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Shankar (18 Years Exp)
Banking Matters (Show More)
View Answers by this Lawyer (4)
Profile Views : 7655
News : 0 Articles : 0
Contact Details
Law Firm Name : Shankar
Country : India
City : Bangalore
Area : Ramamurthy Nagar
News
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Practicing Since : 2006
Qualification : MBA.LLB
About
Shanakar
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| KAR3394 | Karnataka | Karnataka |
Civil
Criminal Law
Languages
Subject : my brother-in-law's secret relationship
Question : i doubt my brother-in-law has a secret relationship even before marriage and he is continuing it still.How to break their relationship and save my sister.
Answer by Shankar : You get a hard copy of relationship photos we can get like watsup sharing sms any tarkers and go to police station compliant give to concerned police station he is haveing illicit relationship they will start Enquirer
Subject : Need guidance in judgment matter. ?
Question : I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?
Answer by Shankar : Ok you can file
Subject : forgery attempt
Question : I am 68 years old. ex-wife and children have forged a piece of paper and are trying to grab my property. i need to file a criminal case against them and GET THEM CONVICTED. if you can assure me this, please contact me. otherwise, I apologize for wasting your time. thanking you for the trouble.
Answer by Shankar : Ok we can file pcr
Subject : Can NI 138 and IPC 420 be filed together?
Question : I have filed NI 138. The respondent absconded because he cheated another 14 persons like me and also filed IP case. After 5 months of NI 138 filed against him, then I moved to SP office and put FIR against him by IPC 406 and 420. My question is Can NI 138 and IPC 420 be filed together?
Answer by Shankar : You can file saprate case 138 and 420
