CAT CONTEMPT REPLY

IN THE HON'BLE  ____________ AT __________

 

Cont Pet (C) No : ______ in OA No.: ______

________________________________Petitioner.

VERSUS                                                    

_________________________________Respondent/contemners.

 

Reply on behalf of Respondent No. ______

Respectfully:

PRELIMINARY SUBMISSIONS:

1.    That the replying respondent is a law-abiding citizen and has highest regards for the orders of this Hon'ble Court and can not think of flaying the same. The respondent is quite conscious that he is under an obligation to maintain high dignity and majesty of this Hon'ble court.
2.    That the respondent has not flouted the authority of this Hon'ble court and not neglected or refused to attend this Hon'ble court willfully. But for the inescapable circumstances and just excuse hereinafter mentioned, the respondent would have _____.
3.     That in the given circumstances of the case, if this Hon'ble court comes to the conclusion that technically any disobedience of the orders of this Hon'ble court has been committed by the respondent, in that eventuality the respondent tenders his unconditional apology and beg to be pardoned.

REPLY ON MERITS:

1. _______
2.   It is therefore, most respectfully prayed that your honour be pleased to discharge the notice in the interest of justice.

 

AND FOR THIS ACT OF KINDNESS, THE HUMBLE PETITIONER AS IN DUTY BOUND, SHALL EVER PRAY.

(Name of Place)                                                                          Replying Respondent No. _____

_____                                                                                            Through, Advocate

 

Verification:

I, ______, do hereby verify that the contents of the above Interrogatories from paras 1 to ______ are correct and true to the best of my knowledge and personal belief and no part of it is false and nothing material has been concealed therein.

Affirmed at (Name of Place) this ______.

                                                            Plaintiff / Defendant

 

 

In The Hon'ble _______________ AT ________________

 

Cont Pet No.: _____ in OA No.: _____

________________________________Petitioner.

 VERSUS                                                   

______________________________Respondent/contemners.

 

Affidavit in support reply

 I, _____, do hereby solemnly affirm and declare as under:

1. That the accompanying Reply has been prepared under my instructions.
2. That the contents of paragraphs 1 to _____ of the preliminary submission and paras 1 to _____ of reply on merits are correct and true to the best of my knowledge.
3. That I further solemnly affirm and declare that this affidavit of mine is correct and no part of it is false and nothing material has been concealed therein.

 Affirmed at (Name of Place) this the _____.

 Deponent

 

BEFORE THE HON'BLE STATE ADMINISTRATIVE TRIBUNAL AT ______________

 

Cont Pet No. : ______ in OA No.: _____

__________________________________Appellant.

VERSUS                                                    

___________________________________Respondent.

Index

SI No	Annx	Particulars of Documents	Pages
1.		Reply	1
2.		Affidavit
3.	R-1
4.	R-2
5.	R-3
6.	R-4
7		Power of Attorney

 

(Name of Place)                                                                                              Applicant

 

______                                                                                                    Through, Advocate