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State of Gujarat - Section

Section 62 in Gujarat High Court Rules, 1993

62. Application or amendment to be accompanied by particulars.

- Every application or note for amendment of the memorandum of appeal, cross-objections or application shall be accompanied by a typed draft stating precisely the amendment sought to be made.
[Gujarat High Court] [Inserted FORM 'A', FORM 'B' and FORM 'C' vide Notification No. C-2002/93, dated 8.5.1995, (w.e.f. 5.6.1995).]Presentation Form "A" Whether separate Full title flied?Whether Advocate’s check List filed?  
 
  Presentation not to be accepted unless all arecomplied with Give code numbers, if known.  
Case type No. Year Bench Category (SJ/DB/FB/PH)
(To be filled by High Court Office) Party Code
Appellant/sPetitioner/s (Original............... & Others  
 
 
 
   
(Not more than 30characters/Spaces per line) Party Code
VersusRespondent/s (Origina............... & Others  
 
 
 
   
(Not more than 30characters/Spaces per line)  
Petitioner/s   Petitioner/s  
Advocates   Advocates codes  
Respondent/s   Respondent/s  
Advocates   Advocates codes  
District (Name)   District Code  
Acts (Title) Section Acts  
    Codes  
Rules (Title) Rule Rule Rules  
    Codes  
Subjects   Subjects  
(classification)   Codes  
Not before Judges Give Numbers (if any) of      
  Case Type No Year   Case Type No Year
Group matters       Group matters      
Connected matters       Connected matters      
Connected Applications       Connected Applications      
Lower Court Information  
Coram      
Judge Name      
Designation   Judge Code  
Case Type   Designation Code  
  NoYear Judgment Date //
    Detention Date //
Crime Registration No.   Crime Registration Date //
Police Station Name   Police Station Code  
Signature ofPetitioner’s Advocate   Date / /
Codes Checked; Entries made by   Signatures Date / /
[Gujarat High Court [Amended vide High Court Notification No.C. 2002/93, dated 15.06.2012.]]__________No. _____________ of __________ Advocate: __________________________________Check-List
O.O. No. Description O.O. No. Yes No Verification by the Office
1 Whether Index-cum-chronology of documents /Events filed ? 1      
2 Whether points formulated ? 2      
3 Whether list of citations filed ? 3      
4 {|
Whether proper & full Court Fees is paid ?      
  On Memo Rs _______
  On V.P. Rs _______
  On C.C. Rs _______
  Total Rs _______
  Welfare Stamp Affixed ?  
| 4||||-| 5| Whether the Claims for Court Fees &Jurisdiction stated and explained ?| 5||||-| 6| Whether filed within Limitation?| 6||||-| 7| Whether Delay Condonation Application is filed ?| 7||||-| 8| Whether the Memo of Petition / Appeal is signed?| 8||||-| 9| Whether duly signed and affirmed Affidavit inSupport is filed ?| 9||||-| 10| Whether Vakalatnama signed by all Petitioners /Appellants & accepted by Advocate, filed ?| 10||||-| 11| Whether the Provisions of Law under which thematter is filed, is stated ?| 11||||-| [12 [[Insertedvide High Court Notification No.C.2002/93, dated 16.06.2016 & rest of the numbers are re-numbered accordingly.]]| Whether matter pertains to Commercial Dispute?| 12]||||-| [13 [[Insertedvide High Court Notification No.C.2002/93, dated 16.06.2016 & rest of the numbers are re-numbered accordingly.]]| Whether category of Commercial disputementioned?| 13]||||-| [14 [[Insertedvide High Court Notification No.C.2002/93, dated 16.06.2016 & rest of the numbers are re-numbered accordingly.]]| Whether claim amount has been mentioned in thematter?| 14]||||-| 15|
Whether Certified Copies Fees is paid ?    
  Appellate Judgment
  Appellate Decree
  Appeal Memo
  Trail Court Judgement
  Trail Court Decree
  Bill of Costs
| 15||||-| 16| Whether names of the parties tally with names inthe Certified Copies ? (Office NOT to raise Objection No. 13 - Ifthe victim avails of the Right to Appeal provided under Sec. 372of Cr.P.C.)| 16||||-| 17| Whether Names, Designations, Full Address, Age,Sex, Mobile Number, E-mail address of all parties are given andin case, if name is shown in initials i.e. J.K. Patel, whetherthe full name is mentioned, i.e. Surname, Name and Father’sname in Bracket?] [Substituted vide High Court Notification No.C. 2002/93, dated 26.06.2013.][(submission of mobile number and e-mail addressis optional)] [Inserted vide High Court Notification No.C. 2002/93, dated 18.07.2013]| 17||||-| 18| Whether Presentation Form (in duplicate) withall particulars filed ?| 18||||-| 19| Whether Paging is done ?| 19||||-| 20| Whether Second Set filed ?| 20||||-| 21| Whether copy served to the other side / Caveator/ P.P. ?| 21||||-| 22| Whether copies are true legible and whethertyped copies of hand-written Annexure filed ?| 22||||-| 23| Whether copies are true copies signed by theAdvocate ?| 23||||-| 24| Whether true Translation filed ?| 24||||-| 25| Whether a statement is made about earlierlitigation relating to this matter ?| 25||||-| 26| Whether particulars of the above are given ?| 26||||-| 27| Whether extra copy of all the full title withnames and addresses of all parties furnished ?| 27||||-| 28| Whether the certificate regarding documents anddepositions filed ?| 28||||-| 29| Whether the receipt of the deposit in the LowerCourt filed ?| 29||||-| 30| Whether the original positions of the partiesstated ?| 30||||-| 31| Blanks in Memo 31|||||-| 32| Deleted| 32||||-| 33| Whether Date of Arrest / Detention stated ?| 33||||-| [34 [Substituted vide High Court Notification No.C. 2002/93, dated 23.09.2015.]| (a) Whether PIL filed is as per proformaprescribed in "The High Court of Gujarat (Practice andProcedure for Public Interest Litigation) Rules, 2010" ?| 34||||-| (b) Whether provisions of Rule-3 and Rule-5 of“The High Court of Gujarat (Practice and Procedure forPublic Interest Litigation) Rules, 2010” are followed forfiling of PIL?]|||||-| [35 [Inserted vide High Court Notification No.C. 2002/93, dated 06.02.2013.]| Whether the matter involves questions ofenvironmental laws and/or is covered under the provisions of theNational Green Tribunal Act, 2010 and/or relating to any of theseven statutes specified in Schedule I of the said NGT Act?| 35]||||-| [36 [Inserted vide High Court Notification No.C. 2002/93, dated 13.07.2015.]| Whether Memorandum of the Appeal, filed underIncome Tax Act, 1961, contained PAN and whether copy of the samehas been furnished?| 36]||||}
Office Objection Nos. ___________________________________________________may be Notified.
Date:/_______________/____________ Signature of Examiner (Signture of Verifier)
Deputy S.O. Section Officer
[**Gujarat High Court [Inserted FORM 'A', FORM 'B' and FORM 'C' vide Notification No. C-2002/93, dated 08.5.1995, (w.e.f. 5.6.1995).]]Presentation Form "C"ForVakalatnama(To be filed in the Central Filing Counter)
No. Of 19  
CodeNo.
For Petitioners (s)/Appellant (s)Advocates Mr.  
Mr.  
Mr.  
Code No.
For Respondents (s)/Advocates Mr.  
Mr.  
Mr.  
    Yes / No
  Whether Stamp of Rs. 4/- affixed?  
  Whether Welfare Stamp affixed?  
  Whether signed by respective parties?  
  Whether signed by accepting advocate (s)?  
Signature of Advocate Presented on: Date
Codes Checked: Entries made by Signatures Date
Chapter -V Procedure After Presentation, Remand of Office Objections, Etc.