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agreement to sell jointly by a husband & wife through their gpa holder in respect of a residential house
receipt cum agreement by joint owners in respect of a residential house
legal notice to appoint arbitrator in case of dispute arising out of agreement to sell executed by a builder in respect of commercial space.
legal notice to appoint arbitrator in case of dispute arising out of lease agreement executed between a landlord and a tenant.
legal notice to cancel the general power of attorney executed pursuant to collaboration agreement executed with a builder.
legal notice to appoint arbitrator in case of dispute arising out of tripartite agreement executed between borrower, bank and builder.
legal notice to appoint arbitrator in case of dispute arising out of loan agreement executed between borrower & bank.
legal notice to appoint arbitrator in case of dispute arising out of flat buyer agreement (i.e. articles of agreement) executed between a builder and a flat buyer.
legal notice to appoint arbitrator in case of dispute arising between a financier /lender and a builder pursuant to a collaboration agreement.
legal notice to appoint arbitrator in case of dispute arising out of agreement to sell executed between seller of converted agricultural land and the purchaser of the converted agricultural land.
legal notice to prosecute under sections 500 / 501/ 502 read with section 34 /120b i.p.c in case of publication of defamatory article in the news paper by a journalist.
legal notice for removal of highly objectionable & defamatory contents uploaded on google site or to face prosecution under sections 500 i.p.c. etc.
legal notice on behalf of apartment owner for raising claim on a interior decorator for defective work executed by the interior decorator pursuant to a property development agreement.
legal notice served by a group of clients on various colluding litigants for not challenging a collusive court order as the collusive court order have far reaching implication on the group of clients.
legal notice u/s. 138 & 142 of the negotiable instrument act on account of dishonour of a cheque relating to payment of lease rent due to be paid pursuant to a lease deed.
legal notice u/s. 138 & 142 of the negotiable instrument act on account of dishonour of a cheque relating to payment of compensation in lieu of rent due to be paid pursuant to a supplementary commercial space buyer’s agreement read with the commercial space buyer’s agreement.
legal notice to a buyer under agreement to sell executed between a husband and an ex wife and the buyer for not issuance of a fresh demand draft only in the name of ex wife in lieu of a demand draft which has already become outdated and which was issued jointly in the name of husband and ex wife.
legal notice to a buyer under an agreement to sell not to deal with the property under the agreement to sell till fresh cheques in lieu of the outdated demand draft are issued by the buyer.
legal notice u/s. 138 & 142 of the negotiable instrument act on account of dishonour of cheque issued pursuant to full and final settlement of account arising out of a collaboration agreement executed between a builder and the financier.
