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contempt petition on behalf of the petitioners under section 11 and section 12 of the contempt of courts act 1971 read with article 215 of the constitution to be filed before the hon’ble high court against the respondent / contemnor for intentional and wilful disobedience / disregard of the order passed by this hon'ble court whereby the respondent has under his signature vide memo issued instructions to the sho to allow the construction work in the premises which is in defiance of the order passed by this hon’ble court whereby directions have been issued to the police to implement the work stop notice
contempt petition under section 11 & 12 of the contempt of court act read with section 151 cpc to be filed before the hon’ble high court for initiation of appropriate contempt proceedings against the respondent whereby the respondent has deliberately disobeyed the order of the hon’ble court of additional district judge and has failed to honour its statement/commitment to comply with the order of the hon’ble court
contempt petition on behalf of the petitioner under section 11 and section 12 of the contempt of courts act 1971 read with article 215 of the constitution to be filed before the hon’ble high court against respondents/contemnors for wilful disobedience of the order passed by this hon'ble court whereby the contemnors being the erring officials of the company had in willful disobedience/disregard of the order passed by this hon'ble court not honoured the encashment of the cheques mentioned in the compromise deed
contempt petition on behalf of the petitioner under section 11 and section 12 of the contempt of courts act 1971 read with article 215 of the constitution to be filed before the hon’ble high court against respondents/contemnors for wilful disobedience of the order passed by this hon'ble court to pay the arrears of rent / damages but the contemnors have not paid the arrears of rent/damages as directed by this hon’ble court
contempt petition on behalf of the petitioner under section 11 and section 12 of the contempt of courts act 1971 read with article 215 of the constitution to be filed before the hon’ble high court against contemnor and for wilful disobedience of the order passed by this hon'ble court whereby the contemnors have not complied with the directions given in the said order and more particularly the order relating to clause no 7 of the modified/amended consent minutes of the order
contempt petition on behalf of the petitioners under section 11 and 12 of the contempt of courts act 1971 read with section 151 cpc to be filed before the hon’ble high court seeking initiation of contempt proceedings against the respondents whereby the contemnors have not complied with the order of this hon’ble court wherein it was stated that “in the meanwhile the defendants shall maintain status quo as of today in regard to the property in question”
contempt petition on behalf of the petitioner under section 11 and section 12 of the contempt of courts act 1971 read with article 215 of the constitution to be filed before the hon’ble high court against respondents/contemnors for wilful disobedience and defiance of the order passed by this hon’ble court whereby the contemnors inspite of the categorical interim stay order of the hon’ble high court restraining the use of the blank signed cheques of the petitioner and inspite of the request made by the petitioner to contemnors vide its letter the contemnors went on to misuse cheque by filling fictitious amount and fictitious date and thereafter presenting the same for encashment
contempt petition on behalf of the petitioner under section 11 and section 12 of the contempt of courts act 1971 read with article 215 of the constitution to be filed before the hon’ble high court against respondents /contemnors for willful disobedience and defiance of the order whereby inspite of the status quo order passed by this hon’ble court the contemnors (who are all directors of the defendant) have been in willful and intentional disobedience/ defiance of the said order carrying on the construction on the “suit land” without requisite permissions from the municipal authorities to raise construction on the “suit land”
civil contempt appeal under section 19 of the contempt of courts act 1971 read with section 151 cpc to be filed before the hon’ble high court against impugned order passed by learned single judge whereby the learned single judge has dismissed the contempt petition filed by the appellant against the respondents
civil suit for declaration / cancellation and for permanent injunction to be filed before the hon’ble high court for cancellation of sale deeds and for permanent injunction in respect of the suit land because the defendants have executed the sale deeds fraudulently under a deep rooted conspiracy hatched by the defendants with the sole objective to cheat/ defraud the plaintiff and to avoid/defeat/ delay their admitted liability to pay the amount received by the defendants from the plaintiff for purchase of “the suit land”
civil suit for declaration / cancellation and for permanent injunction to be filed before the hon’ble high court for cancellation of sale deeds in respect of the suit land and for permanent injunction because the defendant had under pressure undue influence coercion & threats and pressures fraudulently got transferred without payment of sales consideration from the plaintiff in favour of the defendant and also in utter violation of provisions of section 53 of the transfer of property act
civil suit for permanent injunction and declaration to be filed before the hon’ble high court for restraining the defendants and their respective directors managers officers employees servants agents nominees and/or any one acting on their behalf or instructions or claiming through them from selling transferring alienating or otherwise creating any third party rights interests or nomination of any nature whatsoever or parting with possession of the suit property in favour of any person other than the plaintiff and pass a decree of declaration that the plaintiff bears the character of a purchaser in relation to the suit property and that the suit agreement executed between the plaintiff and defendant read with other connected documents are existing subsisting valid and binding on the defendants
civil suit for permanent injunction to be filed before the hon’ble high court for restraining the defendants their servants agents and /or anyone acting on their behalf or claiming under them from in any manner whatsoever dispossessing the plaintiff from the suit property in the occupation of the plaintiff and an injunction restraining the execution of documents or any process by which the defendants represent that they or anyone on their behalf or claiming under them to have possession of the suit property and /or restraining the defendants from interfering with the possession and enjoyment as well as the rights and interest acquired by the plaintiff under validly executed documents
civil suit for declaration and cancellation of documents permanent injunction and for rendition of accounts to be filed before the hon’ble high court
civil suit for specific performance damages declaration & permanent injunction to be filed before the hon’ble high court restraining the defendants from surrendering / alienating their shareholdings / directorships in the defendant companies and/or from altering / changing their shareholding patterns / directorships in the defendant companies without the prior permission of this hon’ble court as the same will adversely affect the interest of the plaintiff under the agreement with direction for restraining the defendants from alienating/ transferring/ selling and/or otherwise disposing off “the suit land” in any manner whatsoever and also from alienating/ transferring/ selling and/or otherwise dispossing off/ surrendering / canceling / forfeiting its “development rights” on “the suit land” acquired under the terms and conditions of the collaboration agreement for development of property
civil suit for specific performance declaration & permanent injunction to be filed before the hon’ble high court with prayer to pass a decree of specific performance of agreement to sell in favour of the plaintiff and against the defendant and directing the defendant to execute and register the sale deed of “the suit property” in favour of the plaintiff and execute sign and complete all the required documents so as to complete the attornment/ assignment of the lease agreement in favour of the plaintiff in the records of the defendant and pass a decree of permanent injunction in favour of the plaintiff and against the defendant and their associates agents and everyone claiming under and on behalf of the defendant restraining the defendant to sell alienate transfer mortgage and/or to create third party interest concerning “the suit property” and pass a decree of specific performance of the registered lease agreement in favour of the plaintiff and against the defendant directing the defendant to renew the lease agreement of “the suit property” as per the terms and conditions of the lease agreement and pass a decree of permanent injunction in favour of the plaintiff and against the defendant directing them to deposit all the future rents in respect of “the suit property” before this hon’ble court
civil suit for recovery to be filed before the hon’ble high court for recovery of due amount alongwith future interest @ 12% per annum from the date of payment till its realisation or in the alternative seeking mandatory injunction of direction to the defendant to allot the requisite equity shares in the defendant company equivalent to the due amount plus interest @12% per annum from the date of payment till the date of allotment of equity shares and for permanent injunction
civil suit under order xxxvii of the code of civil procedure 1908 read with section 2 and 12 of the commercial courts commercial appellate division of the high courts act 2015 for recovery of due amount alongwith pendente lite and future interest to be filed before the hon’ble high court
civil suit for partition to be filed before the hon’ble high court with prayer to pass a preliminary decree of partition in favour of the plaintiff and against the defendants by holding that the plaintiff is entitled to and be given its share in the “suit villa” or in the sale proceeds of the “suit villa” and to appoint a local commissioner who may be directed to sell the “suit villa” by a court auction or by any other mode as may be prescribed by the hon’ble court and the share of the plaintiff be given to him
