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17 results
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
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
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
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
compromise deed to be filed before the hon’ble high court seeking quashing of fir & disposal of all other civil & criminal cases pending in various courts of the country in terms of the compromise deed
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
