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petition in form 1 by financial creditor to initiate corporate insolvency resolution process under section 7 of the insolvency and bankruptcy code, 2016 read with rule 4 of the insolvency and bankruptcy (application to adjudicating authority) rules, 2016 to be filed before the hon’ble national company law tribunal in a case where debt amount is paid to the corporate debtor as unsecured loan without any written agreement and the corporate debtor has defaulted in the repayment of the debt
petition in form 1 by financial creditor to initiate corporate insolvency resolution process under section 7 of the insolvency and bankruptcy code, 2016 read with rule 4 of the insolvency and bankruptcy (application to adjudicating authority) rules, 2016 to be filed before the hon’ble national company law tribunal in a case where debt amount is paid to the corporate debtor under an oral agreement without any collateral security and /or loan agreement and the corporate debtor has defaulted in the repayment of the debt
petition in form 1 by financial creditor to initiate corporate insolvency resolution process under section 7 of the insolvency and bankruptcy code, 2016 read with rule 4 of the insolvency and bankruptcy (application to adjudicating authority) rules, 2016 to be filed before the hon’ble national company law tribunal in a case where the debt amount is paid by the financial creditor to a third party (other than the corporate creditor) against a written loan confirmation agreement to which the corporate debtor is a confirming party and the corporate debtor has stood as a guarantor for repayment of the debt by the third party to the financial creditor and the third party has defaulted in the repayment of the debt
petition in form 1 by financial creditor to initiate corporate insolvency resolution process under section 7 of the insolvency and bankruptcy code, 2016 read with rule 4 of the insolvency and bankruptcy (application to adjudicating authority) rules, 2016 to be filed before the hon’ble national company law tribunal in a case where the financial debt amount is paid under a written loan confirmation agreement executed between the financial creditor and the corporate debtor which is further secured by issue of post dated cheques which were dishonoured on presentation giving rise to the present petitions
petition in form 1 by financial creditor to initiate corporate insolvency resolution process under section 7 of the insolvency and bankruptcy code, 2016 read with rule 4 of the insolvency and bankruptcy (application to adjudicating authority) rules, 2016 to be filed before the hon’ble national company law tribunal in a case where the debt amount is paid by the financial creditor to the corporate debtor as a friendly unsecured loan with an understanding to refund the loan in two years with interest calculated @12% per annum from the date of payment till the date of refund or in the alternative the corporate debtor agreed to allot to financial creditor in the corporate debtor company, equity shares equal to the amount of the said debt plus interest divided by the nav (net asset value) as per the last audited balance sheet of the corporate debtor company.
petition in form 1 by financial creditor to initiate corporate insolvency resolution process under section 7 of the insolvency and bankruptcy code, 2016 read with rule 4 of the insolvency and bankruptcy (application to adjudicating authority) rules, 2016 to be filed before the hon’ble national company law tribunal in a case where the financial debt is secured by a compromised deed legally executed before the hon’ble nclt further secured by post dated cheques which were later on dishonoured giving rise to the present petition
petition in form 1 by financial creditor to initiate corporate insolvency resolution process under section 7 of the insolvency and bankruptcy code, 2016 read with rule 4 of the insolvency and bankruptcy (application to adjudicating authority) rules, 2016 to be filed before the hon’ble national company law tribunal in a case where the financial debt amount is secured under a legally executed articles of agreement supported by issue of post dated cheques for repayment of the financial debt which were dishonoured on presentation giving rise to the present petition
petition in form 1 by financial creditor to initiate corporate insolvency resolution process under section 7 of the insolvency and bankruptcy code, 2016 read with rule 4 of the insolvency and bankruptcy (application to adjudicating authority) rules, 2016 to be filed before the hon’ble national company law tribunal in a case where the financial debt arose out of an agreement to sell in respect of a flat executed by the builder / corporate debtor with the financial creditor and inspite of more than 95% payment having been made by the financial creditor to the corporate debtor, the possession of the flat was not given by the corporate debtor to the financial creditor giving rise to the present petition
petition under section 241 & 242 of the companies act, 2013 to be filed by the petitioner against the respondents to be filed before the hon’ble national company law tribunal for mismanagement and oppression of the state of affairs of the company thereby seeking various appropriate reliefs from the hon’ble national company law tribunal
appeal under section 61 of the insolvency and bankruptcy code, 2016 to be filed before the hon’ble national company law appellate tribunal seeking setting aside of the impugned order passed by hon’ble nclt rejecting the application filed by the appellant / financial creditor in prescribed form as a “financial creditor” against the respondent/ corporate debtor being a corporate debtor, under the provisions of the insolvency and bankruptcy code, 2016 read with the provisions of the insolvency and bankruptcy (application to adjudicating authority) rules, 2016 to initiate insolvency resolution process against the respondent/ corporate debtor-(corporate debtor)
original application to be filed before the national green tribunal u/s 14 & 15 (b) & (c) r/w section 18(1) & (2) of the national green tribunal act, 2010 seeking the intervention of the hon’ble tribunal to stop the construction of the project and levy penalty / compensation on the respondent/builder with respect to the deliberate violation of the environmental laws by the respondent/builder when various respondents / state authorities have turned a blind eye to blatant violation of the local and the environmental laws by the respondent/ builder including disobedience of the orders of the hon’ble tribunal by the respondent/ builder which is resulting in degradation of environment
consumer complaint under section 12 of the consumer protection act, 1986 as amended till date to be filed before the hon’ble district consumer disputes redressal forum against a builder seeking directions to immediately handover the possession of the flat to the complainant alongwith the payment of penalty and compensation
consumer complaint under section 12 of the consumer protection act, 1986 as amended till date to be filed before the national consumer redressal forum, against a builder seeking directions to immediately complete the construction of the buildings and handover the possession of the flat to the complainant alongwith the payment of penalty and compensation
application under order 1, rule 10 c.p.c. read with section 151 c.p.c on behalf of the intervener to be filed before hon’ble national consumer disputes redressal commission with prayer to allow the present application and implead the intervener as one of the proposed complainant in the above noted complaint and the reliefs as may be granted to the complainants in respect of their flats in the above noted complaint may also to be granted to the intervener in respect of his flat
petition under section 19 of recovery of debts due to bank and financial institutions act, 1993 to be filed before the debts recovery tribunal against the borrower and guarantors seeking directions to pass a decree or order to jointly and severally pay to the applicant bank the outstanding amount together with pendent lite and future interest and to issue a recovery certificate in favour of the applicant bank alongwith prayers for interim orders.
application u/s 5 & 8 of the arbitration & conciliation act, 1996 as amended to be filed before the hon’ble debt recoverytribunal seeking dismissal of the suit in terms of the arbitration clause in the loan agreement with prayer to refer the same for adjudication of dispute through arbitrator as stipulated in the loan agreement
application under section 151 of cpc to be filed before the hon’ble debt recovery tribunal for waving of the cost imposed on defendant vide order passed by this hon’ble tribunal
application to be filed before the hon’ble debt recovery tribunal seeking dismissal of the application under section 19(4) of the recovery of debts due to banks and financial institutions act, 1993 read with rule 12 & 13 of the debts recovery tribunal (procedure rules 1993) filed by the applicant bank in view of the settlement arrived at with the applicant bank and the settled amount already having been received by the applicant bank
complaint under section 31 read with sections 35 36 37 and 38 of the real estate regulation & development) act 2016 to be filed by the complainant before the real estate regulatory authority seeking direction from the hon’ble tribunal to the respondent / builder to refund to the complainant the excess amount deducted/forfeited by the respondent / builder (alongwith interest @12% per annum from the date of payment till the date of refund) pursuant to the cancellation of booking of the property by the complainant in accordance with the provisions of the real estate (regulation & development) act 2016 read with rules read with (forfeiture of earnest money by the builder) regulation 2018
