CONSUMER COMPLAINT REPLY
BEFORE THE HON'BLE DISTRICT CONSUMER REDRESSAL FORUM AT____________________
MA No. : _________
_______________________________________ Complainant
VERSES
_______________________________________ Respondent.
Reply on behalf of the respondent no. ________
Respectfully:-
Preliminary Submissions/Objections:
That the application is not maintainable. ____________
On Merits:
1. That the contents of this paragraph of application are wrong and denied. __
2. That the contents of this paragraph of application are wrong and denied. __
3. That the contents of this paragraph of application are wrong and denied. __
4. That the contents of this paragraph of application are wrong and denied. __
5. That the contents of this paragraph of application are wrong and denied. __
6. That the contents of this paragraph of application are wrong and denied. __
7. That the contents of this paragraph of application are wrong and denied. __
8. That the contents of this paragraph of application are wrong and denied. __
9. That the contents of this paragraph of application are wrong and denied. __
10. That the contents of this paragraph of application are wrong and denied. __
11. That the contents of this paragraph of application are wrong and denied. __
12. It is, therefore, most respectfully prayed that the present application is false, frivolous, vexatious and lacking in material substance and therefore deserves to be dismissed and may kindly be dismissed in the interest of justice with costs.
(Name of Place) Replying Respondent No. _____
______ Through, Advocate
BEFORE THE DISTRICT CONSUMER DISPUTE REDRESSAL FORUM
AT ______________
MA No.: ______
_______________________________________ Complainant
VERSES
_______________________________________ Respondent.
Affidavit in support of reply
I,______, do hereby solemnly affirm and declare as under:-
1. That the accompanying reply has been prepared under my instructions.
2. That the contents of paragraph 1 to _____ of the preliminary objections/submission and paragraph 1 to ____ of the reply on merit 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
BEFORE THE DISTRICT CONSUMER DISPUTE REDRESSAL FORUM
AT ______________
_______________________________________ Complainant
VERSES
_______________________________________ Respondent.
Index
|
Sl No |
Annx |
Particulars of Documents |
Pages |
|
1. |
|
Reply |
1 |
|
2. |
|
Affidavit |
|
|
3. |
R-1 |
|
|
|
4. |
R-2 |
|
|
|
5. |
R-3 |
|
|
|
6. |
R-4 |
|
|
|
7 |
R-5 |
|
|
|
8 |
|
Power of Attorney |
|
(Name of Place) Replying Respondent No. _____
______ Through, Advocate
