CONSUMER RESPONDENT ARREST
BEFORE THE HON'BLE DISTRICT CONSUMER DISPUTE REDRESSAL FORUM AT ___________________________
App No :_______ of 20___ in Complaint No: _______
_______________________________________ Complainants/Applicant
VERSES
_______________________________________ Respondent/Non-Applicant
Application under Section 151, Order 38 Rule 1 and 2 of CPC read with Section 13 [4] [I] of The Consumer Protection Act, 1986 for _______ arrest of the opposite parties Nos. 1 and 2 before judgment.
Respectfully:
1. That the complainants/applicants have filed the above complaint in this Hon'ble Forum, hearing whereof will take some time.
2. That when the complaint came up before this Hon'ble Forum on ______, this Hon'ble Forum was pleased to issue notices to the respondents.
3. That _______
4. That seeing the conduct of the respondents Nos. _____, the complainants/applicants have reasonable apprehensions that the respondent No. ____ are doing so with intent to delay the complainant and to avoid the process of this Hon'ble Court and obstruct and delay the administration of justice, process of this Hon'ble Forum and execution of order that may be passed by this Hon'ble Forum. It is further submitted that the respondent Nos. ____ have wound up their business at ____ (Name of Place) and are likely wound up their business at Solan and defrauded their customers of their hard earned money to the tune of crores of rupees. The respondent Nos. ____ are now about to abscond or leave the local limits of the jurisdiction of this Hon'ble Forum and have already disposed of and removed from the local limits of the jurisdiction of this Forum their property. The circumstances are affording reasonable probability that the respondents are about to leave India as there will be the multiplicity of litigation against them as they have started their business solely with a view to defraud the customers.
5. That interest of justice, therefore, demands that this Hon'ble Forum may be pleased to issue a warrant to arrest the respondent Nos. ______ and bring them before the Forum to show cause why they should not furnish security for their appearance for enforcing their attendance.
6. It is, therefore, most respectfully prayed that this application may be allowed and during the pendency of this complaint, the warrant for the arrest of respondent No. ____ be issued and security obtained from them in accordance with law. This Hon'ble Forum may also be pleased to take note of the contempt committed by the respondents Nos. _____. Such other orders are also passed in favour of the complainants 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) Applicants/Complainants
_______ Through, Advocate
BEFORE THE HON'BLE DISTRICT CONSUMER DISPUTE REDRESSAL FORUM______________________
App No :______ of 20___ In Complaint No :_____
_______________________________________ Complainants/Applicant
VERSES
_______________________________________ Respondent/Non-Applicant
Affidavit in support of Application under Section 151, Order 38 Rule 1 and 2 of CPC read with Section 13 [4] [I] of The Consumer Protection Act, 1986.
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 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
