Articles
| Heading | Courtesy | Date |
|---|---|---|
| No Articles |
MANISH KUMAR (9 Years Exp)
National Consumer Matters (Show More)
Mandoli Saboli , North East Delhi
View Answers by this Lawyer (2)
Profile Views : 22023
News : 0 Articles : 0
Contact Details
Law Firm Name : MANISH KUMAR
Country : India
City : North East Delhi
Area : Mandoli Saboli
News
| Heading | Courtesy | Date |
|---|---|---|
| No News |
Practicing Since : 2015
Qualification : LLB
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| D/2038/2015 | DELHI | M-1754 |
Civil
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
High Courts (India)
Employment, Labor & Service
Motor Vehicles
Tribunals
Pre Negotiated Services
Languages
Subject : Civil
Question : Property sold to me by cheating and fraud?
Answer by MANISH KUMAR : First of all kindly give full information regarding the same. on what basis you are putting these allegations.
Subject : Things to see while executing leasse agreement
Question : Hi,,, we want to hire an office space for approximate 03 years period time,,, please guide about the documents/things/formalities to keep in mind while executing Lease Agreement
Answer by MANISH KUMAR : Dear Sir,
if the lease deed is for 3 years then it should be registered through the concerned SDM and with proper stamp duty.
