Contact Details

Law Firm Name : Lex GR The Law Firm

Country : India

City : East Delhi

Area : Laxmi Nagar (East Delhi)


Practicing Since :  2016

Qualification : LL. B.

About

Deals in all type of matters related to Civil, Criminal, MACT, Family, Cheque Bounce, Cosumer Forum, Taxation, Company Related Matters and Documentation.


Enrolment Details

Enrolment No Enrolment State Enrolment BAR
D 679/16 DELHI BAR COUNCIL OF DELHI

 Civil

 Corporate & Regulatory

 Consumer,Product&Service Liability

 Contract & Drafting

 Criminal Law

 Family & Divorce

 High Courts (India)

 Human Rights

 IP, Trademark & Copyright

 Employment, Labor & Service

 Motor Vehicles

 Startup & Registrations

 Taxation

 Miscellaneous

Languages

Subject :  Reg mortgage
Question :  How can a mortgage property to be registered in the name of the lender.

Answer by Lex GR The Law Firm :  you can simply call the borrower and get the property registered in your name and if the borrower is not available you can also move alone to the court to get the possession of the property

Subject :  I have a ganapathy idol in my home front compound wall. this is used by passer by and people worship with pooja on specific days of the week. I want to know of any legal way to protect my land area in future if some public petitions it for a temple construction. what need to be done on my side for legal coverage.
Question :  I have a ganapathy idol in my home front compound wall. this is used by passer by and I worship with pooja on specific days of the week where general public join. I want to know of any legal way to protect my land area in future if some public petitions it for a temple construction. what need to be done on my side for legal coverage.

Answer by Lex GR The Law Firm :  you need to take your area measured and registered by the authority and this will protect your land from being devolved in any construction in future.

Subject :  MAINTAINABILITY OF SECOND TIME COMPLAINT IN NCDRC.
Question :   How i can prove the maintainability of my second time complaint in NCDRC in medical negligence case which has been admitted already and when all the paper procedure is completed and case is mature for final argument. But the court is asking now to prove the maintainability.

Answer by Lex GR The Law Firm :  file an application along with the affidavit stating the valuation territorial jurisdiction and subject matter of the issue and give it on record of the court also include the maintainable clause in the application.