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    4. Misc Applications under various other provisions of The Arbitration and Conciliation Act 1996

    Misc Applications under various other provisions of The Arbitration and Conciliation Act 1996

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    DRAFT PETITION UNDER SECTION 34 OF THE ARBITRATION AND CONCILIATION ACT, 1996 TO BE FILED BEFORE HON’BLE HIGH COURT SEEKING SETTING ASIDE OF THE AWARD PASSED BY THE HON’BLE ARBITRAL TRIBUNAL IN RESPECT 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 BEING ADJUDICATED UPON BY THE ARBITRATOR.
    draft petition under section 34 of the arbitration and conciliation act, 1996 to be filed before hon’ble high court seeking setting aside of the award passed by the hon’ble arbitral tribunal in respect 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 being adjudicated upon by the arbitrator.
    DRAFT APPLICATION UNDER SECTION 29A OF THE ARBITRATION AND CONCILIATION ACT, 1996 READ WITH SECTION 151 CPC TO BE FILED BEFORE HON’BLE HIGH COURT SEEKING AN ORDER FOR EXTENDING TIME FOR FURTHER PERIODS FOR PASSING OF THE AWARD IN THE MATTER OF ARBITRATION PENDING BEFORE THE SOLE ARBITRATOR WHERE A PROVISIONAL OFFICIAL LIQUIDATOR HAS BEEN APPOINTED BY THE HON’BLE HIGH COURT ON BEHALF OF THE RESPONDENT COMPANY.
    draft application under section 29a of the arbitration and conciliation act, 1996 read with section 151 cpc to be filed before hon’ble high court seeking an order for extending time for further periods for passing of the award in the matter of arbitration pending before the sole arbitrator where a provisional official liquidator has been appointed by the hon’ble high court on behalf of the respondent company.
    APPLICATION UNDER SECTION 29A OF THE ARBITRATION AND CONCILIATION ACT, 1996 TO BE FILED BEFORE HON’BLE HIGH COURT SEEKING EXTENSION OF TIME FOR PASSING OF AN ARBITRATION AWARD BY THE ARBITRTAOR IN RESPECT 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.
    application under section 29a of the arbitration and conciliation act, 1996 to be filed before hon’ble high court seeking extension of time for passing of an arbitration award by the arbitrtaor in respect 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.
    REVIEW PETITION UNDER THE PRINCIPLES OF ORDER 47 RULE 1 READ WITH SECTION 114 OF THE CODE OF CIVIL PROCEDURE, 1908 AND SECTION 29A (4) OF THE ARBITRATION AND CONCILIATION ACT, 1996 TO BE FILED BEFORE HON’BLE HIGH COURT FOR REVIEW / RECALL OF THE ORDER DECLINING GRANT OF EXTENSION OF TIME FOR PASSING OF AN AWARD BY THE ARBITRATOR.
    review petition under the principles of order 47 rule 1 read with section 114 of the code of civil procedure, 1908 and section 29a (4) of the arbitration and conciliation act, 1996 to be filed before hon’ble high court for review / recall of the order declining grant of extension of time for passing of an award by the arbitrator.
    APPLICATION UNDER THE PRINCIPLES OF ORDER 7 RULE 11 READ WITH SECTION 151 OF THE CODE OF CIVIL PROCEDURE, 1908 TO BE FILED BEFORE HON’BLE HIGH COURT SEEKING REJECTION/DISMISSAL OF A ARBITRATION PETITION UNDER SECTION 9 OF THE ARBITRATION AND CONCILIATION ACT FILED BEFORE ANOTHER HIGH COURT WHEN THE AGREEMENT PROVIDES FOR AN EXCLUSIVE JURISDICTION OF A PARTICULAR HIGH COURT.
    application under the principles of order 7 rule 11 read with section 151 of the code of civil procedure, 1908 to be filed before hon’ble high court seeking rejection/dismissal of a arbitration petition under section 9 of the arbitration and conciliation act filed before another high court when the agreement provides for an exclusive jurisdiction of a particular high court.
    APPLICATION UNDER THE PRINCIPLES OF ORDER 7 RULE 11 READ WITH SECTION 151 OF THE CODE OF CIVIL PROCEDURE, 1908 TO BE FILED BEFORE HON’BLE HIGH COURT SEEKING REJECTION/DISMISSAL OF A ARBITRATION PETITION UNDER SECTION 11 OF THE ARBITRATION AND CONCILIATION ACT FILED BEFORE ANOTHER HIGH COURT WHEN THE AGREEMENT PROVIDES FOR AN EXCLUSIVE JURISDICTION OF A PARTICULAR HIGH COURT.
    application under the principles of order 7 rule 11 read with section 151 of the code of civil procedure, 1908 to be filed before hon’ble high court seeking rejection/dismissal of a arbitration petition under section 11 of the arbitration and conciliation act filed before another high court when the agreement provides for an exclusive jurisdiction of a particular high court.
    APPLICATION UNDER SECTION 152 READ WITH SECTION 151 OF THE CODE OF CIVIL PROCEDURE, 1908 TO BE FILED BEFORE HON’BLE HIGH COURT SEEKING MODIFICATION OF AN ORDER TO RECTIFY THE INADVERTENT ERROR IN THE ORDER PASSED BY THE HON’BLE COURT IN AN ARBITRATION PETITION.
    application under section 152 read with section 151 of the code of civil procedure, 1908 to be filed before hon’ble high court seeking modification of an order to rectify the inadvertent error in the order passed by the hon’ble court in an arbitration petition.
    JOINT APPLICATION UNDER THE PRINCIPLES OF ORDER 23 RULE 3 OF THE CODE OF CIVIL PROCEDURE, 1908 TO BE FILED BEFORE HON’BLE HIGH COURT SEEKING A DECREE IN TERMS OF THE COMPROMISE DEED OF AN THE ABOVE NOTED ARBITRATION IN TERMS OF COMPROMISE DEED.
    joint application under the principles of order 23 rule 3 of the code of civil procedure, 1908 to be filed before hon’ble high court seeking a decree in terms of the compromise deed of an the above noted arbitration in terms of compromise deed.
    JOINT APPLICATION UNDER THE PRINCIPLES OF ORDER 23 RULE 3 OF THE CODE OF CIVIL PROCEDURE, 1908 TO BE FILED BEFORE THE LD. ARBITRTOR APPOINTED BY THE COURT SEEKING A CONSENT AWARD FROM THE HON’BLE ARBITRAL TRIBUNAL.
    joint application under the principles of order 23 rule 3 of the code of civil procedure, 1908 to be filed before the ld. arbitrtor appointed by the court seeking a consent award from the hon’ble arbitral tribunal.