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application under section 151 cpc of court seeking grant of permission to the plaintiff to deposit the fixed deposit receipt of the directed amount in compliance of the order passed by the hon’ble court with further directions to the defendant / the municipal committee to receive the current month amount in respect of the electricity bills on the basis of the bills for current month raised by the defendant /municipal committee till the final adjudication of the aforesaid suit alongwith affidavit in support.
application on behalf of the plaintiff seeking directions to adjourn the hearing of the case and await for the outcome/judgment of the hon’ble supreme court of india in the interlocutory application filed by the plaintiff before the hon’ble supreme court of india alongwith affidavit in support.
execution petition seeking directions that the entire compensation amount along with costs and all other benefits as per award/judgment and the costs of the execution petition may kindly be ordered to be recovered from the respondents/jds by way of mode mentioned in the execution petition and after recovery, the same may kindly be ordered to be released in favour of the petitioner/d.h. alongwith affidavit in support.
execution petition seeking directions to the judgment debtor to make payment of ordered mesne profit along with costs and future mesne profit till handing of the actual physical possession of the suit property to the plaintiff in the manner mentioned in execution petition alongwith affidavit in support.
application for transfer of the civil suit court seeking an order for transfer of the civil suit from a court having no jurisdiction to adjudicate upon the civil suit of a particular amount to the court of appropriate jurisdiction alongwith affidavit in support.
transfer application seeking an order for transfer of the civil appeal filed by the respondent / the plaintiff from the court of ______ to the court of _______ where a cross appeal filed by the appellant / defendant is pending so as to avoid conflicting observation and decision by two different courts alongwith affidavit in support.
appeal seeking setting aside of judgment and decree passed by civil judge whereby the application of the respondent / defendant under order 7 rule 11 read with section 151 c.p.c. was allowed and the plaint of “suit for declaration of documents and permanent injunction” filed by the plaintiff/appellant was returned.
appeal under order 43 read with section 151 cpc seeking quashing and setting aside of the judgment passed by the ld. civil judge, whereby the application filed by the appellant under order 39 rule 1 and 2 read with section 151 cpc alongwith the plaint was dismissed without conducting trial.
first appeal under section 96 of the code of civil procedure, 1908 seeking setting aside of the impugned order passed by the civil judge in a pending suit vide which the ld. civil judge allowed the application under order 1 rule 10 filed by one of the defendant and also directed the deletion of the said defendant from the array of the parties.
appeal seeking setting aside of the impugned judgment and decree passed by the civil judge in a civil suit vide which the suit of the plaintiff/appellant has been dismissed by the ld civil judge after closing his evidence under the order 17 rule 3 cpc.
first appeal under order xliii rule 1 (r) of the code of civil procedure, 1908 seeking setting aside of the impugned order passed by the ld. civil judge dismissing the application filed by the appellant under order 39 rule 1 and 2 read with section 151 cpc.
first appeal under section 96 of the code of civil procedure, 1908 seeking modification of the judgment and decree passed by the ld civil judge in civil suit to the extent that the respondent be also directed to pay mesne profits and damages till the handing over the actual possession of the premises by the respondent to the appellant.
appeal seeking setting aside of the judgment and decree passed by the civil judge decreeing the suit of the respondent / plaintiff by directing the appellant / defendant to vacate the premises and pay the mesne profit to the respondent/ plaintiff.
appeal seeking quashing of the judgment and decree passed by the civil judge whereby the suit of the plaintiff was dismissed while deciding / dismissing of application under order 39 rule 1 and 2 cpc and without affording the opportunity to lead evidence/ advanced arguments.
appeal seeking setting aside of the impugned judgment and decree passed by the civil judge in a civil suit vide which the suit of the plaintiff / appellant has been dismissed by the ld civil judge after closing his evidence under order 17 rule 3 cpc. without considering the request of the appellant for adjournment of the matter on the humanitarian and justifiable grounds of the brother of the appellant being in hospital having undergone heart operation.
appeal seeking setting aside / cancellation of the mutation of the land which has been illegally got sanctioned / attested / done from the revenue authorities when the hon’ble high court has passed a stay order on the land.
petition under section 13 (b) (1) of the hindu marriage act, 1955 seeking decree of divorce by mutual consent as per the memorandum of understanding filed with the petition whereby the wife is given a lump sum amount and a car on account of permanent alimony, maintenance etc. and wife relinquishes her 50% share in the joint property in the name of the husband.
petition under section 13 (b) (2) of the hindu marriage act, 1955 seeking decree of divorce by mutual consent as per the memorandum of understanding filed with the petition whereby the wife is given a lump sum amount and a car on account of permanent alimony, maintenance etc. and wife relinquishes her 50% share in the joint property in the name of the husband.
petition under section 13 (b) (1) of the hindu marriage act, 1955 seeking decree of divorce by mutual consent as per the compromise filed with the petition whereby a large number of properties in the joint names of the husband and wife are divided as per the compromise deed and wife acceptes her share as permanent alimony, maintenance etc. alongwith the compromsie deed.
