Caveat
Application
IN THE COURT OF THE
CIVIL JUDGE ___________________ AT
MUMBAI
CAVEAT APPLICATION NO. /2000
SHRI _______________________
Aged_________Years, Occupation:
(Complete
Address)......................... ... Caveator
V/s
The ________________________Limited )
Having their registered
office______________
..................................................................................................Other
Party/Opponents
Caveat Application u/s. 148-A of the
Code of Civil Procedure is as under;
MAY
IT PLEASE THE HON'BLE COURT:
1. Pray that no Ex-parte
order be passed in any Suit/Case/Application for injunction/any
Recovery/prohibitory order/s to be instituted by the Opponents above-named in
the Honorable Civil Court, ______________against Caveator in connection with
the Loan granted to Shri ______________ by the Opponent Bank without due notice
of the proposed Suit/Application to the Caveator above-named.
2. The address of the
Caveator for service of notice/summons of the proposed suit/application of the
Opponent above named is as per the title clause of this application.
3. The Caveator
undertakes to serve a copy of this application by Registered Post A.D. to the
Opponents above-named.
4. Fixed Court fees
stamp is affixed to the Caveat application.
Filed
in the Court
On
_____________________
PLACE:
CAVEATOR
Advocate for Caveator
