IN THE COURT OF___________________
App. No.: __________ in ______ No.: ______
_______________________Applicant
Versus
_______________________Respondent/Non-Applicants
Application for restoration of _______________ dismissed in default.
Respectfully:
1. That the above noted ______ was filed in this Hon'ble Court by the applicant on _______.
2. That when the above noted case came up for hearing on ______, this Hon'ble Court was pleased to dismiss the same in default. The applicant or his counsel could not put up appearance before this Hon'ble Court on _______ due to reasons that _______
3. That the absence of the applicant on the date of hearing was neither intentional nor wilful, but for the good nor sufficient reasons hereinabove stated. Interest of justice therefore, demands that the case is restored to its original position so that the substantial dispute involved in the case can be adjudicated upon on its merit by this Hon'ble court.
Prayer
It is, therefore, most respectfully prayed that this application may kindly be allowed and the above case may kindly be restored to its original position in the interest of justice. Such other orders may kindly also be passed as deemed fit and proper in the facts and circumstances of case.
(Name of Place) Applicant
______ Through, Advocate
IN THE COURT OF ___________________
App No.:_____________ No: ______
_____________________Applicant
Versus
______________________Respondents
Affidavit in support of Application for restoration.
I ,______, do hereby solemnly affirm and declare as under :
1. That accompanying application has been prepared under my instructions.
2. That the contents of paras 1 to ________ of the complaint 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 there from.
Affirmed at (Name of Place) this the ______.
Deponent
