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Mohd Abitasham (11 Years Exp)
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View Answers by this Lawyer (7)
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Contact Details
Law Firm Name : Mohd Abitasham
Country : India
City : Haridwar
Area : I.I.T Roorkee
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Practicing Since : 2013
Qualification : BA.L.L.B
About
land and property registration,all type of marriages ,138NIA cases,all type of civil,criminal and matrimonial cases In Roorkee civil court and Haridwar Session Court,All Writs in HighCourt Nainital
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| UK484/13 | UTTARAKHAND | Roorkee advocate association |
Civil
Arbitration & ADR
Contract & Drafting
Criminal Law
Family & Divorce
High Courts (India)
Miscellaneous
RERA
Languages
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Answer by Mohd Abitasham : First of all you must find out that your builder and concern building comes under RERA or not.if comes under RERA than you can complaint Haryana RERA authority..I advice you consult a lawyer in your local area.
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 Mohd Abitasham : Are the divorce has been done between you and your wife? child is girl or boy? what age of the child ?which type of health issue you have?
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 Mohd Abitasham : that means she filed under section 156 of Crpc.you should enquiry about this complaint.if court allow her complaint then police investigation will initiate.no need to worry find a local lawyer discuss your problem
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 Mohd Abitasham : If this is your ownland no body can claim in the name of idol. Any intervention from the public in your land would be encroachment or illegal possession by public themselves in the name of puja or whatsoever. You can initially file complaint or representation to local authority.
Subject : Gift deed
Question : If a gift deed is made by any member of the girls house after the death of the father and takes her sign can the deed be challenged later on ? (Under Hindu law)
Answer by Mohd Abitasham : Dear client
If you feel that it's fake sign .You can challange the will.party ,witness and deed writer also liable to punishment.
Subject : Homosexuality
Question : What charges can we try on the doctor who claims to cure homosexuality?
Answer by Mohd Abitasham : Dear client
Your question is not clear .Try again with more contents.
Subject : Homosexuality
Question : What charges can we try on the doctor who claims to cure homosexuality?
Answer by Mohd Abitasham : Dear client
Your question is not clear .Try again with more contents.
