Sl. No.

Details of petition

1.

Particulars of the company, whether petitioner or not (see regulation 16)

2.

Particulars of the petitioner(s)(need not be stated where company is the petitioner)(Name, description, father’s / husband’s name, occupation, capacity, i.e. qua shareholder, qua depositor and address of the petitioner(s)

3.

Particulars of respondent(s)need not be stated where company is the respondent)(Name, description, father’s / husband’s name, occupation, capacity, i.e. qua shareholder, qua depositor and address of the petitioner(s)

4.

Jurisdiction of the Bench.

The petitioner declares that the subject-matter of the petition is within the jurisdiction of the Bench.

5.

Limitation

The petitioner further declares that the petition is within the limitation laid down in section ……. Of the Companies Act, 1956 (or securities Act, 1956)(where applicable)

6.

Facts of the case are give below

(Give here a concise statement of facts in a chronological order, each paragraph containing as nearly as possible a separate issue, fact or otherwise.

7.

Matters not previously filed or pending with any other Court.

The petitioner further declares that he had not previously filed any application, writ petition or suit regarding the matter in respect of which this petition has been made, before any court of law or any other authority or any other Bench or the Board and not any such application, writ petition or suit is pending before any of them.

8.

Relief (s) sought.

In view of the facts mentioned in para .….. above , the petitioner prays for the following relief(s): (Specify below the relief(s)sought explaining the ground for relief(s)and the legal provisions (if any)relied upon)

9.

Interim order, if any, prayed for. Pending final decision on the petition, the petitioner seeks issue of the following interim order:

(Give here the nature of the interim order prayed for with reasons)

10.

Particulars of Bank draft evidencing payment of fee for the petition or application made:

11.

List of enclosures

(See regulation 18 and Annexure III)

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