INDEMNITY TO DRAWER TO LOST CHEQUE

 

To

___________

In consideration of your having this day given me a second cheque for Rs _______ being the amount of a previous cheque No _______ dated _______ drawn by you in my favour which I have lost, I hereby undertake to refund to you the said sum of Rs _______ in the event of the earlier cheque being presented to and paid by your bankers within _______ months and to indemnify you against all expenses which may be incurred by you in relation thereto.

 

 

Dated _______                                                                                              Signed______

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

 

REVOCATION OF CONTINUING GUARANTEE

 

To: _________________________

M/s _______________ Pvt. Ltd. (Creditors)

Mumbai

 

Dear Sirs,

 

I, Mr. ___________, s/o Sh. ___________ r/o __________________  (Surety) hereby give you notice that from this day onwards all my liabilities under the Guarantee executed by me on __________day of _______in favour of ____________ (provide details of the beneficiary as well as the Principal Debtor) cease and terminate. I further declare that I discontinue and revoke the said Guarantee, whereby I had guaranteed to you the payment of all sums of moneys due to you on account of goods supplied to the Principal Debtor. Kindly take notice that subsequent to the date of this notice, any and all liabilities that I may have incurred under the said Guarantee with respect to all transactions between you and the Principal Debtor cease to exist and determine.

 

Dated this ____________ day of 20___

Sd/- __________________________

For Surety

___________

 

 

 

 

 

 

 

 

INDEMNIFICATION AGREEMENT

 

______________________________ referred to as INDEMNITOR, and

_______________________________referred to as INDEMNITEE agree:

Pursuant to a ______________ dated ________________ INDEMNITOR agreed to indemnify INDEMNITEE from certain claims and liabilities. A claim has been made by ___________________ against INDEMNITOR, on __________________ a claim was made against INDEMNITEE for _________________________________________.

The INDEMNITOR and INDEMNITEE disagree as to whether the contract provides for indemnity for the claim presented by INDEMNITOR.

The parties agree that INDEMNITOR shall provide legal counsel and other services necessary to defend the claim, provided that the provision of such services are not a waiver of any rights that INDEMNITOR may have to dispute whether the claim is required to be indemnified. Further, the parties agree that INDEMNITOR shall control the defense of the claim and INDEMNITEE will cooperate fully with the INDEMNITOR in the defense of the claim.

The parties shall submit the dispute regarding whether the contract provides indemnity herein to INDEMNITEE to a suit before the Court for.

Upon the final decision by the COURT finding that there is no indemnification, the defense shall be turned over to the INDEMNITEE.

Upon the final decision by the COURT finding that indemnity is provided, the INDEMNITOR shall proceed to defend the claim.

“Final decision” shall be defined as a ruling by a Court for which no further appeal is possible, or by agreement by the parties that no further litigation shall take place.

This is the entire agreement between the parties and this agreement may only be varied by a writing executed by the parties.

Dated: ________________________________

______________________________________

INDEMNITOR

______________________________________

INDEMNITEE

Indemnification Agreement

Review List

This review list is provided to inform you about this document and assist you in its preparation. This is a standard indemnification agreement related to a disputed situation. Feel free to modify it as required by your circumstances.

Make multiple copies. Give one to each signatory. Keep one copy in the transaction file.