BEFORE THE HON'BLE HIGH COURT OF ________________
CWP No.: _____
__________________Petitioner
Versus
___________________Respondents
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 para 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. __________
Prayer
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 __________________
CWP No.: ______
_____________Petitioner
Versus
______________Respondents
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 paras 1 to __________ of preliminary submissions and paras 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 ____________________
CWP No.: ______
_________________Petitioner
Versus
__________________Respondents
INDEX
|
SI No |
Annx |
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,
