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Syed Shakir Hussain (18 Years Exp)
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Contact Details
Law Firm Name : Syed Shakir Hussain
Country : India
City : Hyderabad
Area : Toli Chowki
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Practicing Since : 2006
Qualification : LL.M
About
We offer Legal Services such as Family Law, Hindu marriage act, Muslim law, and Special marriage act, Divorce, alimony, child custody, and child support. High Court appeals and out of court settlement, Business Law, Business formation and partnership agreements & deeds. All types of real estate property transactions and disputes, Document review and title search. Landlord-tenant issues. Criminal Law, Section 498, dowry, harassment, battery, domestic violence, cheque dishonour, and fraud, Regular & anticipatory bail and FIR quash, Litigation and property recovery, property succession and inheritance. We provide services with regard to corporate planning, structuring set up in India. Our setup Services includes Setting up of Private Company, Public Company, Foreign Company Branch office Setup, Foreign Company Liaison office setup. His firm also support and assist clients in resolving different types of legal disputes through out-of-court processes like arbitration and mediation methods.
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| 1953/2006 | Andhra Pradesh/Telangana | Bar Council of AP |
Civil
Arbitration & ADR
Corporate & Regulatory
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
High Courts (India)
IT, Media & Telecom
IP, Trademark & Copyright
Employment, Labor & Service
Motor Vehicles
Startup & Registrations
Tribunals
Miscellaneous
RERA
Pre Negotiated Services
Real Estate & Construction
Languages
Subject : Child visitation rights
Question : My child lives with his mother in a different city. His mother is not letting me meet him for many months....ever since i had a healrh issue early last year. Please advise about my rights in such a situation
Answer by Syed Shakir Hussain : Go for Legal Notice first asking for visitation rights /custody as per your wish, if your wife agrees to that then you will be saving a possible court case and if she does not then go file for visitation/custody case . You will be getting interim relief atleast one visit per month within three months of your filing of the case. I hope I was able to clarify your doubt.
Subject : Reg mortgage
Question : How can a mortgage property to be registered in the name of the lender.
Answer by Syed Shakir Hussain : If the Borrower could not pay the amount within time mention in the agreement and he wants to registered the property in your name then only lender can registered the property in his name other than that he have to file recovery of money suit for either recovery of amount, for sale of the property or for possession but it will take some time.
