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Free Legal Advice from Top Lawyers in India
Question : I am 68 years old. ex-wife and children have forged a piece of paper and are trying to grab my property. i need to file a criminal case against them and GET THEM CONVICTED. if you can assure me this, please contact me. otherwise, I apologize for wasting your time. thanking you for the trouble.
Subject : forgery attempt
Answer By Lawyer : You can file forgery case against them and also you can file Injunction suit before the Jurisdictional Court
Shridhara Murthy
J P Nagar , Bangalore
Question : I am 68 years old. ex-wife and children have forged a piece of paper and are trying to grab my property. i need to file a criminal case against them and GET THEM CONVICTED. if you can assure me this, please contact me. otherwise, I apologize for wasting your time. thanking you for the trouble.
Subject : forgery attempt
Answer By Lawyer : Dear Sir,
Please come to my office. I am unable to get your your mobile number.
KISHAN RETD JUDGE
Malleswaram , Bangalore
Question : I am 68 years old. ex-wife and children have forged a piece of paper and are trying to grab my property. i need to file a criminal case against them and GET THEM CONVICTED. if you can assure me this, please contact me. otherwise, I apologize for wasting your time. thanking you for the trouble.
Subject : forgery attempt
Answer By Lawyer : Ok we can file pcr
Question : I am 68 years old. ex-wife and children have forged a piece of paper and are trying to grab my property. i need to file a criminal case against them and GET THEM CONVICTED. if you can assure me this, please contact me. otherwise, I apologize for wasting your time. thanking you for the trouble.
Subject : forgery attempt
Answer By Lawyer : sure, do you have any forged paper with you?
Raghu Rajegowda
Mahatma Gandhi Road , Bangalore
Question : I am 68 years old. ex-wife and children have forged a piece of paper and are trying to grab my property. i need to file a criminal case against them and GET THEM CONVICTED. if you can assure me this, please contact me. otherwise, I apologize for wasting your time. thanking you for the trouble.
Subject : forgery attempt
Answer By Lawyer : sure, do you have any forged paper with you?
Raghu Rajegowda
Mahatma Gandhi Road , Bangalore
Question : I am 68 years old. ex-wife and children have forged a piece of paper and are trying to grab my property. i need to file a criminal case against them and GET THEM CONVICTED. if you can assure me this, please contact me. otherwise, I apologize for wasting your time. thanking you for the trouble.
Subject : forgery attempt
Answer By Lawyer : sure, do you have any forged paper with you?
Raghu Rajegowda
Mahatma Gandhi Road , Bangalore
Question : I am 68 years old. ex-wife and children have forged a piece of paper and are trying to grab my property. i need to file a criminal case against them and GET THEM CONVICTED. if you can assure me this, please contact me. otherwise, I apologize for wasting your time. thanking you for the trouble.
Subject : forgery attempt
Answer By Lawyer : sure, do you have any forged paper with you?
Raghu Rajegowda
Mahatma Gandhi Road , Bangalore
Question : I am 68 years old. ex-wife and children have forged a piece of paper and are trying to grab my property. i need to file a criminal case against them and GET THEM CONVICTED. if you can assure me this, please contact me. otherwise, I apologize for wasting your time. thanking you for the trouble.
Subject : forgery attempt
Answer By Lawyer : sure, do you have any forged paper with you?
Raghu Rajegowda
Mahatma Gandhi Road , Bangalore
Question : I am 68 years old. ex-wife and children have forged a piece of paper and are trying to grab my property. i need to file a criminal case against them and GET THEM CONVICTED. if you can assure me this, please contact me. otherwise, I apologize for wasting your time. thanking you for the trouble.
Subject : forgery attempt
Answer By Lawyer : sure, do you have any forged paper with you?
Raghu Rajegowda
Mahatma Gandhi Road , Bangalore
Question : I am 68 years old. ex-wife and children have forged a piece of paper and are trying to grab my property. i need to file a criminal case against them and GET THEM CONVICTED. if you can assure me this, please contact me. otherwise, I apologize for wasting your time. thanking you for the trouble.
Subject : forgery attempt
Answer By Lawyer : sure, do you have any forged paper with you?
Raghu Rajegowda
Mahatma Gandhi Road , Bangalore
Question : I am 68 years old. ex-wife and children have forged a piece of paper and are trying to grab my property. i need to file a criminal case against them and GET THEM CONVICTED. if you can assure me this, please contact me. otherwise, I apologize for wasting your time. thanking you for the trouble.
Subject : forgery attempt
Answer By Lawyer : I really appreciate your problem but there is nothing called surity in legal matters . All an Advocate can do is to give his best efforts. That a part I don't even know your case history and need to go through your papers. if interested u may pls call me for appointment for face to face confernce by depositing my fees. S. Dutta. Advocate son of justice Dutta.
SHAMBA DUTTA
Tollygunge , Kolkata
Question : I am 68 years old. ex-wife and children have forged a piece of paper and are trying to grab my property. i need to file a criminal case against them and GET THEM CONVICTED. if you can assure me this, please contact me. otherwise, I apologize for wasting your time. thanking you for the trouble.
Subject : forgery attempt
Answer By Lawyer : I really appreciate your problem but there is nothing called surity in legal matters . All an Advocate can do is to give his best efforts. That a part I don't even know your case history and need to go through your papers. if interested u may pls call me for appointment for face to face confernce by depositing my fees. S. Dutta. Advocate son of justice Dutta.
SHAMBA DUTTA
Tollygunge , Kolkata
Question : I am 68 years old. ex-wife and children have forged a piece of paper and are trying to grab my property. i need to file a criminal case against them and GET THEM CONVICTED. if you can assure me this, please contact me. otherwise, I apologize for wasting your time. thanking you for the trouble.
Subject : forgery attempt
Answer By Lawyer : Yes you can file a criminal case . You should contact nearest police station. If they are not lodging your fir than you can file a complaint case through advocate.
