Delhi High Court - Orders
Ms. Bhavanaba R. Jadeja vs Union Of India on 31 January, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~68 & 76
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1766/2022
MS. BHAVANABA R. JADEJA ..... Petitioner
Through: Mr. Saurabh Bhargavan, Adv.
versus
UNION OF INDIA ..... Respondent
Through: Mr. Anurag Ahluwali, CGSC with
Mr. Danish Faraz Khan and
Mr. Rishabh Narayan, Advs. for UOI
+ W.P.(C) 1831/2022
SAROJ D PATEL ..... Petitioner
Through: Mr. Saurabh Bhargavan, Adv.
versus
UNION OF INDIA ..... Respondent
Through: Mr. Anurag Ahluwali, CGSC with
Mr. Danish Faraz Khan and
Mr. Rishabh Narayan, Advs. for UOI
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 31.01.2022 These matters are being heard through video-conferencing.
1. These writ petitions have been filed by the petitioner(s) with the following prayers:
W.P.(C) 1766/2022 "In view of the facts and circumstances explained hereto Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:31.01.2022 23:06:22 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. 17-01-2022 (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."
W.P.(C) 1831/2022 "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. 23-01-2022.
(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."
2. In effect the prayers are, the respondent should renew the Certificate of Practice as Notary Public for a further period of five years.
3. Noting the prayers made, I deem it appropriate to direct the respondent to consider both the writ petitions as representations and pass reasoned and speaking orders within four weeks as an outer limit and convey the decision to the petitioners. If the petitioners are aggrieved, liberty is with them to seek such remedy as available in law.
5. The writ petitions are disposed of.
V. KAMESWAR RAO, J JANUARY 31, 2022/aky Signature Not Verified Digitally Signed By:ANIL KUMAR YADAV Signing Date:31.01.2022 23:06:22