KU. SONAM Vs. BOARD OF SECONDARY EDUCATION BHOPAL

JUDGEMENT

(1.) ON perusing the petition, we have found that any of the pages of the petition has not been signed either by the petitioner or by her advocate. But we have found the seal of the concerning notary on each page regarding attestation of such signature. In this regard, on asking the petitioner's counsel on which he fairly submitted that due to bona fide mistake he could not sign the petition nor could inform before filing of the petition to the office clerk to take the signature of the petitioner.

(2.) AT this stage Shri P.C. Gupta, Advocate and Notary who is present in the Court was asked why he has put his signatures regarding attestation of the petitioner's or her advocate's signatures on which he also submits that such mistake had taken place due to oversight and prayed to pardon such mistake.

(3.) WITH the permission of the Court, the petitioner's counsel has placed his signatures on every page of the petition. Same is certified accordingly. The Notary, Shri P.C. Gupta, with the aforesaid direction, is hereby discharged.