IN THE COURT OF CIVIL JUDGE …………..
SUIT NO. ………………
Application No. …………..of 20……… In
…………………
Address of Plaintiff …………………………………………………………………….... Plaintiff
Vs.
………………..
Address of Respondent………………………………………………………………... Respondent
APPLICATION UNDER ORDER IX RULE 5 OF CPC FOR EXTENSION OF TIME TO SERVE FRESH SUMMONS TO THE DEFENDANT
The applicant respectfully states as follows: -
- The Plaintiff filed the above suit where the summons were not served to the defendant ………………
- The defendant could not enter appearance in the said case by reason on non-service of the summons.
- The applicant requires an extension in the time period to apply for the issue of fresh summons due to ……………………. (state the reasons for the same).
- Relief Claimed: The applicant accordingly prays that the suit shall not be dismissed on the ground of failure to apply for fresh summons and an extension in the time period to apply for fresh summons should be granted.
Place: ……………... (Signature of the applicant)
Date: ………………
VERIFICATION
Verified at……………on this ………………day of…………., 20…………., that the contents of the above affidavit are true and correct to the best of my knowledge, belief and information received by me from experts, and nothing material has been concealed therefrom.
………………………..(Signature)
Applicant
