Answer by Pranay Kumar Sinha : Sir, Your question is very vague. if the person or organization, who has lent money after keeping the property as mortgage, wants to get the property purchased in his/its name, then the person, who has lent money, will have to scrutinize the mortgage-deed contents to find out as whether any such clause is there or not or whether the mortgage is mortgage with conditional sale or is any other sort of mortgage. It is only the nature of mortgage that will determine the procedure to get the property transferred in the name of the lender. Please, tell the fact of the case precisely for better and consummate suggestion.

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 Pranay Kumar Sinha : Blessed Sir, you have every right to meet your child. you must file a Suit under the Hindu Minority & Guardianship Act, 1956 and Guardian & Wards Act, 1890. However, it is important to convey you that child less than five year is ordinarily given in the custody of the mother only unless and until very strong reasons is given for the custody of the father. Nevertheless, the visiting rights of the father is always granted.

Subject : mentally tortured by employer

Question : Working for insurance company ...in this situation like kovid 19 , lockdown is continue in all over India . company is strictly advice to not to go out and stay home but other side SR. Management including MD CEO is putting pressure indirectly to employee to get the production and giving mentally tortured with help of HR.getting threatened to hold salary, termination of job. Is there any solution to get rid of all this kind of nonsense which bus getting affected thousand of employee.

Answer by Pranay Kumar Sinha : Yes, we must submit PIL in Patna HC.

Subject : mentally tortured by employer

Question : Working for insurance company ...in this situation like kovid 19 , lockdown is continue in all over India . company is strictly advice to not to go out and stay home but other side SR. Management including MD CEO is putting pressure indirectly to employee to get the production and giving mentally tortured with help of HR.getting threatened to hold salary, termination of job. Is there any solution to get rid of all this kind of nonsense which bus getting affected thousand of employee.

Answer by Pranay Kumar Sinha : Yes, we must submit PIL in Patna HC.

Subject : biometric attendance

Question : Sir i am working as deputy executive engineer in govt of andhra pradesh ,recently my higher officer surronderd my Services to next office for the shake of not done biometric attendance ,but am purly field officer is biometric attendance mamdatary pl post any judgements in this regard

Answer by Pranay Kumar Sinha : Each State has its own Rules. Please find it on Government Circulars.

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Pranay Kumar Sinha (25 Years Exp)

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Practicing Since : 1999

Qualification : LLM

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Subject : Reg mortgage

Question : How can a mortgage property to be registered in the name of the lender.

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

Subject : mentally tortured by employer

Subject : mentally tortured by employer

Subject : biometric attendance

Question : Sir i am working as deputy executive engineer in govt of andhra pradesh ,recently my higher officer surronderd my Services to next office for the shake of not done biometric attendance ,but am purly field officer is biometric attendance mamdatary pl post any judgements in this regard

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