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- CIVIL REVISION PETITIONS UNDER ARTICLE 227 OF THE CONSTITUTION OF INDIA READ WITH SECTION 151 C.P.C TO BE FILED BEFORE HON’BLE HIGH COURT
CIVIL REVISION PETITIONS UNDER ARTICLE 227 OF THE CONSTITUTION OF INDIA READ WITH SECTION 151 C.P.C TO BE FILED BEFORE HON’BLE HIGH COURT
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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
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 (senior division) in a pending civil suit vide which the learned trial court has dismissed the application on behalf of the petitioner under order 6 rule 17 of the code of civil procedure, 1908 mainly on premises that the petitioner had knowledge qua the averments pleaded in the subject application at the time of the institution of the suit while ignoring the undisputed and an admitted fact that the respondents had till date not even filed the written statement and the suit was at a nascent stage
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
