201. Caveat report be obtained and at the time of each subsequent refiling and proof of service be filed.
202. Fresh Notice of Motion upon Counsel for concerned respondant be filed if 3 days have elapsed since the date of last service. Any amenments done in the petition should also be informed/served to the opposite/concerned party
203. SERVICE BE MADE TO THEIR NOMINATED COUNSEL PERSONALLY / TRACKING REPORT / DELIVERY REPORT OF SPEED POST / COURIER BE ATTACHED
204. Proper space be provided for writing Misc. Application number in all Misc. Applications.
205. MEMO OF PARTIES BE FILED AND SIGNED. COMPLETE ADDRESS BE GIVEN IN MEMO OF PARTY. IN CASE OF PETITION FILED IN A NAME OF FIRM THE NAME OF THE SOLE PROP
206. The (typed) details of order of the Distt.Court/Tribunal i.e. Cause title, dt.of decision, case no. of the Judge/Court (which passed the impugned order) should be mentioned in the Memo of parties.
207. .
208. Order against which petition/application is filed be mentioned in prayer clause as well as in heading and the impugned order also be filed.
209. PETITION/ APPLICATIONS/ ANNEXURES/ORDER/POWER OF ATTORNEY SHOULD BE STAMPED / COURT FEES SHORT OR MISSING
210. PETITION/ APPLICATIONS/ MOP/ INDEX/ POWER OF ATTORNEY BE SIGNED AND DATED BY PETITIONERS AND ADVOCATE
211. LEFT SIDE MARGIN OF FOUR C.M. BE MAINTAINED / VERTICAL PAPERS NOT ALLOWED PLACED HORIZONTALLY / ONLY LEGAL SIZE PAPERS ALLOWED
212. Affidavit be filed in support of petition/appeal/application and attested/identified. Parental details/Age/complete address be given. Necessary averments be given since the affidavit has been signed in Vernacular. No modification is allowed. It should be re-typed and attested.
213. Name of the Counsel/Litigants filing the case along with the address/telephone number be mentioned in the index/Memo of parties/petiton/application/vakalatnama.
214. Rest of the objections will be raised later on (after modification)/according to correct classification/nomenclature of the case.
215. Fair typed copy of dim/illegible and hand written annexures be filed.
216. DOCUMENT BE MADE TRUE COPY AT THE BOTTOM OF EACH PAGE AND SIGNED. DOCUMENT NUMBER SHOULD BE MARKED PROPERLY IN THE INDEX AS WELL AS ON TOP OF THE ANNEXURE FILED WITH THE PETITION.
217. Certified copy of annexurs/orders be filed.
218. Underline and highlighting be deleted.
219. PAGE NUMBERING BE DONE IN CONTINOUS WITHOUT ALPHABETICAL AND ALPHA NUMERIC PAGE NUMBERING/DOUBLE PAGE NO. BE DELETED BY PROPER FLUIDING.
220. Corrections (if any) are not allowed in cause title, Index and Memo of parties. All other corrections/addition should be legible and initialised by the Counsel/filing person.
221. English translation of vernaculars be filed.
222. Proper prayer clause/heading be made.
223. Correct provision of law be given in the heading of appeal/ petition/ application.
224. Tribunal should not be made a party.
225. Annexures be filed on foolscape and one side of paper.
226. One more set be filed duly signed along with Listing proforma.
227. PETITION/APPLICATION BE PROPERLY CLASSIFIED/CORRECT NOMENCLATURE BE GIVEN / HOW IS THE APPLICATION IS MAINTAINABLE
228. A NOTE TO THE EFFECT THAT IF ANY SIMILAR/CONNECTED MATTER IS FILED OR PENDING IN THIS COURT BE MENTIONED ON THE INDEX THE COURT WHERE IT IS PENDING.
229. Order/Judgement be filed. Name of the Court/Judge should be mentioned in the order.
230. Application for condonation of delay in filing/refiling be filed along with affidavit.
231. BLANKS BE FILLED / TYPED INDEX BE FILED
232. Where several persons sign a single Vakalatnama, the signatures are to be affixed corresponding to the serial number/name mentioned in the Memo of parties. Stamp of the company is required in cases of authorised signatory.
233. ADVOCATE/LITIGANTS SHOULD MENTION THEIR NAME ADDRESS ENROLLMENT NUMBER AND MOBILE/PHONE NUMBER IN THE INDEX.
234. Petition/Application/Appeal be properly filed for scrutiny.
235. No. of days be given in the prayer of delay application.
236. Brief description of Ann. be given in main Index/Fresh typed index be filed.
237. VAKALATNAMA BE FILED / DATED AND SIGNED BY THE COUNSEL AND ALL PETITIONERS. EACH ADVOCATE MUST MENTION THEIR NAME/ ADDRESS/ ENROLMENT NO. MOBILE NUMBER IN VAKALATNAMA. TITLE ON THE VAKALATNAMA BE CHECKED. WELFARE STAMP BE AFFIXED. SIGNATURE OF THE CLIENT BE IDENTIFIED.
239. The valuation of the court fee affixed/e-court fee attached should be indicated in the index.
240. Thumb impression be identified with name and LTI or RTI.
242. In the Memo of Parties the serial no. of the parties should be given in running numbers, sub-numbering in alphabets is not allowed.
243. Petition/Application filed through authorised signatory should be accompained by the authorisation letter.
244. Clear copies be filed with proper left side margin alongwith the present certified copies.
245. Petition/Suit/Application be split into volumes with maximum of 200 pages in one volume with separate index. The impugned order be filed in first volume.
246. If service is through courier or any other postal means an undertaking to the effect should be given that the parties have been served at the correct address and signed.
247. AFFIDAVIT OF CLERK/COUNSEL NOT ALLOWED
248. PETITION/ INDEX/APPLICATION/DOCUMENT SHOULD BE TYPED IN DOUBLE SPACE WITH FONT SIZE 14 TIMES NEW ROMAN. PETITION BE FILED IN FIRST TYPED COPY.
249. Impugned order/application(s) be tagged after the main Petition/Applicatipn/Appeal.
250. Application for stay be filed seperately along with affidavit.
251. SEPARATE PETITION/APPEAL BE FILED AGAINST EACH CASE
252. MEMO OF PARTY IN EVERY CASE SHOULD LIST OUT THE EMAIL IDENTITIES OF EVERY PARTY TO ALL MANNER OF PROCEEDINS FILED IN COURT.
253. ONE-TIME PF TO BE FILED BY THE PLAINTIFF AT THE TIME OF FILING OF THE PLAINT/SUIT/PETITION AND BY THE DEFENDANT AT THE TIME OF FILING OF THE WRITTEN STATEMENT. CH-I, R-13 -VI, R-2 -2018
254. PLAINT/SUIT/PETITION BE TYPED ON A-4 SIZE WHITE PAPER CH-III, R-1(II) -2018
255. PLAINT/SUIT/PETITION BE FAIRLY AND LEGIBLY TYPED CH-III, R-1(II) -2018
256. PLAINT/SUIT/PETITION BE TYPED IN DOUBLE SPACING WITH 14 FONT SIZE.(IN CASE OF E-FILING PLAINT/PETITION BE TYPED IN 1.5 LINE SPACING WITH 14 FONT SIZE IN PDF/OCR FORMAT) CH-III, R-1(II) E-FILING GUIDELINES -2018
257. PROPER MARGIN (L-3,CM, R-1 CM, TOP- 3 CM - 2 CM) BE MAINTAINED IN THE PLAINT/SUIT/PETITION (IN CASE OF E-FILING, PROPER MARGIN (L-1.75,CM, R-1 CM, TOP- 1.5 CM - 1.5 CM) CH-III, R-1(II) E-FILING GUIDELINES -2018
258. PLAINT/PETITION/SUIT BE TITLED “IN THE HIGH COURT OF DELHI” CH-III, R-1(III) -2018
259. JURISDICTION TO BE STATED, WHETHER, ORIGINAL, CIVIL, TESTAMENTARY OR INTESTATE, IN WHICH IT IS PRESENTED CH-III, R-1(III) -2018
260. PECUNIARY AND TERRITORIAL JURISDICTION BE GIVEN CPC -2018
261. PLAINT/SUIT/PETITION BE DIVIDED INTO PARAGRAPHS, NUMBERED, CONSECUTIVELY. CH-III, R-1(IV) -2018
262. PLAINT/SUIT/PETITION SHOULD CONTAIN EACH PARAGRAPH AS NEARLY AS MAY BE, A SEPARATE ALLEGATION. CH-III, R-1(IV) -2018
263. PLAINT/PETITION/SUIT BE PAGINATED NUMERICALLY. ALPHA NUMERICAL AND DOUBLE PAGINATION NOT ALLOWED. CH-III, R-1(IV) -2018
264. CORRESPONDING DATES OF GREGORIAN CALENDAR SHALL ALSO BE GIVEN CH-III, R-1(B) -2018
265. FULL NAME PARENTAGE AND OTHER PARTICULARS INCLUDING EMAIL ID ADDRESS MOBILE NO.DESCRIBING EACH PARTY BE GIVEN IN MEMO OF PARTIES. CH-III R-C ORDER OF DB IN WPC / DT. ..
266. IF SUIT/PLAINT/PETITION IS FILED IN REPRESENTATIVE CHARACTER, IT BE SET OUT SO IN THE BEGINNING OF THE PLAINT. CH-III, R-1(C) -2018
267. NAME OF PARTIES SHOULD BEAR CONSECUTIVE NUMBERS. CH-III, R-1(D) -2018
268. A SEPARATE LINE BE ALLOTTED TO THE NAME AND DESCRIPTION OF EACH PARTY. CH-III, R-1(D) -2018
269. IN THE EVENT OF DEATH OF A PARTY, THE ORIGINAL SERIAL NO. SHALL NOT BE CHANGED; INSTEAD THE HEIRS BE SUB-NUMBERED CONSECUTIVELY IN THAT PARTICULAR CATEGORY. CH-III, R-1(D) -2018
270. THE PROVISION OF LAW, UNDER WHICH PLAINT, PETITION, ORIGINAL PROCEEDINGS/APPLICATION PRESENTED, BE STATED, IMMEDIATELY AFTER THE CAUSE TITLE. CH-III, R-1(E) -2018
271. IF SUIT/PETITION/ORIGINAL PROCEEDING BEING INSTITUTED IS ALSO DIRECTLY/SUBSTANTIALLY THE SUBJECT MATTER OF PENDING LITIGATION IN THE COURT, SUITABLE ENDORSEMENT BE MADE. CH-III, R-1(E) -2018
272. AT THE FOOT OF PLEADING, NAME, ENROLMENT NUMBER, ADDRESS, PHONE NO., MOBILE NO., E-MAIL ID AND ALL OTHER CONTACT PARTICULARS OF THE ADVOCATE BE GIVEN. VERIFICATION OF PLEADING BE DONE. CH-III, R-2 -2018
273. FULL PARTICULARS-NAME OF ROAD, STREET, LANE, ON MUNICIPAL OR OTHER NUMBER OF HOUSE/APARTMENT/OFFICE/RESIDENTIAL, COMMERCIAL OR INDUSTRIAL LOCATION, NAME OF TOWN OR VILLAGE/PO/DISTT/PHONE NO./MOBILE NO./FAX NO./E-MAIL, IF ANY BE GIVEN. CH-III, R-3 -2018
274. NON-FILING CLAUSE-THAT NO SUCH SIMILAR PROCEEDINGS IN THE SAME MATTER HAD PREVIOUSLY BEEN FILED. CH-III, R-7 -2018
275. THE PLAINT/PETITION/APPLICATION/DOCUMENT ACCOMPANIED BY AN INDEX WITH DETAILS AND PAGE NUMBERS. CH-IV, R-1 -2018
276. THUMB IMPRESSION BE IDENTIFIED WITH NAME AND LTI OR RTI - -2018
277. SUFFICIENT NO. OF COPIES OF THE PLAINT, PETITION, APPLICATION OR DOCUMENTS BE FILED FOR SERVICE ON OPPOSITE PARTY CH-IV, R-1(C) -2018
278. IT BE SPECIFIED IN THE INDEX, IN WHOSE CUSTODY, POWER, CONTROL AND POSSESSION THE DOCUMENT(S) IS/ARE AND THE BASIS ON WHICH SUCH STATEMENT IS MADE. CH-IV, R-1(D) -2018
279. IN CASE OF ACCOUNTING OR AN ELECTRONICALLY MAINTAINED RECORD, A CERTIFICATE FROM AN INTERNAL ACCOUNTANT OR AN EXTERNAL AUDITOR TO BE FILED AND AN AFFIDAVIT CERTIFYING THE CORRECTNESS OF DOCUMENT(S) BE FILED. CH-IV, R-1(E) -2018
280. AN AFFIDAVIT 65-B OF INDIAN EVIDENCE ACT, 1872 BE FILED, IF APPLICABLE. CH-IV, R-1 (E) -2018
281. JURISDICTION VALUE BE FIXED FOR EACH RELIEF SEPARATELY AND AD-VALOREM COURT FEES BE PAID ACCORDINGLY CPC, CF ACT -2018
282. LIST OF DATES/BRIEF SYNOPSIS SHALL ACCOMPANY SUIT/PLAINT/PETITION BEFORE MEMO OF PARTIES. ORDER DT. 9.11.2016 IN CS (COMM) 1267/ 2016 DIRECTION NO. 8 ISSUED U/S 18 OF COMMERCIAL COURTS ACT, 2015 -2018
283. CAUSE OF ACTION BE SPECIFICALLY STATED IN THE PLAINT BEFORE PECUNIARY VALUATION PARA CPC DIRECTIONS NO. IX DATED 17.11.2015 -2018
284. IT SHOULD BE STATED HOW THE SUIT/PETITION/PLAINT IS MAINTAINABLE W.R.T. JURISDICTION VALUE / NOMENCLATURE CPC, COMML. COURTS ACT,2015 (OS) RULES 2018 -2018
285. DUPLICATE SET OF SUIT/ PLAINT/PETITION BE FILED O-IV, R-1 CPC -2018
286. CORRECT PROVISION OF LAW BE GIVEN IN THE HEADING OF APPEAL/ PETITION/ APPLICATION CH-III, R-1(E) -2018
287. PROPER PRAYER CLAUSE/HEADING BE MADE. IA TO CONTAIN ONLY ONE PRAYER OR SERIES OF ALTERNATE PRAYER OF SAME KIND. CH-X, R-2 -2018
288. CORRECTIONS (IF ANY) ARE NOT ALLOWED IN CAUSE TITLE, INDEX AND MEMO OF PARTIES. ALL OTHER CORRECTIONS/ADDITION SHOULD BE LEGIBLE AND INITIALIZED BY THE COUNSEL/FILING PERSON ORDER DT. 20.9.2011 IN WP(C) NO. 6875/2011 -2018
289. PETITION/SUIT/APPLICATION BE SPLIT INTO VOLUMES WITH MAXIMUM OF 200 PAGES IN ONE VOLUME WITH SEPARATE INDEX. - -2018
290. ENGLISH TRANSLATION OF VERNACULAR DOCUMENTS BE FILED CH-III, R-1(I) -5 OF DHC(OS) RULES 2018 -2018
291. TRIBUNAL SHOULD NOT BE MADE A PARTY ORDER DT. 08.12.2006 IN WP(C )18208/ 2006 OF DB -2018
292. NOTICE U/S 80 CPC BE FILED, IF REQUIRED. CPC -2018
293. A SPECIFIC AVERMENT WITH REGARD TO COMMERCIAL DISPUTE AS PER COMMERCIAL COURT ACT BE GIVEN BEFORE THE PECUNIARY VALUATION PARA OF THE PLAINT. CORRECT CATEGORY CODE BE GIVEN AND VERIFIED PRACTICE DIRECTION NO. IX DT. 17.11.2015 COMMERCIAL COURTS ACT, 2015 -2018
294. STATEMENT OF TRUTH BE FILED AS PER COMMERCIAL COURTS ACT, 2015. ENTIRE PLEADINGS BE SIGNED BY THE PLAINTIFF/PETITIONER O XI- R-1(3) OF CPC (AMENDED) BY COMMERCIAL COURTS ACT, 2015 -2018
295. AFFIDAVIT OF CLERK (OF THE COUNSEL) NOT ALLOWED ORDER DT. 14.2.2002 IN WP( C)I 989/2002 -2018
296. ANY APPLICATION FOR EXTENSION OF TIME TO FILE COURT FEE SHALL GIVE SUFFICIENT REASONS WHY COURT FEE COULD NOT BE PURCHASED IN TIME. ORDER DT. 14.12.2017 IN CS (COMM) NO. 851/17 -2018
297. BLANKS BE FILLED - -2018
298. PROOF OF SERVICE BE FILED AT THE TIME OF EACH FILING. ORDER DT. 1.10.2002 (OS)RULES 2018 – CH-VII (R-2) -2018
299. AFFIDAVIT OF VALUATION AS REQUIRED BY S-19 OF COURT FEES ACT, 1870 CH-XXIX R-1(I) DHC(OS) RULES 2018 -2018
300. PROBATE PETITION/PLAINT BE VERIFIED BY AT LEAST ONE OF THE WITNESSES TO THE WILL WITH SUPPORTING AFFIDAVIT CH-XXIX R-2 DHC (OS) RULES 2018 -2018
301. ORIGINAL WILL BE FILED CH- XXIX R.-3 -2018
302. SCHEDULE OF PROPERTY BE FILED AND PLACED IN PETITION PART I.E. INDEX-I CH- XXIX R-1(I) -2018
303. ORIGINAL DEATH CERTIFICATE OR AN AFFIDAVIT OF PROOF BE FILED CH- XXIX, R-1(II) -2018
304. ADVANCE COPY OF PETITION/APPLICATION FILED U/S – 9, 11, 14, 15, 27, 34, 37 OF ARBITRATION AND CONCILIATION ACT. 1996 BE SERVED UPON OPPOSITE PARTY CH-III R-6 -2018
305. ADVANCE COPY OF PETITION/APPLICATION FILED U/S – 9, 11, 14, 15, 27, 34, 37 OF ARBITRATION AND CONCILIATION ACT, 1996 BE SERVED UPON ON NOMINATED COUNSEL/EMPANELLED ADVOCATES OF UNION OF INDIA/STATE GOVERNMENT/STATUTORY AUTHORITY/ PUBLIC SECTOR UNDERTAKINGS AND NOT DIRECTLY ON SUCH AUTHORITIES CH-III R-6 -2018
306. ENDORSEMENT OF ADVANCE SERVICE BE MADE WITH WRITTEN PROOF THEREOF CH-III R-6 -2018
307. APPLICATION/PETITION U/S-9 OF ARBITRATION AND CONCILIATION ACT, 1996 MANDATORY TO CONTAIN A STATEMENT THAT NO OTHER PETITION ON THE SAME CAUSE OF ACTION HAS BEEN FILED IN ANY OTHER COURT. CH-III R-7(II) -2018
308. MATTER BE FILED IN FOUR PARTS FORMAT. SEPARATE PAGINATION WITH SEPARATE INDEX FOR EACH PART BE DONE. ALPHA NUMERIC PAGING NOT ALLOWED. DOUBLE PAGINATION NOT ALLOWED. - -2018
309. PROOF OF SERVICE/ENDORSEMENT OF ADVANCE SERVICE OF WS/CC BE FILED CH-VII, R-2(I) -2018
310. AFFIDAVIT OF ADMISSION/DENIAL OF PLAINTIFF’S DOCUMENTS BE FILED BY DEFENDANT ALONG WITH WRITTEN STATEMENT/COUNTER CLAIM, WITHOUT WHICH THE WS/CC SHALL NOT BE TAKEN ON RECORD. CH-VII, R-3 -2018
311. DOCUMENTS ON WHICH THE DEFENDANTS INTEND TO RELY TO BE FILED ALONG WITH THE WRITTEN STATEMENT. CH-VII, R-2(I) -2018
312. PROOF OF SERVICE/ENDORSEMENT OF ADVANCE SERVICE OF REPLICATION BE FILED. CH-VII, R-5 -2018
313. AFFIDAVIT OF ADMISSION/DENIAL OF DEFENDANT’S DOCUMENTS TO BE FILED BY PLAINTIFF ALONG WITH REPLICATION WITHOUT WHICH THE REPLICATION SHALL NOT BE TAKEN ON RECORD. CH-VII, R-6 -2018
314. AFFIDAVIT OF ADMISSION/DENIAL OF DEFENDANT’S FILED WITH THE COUNTER CLAIM TO BE FILED ALONG WITH THE COUNTER CLAIM. CH-VII, R-10 (B )& (C) -2018
315. FAIR TYPED COPY OF DIM/ILLEGIBLE AND HAND WRITTEN ANNEXURES/DOCUMENTS BE FILED ORDER DATED 05.8.2008 PASSED IN WP(C) 5631/2008. -2018
316. CERTIFIED COPY OF ANNEXURE/ORDERS BE FILED. UNDERLINE AND HIGHLIGHTING BE DELETED, IF ANY. ORDER DATED 01.10.2008 PASSED IN BAIL APPLICATION NO. 2046/2008 -2018
317. ANNEXURES BE MADE TRUE COPY (AT THE BOTTOM OF EACH PAGE) AND SIGNED. ANNEXURE NUMBER SHOULD BE MARKED PROPERLY IN THE INDEX AS WELL AS ON TOP OF THE ANNEXURE FILED WITH THE PETITION NOTIFICATION NO. 537/RULES/DHC DT. 22.12.2010 -2018
318. LIST OF DOCUMENTS BE FILED AS PER ORDER XI OF CPC AMENDED BY THE COMMERCIAL COURTS ACT, 2015 ORDER XI, RULE 1(2) OF CPC (AMENDED) BY COMMERCIAL COURTS ACT, 2015 -2018
319. A CERTIFICATE BY WAY OF AFFIDAVIT UNDER ORDER XI RULE 6 (3) OF THE COMMERCIAL COURTS COMMERCIAL DIVISION APPELLATE DIVISION OF HIGH COURTS ACT, 2015 BE FILED FOR ELECTRONIC DOCUMENTS, IF ANY O XI- R 6(3) OF CPC (AMENDED) BY COMMERCIAL COURTS ACT, 2015 -2018
320. DOCUMENTS BE FILED WITH SEPARATE INDEX - -2018
321. CASE NO. AND CAUSE TITLE BE CLEARLY MENTIONED IN VAKALATNAMA CH-V, R-1(VI) -2018
322. ENDORSEMENT IN TOKEN OF ACCEPTANCE WITH DATE OF ACCEPTANCE BE MADE ON THE VAKALATNAMA CH-V, R-3(I) -2018
323. NAME, ENROLMENT NO., ADDRESS, PH. NO., MOBILE NO., E-MAIL ID AND ALL OTHER CONTACT PARTICULARS OF ADVOCATE FOR SERVICE BE GIVEN ON VAKALATNAMA CH-V, R-3 (II) -2018
324. ADVOCATE WELFARE STAMP OF RS. 10/ + COURT FEE RS. 3/ BE AFFIXED ON THE VAKALATNAMA CIRCULAR DT. 26.10.2009 BASED ON ORDER DT. 08.10.2009 IN WP(C) NO. 7651/2009 -2018
325. VAKALATNAMA DISCLOSING THE NAME OF THE PARTY SIGNING AND SEAL IF ANY OF THE PARTY BE FILED. CH-V, R-1(I) -2018
326. AUTHORIZATION LETTER/COPY OF DOCUMENT/INSTRUMENT OF SIGNING PARTY BE ATTACHED WITH THE VAKALATNAMA, BE FILED CH-V, R-1 (II) -2018
327. SIGNATURE OF THE PERSON (S) TO BE PUT IN SERIATIM WITH SERIAL NO./NAME ON VAKALATNAMA. CH-V, R-1(IV) DT. 26.10.2009 BASED ON ORDER DATED 08.10.2009 PASSED IN WP(C) NO. 7651/2009 -2018
328. IN CASE OF EXECUTION OF SINGLE VAKALATNAMA IN FAVOUR OF MORE THAN ONE ADVOCATE, NAME AND PARTICULARS OF EACH ADVOCATES TO BE CLEARLY MENTIONED CH-V, R-1(V) -2018
329. IA SHOULD CONTAIN ONLY ONE PRAYER OR ONE SERIES OF ALTERNATIVE PRAYER OF SAME KIND, IT SHOULD NOT BE ARGUMENTATIVE. CH-X, R-2 (I) (A )& (B) -2018
330. IA BE SUPPORTED BY AFFIDAVIT MENTIONING GROUNDS AND FACTS ON WHICH APPLICATION IS BASED. CH-X, R-2 (I)(C) -2018
331. EXACT PERIOD OF DELAY (NO. OF DAYS) AND THE REASONS THEREOF BE CLEARLY STATED IN THE APPLICATION FOR CONDONATION OF DELAY IN FILING/RE-FILING. CH-X, R-2 (I)(C) AND ORDER DATED 20.09.2007 OF HJIC(OS) -2018
332. ADVANCE COPY OF APPLICATION BE SERVED ON THE OPPOSITE PARTY/IES CH-X, R-2 (I) (D) -2018
333. APPLICANT TO INTIMATE (BY ANY OR ALL MODES INCLUDING SMS/E-MAIL/FAX OR ANY OTHER MODE) ALL ADVOCATES IN THE MATTER ABOUT FILING AND LIKELY DATE OF LISTING OF APPLICATION GIVING AN UNDERTAKING TO THE EFFECT THAT ALL PARTIES TO THE LITIGATION HAVE BEEN DULY SERVED ALONG WITH WRITTEN PROOF THEREOF. CH-X, R-2 (I) (D) (II) -2018
334. CAVEAT REPORT BE OBTAINED ON FRESH AND SUBSEQUENT FILING NOTIFICATION NO. 116/RULES/DHC DT. 12.2.2004 CH-4-F(B), DHC(O) VOL.V - XXX, DHC(OS) RULES, 2018 -2018
335. SIGNED VAKALATNAMA, SIGNED AND NOTARIZED/ ATTESTED AFFIDAVIT SHOULD BE FILED IN ORIGINAL IN THE REGISTRY. CH-XI RULES 24-25, AND GUIDELINE NO-6.1OF THE PRACTICE DIRECTIONS FOR E-FILING -2018
336. SHOULD BE TYPED IN 1.5 LINE SPACING WITH 14 FONT SIZE IN PDF/OCR FORMAT. CH-III, R-1(II) -2018
337. PROPER MARGIN (L-1.75,CM, R-1CM, TOP-1.5 CM -1.5 CM) BE MAINTAINED E-FILING GUIDELINES -2018
338. AFFIDAVIT BE FILED IN SUPPORT OF PLAINT/PETITION/SUIT/APPLICATION, DULY ATTESTED AND IDENTIFIED CH-XIX, CPC DHC (R) VOLUME IV CH-XII -2018
339. PARENTAL DETAILS/AGE/COMPLETE ADDRESS/OCCUPATION, IF ANY BE GIVEN IN THE AFFIDAVIT CH-XIX, CPC DHC (R) -2018
340. NECESSARY AVERMENT BE GIVEN IN THE AFFIDAVIT, IF SIGNED IN VERNACULAR CH-XIX R-7(B) -2018
341. NO MODIFICATIONS ARE ALLOWED ON AFFIDAVIT, IT SHOULD BE RE-TYPED AND ATTESTED CH-XIX R-7(B) -2018
342. AFFIDAVITS SIGNED OUTSIDE INDIA, SHALL BE SIGNED AND APOSTILLED IN ACCORDANCE WITH THE PROVISIONS OF THE HAGUE CONVENTION ABOLISHING THE REQUIREMENT OF LEGALIZATION FOR FOREIGN PUBLIC DOCUMENTS, 1961 CH-XIX R-7(C) -2018
343. DESCRIPTION OF ANY OTHER DEFECT. -2018
344. ALL PETITIONERS/APPLICANTS AFFIDAVIT IS REQUIRED IN SUPPORT OF PETITION/APPEAL.AUTHORISATION LETTER IS REQUIRED IN CASE OF AUTHORIZATION.
345. ALL PETITIONER/APPELLANT AFFIDAVIT IS REQUIRED IN SUPPORT OF PETITION/APPEAL AND ATTESTED/PARENTAL DETAILS/IDENTIFIED/AGE/COMPLETE ADDRESS BE GIVEN.
346. MEMO OF PARTIES OF THE IMPUGNED ORDER BE PLACED JUST BEFORE THE ORDER.
347. WHETHER ALL THE PARTIES IN THE SUITARE IMPLEADED AS PARTIES IN THE APPEAL OR NOT
?.....Rest of the objection will be raised later.

1. Notice of motion with proof of service be filed to all concerned parties/UPC service is not acceptable.Give undertaking if this copy served to all concerned parties and name of the receiver be given in capital words to whom it is served.
2. Fresh notice of motion be filed to all conerned parties if 3 days have elapsed since the date of last service.
3. Affidavit of petioner/respondent be filed in support of petition or affidavit be filed in the language of deponent be proerly attested/age of depondent be given and affidavit should be identified.
4. Certified copies of annexures/order be filed/annexures should be filed.Or exemption applciation be filed for the same.
5. Fair typed copy of dim and hand written annexures should be filed/proper left hand margin be given in annesures/applications.
6. Underlining from the annexures should be removed.
7. Original photographs should be filed in both sets.
8. Correct and relevant provision of law should be given.
9. English translation of vernacular be filed and fee for the same be deposited.
10. Date and Case number be mentioned in the index as well as in application/vakalatnama.
11. Certificate of fitness for review should be filed.
12. Application is barred by time.
13. Refiling of delay should be filed.
14. Address of the addresses be mentioned in the application to whom it is served.
15. First and Second set be filed duly signed and dated.
16. Name of the person executing the vakalatname is clearly mentioned, has to sign the Vakalatname by the Counsel and client and pleader has to identify the person executing the Vakalatnama and the address, phone number, mobile number is to be clearly mentioned on the Vakalatnama.
17. All papers be filed on full scape and on one side of the papers.
18. Next Date of hearing be given.
19. If this is a CCP or Quashing of FIR, hence file a fresh petition.
20. Annexure be made true copy of original by counsel.
21. All previous details of applications with CM/CrlM numbers be mentioned in it which were filed in appeal previously.
22. Court fee should be filed according to the valuation of the case.
23. Opening sheet should be filed and fill it properly.
24. Date of receipt of notice should be given.
25. All Respondents and Petioners affidavits should be required .
26. Court fee short Rs.................................
27. Death certificate should be filed.
28. Correct days of delay be given.
29. Application has been returned from concerned branch.
30. Prayer and main heading do not telly.
31. Proper left hand margin be given in annesures/application.
32. Parties name donot tally.
33. Proper left hand margin (4CM) should be given in all annexure/application.
34. Separate application is required for each relief/prayer.
35. Parties names donot telly/ case number is incorrect.
36. Complete address of the Counsel is required

1. Fresh notice of motion be filed to all concerned parties.
2. Urgent and Application and Annexures be properly stamped/ signed.
3. Affidavit of petitioner / respondent be filed in support of petition or Affidavit be filed in the language of deponent be properly attested / age of deponent be given.
4. Certified copy of the annexures/ order required.
5. Welfare stamp of Rs.10/- be affix on vakalatnama.
6. Correct and relevant provision of law should be given.
7. English translation of vernacular be filed and fee for the same be deposited.
8. Certificate of fitness for review should be filed.
9. Application /petition is barred by time.
10. Petition/application/ annexures/ order/power of attorney should be stamped/signed
properly/welfare stamp of Rs. 10/- be affixed on Power of attorney.
11. Second set should be filed duly signed and dated.
12. Application should properly page numbered as per index.
13. All papers be filed on foolscap and on one side of the papers.
14. It should be stated as how CM is maintainable.
15. Annexure be made true copy of original.
16. All Previous details of application with CM/CRLM numbers should be given.
17. Fair typed copies of dim handwritten annexures should be filed.
18. Original photographs should be filed in both sets.
19. Dates and case numbers should be mentioned in the application,index,inside the application or in vakalatnama.
20. Margin of 4 cm. be kept on the left hand side of annexures.
21. Refiling of delay should be filed.
22. First and Second set be filed duly signed and dated.
23. Application should properly page numbered as per index and paging in continuation.
24. If this is a CCP or Quashing of FIR hence filed a fresh petition.
25. Correct days of delay be given.
26. Prayer and main heading do not tally.
27. Application has been returned from the concerned branch with another objection.
28. Separate application required for each relief / prayers.

1. State should be served.
2. Petition, Application, Order, Annexures, Power of Attorney should be signed/stamped properly.
3. Certified copies of annexures/ order should be filed.
4. Petitioner should first move for the relief prayed for in the Court of session.
5. Affidavit be properly attested/ Age of deponent be given.
6. Copy of FIR should be filed / Typed version of Hindi FIR also be filed.
7. Power of attorney be properly attested be the jail authority/ Welfare stamp of Rs.10/- be affixed.
8. Annexures be certified as true copies/ filed in fool scape paper
9. It should be stated as to how petition is maintainable.
10. Memo of parties should be filed duly signed.
11. Statement of non filling be given in support of petition.
12. Fair typed copy of dim/ handwritten annexures be filed.
13. English translation of annexures should be filed or vernacular of translation annexures should be filed.
14. The Margin of 4 centimeter be kept on the left hand side of the annexures/ petition.
15. Listing proforma duly filled in should be filed.
16. List of dates should be filed within 5 pages.
17. Rejection order of Lower Court be filed.

1. Caveat Report is to be obtained or at the time of each subsequent filing.
2. Opening Sheet should be filed/ be placed before petition/ properly filed in.
3. Notice of Motion upon Counsel for concerned respondent be filed/ Proof of service be filed/ Service be effected through nominated counsel.
4. Petition/ application/ annexures/ order/ decree should be properly stamped.
5. It should be stated as to how CM(M) / C.R. Is maintainable.
6. Power of attorney be filed/stamped/ signed.
7. Memo of parties be filed/ Petition is barred by time.
8. Correct & relevant provision of law should be invoked.
9. Welfare stamp of Rs. 10/- be affixed on vakalatnama.
10. Affidavit should be attested properly/ age of deponent should be mentioned.
11. Fair typed copy of dim/ handwritten annexure / proper left hand side margin be given.
12. All paper be filed on foolscap and on one side of paper/ Page numbering be done properly.
13. Certified copies of the order/ Annexure be filed.
14. English translation of Vernacular be filed & translation fees be deposit.
15. Listing Proforma duly filled be filed/ Annexure be made true copies of original.

1. Caveat Report is to be obtained or at the time of each subsequent filing
2. Security charges of Rs.100/- is to be deposited.
3. Memo of Parties is to be filed.
4. Opening sheet is to be filed and placed just before the appeal/appeal is time barred.
5. Column nos. 10, 11 and 12 of the opening sheet be properly filled in.
6. Correct & relevant provision of law should be given.
7. Court Fee is to be affix according to valuation.
8. Certified copy of annexures of the trail Court is to be filled and stamped @ 65 praise per 360 wards
9. It should be stated whether the annexures filed are part of trial court record.
10. Certified copy of Judgment & decree is to filed and stamped accordingly
11. Fair typed copies of dim annexures be filed.
12. All papers be filed in foolscap and on one side of the papers.
13. English Translation of vernacular be filed and translation fee be deposited.
14. Margin of 4 cm. be left on the left hand side of the annexurs.
15. Power of Attorney is to be filed/ Welfare stamp of Rs. 10/- be affixed.
16. Listing proforma should be filed (duly filled in, both sets.)
17. Affidavit be attested properly/ age of deponent be given/ identification be signed
18. Appeal should be properly page numbered.
19. It should be stated as to how RSA is maintainable.
20. Substantial questions of law involved be given in the grounds of appeal.

1. Caveat Report is to be obtained or at the time of each subsequent filing
2. Security charges of Rs. 100/- is to be deposited.
3. Memo of Parties is to be filed.
4. Opening sheet is to be filed and attached just before the appeal/appeal is time barred.
5. Column nos. 10, 11 and 12 of the opening sheet be properly filled in.
6. Correct & relevant provision of law should be given.
7. Court Fee is to be affix according to valuation.
8. Certified copy of annexures of the trail Court is to be filled and stamped @ 65 praise per 360 wards
9. It should be stated whether the annexures filed are part of trial court record.
10. Certified copy of Judgment & decree is to filed and stamped accordingly
11. Fair typed copies of dim annexures be filed.
12. All papers be filed in foolscap and on one side of the papers.
13. English Translation of vernacular be filed and translation fee be deposited.
14. Margin of 4 cm. be left on the left hand side of the annexurs.
15. Power of Attorney is to be filed/ Welfare stamp of Rs. 10/- be affixed.
16. Listing proforma should be filed (duly filled in, both sets.)
17. Affidavit be attested properly/ age of deponent be given/ identification be signed
18. Appeal should be properly page numbered.
19. It should be stated as to how RFA/ RFA(OS) is maintainable.
20. Substantial questions of law involved be given in the grounds of appeal.
21. List of dates with events and synopsis should be filed in both sets.

1. Caveat Report is to be obtained or at the time of each subsequent filing
2. Security charges of Rs. 100/- is to be deposited.
3. Memo of Parties is to be filed.
4. Opening sheet is to be filed and be placed just before the appeal.
5. Column nos. 10, 11 and 12 of the opening sheet be properly filled in.
6. Correct & relevant provision of law should be given.
7. Court Fee is to be affix according to valuation.
8. Certified copy of annexures of the trail Court is to be filled and stamped @ 65 praise per 360 wards
9. It should be stated whether the annexures filed are part of trial court record.
10. Certified copy of Judgment & decree is to filed and stamped accordingly
11. Fair typed copies of dim annexures be filed.
12. All papers be filed in foolscap and on one side of the papers.
13. English Translation of vernacular be filed and translation fee be deposited.
14. Margin of 4 cm. be left on the left hand side of the annexurs.
15. Power of Attorney is to be filed/ Welfare stamp of Rs. 10/- be affixed.
16. Listing proforma should be filed (duly filled in, both sets.)
17. Affidavit be attested properly/ age of deponent be given/ identification be signed
18. Appeal should be properly page numbered.
19. It should be stated as to how RFA/ RFA(OS) is maintainable.
20. Substantial questions of law involved be given in the grounds of appeal.
21. Appeal is time barred.
22. List of dates with events and synopsis should be filed in both set.
23. Status of Parties before Trail Courts may be reflected in Memo of Parties of appeal as to who was/were the Plaintiff(s) and Defendant(s) in Courts below.

1. Caveat Report is to be obtained or at the time of each subsequent filing.
2. Opening Sheet should be filed/ be placed before petition/ properly filed in.
3. Petition be stamped @Rs.13/-.
4. Petition/ application/ annexures/ order/ decree should be properly stamped.
5. It should be stated as to how R.C.REV. is maintainable.
6. Power of attorney be filed/stamped/ signed.
7. Memo of parties be filed/ Petition is barred by time.
8. Correct & relevant provision of law should be invoked.
9. Welfare stamp of Rs. 10/- be affixed on vakalatnama.
10. Affidavit should be attested properly/ age of deponent should be mentioned.
11. Fair typed copy of dim/ handwritten annexure / proper left hand side margin be given.
12. All paper be filed on foolscap and on one side of paper/ Page numbering be done properly.
13. Certified copies of the order/ Annexure be filed.
14. English translation of Vernacular be filed & translation fees be deposit.
15. Listing Proforma duly filled be filed/ Annexure be made true copies of original.

1. Caveat Report is to be obtained or at the time of each subsequent filing.
2. Opening Sheet should be filed/ be placed just before the appeal/ properly filed in.
3. Appeal be stamped @Rs.15/-.
4. Application/ annexures/ order should be properly stamped.
5. It should be stated as to how MAT.APP. is maintainable.
6. Power of attorney be filed/stamped/ signed.
7. Memo of parties be filed/ Petition is barred by time.
8. Correct & relevant provision of law should be invoked.
9. Welfare stamp of Rs. 10/- be affixed on vakalatnama.
10. Affidavit should be attested properly/ age of deponent should be mentioned.
11. Fair typed copy of dim/ handwritten annexure / proper left hand side margin be given.
12. All paper be filed on foolscap and on one side of paper/ Page numbering be done properly.
13. Certified copies of the order/ Annexure be filed.
14. English translation of Vernacular be filed & translation fees be deposit.
15. Listing Proforma duly filled be filed/ Annexure be made true copies of original.