Page 58 - APHC | Advocates Clerks Association

TYPES OF CIVIL MISCELLANEOUS PETITIONS

Sl. Nature of Petition Provision of Law CF
No
1. Extension of time petition U/s 148 of CPC ` 10/-

2. Suspension petition U/s 151 of CPC ` 10/-
3. Direction petition U/s 151 of CPC ` 10/-
4. Vacate stay petition U/s 151 of CPC ` 10/-

5. Dispense with petition U/s 151 of CPC ` 10/-
6. Leave petition U/s 151 of CPC ` 10/-
7. Verified petition U/s 151 of CPC ` 10/-

8. Stay petition U/s 151 of CPC ` 10/-
9. Petition for amendment of prayer U/s 151 of CPC ` 10/-
10. Condone delay representation petition U/s 151 of CPC ` 10/-

11. Recal petition U/s 151 of CPC ` 10/-
12. Rehear petition U/s 151 of CPC ` 10/-

13. Petition for withdraw U/s 151 of CPC ` 10/-
14. Petition for fix an early date U/s 151 of CPC ` 10/-
15. Petition for Clarification U/s 151 of CPC ` 10/-

16. Petition to modify the order U/s 151 of CPC ` 10/-
17. Petition to refund of court fee U/s 151 of CPC ` 10/-

18. Substitute service petition U/s 151 of CPC ` 10/-
Condone delay petition For Deficit
19. U/s 151 of CPC ` 10/-
Court Fee
20. Petition for amendment of decree U/s 152 of CPC ` 10/-
Implead petition
21. a) In Civil Cases U/O 1 rule 10 of CPC ` 10/-
b) In Writ petitions U/16-A of Writ Rules

Petition for amendment of
22. U/O 6 rule 17 of CPC ` 10/-
plaint or grounds
Restoration petition by setting
23. U/O IX rule 7 & 9 CPC ` 10/-
aside the order
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