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Sangeeta H. Kapre (23 Years Exp)
Master Servant agreement (Show More)
View Answers by this Lawyer (3)
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Contact Details
Law Firm Name : Sangeeta H. Kapre
Country : India
City : Thane
Area : Thane
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Practicing Since : 2001
Qualification : M.A., LL.M
About
Nearly 17 years of experience in handling Legal Affairs & litigation, dispute resolution, petitions. Successfully representing the clients before the Session & District Courts Thane, Civil Judge Junior Division and Senior Division, District Consumer Disputes Redressal Forum Thane, Co-operative Court Thane, Co-Operative Registrar Thane, Tahsildar Courts Thane, Sub-Divisional Officers Courts Thane, Family Court Thane, and other statutory and legal Forums.
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| MAH/3050/2001 | Maharashtra | Bombay |
Civil
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
Banking & Finance
Child Laws
Languages
Subject : Problem in getting refund of land purchase
Question : In my case the land developer has exceeded the originally proposed schedule and also he has changed the originally proposed location. I have chosen not to proceed with the purchase and have sought refund of the amount paid however the seller is making excuses and is not willing to release funds.
Answer by Sangeeta H. Kapre : As per your query
You have two remedies against the land developer that is you can send notice to him under consumer act and RERA act thereafter file complaint against him before consumer forum. Simultaneously you can make application/complaiant against him under RERA Act that is Real Estate Regulation Act.
Regards
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 Sangeeta H. Kapre : As per your query
you can file complaint to F &D Authorities that is Food and Drugs Authorities along with bills ..
you can send notice under consumer act thereafter file complaint before consumer forum and can ask for the compensation from them.
regards
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 Sangeeta H. Kapre : As per your Query
You are biological father of the child and having right to claim the custody of the child by filing custody petition in the Family court . You can make an interim application praying for the access/meeting of the child till the disposal of the petition.
Regards,
Mob: 98194 42758 .
