HIGH COURT REPLY WRIT AGAINST TRIBUNAL JUDGEMENT
BEFORE THE HON'BLE HIGH COURT OF _______________ AT _____________
CWP No. : ______
__________________________ Petitioner
VERSES
__________________________ Respondent.
Reply on behalf of the respondent No._______
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. The judgment passed by the Ld. Tribunal below is correct in law and there is no perversity or legal ambiguity in the same so as to call for judicial review by this Hon'ble Court. The petitioner has raised altogether new pleas and brought out new facts in the present writ petition, which are not permissible until and as long the same have been raised before the Ld. Tribunal below and adjudicated upon by the Ld. Tribunal. _______
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 paragraph of Writ Petition are wrong and denied. __
3. That the contents of this paragraph of Writ Petition are wrong and denied. __
4. That the contents of this paragraph of Writ Petition are wrong and denied. __
5. That the contents of this paragraph of Writ Petition are wrong and denied. __
6. That the contents of this paragraph of Writ Petition are wrong and denied. __
7. That the contents of this paragraph of Writ Petition are wrong and denied. __
8. That the contents of this paragraph of Writ Petition are wrong and denied. __
9. That the contents of this paragraph of Writ Petition are wrong and denied. __
10. That the contents of this paragraph of Writ Petition are wrong and denied. __
11. That the contents of this paragraph of Writ Petition are wrong and denied. __
12. That the contents of this paragraph of Writ Petition are wrong and denied. __
13. That the contents of this paragraph of Writ Petition are wrong and denied. __
14. That the contents of this paragraph of Writ Petition are wrong and denied. __
15. That the contents of this paragraph of Writ Petition are wrong and denied. __
16. That the contents of this paragraph of Writ Petition are wrong and denied. __
17. That the contents of this paragraph of Writ Petition are wrong and denied. __
It is, therefore, most respectfully prayed that the writ petition is lacking in material substance and is false, frivolous and vexatious and this writ petition deserves to be dismissed and may kindly be dismissed in the interest of justice with costs. Such other orders as deemed fit and proper in the facts and circumstances of the case may kindly also be passed in favour of the replying respondent.
(Name of Place) Replying Respondent No. __
_______ Through, Advocate
BEFORE THE HON'BLE HIGH COURT OF _____________ AT ____________
CWP No.: _______
_____________________________Petition
VERSES
_____________________________ Respondent.
Affidavit in support of reply
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.
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 _______.
IN THE HON'BLE HIGH COURT OF _______________ AT _______________
CMP No.: ______ in CWP No.: ______
______________________ Petitioner/Applicant
VERSES
______________________ Respondent/Non-Applicants
Reply to application under Section 151 of CPC
Respectfully:
Preliminary Objections/Submissions:
1. _______
2. _______
Reply on Merits
1. That the contents of this paragraph of the application are matter of record. _______
2. That the contents of this paragraph of the application are wrong and denied. ______
3. That the contents of this paragraph of the application are matter of record. ______
4. That the contents of this paragraph of the application are wrong and denied. ______
In view of above submissions, it is most respectfully submitted that the application deserves to be dismissed and may kindly be dismissed in the interest of justice. Such other orders may also be passed in favour of the replying respondent as deemed fit and proper in the facts and circumstances of the case.
(Name of Place) Respondent/Applicant
_______ Through, Advocate
IN THE HON'BLE HIGH COURT OF ________________ AT __________________
CMP No.: _______
_____________________ Petitioner/Applicant
VERSES
_____________________ Respondent/Non-Applicants
Affidavit in support of reply to the application under Section 151 of CPC
I, _______, do hereby solemnly affirm and declare as under :
1. That the accompanying reply to the application has been prepared under my instructions.
2. That the contents of paragraph 1 to ______ of the Preliminary Submission/Objections and paragraph 1 to ______ of the reply on merits of the accompanying reply to 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, no part of it is false and nothing material has been concealed therein.
Affirmed at (Name of Place) this the _____.
