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

CMP (M) No.: ______ of 20___  in ______ No.: _______

............................................................Applicants/Petitioners
Versus
..............................................................Respondents

Application under Section 5 of the Limitation Act for condonation of delay in filing __
Respectfully Sheweth :
1. That the applicant has filed a _____ in this Hon'ble Court.
2. That there is _____ days delay in filing the _____ due to the reasons ____.
3. That the delay in filing the _____ is neither intentional nor will full but due to the good and sufficient reasons shown herein above.  Interest of justice demands that the present application is allowed and the delay in filing ____ is condoned so that the matter can be adjudicated upon on its merit.
4. It is, therefore, most respectfully prayed that this application may kindly be allowed and the delay of ______ days in filing the _____ may kindly be condoned and the matter may kindly be heard on its merit in the interest of justice.  Such other orders as deemed fit and proper in the facts and circumstances of the case may kindly also be passed.

(Name of Place)                                                                                                                                                                                                                                       Applicant
______                                                                                                                                                                                                                                                Through, Advocate

 

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

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

Affidavit in support of application under Section 5 of the Limitation Act
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 OF …………… AT …………

CMP No.:  ______ 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,