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compromise deed to be filed in a summary suit pending before the hon’ble court
compromise deed to be filed before hon’ble national company law tribunal (nclt) in a company application filed under insolvency and bankruptcy code 2016
compromise deed to be filed in omp petitions & arbitration petitions filed before hon’ble high court in full & final settlement of a dispute with a builder arising out of a buy back agreement executed between the builder & the allottee of the apartments
collaboration agreement for construction of an it building on an industrial plot purchased by the owner from state industrial development corporation under which the builder is entitled to perpetual leasehold rights of a major ___% of the built-up area, for a long period of time.
cancellation of collaboration agreement
compromise deed to be filed before the hon’ble high court in an arbitration petition with regard to settlement of a dispute arising out of a collaboration agreement executed by a builder with the financier of a project
collaboration agreement for construction of a highway resort on agricultural land for which change of land use have been approved, and under the collaboration agreement, the owner is entitled to an agreed ____% of the built-up area of the highway resort or a sum of an amount calculated at an agreed rate per sq.ft. multiplied by owner’s share of built-up area.
development agreement for construction of a multi-storeyed building and under the development agreement the total built-up area is divided between the owner and the builder in a mutually agreed percentage.
compromise deed to be filed alongwith joint application under order xxiii rule 3 cpc before hon’ble high court whereby a tenant agreed to vacate the house taken on rent pursuant to a lease deed
property development agreement for development of a large residential plot owned by joint owners into two flats on each floor and under the property development agreement the joint owners are entitled to designated flats on designated floors, and builder is also entitled to designated flats on designated floor.
property development agreement for constructing floors on plot of land and under the agreement the builder and the owners are entitled to mutually agreed independent floors.
compromise deed to be filed before the ld. civil court in a suit for permanent injunction relating to a dispute arising between parties to correct the ownership of the agriculture land interse between the parties
compromise deed to be filed before the hon’ble high court in an arbitration petition with regard to a dispute arising of an agreement to sell of the agriculture land with the condition that all clu’s/approvals/nocs/sanctions etc. for the construction of a commercial complex to be obtained by the owners of the said agriculture land before the execution of sale deed of the said land
compromise deed to be filed in a quashing petition under section 480 crpc filed before the hon’ble high court seeking quashing of fir
compromise deed to be executed between husband & wife in a divorce petition pending before the ld civil court seeking a decree of divorce
compromise deed to be executed between a borrower & bank with regard to settlement of disputes/various legal cases relating to repayment of loan by the borrower to the bank
compromise deed to be executed between the joint family members relating to dispute concerning partition/sharing of joint family properties
compromise deed to be executed to settle court cases relating to renewal of lease deed in respect of property leased to a bank for running & operation of bank branch
compromise deed to be executed between the parties to be filed before ld sessions court/hon’ble high court/hon’ble supreme court of india relating to settlement of all criminal/civil cases arising out of agreement for sale of commercial spaces
