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- Civil Suit For Declaration, For Recovery, For Cancellation Of Sale Deeds, For Specific Performance, For Damages, For Partition, Summary Suit And Suit For Permanent Injunction Etc Etc To Be Filed Before The Hon’ble High Court
Civil Suit For Declaration, For Recovery, For Cancellation Of Sale Deeds, For Specific Performance, For Damages, For Partition, Summary Suit And Suit For Permanent Injunction Etc Etc To Be Filed Before The Hon’ble High Court
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civil suit for declaration / cancellation and for permanent injunction to be filed before the hon’ble high court for cancellation of sale deeds and for permanent injunction in respect of the suit land because the defendants have executed the sale deeds fraudulently under a deep rooted conspiracy hatched by the defendants with the sole objective to cheat/ defraud the plaintiff and to avoid/defeat/ delay their admitted liability to pay the amount received by the defendants from the plaintiff for purchase of “the suit land”
civil suit for declaration / cancellation and for permanent injunction to be filed before the hon’ble high court for cancellation of sale deeds in respect of the suit land and for permanent injunction because the defendant had under pressure undue influence coercion & threats and pressures fraudulently got transferred without payment of sales consideration from the plaintiff in favour of the defendant and also in utter violation of provisions of section 53 of the transfer of property act
civil suit for permanent injunction and declaration to be filed before the hon’ble high court for restraining the defendants and their respective directors managers officers employees servants agents nominees and/or any one acting on their behalf or instructions or claiming through them from selling transferring alienating or otherwise creating any third party rights interests or nomination of any nature whatsoever or parting with possession of the suit property in favour of any person other than the plaintiff and pass a decree of declaration that the plaintiff bears the character of a purchaser in relation to the suit property and that the suit agreement executed between the plaintiff and defendant read with other connected documents are existing subsisting valid and binding on the defendants
civil suit for permanent injunction to be filed before the hon’ble high court for restraining the defendants their servants agents and /or anyone acting on their behalf or claiming under them from in any manner whatsoever dispossessing the plaintiff from the suit property in the occupation of the plaintiff and an injunction restraining the execution of documents or any process by which the defendants represent that they or anyone on their behalf or claiming under them to have possession of the suit property and /or restraining the defendants from interfering with the possession and enjoyment as well as the rights and interest acquired by the plaintiff under validly executed documents
civil suit for declaration and cancellation of documents permanent injunction and for rendition of accounts to be filed before the hon’ble high court
civil suit for specific performance damages declaration & permanent injunction to be filed before the hon’ble high court restraining the defendants from surrendering / alienating their shareholdings / directorships in the defendant companies and/or from altering / changing their shareholding patterns / directorships in the defendant companies without the prior permission of this hon’ble court as the same will adversely affect the interest of the plaintiff under the agreement with direction for restraining the defendants from alienating/ transferring/ selling and/or otherwise disposing off “the suit land” in any manner whatsoever and also from alienating/ transferring/ selling and/or otherwise dispossing off/ surrendering / canceling / forfeiting its “development rights” on “the suit land” acquired under the terms and conditions of the collaboration agreement for development of property
civil suit for specific performance declaration & permanent injunction to be filed before the hon’ble high court with prayer to pass a decree of specific performance of agreement to sell in favour of the plaintiff and against the defendant and directing the defendant to execute and register the sale deed of “the suit property” in favour of the plaintiff and execute sign and complete all the required documents so as to complete the attornment/ assignment of the lease agreement in favour of the plaintiff in the records of the defendant and pass a decree of permanent injunction in favour of the plaintiff and against the defendant and their associates agents and everyone claiming under and on behalf of the defendant restraining the defendant to sell alienate transfer mortgage and/or to create third party interest concerning “the suit property” and pass a decree of specific performance of the registered lease agreement in favour of the plaintiff and against the defendant directing the defendant to renew the lease agreement of “the suit property” as per the terms and conditions of the lease agreement and pass a decree of permanent injunction in favour of the plaintiff and against the defendant directing them to deposit all the future rents in respect of “the suit property” before this hon’ble court
civil suit for recovery to be filed before the hon’ble high court for recovery of due amount alongwith future interest @ 12% per annum from the date of payment till its realisation or in the alternative seeking mandatory injunction of direction to the defendant to allot the requisite equity shares in the defendant company equivalent to the due amount plus interest @12% per annum from the date of payment till the date of allotment of equity shares and for permanent injunction
civil suit under order xxxvii of the code of civil procedure 1908 read with section 2 and 12 of the commercial courts commercial appellate division of the high courts act 2015 for recovery of due amount alongwith pendente lite and future interest to be filed before the hon’ble high court
civil suit for partition to be filed before the hon’ble high court with prayer to pass a preliminary decree of partition in favour of the plaintiff and against the defendants by holding that the plaintiff is entitled to and be given its share in the “suit villa” or in the sale proceeds of the “suit villa” and to appoint a local commissioner who may be directed to sell the “suit villa” by a court auction or by any other mode as may be prescribed by the hon’ble court and the share of the plaintiff be given to him
