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    LEGAL NOTICE FOR RECOVERY OF THE AMOUNT DEPOSITED BY THE NOTICOR WITH THE NOTICEE

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    LEGAL NOTICE FOR RECOVERY OF THE AMOUNT DEPOSITED BY THE NOTICOR WITH THE NOTICEE TO BE KEPT BY THE NOTICEE IN TRUST IN AN ESCROW ACCOUNT UNDER THE ESCROW AGREEMENT WHEREAS THE NOTICEE TRANSFERRED THE SAID AMOUNT TO A THIRD PARTY IN VIOLATION AND BREACH OF THE TERMS AND CONDITIONS OF THE ESCROW AGREEMENT
    legal notice for recovery of the amount deposited by the noticor with the noticee to be kept by the noticee in trust in an escrow account under the escrow agreement whereas the noticee transferred the said amount to a third party in violation and breach of the terms and conditions of the escrow agreement