Satyabrata Tripathy (33 Years Exp)
District Consumer Matters (Show More)
View Answers by this Lawyer (2)
Contact Details
Law Firm Name : Satyabrata Tripathy
Country : India
City : Balangir
Area : Hatpadapara
Practicing Since : 1991
Qualification : MA,MEd,M,phil,LL.B
About
Practising since 1991 in various courts criminal,civil,consumers, and other courts of Odisha ,became President of consumer forum from 2002 to 2007
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| OR 420/91 | Odisha | Titilagarh |
Consumer,Product&Service Liability
Languages
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer by Satyabrata Tripathy : Wait and watch,no need to panic,it is not known court has taken cognigence or not,and whose name .hire alocal lawyer and watch the proceedings,
Subject : EITHER THE SHOP MAY GOT VACATE OR MAY GO IN THE CUSTODY OF MUNICIPAL COMMITTEE
Question : A Shop was allotted before 20-22 years to the undersigned by Municipal Committee, Haryana on monthly depositing of Rs. 600/= per month, which at present is Rs.800/= per month. The Shop has been issued in my name. Before 8-10 years, on faith / trust of any person, the same shop was given by the undersigned to that person for using the same for 10-12 months but that person[ to whom the shop was given by the undersigned] started depositing monthly amount of Rs. 800/= directly in the Municipal committee, HOWEVER THE SLIPS ISSUED BY THE MUNICIPAL COMMITTEE ARE STILL IN MY NAME, TO WHOM THAT FELLOW IS COLLECTING FROM THE MUNICIPAL COMMITTEE. Secondly, that person is not vacanting my shop.
---- Two important points to note in this case is that on the advice of any fellow when I asked Municipal Committee to give the terms & conditions on which the shop was granted to the undersigned with the help of RTI, then Municipal Committee confessed by given in writing [ in the court of State Commission, Chandigarh] that they have no idea of rules / regulations of allotting this shop to the undersigned.
---Last year a legal councel sent a notice to the person keeping the shop at present from my side asking him that the said shop was given to him in emergency for 6-8 months use only & asked him to vacate the shop.
NOW ALMOST EVERY FELLOW SAYS THAT THE THE WRONG NOTICE HAS BEEN SERVED BY MY LEGAL COUNCEL BEFORE ONE YEAR.
--- Sir, On what basis my this above shop can be vacate. There can be any type of mishappening in this shop as it is in my name. So, I want whether the shop may got vacate or if not possible of vacate, then the same may go into the custody of Municipal Commiitee. I AM READY TO ENGAGE ANY LEGAL COUNCEL WHO WITH GUARNTEE AN HELP ME IN EITHER VACATING OF THE SHOP OR MAKING THE SAME IN CUSTODY OF MUNICIPAL COMMITTEE
Answer by Satyabrata Tripathy : Varify the agreement deed made between you and municipal council .if it debars to sublet ,than varify your condition of agreement whether oral or written on what condition you can retain your shop.take help of the police or civil court for retain the property
Subject : EITHER THE SHOP MAY GOT VACATE OR MAY GO IN THE CUSTODY OF MUNICIPAL COMMITTEE
Question : A Shop was allotted before 20-22 years to the undersigned by Municipal Committee, Haryana on monthly depositing of Rs. 600/= per month, which at present is Rs.800/= per month. The Shop has been issued in my name. Before 8-10 years, on faith / trust of any person, the same shop was given by the undersigned to that person for using the same for 10-12 months but that person[ to whom the shop was given by the undersigned] started depositing monthly amount of Rs. 800/= directly in the Municipal committee, HOWEVER THE SLIPS ISSUED BY THE MUNICIPAL COMMITTEE ARE STILL IN MY NAME, TO WHOM THAT FELLOW IS COLLECTING FROM THE MUNICIPAL COMMITTEE. Secondly, that person is not vacanting my shop.
---- Two important points to note in this case is that on the advice of any fellow when I asked Municipal Committee to give the terms & conditions on which the shop was granted to the undersigned with the help of RTI, then Municipal Committee confessed by given in writing [ in the court of State Commission, Chandigarh] that they have no idea of rules / regulations of allotting this shop to the undersigned.
---Last year a legal councel sent a notice to the person keeping the shop at present from my side asking him that the said shop was given to him in emergency for 6-8 months use only & asked him to vacate the shop.
NOW ALMOST EVERY FELLOW SAYS THAT THE THE WRONG NOTICE HAS BEEN SERVED BY MY LEGAL COUNCEL BEFORE ONE YEAR.
--- Sir, On what basis my this above shop can be vacate. There can be any type of mishappening in this shop as it is in my name. So, I want whether the shop may got vacate or if not possible of vacate, then the same may go into the custody of Municipal Commiitee. I AM READY TO ENGAGE ANY LEGAL COUNCEL WHO WITH GUARNTEE AN HELP ME IN EITHER VACATING OF THE SHOP OR MAKING THE SAME IN CUSTODY OF MUNICIPAL COMMITTEE
Answer by Satyabrata Tripathy : Varify the agreement deed made between you and municipal council .if it debars to sublet ,than varify your condition of agreement whether oral or written on what condition you can retain your shop.take help of the police or civil court for retain the property
