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

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

Application under Order 32 Rule 12 read with Section 151 of the CPC for discharging the natural guardian and permitting the applicant to proceed personally in the case
Respectfully Sheweth :
1.   That the above ______________________ is pending in this Hon'ble Court, hearing whereof will take some time.
2.   That till now the interest of the applicant was being looked after by natural guardian and ________________________.
3.   That the applicant has now attained majority (Annexure A-___________________) and as such wants to proceed in the above case personally.
4.  It is, therefore, most respectfully prayed that this application may kindly be allowed and the applicant may kindly be allowed to proceed in the above case personally and the next friend and natural guardian of the applicant may kindly be discharged of the responsibility in the interest of justice.
(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
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
SI 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
______                                                                                                                                                                                                                                         D  Through, Advocate