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17 results
compromise deed to be filed in a summary suit pending before the hon’ble court
₹1500.00
compromise deed to be filed before hon’ble national company law tribunal (nclt) in a company application filed under insolvency and bankruptcy code 2016
₹1500.00
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
₹1500.00
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
₹1500.00
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
₹1500.00
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
₹1500.00
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
₹1500.00
compromise deed to be filed in a quashing petition under section 480 crpc filed before the hon’ble high court seeking quashing of fir
₹1500.00
compromise deed to be executed between husband & wife in a divorce petition pending before the ld civil court seeking a decree of divorce
₹1500.00
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
₹1500.00
compromise deed to be executed between the joint family members relating to dispute concerning partition/sharing of joint family properties
₹1500.00
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
₹1500.00
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
₹1500.00
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
₹1500.00
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
₹1500.00
compromise deed to be filed in divorce petition seeking decree of divorce between husband & wife
₹1500.00
