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Bhadres A. Bhatt Advocate (10 Years Exp)
Corporate Matters (Show More)
View Answers by this Lawyer (2)
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Contact Details
Law Firm Name : Bhadres A. Bhatt Advocate
Country : India
City : Vadodara
Area : Harni
News
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Practicing Since : 2015
Qualification : B.A,LLB
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| G/3052/2016 | Gujarat | Vadodara |
Civil
Arbitration & ADR
Corporate & Regulatory
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
High Courts (India)
IP, Trademark & Copyright
Employment, Labor & Service
Motor Vehicles
Startup & Registrations
Taxation
Tribunals
Miscellaneous
RERA
Non Resident Indian (NRIs)
Pre Negotiated Services
Languages
Subject : Consumer Protection (Non Advocate) Regulation Act 2014 formed by NCDRC.
Question : I want to know as per consumer protection (non advocate) regulation act 2014 formed by NCDRC, if an advocate has taken accreditation of any state consumer forum on that basis can he appear in National consumer forum?
Answer by Bhadres A. Bhatt Advocate : yes he can appear
Subject : Car rental company not returning security deposit
Question : Car rental company not returning security deposit
Answer by Bhadres A. Bhatt Advocate : you will filing suit against of rental company
