HDFC BANK LTD. vs. UNION OF INDIA

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL/ APPELLATE JURISDICTION  I.A. No.68597 of 2021 AND I.A. No. 51632 of 2022  IN & WRIT PETITION (CIVIL) NO.1159 OF 2019 HDFC BANK LTD. & ORS.      ...PETITIONER (S)   VERSUS UNION OF INDIA & ORS.  ...RESPONDENT (S) WITH  I.A. No.54521 of 2022 IN & WRIT PETITION (CIVIL) NO.683 OF 2021 WRIT PETITION (CIVIL) NO. 1469 OF 2019 WRIT PETITION (CIVIL) NO.690 OF 2021 WRIT PETITION (CIVIL) NO.709 OF 2021 WRIT PETITION (CIVIL) NO.768 OF 2021 WRIT PETITION (CIVIL) NO.765 OF 2021 SPECIAL LEAVE PETITION (CIVIL) NO.14343 OF 2022   O R D E R 1 B.R. GAVAI, J. For the reasons stated in I.A. No.68597 of 2021 in Writ 1. Petition (Civil) No.1159 of 2019 for Impleadment, the same is allowed.  2. This   batch   of   writ   petitions   has   been   filed   by   various Banks   including   private   banks,   inter   alia,   challenging   the action   of   the   respondent­Reserve   Bank   of   India   (hereinafter referred to as “RBI”) in directing disclosure of confidential and sensitive information pertaining to their affairs, their employees and their customers under the Right to Information Act, 2005 (hereinafter   referred   to   as   “the   RTI   Act”),   which,   in   their submission, is otherwise exempt under Section 8 thereof.    3. We are treating Writ Petition (Civil) No. 1159 of 2019 as the lead matter.  4. Interlocutory Applications being I.A. No. 51632 of 2022 in Writ Petition (Civil) No.1159 of 2019 and I.A. No.54521 of 2022 in Writ Petition (Civil) No.683 of 2021 have been filed by the 2 applicant­Girish   Mittal,   thereby   seeking   dismissal   of   the present writ petitions.  5. It is the contention of the applicant that the present writ petitions, in effect, are challenging the final judgment and order th dated 16  December 2015, passed by this Court in the case of 1 Reserve Bank of India vs. Jayantilal N. Mistry  and hence the same is not maintainable and is liable to be dismissed.   We have heard Mr. Prashant Bhushan, learned counsel 6. appearing   on   behalf   of   the   applicant­Girish   Mittal   and   Mr. Rakesh Dwivedi, Mr. Mukul Rohatgi, Mr. Dushyant Dave, Mr. Jaideep   Gupta,   and   Mr.   K.V.   Viswanathan,   learned   Senior Counsels and Mr. Divyanshu Sahay, learned counsel appearing on behalf of the writ petitioners/Banks.  7. Mr. Prashant Bhushan, learned counsel, submitted that the   issue   which   is   sought   to   be   raised   in   the   present   writ petitions has already been put to rest by a judgment of this court in the case of    .   It is further Jayantilal N. Mistry (supra) 1 (2016) 3 SCC 525 3 submitted that this Court, in the case of   Girish Mittal vs. 2 , while holding that the Parvati V. Sundaram and another   RBI   has   committed   contempt   of   this   Court   by   exempting disclosure of material that was directed to be given by this Court, has also held that the RBI was duty bound to furnish all information relating to inspection reports and other materials.   8. Mr. Prashant Bhushan relies on the judgment of a Nine­ Judge Bench of this Court in the case of   Naresh Shridhar 3 Mirajkar and others vs. State of Maharashtra and Anr.  in support of his proposition that a judicial decision cannot be corrected  by  this   Court  in  exercise  of   its  jurisdiction  under Article 32 of the Constitution of India.   He also relied on the judgment of a Seven­Judge Bench of this Court in the case of 4   to contend that A.R. Antulay vs. R.S. Nayak and another the judicial proceedings in this Court are not subject to the writ jurisdiction thereof. 2 (2019) 20 SCC 747 = Contempt Petition (C) No. 928 of 2016 in Transfer Case (C) No. th 95 of 2015, decided on 26 April 2019 3 (1966) 3 SCR 744 4 (1988) 2 SCC 602 4 9. Mr. Prashant Bhushan further submitted that this Court in the case of  Anil Kumar Barat vs. Secretary, Indian Tea 5 Association and others   has also held that the validity of an order   passed   by   this   Court   itself   cannot   be   subject   to  writ jurisdiction of this Court.   Mr. Bhushan also relied on the judgments of a Three­ 10. Judge Bench of this Court in the cases of  Khoday Distilleries Ltd. and another vs. Registrar General, Supreme Court of 6 7 India ,   Mohd. Aslam vs. Union of India and others   and Union   of   India   and   others   vs.   Major   S.P.   Sharma   and 8 others  and the judgment of a Five­Judge Bench of this Court in   the   case   of   Rupa   Ashok   Hurra   vs.   Ashok   Hurra   and 9 another  to buttress his submissions. 11. Mr.   Bhushan   further   submitted   that   in   the   case   of Jayantilal   N.   Mistry   (supra) ,   several   Miscellaneous 5 (2001) 5 SCC 42 6 (1996) 3 SCC 114 7 (1996) 2 SCC 749 8 (2014) 6 SCC 351 9 (2002) 4 SCC 388 5 Applications were filed on behalf of the Banks for impleadment. As such, the judgment delivered in the case of  Jayantilal N.     is   after   consideration   of   rival   submissions, Mistry (supra) which now cannot be reopened.  He further submitted that this th Court by order dated 28  April 2021, passed in M.A. No.2342 of 2019   in   Transferred   Case   (Civil)   No.91   of   2015   and   other connected matters has specifically rejected the prayer filed by the Banks (writ petitioners herein) for recall of the judgment th dated 16  December 2015 passed by this Court in the case of Jayantilal N. Mistry   (supra) ,   and   as such, the present writ petitions are liable to be dismissed.   Per   contra,   the   learned   Senior   Counsels   appearing   on 12. behalf of the writ petitioners/Banks submit that though  M.A. No.2342 of 2019 in Transferred Case (Civil) No.91 of 2015 and other connected matters were rejected by this Court by order th dated 28  April 2021, this Court clarified that the dismissal of those   applications   shall   not   prevent   the   applicant­Banks therein to pursue other remedies available to them in law. It is 6 thus submitted that the said order would not come in the way of the present petitioners in filing the present petitions.  13. It is submitted that Section 11 of the RTI Act provides that when any information relating to third party has been sought, a written notice is required to be given to such third party of the request,   by   the   Central   Public   Information   Officer   or   State Public   Information   Officer,   as   the   case   may   be,   and   the submissions by such third party are required to be taken into consideration while taking a decision about the disclosure of the information. Reliance in this respect has been placed on the judgment   of   this   Court   in   the   case   of   Chief   Information

is   submitted   that   this   Court   in   the   case   of   Jayantilal   N. Mistry   (supra)  has not taken into consideration this aspect of the matter.   14. It   is   further   submitted   on   behalf   of   the   writ petitioners/Banks that the right to privacy has been said to be 10 (2020) 4 SCC 702 7 as   implicit   fundamental   right   by   a   Five­Judge   Constitution Bench of this Court in the case of  Supreme Court Advocates­ 11 . It on­Record Association and another vs. Union of India   is submitted that the said view is also reiterated by a Nine­   Judge Constitution Bench of this Court in the case of   K.S.

privacy as a fundamental right.    15. Mr. Rakesh Dwivedi, learned Senior Counsel, relied on the

support of the proposition that no man should suffer because of the mistake of the Court.     He submits that the rules of procedure are the handmaidens of justice and not the mistress

further   relies  on  the   judgment  of   this  Court  in  the   case of Sanjay   Singh   and   another   vs.   U.P.   Public   Service 11 (2016) 5 SCC 1 12 (2017) 10 SCC 1 8

submission that the petition would be tenable.   16. Mr.   Mukul   Rohatgi,   learned   Senior   Counsel,   submitted that the petitioners herein are private banks and not a public authority   as   defined   under   the   RTI   Act.     He   relies   on   the

Cooperative Bank Limited and others vs. State of Kerala

under Section 35 of the Banking Regulation Act, 1949 are so confidential that they cannot even be provided to the Directors individually.  He relies on the communication issued by the RBI

17. Mr. Rohatgi further submitted that an earlier policy as

provisions of Section 8 of the RTI Act, the provisions of the Reserve Bank of India Act, 1934 (hereinafter referred to as “the 13 (2007) 3 SCC 720 14 (2013) 16 SCC 82 9 RBI Act”) and the Banking Regulation Act, 1949. However, in

providing therein that the disclosure of information was to be in accordance   with   the   judgment   and   order   of   this   Court   in

Public Service Commission vs. Saiyed Hussain Abbas Rizwi 15  in support of his submission that the Court will and another have to strike a balance between public interest and private interest.   He also relies on the judgment of this Court in the

personal information cannot be directed to be disclosed unless outweighing public interest demands it to be done.   Mr. K.V. Viswanathan, learned Senior Counsel submits 18. that HDFC Bank, Kotak Bank and Bandhan Bank were not 15 (2012) 13 SCC 61 16 (2013) 1 SCC 212 10

submits   that   sub­Section   (5)   of   Section   35   of   the   Banking Regulation  Act, 1949  provides a  specific procedure as  to in what manner the inspection report would be published.   He submits that when a special Act provides a particular manner for disclosure of an information, it will have an overriding effect over the RTI Act. The learned Senior Counsel submits that the

19. Mr. Jaideep Gupta, learned Senior Counsel submitted that

taken   into   consideration   the   provisions   of   the   Credit Information Companies (Regulation) Act, 2005.   20. Mr. Dushyant Dave, learned Senior Counsel, submitted that   Section   45NB   of   the   RBI   Act   emphasizes   on   the confidentiality   of   certain   information   with   regard   to   non­ banking companies.  He submits that sub­section (4) of Section 45NB of the RBI Act, which is a non­obstante clause, provides 11 that, notwithstanding anything contained in any law for the time being in force, no court or tribunal or other authority shall compel   the   Bank   to   produce   or   to   give   inspection   of   any statement or other material obtained by the Bank under any provisions of this Chapter. He submits that this provision has

21. It is submitted on behalf of all the writ petitioners/Banks that what is under challenge is the action of the RBI compelling the petitioners to disclose certain information which itself is exempted under the provisions of the RBI Act.  It is submitted that various other special enactments specifically prohibit such information to be disclosed.  It is submitted that since the RBI’s directions are issued in pursuance to the judgments of this

and the only remedy that is available to the petitioners is by way of the present writ petitions.   It is submitted by learned Senior   Counsels   appearing   on   behalf   of   the   writ 12 petitioners/Banks   that   this   Court   in   Jayantilal   N.   Mistry  does not notice the judgment of this Court in the case (supra) of   Supreme   Court   Advocates­on­Record   Association   and another (supra).    The judgment of this Court in the case of Supreme   Court   Advocates­on­Record   Association   and th another (supra)  was rendered on 16  October 2015, whereas the judgment of this Court in the case of  Jayantilal N. Mistry th (supra)   was rendered on 16   December 2015.   It is further submitted that, in view of the judgment of the Constitution Bench consisting of Nine Hon’ble Judges in the case of   K.S. Puttaswamy and another  (supra)  clearly recognizing the right to privacy as a fundamental right, the law laid down by this Court   in   the   case   of       to   the Jayantilal   N.   Mistry (supra) contrary   is   no   more   a   good   law   and,   therefore,   requires reconsideration by a larger Bench. 22. In the case of   Naresh Shridhar Mirajkar and others ,   a Nine­Judge Constitution Bench of this Court was (supra) considering as to whether an order passed by the High Court 13 on original side in the proceedings before it could be challenged under   Article   32   of   the   Constitution   for   enforcement   of fundamental rights guaranteed under Article 19(1)(a), (d) and (g) of the Constitution of India.  It will be relevant to refer to the following observations of this Court in the said case:   “The basis of Mr Setalvad's argument is that the   impugned   order  is  not  an  order  inter­ partes, as it affects the fundamental rights of the strangers to the litigation, and that the said order is without jurisdiction.   We have already   held   that   the   impugned   order cannot be said to affect the fundamental rights of the petitioners and that though it is not inter­partes in the sense that it affects   strangers   to   the   proceedings,   it has   been   passed   by   the   High   Court   in relation to a matter pending before it for its adjudication and as such, like other judicial orders passed by the High Court in   proceedings   pending   before   it,   the correctness of the impugned order can be challenged   only   by   appeal   and   not   by   We have also held that writ proceedings. the High Court has inherent jurisdiction to pass such an order. But apart from this aspect of the matter, we think it would be inappropriate to allow the  petitioners to raise the  question about the jurisdiction of the High Court to pass the impugned order in proceedings under Article 14 32   which   seek   for   the   issue   of   a   writ   of certiorari   to   correct   the   said   order.   If questions about the jurisdiction of superior courts of plenary jurisdiction to pass orders like the impugned order are allowed to be canvassed in writ proceedings under Article 32, logically, it would be difficult to make a valid distinction between the orders passed by the High Courts inter­partes, and those which are not inter­partes in the sense that they   bind   strangers   to   the   proceedings. Therefore, in our opinion, having regard to the fact that the impugned order has been passed by a superior court of record in the exercise of its inherent powers, the question about the existence of the said jurisdiction as well as the validity or propriety of the order cannot be raised in writ proceedings taken out by the petitioners for the issue of a writ of certiorari under Article 32.” [emphasis supplied] 23. It could thus be seen that the Nine­Judge Bench of this Court,  speaking   through   P.B.   Gajendragadkar,   CJ., categorically held that the impugned orders could not  affect the fundamental rights of the petitioners.  It has further been held that since the order was passed in the proceedings pending before the High Court, the correctness of the impugned order could   be   challenged   only   by   appeal   and   not   by   writ proceedings.  It has been further held that, having regard to the 15 fact that the order had been passed by a superior court of record in the exercise of its inherent powers, the question about the existence of the said jurisdiction as well as the validity or propriety of the order could not be raised in writ proceedings taken out by the petitioners for the issue of a writ of certiorari under Article 32.  This Court further observed thus: “We are, therefore, satisfied that so far as the jurisdiction of this Court to issue writs of certiorari is concerned, it is impossible to accept the argument of the petitioners that judicial orders passed by High Courts in or in   relation   to   proceedings   pending   before them,   are   amenable   to   be   corrected   by exercise of the said jurisdiction.   We have no doubt that it would be unreasonable to attempt to rationalise the assumption of   jurisdiction   by   this   Court   under Article 32 to correct such judicial orders on   the   fanciful   hypothesis   that   High Courts may pass extravagant orders in or in relation to matters pending before them   and   that   a  remedy   by  way   of   a writ   of  certiorari should,  therefore,   be sought for and be deemed to be included within the scope of Article 32.  The words used in Article 32 are no doubt wide; but having regard to the considerations which we   have   set   out   in   the   course   of   this judgment,   we   are   satisfied   that   the impugned order cannot be brought within 16 the   scope   of   this   Court's   jurisdiction   to issue a writ of certiorari under Article 32; to hold otherwise would be repugnant to the well­recognised limitations within which the jurisdiction to issue writs of certiorari can be   exercised   and   inconsistent   with   the uniform trend of this Court's decisions in relation to the said point.” [emphasis supplied] 24. It could thus be seen that this Court held that it would be unreasonable to hold that this Court, under Article 32, could correct the judicial orders on the  fanciful hypothesis that High Courts may pass extravagant orders in or in relation to matters pending before them and therefore this Court can correct the same by issuance of a writ of certiorari under Article 32.  This Court held that though the words used in Article 32 are wide, the order impugned before it could not be brought within the scope of this Court’s jurisdiction to issue a writ of certiorari under Article 32.     Insofar as the judgment of this Court in the case of 25. Khoday Distilleries Ltd. and another (supra) , on which Mr. Prashant Bhushan placed reliance, is concerned, this Court in 17 the   said   case   was   considering   therein   a   challenge   to   the correctness of the decision on merits after the appeal as well as review petition were dismissed.   26. In the case of  Mohd. Aslam (supra),  this Court held that Article 32 of the Constitution was not available to assail the correctness of a decision on merits or to claim reconsideration. It, however, considered the contention raised on behalf of the petitioners that the judgment in the case of  Manohar Joshi vs. 17 was in conflict with the Nitin Bhaurao Patil and another   Constitution Bench judgement of this Court in the case of  S.R. 18 . This Bommai and others vs. Union of India and others     Court   after considering the submissions found that the opinion so expressed was misplaced.  27. Insofar as the judgment of this Court in the case of  Major   is concerned, in the said S.P. Sharma and others (supra) case, the first round of litigation arising out of termination of respondent­employee   had   reached   finality   upto   this   Court. 17 (1996) 1 SCC 169 18 (1994) 3 SCC 1 18 However, the same was sought to be reopened by filing another writ petition before the High Court.   In this background, this Court observed thus: “ 90.  Violation   of   fundamental   rights guaranteed under the Constitution have to be protected, but at the same time, it is the duty of   the   court   to   ensure   that   the   decisions rendered   by   the   court   are   not   overturned frequently,   that   too,   when   challenged collaterally as that was directly affecting the basic   structure   of   the   Constitution incorporating the power of judicial review of this Court. There is no doubt that this Court has an extensive power to correct an error or to review its decision but that cannot be done at the cost of doctrine of finality. An issue of law can be overruled later on, but a question of fact or, as in the present case, the dispute with   regard   to   the   termination   of   services cannot be reopened once it has been finally sealed   in  proceedings   inter   se   between  the parties up to this Court way back in 1980.” It could thus be seen that this court has held that when a 28. question   of   fact   has   reached   finality   inter   se   between   the parties,   it   cannot   be   reopened   in   a   collateral   proceeding. However, it has been observed that an issue of law can be overruled later on.  19 29. Mr. Prashant Bhushan strongly relied on the judgment of this Court in the case of  It will be Rupa Ashok Hurra (supra).   relevant to refer to the following observations of this Court in the judgment of Quadri, J.  “41. At one time adherence to the principle of  stare decisis  was so rigidly followed in the courts   governed   by   the   English jurisprudence that departing from an earlier precedent was considered heresy. With the declaration of the practice statement by the House of Lords, the highest court in England was   enabled   to   depart   from   a   previous decision   when   it   appeared   right   to   do   so. The   next   step   forward   by   the   highest court   to   do   justice   was   to   review   its judgment inter   partes to   correct injustice.   So   far   as   this   Court   is concerned, we have already pointed out above   that   it   has   been   conferred   the power to review its own judgments under Article 137 of the Constitution. The role of the judiciary to merely interpret and declare   the   law   was   the   concept   of   a bygone age. It is no more open to debate as it is fairly settled that the courts can so   mould   and   lay   down   the   law formulating principles and guidelines as to   adapt   and   adjust   to   the   changing conditions   of   the   society,   the   ultimate objective being to dispense justice. In the recent years there is a discernible shift 20 in   the   approach   of   the   final   courts   in favour of rendering justice on the facts presented   before   them,   without abrogating but bypassing the principle of finality   of   the   judgment.   In  Union   of India  v.  Raghubir  Singh  [(1989)  2   SCC   754] Pathak,  C.J.   speaking  for   the  Constitution Bench aptly observed: (SCC pp. 766­67, para 10) “10. But like all principles evolved by man for the regulation of the social order,   the   doctrine   of   binding precedent   is   circumscribed   in   its governance by perceptible limitations, limitations arising by reference to the need for readjustment in a changing society,   a   readjustment   of   legal norms demanded by a changed social context.   This   need   for   adapting   the law   to   new   urges   in   society   brings home   the   truth   of   the   Holmesian aphorism that ‘the life of the law has not been logic it has been experience’ (Oliver   Wendell   Holmes   :  The Common Law , p. 5), and again when he declared in another study (Oliver Wendell   Holmes   :  Common   Carriers and the Common Law , (1943) 9 Curr LT 387, 388) that ‘the law is forever adopting new principles from life at one end’, and ‘sloughing off’ old ones at   the   other.   Explaining   the conceptual   import   of   what   Holmes had   said,   Julius   Stone   elaborated that it is by the introduction of new extra­legal   propositions   emerging 21 from experience to serve as premises, or   by   experience­guided   choice between competing legal propositions, rather than by the operation of logic upon existing legal propositions, that the   growth   of   law   tends   to   be determined   (Julius   Stone   :  Legal Systems   &   Lawyers   Reasoning ,   pp. 58­59).” 42.  The   concern   of   this   Court   for rendering justice in a cause is not less important than the principle of finality of   its   judgment.   We   are   faced   with competing   principles   —   ensuring certainty and finality of a judgment of the Court of last resort and dispensing justice   on   reconsideration   of   a judgment   on   the   ground   that   it   is vitiated   being   in   violation   of   the principles of natural justice or giving scope for apprehension of bias due to a Judge who participated in the decision­ making process not disclosing his links with a party to the case, or on account of   abuse   of   the   process   of   the   court . Such   a   judgment,   far   from   ensuring finality,   will   always   remain   under   the cloud of uncertainty. Almighty alone is the dispenser of absolute justice — a concept which is not disputed but by a few.   We are of the view that though Judges of the highest court do their best, subject of   course  to  the  limitation  of  human fallibility, yet situations may arise, in the   rarest   of   the   rare   cases,   which 22 would   require   reconsideration   of   a final judgment to set right miscarriage of justice complained of. In such case it   would  not   only  be   proper  but   also obligatory both legally and morally to After giving our anxious rectify the error.  consideration   to   the   question,   we   are persuaded   to   hold   that   the   duty   to   do justice in these rarest of rare cases shall have to prevail over the policy of certainty of judgment as though it is essentially in the public interest that a final judgment of the final court in the country should not be   open   to   challenge,   yet   there   may   be circumstances,   as   mentioned   above, wherein   declining   to   reconsider   the judgment would be oppressive to judicial conscience and would cause perpetuation of irremediable injustice. xxx xxx xxx 49.  The upshot of the discussion in our view is that this Court, to prevent abuse of its process and to cure a gross miscarriage of justice, may reconsider its judgments in exercise of its inherent power.” [emphasis supplied] This Court in the aforesaid case held that the  concern of 30. this Court for rendering justice in a cause is not less important than the principle of finality of its judgment. The Court has to balance ensuring certainty and finality of a judgment of the 23 Court of last resort on one hand and dispensing justice on reconsideration   of   a   judgment   on   the   valid   grounds   on   the other hand.   This Court has observed that though Judges of the highest court do their best, yet situations may arise, in the rarest of the rare cases, which would require reconsideration of a final judgment to set right miscarriage of justice complained of.   It has been held that in such a case it would not only be proper but also obligatory both legally and morally to rectify the error.   This Court further held that to prevent abuse of its process and to cure a gross miscarriage of justice, the Court may reconsider its judgments in exercise of its inherent power.

“ . Lord   Cairns   in  Rodger  v.  Comptoir 82 D'escompte De Paris  [(1869­71) LR 3 PC 465, 475 : 17 ER 120] observed thus: “Now,   Their   Lordships   are   of opinion, that one of the first and highest   duties   of   all   courts   is   to take care that the act of the court does no injury to any of the suitors, and when the expression ‘the act of 24 the court’ is used, it does not mean merely the act of the primary court, or   of   any   intermediate   court   of appeal, but the act of the court as a whole, from the lowest court which entertains   jurisdiction   over   the matter   up   to   the   highest   court which finally disposes of the case. It is   the  duty  of   the   aggregate   of those Tribunals, if I may use the expression, to take care that no act of   the   court  in   the   course   of   the whole of  the  proceedings does an injury to the suitors in the court.  83 . This passage was quoted in the Gujarat High Court by D.A. Desai, J., speaking for the Gujarat High Court in  Soni Vrajlal  v.  Soni Jadavji  [AIR 1972 Guj 148 : (1972) 13 Guj LR 555] as mentioned before. It appears that in giving directions on 16­2­1984, this Court acted   inasmuch it did not bear per incuriam in mind consciously the consequences and the   provisions   of   Sections   6   and   7   of   the 1952   Act   and   the   binding   nature   of   the larger   Bench   decision   in  Anwar   Ali   Sarkar case  [AIR 1952 SC 75 : 1952 SCR 284 : 1952 Cri LJ 510] which was not adverted to by this   Court.  The  basic  fundamentals  of  the administration of justice are simple. No man should suffer because of the mistake of the court.   No   man   should   suffer   a   wrong   by technical procedure of irregularities. Rules or procedures are the handmaids of justice and not   the   mistress   of   the   justice.  Ex   debito justitiae , we must do justice to him. If a man has been wronged so long as it lies within the human machinery of administration of 25 justice that wrong must be remedied. This is a peculiar fact of this case which requires emphasis.” 32. It   could   thus   be   seen   that   the   principle   of   ex   debito justitiae   has been emphasized.   This Court held that n o man should  suffer because of  the mistake of  the court.  No man should suffer a wrong by technical procedure of irregularities. It has been held that the rules of procedure are the handmaidens of justice and not the mistress of justice.  It has further been held that if a man has been wronged, so long as the wrong lies within the human machinery of administration of justice, that wrong must be remedied.  33. Ranganath Misra, J., in his concurrent opinion, observed thus: “ 102 . This   being   the   apex   court,   no litigant has any opportunity of approaching any higher forum to question its decisions. Lord Buckmaster in  Montreal Street Railway Co.  v.  Normadin  [1917 AC 170] ( sic ) stated: All   rules   of   court   are   nothing   but provisions   intended   to   secure   proper administration   of   justice.   It   is, 26 therefore, essential that they should be made  to serve  and  be subordinate   to that purpose. This   Court   in  State   of Gujarat  v.  Ramprakash P. Puri  [(1969) 3 SCC 156 : 1970 SCC (Cri) 29 : (1970) 2 SCR 875] reiterated the position by saying [SCC p. 159 : SCC (Cri) p. 31, para 8] Procedure has been described to be a handmaid and not a mistress of law, intended to subserve and facilitate the cause of justice and not to govern or obstruct it. Like all rules of procedure, this rule demands a construction which would promote this cause Once judicial satisfaction is reached that the direction was not open to be made and it is accepted as a mistake of the court, it is not only   appropriate   but   also   the   duty   of   the court   to   rectify   the   mistake   by   exercising inherent   powers.   Judicial   opinion   heavily leans in favour of this view that a mistake of the court can be corrected by the court itself without any fetters. This is on the principle as   indicated   in   ( Alexander )  Rodger  [(1969­71) LR 3 PC 465 : 17 ER 120] . I case am of the view that in the present situation, the court's inherent powers can be exercised to   remedy   the   mistake.   Mahajan.,   J. speaking   for   a   Four   Judge   Bench 27 in  Keshardeo   Chamria  v.  Radha   Kissen  [1953 SCR 136 : AIR 1953 SC 23] Chamria at Page 153 stated: The judge had jurisdiction to correct his own   error   without   entering   into   a discussion of the grounds taken by the decree­holder   or   the   objections   raised by the judgment­debtors.   103 . The   Privy   Council   in  Debi   Bakhsh Singh  v.  Habib Shah  [ILR (1913) 35 All 331] pointed out that an abuse of the process of the court may be committed by the court or by   a   party.   Where   a   court   employed   a procedure in doing something which it never intended to do and there is an abuse of the process of the court it can be corrected. Lord Shaw spoke for the Law Lords thus:  Quite apart from Section 151, any court might have rightly considered itself to possess an inherent power to rectify the mistake which had been inadvertently made. It   was   pointed   out   by   the   Privy   Council in  The Bolivar  [AIR 1916 PC 85] that: Where   substantial   injustice   would otherwise   result,   the   Court   has,   in Their   Lordships'   opinion,   an   inherent power to set aside its own judgments of condemnation so as to let in bona fide claims by parties... Indian   authorities   are   in   abundance   to support the view that injustice done should be corrected by applying the principle  actus 28 curia neminem gravabit —  an act of the court should prejudice no one.  104 . To   err   is   human,   is   the   oft­quoted saying. Courts including the apex one are no exception.   To   own   up   the   mistake   when judicial   satisfaction   is   reached   does   not militatte   against   its   status   or   authority. Perhaps it would enhance both.” It has been held that t his being the apex court, no litigant 34. has   any   opportunity   of   approaching   any   higher   forum   to question its decisions.   It has further been held that once a judicial satisfaction is reached that the direction was not open to be made and it is accepted as a mistake of the court, it is not only appropriate but also the duty of the court to rectify the mistake by exercising its inherent powers. It has been held that, to err is human, and the Courts including the Apex Court are no exception.   35. This Court in the case of   Sanjay Singh and another has observed thus: (supra)   “ 10.   The contention of the Commission also overlooks the fundamental difference between challenge to the final order forming part of the judgment and challenge to the ratio decidendi of   the   judgment.   Broadly   speaking,   every 29 judgment   of   superior   courts   has   three segments, namely, ( i ) the facts and the point at issue; ( ii ) the reasons for the decision; and ( iii ) the   final   order   containing   the   decision.   The reasons for the decision or the ratio decidendi is not the final order containing the decision. In fact, in a judgment of this Court, though the ratio decidendi may point to a particular result, the decision (final order relating to relief) may be different and not a natural consequence of the ratio decidendi of the judgment. This may happen either on account of any subsequent event   or   the   need   to   mould   the   relief   to   do complete justice in the matter. It is the ratio decidendi of a judgment and not the final order in the judgment, which forms a precedent. The term   “judgment”   and   “decision”   are   used, rather loosely, to refer to the entire judgment or the final order or the ratio decidendi of a judgment.  Rupa   Ashok   Hurra  [(2002)   4   SCC 388]   is   of   course,   an   authority   for   the proposition   that   a   petition   under   Article   32 would not be maintainable to challenge or set aside or quash the final order contained in a judgment of this Court.  It does not lay down a proposition that the ratio decidendi of any earlier decision cannot be examined or differed in another case. Where violation of a fundamental right of a citizen is alleged in a petition under Article 32, it cannot be dismissed,   as   not   maintainable,   merely because   it   seeks   to   distinguish   or challenge the ratio decidendi of an earlier judgment, except where it is between the same parties and in respect of the same cause of action.  Where a legal issue raised in a   petition   under   Article   32   is   covered   by   a 30 decision of this Court, the Court may dismiss the petition following the ratio decidendi of the earlier decision. Such dismissal is not on the ground of “maintainability” but on the ground that the issue raised is not tenable, in view of the law laid down in the earlier decision.  But if the Court is satisfied that the issue raised in the later petition requires consideration and   in   that   context   the   earlier   decision requires   re­examination,   the   Court   can certainly proceed to examine the matter (or refer the matter to a larger Bench, if the earlier decision is not of a smaller Bench). When the issue is re­examined and a view is taken different from the one taken earlier, a new   ratio   is   laid   down.   When   the   ratio decidendi   of   the   earlier   decision   undergoes such   change,   the   final   order   of   the   earlier decision   as   applicable   to   the   parties   to   the earlier   decision,   is   in   no   way   altered   or disturbed. Therefore, the contention that a writ petition   under   Article   32   is   barred   or   not maintainable with reference to an issue which is the subject­matter of an earlier decision, is rejected.” [emphasis supplied] 36. After referring to the judgment of this Court in the case of Rupa Ashok Hurra (supra) ,   this   Court has held that it does not lay down a proposition  that the ratio decidendi of an earlier decision cannot be examined or differed with in another case. 31 It has been held that if the Court is satisfied that the issue raised in the later petition requires consideration and in that context, the earlier decision requires re­examination, the Court can certainly proceed to examine the matter or refer the matter to a larger Bench, if the earlier decision is not of a smaller Bench.     This   Court,   therefore,   specifically   rejected   the contention   that   a   writ   petition   under   Article   32   of   the Constitution was barred or not maintainable with reference to an issue which was the subject matter of an earlier decision.  37. In   the   present   case,   admittedly,   the   writ petitioners/Banks were not parties in the case of  Jayantilal N.

HDFC Bank and others for recall of the judgment and order in

th Court vide order dated 28  April 2021, this Court in the said order specifically observed thus: “The dismissal of these applications shall not prevent   the   applicants   to   pursue   other remedies available to them in law.” 32 It is thus clear that this Court did not foreclose the right 38. of the petitioners/Banks to pursue other remedies available to them in law.  39. In   view   of   the   judgment   of   this   Court   in   the   case   of

directions to the petitioners/Banks to disclose information even with regard to the individual customers of the Bank.  In effect, it may adversely affect the individuals’ fundamental right to privacy.   40. A Nine­Judge Constitution Bench of this Court in the case of   K.S. Puttaswamy and another (supra)   has held that the right to privacy is a fundamental right.   No doubt that the right to information is also a fundamental right.  In case of such a conflict, the Court is required to achieve a sense of balance.   41. A   perusal   of   the   judgments   of   this   Court   cited   supra would reveal that it has been held that though the concept of finality of judgment has to be preserved, at the same time, the 33 principle of  ex debito justitiae  cannot be given a go­bye.  If the Court   finds   that   the   earlier   judgment   does   not   lay   down  a correct position of law, it is always permissible for this Court to reconsider the same and if necessary, to refer it to a larger Bench.   Without expressing any final opinion,  , we find 42. prima facie that the judgment of this Court in the case of   Jayantilal N.

balancing the right to information and the right to privacy.  The petitioners have challenged the action of the respondent­RBI, vide which the RBI issued directions to the petitioners/Banks to   disclose   certain   information,   which   according   to   the petitioners is not only contrary to the provisions as contained in the RTI Act, the RBI Act and the Banking Regulation Act, 1949, but also adversely affects the right to privacy of such Banks   and   their   consumers.     The   RBI   has   issued   such directions in view of the decision of this Court in the case of

34 such,   the   petitioners   would   have   no   other   remedy   than   to approach this Court.   As observed by Ranganath Misra, J. in

Court,   no   litigant   has   any   opportunity   of   approaching   any higher   forum   to   question   its   decision.     The   only   remedy available to the petitioners would be to approach this Court by way of writ petition under Article 32 of the Constitution of India for protection of the fundamental rights of their customers, who are citizens of India.    We,   therefore,   hold   that   the   preliminary   objection   as 43. raised is not sustainable.   The same is rejected.  I.A. No.51632 of   2022   in   Writ   Petition   (Civil)   No.1159   of   2019   and   I.A. No.54521 of 2022 in Writ Petition (Civil) No.683 of 2021 are accordingly dismissed.  …….........................J.        [B.R. GAVAI] …….........................J.        [C.T. RAVIKUMAR] NEW DELHI; SEPTEMBER 30, 2022. 35