Special Power of
Attorney for a Court Case
By this Power of Attorney
I, ................. son of .................... residing at
....................................... plaintiff in civil suit No.
.................. of ............................... hereinafter referred to
as the said suit, pending in the court of the .......... hereby nominate,
constitute and appoint Shri .................. son of Shri ..................
resident of ................... as my attorney for me, in my name and on my
behalf to do or execute all or any of the following acts or things in
connection with the said suit:
1.
To
represent me before the said court or in any other, where the said suit is
transferred in connection with the said suit.
2.
To
engage or appoint any solicitor, counsel, advocate, pleader or lawyer to
conduct the said suit.
3.
To
prosecute the said suit and proceedings, to sign and verify all plaints,
pleadings, applications, petitions or documents before the court and to
deposit, withdraw and receive document and any money or moneys from the court
or from the defendant either in execution of the decree or otherwise and sign
and deliver proper receipts for me and discharges for the same.
4.
To
apply for inspection and inspect documents and records, to obtain copies of
documents and papers.
5.
To
compromise the suit in such manner as the said attorney shall think fit.
6.
To
do generally all other acts and things for the conduct of the said suit as I
could have done the same if I were personally present.
And I hereby for
myself, my heirs, executors, administrators and legal representatives, ratify
and confirm and agree to ratify and confirm whatsoever our said attorney shall
do or purport to do by virtue of these presents.
IN WITNESS WHEREOF, I
the said .............. has hereunto set and subscribed my hand this
................ day of ................... 2000.
Signed and delivered
by the within named
WITNESSES;
1.
2.
Identified by me
Advocate
