Delhi High Court - Orders
Vijaykumar R Chhotani vs Union Of India on 17 February, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2980/2022
VIJAYKUMAR R CHHOTANI ..... Petitioner
Through: Mr. Saurabh Bhargavan and
Ms. Ibansara Syiemlieh, Advs.
versus
UNION OF INDIA ..... Respondent
Through: Mr. Anurag Ahluwalia, CGSC with
Mr. Danish Farz Khan, Adv.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 17.02.2022 This petition has been filed by the petitioner with the following prayers:
"In view of the facts and circumstances explained hereto above, it is most respectfully prayed that this Hon'ble Court may be pleased to: -
(A) Direct the respondent to renew the petitioner's Certificate of Practice as Notary Public for further five years w.e.f. 02-01- 2022.
(B) Pass such other order/direction/relief(s) as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case."
My attention has been drawn to the order dated January 31, 2022 passed in identical writ petitions, lead petition being W.P.(C) 1766/2022, titled as Ms. Bhavanaba R. Jadeja v. Union of India.
Accordingly, this writ petition is disposed of directing the respondent Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:17.02.2022 18:49:40 to consider the writ petition as a representation and pass a reasoned and speaking order within four weeks as an outer limit and convey the decision to the petitioner. If the petitioner is aggrieved, liberty is with him to seek such remedy as available in law.
V. KAMESWAR RAO, J FEBRUARY 17, 2022/jg Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:17.02.2022 18:49:40