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Contact Details
Law Firm Name : Pranay Kumar Sinha
Country : India
City : Ranchi
Area : Bariatu
Practicing Since : 1999
Qualification : LLM
About
Dextrous in Civil and Criminal Matters
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| 2908/99 | Bihar | Jharkhand High Court Bar Association Ranchi |
Civil
Arbitration & ADR
Corporate & Regulatory
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
High Courts (India)
Human Rights
IT, Media & Telecom
IP, Trademark & Copyright
Employment, Labor & Service
Motor Vehicles
Startup & Registrations
Supreme Court (India)
Taxation
Tribunals
Miscellaneous
RERA
Non Resident Indian (NRIs)
Pre Negotiated Services
Admiralty & Maritime Law
Antitrust & Trade Regulation
Aviation & Space
Banking & Finance
Insolvency and Bankruptcy
Commercial, Business & Industry
Child Laws
Estate Planning
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Medical, Pharma & Healthcare
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Reviews
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Subject : Reg mortgage
Question : How can a mortgage property to be registered in the name of the lender.
Answer by Pranay Kumar Sinha : Sir, Your question is very vague. if the person or organization, who has lent money after keeping the property as mortgage, wants to get the property purchased in his/its name, then the person, who has lent money, will have to scrutinize the mortgage-deed contents to find out as whether any such clause is there or not or whether the mortgage is mortgage with conditional sale or is any other sort of mortgage. It is only the nature of mortgage that will determine the procedure to get the property transferred in the name of the lender. Please, tell the fact of the case precisely for better and consummate suggestion.
Subject : Child visitation rights
Question : My child lives with his mother in a different city. His mother is not letting me meet him for many months....ever since i had a healrh issue early last year. Please advise about my rights in such a situation
Answer by Pranay Kumar Sinha : Blessed Sir, you have every right to meet your child. you must file a Suit under the Hindu Minority & Guardianship Act, 1956 and Guardian & Wards Act, 1890. However, it is important to convey you that child less than five year is ordinarily given in the custody of the mother only unless and until very strong reasons is given for the custody of the father. Nevertheless, the visiting rights of the father is always granted.
Subject : mentally tortured by employer
Question : Working for insurance company ...in this situation like kovid 19 , lockdown is continue in all over India . company is strictly advice to not to go out and stay home but other side SR. Management including MD CEO is putting pressure indirectly to employee to get the production and giving mentally tortured with help of HR.getting threatened to hold salary, termination of job.
Is there any solution to get rid of all this kind of nonsense which bus getting affected thousand of employee.
Answer by Pranay Kumar Sinha : Yes, we must submit PIL in Patna HC.
Subject : mentally tortured by employer
Question : Working for insurance company ...in this situation like kovid 19 , lockdown is continue in all over India . company is strictly advice to not to go out and stay home but other side SR. Management including MD CEO is putting pressure indirectly to employee to get the production and giving mentally tortured with help of HR.getting threatened to hold salary, termination of job.
Is there any solution to get rid of all this kind of nonsense which bus getting affected thousand of employee.
Answer by Pranay Kumar Sinha : Yes, we must submit PIL in Patna HC.
Subject : biometric attendance
Question : Sir i am working as deputy executive engineer in govt of andhra pradesh ,recently my higher officer surronderd my Services to next office for the shake of not done biometric attendance ,but am
purly field officer is biometric attendance mamdatary pl post any judgements in this regard
Answer by Pranay Kumar Sinha : Each State has its own Rules. Please find it on Government Circulars.
