APPLICATION UNDER ORDER 32 RULE 1 AND 2 OF THE CIVIL PROCEDURE CODE
IN THE COURT OF SENIOR SUB JUDGE _______________
Application No: ______________
________________________________________________Applicant
Versus
________________________________________________Respondent
APPLICATION UNDER ORDER 32 RULE 1 AND 2 OF THE CIVIL PROCEDURE CODE
Respectfully:
- That the applicant/plaintiff has filed a case before this Hon’ble court hearing whereof will take some time.
- That it is apparent from the perusal of grounds and documents attached therewith that the applicant has prima facie a very good case in his favour and the case is likely to succeed. The balance of convenience is in favour of the applicant. The grounds of the case may be read as part of this application to save the repetition.
- That the interest of justice demands that the respondent is restrained from ______. In case the respondents are not restrained then the applicant will suffer irreparable loss and injury which cannot be compensated in terms of money and filing of this case will become infructuous.
- It is, therefore, most respectfully prayed that the respondents be restrained from ______ _, in the interest of justice. Such other orders may also be passed in favour of the applicant as deemed fit in the light of facts and circumstances of the case.
(Name of Place)
Applicant
Through, Advocate
______
Verification:
I, _______, do hereby verify that the contents of the above plaint from paras 1 to are true and correct to the best of my knowledge and belief.
Verified at (Name of Place) this the ______.
Plaintiff
AFFIDAVIT
IN THE COURT OF SENIOR SUB JUDGE _______________
Petitioner:____________________________
Versus
Respondent:____________________________
That I am the petitioner in the present case and I am well conversant with the facts and circumstances of the case, hence competent to file this affidavit.
That, I am filing an application under Order 32 Rule 1 and Rule 2 of the Civil Procedure Code before this Hon’ble Court. The contents of the application have been read over, translated and explained to me in Hindi and in English also. The content of the application related to the facts are true from my personal knowledge and that related to law are true to the information received by me from my advocate, which I believe to be true and this affidavit is sworn in support thereof. Nothing contained therein is false and nothing has been concealed.
Place: (Signature)
__________________
Date: Deponent
__/__/____
