Articles
| Heading | Courtesy | Date |
|---|---|---|
| No Articles |
Sailesh Gupta (10 Years Exp)
Notary Service (Show More)
Badarpur (South Delhi), South Delhi
View Answers by this Lawyer (2)
Profile Views : 13901
News : 0 Articles : 0
Contact Details
Law Firm Name : Sailesh Gupta
Country : India
City : South Delhi
Area : Badarpur (South Delhi)
News
| Heading | Courtesy | Date |
|---|---|---|
| No News |
Practicing Since : 2014
Qualification : B.A.LLB
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| D/808/14 | Delhi | Saket Bar |
Civil
Consumer,Product&Service Liability
Criminal Law
Family & Divorce
High Courts (India)
Motor Vehicles
Miscellaneous
Languages
Subject : Can a American citizen born in India sell/transfer property to other in india
Question : MRI property in India
Answer by Sailesh Gupta : An Indian born American can sell/ transfer his property to the others in India. He got rights after taking birth in India. And can sell/ transfer the property to the others.
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 Sailesh Gupta : There is no special provision. But you can move an application for preponement of hearing and u can mention your all problems and reasons why u want to early hearing if your reasons would be genuine you will get the benefit of that.
