N. T. P. C. LTD. Vs. KARRI POTHURAJU

JUDGEMENT

(1.) We have carefully perused the contents of the curative petition.

(2.) As held in Rupa Ashok Hurra V/s. Ashok Hurra, 2002 4 SCC 388 curative petitions ought to be treated as a rarity. Such a petition may be entertained ex debito justitiae if the petitioner has made out a case of violation of the principles of natural justice, in that he was not a party to the lis but the Judgement 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, or where in the proceedings a learned Judge failed to disclose his connection with the subject-matter or the parties giving scope for an apprehension of bias and the Judgement adversely affects the petitioner.

(3.) The curative petition is accompanied by a certificate from Shri Yogesh Kumar Jain, Senior Advocate. The certificate does not specifically set out which of the grounds, if any, for entertaining the curative petition is available in the case. Thus, the certification does not fulfil the requirement laid down in Rupa Ashok Hurra case.