M/S. Brahmaputra Concrete Pipe Industries vs. The Assam State Electricity Board

2024 INSC 145 REPORTABLE IN THE SUPREME COURT OF INDIA INHERANT JURISDICTION MISCELLANEOUS APPLICATION (CIVIL) NO. 2045 OF 2022 IN  CURATIVE PETITION (CIVIL) DIARY NO. 23828 OF 2020 IN  REVIEW PETITION (CIVIL) NO.789 OF 2019 IN CIVIL APPEAL NO.8450 OF 2016 M/S BRAHMAPUTRA CONCRETE  PIPE INDUSTRIES ETC. ETC.     …APPELLANT(S)   VERSUS THE ASSAM STATE ELECTRICITY  BOARD AND OTHERS       …RESPONDENT(S) WITH   MISCELLANEOUS   APPLICATION     (CIVIL) NOS.      2046,     2047,     2048        AND   2050     OF     2022   IN   CURATIVE   PETITION     (CIVIL) DIARY      NOS.     23829,     23830,   23831   OF     2020     AND     14718     of 2021 IN  Signature Not Verified   REVIEW   PETITION     (CIVIL)     NOS.     786    ­787     OF      2019 Digitally signed by NIRMALA NEGI Date: 2024.02.28 13:47:52 IST Reason: IN  1   CIVIL   APPEAL     NOS.     8442­    8443     OF     2016 WITH    MISCELLANEOUS   APPLICATION     (CIVIL)     NO.     2049 OF     2022  IN    CURATIVE   PETITION (CIVIL)     DIARY     NO.     23833     OF 2020  IN    REVIEW   PETITION     (CIVIL)     NO.     788     OF     2019  IN    CIVIL   APPEAL     NO.     8445     OF     2016 J U D G M E N T  ANIRUDDHA BOSE, J. The appellants before us are firms who are aggrieved by an order   of   a   Registrar   (J­IV)   of   this   Court   passed   on   31.10.2022 declining   registration   of   a   set   of   petitions   labelled   as   “curative petitions.”  This was a common order passed in six similar petitions (including the one instituted by the appellant in the Miscellaneous Application No. 2045 of 2022, instituted by Brahmaputra Concrete Pipe Industries) founded on similar factual and legal grounds. These appeals have been filed under Rule 5 of Order XV of the Supreme 2 Court Rules, 2013 (hereinafter the “2013 Rules”).  In this judgment, we shall refer to the pleadings and orders made in Misc. Application No.2045 of 2022 treating it as the lead matter.  The said Rule reads:­ “ Order XV PETITIONS GENERALLY . . . 5.   The   Registrar   may   refuse   to   receive   a   petition   on   the ground that it discloses no reasonable cause or is frivolous or contains   scandalous   matter   but   the   petitioner   may   within fifteen days of the making of such order, appeal by way of motion, from such refusal to the Court. . . .” 2. The order of the Registrar, which is under appeal before us, reads:­  “The above mentioned Curative Petitions filed by M/s. Nuli & Nuli, Advocates  against the judgment  dated  18.12.2019 passed in the Review Petitions were heard and disposed of in the Open Court.  In this regard the relevant Rule 2(1), Order XLVIII, S.C.R., 2O13 reads as under: “The   petitioner,   in   the   curative   petition,   shall   aver specifically that grounds mentioned therein had been taken   in   the   Review   Petition   and   that   it   was dismissed by circulation.” Since the aforesaid Review Petitions were disposed of in open court and not by circulation, the aforementioned Curative Petitions are declined for registration and are lodged under Order XV Rule 5 of Supreme Court Rules, 2013. Inform the Advocate accordingly.” 3 3. The origin of the dispute ultimately leading to passing of the aforesaid order relates to maintainability of a suit instituted by the appellant under “The Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993” (the 1993 Act). The suit of the appellant was decreed by the Civil Judge, Senior Division, Tinsukia, Assam (Trial Court) but was dismissed by the High Court in appeal mainly on the ground of the suit not being maintainable. The High Court, inter­alia, held that the suit under the 1993 Act would not lie in respect of the transactions which had taken place prior to 23.09.1992, the date on which the Act became operational. The appeal against the High Court judgment was dismissed by a three Judge Bench of this Court on 23.01.2019. The plea of review of the said judgment also failed and the review petition was dismissed on 18.12.2019 after open court hearing. In this judgment, we shall deal with the legality of the Registrar’s order refusing to receive the curative petitions of the appellants.  4 4. The 1993 Act was preceded by an ordinance permitting certain small   scale   industrial   undertakings   to   claim   interest   on   delayed payment.   That   ordinance   was   promulgated   on   23.09.1992.   The ordinance later transformed into the aforesaid statute. A question arose as to whether the right to sue for interest under the said Act could   relate   back   to   delayed   payments   made   under   agreements entered into before the date of promulgation of the ordinance or not. A Full Bench of the Gauhati High Court opined that the right to claim interest under the said statute would not extend to agreements or contracts entered prior to 23.09.1992.  5. In this judgment, we shall discuss the factual position involved in the petition filed by the appellant in the lead matter. Its case had ultimately   reached   this   Court   and   in   the   judgment   delivered   on 23.01.2019, it was held by the three Judge Bench that the material date for instituting the suit for interest would depend on whether delivery was made by the supplier after coming into operation of the 5 said statute or not. If that was the case, then a suit for recovery of interest on delayed payment would be maintainable in the opinion of the three Judge Bench. In the case of the appellant before us, the three Judge Bench found no evidence of any delivery being made subsequent to the statute becoming operational. What the appellant had sought to rely on was the dates of raising of bills subsequent to 23.09.1992. The three­Judge Bench of this Court was not satisfied that the goods were supplied subsequent to that date, in respect of which interest was being claimed on account of delayed payment.  As we have already indicated, the three Judge Bench of this 6. Court dismissed the review petition in open court after oral hearing, finding no error  apparent on the  face of  record of  the judgment under review. It was thereafter the curative petition was instituted with which we are concerned in this judgment. Under   the   Constitution   of   India   or   any   other   statutory 7. provision, there is no specific jurisdiction conferred on this Court to 6 entertain curative petitions excepting the Rules of this Court made in 2013. The Supreme Court Rules 2013 deals with the procedure for filing of curative petitions and we shall revert to these Rules later in this judgment. Article 137 of the Constitution of India lays down the jurisdiction of the Court to review its own judgment or order. Article 145 of the Constitution of India empowers this Court to make rules for regulating the general practice and procedure of the Court. The said two Articles read:­ “ 137: Review of judgements or orders by the Supreme Court Subject to the provisions of any law made by Parliament or any rules made under Article 145, the Supreme Court shall have the power to review any judgment pronounced or order made by it. 145: Rules of Court, etc.  (1) Subject to the provisions of any law made by Parliament, the Supreme Court may from time to time, with the approval of the President, make rules for regulating generally the practice and   procedure   of   the   Court   including   –          (a) rules as to the persons practicing before the Court;      (b) rules as to the procedure for hearing appeals and other matters pertaining to appeals including the time within which appeals   to   the   Court   are   to   be   entered;         (c)   rules   as   to   the   proceedings   in   the   Court   for   the enforcement   of   any   of   the  rights   conferred   by   Part   III ; (cc)  rules  as  to  the proceedings  in the  Court  under Article 139A;        (d) rules as to the entertainment of appeals under sub­ clause   (c)   of   clause   (1)   of   article   134;     (e) rules as to the conditions subject to which any judgment pronounced or order made by the Court may be reviewed and 7 the procedure for such review including the time within which applications to the Court or such review are to be entered;    (f) rules as to the costs of and incidental to any proceedings in the Court and as to the fees to be charged in respect of proceedings   therein;       (g)   rules   as   to   the   granting   of   bail;       (h)   rules   as   to   stay   of   proceedings;      (i) rules providing for the summary determination of any appeal which appears to the Court to be frivolous or vexations or   brought   for   the   purpose   of   delay;    (j) rules as to the procedure for inquiries referred to in clause (1)   of   article   317. (2) Subject to the provisions of clause (3), rules made under this article may fix the minimum number of Judges who are to sit for any purpose, and may provide for the powers of single Judges   and   Division   Courts. (3) The minimum number of Judges who are to sit for the purpose of deciding any case involving a substantial question of law as to the interpretation of this Constitution or for the purpose of hearing any reference under Article 143 shall be five: Provided that, where the Court hearing an appeal under any of   the   provisions   of   this   Chapter   other   than   article   132 consists of less than five Judges and in the course of the hearing of the appeal of the Court is satisfied that the appeal involves a substantial question of law as to the interpretation of this Constitution the determination of which is necessary for   the   disposal   of   the   appeal,   such   Court   shall   refer   the question for opinion to a Court constituted as required by this clause for the purpose of deciding any case involving such a question and shall on receipt of the opinion dispose of the appeal   in   conformity   with   such   opinion. (4) No judgment shall be delivered by the Supreme Court save in open Court, and no report shall be made under article 143 save in accordance with an opinion also delivered in open Court. (5) No judgment and so such opinion shall be delivered by the Supreme Court save with the concurrence of a majority of the Judges present at the hearing of the case, but nothing in this clause shall be deemed to prevent a Judge  who does not concur from delivering a dissenting judgment or opinion.” 8 8. The   expression  “curative   petition”  was   used   by   Constitution Bench of this Court comprising of five Hon’ble Judges in the case of Rupa Ashok Hurra ­vs­ Ashok Hurra and Another  [(2002) 4 SCC 388]. This Court, in the said judgment, opined that to prevent abuse of the Court’s process and to cure a gross miscarriage of justice, the Supreme   Court   may   reconsider   its   judgments   in   exercise   of   its inherent powers. This inherent power or jurisdiction was traced to Articles 129 and 142 of the Constitution of India. It was inter­alia, held in this judgment:­ “ 50 . The next step is to specify the requirements to entertain such a curative petition under the inherent power of this Court so that floodgates are not opened for filing a second review petition as a matter of course in the guise of a curative petition under inherent power. It is common ground that except when very strong reasons exist, the Court should not entertain an application seeking reconsideration of an order of this Court which has become final on dismissal of a review petition. It is neither advisable nor possible to enumerate all the grounds on which such a petition may be entertained. 51.  Nevertheless,   we   think   that   a   petitioner   is   entitled   to relief ex debito justitiae if he establishes (1) violation of the principles of natural justice in that he was not a party to the lis but the judgment adversely affected his interests or, if he was a party to the lis, he was not served with notice of the proceedings and the matter proceeded as if he had notice, and (2) where in the proceedings a learned Judge failed to disclose his connection with the subject­matter or the parties 9

9. As would be evident from the aforesaid passages of the said judgment, one of the pre­conditions for filing a curative petition is that the petitioner must specifically aver that the grounds mentioned in such petition had been taken in the review petition and that it was dismissed by circulation. This is contained in paragraph 52 of the said report.   The grounds on which a curative petition could be 10 founded have been specified in paragraph 51 of the report in the case  Rupa Ashok Hurra  (supra). The provision pertaining to filing of curative   petitions   have   been   incorporated   in   Order   XLVIII   of  the 2013   Rules.     The   said   Rules,   along   with   its   sub­clauses   is reproduced below:­ “ ORDER XLVIII CURATIVE PETITION 1. Curative Petitions shall be governed by Judgment of the Court dated 10'" April, 2002 delivered in the case of 'Rupa Ashok Hurrah v. Ashok Hurrah and Ors.' in Writ Petition (C) No. 509 of 1997. 2.   (1)   The   petitioner,   in   the   curative   petition,   shall   aver specifically   that   the   grounds   mentioned   therein   had   been taken in the Review Petition and that it was dismissed by circulation.       (2) A Curative Petition shall be accompanied by a certificate of   the   Senior   Advocate   that   the   petition   meets   the requirements delineated in the above case.       (3) A curative petition shall be accompanied by a certificate of the Advocate on Record to the effect that it is the first curative petition in the impugned matter. 3. The Curative Petition shall be filed within reasonable time from the date of Judgment or Order passed in the Review Petition. 4.  (1) The curative petition shall be first circulated to a Bench of the three senior­most judges and the judges who passed the judgment complained of, if available.         (2)  Unless otherwise  ordered by the Court, a curative petition shall be disposed of by circulation without any oral arguments but the petitioner may supplement his petition by additional written arguments.        (3)   If   the   Bench   before   which   a   curative   petition   was circulated   concludes   by   a   majority   that   the   matter   needs hearing then it shall be listed before the same Bench, as far as possible. 11   (4) If the Court, at any stage, comes to the conclusion that the petition is without any merit and vexatious, it may impose exemplary costs on the petitioner.” 10. The main point urged on behalf of the appellant is that the Registrar has no power or jurisdiction to decline registration of a curative petition and it should be decided by a Bench of this Court. There appears to be no decision directly on this point and we had requested   Mr.   Raju   Ramachandran,   learned   Senior   Advocate   to assist us as an Amicus Curiae in this matter, a request he graciously accepted. Mr. Anand Sanjay M. Nuli has appeared on behalf of the appellants and we have already recorded his main submissions. Mr. Vijay Hansaria, learned Senior Counsel appearing on behalf of the respondent has drawn our attention to the Order XLVIII of the 2013 Rules to point out that since this was a case where review petition was dismissed in open Court hearing after oral submissions were advanced, it does not satisfy the mandate of the five Judge Bench laid down in the case of     (supra). Mr. Hansaria Rupa Ashok Hurra 12 has also taken the point of delay in filing the curative petition. The review   petition   was   dismissed   on   18.12.2019   and   the   curative petition was filed on 31.10.2020, after a lapse of ten months. He has taken us through the provisions of Rule 3 of Order XLVIII of the 2013 Rules which requires a curative petition to be filed within a reasonable time from the date of judgment or order passed in the review petition. But the Rules do not provide any specific time period within which a curative petition has to be filed from the date of dismissal  of  the  review petition.   Thus,  it  ought to  be  left  to the discretion of the Court while entertaining such petition to decide the question of delay.   Mr. Hansaria also referred to the thirty days’ limitation period 11. for filing a review petition in terms of Order XLVII, Rule 2 of the 2013 Rules. Our opinion on this point is that the curative jurisdiction being   a   special   jurisdiction   derived   from   inherent   power   or jurisdiction of this Court, the limitation prescribed for filing of review 13 petition cannot be extended to apply in the cases of curative petition. We hold so because curative jurisdiction of this Court does not flow from its power to review, but this jurisdiction is derived from Articles 129 and 142 of the Constitution of India. Moreover, Rule 3 of Order XLVIII of the 2013 Rules specifically stipulates that curative petition has to be filed within reasonable time from the date of judgment or order passed in a review petition. No timeframe has been formulated in the 2013 Rules either for filing a curative petition.  Mr. Hansaria’s further argument has been that the judgment in 12. the case of  Rupa Ashok Hurra  (supra) requires to be reconsidered. But the aforesaid decision having been delivered by a high authority, of five Hon’ble Judges of this Court, we cannot test its legality or comment   on   the   question   as   to   whether   it   requires   to   be reconsidered or not.   For this reason, we are unable to accept his submission on this point.  He cited a decision of this Court in the case   of   P.N.   Eswara   Iyer   and   Others   ­vs­   Registrar,   Supreme 14 Court of India   [(1980) 4 SCC 680] in which distinction has been drawn between an original or first hearing of a matter and a relook thereto at the stage of review. In this judgment, it was held that the parameters   for   hearing   these   two   proceedings   are   different.   This judgment   was   delivered   in   connection   with   amendment   of   the Supreme Court Rules, 1966 dispensing with oral hearing of review petitions. But this authority does not aid the respondent, having been delivered in a different context under different set of Rules. In any case, oral hearing has not altogether been dispensed with in curative jurisdiction also and it has been left at the discretion of the Bench to decide as to whether the curative petitions ought to be dismissed by circulation without oral arguments or there shall be oral submission after notice to the opposite party. This procedure is contained in Rule 4 of Order XLVIII of the 2013 Rules which has been reproduced earlier in this judgment. 15 13. While in the case  Rupa Ashok Hurra  (supra), it was specified by the five Judge Bench that a curative petition must contain an averment   that   review   petition   was   dismissed   by   circulation,   the consequence of dismissal on oral hearing in open Court has not been specified   in   that   judgment.   Rules   have   been   framed   lifting   the directions of this Court in the case of  Rupa Ashok Hurra  (supra) to statutory level. While testing the appellant’s submissions, we shall refer to these Rules as well. 14. Mr. Ramachandran, learned Amicus Curiae has argued that the making   of   averment   to   the   effect   that   the   review   petition   was dismissed by circulation should not by itself guide the question of maintainability of a curative petition. His submission is that in terms of Order LV Rule 2 of the 2013 Rules, this Court has been vested with power to excuse from compliance with the requirements with any of the rules and if an application to that effect is made, the Registry should take instructions from the Judge in chamber in that 16 regard and communicate the same to the parties. The said Rule further provides that if in the opinion of the Registrar, it is desirable that the application should be dealt with in open Court, she may direct the applicant to serve the other parties with a notice of motion returnable before the Court. Mr. Ramachandran has also cited an order passed on 08.02.2016 in the case of   Rama Rao Poal ­vs­ Samaj   Parivartana   Samudaya   [Curative   Petition   (Civil)   D. No.35404/2015], in which this Court had initially directed that the question of maintainability ought to be decided by the concerned Bench.   In   the   said   order,   a   Coordinate   Bench   of   this   Court observed:­ “Two   issues   arise   in   the   appeal.   The   first   is   whether   a curative   petition   would   be   maintainable   against   an   order passed in a review petition which has been heard in open Court. The second is whether the pre­conditions laid down in "Rupa Ashok Hurra vs. Ashok Hurra & Anr. ", (2002) 4 SCC 389, are satisfied. The Registrar has decided both the issues against the applicant/petitioner holding the curative petition to be not maintainable. Upon hearing the learned counsel for the applicant/petitioner and  after  perusing   the   relevant  provisions  of   the   Supreme Court  Rules,  2013,   we  are  of   the  view   that  the  aforesaid questions are to be decided by the Bench. 17 The   Registry   is   therefore   directed   to   circulate   the   curative petition   in   accordance   with   the   relevant   provisions   of   the Supreme Court Rules. Appeal against the Registrar order is disposed of in the above terms.” 15. That   proceeding   had   also   reached   the   Coordinate   Bench   in appeal from an order of a Registrar. Subsequently, however, a Bench of   this   Court   comprising   of   four   Hon’ble   Judges   dismissed   the curative petition on 29.03.2016. 16. Moreover, in the judgment of this Court in the case of  Mohd. Arif ­vs­ Registrar, Supreme Court of India   [(2014) 9 SCC 737] it has been observed that where death sentence is awarded, a right of limited oral hearing shall be given to the convict at the stage of review petition. Subsequently, in the case of  Union of India & Ors. ­vs­   M/s.   Union   Carbide   Corporation   &   Ors.   [Curative   Petition (Civil) Nos.345­347 of 2010], a five Judge Bench of this Court by an order passed on 14.03.2023, upon hearing the parities in exercise of its   curative   jurisdiction   chose   to   dismiss   the   same.   In   this 18 proceeding the Court was examining a curative petition brought by Union of India seeking to re­open the settlement arrived at in the case arising out of Bhopal gas tragedy that occurred in 1984. Earlier review petitions questioning the settlement order stood dismissed and   Union   of   India   had   not   asked   for   review   thereof.   Mr. Ramachandran has submitted that the earlier review petitions were dismissed   after   hearing   in   open   Court   and   in   spite   of   that,   the Constitution   Bench   chose   to   hear   the   parties   invoking   curative jurisdiction of this Court.  In the decision of this Court in the case of   17. Union Carbide (supra),   the   Constitution   Bench   of   this   Court   in   substance reaffirmed the direction contained in the case of  Rupa Ashok Hurra (supra) limiting the scope of curative petitions by holding :­ “28. We have great hesitation in allowing such a prayer and granting such sui generis relief through the means of curative petitions. Although this Court in Rupa Ashok Hurra chose not to  enumerate  all  the  grounds  on which  a curative  petition could be entertained; the Court was clear in observing that its inherent   power   ought   not   to   be   exercised   as   a   matter   of course, and that it should be circumspect in reconsidering an 19 order of this Court that had become final on dismissal of the review   petition.   Nevertheless,   looking   at   the   nature   of   the matter before us, it would be advisable to also examine the curative   petition(s),   apart   from   the   aforesaid   preliminary objection.” 18. What is apparent from the tenor of the aforesaid judgments is that the question of maintainability of a curative petition has to be ultimately examined by a Bench of this Court. The composition of such bench has also been laid down in the case of   Rupa Ashok Hurra  (supra). This has further been incorporated in Rule 4 of Order XLVIII of the 2013 Rules. But the question of composition of the Bench can arise only after the curative petition is entertained. The point with which we are dealing with in this judgment is not whether the curative petition ought to be dismissed by circulation or not. The issue we have to address is as to whether Registry has the power to dismiss a curative petition solely on the ground that no averment has been made to the effect that the review petition was dismissed by circulation. We accept the submission of Mr. Ramachandran that this is a matter which ought to be decided by a Bench of this Court 20 and not by the Registry.  This is a judicial exercise. That is what in effect flows from the Bench of coordinate strength in its order of 08.02.2016 in the case of  Rama Rao Poal  (supra). Moreover, while in the case of  Rupa Ashok Hurra  (supra) certain conditions have been prescribed  on satisfaction of  which  a  curative  petition  would lie, there is no discussion or stipulation in the judgment that in absence of averment to that effect, the curative petition ought to be dismissed at the registration stage itself. Further, the grounds on which the Registrar may refuse to receive a petition have been enumerated in Rule 5 of Order XV of the 2013 Rules. In the order under appeal, the aforesaid Rule has been referred to. But this Rule does not empower the Registrar to decline registration of a curative petition on the ground as disclosed in declining registration of the present curative petition.   Hearing   of   a   review   petition   in   open   Court   cannot   be brought   within  the   ambit  of   the   expression   “that  it  discloses  no reasonable cause” as employed in Rule 5 of Order XV of the 2013 21 Rules.   That   factor   would   be,   at   best,   a   technical   shortcoming. Considering the importance of the question raised before it, in the case of  Union Carbide  (supra) the Constitution Bench of this Court chose   to   examine   the   curative   petition   in   spite   of   there   being dismissal   of   the   review   petition   in   open   Court   hearing   though ultimately the curative petition stood dismissed.  19. Now we shall turn to the question as regards the course open to the Registry after it finds a curative petition lacking the averment to the effect that the grounds mentioned therein had been taken in the review petition and that it was dismissed by circulation. We have referred   to   two   precedents   where   this   Court   chose   to   invoke   its curative   jurisdiction   after   the   respective   review   petitions   were dismissed in open Court. Registry cannot be vested with power to decide whether a review petition, after being dismissed in open Court hearing, merited relook through the curative jurisdiction. As we have already observed, that would be a judicial exercise. The Registry in a 22 situation   of   this   nature,   cannot   keep   the   matter   pending   as “defective” either, as is done in the cases of delayed filing of petition unaccompanied by applications for condonation of delay.   We are referring to this context by way of an illustration only. In such a situation, filing of an application for condonation of delay would cure the   initial   defect   and   it   would   be   for   the   Court   to   decide   as   to whether  the  delay  has  to be  condoned  or not.  In cases  like the present one, curing the defect would not be within the Registry’s jurisdiction. We also do not think an appeal under Order XV Rule 5 of the 2013 Rules would be the proper course, as under that Rule situations in which Registry can refuse to entertain a petition have been clearly expressed. Failure to make averment in terms of Rule 2(1) of Order XLVIII of the 2013 Rules is not one of the conditions which vests the Registry with power to refuse to receive a curative petition in itself. 23 20. In our opinion, the course to be followed by the Registry in a proceeding of this nature is contained in Order LV Rule 2 of the 2013 Rules.  This was the submission of the learned Amicus Curiae and we quote below the said Rule:­ “ ORDER LV POWER TO DISPENSE AND INHERENT POWERS . . . 2.  An   application   to   be  excused   from   compliance  with   the requirements of any of the rules shall be addressed, in the first instance, to the Registrar, who shall take instructions ofthe Judge in Chambers thereon and communicate the same to the parties, but, if, in the opinion of the Registrar, it is desirable that the application should be dealt with in open Court, he may direct the applicant to serve the other party with a notice ofmotion returnable before the Court. . . .” 21. We are of the view that a curative petition arising from an order dismissing   a   review   petition   upon   hearing   in   open   Court   must contain a plea or prayer seeking excuse from compliance of making averment as contained in Order XLVIII Rule 2(1) of the 2013 Rules. The proper course for the Registry on receiving such a petition with a prayer to be excused from the above requirement would be to obtain 24 instructions   from   the   Judge   in   chambers   and   thereafter communicate such instructions to the parties.  In the second part of Rule   2   it   is   provided   that   the   Registrar   herself   can   direct   the applicant to serve the other party with a notice of motion returnable before   the   Court   while   she   opines   that   it   is   desirable that   the application should be dealt with in the open Court. The said part of the Rule would not apply in a case where the applicant seeking to invoke curative jurisdiction approaches this Court after the review petition   is   dismissed   in   open   court   hearing.   The   applicant   for invoking   curative   jurisdiction,   in   such   a   situation,   as   we   have already observed, must file an application praying to be excused from compliance with Rule 2(1) of Order XLVIII of the 2013 Rules and such application shall also contain a request for the matter to be placed before the chamber judge for proper instructions.   In other cases pertaining to curative petitions, in which the review plea is dismissed by circulation, the curative petition has to be circulated 25 first to a Bench of three senior­most Judges of this Court and the Judges   who   passed   the   judgment   complained   of,   if   available. Thereafter, the course prescribed in sub­clauses (2), (3) and (4) of Rule 4 of Order XLVIII of the 2013 Rules shall be followed as may be applicable. 22. So far the present appeal is concerned, this course was not followed when the order was passed declining registration of the curative   petition.   This   order,   in   our   opinion,   is   contrary   to   the provisions of the Rules and thus, we set aside the impugned order. 23. We, however, do not consider it fit to remand the matter to the Registrar as the curative petitions were filed in the year 2020 and substantial   time   has   lapsed   since   then.   We   have   ourselves  gone through the initial order passed in the Special Leave Petition as also the   order   of   the   Review   Court.   We   have   perused   the   curative petitions as well. We do not think any case has been made out by the appellant for invoking the curative jurisdiction to take relook into 26 the appellant’s case. Hence, we refrain from entertaining the curative petitions. We do not think any purpose would be served in sending the matter back to the Chamber Judge for instructions in the given circumstances. 24. We record our appreciation for the assistance given to us by Mr. Ramachandran, learned senior counsel as Amicus Curiae.  25. The appeal shall stand disposed of in the above terms.   26. This judgment will cover five other miscellaneous applications which are in effect appeals from the order of the Registrar and all these appeals shall stand disposed of in the same terms.   ……………………………….J.  (ANIRUDDHA BOSE)  ……………………………….J.  (SUDHANSHU DHULIA)  New Delhi;  th 26  February, 2024  27