PETITION FOR DISCHARGE OF INSOLVENT

 

IN THE COURT OF THE DISTRICT JUDGE,______________.

Civil Misc. Petition No _______of 20 _______
_________________________________ Debtor-Petitioner;
Vs.
1. ____________________________________
2. __________________________________Creditor-Respondents.
Petition under Section 41, Provincial
Insolvency Act.
The Petitioner-Insolvent states as under:
1. That the petitioner was declared and adjudged insolvent by this court under orders dated _______ in the present insolvency case. Under the same orders the petitioner was directed to apply for discharge within a period of one year from the date of the order aforesaid.
2. That during the period of _______________ months from the date of the order aforesaid, the petitioner has been able to pay off all the creditors’ debts, to the extent of 90 paise in a rupee.
3. That during the said period the petitioner has been endeavouring to pay off the debts of the creditors as much as he could possibly do.
It is, therefore, prayed that an order of discharge be passed in favour of the petitioner in respect of the earnings and income which may hereafter become due to the petitioner and with respect to the property to be acquired by the petitioner hereafter.
Dated. _______ Petitioner.

VERIFICATION
Petitioner.