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suit for permanent injunction (in respect of a dispute relating to cancellation of allotment of a property by a builder) to be filed before the court of ld district judge seeking a decree of permanent injunction in favour of the plaintiff and against the defendants their directors / managers / agents and anyone one acting for and on their behalf, thereby restraining the defendants from cancelling the allotment / booking of the plaintiff in respect of the suit property and further restraining them from auctioning/ selling/alienating/transferring, and/or creating any third party interest and / or creating any charge thereof in respect of the suit property in any manner in favour of any third party alongwith application under order 39 rule 1 & 2 read with section 151 cpc for interim order.
suit for permanent and mandatory injunction (in respect of attempt of a landlord to forcibly evict the tenant without due process of law) to be filed before the court of ld civil judge seeking a decree for permanent and mandatory injunction restraining the defendants, their agents servants and relatives etc. from interfering in the peaceful possession of the plaintiff and from throwing the house hold articles of the plaintiff from the premises in question and from taking forcible possession and from dispossessing the plaintiff from the premises in question without in due course of law alongwith application under order 39 rule 1 and 2 for interim orders.
suit for permanent and mandatory injunction to be filed (in respect of a dispute arising between two parties both of whom are claiming ownership to the same plot with legally executed ownership documents) before the court of ld civil judge seeking a decree of permanent injunction in favour of the plaintiff and against the defendant, its directors, officers, employees, associates, agents and everyone claiming under and for and on behalf of them, thereby restraining them from selling, alienating, transferring and/or creating third party interest in the “suit property” and/or raising any construction on the “suit property” till the defendant make certain due payments alongwith interest alongwith application under order 39 rule 1 & 2 read with section 151 cpc for ad interim injunction.
suit for permanent and mandatory injunction (in respect of notice from electricity department to illegally disconnect the electricity connection to the premises) to be filed before the court of ld civil judge seeking a decree of permanent injunction in favour of the plaintiff and against the defendant, its officers, its agents, its employees and associates whereby they may kindly be permanently restrained from disconnecting the electricity supply to the suit property alongwith application under order 39 rule 1 & 2 read with section 151 cpc for ad interim injunction.
draft petition under section 34 of the arbitration and conciliation act, 1996 to be filed before hon’ble high court seeking setting aside of the award passed by the hon’ble arbitral tribunal in respect 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 being adjudicated upon by the arbitrator.
draft application under section 29a of the arbitration and conciliation act, 1996 read with section 151 cpc to be filed before hon’ble high court seeking an order for extending time for further periods for passing of the award in the matter of arbitration pending before the sole arbitrator where a provisional official liquidator has been appointed by the hon’ble high court on behalf of the respondent company.
application under section 29a of the arbitration and conciliation act, 1996 to be filed before hon’ble high court seeking extension of time for passing of an arbitration award by the arbitrtaor in respect 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.
review petition under the principles of order 47 rule 1 read with section 114 of the code of civil procedure, 1908 and section 29a (4) of the arbitration and conciliation act, 1996 to be filed before hon’ble high court for review / recall of the order declining grant of extension of time for passing of an award by the arbitrator.
application under the principles of order 7 rule 11 read with section 151 of the code of civil procedure, 1908 to be filed before hon’ble high court seeking rejection/dismissal of a arbitration petition under section 9 of the arbitration and conciliation act filed before another high court when the agreement provides for an exclusive jurisdiction of a particular high court.
application under the principles of order 7 rule 11 read with section 151 of the code of civil procedure, 1908 to be filed before hon’ble high court seeking rejection/dismissal of a arbitration petition under section 11 of the arbitration and conciliation act filed before another high court when the agreement provides for an exclusive jurisdiction of a particular high court.
application under section 152 read with section 151 of the code of civil procedure, 1908 to be filed before hon’ble high court seeking modification of an order to rectify the inadvertent error in the order passed by the hon’ble court in an arbitration petition.
joint application under the principles of order 23 rule 3 of the code of civil procedure, 1908 to be filed before hon’ble high court seeking a decree in terms of the compromise deed of an the above noted arbitration in terms of compromise deed.
joint application under the principles of order 23 rule 3 of the code of civil procedure, 1908 to be filed before the ld. arbitrtor appointed by the court seeking a consent award from the hon’ble arbitral tribunal.
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 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 partition seeking a preliminary decree of partition in favour of the plaintiff and against the defendant by holding that the suit properties (alongwith the amounts after payment of all the liabilities) as mentioned in the plaint are partitioned between the plaintiff and the defendant in the manner mentioned in the plaint and / or in case the parties to the present suit are not able to partition the suit properties in the manner mentioned in the plaint, then in that event, a local commissioner may be appointed who may be directed to sell / auction the suit properties and the sale / auction proceeds after paying the all the dues & expenses of the auction, be thereafter divided in the manner mentioned in the plaint alongwith application under order 39 rule 1 & 2 read with section 151 cpc for ad interim injunction.
suit for partition seeking a preliminary decree of partition of property in favour of the plaintiff and against the defendant by holding that the plaintiff has a certain percentage share in the suit property with further prayer to appoint local commissioner with the directions to examine the feasibility and practicability of partition of the said joint property by metes and bounds and in case it is found that the suit property cannot be partitioned by metes and bounds the same may be ordered to be sold by court auction and that the sale proceeds be paid to the plaintiff and the defendants in the ratio mentioned in the plaint.
application under order 1, rule 10 read with section 151 c.p.c. on behalf of the plaintiff for impleadment of another defendant in a pending suit for permanent injunction and mandatory injunction (which became necessary pursuant to the filing of the written statement by the existing defendant claiming dismissal of the plaint on the ground of non joinder of the necessary party).
