- Notice By Lessor To Lessee To Quit For Non Payment Of Rent
- Notice By Landlord To Tenant For Demand Of Possession Of House After Expiry Of Lease Period
- Notice By Purchaser For Specific Performance Of An Agreement
- Notice by Vendor to Complete the Purchase of Immovable Property
- Notice Of Assignment By Assignee
- Notice Of Suit Under Section 80, Code Of Civil Procedure
- Notice To Owner Of Adjacent Land Not To Make Any Construction Which May Invade The Privacy
- Notice By Tenant To Determine Lease
- Notice Of Sale Of Pledged Goods
- Notice By Advocate Claiming Damages For Defamation
- Notice About The Employee, Who Has Ceased To Be In Employment
- Notice Of Dissolution Of Partnership
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Notice By Landlord To Tenant For Demand Of Possession Of House After Expiry Of Lease Period Registered A.D. AB Advocate, High Court …………………………….. …………………………….. Date ………………………. Shri …………………………….. ………………………………….. Dear Sir, Under instructions from my client Smt. X wife of Shri ……………….. resident of …………………………….. owner of the house bearing No. …………………………………………………. I hereby give you notice that the lease deed dated ……………………. made between my client of the ONE PART and you on the OTHER PART in respect of premises No. ………………………………….. (hereinafter referred to as demised premises), has expired by efflux of time on the ………….. day of ……………, 2000, and I hereby call upon you to quit, vacate and deliver quiet and peaceful possession of the demised premises on or before the ………………….. day of …………………., 2000, failing which my client will file a suit against you for recovery of possession of the demised premises and for damages, which may be sustained by her by reason of your willfully retaining possession thereof and for breach by you of the covenants contained in the lease deed. Yours faithfully AB Advocate-----------------------------------------------------------------------------
Notice Of Determination Of Lease For Breach Of Covenants Contained In The Lease Deed Registered A.D. A B ……………………………… ……………………………… Date ………………………. TO, Shri …………………… ………………………… Dear Sir, I, the undersigned, give you notice that the Indenture of lease deed dated ……………. made between myself of the ONE PART and yourself of the OTHER PART under which you hold the …………………….. contains inter aria the following covenants to be observed and performed on your part viz. ………… Clause …………. of the said lease deed also provides that in case of a breach of any such covenant, the tenancy interest in the said properly will be forfeited and the landlord would have a right of re-entry. 2. As you have without my knowledge and consent made alterations in the said property and taken illegal possession of the underground room by breaking open lock of the same, thereby violated and are still now continuously violating the covenants of the lease (which are not waived or condoned by me), I hereby give you notice of determination of lease and call upon you to quit, vacate and deliver quiet and peaceful possession of the property to me within ………. days of the receipt of this notice, failing which I shall exercise my right of re-entry and file a suit for ejectment, damages and mesne profits against you at your entire risk as to costs and consequences. Yours faithfully AB Landlord----------------------------------------------------------------------------
Notice By Purchaser For Specific Performance Of An Agreement Registered A.D …………………………….. …………………………….. …………………………….. Date ……………………… TO, ………………………….. …………………………. …………………………. Dear Sir, Re: Sale of House No. ………, situated at ………………………….. You had agreed to sell the house No. …………….., situated at ……………………………………………… to me vide an Agreement for sale dated ………………….. executed between me of the ONE PART and you of the OTHER PART and as per clause …………. of the said Agreement for sale, the Deed of Conveyance, is to be completed within …………………. months from the date of said Agreement. 2. I hereby give you notice that I the undersigned …………………. was and am still ready and willing to complete the purchase, subject to your performing your part of the said agreement and I require you to complete the same and if you fail to complete the same within ……………… days from the date hereof, I shall file a suit against you for specific performance of the said agreement for sale with damages and costs. Yours faithfully, ……………….----------------------------------------------------------------------
Notice by Vendor to Complete the Purchase of Immovable Property ……………………………….. Advocate ……………………………….. ……………………………….. Date …………………………. TO, ……………………….. ………………………. ……………………….. Re: Sale of House No. ……………., situated at ………………………………… Dear Sir, Under instructions from my client Shri ………………….. etc. residing at …………………………………………………… I have to state as under:- 1. My client had entered into an agreement for sale dated …………… with you for sale of house No. …………, situated at …………………………………. for a consideration of Rs. ……….. and in terms of clause………….. of the said Agreement, the said transaction is to be completed within ………. months from the date of the said agreement. 2. My client was and is still willing and ready to execute a sale deed in your favour or in favour of any person as you may direct in accordance with the terms of the said agreement, but the same was not done for reasons of your own. 3. I hereby call upon you to have the deed of conveyance executed by my client against payment of the balance of the consideration money on or before the ………… day of ………………….. in terms of the said agreement, failing which the said agreement will stand cancelled and the earnest money paid by you will stand forfeited. However, this is without prejudice to the rights of my client to recover all costs, damages, losses and expenses incurred by him by reason of your default in performing the said agreement. Yours faithfully, ……………….----------------------------------------------------------------------------
Notice Of Assignment By Assignee ………………………….. …………………………….. …………………………….. Date ……………………… TO, …………………… ………………….. Dear Sir, I, the undersigned, A hereby give you notice that by an instrument in writing dated the ………………….. Shri ………………….. has assigned the debt due by you from you with interest accrued and hereafter to accrue thereon, under the bond ………………….. executed by you in favour of said Shri ………………….. to me absolutely and I require you to pay the debt and interest already accrued and hereafter to accrue thereon to me. The said Shri ………………….. has refused to sign the notice of assignment. Yours faithfully, ………………….. Assignee---------------------------------------------------------------------------
Notice Of Suit Under Section 80, Code Of Civil Procedure By Registered A.D. …………………………….. Advocate …………………………….. ……………… ……………. Date ………………………. TO, The Secretary to the Govt. of …………………… ………………….. Deptt., ………………….. Dear Sir, Re: Notice under section 80, Code of Civil Procedure Under instructions from my client Shri ………………….. resident of …………………… I hereby give you notice that my client Shri ………………….. shall file a civil suit against the Government in the court of competent jurisdiction after the expiry of two months from the date of service of this notice for the cause of action and reliefs mentioned in the draft plaint enclosed herewith, which may be treated as part of this notice. Yours faithfully, …………………. Advocate Enclosure: Plaint---------------------------------------------------------------------------
Notice To Owner Of Adjacent Land Not To Make Any Construction Which May Invade The Privacy Date ……………………. TO, …………………………… ………………..……….. Dear Sir, 1. I hereby give you notice that you should not make any construction on your land adjacent to my house as the same interferes with the privacy of my said house. 2. Please note that if you fail to comply with my request, I shall be constrained to initiate legal proceedings against you at your risk, as to costs and consequences. Yours faithfully, …………………..--------------------------------------------------------------------------
Notice By Tenant To Determine Lease ABC Advocate ……………….. Date ………………… TO, Shri …………………………………. …………………….………………….. ……………………………………….. Under instructions from my client Shri XYZ of ………………… your tenant, I hereby give you notice that in pursuance of a power contained in clause …………………. of lease deed dated ………………… made between you of the ONE PART and the said XYZ of the OTHER PART, the said XY has the intention to determine the lease with effect from ………………… and he shall quit, vacate and deliver up possession of the house and premises therein comprised on the said day to you or your authorised agent, if any, appointed in this behalf. Yours faithfully, ABC Advocate for the said XYZ----------------------------------------------------------------------------
Notice Of Sale Of Pledged Goods …………………………….. ……………………………… Date …………….. TO. ………………………………………. ………………………………………. I hereby give you notice to pay a sum of Rs. ………………….. overdue by you to me as per enclosed statement of account by the ………………….. day of ……………………, 2000, failing which, the articles pledged by you shall be sold by public auction to the highest bidder at …………………. A.M. on …………………… , 2000. Please note that the amount recovered by auction of pledged goods will be appropriated towards the costs and expenses of such sale, interest due and payable on the date of sale and the principal amount and if there shall be any deficiency or shortfall in the amount due and payable by you, the same shall be recovered from you. You may be present personally or through an authorised agent at the time and place of auction of pledged goods, if you so desire. Yours faithfully, ………………. Enclosure: Statement of accounts.---------------------------------------------------------------------------
Notice By Advocate Claiming Damages For Defamation ………………………… Advocate ………………………….. ………………………….. Date ……………………. TO, Shri ………………….. ……………………….. ……………………….. Dear Sir, Under instructions from my client Shri X, I have to call upon you to pay the principal amount together with interest due on the deed of mortgage dated the ………………….. day of ………………….., 2000, made between yourself of the ONE PART and the said X of the OTHER PART, which has become due and repayable to the said X on the ………………….. day of …………………., 2000, failing which, I have the instructions to file a suit against you for foreclosure of the mortgage property. Yours faithfully, ………………….. Advocate--------------------------------------------------------------------------
Notice About The Employee, Who Has Ceased To Be In Employment NOTICE is hereby given that Mr. ………………….. resident of ………………….. ………………….. is no longer in the employment of our company with effect from …….. …………… He is not authorised to represent the company in any matters whatsoever. Any person dealing with him shall do so at his own risk and responsibility. For and on behalf of …………………………..--------------------------------------------------------------------------
Notice Of Dissolution Of Partnership PUBLIC NOTICE is hereby given that the partnership heretofore subsisting between the undersigned and A, etc. and B, etc. carrying on the business of ………………………………… at ……………. under the name and style of M/s …………. is dissolved by mutual consent as from the ……………. day of ………….,2000. Sd/-
