Courtkutchehry.com offers Legal Notices and Court Petitions that touch upon a range of Legal requirements. Click on any document to purchase and download.
483 results
joint application for compromise on behalf of the plaintiff and defendant under the principles of order 23 rule 3 of the code of civil procedure, 1908 seeking directions to pass a decree in terms of the prayers made in the above suit and in terms of the compromise deed alongwith affidavit in support.
application on behalf of the respondent under the principles of order 39 rule 4 of the code of civil procedure, 1908 court seeking discharge or setting aside of the ex-parte order of injunction passed by the hon’ble court alongwith affidavit in support.
application on behalf of the plaintiff under the principles of order xlvii rule 1 read with section 114 of the code of civil procedure, 1908 seeking recall/review of the order passed by the hon’ble court dismissing the application for summoning of the witnesses when the plaintiff had already filed the list of witnesses which were taken on record which is an error on the face of the record alongwith affidavit in support.
application on behalf of the plaintiff under the principles of order xlvii rule 1 read with section 114 of the code of civil procedure, 1908 seeking recall/review of the order passed by the hon’ble court as the hon’ble court inadvertently overlooked the application under order 16 rule 1 cpc, 1908 preferred by the plaintiff which is an error apparent on the face of record alongwith affidavit in support.
application on behalf of the appellant under order 41 rule 5 read with section 151 of the code of civil procedure, 1908 court seeking an order staying the operation of the impugned order during the pendency of the appeal alongwith affidavit in support.
application on behalf of the appellant in an appeal seeking condonation of delay on the ground that the order (being impugned in the appeal) came to the knowledge of the appellant now and the appellant took time to get the certified copy of the order so as to file the appeal alongwith affidavit in support.
application on behalf of the appellant seeking condonation of delay in light of liberty granted by the hon’ble high court as the hon’ble high court recognized the legal rights of the appellant / applicant to prefer appeal before this hon’ble court alongwith affidavit in support.
application under section 5 of the limitation act, 1965 read with section 151 of the code of civil procedure, 1908. court seeking condonation of delay in filing of the application seeking restoration of the suit which was dismissed in default vide order passed by the hon’ble court alongwith affidavit in support.
application on behalf of defendant under section 5 read with 8 of the arbitration and conciliation act 1996 court directions to refer the parties to arbitration as per provisions of section 5 and section 8 of the arbitration and conciliation act, 1996 in view of a specific arbitration clause in the agreement executed between the plaintiff and the defendant alongwith affidavit in support.
application on behalf of defendant under section 5 read with 8 of the arbitration and conciliation act 1996 dismissal of the suit and to refer the disputes for decision by the sole arbitrator in accordance with arbitration clause in the apartment buyer’s agreement executed between the plaintiff and the defendant alongwith affidavit in support.
application on behalf of the plaintiff under order 16 rule 1 of the code of civil procedure, 1908 court seeking an order for issuance of summons to various persons to appear as a witness in the case alongwith affidavit in support.
application on behalf of the plaintiff under order 16 rule 1 of the code of civil procedure, 1908 court seeking an order for summoning of the witnesses alongwith affidavit in support.
application on behalf of the plaintiff under section 151 cpc for bringing on record various orders passed by the hon’ble high court and seeking directions to take on record the same in the pending suit alongwith affidavit in support.
application on behalf of the plaintiff under section 151 cpc for bringing on record certain additional documents and seeking directions to take on record the additional documents which are relevant and necessary for the proper adjudication in the interest of justice alongwith affidavit in support.
application seeking an order to appoint a local commissioner with appropriate directions to sell the plot under his supervision and appropriate the sale proceeds for the sale of the plot as per directions of the hon’ble court alongwith affidavit in support.
application under section 340 cr.p.c. court seeking initiation of appropriate proceedings under section 340 cr.p.c. against the defendant and its directors for willfully and deliberately committing perjury and giving/furnishing false and fabricated documents in evidence in court thereby committing offences under section 191, 192, 193, 194 and 195 ipc alongwith affidavit in support.
application for attachment of properties of judgment debtor/ defendant for recovery of decreetal amount with cost alongwith the draft of the warrant of attachment alongwith affidavit in support.
application on behalf of the plaintiff seeking direction to the defendant to reschedule the outstanding loan amount in terms of a specific clause in the loan agreement in such a manner that the amount of installments defaulted by the plaintiff are clubbed with the outstanding loan amount and thereafter the mmr (minimum monthly repayment) is rescheduled with further directions to the plaintiff to regularly pay the rescheduled mmr without any default alongwith affidavit in support.
application seeking appropriate interim order directing the concerned revenue authority(ies) to maintain the status quo in respect of the mutation of the whole / part of the land in view of the stay order passed by hon’ble high court in respect of the said land alongwith affidavit in support.
