Delhi High Court - Orders
Nand Kishor Agarwal vs Union Of India & Anr on 10 November, 2021
Author: Rekha Palli
Bench: Rekha Palli
$~59
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12599/2021
NAND KISHOR AGARWAL ..... Petitioner
Through : Mr. Lalit Bhardwaj and Mr.Jatin
Anand Dwivedi, Advocates.
versus
UNION OF INDIA & ANR. ..... Respondents
Through : Ms. Monika Arora, CGSC for UOI
along with Mr.Shriram Tiwary,
Advocate.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 10.11.2021
1. The grievance of the petitioner, who has been appointed as a Notary under the Notaries Act, 1952(53 of 1952) by respondent No. 1/The Ministry of Law and Justice, Department of Legal Affairs is that some of the Notaries appointed by the said respondent are practising and are discharging their duties as a Notary in areas other than those allotted to them.
2. Issue notice. Ms. Monika Arora, learned CGSC accepts notice on behalf of respondents Nos. 1 and 2 respectively.
3. Keeping in view the nature of the relief sought in the petition, no counter-affidavit is called-for from the respondent No. 2 at the present stage.
4. Learned counsel for respondent No. 1 prays for and is granted 03 weeks' time to file the counter-affidavit. Rejoinder thereto, if any, be filed within one week thereafter.
5. List on 13.01.2022.
REKHA PALLI, J NOVEMBER 10, 2021 j Signature Not Verified DigitallySigned By:SAURABH RAWAT Signing Date:11.11.2021 16:59:49