IN THE COURT OF CIVIL JUDGE …………..
SUIT NO. ………………
…………………
Address of Plaintiff …………………………………………………………………….... Plaintiff
Vs.
………………..
Address of Respondent…………………………………………………………...…... Respondent
NOTICE UNDER ORDER XII RULE 2 OF CPC TO ADMIT DOCUMENTS
Take notice that the plaintiff [or defendant] in this suit proposes to adduce in evidence the several documents hereunder specified, and that the same may be inspected by the defendant [or plaintiff], his pleader or agent at ……… on ………. between the hours of………; and the defendant for plaintiff is hereby required, within forty-eight hours form the last-mentioned hour, to admit that such of the said documents as are specified to be originals were respectively written, signed or executed, as they purport respectively to have been; that such as are specified as copies are true copies; and such documents as are stated to have been served, sent or delivered were so served, sent or delivered, respectively, saving all just exceptions to the admissibility of all such documents as evidence in this suit.
- H., pleader [or agent] for plaintiff [or defendant].
To E. F., pleader [or agent] for defendant [or plaintiff].
[Here describe the documents and specify as to each document whether it is original or a copy.]
