Delhi High Court
Gail India Ltd vs M/S Advance Infrastructures Pvt. ... on 20 October, 2023
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Judgment delivered on: 20.10.2023
+ FAO(OS) (COMM) 234/2023 & CM APPL. 55394-97/2023
GAIL INDIA LTD ..... Petitioner
Versus
M/S ADVANCE INFRASTRUCTURES PVT. LTD & ANR...Respondents
Advocates who appeared in this case:
For the Appellant: Mr. Vivek Kohli, Senior Advocate with Mr. Nishant
Awana, Ms. Rini Badoni, Mr. Hardik Choudhary,
Advocates and Mr. Bhuwan Yadav, Senior Manager (Law).
For the Respondents: Mr. Sanjay Jain, Senior Advocate with Mr. Abhijit Mittal, Mr.
Anukalp Jain, Ms. Harshita Sukhija, Mr. Nishank Tripathi, Mr.
Pulkit Khanduja and Ms. Shaivya Singh, Advocates.
CORAM:-
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
HON'BLE MR. JUSTICE MANOJ JAIN
JUDGMENT
SANJEEV SACHDEVA, J. (ORAL)
1. Appellant impugns order dated 13.10.2023, whereby in a
petition under Section 9 of the Arbitration and Conciliation Act, 1996
(hereinafter referred to as the Act), a learned Single Judge of this
Court has restrained the appellant from encashing the Performance
Signature Not Verified
Digitally Signed
Signing Date:21.10.2023
18:44:46
Security Bank Guarantee dated 19.07.2021 as amended on
26.09.2023.
2. Learned senior counsel appearing for the appellant submits that
the petition under Section 9 of the Act was not maintainable inasmuch
as the Central Bureau of Investigation has registered an FIR alleging
corrupt practices and since an FIR was registered, the same became an
excepted matter in terms of sub-clause 2.6 of Clause 44 (i.e. Dispute
Resolution Mechanism) of the subject contract.
3. Learned counsel further submits that the petition itself was
premature for the reason that invocation of the Bank Guarantee had
not yet happened.
4. Learned senior counsel appearing for the respondent per contra
submits that prior to the matter becoming an excepted clause,
appellant had to follow the procedure mentioned in Clause 39 of the
contract between the parties which inter-alia involves issuance of
show cause notice, issuance of banning order and providing a remedy
of appeal.
5. Learned counsel, however, without prejudice to the above and
in view of the objections raised by the appellant seeks leave to
withdraw the petition under Section 9 of the Act filed and pending
Signature Not Verified
Digitally Signed
Signing Date:21.10.2023
18:44:46
before the learned single Judge, reserving the right of the respondents
to take such remedies as may be available in law at a later stage.
6. In view of the above, the impugned order dated 13.10.2023 in
OMP (I) (COMM) 331/2023 is set aside. OMP (I) (COMM)
331/2023 is also dismissed as withdrawn.
7. It is clarified that this Court has neither considered, nor
commented on the merits of the contentions of either party or the legal
objections and submissions made by either party. All rights and
contention of the parties are reserved.
8. The appeal is disposed of in the above terms.
9. Order dasti under signature of the Court Master.
SANJEEV SACHDEVA, J
MANOJ JAIN, J
OCTOBER 20 2023/NA
Signature Not Verified
Digitally Signed
Signing Date:21.10.2023
18:44:46
