CONSUMER INTERIM ORDER
BEFORE THE HON'BLE DISTRICT CONSUMER REDRESSAL FORUM AT_________________
App. No.:______ of 20___ in Complaint No.: ____
_______________________________________ Complainant/Applicant
VERSES
_______________________________________ Respondent.
Application for interim order under Section 13 (3B) of Consumer Protection Act, 1986
Respectfully:
1. That the complainant has filed above complaint in this Hon'ble Forum hearing whereof will take some time.
2. That on perusal of the averments made in the complaint and the documents attached therewith it is amply evident that the complainant/applicant has prima facie a very good case in his favour and the complaint is likely to succeed. The Balance of Convenience is also in favour of the complainant/applicant.
3. That the interest of justice demands that during the pendency of the complaint ____.
4. It is, therefore, prayed that this application may kindly be allowed and ______ in the interest of justice. Such other orders may also be passed in favour of the complainant as deemed fit and proper by this Hon'ble court in the facts and circumstances of the case.
(Name of Place) Complainant/Applicant
______ Through, Advocate
BEFORE THE DISTRICT CONSUMER DISPUTE REDRESSAL FORUM
AT ____________________
App No.:______ of 20___ Complaint No: ______
_______________________________________ Complainant/Applicant
VERSES
_______________________________________ Respondent.
Affidavit in support of Application for restoration.
I, ______, do hereby solemnly affirm and declare as under:
1. That accompanying application has been prepared under my instructions.
2. That the contents of paragraph 1 to _____ of the complaint 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 to the best of my knowledge and no part of it is false and nothing material has been concealed therefrom.
Affirmed at (Name of Place) this the ______.
Deponent
