CONSUMER RELEASE OF DEPOSIT
BEFORE THE HON'BLE STATE CONSUMER REDRESSAL COMMISSION AT ________________________
Application No.: ______ of 20___ in Revision No.______
__________________________ Petitioner/Applicant
VERSES
__________________________ Respondent.
Application for release of amount deposited by the OPs/Non-applicants.
Respectfully:
1. That the above mentioned case is pending adjudication before this Hon'ble Commission.
2. That the OPs/petitioner has deposited a sum of Rs. 4 Lakhs in the registry of this Hon'ble Commission from the proceeds of sale.
3. That the Ld. District Forum has passed orders for payment of Rs. _____, damages Rs. _____, and cost amounting to Rs. _____ in favour of the applicant.
4. It is, therefore, most respectfully prayed that this application may be allowed in the interest of justice and an amount of Rs. _____ may kindly be released in favour of the applicant through his counsel. Such other orders be also passed as deemed fit and proper in the facts and circumstances of the case.
(Name of Place) Petitioner
_______ Through, Advocate
BEFORE THE HON'BLE STATE CONSUMER REDRESSAL COMISSION AT______________
Application No.:______ of 20___ in Revision No.: ______
_______________________________________ Petitioner/Applicant
VERSES
_______________________________________ Respondent.
Affidavit in support of the 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 paragraph 1 to _____ of the 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 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
