IN THE HON'BLE HIGH COURT AT _____________________

_____ No.:_______  of _____ in ____ No.:_______ of ________
..........................................................................Petitioner/Applicant
Versus
...............................................................................Respondents/Non-Applicant

Application Under Section 151 of CPC for exemption to file the English Translation of documents in Hindi
Respectfully Sheweth:
1. That the petitioner/applicant has filed the above mentioned writ petition in this Hon'ble court.
2. That the petitioners have filed Annexure P____ which are in vernacular Hindi.  The petitioner/applicant is unable to file translation of these documents due to paucity of time. The petitioner, therefore, craves leave of this Hon'ble Court to exempt the petitioner from filing the English translation of the same.
3. It is, therefore, prayed that this application may kindly be allowed and the petitioner may kindly be exempted from filing the English translation of the above documents in Hindi vernacular in the interest of justice.  Such other orders may also be passed in favour of the petitioners as deemed fit and proper by this Hon'ble court in the facts and circumstances of the case.

(Name of Place)                                                                                                                                                                                                              Petitioner/Applicant
_______                                                                                                                                                                                                                                        Through, Advocate
 

IN THE HON'BLE HIGH COURT _____________________

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

Affidavit in support of the application under Section 151 of CPC.
I, ______, duly authorised, do hereby solemnly affirm and declare as under :-
1. That I am well conversant with the facts of the case and the accompanying application has been prepared under my instructions.
2. That the contents of paras 1 to 3 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 no part of it is false and nothing material has been concealed therein.

Affirmed at (Name of Place) this the ______.