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Free Legal Advice from Top Lawyers in India
Question : a shop was alloted to me on rent basis by municipal comittee. A person requested to use the shop only for six months & nothing in writing was given by me to him. After six months he started collecting the rent slips from the municipal committee by depositing the rent but all the slips collected by him are still in my name. M.C is issuing rent slips in my name to him. Sir, how to vacant the shop from him.
Subject : how to vacant the shop
Answer By Lawyer : Till date MC is issuing Rent Slips only in your name. So as per the MC records you are the tenant to MC. So except you everybody disturbing your possession be treated as "trespasser". So you can lodge a complaint to MC against the trespasser and they will vacate them and handover the possession to you.
Question : a shop was alloted to me on rent basis by municipal comittee. A person requested to use the shop only for six months & nothing in writing was given by me to him. After six months he started collecting the rent slips from the municipal committee by depositing the rent but all the slips collected by him are still in my name. M.C is issuing rent slips in my name to him. Sir, how to vacant the shop from him.
Subject : how to vacant the shop
Answer By Lawyer : From the case details posted it appears that it is a case of permissive occupation. He can be asked to vacate.
Question : a shop was alloted to me on rent basis by municipal comittee. A person requested to use the shop only for six months & nothing in writing was given by me to him. After six months he started collecting the rent slips from the municipal committee by depositing the rent but all the slips collected by him are still in my name. M.C is issuing rent slips in my name to him. Sir, how to vacant the shop from him.
Subject : how to vacant the shop
Answer By Lawyer : contact me on 7599486095
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : a shop was alloted to me on rent basis by municipal comittee. A person requested to use the shop only for six months & nothing in writing was given by me to him. After six months he started collecting the rent slips from the municipal committee by depositing the rent but all the slips collected by him are still in my name. M.C is issuing rent slips in my name to him. Sir, how to vacant the shop from him.
Subject : how to vacant the shop
Answer By Lawyer : KINDLY CALL ON 02262373189 AND 08291730768
pandey and wagh associates (Advocates & Compa
Churchgate , Mumbai
Question : a shop was alloted to me on rent basis by municipal comittee. A person requested to use the shop only for six months & nothing in writing was given by me to him. After six months he started collecting the rent slips from the municipal committee by depositing the rent but all the slips collected by him are still in my name. M.C is issuing rent slips in my name to him. Sir, how to vacant the shop from him.
Subject : how to vacant the shop
Answer By Lawyer : First you give a notice of eviction by Withdrawing your licence to use your shop and mention that you are also not required to deposit any rent in munispality on your behalf (with out mentioning that he was depositing it in past). After expiry of notice period file a eviction suit in the local civil court. You will succeed.
Anand Bali, Adv. SC. New Delhi 9582144748.
Advocate Anand Bali & Associates
COD (South West Delhi), South West Delhi
Question : a shop was alloted to me on rent basis by municipal comittee. A person requested to use the shop only for six months & nothing in writing was given by me to him. After six months he started collecting the rent slips from the municipal committee by depositing the rent but all the slips collected by him are still in my name. M.C is issuing rent slips in my name to him. Sir, how to vacant the shop from him.
Subject : how to vacant the shop
Answer By Lawyer : First you give a notice of eviction by Withdrawing your licence to use your shop and mention that you are also not required to deposit any rent in munispality on your behalf (with out mentioning that he was depositing it in past). After expiry of notice period file a eviction suit in the local civil court. You will succeed.
Anand Bali, Adv. SC. New Delhi 9582144748.
Advocate Anand Bali & Associates
COD (South West Delhi), South West Delhi
Question : a shop was alloted to me on rent basis by municipal comittee. A person requested to use the shop only for six months & nothing in writing was given by me to him. After six months he started collecting the rent slips from the municipal committee by depositing the rent but all the slips collected by him are still in my name. M.C is issuing rent slips in my name to him. Sir, how to vacant the shop from him.
Subject : how to vacant the shop
Answer By Lawyer : First you give a notice of eviction by Withdrawing your licence to use your shop and mention that you are also not required to deposit any rent in munispality on your behalf (with out mentioning that he was depositing it in past). After expiry of notice period file a eviction suit in the local civil court. You will succeed.
Anand Bali, Adv. SC. New Delhi 9582144748.
Advocate Anand Bali & Associates
COD (South West Delhi), South West Delhi
Question : a shop was alloted to me on rent basis by municipal comittee. A person requested to use the shop only for six months & nothing in writing was given by me to him. After six months he started collecting the rent slips from the municipal committee by depositing the rent but all the slips collected by him are still in my name. M.C is issuing rent slips in my name to him. Sir, how to vacant the shop from him.
Subject : how to vacant the shop
Answer By Lawyer : please let me know the municipality agreement ,if any class has given special provision, or else you have to take an criminal complaint against him.
