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    Arbitrator(s)%20Claims

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    STATEMENT OF CLAIM TO BE FILED BEFORE THE LD. ARBITRTOR APPOINTED BY THE COURT TO ADJUDICATE UPON THE DISPUTE BETWEEN THE PARTIES ARISING OUT OF A COLLABORATION AGREEMENT EXECUTED WITH A BUILDER FOR CONSTRUCTION OF A HIGHWAY RESORT PROJECT ON THE LAND BELONGING TO THE PETITIONER.
    statement of claim to be filed before the ld. arbitrtor appointed by the court to adjudicate upon the dispute between the parties arising out of a collaboration agreement executed with a builder for construction of a highway resort project on the land belonging to the petitioner.
    STATEMENT OF CLAIM TO BE FILED BEFORE THE LD. ARBITRTOR APPOINTED BY THE COURT TO ADJUDICATE UPON THE DISPUTE BETWEEN THE PARTIES ARISING OUT OF ALLOTMENT LETTER / APARTMENT BUYER’S AGREEMENT EXECUTED BETWEEN THE PURCHASER AND THE BUILDER REGARDING RESIDENTIAL APARTMENT.
    statement of claim to be filed before the ld. arbitrtor appointed by the court to adjudicate upon the dispute between the parties arising out of allotment letter / apartment buyer’s agreement executed between the purchaser and the builder regarding residential apartment.
    STATEMENT OF CLAIM TO BE FILED BEFORE THE LD. ARBITRTOR APPOINTED BY THE COURT TO ADJUDICATE UPON THE DISPUTE BETWEEN THE PARTIES ARISING OUT OF TRIPARTITE AGREEMENT EXECUTED BETWEEN THE PURCHASER, THE BUILDER AND THE BANK REGARDING RESIDENTIAL APARTMENT PARTLY FINANCED THROUGH A HOME LOAN.
    statement of claim to be filed before the ld. arbitrtor appointed by the court to adjudicate upon the dispute between the parties arising out of tripartite agreement executed between the purchaser, the builder and the bank regarding residential apartment partly financed through a home loan.
    STATEMENT OF CLAIM TO BE FILED BEFORE THE LD. ARBITRTOR APPOINTED BY THE COURT TO ADJUDICATE UPON THE DISPUTE BETWEEN THE PARTIES ARISING OUT OF LOAN AGREEMENT EXECUTED BETWEEN THE PURCHASER OF A RESIDENTIAL PROPERTY AND THE BANK GRANTING LOAN TO THE PURCHASER.
    statement of claim to be filed before the ld. arbitrtor appointed by the court to adjudicate upon the dispute between the parties arising out of loan agreement executed between the purchaser of a residential property and the bank granting loan to the purchaser.
    STATEMENT OF CLAIM TO BE FILED BEFORE THE LD. ARBITRTOR APPOINTED BY THE COURT TO ADJUDICATE UPON THE DISPUTE BETWEEN THE PARTIES ARISING OUT OF A COLLABORATION AGREEMENT EXECUTED BETWEEN A FINANCIER AND THE BUILDER OF A MULTISTORIED COMMERCIAL COMPLEX PROJECT.
    statement of claim to be filed before the ld. arbitrtor appointed by the court to adjudicate upon the dispute between the parties arising out of a collaboration agreement executed between a financier and the builder of a multistoried commercial complex project.