Akash Keshav (9 Years Exp)

  Authority for Advance Rulings (Show More)   

 B.H.Colony , Patna

   View Answers by this Lawyer (1)

 Profile Views : 22510

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Contact Details

Law Firm Name : Akash Keshav

Country : India

City : Patna

Area : B.H.Colony


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Practicing Since :  2015

Qualification : BA llb

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Enrolment Details

Enrolment No Enrolment State Enrolment BAR
BR/988/2015 Bihar Bihar bar council

 Civil

 Arbitration & ADR

 Corporate & Regulatory

 Consumer,Product&Service Liability

 Contract & Drafting

 Criminal Law

 High Courts (India)

 Employment, Labor & Service

 Tribunals

 Commercial, Business & Industry

 Constitutional & Government

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Subject :  Will Deed Schedule

Question :  How can I mention the schedule of an apartment in a Will Deed? Do I have to include the (1)Description of entire Property, (2) description of undivided interest and then (3) Description of apartment?

Answer by Akash Keshav :  You will have to mention the boundaries of your flat along with the built up area and the super built up area with that you also have to provide the boundary of the apartment along with the built up and super built up area.

Subject :  Non compete Agreement

Question :  My first employer has sued me and my last employer claiming the breach of non-competence, confidentiality and non-solicitation agreement. The court notice was not served to me, but from my last employer I came to know about the lawsuit. How should I proceed kn this situation.

Answer by Akash Keshav :  As the suit has been filed against you it affects you directly so you can approach the court appear there and file a written statement as a party respondent in order to place your defense in the case.