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Practicing Since :  2009

Qualification : LL.b, MBA, M.A

About

The Litigation Team of the firm are experienced and specialised lawyers who attend matters in the Supreme Court of India, Various High Courts, District Courts, Consumer Disputes Forum (National, State, District), Central Administrative Tribunal, DRT, TDSAT etc., and other judicial as well as quasi-judicial authorities under special statutes in India. The core areas of our litigation practices are: Civil, Corporate, Criminal & IPR. We have our network of litigation lawyers around the country in order to assist clients on pan India basis. The Team has been handling the wide array of the litigation within India including: Appeals Bail Matters Banking, Insurance and Finance Laws Bankruptcy And Insolvency Commercial disputes Company Law Consumer Disputes Criminal Trials Customs & Excise Defamation Debt Collection and enforcement of security and guarantees Disputes related to Contracts/Agreements Execution and objections of arbitral awards Intellectual Property Laws Labour and Employment Disputes Legal Notices Matrimonial Disputes such as Divorce and Maintenance Matters under section 138 of Negotiable Instruments Act, 1881 Matters pertaining to appointment of Guardian and Custody of children Motor accident claims before MACT Partition suits Petitions before the Company Law Board (CLB Proceedings before the Debt Recovery Tribunal (DRT) Proceedings related to telecommunications before Appellate Tribunal under TRAI Real estate and Property Disputes Recovery Suit Service Matters Special Leave Petitions Suits for injunctions Suits for specific performance of contract. Suits under the Indian Partnership Act. Suits for eviction, mesne profits, and damages Suits for Mortgage claims Suits for Personal injury claims Summons Transfer Petitions Writ petitions Practice Areas

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