Dhananjay Srivastava (19 Years Exp)

  Competition Commission of India (Show More)   

 Indira Nagar (Lucknow), Lucknow

   View Answers by this Lawyer (0)

 Profile Views : 26675

 News : 0  Articles : 0

Contact Details

Law Firm Name : Dhananjay Srivastava

Country : India

City : Lucknow

Area : Indira Nagar (Lucknow)


Articles

Heading Courtesy Date
No Articles

News

Heading Courtesy Date
No News

Practicing Since :  2005

Qualification : B.Com L.L.B

About

I am an individual Advocate in the High Court of Lucknow since 2005 and member of Oudh Bar Association. The objective of my carrier is to provide fair and expeditious legal service to the clients while representing them in courts by utilizing my knowledge, skills and hard work. AREA OF PRACTICE LITIGATION Service and Education Matters, Civil & Criminal matters, Consumer matters, Matrimonial matters, Corporate and Commercial Matters, Banking & Insurance, Arbitration/ Mediation , Revenue matters etc. I have been consistently providing professional, accurate and efficient legal advice, support and assistance to individuals as well as organizations in the High court of Lucknow and other / forums/commissions tribunals.Also serving as a Standing Counsel of U.P.State Bridge Corporation and empanelled lawyer in U.P.Rajkiya Nirman Nigam. NON-LITIGATION Drafting assorted Agreements and Contracts, Memorandums and other documentation including Memorandum of Understanding, Articles of Association, Joint Venture Agreements and Amendments, Employer-Employee Agreements, Tripartite Agreements, Principal-Agent Agreements, Special Power of Attorneys, Notices, Deed of Conveyance, Leave and License Agreements, Intellectual Property Contracts and other services including Registration of Trademarks, Copyrights and Patents etc.

Enrolment Details

Enrolment No Enrolment State Enrolment BAR
4417/05 uttar pradesh B/D-0166

 Civil

 Arbitration & ADR

 Corporate & Regulatory

 Consumer,Product&Service Liability

 Contract & Drafting

 Family & Divorce

 High Courts (India)

 Employment, Labor & Service

 Motor Vehicles

 Tribunals

 Miscellaneous

 RERA

Languages

Can't read the image? click here to refresh.

Enter the code :

Subject :  Arbitration

Question :  I have a claim involving an auto and a home/building, do I file it in Auto or Property?

Answer by Dhananjay Srivastava :  YOU HAVE TO FILE A CLAIM APPLICATION IN CONSUMER FORUM. iF YOUR CLAIM IS BELOW 20 LAKH IT WILL GO IN DISTRICT FORUM