APPLICATION FOR COURT ASSISTANCE IN TAKING EVIDENCE

In the High Court at Calcutta Ordinary Original Civil Jurisdiction

In the matter of:

The Arbitration and Conciliation Act 1996

And

In the matter of:

An application under section 27 of the said Act

And

In the matter of:

......................................................................................................................................................................................................................................................................................................................................................................................................................................

Petitioner

VERSUS

 

.......................................................................................................................................................................................................................................................................................................................................................................................................................

Respondent

 

To

The Hon'ble Mr.

Chief Justice and His

Companion Justices of the said Hon'ble Court

The humble petition of, the petitioner above-named most respectfully

SHEWETH:

1. Your petitioner is carrying on business as distributor of and dealer in books, journals and allied publications.

2. The first respondent is the publisher of, inter alia, of a book on Computers.

3. .....................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................

4. ............................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................

5. ...........................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................

6. ............................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................

7. ............................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................................

8. Your petitioner states that a commission be issued for examining ........................................... at his residence as regards the subject-matter of the said arbitration.

9. This application is being made with the consent of respondent ........................................

10. Your petitioner states that the Orders prayed for herein be made for quicker and expeditious adjudication and disposal of the matter before respondent ................................................

11. Unless Orders are made as prayed for your petitioner will suffer prejudice.

12. This application is made bona fide and in the interest of justice.

13. Your petitioner therefore humbly prays Your Lordships for the following orders:

(a) Summons and processes be issued by this Hon'ble Court commanding ..................................................................... to appear before respondent No. 2 to give evidence with reference to the subject-matter of the arbitration proceedings pending before him;

(b) Commissioner be appointed to take evidence of .......................................................at his residence with liberty to the parties to examine and cross-examine the said .............................................. with direction to the Commissioner to submit his report direct to the respondent ...................................

(c) Costs of the witness and the commission be paid by the parties in equal proportion;

(d) Further Orders be made and directions be given as to this Hon'ble Court may deem fit and proper.

And your petitioner as in duty bound shall ever pray.

Signature of the Advocate for the Petitioner
Signature

Verification

1, ……………son of…………….. aged about……...years, by occupation service working for gain at ........................................................................................do hereby solemnly affirm and say as follows:

1. I am the .............................................................., and its Principal Officer and Constituted Attorney. I know and I have made myself acquainted with the facts and circumstances of this case and I am able to depose thereto. I am authorized and competent to verify and I do verify this aforesaid petition on behalf of ..........................................................................

2. The statements in paragraphs 1 to .......................... hereinabove are true to my knowledge based on information derived from the records maintained by the petitioner ........................................and believed by me to be true.

Solemnly affirmed by the said Mr……………pursuant to a Board Resolution dated…………of .................................... in the Court House at ......................................... on the .................................. day of ……………….

Before me Commissioner