Delhi District Court
Idfc First Bank Ltd vs Sanjay Kumar on 8 October, 2023
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iPresiding
ate Member}
U8 TUES
202 CO NE ACT 2074982822
HRC BANK LIMITED ¥se. PRINCE KUMAR SUNT
PS THE E- LOR ADALAT, SOUTHWEST FE
NEW V DELH a
ES TPRECT, DWARKA COURTS,
equrt. The afore
fable Instruments Act, [881 is compoundadle in
LOL Wish by pursue the rater,
xX in vinw ofthe above, the matter iy settled, Award accurdingty passed. Bail
bonus, Hany, stands canceled, Dacuments of the surety, if any, he released affer
sanceliathor of cadorsement
ah Pe bs crmsigned to cocursd ragin nffer rercessary CORNER,
Gaurav
' Goyal
(Sh. Pankaj Bhardws ah itoauray Goyal
{ Aseociate Member} iPresading CNficer}
OS. HERS 08.10.2023
2035 CC NE ACT 207482032
TDPC FIRST BANK LYD Vs. MR, RANE RAIENDER
RECT DWARKA COURTS,
e hy Sh. auray Gayek ETS
i 1 Seresces Auth
Ss. Bleaes TM,
farity, New (e
Present 1 Lal. Ceninse!
wie
po
de TRe parties are stated to have settled the mater amicably bepwesn thernse
The stateraent of the AURU Cenipse!
yey,
renarced by
3 id view of the above, the matter is settled. Award accordingly passed. Ball
bonds, any, lands canceled. Documents of the surety, if any, be releases after
esncellation of endorsement.
4, Rite be consigned fo record reont. after gece SNAPE CRAUMAGH ES,
Gaurav
Proms Goyal
fGwurey froyad
(Shi Pa ankaj Bhardwaj) .
(Associate Member} (Presiding OF ver}
GI 2G23 OS LE 28283
24g CO NL ACY 20884212
HDFC BANK LED Vs. ANT BUMAR
THOWEST DISTRICT, DWARKA COURTS,
SE WS DELH
iheeal ever hy Sh Gaurav Goyal, BFS
th- Wat Ch fSorvicss Authority, New Dein}
GRE FOES
Ay.
FAR of the ccanguaicant.
FProsent ~ Lib Coum
.yeferred for determin
bis bastrume
TS
ud
3. iv view of the abows, the matter is settled, Award sevardingly passed. Ball
bands, }f any, stands canceled, Docements of the surety, Hany, be released after
sancellstion of endorsement.
a4, Pile be consigned or cccurd seam after necessary nompliance,
Gaurav Goyal © ce,
: Sate: 2OS4 HGS
; : TIVES 405°30
(Sh, Pankaj Bhardwa}} Garey Garyah)
(Assovlate Member} Presiding ON ice
OS. L023 OS. 1B
iS
ry
208 CC NEACT 2£933,/3923
RDPC BANK LIMITED ¥s
ce
LRH ARAN SINGH
IN THE B.D ABALAT, SOUTHAY Sr THAT RIC'Y
SEW DEG
Presideal aver Gee SR. G FRETS tansy ah, BUS
+ WARK A COURTS,
RY he. ' RS es ~~ ces: 7 =
aad by South West Neiricr Le rt
Present click. Counsel for the Complainant) AR, OM lie complainan
mba Thy
ct esureae Se caes ey Penes
TIME amicably behwesn themselves,
os,
' Conse
3 In view of the ahows, the matter da settled, Award aecordingly passed, Has!
bonds, W any, stands canceled, Docunteats af tee surety, if aay,
tanceliation of endarsement,
be released afer
& Pe &e consigned te record reeen affer necessary compllance,
Gauray
Goyal
(Sh. Pas kaj Bhardw ai} iGanray Goyal)
{Associate Menther} (Presiding Cifieer)
OR NA 2023 US EE 2O23
ath CONTACT 21SSa2032
HDC BANK LATTER Ve AKHILESS RU MAR
TA THE
~ LOR ADALAT, SOUTH-WEST TISTRECT, WARK A COURTS.
NEW BEEHY
Preskied over by- Sh. Gaurav Goy
iOrgadised by Santh- West District L
al, DIS
vt « #4 Sage TATA TE
NOrviegs Aut orn, Mew Delhi
OS MN TOE3
Presant i Lal Counsel for the faraalaing
iL The present disput
i bak Adalat by
aije Instruments A
si SuGing. 1 is stated that ¢ th
io. pursue the male,
th Uke ascused and does ret avis
3 Ts view of tee abowe, the mutter is settled. Award aceardingly passed. Ball
bouds, Hany, Hands canceled. Documents of the surety, any, be relwased alter
eanectaiion of endursement,
4. Mis be consizwed Gs securd ream afier secessary Conipllances.
Ga UYaAV Ulaltally sigrned fsy
Saurey Goya
Goyal wae ee SOS
| O28 60930
(Sh. Pankaj Bhardwaj} iGawray Goyal}
jAssaniate Member} iPresidiig Officer}
US TG2073 ON. T2023
B
&. SARAQJEET SINGH A!
SHDEC BANK LIT, ¥
i
!
M
oT DISTRICT, DWARKA COURTS,
Hest over be.
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Sh. Gaeray Gaya
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iding
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288 CONTACT 2343/2022
HDFO BANK LIMITED Vs. KASHISH KAPOOR
IN THE E- LOK ADALAT, SOUTH. Ww.
fOrganised by Ane ewe st Dis rat
O08. E2623
gen the parties Rar
de Stern
recotded in the PreLok Adal ing, is auted thar the complainant he: ad
ihe dispute with the accused and if dees net wish tn pursue tite niaiter,
a in view of % settled, Award accordingly paased, Hail
hands, Y any, stands can ceded. Documents af the eurety, if any, be veleased iter
eancolation of endorsement,
4, Pile be consigned ta scourd soon after nex SRRUFY Coy LANCE,
Gaurav
oy Goyal
(Sh. Pankaj Bhardwaf} iGasray Gaya
{Associate Member} (Presiding Gifleer}
P2283 GSO
208 C40 NE ACT 2149899622
HDFC BANK LIMITED Vs. RIZWAN KHAN
IN THE E- DCH ADALATR, SGDYRAWEST DISTRICT, DWARKA CDURTS,
SEY BEL
Presided aver bye Sk. Caturay Goyal PRE
iUrganised by South-W i hark
Dis Td. Caunasi for th
tat the osypla
t. The prosent dispute hetween the
this E- s ok Adalat by
Al GayHA lainant bas s
af wish fo parsye the matter,
: s aettled. Award secordingly passed. Ball
bonds, in aay, sboids canceled, Documents of the surety, if aay, he released affer
cancellation of endorsement.
&. Pile be cansigmed to recared ravvs efter seeces: SEY COP OLEERCS,
Gaurav
me Goyal Se a
iSh/ Pan kaj Bhardw ap fGauray Goyal
{Assovinte Member} (Presiding Officer}
SEG IIS BS. 2023
210 COONE ACT:
AY
#
ARMA PAND
BANK LIMITED Vs, NESHT SH
x
DEC
IU PH-WEST DISTRICT, DWARKA COURTS,
Presided aver by. Sh. GO
SE
E> LOHR ABALAT 3
x
IS THE
al, BUS
varey Gay
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z
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r
'ARD
meal, Ball
any. Shon canceled. Documents of the aarety, if amy, be releaved after
i
re
matter apucably
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Reate
is settled. Award aceardingly p
if
at
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af eadorsement
lation
taucel
SHEP COMTENCE,
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As
to recused saga afer sece
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oe
.
CCN FESE Mile & 4, Bhardwalh Ociate Member} O8. 18,2623 i. Pork fA x iGeuray © a} th Sma! ree} Gfioer} igs "i ON. DL203 PENS Ps Se MUS HDPC BANK LTO. Vs, RINKS SURTS, 4 PPISTRICS ais SOIT H-WES a AG i AB Ad a At EY og IX THE "T, DAW ARK A SEY ¥ AEW DE 1, DIS s € ~ SR, apray Gays Preatded dver be ORL 2O23 VAR of the Ex ie nolan te reumation:
bor Ulefern £ x Q > TOOT PESTS ~ 3 attr cing Dene:
SAMOY RITES t sel thas p ase] ct) PCO Avsird aecurdingly passed. Ha e be rehtased after f sry, a3 eis ofthe sarety Duca » Stands canceled fany &. 5 bond cancellation of endorsement.
fer necossare acomiplignce, Seed PaO a rected tes rey €:
Ss Pile be cane :
one, oa s a Pa th + as Es aA aed ssn, a £ bead nt Asean , royal Officer) oa 2 PRUPaY £ siding ns iPre wes, de ws we B a ew, ot Se ao 4 4 & 2 my et end a3 OREO oy ry poet ry oS ene, we oe 2i2 OO NE ACY 233382032 RATTANSESDIA FIN ANCE PYT LIB ¥s. 4 HREROPER TH | IS THE E- LGR ADALAT, SOUTH-WEAT DISTRICT, DWARKA COURTS, NEW DELBY Shind aver bys Bh. Caray Goyal, DES ie West PNstelot Aarher BS MAINZ M ' - tice Beye sresam dismute hetweer the parties has | . yy hours & E- Lak Adalat ty the referral court, Phe c eytac yh ¥ Aeeve Tet he pss extamartatiice 3 otiable inetramenta Act. 1881 ie compoumlsile
3. The parties are stated to have sedtles Phe sitgement af the AJR & sel oat recorded ir the dispute iat wish tO pursue the matter, ater iS settied, Award accmmdingly gassed. Ball bonds, if any __ stands eaneclied, Documents af the SUPEEN, Wany, be released after cancellation ofendorsament, 4, ile be consizwed te record roam afler neceenary ePTFE, ed Oy Cauray Gauray Goyal S iSh. Ba ahs Bhardwaj (Garay Goyal iAssaciate Member} (Preshling Oficer} BS IQ 2H23 HSL ZZS ATS OC NE ACY 235499023 MUS STRIKERS INDUSTRIKS DESHMUKH PRY LTD Vs. ANSAR ELTVAS MOYA IN THE Re DOME ADALAT, SOLD PHOS STDS STRICT, IMVARK A OO URTS, NEY PSE WY Preside over be- Sh. Ganray Goval, DGS south Wast District Lewal Serclees. Author:
She She Cea nl SOP Te Ue p tee Mweer ihe parties has The patties are ¢ tho eatery ancnastehes ne hence Ae matter goticanhy between chen Aelaiat Sheth Avtatat s SEES.
e Dinter ts seviled, Award serordingly psased, Hail Bacolod, Documents of the surety, fPanmy, be boads, if aay, stands ev: weasent affey cancellation of endorsement, . Pile be consigned te record pao after necessary compliance, Gauray Goyal fsb. Fa 8 kaj Bhe rdwap {Assaciate Menther} OR TL IO23 iirauray Ceyal (Presiding Officer} BRS aid Oe NE ACT SASTe23e MAS HDPC BANK LTD. Vs. CAPITAL INFRA CROP INUFE Re LOR ABALAT § PUDISTRICT, DWARKA COURTS, Aa referral court, The offence uoder fS4) is. cwmpoundable by vie : a 3 os
2. The parties ars g he above, the matter is settled, Award accerdingly passed, Ball bands, Pany, wands canceled. Docu nwats of the surety, if aay, be released afer cancellation of exiorsement, 4 fife be consigned to ceaurd rear: gfler necessary CEN ER ROR, Gauray 4 Goyal (Sh. Pankaj Bhardwab iSaersy Geyah {Assoviate Mombor} iPresidiag Officer) AS LO.2d23 OS PIES oY IS Ce NEAL AUS HOFC BANK UPD. Vs, FAGDISH SINGH 2 ish. Pankaj Bhardwa e ye te A 8 mb Le crm! a3 Be OM fos & : oe oe 3 ra Sh om PA tO aay me .
ees 5 ;
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wa, mek wo wy ; wey att ores Ae. wigs mel RS Dp = and ee ae % be ae eos tno ¥
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aA ot cd % _ t ay os = tne aa a on a gh & S 4 > @ # & 4 s " ¥ wz os & £ 8 a at BS oe by Me Fs os od bese mf a "
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"ah 8 mee OS we lp SOY bog oe Re Cog & hl i ieee ao & rod ow, nD ®.
: Se 2 "i ves a5 ee" om aod fe Kat S > ed 's Wine aes wet ~ SB My en me we nae m3 Love rae. | & nt, oa 2 Pig ye ot faa 43 xR 'net, 'ts Ee & sw 2 er Zé 3 ' Ge x, wi as eS a ne z, as 3 eee » oe ' me Che a mike wy 4 aya OS. I auray € iPresiding Oficer} iks \ ;
B ex} @ Miomily 88,20, 2023 Seociad ia 236 OO NE ASTD 2368/2883 HPC BANK LIMEPED Vs. APSAR ALT IN UFHE BE. LOR ADAL AT. SGUTH- WEST DISTRIC NEW DELHI Presided o¥er sy Sh. Gaurav Goyal, BIS . ct Leea) Servic authority, New Deihe YT, DWARKA COURTS, i i this Fa Ea Adalat Negotiable Inetrarments Act, agi ;
e Lee be i 2 te Blanesy LAY wd eka is compoundahle in view of Sections M47 ofthat Ne aiaints &, & Teh . oe eye: wha as seg eg es sexe SNES ea cea cat oe cay oe ery a Phe parties are Stated tr have setiiod the matter amiosbhy the dispute ett!
3. En wieaw of th es abdive, the matter is settled. Award secordingly passed, Balf bonds, Wi any, stands canceled, Documents of the surely, fany, be released after sanceblation of endorsement, &, Pe be consigned fo record ream after necessary compliqnce., Gaurav Leow Goyal (Sh, Pankaj Shardwan fGauray Goyal) {Assuciate Member} fPresiding Officer) OS ALAS PS.L2O23 217 CONPACT 2382022 RATTANINDIA FINANCE PVT LTR Vo. PARATAR RURCYTRICAL INTHE E- LOK ADALAT, SOU THAY DISTRICT, DWARKA COURTS, SEW DELHI "sided 0 oY er by- Sh. Geeray Goyal, RIS net Lagal Services Authority, New Cedi} VS IG IHI38 Pre PAR of oe ' a tee eon ped i be z.
rs AEM Dy the referral oourt, utnaris Act PSS! is comnoundable j oe oy a. Sony ihe matter ayny Peet dea j D whe Pre-Lok Adalat Sitting, 4 is stated thet the cso Mardy fas sett! 2 4 Gand it does nat wish ta DUESE ey is wetted. Award actardingly passed, Hall bonds, if aay, stands caacefed. Documents of the surety, Yany, be released! after cancelation of endorsements, In view af the above, the m
4. File be consigned te reser cossiye AMET ARCESSALY COMPLIICE.
. Oauray Goyal (Sh. Pankal Bhardwafi iGearay Goyal {Associate Member) ify "esiding ONFeer} NBAG 2023 Gh EG2023 ZEN CO NEACT 2383820232 AWS HDFC BANK LTO. Vs. RAGHLD MEMORIAL SGC TR TY, ATH PRASHAD &H IN YHE E- LOG ADAL.
TY, SOUTHWEST DISTRICT, DWARKA COURTS, SUOY DELAY (Organis Ahoet ite, USE 2023 Present i< Ld. Counss e Complainaeayv AR of the can AWARD FAS y the parties fas been rai court. The offence abye x Stated to have sefiley nthe sceassd and Ho above, the matter is settled, Award accordingly peased, Ball bonds, W any, stands canceled, Documents af the sur ety ifeny, be released after vancelation of eadeorsement,
4. File &e consigned fo recard room after necessary CODEINE. : Gaurav es Goyal GSh. Pankaj Bhardwaj} (Ganray Goyal iAssielate Menber} (Preiling Officer) GB G203 OSPR 2O23 219 CC NEACYT 24573 2023 TDEC FERAT BANK LTD Vs, SHAIN SHABAAY, iN PH Es LOR ADALAT, SOP PHAVESYT DISTRICT, DWARKA COURTS, NEW DELHI Peesaied over by Sk, Gaurav Crryal, DUS fCrpanised by South-West Diare! Sorvices Authority, New Delhis OR. 10,2023
- Lid. Caunse!l for ic Instruments Act 188) is como ig: View of Se tind the matier ay of the. cont . In view of the above, the matter is settled, Award aceardingly passed. Ball bouds, if any, Sands canceled. Documents of the surety, if amy, be released afer vancelation of eadursersent.
= File &e cansigued to record race after necessary cumpliante.
Gaurav Goyal {Sh, Panka} Bhardwafh fGanravy Gayeh fAxsectats Member} Presiding Officer} USF 23 PS TIES 220 CL NE ACY 4077/3622 RDFC BANK LYD Va. PRERTYSAALA IN TRE E- LON ADALAT, SOUTH AVES? DISTRICT, DWARKA COMINGS SN EAY DEY Presided av er bys Sk. Garay or:
POrganised by South-Wese | OS T2023 Bes | Sak Present i id, Counce erred Lor determination fo ptiey Negotiabts fostrarmenta Act, setion P47 of ¢ S setded, Award sevordingly passed, Bail docaments af the surety, War By honds, if any, stands saneeled, 7 he relegeed affer eancelation of endorsement a, File $2 consigned (9 sscord rosisy dfler necessary Compliance, : Gaurav g | . Goyal ~ Cah. Panha i Bhardwaj} {Gaurav Goyal (Associate Member} (Preskting CVicer} OS, 10.2823 OS. 10,2023 22 CONTACT 244400072 AUS HORO BANK LED. Vs. TSERINGYOUDON , PROPRIETOR GF URBAN ATHOMENS WEAR IN THE E- LOK ADALAY, SOUTH-WEST? DESTRICT, DWARK A COURTS, NEW DE i Presided over by "Skt Garay Goyal BES a West j ines Auth te ies fo ae ~ £3 "4 4 oP ad ti had © TASS for determi andes - Septi iy mogidabie in view of Sect Pp ee + wey eer
2. Phe parhics Sre st stated | to Save aettiod ¢ ayy _ eyed Fh atie.
Une siatement of the cormgla o T4 ie atarsad <3 g. Mois stated th accused and 1 does nat wish tn sor x tcarded fn the Pree} ok
3. meview af the above, the matter is settled, Awerd acvordingty passed. Hall hands, if ANY, slands ounceded, Dooaments af the suregy, if any, he released afer fapenhahos of endorsement 4, file de consigned to record rac apfler necessary conmlances.
Gaurav ' Goyal (Sh. Paaka { Bhardwaj} iGeeray Geval {Associate Member} (Presiding Officer) GR1D 2023 GS. 102883 222 C0 NP ACT 244142022 HDOPC BANK LTD Vs, ANSHUL BAL KISHAN PS THE §- LUM AMAL.
SOUTH-WEST DISTRICT INVARN A COURTS, NEW DELHI Presided aver by- Sh. Gaurav Qayal, DUS the West District Leeal Servic B a o sr 4 CeO t+ Lid AFLG are Staten fo have SHUN tthe YHA eas & acausid and i 3 i view of the shove, the ip 'shatter Is seltied. Award accordiaghy passed, Ball bands, funy, stands canceled. Documents of the sa rety, Hany, be rdeased after cancelation of endursement.
4. Bite be consigned fo record roost after u CORRIEPD COVRET RICE.
Gaurav : ze ote Goyal eSk. Paikaj Bhardwap a } geray Goval) (Assochete Member} (Presiding Gficer} GS LENS ON. PDS pe 23 COONEACY 247 28/2022 : HDF BANK LIMITED Vi s. dATVERR SI INTHE B- LOK ADALAT SOLPTH-WEST DISTRICT"
- cw DEER Sh. Garay Cova, Dus a Services Au > La. Counsel fer ihe Complainant', Aan, ' Counsel of the camplainant recordad i the dis Ce Shtinge ft ts stated that ¢ et ekeune sext yaety ts ' GOs HOT WISh: 1 puPkpe Ra in view of the above, the matter is settled. Avrrd avcordingly passed. Rall bonds, Hany. shinds canceled. Mocaments af the surety, if ane, bereleasest affer ssmcelalion af endorsement, 4, Pile be comsigaed ta record roum afler aeoesseary comptinee.
Gaurav wo Goyal fSh. Pankaj Bhardwa}} uray Goyal} iAssociaic Member} (Presiding OWficer} $8. 32023 » $800. 2023 ma FURS, x passed. Ball x Officer) in any, be relessed after % os we soe " -- at nf é oh Se oom N, si e z z z g ps . z z & oe best Fd + = a we ty & = "
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me ~ 2s ' ve S So sine id ¢ * S 2 we © aa = ae Bb ~ 3 E ee ig ~ & or none : LEE BS Es e wm ta 28 ah he x Fog Zz * wt ae wi tm we é. gs * : Ed cates Nad z a = --- . se , ' 6 bond 3 * 3 me Be 8 O ae a Z es a 2 Ee & z . : zm f pon mt a Parl ~ as | & o o 28 & ot Fe cael cs "Ss Fae 3B & £ BB ~ . = a eed ionnt x ez ws "8 st 2 z pol he et Fed pas oad o £ & Be 4 ro oe 3 mS a og Sos '3 3 we SO e e " 8 z & rig 2B , d ' a, ri z 3 "Ba & mi Leto tel x 3 FS -
< 3 5 ' "~ ety, a woe ee % x oo 8 tS 2 " ; s i" 2 oe & Pe Net fd eaal 4 pew, re s ~ "= i " sy - poets Dd oe A g , tos = 2 x we ey re a "8&8 & E op . a : BR = 32 -- bd ced a Net ls poe Se on 43 é we t = a Boy we 'og? ke, ™ = 2 ze .
4 ta x . Pe: a em cA oe S i eg * C4 SALES 8 (Presid ate Member) OS.7B 2623 SRO (a 228 CO NEACT 25293/2022 TORE FERST BANK LD Vs. KANHAIVA SHEY PRAS IN PRE ' LOK ADALAT, SOUTHWEST f NEW DELEN AWARH is The presen dispute between the wis Es Lusk Adalat by the referral ecart, The "offence ws "
Negotiable bostrusnents Act, [R81 is compoundabk y Peto m complain Hay 3 in view of the above, the oiatter is settled. Award accordingly passed. Bail bonds, iPany, stands canceled. Bocaments of the surety, if amy, be released aller comcolation af endorssmest:
4. File be consigned te cecard rqune afler sevessary compliance.
reey tgif mightally ha es og BY Garay Gaurav Goyal -
(Sh. Panka] Bhurdwah iGauray Gayal {Associate Menrher} {Preshling OMicer} O8, £2023 TS ELSE 226-00 SE ACT 283 LDPC RIRST BANK.
LTD Ve. RESHMA MOND LIYAKAT ALT IN THE B- LOK ADALAT, SOUTHAVEST DISTRICT DWARKA CO EW BERRY eee awer by- Sh. seuray fSsoyal, OA th Weert Distr es eal * os hk seats > Nieves URekiY Services Authority, bey Dadid US. 10.2023 Br resent + Ld. Counsel fee the ComplainanvAR of the comipiainant, _ tbe arosert dism
- Lok Adalat by ors SYAL GOurk.
seotiakle [pst ISSE is campoundable inv etanite.
%. = Wwe PRES Cn + AS sated that the ox amt hea settled fet eacretast 3 POP YEE S Bt a In view al the abowe, the matter is settled. Award accordingly passed. Bail bonds, Hany, stands candsled, Bocum ents of the surety, Hany, be released affer cancchgtinn of endorsement, a, Bile Ae consigned 0) peourd svony after secessery v sReEP EERE.
; Gaurav mrad Goyal iSh. Pa nkaj Bhardwaf} iGauray Gayab iAssoviate Member} iPreskling Ofeer) OS. ERIS ORZERS 22 ! us "ne oe af SE 2 PRANK LED Vs, M1 227 COONEA NEESH KUMAR A S C PER >, < IDF SONUTH % E- LOR ABALAT IN THE yn soa 'ot ined oar me ped "
-
od ANEW DELHI yaray & a * Fe Prositied ovex be- Sh. ¢ val, URES OS.2E 2GS3 sete e x ced To:
atid Lis st i wr =D SHEN pus ghy ing Asard accord is settled, ¢ + t the surety, ane, be released affer F;
ES gaceied, Pnouments of 2 ', Stands « any Ry k Sarl coocebation of oncarsement mo oe FER sz se (EF RECELIALE CUI ff esr Pereneey of < © o ge re Pile be consignes a yal} Ring Gificer} SAE Oy uray f Gy iPr iAssotintes Member} HRAG2023
228 COST ACT TSS2202 HDECLBANRE LIMYPED ¥ * 8 ARVIND PAUL IN THE §- LOK ADALAT, SOUTH AVEST FHSTRICT, DWARKA COURTS, NEW THELYY Presided over by Sh. Gaurav Goyal, DES Organised by Sauth-¥ t Legal bey Acthority, New Delnit G8. 10.2023 ierseat ¢. Tost ess gases! fine shan Fee Present > Lal Deunsel far the Com aye af the. sompia a. if ia stated that the ae the mater:
AINANT 2 A. in view af the above. the saher iS Setiied, Award accurdingly passed. Ball bonds, Way, sheds canecled, Duscuments of the surety, Psy, he releaced affer caavellation of endorsenrent.
4. Bile be consigned in secord reant after secesyary compliance, ; iy yagned by Garay FO} ayal Gaurav a Goyal (Sb. Pankaj Bhardwaf} iGeeray Goyal {Associate Member) (Preuding Officers O8.10,2023 BS ERE S S29 CONE ACT 253232022 LALIT RUMAR TYAGH Vs. SESHA PTHAWES TT GEST RECT, DAY.
NEW DELHI Presited over by- ok. ocdahl Gayal, BS pCreardsed by South Weet District ive Lk & COURTS, TN TEE E- LO ADALAT, SO O8, 10.2023 Gs task Adalat by the coferre : therascives, woe Bs re Ras settled
3. in Siew of if . BaH hoads, any, stands canceled, Documents af he enrty, if any, be: re leased after pancebation af eacorsement.
m above, the mater 4, Pulse be sonsipned fa record roam after Reocexery COMEMANCE.
? Gaurav : Goyal (Sk. Pankaj Bhardwa}) {Gaurav Goyal) (Associate Member} (Presiding Oiicer} OS TOIO2S US IGSHF3 DURTS, a TYAWARKA a ty ZS Se aQ¥ a8) x OS. EA2823 'eee! Ye bet poe a e a WE a BDPC BANK LIMITED Va, ATAY KUMAR Pany, 6 relvased after : % wn, Seat mee in one, ow SA oe we 3 Of 5S ae c POINSTRICT, i aris epigied. Awnrd scverdingly passed. Hail fier necessary cHmpharce, nicnts of the surety, Bhardwal) sochte Moniber} Pana won EF BD.
ane 7 me we Fe me + oS le * on, i a KA om Ze gat te oh ane eo » wee nk % Oe ae & ys a = on ee = me oe BE see % me OD wm fo gg ms oe, Pa oat ya RN, z % we "oe S : S Lom, be a" fs a oe, mB ies St we kB ie oe a a ae s a we wt & ae aos we 08 eas G&G em ne, we SS mom. & % om ane "a ¢ See, TF we foot bo a ee oe & . ss a eo a & a a ra lon eg Ee S Sane a Bane A , eS i a ae ba :
xen st eed ™ Vie S ; se & boraa "wv 0 ete, ie oe ped ees Bane tt roy in a a Eom gt Mh wee ne rs ara a SA bed meee wt "SS bos Peed oe * = % on Soy v, Be eet oe 4 2 % -
as $y hot ot =p {e Pr | \ HBR 2023 2S NE ACT 28466022 TDPC FIRST BANE LPB ¥s SAPAN LALIT KUMAR IS THE BE. LOK ADALAT, SOUTHAVEST DISTRICT, DWARKA COURTS, SLEW GEE BE Presided 0 ever by- Sk. Gaurav Geyal, YS i by South-West District Lega! Services Authority, New Delhi} he Aye Coy se ew oy t aa Thy corpoahmant heb settles tawish ta pursue ete atter, 3 TS is ba above, fie omatter i:
fe settlied. Award accordingly passed. Nall bouds, ifany, sta ands tanceled, Docuniwais of the serety, f any, be released after cancellation of eadarsenmnt. a Pile be consigacd te record sag after secessery CHATEAU CE. Gaurav " Goyal h. Pankaj Bhardwaj} " Associate. Member} 8.102623 iGauray Goyal (Presiding Offiver} OS, 10.2038 232 OC MEAG 258692027 LOfC FIRAT BANK LTD Vs, SANTAY KE R TX THE LOX ADBALAT SOPH WEST DES RECTUIBVARRA NEW DELHI ree' over By Sh. Gaurav Crave si, ENS unised fry Soy :
WIURTS, iO ae & HSV. 2023 ow z fo Present i. Ld. Counsel n Seo YT SEMOTHUIMEN LON [3 the referral court, IBS af the ihe sigtement of neck yecorded in the B che dispate wih thexcoused an
3. in view of the above. the mister jg settled, Award accordingly passed. Bail bonds, Hf any, stands sucoled, Dacuments of the surety, Haey, be rcloased after cancellation of endorsentadt, 4, Eile be cousigasd te record roca after aseoossary compiientce.
Gaurav Goyal iSh. Pankaj Bhardwal (Gaurav Goyal) (Assuclate Menrber} iPresiding OfScer)} OS.20.2023 O8.10,2023 234 OC NPEACT T5972? IDEC FIRST BANK LD Vs. MONTT RATARAM INTHE B. DOR ADALAT SOUTH-WEAT DISTRICT, DWARKA CCHIRTS, NEW PEE Presided aver by- Sh. Gaurav Gey al, BUS e South-West ' a! Servioss Authority, Mow Gell Rr er aay Teak The ste enon of F the A.B Counsel af the complainant to men phe peak ve ty oy Vkwea 8 Be Re deg Be Te day'y & le etatenstd :
recadicd in the Pre-Lok Adalat A SHEE, Tt Is stated that ae in vinw of the above, the mative ie settled. Asward accordingly passed. Bail bonis, Hany, stands canceled. Documents of the surety, ifany, be releases after cmevlisnon afcudorscment.
4. Pie be consigaed ta recard roam after nacesvary Campane, -
Gaurav we Goyal (Sk. Pankaj Bhardwaj } (Gaurav Goyall (Asativie Member} (Presiding Ciffcer} OR 18.2073 US EU SG23 oad CC NE AGC SRE TAGES EDPC SIRST BANK LTD Vs. DISESH CHAND IN FUE E- LOR ADALAT, SOUTH-WEST DISTRICT, DWARKA COURTS, SEW THERE Tresided aver by- Sh. Gaeray Goyal DUS muth- West District Legal Servines Authority, New Deli} fOrge PLAS ien rete Negallable Inetraments Act, iS8t is campound cep pieytting cprey cosy bas Weset psy ened oP Men pee pe Ske THAHEY GHUCERIY hetwean Thermses yes, 4
3. In view Of tie above, the raaiier is settled. Aqwaril acrordingly passed, Ball honds, W any, stands canceled. Bocuments of the surety, Hany, be released alter vanceliaties af endursement.
4, Pije be consigned te record roam after nesexssey complies.
Gaurav Goyal (Sb. Parka} Bhavdwa)) (Gauray Goyal} (Associate Member} {Presiding OMicer} MVEL2OR3 OS.1O2823 rt oe aida we PS 23S OC NE ACE FSS PSG 3Z IDRC PIRAT BANE DPD Vs. KHUSHBOO MALIR IN THE E- DOR ADALAT, SOUTHAVEST BISPRICT, PWARK A CLHINTS, NEW DELHE " Sh, Gs uray Covel, dS gai Services Anthoril Presiied ove secbby South-West D i. The present dispute be tween the e parties ghas heen referred fi ay sy yew of Section 147 af thar The shate oment of the a inview of the ahove, the maticr is setfled. Award accordingly passed. Bail bonds, Haiy, stands canceled. Documents of the surety, Panny, be released ater cancellation of cndorsenrent, 3, Pile be consigned to record roont afer aecesxary compliance, 4 Gaurav c Goyal "88 (Sh. Pankaj Bhardwaj iCGauray Govall (Assiciate Member} iPresiding (ivicer} US. IG2023 GS TR IH23 32 nde a 4 HFC BANK LTO Vs, HARISH Fi NE AST? 25484 x 238 Of oY MHURTS, e si SOWTH-AWEST DISTR ~ LOR ADALAT.
x ® y 7 INCPHE TEL ERWARKA 3 ELUNE AE el over by- Sh. Quaray froval, PLES EN3 Pr 08.10.2023 3 ys Log oe) & POINTS SR by th led a Yes SAN %
3. Re ARTEE bale Ree ss Ny g ..
¢ oat ae aE we ORS hour ea a a ee iY does at erish pueeal, Baal ingly geord # etted. Aavard stands canceled. Documeniv of the surety, any, be released efter ary Bek bon cancellstion af audorsenient, a E &
4. is be consigned te record socm after asceseary cosipiaacs if i} (Presiding Officer} suray CG x HV avigte Member) ORL OE wh BFA ids U8. HEZO23 ta 237 CO NPACT 288302032 HPO BANK LIMPE ED V's. DEMPLE OM MRARE LAL.
INTHE E- LOK ADALAT, SOUTHWEST DISTRICT 7 NEW DELAY reside ue over by- Sh f faaray royal, BAS (Organised by Soc PServer gk WANK A CSHURTDS, OB. 2G. 2623 a. They e Settled he matter amicably ber The statement of the AR Counsel of the complainant recorded in the Fre-Lok Adalat Situng ff is sidted thal the cornplainant has acttied '. the wuatter fs settled, Award secordingh passed. Bail bends, if any, stands canceled. Bocumenty of the surety, iflany, be released after xancellation af endorsenient.
3. Pie be vomsigned te recard rags afler necessary Complence, j Gaurav >eivssre ~~ Goyal ressovess0 (Sh. Pankaj Bhardw af (Carey Geyal fAssoviate Mensher} iPresiding ONficery SFG. 2023 SUE 2OIG £8, i} mes 2B ¥e KRAUSAR Ald SLEW DE Jed aver by. Sh, Gaar C BANK LOMITS.
EB. LOR ADALAT, SOUTH-WEST DISTRICT, FWARKA COUN a IN CES n RDE HASH Bas Seived famy, be released after 7 oh
-
braced Mee pe wy "& bx B tos Bt ta 4 1k fed 4g "eee we. = wy es Ba = a 1 Fs "1 3 Be oes fs = ce wn os -- om Ba woh A % a ae 4. x 5 on * ty a5 oe, oe wi Le FE im oe Sep omens? eee pad bes ros a anes we x 'nae! ao % ~ over * a3 tm ee ye 7 oa atop oa xt ¢ oh * . 2 8 a : wh ~ ss eat h, Pan ood on zs we ane af BS AWARD ee ie eled, Documents af the suret fio receed Poor: & (Sh. Pathaj Bhardway} ' Ee By we oy) 2 s 1 eo ow we ES fae & B mS _ Be 3S oo PF -- . cy ON x ;
Mag , aA o3 ea ee :
"y A omy Sg ok ;
Be a vi, 7 * :
Pant ied eee cota ae wy ; rhe 2 Soe pow re) : aa "oe om ms i ;
1 a d co 2 4s fe Lo ag EG an uy wh nel foe tate et wee Py sn z 5 ao ee wf oF) *.
pa eed o . oy & a ta os Mga ee fost ee 4 wet fas &® om ty pal od ° be BB JS sre ue 3 oe . a tem o" ae ay ghey 5 co MS SS re NA ms 5 3 SS S va a, oe Bg os EL By be " Parent : " mn ee YE 4G ee re Re reg os et wet wn a3 = > a = ZS & a , oe EP _ S & :
See oe 4 hee The 205 what Ee sd OS 2 FO23 fsaurav Ginvs (Presiting Oicer) ate Member) Qh E2GrS SSOCt & ( 230 CO NEACT 26085/2022 TORC FIRST BANK LYD Vs. SHANEN ASHANE IS THE &- LOK ADALAT, SOUTH-WEST DISTRICT, DARK A COURT ¥Y¥OELHY ip:3
Presided over by- Sh. Ginersy Goyal, Dg z OS TES OF To Present Lal oumsei { tise SOFOR 3 sview of the above, the matter is eritled. Award agcordingly gassed. Ball bonds. any, stands cancelest. Docuntents of the serety, Many, be released after esnceliahon af endorsement, & fle be consigned to record ravine after necessary comptinace ey a Goyal Sh. Pabhka? Bharchways (Gaurav Gayad i{Assoviaie Member} _ {Preskling Over} HS. 202023 HS ELU2S 240 CONE ACT 260NG/9023 IDFC FIRST BANK LTD Vs. YASMEEN SHAQIR KHAN IN THE Ee DOR ADALAT SOPPH WES s NEW DEITY Presided over by- Sh. Ganray ¢ Goyal, BUS ed ay South-West [Netriet 1 P DWARRA CONURTS, ' Present & Led. Counsel for the "Teh + '. ag" thas A as He statement of the A.RL be. complainant fo feosded | in ihe Precdok Adala , LAs vis gettied. Award accordingiv passed. Bail bonds, # e ay, stands canceled, Documents of the surety, ifa ny, be released after vaneciation af eudorsement,
4. Pe $e consigned te revard roam after accussaey conmpliance, Gaurav | } Goyal ocke {Sh Pankaj Bhardwaj} (Gaurav Gayab tAssacke Menther} {Preskliag ace r} GR IG 2HI3 OS ELBE BL CO NE ACT 6089/2020 ORC FIRST BANK LTO Vs. BLIENDER SINGH PARIHAR {IN PME £- LAK AIALAT, SQUTEOAWEART FHISTRICT, PWARKA COURTS, NEW DELHI Presided over by- Sh. Gaeray Goyal, BES H Rhee {Organised by South-West Matrist Legal Servioes Authority, New Delle] cone CMT is The present dk 3, Tn owew af the ahove, f ys foatier is settled. Award accordingly passed, Bal hands, if any, stands canceled, Documeris of the surety, Hany, be released after eancellation of oulorsement, A. Pie be consigned fa sunord roams afer Ravensary caniyhiancs.
. Gaurav 2 . a Goyal iSh. Ps kaj Bhardwai) (auray Gavall {Associvte Meniber} (Presiding Officer} GR LLZO8S NS UEZETS 242 CO NY ACCP D699 N/2022 HIPC FRRST RANK LER ¥e. YASIN RH AN THE &- LOK ADALAT, SOUTH-WEST DISTRICT, DWARKA CODRTS, MEW DELNT if * :
(Organised by South. strint Legal Aerv ay OS TO202 y yw deferminatian. to | is sompaundab " oh yy ee. s ze Z. The gare are weed oud tives oxeey Legs Yeon ce y OOM THe: CANvipieaynant we His effect Has ieen
3. To View af the abive, the matior is settled. Award accordingly passed, Hail bonds, if any, Hands ¢ aneeled, Documents ofthe surety, aay, be released after cancellation of enbiysement,
4. file bo consigned to secesd rao floes noceswary compliance.
Gaurav':
-- Goyal (Sh. Pankaj Bherdwaf {Gauray Govall (aasociait © ve ber) iFresiding OMcer} 810.2023 GRUG.20E) or ry Set aT + wok oot
243 CEO STACY 2699320282 IFC PIRST BANK LTB Vs. BATRAL FHA >. L0K ADALAT, SQUTH-WEST INSTRICT, DWARKA CARU RTS, NEW DELHI US TG 223 Present i- Ld. Counsel forthe CompisinanvAR of the compia CEE TPE HALON TE rarer! Pe er acer Ny oteesprydaened Ceres 3 he GCHeG ARI < 3 In view of the shove, the matter is settied. Award accordingly passed. Hail bands, if any, stands canceled, Doruments of ihe serety, Pany, be releused sefter sancellation of endarscment.
a, Fite de consigned te record secur ufier sesemniy conipliance.
ex Gaurav :
ce Goyal Sonescsse (Sk. Paukaj Bhardwa)) iA : (sauray Gavel adiate Moenher} iPresidiag O'eer} O8.£9.2023 QS. UBS 244 CONE ACT PBA OR2 LAND ETP NCE LYD FORMERLY SACAVN AN &L AND PT HOUSING FINANCE LTD Vs. TATU DDIN DASTPAGIR SHAIKH iN THE E- LOK ADALAT, SOUTH-WEST DISTRICT, DWARKA COURTS SEW DELHI Presided over by Sh. Gauray Geyal, I South West District Legal Services Autharite, Now Deshi} OOrganigad by
8. LAS Present i Ld. Counsel for the Complaman'/AR F shracent . Vhee gy this Ey ok Adalat he mater ann eee ave seithee recorded in the Pre-Lok Ad he compiatnandt: Has the dianute witht the gecused and it does nat wish to pursue the matter.
ae hn vinw of the above tha matter is settled. Award accordingly passed. Bad bonds, W aay, stands canceled. Documents of the surety, anv, be released afer nae cancellation af endarsement.
&, file be consigned fo record PO0Rt Aer HECESMATY COMIPlEtace.
Gaurav
------ Goyal éSk. Pankaj Bhardwa}} iGauray Goyal) jAssovkede Member} Presiding Officer} SEE IH23 OS. 1U2R9 248 OC ST ACT 282032082 TOPO FIRST RANK LPD Vs. MGHD SHARTL TN THE E- LOK ADALAT, SOUTILWEST DISTRICT, TRWARR A COURTS, NEY BELLE Presidesl over by: Sh. Gaurav Gavel, BS fOrganised by South-West District £.
al Serwioes Authority, New Pedi GRO 2023 Present Ld. Course! for the Compiainany Ar of AWARD Newitt iable insivuuents Act, P88) is comboundabis Statare.
x, The parlics are stated to hay 'Phe gudement of the AR ' CRSES Love seen: © Teeiy recorded inthe Presi tine. the dispute. with fu des 9 3, Tn view of natier ig settled. Award arcordiaghy passed. Ball bonds, W any, stands ca neeled, Dacumen nf of the serefy, Pany, be releaserl fier concellsthon af endorsement.
4 Pile be consigned te recerd roan cher eecessary compiherce.
Digitally signed£ Ga Ul Pav by beseerecacy Goya! ae Goyal sore (Sb, Fankal Rhardiva}) aeray Gayl {Associate Member} (Presiding Giver} OS PIES OTL 2G23 246 CONT ACT D8269/2822 AUS HDR PIN ANCEAL SERVIC IN THE B- LOK ABALAT, SONY
- vob hen, ast POreanived fy South. We iS <i fur cieterrainatin fo af the Poaat that ot tRifer BATA! SESEY siinant GSEVESR, has beer led 3 In view of fhe abowe, the matter is settled. Award accordingly ve wed, Hau bonds, if sory, shisds canceled, Docunrents af the surety, fscny, be relewsed after eanesiiation af endorseareat.
a, Pits be comsivacd fe recesd coun after aecorsiary coraglience, Gaurav sa Goyal (Sh. Pa nkaj Bha rdwaj} (iauray Goyal (Aasnelate Member} (Presiding Officer! G8, E2023 OS. 12S me vem 247 CONT ACT TR2 792082 {DFO FIRST BANK LYD ¥s. TARIK KHAN JN THE EB. LOR ADALAT, SOUTH-WEST DISTRECT TAWARK A COURTS, RE w D a Wt .
"ain Organised $8.10. 2023 iahle fretruments Act, therpscives:, "ARE The sigicement of rant Ras settles oh ay
3. in view af the above, the maticr sh settled, Aovard acvardingly passed. Bad bonds, U any, stands canceled. Tamumenis of the surety, Wsovy, be relesaed after vancellation of eadarsement.
3, Pile ke ounsignued to record roar affer necessary conpllance.
we Chakally stares Gaurav oro ne Goyal Sh. Pankaj Bhar dhwaf) iGauray fsoyuh (Associate Mem ber} (Preakling Giiicer} OS, 10,.2023 BS12023
248 OOS RPC F ACCT 2828 L/2 G82 TRST BANE LTD Ys. ATED RUMAR TM YHE & LO ADALAT, SQUTH- WEST DISTRICT DWARKA COURTS, NE Ww DEL A fOrganisad by South-West thelr Set Lega Sey -- A ath rarity, New Dein HALL 2023 i. The mresent < dogk Agile at n f4 for determination to sealier ark SO REG! fad
3. In giew af the above, the maticr is settled. Award accordingly passed. Bail bonds, Hany, stands canceled, Documents of the surety, any, be released after eaneciiation of endursement.
a, File &@ consigned to record rom afer necessary cangtiencs.
3 Gaurav a Goyal iSh. Pankaj} Bhardwaj) iGauray Goval) {Associate Member} {Presiding Officer} OS, HEIO23 HS AZOIR 249 CONT ACE 28292/2022 IDFC FIRST BANK LTD Va. PARMOD KUNDAN LAL IN THE BE. LOK ADALAT, SOUTRAVEST DISTRICT, DWARERA COURTS NOW DELHI Presited over hy- Sh. Gauray Goyal, USS . Seauth-West DNuirier Legal Seevicgs Authority, Now Defhl) HS.1O.2023 Present ~ Lal. Counsel for the CamplatnanviAR at ihe can ybe tween Ths Ths SHA ay,
3. in view of the above, Hie matter 1S settied. Award accordingly passed, Ball bands, if any, Suends canceled, Docwrents sof the surety, ffany, be released afer canperiation of endarsemaoni.
4, File de consigned fo record raows sfler necessary comipHlance, Gaura a Goyal.
(Sh. Pankaj) Bhardwah (Gaurav toyals fAssorigie Member} iPreshkling Cificer} EE 2023 GPL 258 COOND ACT B84 GO 2082 IDE FIRST BANK LTR Vs, SAHAR CHHEDE LAL INTHE BE. LOK ADALAT, SOUTH-WEST DISTRICT, DWARKA COURTS, NEW DEE Presided aver by- Sh. fsanrav "Gey al, DUS wh- West District Lage! Ser. A uthorigy, Sey Delia) OR. TO.2023 £ FPreacmt ty Lad. Counsel for the flompia 8 of the complainant.
et. cand Peay % Vhe pre vi fer datemninatian ta thds. be Lark Ze The parties The Matement of recorded in the Pre-ia the dispute with the ack 3, in vieay of the above, the pudtier is . Award accordingly passed. Bab bands, of sory, stands canceled, Documents ay whe surety, Pany, be released afer cancellation of eadorsement, a Bile oc comslgaed yo recard recat after necessary coneplignce.
(Sh. Panksl Bhardwa} 'Gaurav Goyal} (Associate Member} Presiding OMicer} OST URS OS, LG.2823 La ~ y BaP DIST RICE, DWARECA COURTS, SOUTH W:
SEW DE RVECES LYD Va, CHANDRA ART CRAPTS ~ SEAR TRO?
MUS HDB PENANCEIAL SE aay ed ~ fn LOK ADALAT ~ IN THE 9 SOC NPAC as f me SEs a) eee ww, pee. cA sat a ES ae So Set ha . % wee, ot OD SS 7 Vee ms ye ;
oe typ nen. E o i a oe Oe oe aa oe.
8 ei m & a a & on na Sw WR A DB OS oe, in i me re wnt ey o te te ue 4 Ba cen ey es NG i : ane Ck Sa Lye in oe wth E & af ~" ae
- ES 4 pe OE od we em e "i Was a oe ~ 5 SR wes poe con ae od hes eee : m % x { omme a % z 22 & ss mG 22° Ks $e v4 = fog - r rm et ¢ & "sot Road
- 2 mm & a Se wok as ae & wae! a tk ee "a ee oe o, ae fe a oy 3 z 3 ¥ re eS ot * Pee Ma, ny a Be raf oe "es a Me a & ven, to 43 ps ps Be Oe ee a mer woe Fan sa oR ra io' A. pm Ay aod 4 fee' TUE aon a, tee.
y oe AL vapek "he, yea %% in % ad ay ke te ta cag 2a a & wy BS aon eee a we TE "t tag = wa ree, he he nO aoe on ate .
By ae pom) fai ; "a nen 3 omer' 3 we 2 m2 © we x . aa tea = 2 8 . s i ee we oa wt eA eg cake at "TA oh Be ie me eS a a an shed A tp tM 8 x. wat wee t. rt tp S eae on B £286 = om ae ed ar ' i om "4 BS sen, & Sad. ars we as oo ae on ee, as TO x = jo mM ape fee th OS te Oe ms, A D ne sd Bo eo rau a aes & se g mE oy ted aa cad ee wr Y os we a a oe red peed 4 a 5 Po weed seers, a, tes we ax @ "a pi 4 pod ae Ee fo OM & a4 BY oe eo ioe Po "Ss EE Gana yD yet sf ad a] aa we oe Se 4 vores Sy eat i ch a x a] Z 6G ae beer' ae paces orek Soom als ae. pre os, fy, toot a4 f im 7S 4 ee gt oh os a ~ eed nn ae o4 ke es A aie go eo ot So. Ge ee ian ae i Vee on OO ot Ba Y arn beg} bes . is ak yee * & * we. ae at Eos Ley) + et ia ie ws 2 "!. & HE owe ~~ G x & ae if fone an 2 US see - Song + vat Pon oy fon "eo we, J. ag "ale rae fens, rine, yee wt ree at eis ane sn NE: ACT 2842 Wi2022 > OH cf 'PST DISTRIC LHI Presicted. ayer by- Sh. Gauray Doyal, QS {Organised by Suuth- West District Legal Services Authority. New Delhi:
EX THE F- LOK ABALAT, SOL PE WARKA COURTS, Present - Lal, Oaumsel! for the Complainant'AR of the compidinant.
s Ast TSS) is compoandable . "Phe eet te .
2. Phe PaTTIGS are Yhe statement of a é a Jnogiew of tie abave, the matter is setfled. Award accordingly passed. Ball bonds, if any, stands vanesied, Documents of the surety, ifary, be released after camoelinition of eadorvement, a. ile he consigned {o seoord room after secomery ¢ mare hee ats Hy signee Gaurav soca covet Goyal fs7ee (Sh. Pankaj Bhardws # {Associate Member} HR E23 isaaray Goyat iPresidiag Oficer} QS EIT 283 OC NEACT 2898920232 HDFC BANK LTD Vs. SANJERTA MALWAL IN PRE BE LOK ABDALAT, SGU TE WPRAT DISTRICT, DWARKA COHIRTS, SESW DELHI Fresided over by- Sh. Gauruy Goyal, DIS x fOrganised by South West (Xetriet Legal Services Authority, Mew Delhi Yaad ain fap pha o's tatssees oR IR ad sie Seri ed eine' ~ TL. Ceunsel for the Camplainaav AR af the conmlainant onder Seetiogs P38 of te abis tn way of Section siaie.
3, Tn view of the above SHS SHEL:
. ¥ passed. Hail bands, if any, stands casenied. Documents of the norety, Hany, be rcleascd aftey cancelation of encursement, €. Pile Se consigned ta sscard vron: afler necessacy coinplte sce, Goyal éSh. Pankaj Bhardwa)} iGaurey Govsl) {Assoelate Member} Presiding Cicer}
8. 20.2023 GS TEINS 234000 NE ACT 298692022 HDC RANK LTD Vs, RAGAT PAIN TN THE P DOR ADALAT, SOU THAW SY DISTRICT, DWARKA COURTS South: Wes (Organised by OS. TL 223 Present o Lad.
s 'Phe present? dismuie between | tap distor imaticny to » Wayetiag, TEL wih Sey Seated P38 af ine wade, ay TATE gt Sectiag P4) ar thay d the matter aminabh aH fo this complal a fn siew af-the above, the ma cor is settled. Award accordingly passed. Bad bonds, Hany, stands canceled, Dnewmertts of the surety, Panv, be released. alter sanwechation of endorsement, 4, File be cansigned to sécard roam afer aenesvary camighhaaece.
Gaurav a Goyal 28 (Sh. Pankaj Bhardwa}} (Giseray Goyat) {Associate Meaiber} (Presiding Offiver} GS, EG2083 OS, 1G 2833 238 (42 NLACY 2OeGa/2 AVS HDR FINANCIAL oe RY TORS LED Vs. SILER TANWORS TN THE B- LOK AMALAT, SOUTH-WEST THSTRAIT TD PAWARKA TN RTS NEAY DRE Presided sver Dy. Sh. iG FROTR nya, DUS {Ureanised by South Wee District Logal Services Authority, New Delhe OB TER 2023 the matter anncably between staternent af the AR! Coy of the complainant fo this recorded in the that the complainert | n the dispute whith the acuased ard HR does not wish to pursue the mavter,
3. In view of the above, ihe matter is settied. Award accordingly passed. Ball bonds, Panny, slanils canceled, Hacauments of the sarety, ff any, be released after cancelation of endorsement.
4, Fife && cunsigned to record roam after necessary cooplianen.
| Gaurav | Goyal isk. Paka j Bharath (Gauray Goal) (Asatiate Member) (Presiding Officer} OS LBS OS IRR 246 CONE ACT 2997/2022 MUS HDB FINANCIAL SERVICES LTD Vs, HARMUNDER SINGH E- LGR ARALAT, SOUTH-WEST DISTRICT, DWARKA COURTS, NEW DELHI Presided over ly. Sh. Garay Gayal, DES GOrganised by South-West ENetret Legal Services Autheriy, New Delhi
-
OS, 30.2623 i. 2 belweerr the peas ie 28 Poon Te mination to thi ig Ee Nenme ander Section G38 ofthe 5 SUMee PSE EuTETES able § in view of es Z. The eee © shad fs AR:
a Aaa Nor ayit SMEEAS : ay af the above, ter is seed. Award accordingly passed, Ball bonds, iPany, lands cancelest. Documents af tie surety, Hany, be released after sunvellatian of endorsement,
3. Pile &e cansigned fo record room afer necessary compliance.
Gaurav Goyal éSh. Pankaj Bhardwa)) {Gaurav Goval} Associate Member) (Presaling Officer) OS. LINES UREN I023 cencecredt fi ST ACY 386272022
1. ¥SROGE ".
PO Vs. RHALEE {DEC KIRST BANK JRTS, esi { ST OINSTRICT, DAVARRKA C eee AWE ~ 3 Bn he "
ed re 'nae a pes L fa a aed Fang whet lead y oy oe ns £097 % one pod F rf ee wz ew, LOR ADALAT, SOUTH-W TN THE At oe eho jatrhk West DF | pin Seed has ne sed | ey Scie re = (Org \ ws be OST 2E .
ony Set Coure Ld. £¥ pies 4 3 4 >.
Rea eat dyes ws Serties t t ms fae he £ that the complamarn st rdab } ROY :
iy ny a settled. Award accordingly passed, Bal CAMEL fay he aad afbes 'x Bocemenis af the surety, Parny, be rele ub fany, stands canesle cancelation of oaddrsement < 8, ban EERE, * gone! BOEKKAK ny go record cease ayer 4 MBRER AEE ta be ¢ x ¥ al (Sh. Pankaj Shardwafi x4 iy iding Officer} G8, LES 8 iPre te Member} ela OS TOGA ¥ iA 358 OC NE ACT FERMG/2022 prc FIRST BANK LUTE Vs FURU MANBAL ~ LOK ADALAT, SGVPH- WEST DISTRICT, DWARKA COURTS, NEW DEEL * Presided ever by Sb. CPBarayv Goyal, Ds on Neryice:
U8. (E2623 ¢ ats Pe ree Sees tisvce SAG Proseytt i Lol, Counsel fis ihe Clam te between the pe 5 thes perf SRR PAO
3. fa wiew af the above, the matter is settied. Award aceardingly pasked. Bail bands, if any, siands canceled. Documents of the surety, fany, be released after aneciation of endorsement.
a. Fike be cousigeed fo secord rude igfher necessary carmpliance, Gaurav os Goyal éSh. Pankaj Bhardwail OGRUFRY Gayali 4 {Associate Meanber) iPresiding Officer} UBL HE 2023 O08. 10.2023 DIS sval i ery Wray t xa eS MEANTEAT.
Sh. = TDEC FIRST BANK LYD Vs. PURU :
NEW DELLE AOR lard IS THE §- LK ADALAT, SOUTHWEST DISTRECT, DWARKA COURTS, 259 CC NT ACT 3034 ded aver by Pr "ee ae ares we oe iy Oo ea Eo The tea = Be, es Os ge Fe oP be ne, 5 eo gee % cates, eae) Ey Ne a ee g Bom OE LE wes % a te OS pon"
3 a 2 we i oa OD moO a Be So rg st ae GE aad ow Pe as oe SMe ed oe ee ae 3 oe re PS Sy Z =z 2 BYES YEA Z. ge Sc ABA £ Be i a 2 Ch fn th « fun ee py & oy ee ae con te. ; am : Sed oS, ao s & ea a a oe es "a OF Bn on Y a ¢ " x Ct nenannrces lag eed es = ' , pete ens cao oe a tS eee aad Pas pa decane ae <n te .
ws gs © & % 4 a x we ma % f t if } S ae 4 wget NE x Py go = aa x .
oS 2 ; 6 Oe "
one a ves 5. R se, yao ay ~~ * <b ge x See ge oS PA a at a ro Re gad et teow ao oe u od mo a g me ~ tet x wee ta Oe %s 2 3 s = " #2 m= SS me Go 8 % mo.
ys ae bf Be baer im MOSS 2 x ee a oe & an tg py ry Re tee aa : oo Ss ze hn "ee a a 2 3 z mo ee a w~ @ & x HE rk om ee 4 pty Me & OO tes = om 9 a os we . fee " Pred e 2 2, * » ; eS pont Gs fw" wh es mo bi eB ESO) a Yy wr ty 1 EB ne: oR we mG oe Es a <i 2 & ZEe Ch oe oa aS 4 us oe ms gS a, és a wt i] SO eon we / 2 om : ~ S wy fa y 260 CONLACT 303402022 MUS HDEC BANK LTD. Vs. SANTAY GUPTA, PROPRIETOR OF WEE POWER ENCHAEERS IN THE §- LDR ADALAT SOUTH-WEST DISTRICT, DWARKA COURTS, NEW DELHE Prestind over by Sh.
be South-West Distrige | Legal 8 S yi at
2. Phe partion are stated i) have settic x. KL Coansal of recorded in ok Adalat Siting. 's sigusd that siginagt has se 3 the dismude wHh the wecused. anc i & does mot wish to PHOYAURE ihe mmatfer dive, A inp wi af rokiter fa settled, Award accdrdingly passed. Ban bonds, any, stands cancvied. Documents of the wurety, Pany, be released after wancedatinn: af ensorsement.
4 file be consigned te recerd roan after neceskary compliance, ; Gaurav ;
hes Goyal N fSh. Fan kal Bhardwaj} (Gearavy Goyal iAssoviste Member} (Presiting Officer) 8.102033 ORIG 61 COONLACT MASON Ty ¥s, PARVER ot 2 ae poner fan of BOR me ee gow wt Bm ond ~ os on wv Ei he hay "28 ae ce oF os aot teeny eel 7 3 _ oe usw, aa eo 5 8 BOTA og % 8 @ 2 'see 43 Bo geet gaat Mm gee hd a & mh. et oe Se ' Bee ge oy oo age oa "e 2 eye re od t Sones ' et, y & . a B Es Am we on S : mB os eo 4. ae o me S Se = of " ad P28, EA wey, & a eae ef of set hi ay Cg, S me we a ie ; ts cs Ia we fond ge Se oe af ih ie a Oars a em RR ios s Jon, be aa > a Mom rm peel 2 ss ? Oe hy a & ny Se aa Pome Ee ee ond See = wr Sw ¥- ae oh oS seen, Pies ~ "ws J ar S. Bee oe s me bod aes es : % ' .
? . Ps im ea ym OS A, 'weet 2 on °S a a 2 Bn"
z es bad o fee. Eos m om m3 2 o Ba fen bel tk the a & S | Oe e % gw = ; pers Be ) eg nee fay aed hea ov hot Dn hes " tye ca Fo me 3 Fi rk ee es > as vr * ; jt Fe ty 2 7 eZ: fhe le ded . - te ee, ae ae re a a pat _ ES Ae) <o Bava A pe ee 5 e5 7, OM te, byt a ah d on vs. em RL ° A ma z oe i tap aA ty x pe, ae a ed mY rae is 7 ee oo '% wed i ~ a oo Be a om w wo vere . & e ¥ a Ss A nes a "as fo ie bas hen tat 5 rs . Bo 3 we % "eg y S&S "
oa % m4 i Ss al 'ne. eee, 4 nes eA * 2 £ ined Took Ses od ts % ee ss a ae a 8 i oe 2 ote seed re Fa 13 "a Oe & apo BS A om, fa " % : ¢ 2 Sm 2 use & Pes 'a te oA b ; 6, to LS. eS s a ow a is 8 B 4 aoe nh Se a Oe tek ; hoon cod on . e <q rg me BES Zee a a on Eta a se a . wont Ae vo ef ¥ uy 'oy Be Toes = é ty ee ee & ae eer or i. oe " a O® oe al B a i » @ 2 wy et poe 03 ee to Me OR ce ar ae
-- tied a 3 oe om eat ce t. ae ae pal ped a bad we Y ios oe od re ' bred a OE mas;
- oan mea 2 2B eke Le am Wo a "3 zg a te - % 4s gs # oo a & LZ - 2 vad fet Ss iF: ot wy he oe 262 CONTACT 30388/2022 MUS. TFL HOME FINANCE LIMITED Ve, NAYRAP BUSENESS HUE PNT La IN FRE £- LOK ADALAT, SOUTRAVEST DISTRICT, PWARKA COURTS SOW DELHI Bh, Gaurav Goyal, DGS as Authority, New } jspute between Us wat perp SOOPER Ki 7 sd the raatter ar the dispute with the accuses and H dnes not wish to porsue the ater. 3, in view af the above, the matter is setiled. Award accordingly passed, Hail bonds, if aay, Hands canceled. Pocemesis of the surety, PT amy, be releases ater eanodiation of endarsenent,
4. File be consigned tn recard rao afer necessary COPApLEEROE, Led oe . t a Goyal iSh. Pankaj] Bha rdwai } iGauray Gove {Associate Member} iPreskling Officer} a8.30,202: -- GRIB2G23 263 C§O STACY WGOUUI1O22 AUS JU AGRI SCHENCK PVT LYD Vs. MAHESH RE PROP.
AR SADURITRA PN THE BE. LER ABDALAT, SOUTH-WEST DI STRICT, INVARKA COUNTS, NEW DELAE Presi ded aver bry Sh. Gauray Geyal, DN S of DMstric eal Services Al HS 1G.2023 Fresernd lad. Oeauneel for the Cloniplaie ;
bk. Pre present < this Es look Adalat | PVEP vt Aes y SE cle sore mye tp Iastmunients Act, LAST is compan by ' ah BYES ahhy ¥
3. ta view of the above, (he matter ig eettied. Award accerdingly passed. Bail bonds, if any, stands canceled, Documents af the surety, ifaoy, be released after cantcHation of eadarsement.
4 File be consigned fo record ream sifler necessary Compliance, | Gaurav ae Goyal (oh, Pawks? Bhardwa}} (Gapray Goyal} Sssaniate Momhrer} fPreshling Officer} OS US HR. 2ORS 288 CONE ACY 3hGeBse/2622 US HOD FINANCIAL SERVICES LTD Vs. SHARIN HUSAIN IN THE E- LOK ABDALAT, SOUTH-WEST DISTRICT, DWARKA COURTS SEW DELHI Preskied over by Sh. Gauray Goys, BUS (Organised by South-West District Legal Servies THOTIEY, DS.LG.2623 Present i Ld, Counsel fo
- to this avitied. Award accordingly passed. Hail bouds, df any, stands canceled, Socaments ofthe surety, Hany, be released alter ganestiation af eadorsemest a, Pe de cansigaed ta record roar: afler necensary compliance.
Gaurav ) : Goyal iSk, Pankai Whardwa #} iGeeray Goyal {i Assorigte Member} (Presiding Ofecer} STS OSL 2023 TD. Vs. HARENDRA PRATAP =) NEACT $1200/2022 eS 68 C MUS HDFC RANK 1 2 "
Fa oh ;
fo VES wn EO ke P ua * ss ee | ie E28 g 2 yt TP = ce he $e CB en on '4 ~" ia 2 .
Naat pane) Sree ss a Bot ms aa SY od rm hy ede ms = Ye 2 xs feat ne gn ig eS ns Ca : feet Le gy sg a ate hey P< or "eee ina x accel eo cae fo TE ve Ot a4 we as mee so Se ie wa he me TA SOE a ee yy om te OTE ~ cd 83 BY we wt pet at, os aD ng a2 oe . AS, & ee poe fe og oom a me te Cat "eat a pe eee wh ome $2 a Ne we Oe ae ead eed vis ' i, os famed a x a ON net, or Ct tee Oe et Nea pas 'eat hr, nn. [rR ad fm, a ONp 5 re. aR oy ee Le ; ae oar fea Lee x es ro} att - io e ee Og no 43 mg ss 2s. a we Re a Mee at we Oe , Pa mo bcd % we SEs S pot Moot = Mm ® son, " y cA Ee eee yer moo RB is fad : ms it i mo Oe mga a a mat 3 Se fet ¥ on wo fa OS <4 ae ait ona eee fox bas oor oS roe ag BE m % ' fest . % 6 aoe BOE be Fae ek ye "2A : PA ee TE BR See Pap"
'oot " oe pre coal = bod Pm eam 8 ao ED Bt Bos we Uk, " & ye Seo aye , is BE ney. wt v:
2 tm eA a wo A * ge ;
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we OR 'eat Oa Ow io oa eS & Oe TF ba an ae es Me vain 6 od eA we nos he, Sas ze m Gong me or in Eos Sak wo oA fat mS aed a. tb "e a doo Bed te if e, E cy pond we oh * meet = *, my ms see es es "aie w yo "| al es a & nes = & -
_* ie ae 6 ' Es tg be 4 t oo we 43 = ae oS ee te ew ra "SS <5 Fs iS coo aah x 'ne, ae e -- nae wa Ps # % fe Be oe oo! & ~ 4 y 3 2 wf % Aan ~ ea " & & Fe s, 5 we 4 m ROR ; -
ee % 3 £m & % pec . Peas et £ te B on Me sh ai Br Bs a? ee x ye rd oad 4 Oe any a, 7 oo a5 er Oe Se a oe xt 2 i wy a aa) one veo oo *, ty ; oa a aa ee Bs Qe ied Zz a i Bi oe a mE oo i "ena oper "eeee BS a a be < 3 ' S , Fi 5S oe & ee oh fut oy ane a es . fi 4 ae et ee Sa & th a a y . '> re ae 4 . ". fears il we * 23 wn ee, se fa ae vat % oe on te ne, bo Mk 43 6p 3 we. v ween, 8g 7 'pet oo me * wh a "2 ee = « 4 ae = GC F 2 % g FRE & 225 . a ad = et oe " bony ME cage jens 2 ra ae gs MOR i mg ty a sient par eke, nae, a oj we a2 & x ont ws tt & mot : " . # ons Ps > Oh gn aa "3 oat = & ha hy = 3% wx a. Fe a =z nO OG i . & & on ree) wm, fo of "an! M HDE c BANK T DY &. « KAPH. RUMAR IN THE F- LOK ADALAT, SODTHAVEST DISTRECT, PAWARKA CGURTS, NEW DREHI Pres ided ¢ er ey Sb Gooaray § Gey al, DES c 3) Servines Authority, Mew Deis} commpourcaly
3. in-wiew of the alcove, the matter is settled. Award arcordingly passed, Bail bonds, If any, stands canceled. Documents of the surety, Paay, be riewied alter rancelistion af eadorsemeant,
4. Pile bo consignedia record soon igter necessary Cogmpliance.
Gaurav ct Goyal Sh, Pa nhay Bh ardwa} i Geerayv & s¥a i) Associate Member) iPresidiag OfBcer} OS P2023 8. 10.2023 267 OC NTLACT JWG? ais HDB FINANCIAL SERVICES LTB ¥s. DINKAR VERMA iN THE | . LOK ABALAT, SQUTH-WEST DISTRICT, DWARKSA. COUR TES, SEW BELAY resided aver by- Sh. Ganray Goyal, TRS HOrganiaed by South-West Distnet Legal Services Authority, New Delta}
08. 20,2023 y ve seitied the matt 3 In stew of the above, the matter is seftied. Award accordingly passed, Baul hands, if any, stands cancels §. Documents of the surety, fancy, be released after eancellation of endorsement.
a. Pile Be comsigued to recerd rout afer mecesrgty £ "EMMI CE, Gaurav fr pig t ey WaOyah (Sk, Pankaj Bhardewal} iGauray Goyal (Assovinte Member} iPrasiding Officer} 88.10.2023 GHG 2623 RTS, SE Y 8 # f
-
cand Tem het Ry fee a" wh 3 gz o wor ee Ss othe = woe , ea cane e i i yu Zz & : % os a ay ad a 08 a" = aS g ef Z z ze . os ' ee aay ; ;
2 é ae & ot as mt " i & € Eom " +n nee oy no R, oe, ven yy = ot ee oS Ss wm = me Be he ag OS ' x wee: pa "a Tar tie Ea ae oo went obo ws go Es Goa hoot w te To. 7 : = RS "Oo un Cas ' fs on ce oo ; *" ut & a wor 52 ue aOR a me OG w pa a) # * ve : Fa Ee om we Tt "tes ad Le g * - casa cad Pe ad ;
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A Le Fr SF pet ne Be « 5% eS g a8 g wy me eB he ag Sot z tet ee ee a ed ae] tes > F 2B fe 2 nd = : we mo na Pad , s Pa ri ad . PA apd 2 ny im oe % son # -
ot me af ar 45 aM x are, tC wD oie 2S = _ ¥ a te :
oe TRG 4 Cane. a of g £0 Sey me wt roe OG on ao % an i an & Be *% BS ; ef ah 5 8 : / ge , fan vase w z S 2S ent im & o & ae fA at , a aed at : baie £4 at wy zB we a : oe ional ™ ee ee ef : a OB oy 4 ie a SS vd ; eS ey A 3h a me OE E / £2 oh a o mow, S : mee 54 ae Pa Saw i Pt "4 ae Sea 2 os 3 % one ae oe eed he a ee leet 5 very a Bg & Se = he ie ; "Sy 3 ty eg Ey ~~ 8 OS a a mm wee tina "Sok : a =
- Pep E> ro a fot see. aes wee me o oS , 3B 7 & ines . thd.
z ft 268 COST ACT 314d MM GR10.2025 = 3 R 269 CLO NEAL Pp S£6g2/2n22 HDFC. BAN PT ED Vs, MOUSIM SALE iN THE E- LOK ABALAT, SCHOTHAVEST OI STRICT, DWARKA COURTS, SOY DELAY iged by Soath-
of tie commplisine.
mt} . s 3 _ eet seni Ld, founse Sp paundsab! 'e gettied te matic
2. Toe parties ere o "oamaed af the corspias =e Mt ta. ates ' : af watch fea RUT AWS PAE
3. in view av the above, the matier (¢ settled. Award aceordingly passed, Bad bonds, if aay, stands canceled. Documents of the surety, ifany, be released after cancellation of endorsemaat.
+ Rite be consigned fo recerad revert affer NEessaey COMMTRNCE, ' Gaurav Seem Goyal t Sh, Panka} Bhardwap itearey Govall jAssuciate Mearber) iPresiding Officer) O8, HELIO GA TR2023 y passed, Hail hee ot » £ & mt a ee A a 4 ra it 'ZS 2 coon, Ti & Ss wee y " rs, s ate ~ i S BS, ; on A oe, "4 feo eH a Se ed y ne "ie « ee woe 4, Bt n P Ea r 2 OE u we SS can) a Se De wwe he #, Smee ata Bd aoe 2 ££ ps = & = a go ates aa woe cd Be mp pa she. eon cess , < wo Sond pee SS caved & WS seca ot hw feted wo wy ores acl Me Near pene, Pa ean eees ns we . z ie S ae coe om pa ae) nee ans haa a ---- ean we ey Sed ie é ~ ¥ on oN, 'hee S mt a 9 fs ee aa 'na? a aOR ry ae) Pon ifs +, Sea Sob 2 2 mF a we & eg ee om, Th a eae = lord a our a ape = bai ' : @ *, xo few OS 2 a OS % "y oe rs whee Gow at mE ts fe kaa BS fe fe ie 5 ft & int ree 2B Le ee: we OFS fas & wos, er Se re gy wg Sgn 4 a EF wn hy Sn Fi ms mn ns me wo 7, oe, sed By bee ie ;
oes on ¢ fe oe g inane, eae 7 os Sink aa Po were + ve ES z Pa as Seas Pule be consigned is rscard foam of INTHE BE. LOK ADALAT, SGHPH AW re Se Lape + Za ne es a & at oad mm Fin SF 2 an eae: =e par oe Nae s $i Cs » eS ; my ie ; ny oes " , pet oe es mm we me tee ES ee oS ae: ae ae, , " sc Aecetd % ame So: z 22 gRze be we > ee a oar sp ae Eo og wos my 2 a Ss a ae #.. che pnd Pn noe! & & ey 5 foot Bee 00d, << Dai © a . we .
™ et a wy re * Yo pee ok " 3G we eine eon: = x a F. ef xe % 28 | % os = a7 wm Fy * eo, por 7, OC NEACT 310742088 2 fin HDB FINANCIAL SERVICES LTD Vs. SURESDER SINGH TN THE B. LOK ADALAT, SOUTHAVEST DISTRICT, WARE A COURTS, SEW BELHT Presided aver Iny- Sk. Gaurav Gayal, D&S POrganised by South-West District | { Servings Authority, 08, 10,2028 oe a Present > La, Caurse! for ten Cor i. The present diag betweer this E- Lak Adalat the =a i oy. te 7;
SAPS eee iment by & the accieed ard jt doen nol w 3 in wiew of the above, the matter is settled, Award accordingly ouased. Bad bonis, if any, siands canceled. Documents af the surety, ifany, be released after gancellatios of endarsement.
a Bile be covasigned to record coun after Hecexsary 2 DEP EET ION, fsaurav fo Goyal ah. Pankaj Bharihwa}} iGagravy Geyal (Assnciate Member) iPresidiag OMieer} O8.10,2023 OR. E20E3 aura Goyal ANI PA AG H O08 TEC NEACT F1678/202 ws HDR PENANCIAL SERVICES LTD Vs SUNIL RU IN TRE FE. LOK ABALAT, SQUTH-WEST I NEW DELHE Yo aneperd Shave it Lagal Sey eiees Aathe arity, New Defhil wn a UR 1G2E3 ¥ Present Lal. Counsel for tie € Kea eabiacty dy cm dwecewyswesten 2 YQ ee x Negotiable Eastruments Aci, (S8! is 6: mpoundable move
2. The TOROS PRS ELRAS TRY TUAW A we He Taner 2 recorded the dispute x, te view ofthe above, ihe runt settled. Award accordingly passed. Bad bends, if any, sirads canceled, Doraments of the surety, fans, be released after vapeclistton af endorsement 4, Bile he consigned ix recand acme afier necessary compulance, Gaurav :s sot Goyal iSh. Pankaj} Bhardwaj} (Gauray Goyal) {Asspclate Menaber) Presiding Officer} UM B23 US R223 273 CE NL ACT 3PFAR AR? M/S HDB FINANCIAL SERVICES LTB Ve. GURU TEG TECH AUTO IN THE Bo LOK ADALAT, SOUTHAVEST DISTRICT, DAWARKA COURTS, AUEAW RELA HSL 2S
- yor aby yO, oe Present i Ld. Course! far the Carpe d for deveryunaleny to
4. }38 of the TO Parsug THe
3. in wtew cf the abeve ; ep is spitied, Award arcordingly passed. Bail bonds, Hany, stands eanceled. Hocuments of the surety, iS any, he released after cancellation af endorsement.
aA. Pie be consigned to rosard roam afier necessary compliance.
Gaurav os Goyal iSh. Pa 8 kal Bharidhwap ((anray Geys)) iAssaniate Member} iPresiding OWfieer) OS 1820S PS E2083 274 CO NE ACT SE29/ 2002 MUS HDR FINANCIAL SERVICES LYD Vs. ATAY FURNTPURE o£. LOK ABALAT, SOUTEE WEST DISTRICT, DWARKA COURTS, NEW DELHI Presided aver by- Sb. Gavray Gan sed by South-West PNstrici Legal Services ¢ INE GES < nat we wish us a. ia view of the abows, the matter {6 setihad, Award accordingly passed. fall f bands, if any, stands cenceled. Docaments of the surety, ifaes, be released alley eanceliation of caorsement 4 File de consigned us record roar: afer aecessary COMpLAHCS, Gaurav Goyal (Sh. Pankaj Bhardwaj} {Gaurav Goyal fAssociate Member} iPresiding OMeer) 849.2023 OS A2023 } fans, be released after RY ITS, yall :
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~ Oe a OF 5 3 . ie pa od a Pee a ae = ea lee ws ayo S 3 % , cocne 3 "s "OS et = & an viet os wes 28 i ¢ + eG ws -- Kd i rans Wrote can Pd Ried sea a ge. he ees a we, tad = 2 ae ee om, ke ke bd . em id nen ae £2 wo ££ & ke fo ree oI 7 mn ot ye ;
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4: oom Eeod ose wy Re Gt og. 276 CONE ACY 3194s 2022 Presided over ny: Sh. Canrav Gayal, BES West ENairicl Lema! Se bos OS 10.2023 g eae z oe oa = resent + La. Coe ¥ x i % vy 2 Lark Acatar fy oe Z. The warties are stated tu hat the commlainant hay setued the dismute with the ancusad Ane not wish to pursue the mater.
3, Ta view of the above, the niatter is setiled, Award accordingly pasacd. Mall bonds, Hf any, siamcds canreled. Documents of the surety, Pang, be released after cancellaties of endersement.
4 Fife be consigaed ta recerd rage affer necessary complinice, i Gaurav | ' Goyal see éSh. Pankaj Bhardway (Gaurav Goyal} iAssaciate Member} iPreshling Offieer} OSE 2023 8.19, 2023 err OC NEACT S20 78/2822 MUS HIB FINANCIAL SERVICES LTD Vs. BALDEV RAS A RANI ND JOTI YN THE E- LOW ABALAT, 80 PPEL WEST DISTRICT, SWARKA COURTS, NEW DELEG by. Sh. Gaurav Goyal, DAES cyives Authority, New DD OP wer icanrt fas Polk fCorganisent by thik cea 88, 10.2823 nowt See PEt An pee oH GIS palo DO WeEN y es aces "yrgy cavare.
Lok Adalat by the > lostramanis Act TSS] is e@eptundabic i view o ste have eettied the pre af the ALR ¢ fares are of the complainant ts the complainant has the dispute wit svent aie 4 SS PROT AUS. BS
3. in whee of the abowe bonds, if any, stands canceled. Docaments of the surety, ifany, be released after eanicelistions of endorsentent, 4 File be consigned to recard raont afer necessary compliance.
Gaurav oy Goyal (Sh. Pankal Bhardwaj} yauray Goyal} {Agenclate Member} (Presiding Owficer) O8.10,2023 OB LGQITS 278 CC NEACY S20762022 AVS HDB FINANCIAL SERVICES LED Vs. BUST: KHAN EK. LOK ADALAT, SGV TH-WEST DISTRICT, DWARKA COURTS, NEW BELAY Presided over by: " Sauray € Goyal, Bs fOrganiasd by SouthWest District Legal Services Authority, New Detah STH BHT 2OES Preaent -- Ld, Counse! for ihe Camaisi yo syuve hehween the partics ved for determination t 4 " trie Sept. =] x Phe parties are stated to Have se Mater & tbat the complainant has cefiied a pursue the matter.
3. ie vigw af the above, the matter is setiled. Avaird arcordingly passed. Bail bonds, fany, sands canceled. Documents af the surety, Pfamy, be yeleaged after eseceliation af enderagnicnt, a. File Be consigned to pecard roue afier aecenssary conspliaace.
* ? Gaurav . Goyal (Sh. Paskaj Bhardway} iGaurav Govab {Associate Member} iPresiding Officer) OR EG.2023 | OSIG20R3 279: CO NP ACT FOSA024 WS HDB FINANCIAL SERVICES LTD Vs. NAMAL Ki HORE MIGLANI IN THE E- LOK ATRALAT, STREET HW AW DELHT avery bye BR. esuray wie F gaeeat OR ap rgevenns A styvosenta: Miaxy F ati ict Legal Services Authoriy, New Dathh Pres y be the disvare eith the accused 6 «s. the yaatior Js settled, Award accardingly passed. Bali
3. iy view of the above, bonds, if any, stands canceled. Dacuments af the surety, Pang, be relesued alter eanceliatios of endorsement.
= PG be consigned dc secard Pont after MECENTy commplhance.
Phigitally 3) Ga ul Pav Saurey Cyst _ Goyal = 2s (anray Goyal} Presiding Gilcer} OS. 22023 . Pankaj Bhardwaj} (Assoniate Menther} PRPS geed by aval ty passed. Hail x & ARBA COURTS, bet 4 oe ¥.
ee "~ Ess a a o om we les w wf or we SS ded. am" ae af . a oe, a) Sy met fxg Po4 x OR bed ' aes Bee eg oA ot $n oo foo nd os, wey 7 me eng wrt EN fe aye Far Pd Peal " b ° " " fet om, x ee. = 44 wa = we' C3 a howe y pn $3 WAY Seb my esd Boy toons ied "fy ee 2 sy ryt nae Nov ot, S " x fn 3 a) 4 m= & e ce ae :
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Gon er ae " oe od 4 we bee 4, 3 feed oo Sot ey it po, "aoe a sD a . Ea mm --. wo ye fen OD ob as pe we me mt IE So Bad x a rs a : Be an te a eee me Ge Z Sony aw 2 2 £55 cher ah ae ieoecs we OD nae we ce ue 4 "eae 'haw Dep at ts RO ene rt xe ry oo fe Som OS m4 ae aed ot rl wn ae os viet a a y "~ oe 5h Sor art Ch a SE ood rd x a as pated al bee We es oy ww Bp pees! ar me ed an % 2S 150 paren ag. a Wao OR et fat w Nat ° a we OF oS " & & x + peed sents 7 te 2 €, a4 z mS oe g an Se rag Se owth io s an os ae * 'aed "oa 4 ss 4 ey OF "
: sn, . to Loe bs ce Se x + Sy, asl ; " Oe ag oe we :
Rg 2 of oe 'a ce 5 fy Do) fy om Soot oy vod 38 we Sh we ee gp : eg 2 rz '3 go tak fae, el il Oana yeh t ' poon reed Ps Sova sy aed Soe at ee a = : tek SS. ye yes igi Se Foe "Eg 462 xy cael A, = Poo. phe a 2 ery po aoe = te as a 4 b4 on va a; "4 2h +n oat a f SS z. et bed ae % 2 ee : - S sp 0] & 'eect a Pewee of ey pw $05 cit "y oye. ' Be rent bX! © OS L203 Garay iPresiding Officer} fHerberd BSS fe! ER {Assi (Sh. Pankaj Bhardwap ASL OC NE ACT S226R US HDB FINAN INTHE B- LOK ADALAT, SQUTE-OWEAT DISTRICT, DWARBA C CHORES, SEW Q El By Barca an gt est Pap tha f"
Present is Ld. (eunsel forthe lar Po theg PPh pen Chemie) yes, statement GY uke. AB
3. in view of the above, the matter js settled, Award arcorelingly passed. Ball bonds, Hany, stands caneciod. Pocuments uf the surety af any, be released after sancellstin af eancorsement, a Bile be consigned te record roowt ater aecessary compliance. Gaurav oy Goyal iSh. Pankaj Bhardwa)} iGaarav Goyal {Assuciate Member) Presiding Oificer) $8. W223 OHS L283 282 CONE ACY S2206/2022 RUS ROR RES ANCTAL SERVECEN DPR Vs. ROMESSE IN THE F-O%#K ADALAT, SOUTH-AVEST DISTRICT, WARK A COURTS, ROEAY DEERE Presided aver by. Sh. Coauray Goyal, DS ie West District Loual Rervices Authority, New Beth} U8.10. 2023 Docc onsey . the ee ne eyy preset Present i La the sormpelginant, ad for deter; Exe 4 sSpeyge aa es Ara yg cempoundabie In view of Sectlo 3 bonds, if aay, stands canceled, Documents of the surety, Wany, be released after cancellation of endarsenent, Wer is settied. Award accardingly passed. Bail 4, fils de consigaed ta recard rou effer secossasy compliance. Gaurav {Sh | enka] Bharcdhwaji MGanravy CGeyad iAssaniate Member} iPreskling Officer} O81 2023 ETL 2G SE TU BHARIAVAL a. BE RUS HPO BANK UPD. ¥: IRYS, + SEUTH-AWE my LOK ABALAT H DES cater AOA & val, Pete anray G 2 < SP DISTRICT, DAVARKS CON N ERT = et 7 = foe oa
-
Lot * REY 2 Presitied over be. Sh. £ OS L223 Eb hn
2. nS mE oy te te Nyy Re rh R eS carat ae ek , 8 Award asconiiagly passed. Bax Documents af the surety af} a iProsiding (Beer) aEPY 4 va ae) FENCR, earar OS WIGS phe fany, be released afler ape , 3 3aur Goyal Led reread Pee? AEP NECESSAPY CON » Nl Fr ered fer rec x by Bhardy:
YOST J OS E2623 Pe de fAssaciate Member} h. Banka i cS bons. f any, stands canceled cancellation of endorsement, a.289 CO NYT ACT S2306/2022
HDC BANE LTE Vs, SARIR § IN THE Bb. LGR ABALAT, SOXUTHAAWEST PYISTRICT, DWARK A COURTS, NEW DEL by. Sh. Gaurav Geyal, DIS ict Legal Services Authority, New De Presid dead ov Souths Weet £ GLAS Present i Lid. Coarse! fos ee i. The present ci Poke Aptetar ar ¥iag we F iene oo ot Bk AL ast by Use referral cagrt.
courael of 4% Ras ceye WO YT Shes
3. In view of he matier is setiled, Award aceordingh passed. Bail bonds, Hany, strode canceled. Documents of the surety, Paary, be release ab afier cancelation af endorsement.
4. Pile Be cussigued ts secaeed sercsavé LEFF PISCONSPEY Cars QVUIRCY, a Py Bes Gaurav (Sh. Pankaj Bhardwa}} Gaurav Goyal {Assnciate Member} 'Preskling OPicer G8. HL2O3 QSL 2US IRQUF a SaG VS '\ :
S88 CONE ACT 326122822 RPO BANE LID Va. VEIAY RU EIN THE E- LOK ABALAT, SOUTH-WEST DISTRICT, DWARK A COURTS, SEY DRT Presidad ower by Sh. Grauray Goval, GIS e Oyletetiod Fo acead Qucecapac abs sere Mis Distrint Legal Services Autharity, Ne TSRE & sormpcund etatised tay basi coveised the sacs ce ceetaiay We songs. OS be yagseicie we Slated ta have setied the matter amicabiv benveen thernselves. ocean SE x Ri view ofthe above, ihe mater is settled. Asvard arcordingly paased. Bail banda, Pans, stands oanvelet. Documenty af the var ety, Wany, be released after sancellation af cadorscmens.
4. File bs. cansigned to record rogue after necernary cumnpehanos, Gaurav Re Goyal (Sh. Pankal Bhardwah Gaurav Grival) {Assaciate Member} (Preskling Officer) ORT 2023 BSL 2023 Seg
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ae, pai ah ae ™ fara hey i aera oe aed he oe 'se? wn 3 ee oo a vy ee oh Woop we te bm awe ee Ae ist KD oge nO ma ny we F fie aE hog ~ he we Tek ee ee g cog ze bet ; = . we Ot a fgeh pone "hes ea ' Sy a) be ara ae iS By 'poe few we ae ee Penp Kd am, eae cf ate m Pe pes 'na ¥ "3 tb ; S Pea LF a a tk . pnd ame ; a 2s Roca) 5 gg: hon ty Qe ae ee os nh bs a A ie a, et oe ee St ey or fa doce ony tet of a O™ re i wae jon fs 95 oe ey Ss Cane a 4 Tee ap ae so 8 -@ oS e oo ane as ge Sok =~ = £8 , * : ' weet "esd '% pa re, -
- < eos fey A S we gO OA, By es aN SE z a Pay me or 3 te £ Sp ; . ome 3 woe toe , ae mort Pa caeed = an tz cad oe ke BE me * "4 food ae! : 4 a te, "oh my oe "oe x 7 'ome 3 wm ee nn mo aA a nt oe 430° ut ' ea Ped ~ ee 5 = in oe : Boo sy econ fs a Th ye oe ; R ow hz, hese haa o, aes oes G a a "
ad pcan Ea ea 3 be ed poe 4, ~ RM eae ee oa ax ot fo wt a tee EE he 7 Eee ie of sae) pane hea Hh Ut Sa tee a oe 'et i ioe aie ise 7 $ - . ot Be eee ' te inde a " wel Les ea te tr 8 Pe sS i = nee Bd Mee os , en ne eo} , 8 "Sta ee Re vA a a os ge 2 a fe Kem oth Les G Hf & 8 .2@s8 4 @ d Sica ee ; : * Fa be or carers & Pio Ef es mw Se ou "
iGasrav Gora (Presiding Officer} HST 2823 BS a8} ats Member) ig, fe 2 s a8 ankej Bharidwaih SOE (AS Sh. P 287 CC NE ACT S26t92822 MUS HDB PINANCEAL SERVICES LTD Vs, SANDEEP KUMAR IN THE B- LOK ADALAT, SOUTHAVEST INSTRICT, DWARKA COUR NEW DEED Preskled over by Sh. Gearay Govel, DAS {Organised by South Wast (Nstrict Loval Servined Authe HSSi is compoundae in view Gf Section 17 af & Prtek. ok Z Ads ey mot wish to pursue the smarter. : mitten is setUed. Award accurdingly passed. Ball bods, i BBY, stands ¢ pancelerd. Documents af the surety, Hany, be released ater enneclighon of endorsement.
a, Pile de consiaved 6 record ruone afler secessary complivntce, rer Goyal (Sh, Pr nnhal Bhardwaj} (Ganrav trayal (Associate Member) iPresiligg Oicer} OVP OS 1G 2023 TRS CO REACT S3380 202 HOPC BANK LID Vs. NA RE SSH RDATAR IX THE E- LGR ADALAT, SOUTH-WEST DIS NEW DEL Bx e | RECT, DWARKA COURTS, athe Wes eerDt UOrganisad by S GeO 2023 i, Phe present ise tas Ee Lok Adalat by %, Lexy e meee s car A> Megatiahle bnotruments atayy He, ssenrite d inthe the cispate wih
3. af is settled. Award accordingly passed. Ball bands, any, stands canceled, Documents of the surety, ary, be released alter concelhdion of endorsement,
4. file he consigned fo record roam after avsceseary complones.
Gaurav 72 Goyal na + éSh. Pankaj Bhardwaph (Gauray Goyal) } (Associate Member iPresiding Officer) RIG 23 BRD 2823 eae 229 CONTACT S3539/2822 HBPC BANK LTD Vs. SHUBHAM PERSAD INVTHE EB. LOS ADALAT, SOUTH OWE NYT EISTRICT, DWARKA COURTS, resided os vor by- Sh. Gaur ay Goyal, TRIS iy ty, New Deliv}
3. ih view of the above, Ihe matter is settled, Awsrd secardingly passed. Ball bonds, H amy, staands canceled. Pucanuats of the surety, W sore, be released after eancelation of endorsement.
4. File de consigned ta seoord roun after necessary canepliance.
afy signisdd ny Gaurav | > Goyal i iSh. Ponka{ Bhardwaj) fGaRray Gey ald i Assoniate Member} Presiding Officer) O8.36,2023 HSUEH 250 OT NDT ACT S4058/2022 HDPO BANE LYD Vs, GAUTAM WARTS IN THE E- LOR ABDALAT, SOUTH-WEST DISTRICT, DWARKA COURTS, SEW DELHI Preskhad over be Set Gaurav Goyal DIS {Organised by South Weer Oh gad Services Authority UR TO L023 givegectiyes vere et - Bye as t 1S Stated Hees Ie RAR BES ME. PRS the dispute with the accused and Ho does not wishie mucsag Rea In view of the ¢ matter is acttivd. Award accordigghy passed, Nall honda, any, sta nds eancolen. Documents af the eurety, Paev, be released aller sancellation of endaorsamcent,
4. file Se cansigued 80 sscord recat ages ASCLSSOTY COMPLIANCE, Gauray : Goyal iSh. Pankaj Bhardwa) (Ganray Goyal {Agsociate Member} (Preskling Officer} PS E8.2023 OR 10.2023 294 CO NY ACTE 346 4/2022 HOPC BANK LIMITER ¥a REN 3 Fs Si ack IN PHE E- LOR ABDALAT, SOUTH-WEST DISTRICT, DWARKA COURTS, a DEL O8LLO.2023 %. The present disysite between . Adalat by the ¥erral ocug able bratranents Act, © the vated "th a the corse 3, In view of the ahowe, the rositer is settled, Award aceordingly passed, Baw beads, if any, stand canceled. Documents of the surety, amy, be released after eaneclation of endarscment,
4. ile be consigned ta recard reans after secesmary coripliance.
Gaurav Goyal iSh, Fatkaj Bhardwap mearay Goyal} (Assavisie Member} (Presiding Oliver} DST 2023 OR. 10,2623 292 HO NE ACY 240d 2072 HDEC BANK LOMPPED Vs. SANTAY IN THE &- LOK ADALAT, SOUTH-WEST THSTRICT, TAVARK 4 COUR ES, AEAY BEL Jeena' ¢ over hy ~ Sh. Baeray ioe ai, PRES ss Authoray, Mew Delhd! AWARD KAR tS : :
erredt fur mete he parties f re The aHence under Seetian }38 of the ARS viotainan fe his effec ok A Adalat SNe
3. in View of the ahows, the matter ie settled. Award accordingly passed. Half bonds, WP any, stands canceled. Documents of ibe sarety, aay, be released afer rsucelistion of cnuorsenient Se
4. Pile be consigned fo record some afer nacussary Compllance.
Gaurav Goyal éSh, Pankaj Hharchwa ay (Gauray Goyal (Aassocinie Member} (Presiding Oiicer} O80, 2023 U8,10.2023 293 CONTACT S07 2/2022 MDPC BANK LEMPPER Va. DERPAR RUUMAR ik THE E- LOR ADALAT, SQUTH-AWEST DISTRICT, DWARKA COURTS, NE Ww DEL HR i SAL 'ther 'ay ¥. New Delis + 4 "Ane eal for WAL. ie SOGRSE) ES slate segnegtaess te TOT TR TO ATOM UE regarded tn the an se Aciala ROOMS EXP LOSE Pes b sok, SAAS i seitiot Award aceardingly passed. Bail bonds, Wf any, Shands canceled. Tocuments of the sarety, Dany, be released after cancelation af sndorsemunt.
3 in view of the above, the ratter
4. File &s consigned 10 resond soon after acoeseary coiptionce.
Gauray Goyal (Sh. Pankaj Shardwaf) (tanray Goyal} {Assuciate Member} iPresiding Offer) OS. F223 ORL DOS.
255. OC NPAC? SSS 502 NHBRC BANK LTD Vs. VIRRANYT BOSE is THE Ee LOR ADA AY, SOLUTE AVES PRE PREC YT, DAYAR KAUR ES, NEW DELL Brasidied aver bys Sh € HERES ay f soyal, | BAS "West District Lee iServioss OR TG 223 Present - Ld. Coansel fe NPQHUEDS . Yy Press gad oriea oa laedsce Bae Sey eetee
3. HD VRAS COP TS atsaye, TAS yaaticy iwacitied, Award aveardingly passer. Bead bonds, Ud any, stands canceled, Deeuments af the ourcty, ifsany, be released after eanealiniion of endorsement.
4. Pile he consigned to record rooms after neceasury cusspsisnce:
(Sh. Pankaj Bhardwaj} (Gaurav Goyal {Associate Member} fPreskliag Officer} fa E2023 OSA 2023 4% aa Re 428 S455 3 CO SLACT HDFC BANK LY 203 EP FOSHI ud TT PRADE "
oat Ve ¥ DWARK A COURTS, SST DISTRICT, .
OR ADALAT, SOUTH-WE # i % a IN THE 2 DES Preskled over by- Sh. Gaurav Goval : by 3 aut Te AS Organi fy ee HS.1B.2623 Han 8 Pina NY peal xt Se cen Ge seuss THAIS the aman of rs cf The sta pasverl. Ball ¥ fay, be released after ited Award accurding! Documents af the surety. i eh } yay, stands gance 2 < nF bunds cancellation of endorsamest, SHEFICOE coer, SeEPYE Ce ened go rece rao UFler ECR Ks EASE, Pe be a, aj} i Bhardw Sk, Panka reskling Officers BRE 2OI3 iP (Associntc Member} PS 2023 206 COO NE ACT 398602022 MUS TLORC BANECLTD. Vs. VAIBHAY SHARMA IN THE E- LOK AGALAT, SOUTH-WEAT f NEW DELNI resided aver by. Sk. Gaurav toyal BES Ty DWARKA COURTS, scant 6 BA Psat fae the vprcante tec) ATR syd cha os. aye Presert - La. Counsel fer the ComplsinanvaAR of the cowmiainant. Sai revfl SITES EShitaey amicably "she con Bpiamant fo ths The staternent of fer is setiiod. Award accardingly passed. Ball merits c ithe surety, Psy, be released afier taneeligttos of endorsement. a Pile be consigned to record raom affer necessary compliance. Gaurav : a Goyal (Sh. Pankaj} Bhardwa)} (Ganray Gay al {Associate Member} iPresiding Officer} HSL 2023 UBIO 297 CONE ACT 348662022 HDPC BANK. E9D Vs. MANTA RISMAR EN PE R- LOK ADALAT SOUTEH-AWEST DISTRICT, DWARKA COURTS, AEAY PEE Preskiod over by- Sh. Gear .
ost By Scudth-West District Legal Service be partice has been referred for deternination to aS NT ELEN CPSC
3. ia vicw of the above, the matter is settled. Award accardbigh passed. Bal bonds, Hany, Mands canceled. Documents of (lee sxerety, 1f aay, be released sfter cancellation of endrrserment. a. Pie be consigned ti rseard mio afer aecexsany compliance. ; Gaurav Goyal iSh. Pankaj Ukaerdevay) itesurey Gayal iAssotiste Member) iPresiding OMeers NS.10,2823 ORAL 2023 288 CC ONE ACT 34350972022 MUS HES BANK LTE. Vs. 2DBER SON OF TBRAI IN THE BE LOR ADALAT, SOUTH-WEST DISTRICT DWARKA COURTS, SEW DELNTI Presided over by- Sh. Gauray Goyal, DIS {Organised by South-West District Leeal Services Autharity, New Delhi vy i" Saree 35 owt dae ticp ee i The present dispale dstwe fs E+ bok Adalat by the refs leaewe nts ee re asite Aat 1 ER ae wietatite: Gs csteas at Elagatioa, t- Megaliable Instruments Act, 1881 is campoutdaile in view of Section | A, Ip view af the above, the mater is settled, Award accordingly passer. Hall bonds, if any, stands canceled, Documents of the surety, any, be released after Sancellation of cndorscaren' a. Mile be convigeed to recard ravin afies necexsary compares. Gaurav Goyal iSh. Pagkaj Bhardws)} Gaurav Goyal (Assatinte Member} (Preshling OMcer) §3.20,2623 HRT 2E28 299 CONTACT S487 DRS AVS HDFO BANK LYD. ¥s. COMRADE MARKETING INDEA PRIVATE LIMITED IN THE E- LOR ADALAT, SOUTH-WEST DISTRICT, DWAKRA COMUIEDS, NEW DELHI _ Presided ever by Bh, Gauray Goyal, gS auth Wast [istrict Legal Services Anthority, Mew Delia} SATIS tf ORO 2023 Present + Ld. Coumsel for the (sangha i. The prosent dig Re Lek Adalat Nepatiab le fy ssinuintents eS statute.
Bacar a The } ably between t Oe fee if 38 stated t Aiting, %. ': x ee TED nin py WESue [Be aiis
3. In view of tie above, che maticr is settled. Award aceordingly passed, Ball honds, if sory, abounds canceled. Documents of the surety, Pang, be vcleased sfter eanecellation of endorsement, 4, Pie be cosasiguwed to record roam afler necessary coayniance. ; Gaurav a Goyal Sh. Pawkay Bhardwaj} (ianray Goyal {Associate Member} iPreskliag Officer} OS SERS BROS SOO OS NE ACT 386542032 RDBFC BANK LID Vs RAJU RODHAK IN THE £-LOK ADALAY, SGUTH-WEST DISTRICT? DWARKA COl SEW DELHI Presidedt over by ~ SR. Gaurav Cooval, PRIS cr PMiat Services Authority, New Delnys GS.10,2023 Bek S aati the matter amcaly hetweert the af the complainant wf 3 Seek yey g. itis stated thet ihe come Snot wish te pursue y
3. in view af the abows, die nniffer is eeitled. Award accerdiagly passed, Heil bonds, any, stands canceled, Documents of the sarety, any, he relewed after rancelistion of endorsentont,
4. Pile be consigned to record coun after necessary compliance. auray Goyal » iSh. Pankaj Mhardwaj} (Gaurav Croyal) {Assaniate Member} (Presidiag DMeer} OB TuLOG3 HS L203