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  • Deeds & Drafts / Advocate-complaint-exemption

Deeds & Drafts

__________IN THE COURT OF LD._______AT____________

IN RE:

Complainant

Versus

Accused

 

 

Application for the exemption of the complainant in the above mentioned case.

Respectfully Sheweth:

1.      That the above mentioned complaint is listed before this Ld Court for _________ today.

2.      That the complainant in the above case is unable to put his presence before this Ld Court due to reasons that_________

3.      The non-appearance of the complainant in the court on ____________is neither intentional nor willful but is due to above genuine reasons.

It is, therefore, most respectfully prayed that this application may kindly be allowed and the complainant may kindly be exempted from his personal appearance before this Hon’ble court for today.

(Name of Place)

Dated: ________

                                                                                           Complainant

Through

 

_________


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