Contact Details

Law Firm Name : mohd abdul quadeer

Country : India

City : Hyderabad

Area : Shantinagar (Hyderabad)


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Practicing Since :  2006

Qualification : B.com,LLB

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Enrolment Details

Enrolment No Enrolment State Enrolment BAR
AP/1928/2006 Andhra Pradesh Telengana High Court Bar Association

 Civil

 Arbitration & ADR

 Consumer,Product&Service Liability

 Contract & Drafting

 Criminal Law

 Family & Divorce

 High Courts (India)

 Miscellaneous

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Subject :  my brother-in-law's secret relationship

Question :  i doubt my brother-in-law has a secret relationship even before marriage and he is continuing it still.How to break their relationship and save my sister.

Answer by mohd abdul quadeer :  HI, Firstly to prove that he is into a relationship collect as much proof you can . After you get hold of all the proofs confront it with one to one with your brother-in-law clamly as he will not be able to face you if he is guilty . Ask any one of your common friend or person who is close to him through him also try to make it a point to close the illicit relation. Call us through the website for further assistance.

Subject :  Make your woman torture and rape cases

Question :  Woman torture hare and rape cases for city

Answer by mohd abdul quadeer :  Please clarify the question clearly as to answer you correctly. generally If the women is tortured then she can file a case it depends as to is it from the husband or some un-known person. So please call us through the website if needs any suggestions

Subject :  What is arbitration

Question :  What is arbitration and action under arbitration

Answer by mohd abdul quadeer :  It is a step before approaching the court of law and it is done before an ex-judge or it depends on what it is mentioned in the agreement.

Subject :  Civil

Question :  Property sold to me by cheating and fraud?

Answer by mohd abdul quadeer :  Hi, What is the fraud done is important and you can take up the matter in civil and criminal cases against the said persons. You can see if the sale deed or agreement executed is having indemnify clause which is important. call us if needed assistance