relating to equal
opportunity, (iii) based on a fundamentally nonexistent arbitration
agreement vis-à-vis the Petitioners, and (iv) in complete violation of natural
justice. Consequently, the Award is liable to be set aside.
Submission on behalf of the Respondents
17. Per contra, learned counsel for the Respondents supports the impugned
Award and submits that no case for interference is made out within the
limited scope of Section 34 of the Arbitration and Conciliation Act, 1996. It
is contended that the learned Arbitrator has passed a well-reasoned Award
based on the materials duly placed before him, and the Petitioners having
chosen to remain absent despite service of notices cannot now be
permitted to assail the Award on grounds arising from their own default.
18. It is submitted that the notice invoking arbitration dated 19.11.2014 was
duly issued to the Petitioners at their correct and known address. The
Petitioners themselves issued a reply dated 08.12.2014 to the said notice.
Further, by letter dated 16.01.2015, it was clarified that the Petitioners'
property stood mortgaged with Respondent No. 1 towards the outstanding
dues. Thus, the Petitioners were fully aware of the arbitration proceedings
but deliberately chose not to appear before the Arbitral Tribunal. The
arbitral record also demonstrates that service was duly effected in
accordance with law. Therefore, the plea of non-service is asserted to be an
afterthought and devoid of any merit. The Petitioners, having wilfully
abstained from the proceedings, cannot now rely on their self-induced
absence to invalidate the Award. To substantiate this submission, reliance
is placed on Quippo Construction Equipment Ltd. v. Janardan Nirman
Pvt. Ltd., reported as (2020) 18 SCC 277.
19. It is further submitted that the Petitioners' allegations of fraud and
suppression are wholly misconceived. Whether the authority granted to
Respondent No. 1 was lawfully exercised or exceeded is a pure question of
fact, requiring evidence. The Petitioners, having chosen not to participate
in the arbitral proceedings, cannot now raise such issues before this Court
when they failed to contest them before the learned Arbitrator. The plea of
fraud is characterised as an attempt to reopen factual findings already
adjudicated by the Arbitral Tribunal.
20. Learned counsel for the Respondents, relying on Electrosteel Castings
Ltd. v. UV Asset Reconstruction Co. Ltd., reported as (2022) 2 SCC
573, submits that allegations of fraud must be specifically pleaded with
full particulars, failing which such a plea cannot be considered. In the
present case, the Petitioners have not pleaded any specific particulars of
the alleged fraud, thereby justifying the non-consideration of such a plea
by the learned Arbitrator.
21. It is further submitted that the Petitioners were in receipt of the notices
dated 19.11.2014 and 16.01.2015 and were aware of the mortgage since
2014. Having failed to challenge the same within the prescribed period,
their plea is now barred by limitation under Section 59 of the Limitation
Act, 1963, as also in view of the law laid down in Saranpal Kaur Anand
v. Praduman Singh Chandok, reported as (2022) 8 SCC 401.
22. Learned counsel submits that even assuming the Petitioners' case to be
correct in its entirety, the Petitioners claim to have revoked the power of
attorney dated 01.03.2005 on 20.06.2007, which was also published in a
newspaper. However, the Finance-cum-Mortgage Deed was executed by
Respondent No. 2 in exercise of powers granted under the powers of
attorney dated 12.03.2005 and 15.03.2005, in addition to the power of
attorney dated 01.03.2005. It is not the Petitioners' case that the powers of
attorney dated 12.03.2005 and 15.03.2005 were ever revoked.
23. It is contended that the learned Arbitrator considered all relevant
documents, including the Finance-cum-Mortgage Agreement dated
05.09.2009, the statement of accounts, and various mortgage documents,
and upon due appreciation of evidence adduced by the Claimant,
concluded that the Petitioners were liable as guarantors-cum-mortgagors.
These findings, being based on evidence, fall squarely within the domain of
the Arbitrator. It is urged that where two views are possible and the
Arbitrator has adopted one plausible view, this Court cannot substitute its
own opinion under Section 34.
24. It is further submitted that the Petitioners have failed to demonstrate any
perversity, patent illegality, or violation of public policy. The Award, being
a reasoned and well-considered adjudication, cannot be set aside merely
because the Petitioners seek to re-agitate factual issues. It is reiterated
that Section 34 does not permit re-appreciation of evidence or an appellate
review. Reliance is placed on MMTC Ltd. v. Vedanta Ltd., reported as
(2019) 4 SCC 163.
25. Learned counsel for the Respondents, therefore, prays that the impugned
Award, having been passed after due notice, on the basis of evidence, and
within the framework of law, be upheld, and the Petition under Section 34
be dismissed.
Legal Analysis
26. This Court has heard the submissions advanced by the learned counsel for
the parties and examined the records of the arbitral proceedings as well as
the documents placed on file.
27. The Petitioners herein were arrayed as Respondent Nos. 9 to 13 before the
Arbitral Tribunal. Respondent No. 8 before the Tribunal (Ms. Lila De
Bakashi) expired during the pendency of the proceedings. The Award,
therefore, stands against the present Petitioners and Respondent Nos. 2 to
8 herein.
28. The Claimant before the Arbitral Tribunal (Respondent No. 1 herein) had
advanced a sum of Rs. 61,00,000/- to Respondent No. 2 herein.
Respondent No. 3 herein stood as the first guarantor; Respondent Nos. 4
to 8 herein constituted the second set of guarantors; and the Petitioners
(Respondent Nos. 9 to 13 before the Tribunal) formed the third set of
guarantors. The Finance-cum-Mortgage Deed dated 05.09.2009 records
that the Petitioners, being the owners of the land and entitled to 40% of
the proposed construction, along with Respondent No. 2, who was entitled
to the remaining 60%, created a mortgage over the scheduled property in
favour of the Claimant as security for the said loan. Upon the borrower's
default in repayment, the Claimant invoked the arbitration clause
contained in the said deed. As the arbitration clause named Shri Nirmal
Kumar Biswas, former District Judge, as the Sole Arbitrator, he
accordingly entered upon reference.
29. Except for the Petitioners and Respondent No. 3, all other respondents
appeared before the Tribunal. The learned Arbitrator recorded his
satisfaction that service had been duly effected upon the Petitioners;
however, they chose not to participate and were consequently proceeded ex
parte.
30. Upon examining the documents, the Arbitrator found that Respondent No.
2 executed the Finance-cum-Mortgage Deed not only in his individual
capacity but also on behalf of the second and third guarantors on the
strength of the respective powers of attorney. Regarding the Petitioners, it
was noted that Respondent No. 2 had executed the Finance-cum-Mortgage
Deed on behalf of the Petitioners pursuant to powers of attorney dated
01.03.2005, 12.03.2005 and 15.03.2005. Clause 16 of these powers of
attorney expressly empowered him to mortgage or create a charge over the
property for securing loans. The Arbitrator, therefore, held that a valid
mortgage existed and further held the liability of the guarantors to be joint
and co-extensive with that of the borrower in terms of Clause V of the
Agreement.
31. In view of the detailed discussion therein, the Sole Arbitrator held that
Claimant is entitled to get the reliefs and vide award dated 09.02.2023
awarded a sum of Rs. 2,56,60,000/- (principal with agreed interest up to
30.06.2014), pendente lite and future interest at 15% per annum, and
arbitration costs of Rs. 2,00,000/- in favour of the Claimant.
32. The primary contention of the Petitioners is that they revoked the power of
attorney dated 01.03.2005 vide letter dated 20.06.2007 and a
corresponding newspaper publication, and therefore Respondent No. 2 had
no authority to execute the Finance-cum-Mortgage Deed on 05.09.2009.
They further rely on their reply dated 08.12.2014 addressed to the
Claimant's advocate reiterating such revocation.
33. This Court has considered these submissions. The Claimant's
communication dated 19.11.2014 intimating invocation of arbitration was
admittedly received by the Petitioners, who responded on 08.12.2014
raising the issue of revocation of the power of attorneys. The Claimant's
advocate thereafter, by letter dated 16.01.2015, categorically stated that a
mortgage already stood created and that proceedings would continue in
accordance with law. These communications were placed before the
Tribunal. On perusal of the aforesaid communications, the Arbitral
Tribunal, in its Minutes dated 21.01.2015, observed that the Petitioners
could not advance their pleadings or objections through personal
correspondence addressed to the Claimant or its counsel. Accordingly, the
Tribunal directed that the Petitioners be formally notified to appear before
it and raise any objections they sought to rely upon. However, the notices
sent to their address were returned marked "Delivery attempted -
Addressee absent - Intimation served." The Arbitrator then directed service
through special messenger. The affidavit of service filed by one Samir Bera
recorded that envelopes were returned with the endorsements "Refused,"
"Left," and "Unclaimed." The Tribunal, being satisfied that service was duly
effected, treated such service as good service.
34. In view of the Petitioners' admitted knowledge of invocation of arbitration
since November 2014, coupled with the Arbitrator's detailed satisfaction on
service, this Court holds that service upon the Petitioners was duly
completed. Despite such knowledge, the Petitioners consciously chose not
to participate in the arbitral proceedings.
35. Once the Arbitrator records satisfaction regarding service, and such
finding is founded on material placed on record, the same cannot be lightly
interfered with in a Section 34 proceeding. The mandate of the Tribunal
under Section 25(b) is clear, where a party, despite due notice, fails to
appear or present its case, the Arbitral Tribunal is empowered to proceed
ex parte. The Petitioners, though aware of the arbitral proceedings, neither
appeared before the Tribunal nor sought an opportunity to contest the
claim. They did not file a written statement, did not challenge the
mortgage, and did not seek any adjudication of their alleged revocation of
the power of attorney. The objections that they now raise whether relating
to want of authority, alleged fraud, or invalidity of the mortgage are all
issues of fact which ought to have been urged before the Arbitral Tribunal.
36. A party who consciously avoids participating in the arbitral process cannot
be permitted to raise factual disputes for the first time under Section 34.
The jurisdiction under Section 34 is supervisory and not appellate in
nature, and the Court cannot substitute its view for that of the Tribunal or
undertake a re-appreciation of evidence. The Petitioners, by their own
conduct, deprived the Tribunal of the opportunity to adjudicate their
objections based on evidence. They cannot now rely on their own
abstention to assail findings that the Tribunal was forced to render ex
parte.
37. It is a settled principle of arbitration jurisprudence that a party who has
had the opportunity but fails to participate in the proceedings is deemed to
have waived its right to contend that the Tribunal ought to have
considered issues which were never placed before it. Allowing such
objections at the Section 34 stage would not only defeat the principle of
minimal judicial interference but would also encourage parties to remain
absent at will and disturb the finality of arbitral awards.
38. In the present case, therefore, this Court is of the considered view that the
Petitioners, having deliberately chosen not to appear before the Arbitral
Tribunal despite due service and clear knowledge of the proceedings,
cannot now invoke Section 34 to raise contentions that are fundamentally
factual in nature and which they ought to have raised before the Tribunal.
Their objections are barred by the principles of waiver, acquiescence, and
constructive res judicata, and the scope of interference under Section 34
does not extend to permitting a party to make up for its own deliberate
default.
39. This Court also observes that the Petitioners have not initiated any civil or
criminal proceedings against Respondent No. 2 in respect of the alleged
fraud. The absence of any parallel action substantially weakens the
credibility of their allegations. It is well settled that bald and
unsubstantiated assertions of fraud, without any contemporaneous steps
or supporting material, cannot be permitted to defeat or overshadow a
well-reasoned and cogent arbitral award. Mere invocation of the term
"fraud" is insufficient to displace findings duly arrived at by the Arbitral
Tribunal after appreciation of evidence. In the present case, the Petitioners
have failed to make out any ground warranting interference.
Conclusion
40. In light of the above findings, this Court is satisfied that the Petitioners
were duly served and had clear knowledge of the arbitral proceedings, yet
deliberately chose not to participate. Having wilfully abstained from
presenting their defence before the Tribunal, they cannot now invoke the
limited jurisdiction under Section 34 to raise objections which are factual
in nature and which they ought to have raised before the Arbitrator. The
scope of interference under Section 34 is narrow and does not permit re-
appreciation of evidence, rehearing on merits, reassessment of factual
disputes, or substitution of the Court's view in place of the Arbitrator's
conclusions.
41. This Court further finds that the Award is reasoned, founded on the
material placed before the Tribunal, and does not suffer from perversity,
patent illegality, or any violation of the fundamental policy of Indian law.
The Petitioners' attempt to challenge the Award on grounds never urged
before the Arbitrator is impermissible within the narrow contours of
Section 34. In the absence of any ground warranting interference, this
Court sees no reason to disturb the impugned Award dated 09.02.2023.
42. Accordingly, the present Petition stands dismissed.
43. The Department is hereby directed to release the original documents to the
petitioner upon receipt of duly submitted photocopies.
(GAURANG KANTH, J.)
SAKIL AMED (P.A)
