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Advocate Anand Bali & Associates (36 Years Exp)
Construction and Engineering (Show More)
COD (South West Delhi), South West Delhi
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Contact Details
Law Firm Name : Advocate Anand Bali & Associates
Country : India
City : South West Delhi
Area : COD (South West Delhi)
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Practicing Since : 1988
Qualification : M.A., M.B.A., LL.B.
About
Anand Bali & Associates, Advocates is a Full Service Law Firm with a team of educated, up-to-date and well experienced Male and Female Advocates of their respective fields to cater all kind of the client’s professional needs from last 29 years. The firm's team members have effectively leveraged their vast experience to help several international and national clients several of times in the past and still continuing. We are specialized in Arbitration & Court Litigation of Civil and Criminal matters, We majorly handle matters related to Arbitration, Corporate, Service, Matrimonial, Recovery, Property disputes, Labour, Consumer, Fraud, Anticipatory Bail, Regular Bail, 138 matters and Economic offences.
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| D/ 639B/1988 | New Delhi | Supreme Court of India, Dwarka District Court |
Civil
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Criminal Law
Family & Divorce
High Courts (India)
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Subject : how to vacant the shop
Question : a shop was alloted to me on rent basis by municipal comittee. A person requested to use the shop only for six months & nothing in writing was given by me to him. After six months he started collecting the rent slips from the municipal committee by depositing the rent but all the slips collected by him are still in my name. M.C is issuing rent slips in my name to him. Sir, how to vacant the shop from him.
Answer by Advocate Anand Bali & Associates : First you give a notice of eviction by Withdrawing your licence to use your shop and mention that you are also not required to deposit any rent in munispality on your behalf (with out mentioning that he was depositing it in past). After expiry of notice period file a eviction suit in the local civil court. You will succeed.
Anand Bali, Adv. SC. New Delhi 9582144748.
Subject : how to vacant the shop
Question : a shop was alloted to me on rent basis by municipal comittee. A person requested to use the shop only for six months & nothing in writing was given by me to him. After six months he started collecting the rent slips from the municipal committee by depositing the rent but all the slips collected by him are still in my name. M.C is issuing rent slips in my name to him. Sir, how to vacant the shop from him.
Answer by Advocate Anand Bali & Associates : First you give a notice of eviction by Withdrawing your licence to use your shop and mention that you are also not required to deposit any rent in munispality on your behalf (with out mentioning that he was depositing it in past). After expiry of notice period file a eviction suit in the local civil court. You will succeed.
Anand Bali, Adv. SC. New Delhi 9582144748.
Subject : how to vacant the shop
Question : a shop was alloted to me on rent basis by municipal comittee. A person requested to use the shop only for six months & nothing in writing was given by me to him. After six months he started collecting the rent slips from the municipal committee by depositing the rent but all the slips collected by him are still in my name. M.C is issuing rent slips in my name to him. Sir, how to vacant the shop from him.
Answer by Advocate Anand Bali & Associates : First you give a notice of eviction by Withdrawing your licence to use your shop and mention that you are also not required to deposit any rent in munispality on your behalf (with out mentioning that he was depositing it in past). After expiry of notice period file a eviction suit in the local civil court. You will succeed.
Anand Bali, Adv. SC. New Delhi 9582144748.
Subject : HOW TO VACATE THE SHOP
Question : Dear Sir, A shop was allotted by Municipal Committee before 13-14 years on rental basis[ monthly rent about Rs.800/= per month]. Before 7-8 years, a known fellow of me asked me to use the shop for six months. As my shop was empty at that time i.e before 7-8 years. So, I gave my shop to him for six month to him on trust. After six month, when I asked him to vacate the shop then he started fighting with me. Thereon, he started depositing rent in the municipal committee directly & started collecting the rent slips from the Municipal Committee. THE IMPORTANT POINT IN THIS CASE TO NOTE IS THAT THE RENT SLIPS ISSUED TO THAT PERSON BY THE MUNICIPAL COMMIITTEE IS STILL IN MY NAME [ i.e that person is depositing the rent on monthly basis in my name ]. ALSO ONE IMPORTANT POINT TO NOTE IS THAT DURING LAST YEAR I PREPARED BANK DRAFT FOR RENT OF THREE MONTHS FROM MY ACCOUNT[ THROUGH MY BANK ACCOUNT CHEQUE] & SENT THE SAME TO THE MUNICIPAL COMMITTEE, WHO RECEIVED THE SAME & MADE ENTRY OF THREE MONTHS RENT FROM MY SIDE IN THEIR ACCOUNT. --- Also One more point to note is that before six month a legal counsel / advocate of mine sent a notice to that fellow mentioning in the legal notice that shop was given from my side on ‘ Trust ‘ for six months only & mine legal counsel addressed him to vacate the same. Sir, Reading the above situation, how to vacate the shop. Thanks, [ Shiv kumar] 20.01.2018
Answer by Advocate Anand Bali & Associates : Pl withdraw your licence to use the shop from the occupant by giving 30vdays notice. And if he does not vacate file a suit for eviction in civil court.
Anand Bali, Adv.
Supreme Court.
9582144748
Subject : HOW TO VACATE THE SHOP
Question : Dear Sir, A shop was allotted by Municipal Committee before 13-14 years on rental basis[ monthly rent about Rs.800/= per month]. Before 7-8 years, a known fellow of me asked me to use the shop for six months. As my shop was empty at that time i.e before 7-8 years. So, I gave my shop to him for six month to him on trust. After six month, when I asked him to vacate the shop then he started fighting with me. Thereon, he started depositing rent in the municipal committee directly & started collecting the rent slips from the Municipal Committee. THE IMPORTANT POINT IN THIS CASE TO NOTE IS THAT THE RENT SLIPS ISSUED TO THAT PERSON BY THE MUNICIPAL COMMIITTEE IS STILL IN MY NAME [ i.e that person is depositing the rent on monthly basis in my name ]. ALSO ONE IMPORTANT POINT TO NOTE IS THAT DURING LAST YEAR I PREPARED BANK DRAFT FOR RENT OF THREE MONTHS FROM MY ACCOUNT[ THROUGH MY BANK ACCOUNT CHEQUE] & SENT THE SAME TO THE MUNICIPAL COMMITTEE, WHO RECEIVED THE SAME & MADE ENTRY OF THREE MONTHS RENT FROM MY SIDE IN THEIR ACCOUNT. --- Also One more point to note is that before six month a legal counsel / advocate of mine sent a notice to that fellow mentioning in the legal notice that shop was given from my side on ‘ Trust ‘ for six months only & mine legal counsel addressed him to vacate the same. Sir, Reading the above situation, how to vacate the shop. Thanks, [ Shiv kumar] 20.01.2018
Answer by Advocate Anand Bali & Associates : Pl withdraw your licence to use from the occupant by giving him a 30 days notice.in case he does not vacate premises file a suit of eviction in civil court.
Anand Bali, Adv.
Supreme Court
9582144748
Subject : HOW TO VACATE THE SHOP
Question : Dear Sir, A shop was allotted by Municipal Committee before 13-14 years on rental basis[ monthly rent about Rs.800/= per month]. Before 7-8 years, a known fellow of me asked me to use the shop for six months. As my shop was empty at that time i.e before 7-8 years. So, I gave my shop to him for six month to him on trust. After six month, when I asked him to vacate the shop then he started fighting with me. Thereon, he started depositing rent in the municipal committee directly & started collecting the rent slips from the Municipal Committee. THE IMPORTANT POINT IN THIS CASE TO NOTE IS THAT THE RENT SLIPS ISSUED TO THAT PERSON BY THE MUNICIPAL COMMIITTEE IS STILL IN MY NAME [ i.e that person is depositing the rent on monthly basis in my name ]. ALSO ONE IMPORTANT POINT TO NOTE IS THAT DURING LAST YEAR I PREPARED BANK DRAFT FOR RENT OF THREE MONTHS FROM MY ACCOUNT[ THROUGH MY BANK ACCOUNT CHEQUE] & SENT THE SAME TO THE MUNICIPAL COMMITTEE, WHO RECEIVED THE SAME & MADE ENTRY OF THREE MONTHS RENT FROM MY SIDE IN THEIR ACCOUNT. --- Also One more point to note is that before six month a legal counsel / advocate of mine sent a notice to that fellow mentioning in the legal notice that shop was given from my side on ‘ Trust ‘ for six months only & mine legal counsel addressed him to vacate the same. Sir, Reading the above situation, how to vacate the shop. Thanks, [ Shiv kumar] 20.01.2018
Answer by Advocate Anand Bali & Associates : Pl withdraw your licence to use from the occupant by giving him a 30 days notice.in case he does not vacate premises file a suit of eviction in civil court.
Anand Bali, Adv.
Supreme Court
9582144748
Subject : Protection for the employees from management
Question : My manager tortures me interms of productivity and speaks very rudely and commanding for which I do not have a proof how can I be helped here
Answer by Advocate Anand Bali & Associates : Without evidence you can not do any thing first you try to collect evidence against your boss Nd on that basis first complaint to the management of the compny and in case thy do not take any Action complain with the police only if there is some criminal intent in your complaint.
Subject : Appeal in Supreme Court
Question : I had filed a medical negligence case in NCDRC, first complaint (CC) In NCDRC in 2016. Which was decided and the judgment was pronounced in November 2019, which was received by me in last week of December 2019. Against that judgment I had filed a Review Application in NCDRC in the month of January which was decided and judgment was pronounced and I received the judgment copy on 29th February. Now I want to know how I can appeal in Supreme Court? Whether I have to file a Civil Appeal in Supreme Court or I have to file a SLP in Supreme Court? If I want to file a Civil Appeal then I have to file the Civil Appeal against the NCDRC main judgment or I have to file the Civil Appeal against the NCDRC Review Application judgment? What is the limitation period to file an appeal in Supreme Court under Civil Appeal? What is the Limitation period to file an appeal in Supreme Court under SLP
Answer by Advocate Anand Bali & Associates : Mr Joshi You have to file a Civil Appeal against the judgement of the NCDRC and not against the dismissal of the review petition. Limitation period of Filing the Appeal is within 30 days from the date of the receipt of the Judgement, however in some spl. circumstances it can be availed till 90 days with a condonation of delay application on certain grounds. Pl visit www.advocateanandbaliandassociates.com for our profile view. and call on 9582144748 during evening hours for more details in this regard.
Subject : Appeal in Supreme Court
Question : I had filed a medical negligence case in NCDRC, first complaint (CC) In NCDRC in 2016. Which was decided and the judgment was pronounced in November 2019, which was received by me in last week of December 2019. Against that judgment I had filed a Review Application in NCDRC in the month of January which was decided and judgment was pronounced and I received the judgment copy on 29th February. Now I want to know how I can appeal in Supreme Court? Whether I have to file a Civil Appeal in Supreme Court or I have to file a SLP in Supreme Court? If I want to file a Civil Appeal then I have to file the Civil Appeal against the NCDRC main judgment or I have to file the Civil Appeal against the NCDRC Review Application judgment? What is the limitation period to file an appeal in Supreme Court under Civil Appeal? What is the Limitation period to file an appeal in Supreme Court under SLP
Answer by Advocate Anand Bali & Associates : Mr Joshi You have to file a Civil Appeal against the judgement of the NCDRC and not against the dismissal of the review petition. Limitation period of Filing the Appeal is within 30 days from the date of the receipt of the Judgement, however in some spl. circumstances it can be availed till 90 days with a condonation of delay application on certain grounds. Pl visit www.advocateanandbaliandassociates.com for our profile view. and call on 9582144748 during evening hours for more details in this regard.
Subject : Appeal in Supreme Court
Question : I had filed a medical negligence case in NCDRC, first complaint (CC) In NCDRC in 2016. Which was decided and the judgment was pronounced in November 2019, which was received by me in last week of December 2019. Against that judgment I had filed a Review Application in NCDRC in the month of January which was decided and judgment was pronounced and I received the judgment copy on 29th February. Now I want to know how I can appeal in Supreme Court? Whether I have to file a Civil Appeal in Supreme Court or I have to file a SLP in Supreme Court? If I want to file a Civil Appeal then I have to file the Civil Appeal against the NCDRC main judgment or I have to file the Civil Appeal against the NCDRC Review Application judgment? What is the limitation period to file an appeal in Supreme Court under Civil Appeal? What is the Limitation period to file an appeal in Supreme Court under SLP
Answer by Advocate Anand Bali & Associates : Mr Joshi You have to file a Civil Appeal against the judgement of the NCDRC and not against the dismissal of the review petition. Limitation period of Filing the Appeal is within 30 days from the date of the receipt of the Judgement, however in some spl. circumstances it can be availed till 90 days with a condonation of delay application on certain grounds. Pl visit www.advocateanandbaliandassociates.com for our profile view. and call on 9582144748 during evening hours for more details in this regard.
Subject : Medical Negligence case
Question : I had filed a medical negligence case for 2nd time in NCDRC in 2016 ( Under Fresh and Continues cause of action and discovery of new facts due to past medical negligence), which was admitted but later it was dismissed on maintainability 2019. Again I filed a Review Application in NCDRC against the Judgement passed by NCDRC. Last week NCDRC has dismissed the Review Application also. Now what are the legal options available for me to proceed in this matter? Please guide.
Answer by Advocate Anand Bali & Associates : Mr Joshi You have to file a Civil Appeal against the judgement of the NCDRC and not against the dismissal of the review petition. Limitation period of Filing the Appeal is within 30 days from the date of the receipt of the Judgement, however in some spl. circumstances it can be availed till 90 days with a condonation of delay application on certain grounds. Pl visit www.advocateanandbaliandassociates.com for our profile view. and call on 9582144748 during evening hours for more details in this regard.
