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    4. Petitions Under Section 9 Of The Arbitration And Conciliation Act, 1996

    Petitions Under Section 9 Of The Arbitration And Conciliation Act, 1996

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    PETITION UNDER SECTION 9 OF THE ARBITRATION AND CONCILIATION ACT, 1996 SEEKING URGENT INTERIM ORDERS ON ACCOUNT OF A DISPUTE ARISING OUT OF AN AGREEMENT EXECUTED WITH A BUILDER FOR PURCHASE OF COMMERCIAL OFFICE SPACE IN A MUTLISTORIED COMMERCIAL COMPLEX.
    petition under section 9 of the arbitration and conciliation act, 1996 seeking urgent interim orders on account of a dispute arising out of an agreement executed with a builder for purchase of commercial office space in a mutlistoried commercial complex.
    PETITION UNDER SECTION 9 OF THE ARBITRATION AND CONCILIATION ACT, 1996 URGENT INTERIM ORDERS ON ACCOUNT OF A DISPUTE ARISING OUT OF A LEASE AGREEMENT EXECUTED WITH A TENANT FOR LEASING OF COMMERCIAL PROPERTY.
    petition under section 9 of the arbitration and conciliation act, 1996 urgent interim orders on account of a dispute arising out of a lease agreement executed with a tenant for leasing of commercial property.
    PETITION UNDER SECTION 9 OF THE ARBITRATION AND CONCILIATION ACT, 1996 SEEKING URGENT INTERIM ORDERS ON ACCOUNT OF A DISPUTE ARISING OUT OF A COLLABORATION AGREEMENT EXECUTED WITH A BUILDER FOR CONSTRUCTION OF A HIGHWAY RESORT PROJECT ON THE LAND BELONGING TO THE PETITIONER.
    petition under section 9 of the arbitration and conciliation act, 1996 seeking urgent interim orders on account of a dispute arising out of a collaboration agreement executed with a builder for construction of a highway resort project on the land belonging to the petitioner.
    PETITION UNDER SECTION 9 OF THE ARBITRATION AND CONCILIATION ACT, 1996 SEEKING URGENT INTERIM ORDERS ON ACCOUNT OF A DISPUTE ARISING OUT OF TRIPARTITE AGREEMENT EXECUTED BETWEEN THE PURCHASER, THE BUILDER AND THE BANK REGARDING RESIDENTIAL APARTMENT PARTLY FINANCED THROUGH A HOME LOAN.
    petition under section 9 of the arbitration and conciliation act, 1996 seeking urgent interim orders on account of a dispute arising out of tripartite agreement executed between the purchaser, the builder and the bank regarding residential apartment partly financed through a home loan.
    PETITION UNDER SECTION 9 OF THE ARBITRATION AND CONCILIATION ACT, 1996 SEEKING URGENT INTERIM ORDERS ON ACCOUNT OF A DISPUTE ARISING OUT OF LOAN AGREEMENT EXECUTED BETWEEN THE PURCHASER OF A RESIDENTIAL PROPERTY AND THE BANK GRANTING LOAN TO THE PURCHASER.
    petition under section 9 of the arbitration and conciliation act, 1996 seeking urgent interim orders on account of a dispute arising out of loan agreement executed between the purchaser of a residential property and the bank granting loan to the purchaser.
    PETITION UNDER SECTION 9 OF THE ARBITRATION AND CONCILIATION ACT, 1996 SEEKING URGENT INTERIM ORDERS ON ACCOUNT OF A DISPUTE ARISING OUT OF ALLOTMENT LETTERS IN RESPECT OF SALE OF RESIDENTIAL APARTMENTS READ WITH THE BUYBACK AGREEMENT EXECUTED BETWEEN THE BUILDER AND THE PURCHASER.
    petition under section 9 of the arbitration and conciliation act, 1996 seeking urgent interim orders on account of a dispute arising out of allotment letters in respect of sale of residential apartments read with the buyback agreement executed between the builder and the purchaser.
    PETITION UNDER SECTION 9 OF THE ARBITRATION AND CONCILIATION ACT, 1996 SEEKING URGENT INTERIM ORDERS ON ACCOUNT OF A DISPUTE RELATING TO SETTLEMENT OF ACCOUNT ARISING OUT OF A COLLABORATION AGREEMENT EXECUTED BETWEEN A FINANCIER AND THE BUILDER OF A MULTISTORIED COMMERCIAL COMPLEX PROJECT.
    petition under section 9 of the arbitration and conciliation act, 1996 seeking urgent interim orders on account of a dispute relating to settlement of account arising out of a collaboration agreement executed between a financier and the builder of a multistoried commercial complex project.
    PETITION UNDER SECTION 9 OF THE ARBITRATION AND CONCILIATION ACT, 1996 FILED BEFORE HON’BLE HIGH COURT OF APPROPRIATE JURISDICTION (AFTER WITHDRAWING THE PETITION EARLIER FILED BEFORE ANOTHER HON’BLE HIGH COURT NOT HAVING JURISDICTION) SEEKING URGENT INTERIM ORDERS ON ACCOUNT OF A DISPUTE ARISING OUT OF AN AGREEMENT EXECUTED WITH A BUILDER FOR PURCHASE OF COMMERCIAL OFFICE SPACE.
    petition under section 9 of the arbitration and conciliation act, 1996 filed before hon’ble high court of appropriate jurisdiction (after withdrawing the petition earlier filed before another hon’ble high court not having jurisdiction) seeking urgent interim orders on account of a dispute arising out of an agreement executed with a builder for purchase of commercial office space.