Lawyer V. K. ARYA (ARYA Professional) (12 Years Exp)

  Criminal-Other (Show More)   

 Samastipur , Samastipur

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Contact Details

Law Firm Name : Lawyer V. K. ARYA (ARYA Professional)

Country : India

City : Samastipur

Area : Samastipur


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Practicing Since :  2012

Qualification : LL.B., MBA (Finance)

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Enrolment Details

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

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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.