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Advocate (8 Years Exp)
Divorce (Show More)
Dwarka Sec-6 , South West Delhi
View Answers by this Lawyer (6)
Profile Views : 7330
News : 0 Articles : 0
Contact Details
Law Firm Name : Advocate
Country : India
City : South West Delhi
Area : Dwarka Sec-6
News
| Heading | Courtesy | Date |
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| No News |
Practicing Since : 2016
Qualification : Ballb
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| P | P/275/2017 | Punjab and Haryana |
Criminal Law
Family & Divorce
High Courts (India)
Languages
Subject : Child visitation rights
Question : My child lives with his mother in a different city. His mother is not letting me meet him for many months....ever since i had a healrh issue early last year. Please advise about my rights in such a situation
Answer by Advocate : Thanks for the query .
you can File a custody case in which you can seek visitation rights to Your child for the time being the case will be pending
for more clarification You need to tell about your health issue in detail.
Subject : How to represent father in court he is a paralysis patient now
Question : My father constructed a house in 1998. and left about 5 feet of place on the backside of my house due to vaastu. The person who is constructed house on our backside moved into our site. We make a petition in the court in the name of my father. but he attacked paralysis in 2015. He is unable to speak. I urged the court to allow me on behalf of my father. but they didn't allowed me. Is there any chance to attend the court on behalf of my father?
Answer by Advocate : Thanks For the query
If your father is able to use his hands than get a special power of attorney executed in your favor and yes you can attend the court hearing on behalf of your father by filing his medical records in court.
For more clarification please Contact. 9891940589 adv Swati Sharma
Subject : Blood stained pills
Question : I would like to know if I can sue Walmart pharmacy for giving me a prescription drug (pills) with blood stains on them??
Answer by Advocate : Yes yu can
Subject : Regarding payment of wages by government.
Question : Sir I am a government teacher working in a school .Government has not paid us our monthly salary alongwith other employees citing budget shortage.It has been more than 4 months that we have not been paid salary inspite of giving notices through our teachers union.Sir ,what action can we take regarding this?
Answer by Advocate : Thanks and Regards Advocate Swati Sharma
Your union has to give a legal notices to your higher authority and also the concerned authority to resolve salary problems, file a writ in high court
Subject : Regarding payment of wages by government.
Question : Sir I am a government teacher working in a school .Government has not paid us our monthly salary alongwith other employees citing budget shortage.It has been more than 4 months that we have not been paid salary inspite of giving notices through our teachers union.Sir ,what action can we take regarding this?
Answer by Advocate : Thanks and Regards Advocate Swati Sharma
Your union has to give a legal notices to your higher authority and also the concerned authority to resolve salary problems, file a writ in high court
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer by Advocate : Contact with me on my mail then I will you guide
Thanks and regard advocate Swati sharma
