Articles
| Heading | Courtesy | Date |
|---|---|---|
| No Articles |
Lawyer V. K. ARYA (ARYA Professional) (12 Years Exp)
GST matters (Show More)
View Answers by this Lawyer (1)
Profile Views : 35102
News : 0 Articles : 0
Contact Details
Law Firm Name : Lawyer V. K. ARYA (ARYA Professional)
Country : India
City : Samastipur
Area : Samastipur
News
| Heading | Courtesy | Date |
|---|---|---|
| No News |
Practicing Since : 2012
Qualification : LL.B., MBA (Finance)
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| BR/692/2015 | Bihar | Bihar |
Civil
Arbitration & ADR
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
Tribunals
Miscellaneous
Pre Negotiated Services
Child Laws
Languages
Subject : How to represent father in court he is a paralysis patient now
Question : My father constructed a house in 1998. and left about 5 feet of place on the backside of my house due to vaastu. The person who is constructed house on our backside moved into our site. We make a petition in the court in the name of my father. but he attacked paralysis in 2015. He is unable to speak. I urged the court to allow me on behalf of my father. but they didn't allowed me. Is there any chance to attend the court on behalf of my father?
Answer by Lawyer V. K. ARYA (ARYA Professional) : Submit a petition to the court with a valid Successor certificate and make power of attorney in your name on behalf of your father and stated all above reverent fact in said power of attorney.
