IN THE HON'BLE HIGH COURT AT …………………..

CMP  No.:________ of ______ in CWP No.: ________
..............................................................Applicants/Petitioners
Versus
...................................................................Respondents

Application under Section 151 of the CPC for early hearing
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 admit 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 writ petition that the matter is of urgent nature.
5.  That the ______ will take quite considerable time to come up in its own normal turn for hearing before this Hon'ble court. Therefore, the  interest of justice demands that the _____ is listed and finally heard at an early time convenient to my lords.
6. It is, therefore, most respectfully prayed that this application may be allowed and the ______ may be listed and heard at an early date convenient to my lords in the interest of justice.

(Name of Place)                                                                                                                                                                                                                         Petitioner
_______                                                                                                                                                                                                                                   Through, Advocate

 

BEFORE THE HON'BLE HIGH COURT AT ……………………

CMP No.:________ of ______ in CWP 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 5  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 ______.

 

IN THE HON'BLE HIGH COURT AT …………………..

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