Articles
| Heading | Courtesy | Date |
|---|---|---|
| No Articles |
Advocateskasif (8 Years Exp)
Service Matter (Show More)
Block Head Quarters , Prakasam
View Answers by this Lawyer (1)
Profile Views : 24535
News : 0 Articles : 0
Contact Details
Law Firm Name : Advocateskasif
Country : India
City : Prakasam
Area : Block Head Quarters
News
| Heading | Courtesy | Date |
|---|---|---|
| No News |
Practicing Since : 2016
Qualification : BA.LLb.,
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| AP/960/2016 | Andhra Pradesh | AP HIGH COURT |
Civil
Arbitration & ADR
Corporate & Regulatory
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
IT, Media & Telecom
IP, Trademark & Copyright
Employment, Labor & Service
Motor Vehicles
Miscellaneous
Non Resident Indian (NRIs)
Languages
Subject : ESTABLISHMENT
Question : Employer threatening to pay Rs.5 lacs stating the client involved in cheatng the company by giving one project to others, and telling he is having audio recording evidence.
Answer by Advocateskasif : First ask him to send relevant documents for what you are threatening.
