HIGH COURT REPLY WRIT PETITION
BEFORE THE HON'BLE HIGH COURT OF __________ AT _____________
CWP No.: _____
_______________________________________ Petitioner.
VERSES
_______________________________________ Respondent.
Reply on behalf of the respondent No. _____ to the Civil Writ Petition filed under Articles 226/227 of the Constitution of India.
Respectfully:
Preliminary Submissions/Objections:
1. That no fundamental or constitutional right whatsoever of the petitioner has been infringed and as such the writ petition is not maintainable. ______
2. That the Writ Petition is not maintainable and the petitioner has no locus standi to file the Writ Petition. _____
Reply on Merits
1. That the contents of this paragraph of the Writ Petition are not denied to the extent that the petitioner is a citizen of India. However, it is submitted that the petitioner is not entitled to file or maintain this writ petition before this Hon'ble Court ____________.
2. That the contents of this para of the Writ Petition are wrong and denied. __
3. That the contents of this para of the Writ Petition are wrong and denied. __
4. That the contents of this para of the Writ Petition are wrong and denied. __
5. That the contents of this para of the Writ Petition are wrong and denied. __
6. That the contents of this para of the Writ Petition are wrong and denied. __
7. That the contents of this para of the Writ Petition are wrong and denied. __
8. That the contents of this para of the Writ Petition are wrong and denied. __
9. That the contents of this para of the Writ Petition are wrong and denied. __
10. That the contents of this para of the Writ Petition are wrong and denied. __
11. That the contents of this para of the Writ Petition are wrong and denied. __
12. It is, therefore, most respectfully prayed that the writ petition is lacking of material substance and is false, frivolous and vexatious and this writ petition deserves to be dismissed and may be dismissed in the interest of justice with costs.
(Name of Place) Replying Respondent No._____
______ Through, Advocate
BEFORE THE HON'BLE HIGH COURT OF _______________ AT ______________
CWP No.: ______
_______________________________________ Petitioner
VERSES
_______________________________________ Respondent.
Affidavit in support of reply on behalf of the replying respondent No. ______ to the Writ Petition
I,______, do hereby solemnly affirm and declare as under:
1. That the accompanying reply has been drafted under my instructions.
2. That the contents of paragraph 1 to _____ of preliminary submissions and paragraph 1 to _____ of the reply on merits are correct and true to the best of my knowledge and contents of paras _____ to ______ are correct as per the legal advice.
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 here at (Name of Place) this _________.
Deponent
IN THE HON'BLE HIGH COURT OF _______________ AT ________________
CWP No.: ______
_______________________________________ Petitioner/Applicant
VERSES
_______________________________________ Respondent
INDEX
|
SI No |
Annex |
Particulars of Documents |
Pages |
|
1. |
|
Reply |
1 |
|
2. |
|
Affidavit |
|
|
3. |
R-1 |
|
|
|
4. |
R-2 |
|
|
|
5. |
R-3 |
|
|
|
6. |
R-4 |
|
|
|
7 |
|
Power of Attorney |
|
(Name of Place) Petitioner
______ Through,
