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special leave petition (crl.) to be filed before the hon’ble supreme court of india assailing the impugned order passed by the hon’ble high court whereby the ld. single judge has erroneously and in complete violation of order of this hon’ble court passed in another slp (crl.) of co-accused granted anticipatory bail to the respondents/ accused when this apex court had in its earlier order in another slp of the co accused had categorically directed “that the orders granting anticipatory bail to these co-accused shall not constitute a precedent for the purpose of entertaining similar applications which have already been filed or which may be filed hereafter by other accused persons and every such application shall be decided on its own merits keeping in view the allegations contained in the first information report and other records make available by the prosecution or the complainant”.
special leave petition (crl.) to be filed before the hon’ble supreme court of india assailing the impugned order passed by the hon’ble high court in crl. misc. whereby the hon’ble high court looking to the entirety of the facts was pleased to order the respondent that the land in question shall not be alienated in any manner but the hon’ble high court erred in law in not staying the order of the ld. district & sessions judge and the hon’ble high court ought to have in addition to restraining the respondent / accused from alienating the land in question in any manner also stayed the operation and the effect of the order passed by the ld distt and sessions judge and should have permitted the process of attachment / forfeiture of the property to be continued by the police as per law.
special leave petition (crl.) to be filed before the hon’ble supreme court of india assailing the order passed by hon’ble high court in criminal misc.-m (o&m), whereby the hon’ble high court was pleased to dismiss the anticipatory bail application of the petitioner by holding that “it would be seen that since the petitioner has not chosen to appear before the court. it is high time the petitioner must appear before the court and seek concession of regular bail.
special leave petition (crl.) to be filed before the hon’ble supreme court of india assailing the impugned order passed by the learned single judge of the high court in a crm-m- and other connected cases as the high court is erroneously proceeding with the arguments in the matter despite the proceedings having been compromised and the hon’ble supreme court being already seized of the compromise in another slp (civil) pending before this hon’ble court qua the enforcement of the terms of the compromise which has already been entered between the petitioner and respondents before the hon’ble high court in the present as well as other connected cases
special leave petition (crl.) to be filed before the hon’ble supreme court of india assailing the impugned final judgement and order passed by the hon’ble high court whereby the ld. single judge of the hon’ble high court has ignored the fact that the accused / respondent is a habitual criminal /offender against whom various fir’s have been registered at various police stations in different part of the country and hence the ld. single judge ought not to have granted anticipatory bail to the accused /respondent in view of certain negative observations about the conduct of the accused having been also made by the ld. single judge in the said impugned final judgment and order
transfer petition under section 406 of the code of criminal procedure 1973 for transfer of the subject criminal complaint case from the court of metropolitan magistrate, new delhi to the court of ld. chief judicial magistrate, gurgaon relating to cheating of public money to the tune of several crores of rupees by the builder / respondent on the ground that the ld. chief judicial magistrate gurgaon is already handling similar bunch of criminal complaints under section 406/409/ 420/468/ 467/471/34/120b of other similarly placed customers who have also been cheated by the builder/respondent
application on behalf of the applicant for modification of order passed by this hon’ble court in above mentioned slp seeking direction for modification and clarification of order passed by this hon’ble court in the slp in terms of the detailed averments made in the application
application on behalf of the applicant seeking permission of this hon’ble court to permit the applicants who is special power of attorney / authorised signatory of the petitioners to appear and argue the matter in person on behalf of all the petitioners in the interest of justice
application on behalf of the petitioners/ complainants in various fir’s which are subject matter of above slp’s so as to put an end to batch of different fir’s / complaints etc. registered against the respondents/ accused under section 406/409/415/420/ 467/468/471/ 34/120b ipc by giving a proposal for a compromise without prejudice and in the interest of justice relating to cheating and misappropriation of public money by the respondents /accused to the tune of several crores of rupees
application on behalf of the applicant to be impleaded as a necessary party / respondent in the above noted civil appeal filed before hon’ble supreme court of india with prayer to allow this application and direct that the present applicant be impleaded as a necessary party / respondent in the above noted civil appeal
joint application on behalf of the petitioner and the respondents to be filed before the hon’ble supreme court of india seeking appropriate directions to the proposed respondents to remove/delete all web postings / blogs / youtube videos as shown in the annexure attached with consent terms / amended/ modified consent terms
joint application on behalf of the petitioner and the respondents under order 1 rule 10 read with section 151 of the code of civil procedure, 1908 to be filed before hon’ble supreme court of india seeking directions for impleadment of two additional proposed respondents as necessary parties and with further appropriate direction to the additional two proposed respondents to remove/delete all web postings / blogs / youtube videos as shown in annexure attached with consent terms and amended/modified consent terms
application on behalf of the petitioner under section 151 of the code of civil procedure, 1908 to be filed before the hon’ble supreme court seeking permission to place on record additional document being batch of annexures relating to recent developments concerning the subject case which are necessary and relevant for the proper and fair adjudication of the present case
application for directions to be filed before hon’ble supreme court of india to either sine-die adjourn the above noted slp or list the same after a particualr date as per the convenience of this hon’ble court as by the said date the compromise already entered into between the parties would have been honoured and complied with
application on behalf of the respondents in slp (crl) to be filed before hon’ble supreme court of india in above noted slp (crl) seeking vacation of stay granted by this hon’ble court vide its earlier order as by preferring the instant special leave petition, the petitioners are seeking to invite a finding which shall be in direct conflict with three separate orders already passed by this hon’ble apex court in already disposed off batch of bunch slp crl’s whereby this hon’ble court had upheld a batch of bunch cognizance and summoning orders passed by learned cjm (on the basis of the police report filed under section 173 cr. p.c.), and this hon’ble court had also in the said batch of bunch slp (crl.) refused to quash the batch of bunch firs which were registered against the petitioners under sections 420, 406, 409, 415, 467, 468, 471, 34, 120b ipc, at police station.
application on behalf of the respondent / complainant for initiation of appropriate proceedings under section 340 cr.p.c. and /or other provisions of law against the applicants in slp for deliberately, knowingly & intentionally committing perjury before this hon’ble court by filing false, forged & fabricated statement of facts supported by an affidavit in a crl. m. p. in order to mislead this hon’ble court and try to secure favourable order
civil revision petition under article 227 of the constitution of india read with section 151 c.p.c to be filed before the hon’ble high court seeking setting aside and quashing of the impugned order passed by the ld. trial court and for issuance of direction to the ld. trial court to decide and pronounce the judgment and order on the application under order 20 rule 12 of cpc filed by the petitioner in the pending suit praying for the determination of the quantum of mesne profit payable by the respondent to the petitioner as the parties has already concluded the arguments
civil revision petition under article 227 of the constitution of india to be filed before the hon’ble high court against the impugned order passed by the ld civil judge (sr. division) whereby the application of the petitioner u/s 5 & 8 of the arbitration and conciliation act, 1996 has been dismissed with direction for staying the proceedings pending before the ld. civil judge (sr. division) and the dispute between the parties be referred to the arbitration in accordance with the terms of the admitted arbitration agreement between the parties in the interest of justice
civil revision petition under article 227 of the constitution of india read with section 151 c.p.c. to be filed before the hon’ble high court for quashing and setting aside the impugned judgment passed by the ld. civil judge (senior division) in a pending civil suit whereby the ld. civil judge has proceeded to reject the plaint of the petitioner on an application under order 7 rule 11 filed by respondent ignoring the settled preposition of law that the cause of action admittedly accrued within the jurisdiction of the ld civil judge senior division and the petitioner as well as large number of respondents were residing within the jurisdiction and accordingly the ld. civil judge may kindly be directed to try and adjudicate the suit on merits
