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compromise deed to be filed before the hon’ble high court in a suit for partition concerning dispute relating to partition of a joint villa among joint owners of the villa
compromise deed to be filed in divorce petition seeking decree of divorce between husband & wife
compromise deed between multiple parties & multiple defendants recording consent terms to be filed before the hon’ble high court in a suit for specific performance
petition under section 9 of the arbitration and conciliation act, 1996 seeking urgent interim orders on account of a dispute arising out of an agreement executed with a builder for purchase of commercial office space in a mutlistoried commercial complex.
petition under section 9 of the arbitration and conciliation act, 1996 urgent interim orders on account of a dispute arising out of a lease agreement executed with a tenant for leasing of commercial property.
petition under section 9 of the arbitration and conciliation act, 1996 seeking urgent interim orders on account of a dispute arising out of a collaboration agreement executed with a builder for construction of a highway resort project on the land belonging to the petitioner.
petition under section 9 of the arbitration and conciliation act, 1996 seeking urgent interim orders on account of a dispute arising out of tripartite agreement executed between the purchaser, the builder and the bank regarding residential apartment partly financed through a home loan.
petition under section 9 of the arbitration and conciliation act, 1996 seeking urgent interim orders on account of a dispute arising out of loan agreement executed between the purchaser of a residential property and the bank granting loan to the purchaser.
petition under section 9 of the arbitration and conciliation act, 1996 seeking urgent interim orders on account of a dispute arising out of allotment letters in respect of sale of residential apartments read with the buyback agreement executed between the builder and the purchaser.
petition under section 9 of the arbitration and conciliation act, 1996 seeking urgent interim orders on account of a dispute relating to settlement of account arising out of a collaboration agreement executed between a financier and the builder of a multistoried commercial complex project.
petition under section 9 of the arbitration and conciliation act, 1996 filed before hon’ble high court of appropriate jurisdiction (after withdrawing the petition earlier filed before another hon’ble high court not having jurisdiction) seeking urgent interim orders on account of a dispute arising out of an agreement executed with a builder for purchase of commercial office space.
petition under section 11 of the arbitration and conciliation act, 1996 seeking appointment of an arbitrator to adjudicate upon the dispute arising out of an agreement executed with a builder for purchase of commercial office space in a mutlistoried commercial complex.
petition under section 11 of the arbitration and conciliation act, 1996 seeking appointment of an arbitrator to adjudicate upon the dispute arising out of a lease agreement executed with a tenant for leasing of commercial property.
petition under section 11 of the arbitration and conciliation act, 1996 seeking appointment of an arbitrator to adjudicate upon the dispute arising out of a collaboration agreement executed with a builder for construction of a highway resort project on the land belonging to the petitioner.
petition under section 11 of the arbitration and conciliation act, 1996 seeking appointment of an arbitrator to adjudicate upon the dispute arising out of tripartite agreement executed between the purchaser, the builder and the bank regarding residential apartment partly financed through a home loan.
petition under section 11 of the arbitration and conciliation act, 1996 seeking appointment of an arbitrator to adjudicate upon the dispute arising out of loan agreement executed between the purchaser of a residential property and the bank granting loan to the purchaser.
petition under section 11 of the arbitration and conciliation act, 1996 seeking appointment of an arbitrator to adjudicate upon the dispute arising out of allotment letters in respect of sale of residential apartments read with the buyback agreement executed between the builder and the purchaser.
petition under section 11 of the arbitration and conciliation act, 1996 seeking appointment of an arbitrator to adjudicate upon the dispute relating to settlement of account arising out of a collaboration agreement executed between a financier and the builder of a multistoried commercial complex project.
petition under section 11 of the arbitration and conciliation act, 1996 seeking appointment of an arbitrator to adjudicate upon the dispute arising out of an agreement to sell in respect of land to be used for construction of a commercial complex project.
