IN THE HON'BLE HIGH COURT AT ……………………

CMP No.: ___ of _____  in ____ No.: ___
................................................................................Applicants/Petitioners
Versus
..........................................................................Respondents
Application under Order 9 Rule 13 read with Section 151 of the CPC for setting aside the exparte decree & judgment of this Hon'ble Court dated ___________________ passed in Civil Suit No. ___________________ titled as ________________________ 

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 AT ……………………

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

Affidavit in support of application under Order 9 Rule 13 read with Section 151 of the 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.:______ of _______ in  ______ No: ______
Petitioner/Applicant
Versus
Respondents/Non-applicants
INDEX
Sl 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