Sharanagouda S Patil (21 Years Exp)
Arbitration - Domestic (Show More)
Vijayanagar (Bangalore), Bangalore
View Answers by this Lawyer (3)
Contact Details
Law Firm Name : Sharanagouda S Patil
Country : India
City : Bangalore
Area : Vijayanagar (Bangalore)
Practicing Since : 2003
Qualification : B.Com, LL.B, C A (Inter) C S (Exe)
About
Mr. S S PATIL has been practising independently since 2001. To gain expertise in several cases . He serves as a Panel Advocate for reputed companies, like MANTRI DEVELOPERS, B.E. BILLIMORIA AND CO.LTD , etc.,. He has handled numerous transactions pertaining DIVORCE like as child custody, maintenance etc.,NI Act, Property Documentation, verification of property documents , consumer disputes and TAX LAWS, LABOUR AND EMPLOYMENT Etc., He is a member of the Bangalore High Court Bar Association and Advocates Association Bengaluru, which is Biggest Advocate Association in ASIA. !!.
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| 754/2003 | Karnataka | KARNATAKA , BANGALORE |
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
Taxation
Tribunals
Miscellaneous
RERA
Non Resident Indian (NRIs)
Pre Negotiated Services
Languages
Reviews
Subject : Car rental company not returning security deposit
Question : Car rental company not returning security deposit
Answer by Sharanagouda S Patil : CONSULT ME AND SEND THEM LEGAL NOTICE
Subject : ESTABLISHMENT
Question : Employer threatening to pay Rs.5 lacs stating the client involved in cheatng the company by giving one project to others, and telling he is having audio recording evidence.
Answer by Sharanagouda S Patil : If the employer is threatening you, lodge a complaint and no need to pay 5 lakh, consult and discuss more
Subject : CHEQUE DISHONOURED PRESENTED BY THIRD PARTY
Question : NEGOTIABLE INSTRUMENT. A BANK CHEQUE HAS BEEN ISSUED IN FAVOUR X BY Y (ORIGINAL OWNER OF THE FIRM). IN TURN X ENDORSED THE CHEQUE FOR PAYMENT TO Z. NOW Z IS THE OWNER FOR THE PAYMENT. AT THIS POINT, CHEQUE WAS PRESENTED BY Z AND WHICH WAS DISHONORED DUE TO INSUFFICIENT FUNDS. IS IT POSSIBLE TO SEEK JUSTICE FROM THE COURT THROUGH FILING A SUIT BY Z ON Y (OGINIAL ISSUER OF THE CHEQUE) TO GET PAYMENT ORDERS.
Answer by Sharanagouda S Patil : Yes, definitely you can file a suit against them.
