CAVEAT 148A C.P.C

BEFORE THE HON'BLE HIGH COURT AT ____________________

Caveat Petition No: _____of _______

______________________________________ Applicant

Versus

______________________________________ Respondents

Caveat under Section 148A of Code of Civil Procedure against the order of ______ dated ______

Respectfully:

1. That the petitioner/applicant filed petition before the court below.
2. That the applicant apprehends that the respondent will file appeal/revision in this Hon'ble Court and would obtain ex parte stay order. The applicant, therefore, lodges this caveat that before any order is passed in the revision and stay application that may be filed by the respondent, the applicant be heard in the matter and caveat registered in accordance with law.
3. It is, therefore, prayed that the application may be allowed in the interest of justice and caveat registered in accordance with law and the applicant be heard before any order for stay is passed in the revision/appeal that may be filed by the respondent. Such other orders be also passed in favour of the petitioner as deemed fit and proper by this Hon'ble Court in the facts and circumstances of the case.

AND FOR THIS ACT OF KINDNESS, THE HUMBLE APPLICANT AS IN DUTY BOUND SHALL EVER PRAY.

(Name of Place) 

 Petitioner

______                                                                                                                                                                                                                                                                                                                                                                                                                                             Through Advocate

 

Verification:

I, _______, do hereby verify that the contents of the above plaint from paras 1 to 3 are true and correct to the best of my knowledge and belief.

Verified at (Name of Place) this the ______.

                                                                                                Plaintiff

 

BEFORE THE HON'BLE HIGH COURT AT _______________________________

Caveat Petition No: ______of ______

______________________________________ Petitioner

VERSUS

______________________________________ Respondents

Affidavit in support of Caveat Petition under Section 148A of Code of Civil Procedure

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 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 true, no part of it is false and nothing material has been concealed therein.  

   Affirmed at (Name of Place) this the______.

                                                                                                                                                                                                                                                                                                                                                                                                                                      DEPONENT