Indemnity for Loss of
Allotment Letter
To M/s. XYZ and
Company Ltd ..........
Sir
I have paid a sum of
rupees ........ towards the price of ........ shares out of the recent issue of
shares made by you and you have allotted to me ........ shares by your letter
of Allotment No ......... dated . ....... received by me.
You have now
requested me to return the said letter of allotment in exchange of the share
certificate for the said shares.
I have informed you
that the said letter o ]'allotment is lost or misplaced and by your letter
dated ........ you have agreed to issue the Share Certificate in respect of the
said ........ shares against my indemnifying you for any loss your may suffer
or incur on account of any claim made against you by any body else on the
strength of the said allotment letter.
I have therefore to
state that 1 hereby agree to indemnify you and keep you indemnified against all
loss. costs, charges and expenses which you may suffer or incur on account of
any body making a claim to the said shares issued to me on the strength of the
said allotment letter above mentioned.
Yours faithfully,