IN THE HON'BLE HIGH COURT AT _______________

CMP No.: ______ of ________  in _____ No.: ______
.....................................................................................................Applicants/Petitioners
Versus
.........................................................................................................Respondents
Application under Section 151 of the CPC for ______

Respectfully Sheweth :
1. That the petitioner has filed a _____________________ in this Hon'ble Court, hearing whereof will take some time.
2. That this Hon'ble court was pleased to ___________________ the above __________________ on ________________.
3. That the petitioner has prayed for the following reliefs in the above case:-
____________________________
4. That it is evident from the perusal of the prayers of the ________________________ that the ______________________________.
5. It is, therefore, most respectfully prayed that this application may be allowed and the ____________________  in the interest of justice.

(Name of Place)                                                                                                                                                                                                                        Applicant
______                                                                                                                                                                                                                               Through, Advocate

 

 

BEFORE THE HON'BLE HIGH COURT ___________________

CMP No.: ______  in _____ No.: ______
..............................................................................Petitioner/Applicant
Versus
.................................................................................Respondents/Non-Applicants

Affidavit in support of application under Section 151 of CPC
I, _________________________,  do hereby solemnly affirm and declare as under :-
1. That the accompanying application has been prepared under my instructions.
2. That the contents of paras 1 to _________________________ of the accompanying application  are correct and true to the best of my knowledge.
3. That I further solemnly affirm and declare that this affidavit of mine is correct and true, no part of it is false and nothing material has been concealed therein.  

Affirmed at (Name of Place) this the ____________________
Deponent______________________

 

IN THE HON'BLE HIGH COURT AT ____________________

CMP No.:  ___ in  ____ No: ___
......................................................................................Petitioner/Applicant
Versus
.......................................................................................Respondents/Non-applicants
INDEX
 SI No
Annx
Particulars of Documents
Pages
1
 
Application U/S 151 CPC
1
2
 
Affidavit
 
3
A-1
 
 
4
A-2
 
 
5
A-3
 
 
6
A-4
 
 
(Name of Place)                                                                                                                                                                                                                     Petitioner
______                                                                                                                                                                                                                          Through, Advocate