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pandey and wagh associates (Advocates & Compa (14 Years Exp)
HC - Contempt petition (Show More)
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Contact Details
Law Firm Name : pandey and wagh associates (Advocates & Compa
Country : India
City : Mumbai
Area : Churchgate
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Practicing Since : 2010
Qualification : Advocates, Company Secretary & Solicitor
About
Pandey and Wagh associates (Advocates & Company Secretary) is a full service law firm, founded in 2010 to serve as a single-window legal service provider in a dynamic commercial environment. It brings to the table expertise across various sectors and practice areas and pursues a philosophy of symbiotic relationships with client and works as an integral part of the client’s team. The firm has head offices in Mumbai; along with a representative office in MP. The firm's Partners and Associates across India provide legal advisory and expertise to the clients across diverse practice areas and industry verticals in the country. The firm’s areas of practice include Antitrust & Competition, Banking & Finance, Civil, Criminal, Family Law, Company Secretary, Capital Markets and Securities Law, Corporate & Commercial, Corporate Restructuring & Insolvency, Criminal Litigation, Dispute Resolution & Arbitration, Employment, Environment, Governance Risk and Compliance, Infrastructure & Energy, Intellectual Property Rights, Joint Ventures and M&A / Private Equity. The firm specializes in certain specific sectors, including Corporate and Civil Litigation, Criminal, Consumer,Family, Arbitration and Corporate and stock exchange compliances. Under the tutelage of great leadership, the firm aspires to build long term relationship with its clients, through teamwork guided by integrity and principles of honesty, accountability and consistency. The firm understands the client perspective- the need for responsive legal advice, expertise, creativity and value. The firm represents a myriad of client base, including business houses, MNCs, Banks/FIs, public sector undertakings, NGOs besides Central and State Governments, ministries and departments.
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| MAH/454/2014 | MAHARASHTRA | BOMBAY |
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Reviews
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 pandey and wagh associates (Advocates & Compa : KINDLY CALL ON THIS NO 08291730768
Subject : Early hearing of medical negligence case in NCDRC
Question : Hello Sir, I am physically challenged person by birth and I have filed a medical negligence case in NCDRC which is pending from long time, I want to know if I can ask for an early hearing and disposal of my case in NCDRC, there is any provision in law for early hearing and disposal of cases in medical negligence cases for physically challenged people, if yes can you tell me the under which section and sub section I can demand for an early hearing and disposal of my complaint in NCDRC?
Answer by pandey and wagh associates (Advocates & Compa : KINDLY CALL ON 02262373189 AND 08291730768
Subject : What is arbitration
Question : What is arbitration and action under arbitration
Answer by pandey and wagh associates (Advocates & Compa : KINDLY CALL ON 02262373189 AND 08291730768
Subject : Regarding changes in the division of residential land between owners.
Question : Dear sir/madam, Near about 800 sq. yards of residential site was purchased from a a person by three sisters 15 years ago and the person who sold the site registered the land portions separately in each one's name. However, we would like to re-allocate the land portions due to some issues. 1) What is the legal procedure to be followed to re-adjust the registered land portions? Should we re-register the land with the new amendments? Some people have suggested an amendment agreement. IS it correct? If it is, please elaborate. 2) Who is empowered to make such changes in the document? Is the mutual agreement of the three sisters (the current land owners) sufficient? Or should the previous owner (who sold us the land) do the registration once again? 3) If any of the current owners want to sell their land portion to any third party, will there be any legal repercussions? Please clarify. Thank you for your time.
Answer by pandey and wagh associates (Advocates & Compa : KINDLY CALL ON 02262373189 AND 08291730768
Subject : Reverse Charge Mechanism
Question : My client is trading of T\Tax free agricultural product. i.e. Paddy In this case if he pay Transport charges. In this case Reverse charge applicable or not on transport charges?
Answer by pandey and wagh associates (Advocates & Compa : KINDLY CALL ON 02262373189 AND 08291730768
Subject : Off loaded from flight
Question : I was off loaded from the British Airways flight from British Airways flight on 23rd November. I Had valid ticket from New Delhi to New York. I am Permanent Resident of USA holding Green Card. My Green Card was initially valid till 24th October 2017 but its validity was extended by fixing a high security sticker. The Air line officer at the Delhi Airport said that he does not accept the validity extended by sticker and he treats my Green Card Expired. After being off loaded a few minutes later I made on the spot purchased Qatar Airways ticket and reached home (USA). But the Qatar ticket was twice more costly being spot purchase. Can I sue the air line for wrongful off-loading? I purchased the ticket at Ludhiana (Punjab). Can I sue the airline at Ludhiana? Or I should do so in USA. Consumer court?
Answer by pandey and wagh associates (Advocates & Compa : KINDLY CALL ON 02262373189 AND 08291730768
Subject : Fate of a Complaint Case filed under 156(3) for an offence of 506 IPC.
Question : A Compliant of 156(3) was filed by my mother- I was summoned by the court for an offence U/s 506 IPC. During the pendency of trial complaint died before framing of charge. Accused could not get the opportunity to cross-examine the complainant. However, evidence of CW1 i.e the son of the complainant were recorded and cross-examined, what he deposed was only hearsay. What could be the fate of the case? Does Section 244/245 will apply in the present matter? Can accuse demand discharge for not getting opportunity of cross examine of the material witness. Pls advice otherwise what relief may be for the accused.
Answer by pandey and wagh associates (Advocates & Compa : KINDLY CALL ON 02262373189 AND 08291730768
Subject : Fate of a Complaint Case filed under 156(3) for an offence of 506 IPC.
Question : A Compliant of 156(3) was filed by my mother- I was summoned by the court for an offence U/s 506 IPC. During the pendency of trial complaint died before framing of charge. Accused could not get the opportunity to cross-examine the complainant. However, evidence of CW1 i.e the son of the complainant were recorded and cross-examined, what he deposed was only hearsay. What could be the fate of the case? Does Section 244/245 will apply in the present matter? Can accuse demand discharge for not getting opportunity of cross examine of the material witness. Pls advice otherwise what relief may be for the accused.
Answer by pandey and wagh associates (Advocates & Compa : KINDLY CALL ON 02262373189 AND 08291730768
Subject : Property Acquired by Govt. without consent and no comp
Question : Our property has been acquired by Govt. without our consent and they have missed our name as well. Our name is not there in the govt. documents. The revenue deptt. told the funds have been submitted in the court. How to claim the compensation. Please advise. Thanks and Regards, Anita Sehgal
Answer by pandey and wagh associates (Advocates & Compa : KINDLY CALL ON 02262373189 AND 08291730768
Subject : Arrears of salary payable to a resigned employee
Question : I resigned from a co op bank when only 14 months due for my retirement on health grounds in may 17.our MOS was due since july13 & the new MOS was signed in Oct 17.. As per the clause in MOS ,resigned employee is not eligible to get arrears of salary from retrospective date.. Can I claim arrears of salary from July 13 to Sept 17?What is legal option available for me?
Answer by pandey and wagh associates (Advocates & Compa : KINDLY CALL ON 02262373189 AND 08291730768
Subject : Whether sitting of one extra person in the truck comes under violation of limitations as to use
Question : Dear Sir, My truck was covered under comprehensive policy with Sri Ram General Insurance Co. Ltd. & this truck met with accident last year. Apart from Driver & Cleaner[helper], one more person was in the truck i.e total three persons were in the truck which was mentioned in the police report. Also the cleaner / helper died in this accident. Sir, My OD Claim has been repudiated by saying that one extra person was travelling in the truck & this is the violation of ‘ LIMITATIONS AS TO USE’. Sir, As such I want to know whether sitting of one more person comes under the [violation of limitations as to use] & whether the decision taken by insurer is right or wrong. Regards, Suresh Kumar , Rohtak[ Haryana]
Answer by pandey and wagh associates (Advocates & Compa : KINDLY CALL ON 02262373189 AND 08291730768
Subject : Research study data protection
Question : I am the principal investigator of a reasearch study funded by the Department of Science and Technology. The study was completed and the paper was published. It has now come to my notice that there are people around me who wants to use the data I had collected for my study, for other purposes. I would like to prevent that from happening as all the data collected was my sole idea and hardwork. Please guide me as to how to prevent this.
Answer by pandey and wagh associates (Advocates & Compa : KINDLY CALL ON 02262373189 AND 08291730768
Subject : Section of Environmental Pollution Act 1986 so sentence and imprisonment under 19 15 16
Question : Section of Environmental Pollution Act 1986 so sentence and imprisonment under 19 15 16
Answer by pandey and wagh associates (Advocates & Compa : KINDLY CALL ON 02262373189 AND 08291730768
Subject : WHICH TYPE OF NOTICE TO BE GIVEN FOR VACATING OF THE SHOP
Question : Dear Sir, A shop was allotted by Municipal Committee before 13-14 years on rental basis[ monthly rent about Rs.800/= per month]. Before 7-8 years, a known fellow of me asked me to use the shop for six months. As my shop was empty at that time i.e before 7-8 years. So, I gave my shop to him for six month to him on trust. After six month, when I asked him to vacate the shop then he started fighting with me. Thereon, he started depositing rent in the municipal committee directly & started collecting the rent slips from the Municipal Committee. THE IMPORTANT POINT IN THIS CASE TO NOTE IS THAT THE RENT SLIPS ISSUED TO THAT PERSON BY THE MUNICIPAL COMMIITTEE IS STILL IN MY NAME [ i.e that person is depositing the rent on monthly basis in my name ]. ALSO ONE IMPORTANT POINT TO NOTE IS THAT DURING LAST YEAR I PREPARED BANK DRAFT FOR RENT OF THREE MONTHS FROM MY ACCOUNT[ THROUGH MY BANK ACCOUNT CHEQUE] & SENT THE SAME TO THE MUNICIPAL COMMITTEE, WHO RECEIVED THE SAME & MADE ENTRY OF THREE MONTHS RENT FROM MY SIDE IN THEIR ACCOUNT, 1] Thereby confirming the deposition of rent amount from my own bank account. 2] Also One more point to note is that before six month a legal counsel / advocate of mine sent notice to that fellow mentioning in the legal notice that shop was given from my side on ‘ Trust ‘ for six months only & mine legal counsel addressed him to vacate the same. Sir, Few my known legal experts are saying that the notice given by my councel / Advocate [ saying that the shop was given on trust basis, as mentioned in the legal notice] is wrong. Reason being, the shop has been allotted to the undersigned by municipal committee on rent basis. 3] When I asked to the Municipal Committee to tell about the ‘’ Allotment Conditions ‘’ with the help of RTI then MC could not reply & at last when the case gone to INFORMATION COMMISSION, Then there the Municipal Committee confessed by giving in writing that they[MC] have no record of the same. Now, In above circumstances, whether the legal notice given by my councel to that fellow is wrong or right & how to vacate the shop. Thanks, [ Shiv kumar]
Answer by pandey and wagh associates (Advocates & Compa : KINDLY CALL ON 02262373189 AND 08291730768
Subject : WHICH TYPE OF NOTICE TO BE GIVEN FOR VACATING OF THE SHOP
Question : Dear Sir, A shop was allotted by Municipal Committee before 13-14 years on rental basis[ monthly rent about Rs.800/= per month]. Before 7-8 years, a known fellow of me asked me to use the shop for six months. As my shop was empty at that time i.e before 7-8 years. So, I gave my shop to him for six month to him on trust. After six month, when I asked him to vacate the shop then he started fighting with me. Thereon, he started depositing rent in the municipal committee directly & started collecting the rent slips from the Municipal Committee. THE IMPORTANT POINT IN THIS CASE TO NOTE IS THAT THE RENT SLIPS ISSUED TO THAT PERSON BY THE MUNICIPAL COMMIITTEE IS STILL IN MY NAME [ i.e that person is depositing the rent on monthly basis in my name ]. ALSO ONE IMPORTANT POINT TO NOTE IS THAT DURING LAST YEAR I PREPARED BANK DRAFT FOR RENT OF THREE MONTHS FROM MY ACCOUNT[ THROUGH MY BANK ACCOUNT CHEQUE] & SENT THE SAME TO THE MUNICIPAL COMMITTEE, WHO RECEIVED THE SAME & MADE ENTRY OF THREE MONTHS RENT FROM MY SIDE IN THEIR ACCOUNT, 1] Thereby confirming the deposition of rent amount from my own bank account. 2] Also One more point to note is that before six month a legal counsel / advocate of mine sent notice to that fellow mentioning in the legal notice that shop was given from my side on ‘ Trust ‘ for six months only & mine legal counsel addressed him to vacate the same. Sir, Few my known legal experts are saying that the notice given by my councel / Advocate [ saying that the shop was given on trust basis, as mentioned in the legal notice] is wrong. Reason being, the shop has been allotted to the undersigned by municipal committee on rent basis. 3] When I asked to the Municipal Committee to tell about the ‘’ Allotment Conditions ‘’ with the help of RTI then MC could not reply & at last when the case gone to INFORMATION COMMISSION, Then there the Municipal Committee confessed by giving in writing that they[MC] have no record of the same. Now, In above circumstances, whether the legal notice given by my councel to that fellow is wrong or right & how to vacate the shop. Thanks, [ Shiv kumar]
Answer by pandey and wagh associates (Advocates & Compa : KINDLY CALL ON 02262373189 AND 08291730768
Subject : Injuction order for the agriculture land
Question : I have Agriculture land and neighbours trying to encroaching and disturbing for peaceful enjoyment and possession and therefore given the police compliant, whereas, the police sub inspector asking to obtain the Injuction order and then put the fencing . for getting the injunction order for the agriculture land what is the court fee. The Land value would approx Rs. 10 Lakhs.
Answer by pandey and wagh associates (Advocates & Compa : KINDLY CALL ON 02262373189 AND 08291730768
Subject : RIGHT TO INFORMATION
Question : CAN PERSONAL INFORMATION OF A LEADER LIKE INCOME TAX RETURNS BE OBTAINED UNDER RIGHT TO INFORMATION?
Answer by pandey and wagh associates (Advocates & Compa : KINDLY CALL ON 02262373189 AND 08291730768
Subject : How to deal with case if wife filed case under section 341 against me
Question : How to deal with case if wife filed case under section 341 against me
Answer by pandey and wagh associates (Advocates & Compa : KINDLY CALL ON 02262373189 AND 08291730768
Subject : how to vacant the shop
Question : a shop was alloted to me on rent basis by municipal comittee. A person requested to use the shop only for six months & nothing in writing was given by me to him. After six months he started collecting the rent slips from the municipal committee by depositing the rent but all the slips collected by him are still in my name. M.C is issuing rent slips in my name to him. Sir, how to vacant the shop from him.
Answer by pandey and wagh associates (Advocates & Compa : KINDLY CALL ON 02262373189 AND 08291730768
Subject : A
Question : All types of civil matters attended. Like specific performance, banking matters, motor accident cases, family matters, cargo damage cases etc.
Answer by pandey and wagh associates (Advocates & Compa : KINDLY CALL ON 02262373189 AND 08291730768
Subject : regarding 2005 amendment in hindu succession act
Question : sir, I am a hindu and i want to know women born before and married before can also lawfully claim for partition in joint family property.
Answer by pandey and wagh associates (Advocates & Compa : KINDLY CALL ON 02262373189 AND 08291730768
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 pandey and wagh associates (Advocates & Compa : KINDLY CALL ON 02262373189 AND 08291730768
Subject : divorce after getting decree of judicial separation
Question : divorce after getting decree of judicial separation
Answer by pandey and wagh associates (Advocates & Compa : KINDLY CALL ON 02262373189 AND 08291730768
Subject : Civil
Question : Property sold to me by cheating and fraud?
Answer by pandey and wagh associates (Advocates & Compa : KINDLY CALL ON 02262373189 AND 08291730768
Subject : Car rental company not returning security deposit
Question : Car rental company not returning security deposit
Answer by pandey and wagh associates (Advocates & Compa : KINDLY CALL ON 02262373189 AND 08291730768
