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Lex GR The Law Firm (8 Years Exp)
Suit for Eviction (Show More)
Laxmi Nagar (East Delhi), East Delhi
View Answers by this Lawyer (3)
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Contact Details
Law Firm Name : Lex GR The Law Firm
Country : India
City : East Delhi
Area : Laxmi Nagar (East Delhi)
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Practicing Since : 2016
Qualification : LL. B.
About
Deals in all type of matters related to Civil, Criminal, MACT, Family, Cheque Bounce, Cosumer Forum, Taxation, Company Related Matters and Documentation.
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| D 679/16 | DELHI | BAR COUNCIL OF DELHI |
Civil
Corporate & Regulatory
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
High Courts (India)
Human Rights
IP, Trademark & Copyright
Employment, Labor & Service
Motor Vehicles
Startup & Registrations
Taxation
Miscellaneous
Languages
Subject : Reg mortgage
Question : How can a mortgage property to be registered in the name of the lender.
Answer by Lex GR The Law Firm : you can simply call the borrower and get the property registered in your name and if the borrower is not available you can also move alone to the court to get the possession of the property
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 Lex GR The Law Firm : you need to take your area measured and registered by the authority and this will protect your land from being devolved in any construction in future.
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 Lex GR The Law Firm : file an application along with the affidavit stating the valuation territorial jurisdiction and subject matter of the issue and give it on record of the court also include the maintainable clause in the application.
