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Amit Srivastava Advocate & Associates (20 Years Exp)
HC - Arbitration case (Show More)
View Answers by this Lawyer (14)
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Contact Details
Law Firm Name : Amit Srivastava Advocate & Associates
Country : India
City : Lucknow
Area : Aliganj (Lucknow)
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Practicing Since : 2004
Qualification : Law Honours
About
Amit Srivastava Advocate & Associates
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| 22602004 | UP | OUDHBAR ASSOCIATION |
Civil
Arbitration & ADR
Corporate & Regulatory
Consumer,Product&Service Liability
Contract & Drafting
High Courts (India)
Languages
Subject : Regarding payment of wages by government.
Question : Sir I am a government teacher working in a school .Government has not paid us our monthly salary alongwith other employees citing budget shortage.It has been more than 4 months that we have not been paid salary inspite of giving notices through our teachers union.Sir ,what action can we take regarding this?
Answer by Amit Srivastava Advocate & Associates : File service writ in high court
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 Amit Srivastava Advocate & Associates : You can protect your by submitting PIL before the high court
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 Amit Srivastava Advocate & Associates : You can protect your by submitting PIL before the high court
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 Amit Srivastava Advocate & Associates : In the same matter you can't place second complaint without court permission, if you taken permission in disposal of first complaint to file second complaint. You can call me at 8009522228 & 9453133138
