Titles of Suits

IN THE COURT OF

1.      A.B.(add description and residence)... Planitiff,

against

C.D.(add description and residence)... Defendant,

2.      DESCRIPTION OF PARTIES IN PARTICULAR CASES

The Union of India or the State of......................., as the case may be.

The Advocate General of

The Collector of

The State of

The A.B. Company, Limited, having its registered office at__________

A.B., a public officer of the C.D. Company__________

A.B.(add description and residence), on behalf of himself and all other creditors of C.D., late of (add description and residence)__________

A.B.(add description and residence), on behalf of himself and all other holders of debentures issued by the Company, Limited__________

The Official Redeiver__________

A.B.(add description and residence).by C.D.[or by the Court of Wards], his nest friend __________

A.B.(add description and residence), a person of unsound mind [or of weak mind], by C.D., his next friend __________

A.B., a firmcarrying on business in partnership at __________

A.B.(add description and residence) by his constituted attorney C.D.(add description and residence) __________

A.B.(add description and residence), Shebait of Thakur __________

A.B.(add description and residence), executor of C.D., deceased__________

A.B.(add description and residence), heir of C.D., deceased.