BEFORE THE HON'BLE FINANCIAL COMMISSIONER, ________________________
Revision Petition No:__________
____________________Revision Petitioner
Versus
_______________________Respondents
Revision Petition under Section 17 of the ________ Land Revenue Act, against the order of the _______
Respectfully:-
1. That briefly stated the facts of the case are that on
2. ________________________________________________________________________
GROUNDS
3. That the humble Petitioner is invoking the jurisdiction of this Hon'ble Commission and seeking indulgence on the following grounds amongst others each one of which is without prejudice to and independent of other :-
4. That the revision petition is within the period of limitation after deducting the time spent on obtaining the copy.
(Name of Place) Revision Petitioner
______ Through, Advocate
BEFORE THE HON'BLE FINANCIAL COMMISSIONER, _______________________
Application No:___________
Revision Petition No:___________
In the matter of:_______________________
____________________________Revision Petitioner/Applicant
Versus
_____________________________Respondents/Non-Applicants
Stay Application under Order 41 Rule 5 CPC for the suspension of the operation of order dated :
Respectfully:
- That the applicant/petitioner has filed above Revision Petitioner before this Hon'ble court hearing whereof will take some time.
- That it is apparent from the grounds of revision petition and documents attached therewith that the petitioner/applicant has prima facie a very good case in his favour and the Revision Petition is going to be succeeded. Balance of convenience is in favour of the petitioner/applicant.
- That the interest of justice demands that during the pendency of the revision petition _________. In case the operation of the above order is allowed to continue, the petitioner will suffer irreparable loss and injury which cannot be compensated in terms of money and filing of this Revision Petition will become in fructuous.
Prayer:
It’s is, therefore, most respectfully prayed that operation of order dated _________ may kindly be stayed during the pendency of this Revision Petition in the interest of justice. Such other order be also passed as deemed fit and proper in the facts and circumstances of the case in favour of the petitioner/applicant.
(Name of Place) Revision Petitioner/Applicant
______ Through, Advocate
BEFORE THE HON'BLE FINANCIAL COMMISSIONER, ______________
Application No:________
Revision Petition No:________
___________________Revision Petitioner/Applicant
Versus
____________________Respondents/Non-Applicants
Affidavit in support of Application under Order 41 Rule 5 of the CPC
I,______, do hereby solemnly affirm and declare as under:-
- That the accompanying application has been prepared under my instructions.
- That the contents of paras 1 to 4 of the accompanying application are correct and true to the best of my knowledge.
- 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) on ______.
Deponent
BEFORE THE HON'BLE FINANCIAL COMMISSIONER, _________________________
Revision No: ___________
______________________Petitioner
Versus
__________________________Respondents
INDEX
|
S. No. |
Annex |
Particulars of Documents |
Pages |
|
1. |
|
Revision |
1 |
|
2. |
|
Affidavit |
2__ |
|
3. |
A-1 |
Impugned Order dt |
__ |
|
4. |
|
Stay Application |
__ |
|
5. |
|
Affidavit |
__ |
|
6. |
|
Power of Attorney |
__ |
(Name of Place) Petitioner
______ Through, Advocate
PROCESS FEE
IN THE COURT OF : FINANCIAL COMMISSIONER____________________
_______ Versus _______
CLAIM : Appeal
DATE OF HEARING: _______
|
Date |
By Whom Filed |
Purpose |
Amount |
Stamp |
|
|
|
|
|
|
_______
PETITIONER
For service of Respondents:-
_______________
ADVOCATE
________________
Received on _______ Court-fee stamp of the value of Rs. ______ with ______ copies in case No. ______ of 20___
In Re.
_______ Vs _______.
