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appeal under section 44 of the real estate (regulation and development) act 2016 to be filed before the real estate appellant tribunal seeking setting aside / quashing of the impugned order passed by the hon’ble real estate regularity authority whereby the hon’ble authority has instead of granting certificate of registration of the project to the appellant under the provisions of real estate (regulation and development) act 2016 rules 2017, intended to handover the project to the association of apartment owners and resultantly the impugned order is not only voilative of the provisions of the real estate (regulation and development) act 2016 read with the rules but is also violative of provisions of other applicable statutory laws of the state government
application for disposal of the present appeal to be filed before hon’ble real estate appellate tribunal with prayer to allow the present appeal on the basis of the undertaking of the appellant that the certificate of registration under rera will be granted by the hon’ble regulatory authority to the appellant only after the appellant has obtained the renewal of license from town & country planning department
application for placing on record the additional documents to be filed before the hon’ble real estate appellate tribunal with prayer to take on record the additional documents annexed with and mentioned in the present application
application to be filed before the hon’ble real estate appellate tribunal with prayer to allow the present application and permit the appellant to withdraw the already filed application for impleadment
petition under section 4 read with section 19(1)(a) of the competition act. 2002 to be filed before the hon’ble competition commission of india against a builder seeking directions for payment of compensation and penalty for abusing its dominant position in the relevant market and for abusing its dominant position against the “flat buyer’s” alongwith application under section 33 (1) and section 33(3) for grant of interim relief
special leave petition (civil) to be filed before hon’ble supreme court of india assailing the impugned order passed by the hon’ble high court dismissing a petition in limnie by passing a non reasoned order and by only mentioning “no order”
writ petition (pil) in public interest under article 32 of the constitution of india to be filed before hon’ble supreme court of india seeking issuance of appropriate writ or directions from the hon’ble court on the aspect of utilization / misuse / misappropriation of “secret service funds” of the police with direction that a thorough and detailed inquiry be ordered to be conducted by the central bureau of investigation (cbi), into the utilization / misuse / misappropriation of such funds which are approximately to the tune of several hundred crores with further direction thereby calling all the states to file status report of “secret service funds” maintained by them including the details off all the corruption related inquires which may have been carried out and there outcomes, if any, so far and also directions to call for the records from the office of comptroller and auditor general of india (cag), pertaining to all the states for last 10 years.
special leave petition under order xvi rule 4(1) (a) read with article 32 of the constitution of india to be filed before hon’ble supreme court of india assailing the impugned judgment and order passed by the hon’ble high court in w.p. (pil) whereby the hon’ble division bench has dismissed the petition of the petitioner on the ground that this hon’ble supreme court of india have vide order passed in wp(c) no.292 of 2011 declined to refer the investigation of “secret service fund” to the cbi for last ten years on the ground that there is no statuary provision for the same but the hon’ble high court erred in appreciating that the said order of this hon’ble supreme court is in the nature of a general order and the same does not come in way of the reliefs prayed in the present w.p. (pil) as the nature of allegations made in this petition is of particular nature and the hon’ble high court, not withstanding the order of the apex court in w.p. (c) can definitely interfere under its inherent jurisdiction and / or even the state government can interfere and order for the investigation into the “secret service fund” either by the cbi and / or by any other appropriate agency by invoking provision of delhi special police establishment act 1946
appeal under section 55 of the monopolies & restrictive trade practices act, 1969 read with order xx-a of the supreme court rules, 1966 to be filed before hon’ble supreme court of india against the impugned judgment and final order passed by the monopolies & restrictive trade practices commission in a utpe whereby the hon’ble commission has passed a “cease and desist” order against the appellant and has directed the appellant not to claim escalation charges for increase in the cost of material and labour charges and also directed the appellant to refund the same, if already realized and also to refund the holding charges as the appellant has indulged in unfair trade practices
special leave petition under article 32 of the constitution of india to be filed before hon’ble supreme court of india against the impugned final judgment and order passed by the hon’ble high court in a fao (os) whereby the hon’ble high court allowed the appeal of the respondents by totally ignoring the facts that while the application labeled as one under order 23 rule 3 cpc was signed by the petitioner alongwith the respondent but the said application did not seek recording of compromise and instead sought withdrawal of the civil suit and the said application was unilaterally filed by the respondent without the petitioner being personally present in the court to record his statement for compromise as stipulated under the provisions of order 23 rule 3 cpc
special leave petition under article 32 of the constitution of india to be filed before hon’ble supreme court of india seeking leave to appeal against the impugned judgment and order passed by the ld. single judge of hon’ble high court in c.c.p.o (contempt petition) filed by the petitioner in c.s.(os) whereby the ld. single judge has while dismissing a contempt petition, had observed that “i am not inclined to deal with the allegations made in the application. hence dismissed but the ld. single judge did not appreciate that the said observation prima facie prove that had not gone into the merits of the case and the dismissal of the contempt petition was actually refusal on the part of the ld. single judge to exercise his jurisdiction
special leave petition under article 32 of the constitution of india to be filed before hon’ble supreme court of india against the impugned order/ judgment passed by the hon’ble high court in a c.w.p. vide which the hon’ble high court had dismissed the said writ petition in liminie and resultantly the hon’ble high court has erred in law in not appreciating that the investigating officer of the case had in a malafide manner and in an uncanny haste arrived at finding/conclusion that the cases are of civil in nature thereby frustrating the legal rights of the petitioners which is apparent from the fact that the consistent stand of the investigating officer before the different courts was that the accused had in a pre-planned criminal conspiracy cheated the innocent customers of several cores of rupees and in fact the i.o. had stated in his reply filed in high court that custodial investigation of the accused was required to ascertain the truth.
special leave to appeal under articles 136 of the constitution of india to be filed before hon’ble supreme court of india against the final judgment and order passed by hon’ble high court in c.o.c.p. whereby the hon’ble high court has dismissed the petition of the petitioners in limnie and resultantly the hon’ble high court has erred in allowing the litigants to make solemn assurances & statements and give undertakings before the courts based upon which orders are passed by the hon’ble courts and later on the high court permitted the litigants to flout those undertakings and orders and instead of entertaining the contempt proceedings against such litigants, the hon’ble high court required the petitioner to file execution of the order of the court before whom such undertaking was given by the defaulting party
special leave petition under articles 136 of the constitution of india to be filed before hon’ble supreme court of india against the impugned order passed by the learned single judge of the high court in civil revision (o&m), whereby the learned single judge has in-limine dismissed the civil revision petition preferred by the petitioner seeking setting aside of the order passed by the ld. addl. district judge and the ld. single judge passed the impugned order without deciding the application filed by the petitioner under order 1 rule 10 read with order 23 rule 1a of the cpc seeking leave to be transposed as a petitioner in the civil revision petition
special leave to appeal under articles 136 of the constitution of india to be filed before hon’ble supreme court of india assailing the impugned order passed by the learned single judge of the high court in notice of motion filed by the respondent in the already disposed off batch of bunch suits whereby the learned single judge has by passing the impugned order virtually stayed its own consent order as modified subsequently by consent order in a batch of bunch suits which were finally disposed off via compromise vide consent minutes of the order / amended consent minutes of the order
special leave petition by the petitioner to be filed before the hon’ble supreme court assailing the impugned order passed by the learned single judge of the hon’ble high court wherein the learned single judge has while dismissing the civil revision petition upheld the order passed by the court of civil judge (senior division) dismissing the application under order 6 rule 17 of the code of civil procedure, 1908 by ignoring the rule of law of amendment of pleadings and also ignoring the fact that the respondents had not even filed the written statement and the suit was at a nascent stage
special leave petition (crl.) to be filed before the hon’ble supreme court of india seeking grant of special leave to appeal against the final impugned order passed by the hon’ble high court dismissing the petition under section 482 cr.pc filed by the petitioner whereby the petitioner has sought quashing and setting aside of the order passed by ld. cjm vide which the ld. cjm has while declining to accept the cancellation report filed by the police in batch of fir’s took cognizance against the petitioner and other accused under sections 420/ 406/ 468/ 467/ 120 b ipc and summoned the petitioner and other co-accused for further proceedings
special leave petition (crl.) to be filed before the hon’ble supreme court of india on behalf of the complainant / petitioner against the respondents / accused against whom batch of fir’s under section 406/409/415/420/ 467/468/471/34/ 120b ipc has been registered, seeking special leave to appeal against the impugned order passed by the ld. single judge of the hon’ble high court in crm-m thereby granting anticipatory bail to the respondents / accused by committing a grave error in granting anticipatory bail to the accused/ respondents, especially when the anticipatory bail application of co-accused of the respondents / accused has already been dismissed by the same very bench of the hon’ble high court vide a detailed order by observing that “it is high time the petitioner must appear before the trial court and seek concession of regular bail.
special leave petition (crl.) to be filed before the hon’ble supreme court of india on behalf of the complainant / petitioner against the respondents/ accused against whom batch of fir’s under section 406/409/415/420/ 467/468/471/34/ 120b ipc has been registered, seeking special leave to appeal against the impugned order passed by the ld. single judge of the hon’ble high court in crm-m thereby granting anticipatory bail to the respondents/ accused following the law of precedent and also following the order passed by the ld. single judge of the co-ordinate bench in another crm-m relating to fir of another complainant inspite of the fact that the said order of the ld. single judge of the co-ordinate bench of the hon’ble high court have been stayed by this hon’ble apex court vide separate order passed in another slp (crl.)
