- (1.) Heard learned counsel for the petitioner.
(2.) The Deputy Registrar-1st, Kanpur Nagar has rejected petitioner's application for registration of power of attorney executed by one Shri Sunil B. Gupta on 5.12.2010 before the Consulate General of India, New York on the grounds that photograph of the person, who has executed power of attorney has not been annexed; the relationship with the person, who have been given attorney under deed has not been disclosed and further that the envelope by which power of attorney received does not bear stamp.
(3.) Shri Sunil B. Gupta, the person, who has executed power of attorney did not appear to get the documents registered.;