AIR 2012 BOMBAY 50 ::2012 (2) AIR Bom R 259 ::(2012) 3 CivilCourtC 33 ::(2012) 2 AllMR 809 (BOM) ::(2012) 2 Bom CR 1 ::(2012) 3 Mah LJ 370 ::(2012) 4 CurCC 245 ::(2012) 115 AllIndCas 343 (BOM)

Bombay High Court

Hon'ble Judge(s): Roshan Dalvi , J

(A) Notaries Act (53 of 1952) , S.8— Government Circular dated 18-12-2001 - Notarisation of document - Proof - Mandatory requirement under Notaries Act (1952) read with Government Circular dated 18-12-2001 is that the serial number of Notarisation including number of Register maintained by Notary public should be disclosed in the notarised document - Absence of this mandatory particulars themselves may rule out notarisation of the document. The statutory requirement under the Notaries Act read along with the Government Circular dated 18 December, 2001 mandatory requires the Serial number of Notarisation including the number of the Register maintained by the Notary public to be disclosed in the notorised document. The absence of this mandatory particulars themselves may rule out notarisation of the document.(Para 32) (B) Civil P.C. (5 of 1908) , O.39 R.1— Temporary injunction - To protect suit property - Suit for specific performance of oral agreement to purchase suit premises - Plaintiff would be entitled to interim relief only upon showing his readiness and willingness to perform his part of contract. (Para 34) (C) Specific Relief Act (47 of 1963) , S.20— Registration Act ....