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 XII RULE 10 OF CPC FOR A SEARCH IN RECORDS OF THIS COURT/OTHER COURT
The applicant respectfully states as follows: -
- The present application is filed requesting this court to pass an order in search of records (mention the records that are required) of this court/other court.
- The applicant is unable without an unreasonable delay or expense to obtain a duly authenticated copy of the record or of such portion thereof as the applicant requires.
- These records are in relation with the (mention the name of the suit) suit and need to be inspected by the court before the further hearing on the issue.
- This record would ………………….. (mention how the record would affect the proceedings).
- Relief Claimed: The applicant accordingly prays the court to pass an order in search of records of this court/other court as the production of those records is necessary for the purpose of justice.
Place: ……………... (Signature of the applicant)
Date: ………………
