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    4. SUIT FOR DECLARATION AND FOR RECOVERY

    SUIT FOR DECLARATION AND FOR RECOVERY

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    SUIT FOR DECLARATION AND FOR RECOVERY SEEKING A DECREE OF DECLARATION IN FAVOUR OF THE PLAINTIFF AND AGAINST THE DEFENDANTS THEREBY DECLARING ALL THE TERMS OF LETTERS/ CONTRACT TO BE LEGALLY BINDING ON ALL THE DEFENDANTS IN ALL RESPECTS AND ALSO SEEKING A MONEY DECREE ALONGWITH FUTURE AND PENDENTELITE INTEREST IN FAVOUR OF THE PLAINTIFF COMPANY AND AGAINST THE DEFENDANTS.
    suit for declaration and for recovery seeking a decree of declaration in favour of the plaintiff and against the defendants thereby declaring all the terms of letters/ contract to be legally binding on all the defendants in all respects and also seeking a money decree alongwith future and pendentelite interest in favour of the plaintiff company and against the defendants.
    SUIT FOR DECLARATION AND FOR RECOVERY SEEKING A DECREE OF POSSESSION OF SUIT PROPERTY IN FAVOUR OF THE PLAINTIFF AND AGAINST THE DEFENDANT, ITS AGENTS, MANAGER AND/OR ANY ONE FOR AND ACTING ON BEHALF OF THE DEFENDANT ALONGWITH A DECREE OF MONEY (IN LIEU OF RENT) ALONGWITH FUTURE AND PENDENTELITE INTEREST AND ALSO A FURTHER DECREE OF RECOVERY OF MESNE PROFIT ALONGWITH FUTURE AND PENDENTELITE INTEREST FOR UNAUTHORIZED USE AND OCCUPATION OF THE SUIT PROPERTY ALONGWITH APPLICATION UNDER ORDER 20 RULE 12 READ WITH SECTION 151 CPC.
    suit for declaration and for recovery seeking a decree of possession of suit property in favour of the plaintiff and against the defendant, its agents, manager and/or any one for and acting on behalf of the defendant alongwith a decree of money (in lieu of rent) alongwith future and pendentelite interest and also a further decree of recovery of mesne profit alongwith future and pendentelite interest for unauthorized use and occupation of the suit property alongwith application under order 20 rule 12 read with section 151 cpc.
    SUIT FOR RECOVERY SEEKING A DECREE FOR RECOVERY OF A SUM OF MONEY (COMPRISED OF RENT AND SERVICE TAX) ALONG WITH PENDENT LITE INTEREST IN FAVOUR OF THE PLAINTIFF AND AGAINST THE DEFENDANT ALONGWITH A FURTHER DECREE OF MANDATORY INJUNCTION DIRECTING THE DEFENDANT, ITS DIRETORS, REPRESENTATIVES, OFFICERS AND EMPLOYEES TO REGULARLY PAY THE FUTURE LEASE RENT EACH MONTH TO THE PLAINTIFF IN COMPLIANCE AND CONSONANCE WITH THE REGISTERED LEASE DEED ALONGWITH APPLICATION UNDER ORDER 39 RULE 1 & 2 READ WITH SECTION 151 CPC AND APPLICATION UNDER ORDER 38 RULE 5 READ WITH SECTION 151 CPC FOR INTERIM ORDERS.
    suit for recovery seeking a decree for recovery of a sum of money (comprised of rent and service tax) along with pendent lite interest in favour of the plaintiff and against the defendant alongwith a further decree of mandatory injunction directing the defendant, its diretors, representatives, officers and employees to regularly pay the future lease rent each month to the plaintiff in compliance and consonance with the registered lease deed alongwith application under order 39 rule 1 & 2 read with section 151 cpc and application under order 38 rule 5 read with section 151 cpc for interim orders.