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civil revision petition under article 227 of the constitution of india read with section 151 cpc to be filed before the hon’ble high court for setting aside the impugned order passed by the ld. civil judge and for issuance of direction to the respondents, their employees, associates, agents and anyone claiming for and on their behalf, thereby 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, whatsoever in favour of any third party till the disposal of the said civil suit or alternatively direction be issued to the ld. civil judge, senior division for deciding the application of the petitioner under order 39 rule 1 and 2 read with section 151 cpc filed alongwith the pending civil suit by preponing the date of hearing
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 quashing and setting aside the impugned order passed by the trial court dismissing the application for summoning of witnesses filed by the petitioner under order 16 rule 1 of the code of civil procedure, 1908 despite the list of witnesses being already on record of the case
civil revision petition under article 227 of the constitution of india read with section 151 cpc to be filed before the hon’ble high court for setting aside the impugned order passed by the ld. civil judge whereby the ld. civil judge seized of pending civil suit erred in law in dismissing the application of the petitioner praying before the civil judge 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 petitioner before the hon’ble supreme court of india for impleadment of the petitioner as additional respondent in the pending civil appeal because the petitioner would be bound by the decision of the hon’ble supreme court of india in the said pending civil appeal
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 order passed by the court of civil judge (jr. division) in a pending civil suit vide which the ld. civil judge dismissed the application under order 1 rule 10 read with section 151 cpc filed by the petitioner for impleadment of the managing director of the respondent as additional defendant in the suit ex-facie by ignoring the vital facts that all the documents filed alongwith the suit and disputed by the respondent company has been signed by its managing director
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 setting aside of the impugned order passed by the court of civil judge (jr. division) in a pending civil suit vide which the ld. civil judge while disposing off the application under order 7 rule 14 cpc, 1908 has erroneously only allowed two documents to be placed on record while disallowing the other documents which are necessary for the just and fair adjudication of the pending civil suit
civil revision petition on behalf of the petitioner 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 of the impugned order in a pending appeal passed by the ld. addl. district judge whereby the ld. addl. district judge have dismissed the above appeal and has upheld the order and judgment passed by the ld. civil judge (senior division), in a filed suit vide which the ld. civil judge returned the plaint on the ground of lack of territorial jurisdiction ignoring the fact that the cause of action admittedly accrued within the jurisdiction of the ld. civil judge because the forged and fabricated development agreement was admittedly executed within the jurisdiction of the ld. civil judge and the petitioner as well as large number of respondents were residing within the jurisdiction of the ld. civil judge
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 order passed by the court of civil judge (jr. division) in a pending civil suit vide which the learned civil judge dismissed the application under section 151 of the code of civil procedure, 1908 filed by the petitioner inter-alia praying for filing additional documents on the erroneous premise that the additional documents were not necessary for the proper adjudication of the case while ignoring the fact that the additional documents sought to be filed by the petitioner were public documents the authenticity of which was undisputed
first appeal from order under section 37 (1) (a) of the arbitration & conciliation act, 1966 to be filed before the hon’ble high court against the order passed by the learned single judge in omp / arbitration application under section arbitration and conciliation act filed before hon’ble high court whereby the learned single judge instead of ensuring compliance by the respondent of the earlier order of the learned single judge which had attained finality having been upheld by the division bench of this hon’ble court have passed another conflicting order
civil revision petition under article 227 of the constitution of india read with section 151 cpc to be filed before the hon’ble high court for setting aside the impugned order passed by the ld. civil judge and for issuance of direction to the respondents restraining them from relying / acting / proceeding and/or doing any act, deed or thing in any manner, whatsoever, on the basis of the false, forged and fabricated documents or in respect of all the matters concerning the said forged and fabricated development agreement and also restraining them from entering into any other agreement between themselves and/or with any other third party in respect of any matter which is the subject matter of the false, forged and fabricated development agreement or alternatively direction be issued to the ld. civil judge, senior division for deciding the application under order 39 rule 1 and 2 read with section 151 cpc filed alongwith the suit for declaration / cancellation of documents and for permanent injunction without any further delay with direction to the respondents to maintain status quo in respect of all the matters concerning the so called forged & fabricated development agreement till the disposal of the civil suit
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 setting aside and quashing the order passed by the court of additional district judge in a pending civil suit vide which the learned trial court has dismissed the application for amendment on behalf of the petitioner under order 6 rule 17 of the code of civil procedure, 1908 with prayer to set aside the order passed by the court of additional district judge in the pending civil suit and pass an ex-parte ad-interim order staying the operation and effect of the said order passed by the additional district judge
petition for execution of decree on behalf of defendants to be filed before hon’ble high court under order xxi rule 11(2) of the code of civil procedure where the decree do not direct payment of any amount but the decree direct the respondent/ judgment debtor to take appropriate steps as per law for the removal of various blogs posted on the web portal of the respondent/judgment debtor hence the prayer in the execution petition is to issue warrant against the respondent/ judgment debtor & in favour of the decree holders directing the respondent/ judgment debtor to remove various blogs from their web portal
petition for execution to be filed before the hon’ble high court under section 36(1) of the arbitration and conciliation act, 1996 read with order 21 rules 10 and 34 with section 151 of the code of civil procedure, 1908 seeking enforcement of the arbitral award with prayer to order the judgment debtor to pay the decree amount alongwith interest and further costs incurred by the decree holder in pursuing the execution of the arbitral award
legal notice for recovery of the amount deposited by the noticor with the noticee to be kept by the noticee in trust in an escrow account under the escrow agreement whereas the noticee transferred the said amount to a third party in violation and breach of the terms and conditions of the escrow agreement
intervention / impleadment application under article 226 of the constitution of india read with section 482 of the code of criminal procedure, 1973 on behalf of the complainant to be filed before the hon’ble high court seeking necessary direction/ order thereby permitting the intervener / applicant to intervene in the present proceedings and also get himself impleaded as a respondent in the present proceedings and thereafter also permit the intervener / applicant to participate in the present writ proceedings by filing his necessary reply / counter affidavit in accordance with law
application under section 482 crpc on behalf of the complainant / petitioner to be filed before the hon’ble high court seeking permission to appear and argue in person the present petition which has been filed under section 482 cr.p.c. seeking setting aside and quashing of the impugned order passed by ld. jmic whereby the ld. jmic has in sheer violation of the order passed by the hon’ble supreme court in a disposed off slp (crl.) declined to send the accused / respondents into judicial custody inspite of a specific application duly forwarded by the ld. pp of the state filed before the ld. jmic
joint application on behalf of the petitioners and on behalf of the respondents to be filed before the hon’ble high court in the present petition with prayer to pass appropriate order(s) to either sine-die adjourn the above matter and other connected matters or list the same after a particular date awaiting the implementation of the consent minutes of the order read with modified / amended consent minutes of the order read with orders passed by the hon’ble high court as consent terms already arrived at between the parties will be implemented within 4 months from the date of removal/deletion of the blogs etc. by google inc., google india pvt. ltd., youtube, first post etc. from their respective websites
application under section 482 cr.p.c. on behalf of respondent to be filed before the hon’ble high court seeking appropriate orders that pending adjudication of the present petition in accordance with the directions issued by the hon’ble supreme court vide its order passed in a disposed off slp (cri.), the passports of the petitioners be impounded by this hon’ble court or alternatively the petitioners be directed to obtain prior permission to travel abroad from this hon’ble court as the petitioners are devoid of any regular bail or anticipatory bail under section 467 ipc which entail punishment up to life imprisonment and there are strong apprehensions of the petitioners fleeing from justice & from the jurisdiction of this hon’ble court
application on behalf of respondent / complainant to be filed before the hon’ble high court seeking adjournment of the present matter and other connected matters on any other date convenient to this hon’ble court because in the above matter and other connected matters (including in slp (crl.) and slp (civil)) pending before the hon’ble supreme court of india a composite compromise was arrived at between the parties before the hon’ble high court which has been placed on record and taking note of the said compromise this hon’ble high court vide its earlier order presumed that by that time the accused would have deposited the cheated amount as per the terms of the compromise
application to be filed before the hon’ble high court for disposal of the present bunch of petitions which have been rendered as infructuous in the light of the compromise arrived at between the parties read with the orders passed by the hon’ble high court and also for grant of liberty to the parties to take recourse in accordance with law to revive their respective petitions if as compromised and agreed the respondents fail to comply with compromise terms and fail to deposit the cheated amount alongwith interest before the hon’ble high court as per the agreed date
