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State of Gujarat - Section

Section 313 in Gujarat High Court Rules, 1993

313. Application of other Rules.

- Where no specific provision is made in that Act, the Code or the above rules, the rules in order Chapter of these Rules and the Rules of the Bombay High Court (on its original side) 1957, in their application to suit, shall apply mutatis mutandis to petitions, applications, summons and all other proceedings under the Act, provided that all applications for condonation of delay or extension of time beyond the time prescribed in the rules or by the Court, shall be placed before the Judge for orders.Form No. 1Before the High Court of Gujarat at AhmedabadElection Petition No. .....................of 19..................
......................................Petitioner(S)
Versus.
......................................Respondent(S)
Calling in question the Election to the House of the People/Council of States/Legislative Assembly/Legislative Council.OF Respondent(s) No. .........................FROM the ......................... ConstituencyPresented to the High Court on the ............ of 19 .........Registrar.Form No. 2Rule 285 Summons to answer Petition under Rule 290 of the Election Rules and Sec. 27, Order V Rules 1, 5, 7 and 8, and Order VIII Rules 9 of the Code of Civil ProcedureIn The High Court of Gujarat at Ahmedabad Original JurisdictionElection Petition No................ of 19.................
......................................Petitioner(S)
Versus.
......................................Respondent(S)
Petition presented to the day of 19. This petition will appear on the board of the Judge hearing Election Petition and will be heard according to its priority in that Court but if postponed on the day fixed for hearing will take its turn in the general arrears list. You are required to file a written statement of your defence within 21 days of the date of service of this summons upon you and serve a copy on the petitioner or his Advocate on or before filing the written statement in the High Court in default where of the petition will be set down to be heard as undefended and you will be liable to have an order passed against you.(State names of respondents and their Advocates).Greeting:Whereas the above named Petitioner. ........ has filed a petition in this Court against you the above-named respondent, a copy of which is enclosed herewith and whereof the following is a concise statement, viz:-You are hereby summoned to appear in this Court on the ......... .......... day of or 19 ........... at eleven O'clock in the forenoon, in person or by an Advocate of this Court and able to answer the claim or claims made in the petition, and all material questions relating to the petition, or who shall be accompanied by some other person able to answer all such questions to answer the above named petition, and you are hereby required to take notice that in default of your appearance on the day before mentioned, the petition will be heard and determined in your absence ;Witness ........................ Chief Justice at ............... Ahmedabad aforesaid, this ....... ...day of............ 19 ..........Sealed.The ............ day of............ 19 ..........For Registrar.From No. 3In the High Court of Gujarat at Ahmedabad.Election Petition No......... of 19.....Notice under Section 97 of the Act and Rule 291 of the High Court Rules
......................................Petitioner(S)
Versus.
......................................Respondent(S)
ToThe Registrar,High Court,Ahmedabad.Sir,I, ............. *Respondent No. .......... *Returned Candidates, do hereby give Notice that I intend to give evidence at the trial of the above petition to prove that the election of the candidates, in respect of whom the declaration Us claimed in the above petition, would have been void, if he had been the returned candidate and a petition had been presented calling in question his election.I hereby deposit Rs. 2,000 as security for costs as required under Section 97 read with section 117 of the Act and undertake to give such further security for costs as this Honourable High Court may direct.Be pleased to take on file the statement and particulars required under Section 83 of the Act which are enclosed herewith.Copies of the statement and particulars are served upon all the parties to the petition.Date this ............ day of . . ........ 19 ....... Advocate for the Respondent.No............
(Signature)Respondent No. .............
* Strike out if not required.Form No. 4Rule 293 Summons for directions.In The High Court of Gujarat at Ahmedabad Original JurisdictionElection Petition No............... of 19...........
......................................Petitioner(S)
Versus.
......................................Respondent(S)
Let all parties concerned attend before the Sitting Judge in Chambers on the ............ day of .......... at........... O'clock in the ........ Noon, on the hearing of an application on the part of the petitioner/the respondent to show cause why an order for direction should not be made in this petition as follows :-
(a)That the petitioner and/or the respondent shall be ordered to file affidavit of documents within 7 days from the date of this order.
(b)That the petitioner and/or the respondent do give inspection of all documents to each other or their respective Advocates within 7 days from the filing of the affidavit of documents.
(c)The petitioner and/or the respondent do file in this court typed copies of all documents within 7 days of the completion of discovery and inspection of documents.
(d)That the petitioner and/or the respondent be ordered to disclose the following further particulars and interrogatories.
(e)That the petitioner and/or the respondent be ordered to file list of witnesses within 7 days of the filing of copies of documents.
(f)That the petition be placed on board on .................. for settlement of issues and on ............ for final hearing.
(g)For such other orders as the nature and circumstances of the case may require.
Dated the ................ day of......... 19 ........[Chapter XXIII] [Substituted Chapter-XXIII vide High Court Notification No. C. 2002/93, dated 09.12.2003.] Appeals Under Companies Act, 1956 (Act I of 1956)