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Saptarshi Paul (14 Years Exp)
Domestic violence (Show More)
View Answers by this Lawyer (6)
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Contact Details
Law Firm Name : Saptarshi Paul
Country : India
City : Tinsukia
Area : Tinsukia
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Practicing Since : 2010
Qualification : M.Com LLB
About
PRACTISING BOTH CIVIL AND CRIMINAL LAW
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| 491/2010 | BAR COUNCIL OF ASSAM ETC. | TINSUKIA BAR ASSOCIATION |
Civil
Arbitration & ADR
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
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Subject : What should
Question : What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.
Answer by Saptarshi Paul : Whenever she indulge in quarrel then immediately try to make information & General Diary entry at nearest Police Station.
Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Answer by Saptarshi Paul : Minor girl will be Custody under Wife .
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 Saptarshi Paul : No, wait for summon, once you get summon you can pray before court for regular bail.
Subject : EITHER THE SHOP MAY GOT VACATE OR MAY GO IN THE CUSTODY OF MUNICIPAL COMMITTEE
Question : A Shop was allotted before 20-22 years to the undersigned by Municipal Committee, Haryana on monthly depositing of Rs. 600/= per month, which at present is Rs.800/= per month. The Shop has been issued in my name. Before 8-10 years, on faith / trust of any person, the same shop was given by the undersigned to that person for using the same for 10-12 months but that person[ to whom the shop was given by the undersigned] started depositing monthly amount of Rs. 800/= directly in the Municipal committee, HOWEVER THE SLIPS ISSUED BY THE MUNICIPAL COMMITTEE ARE STILL IN MY NAME, TO WHOM THAT FELLOW IS COLLECTING FROM THE MUNICIPAL COMMITTEE. Secondly, that person is not vacanting my shop. ---- Two important points to note in this case is that on the advice of any fellow when I asked Municipal Committee to give the terms & conditions on which the shop was granted to the undersigned with the help of RTI, then Municipal Committee confessed by given in writing [ in the court of State Commission, Chandigarh] that they have no idea of rules / regulations of allotting this shop to the undersigned. ---Last year a legal councel sent a notice to the person keeping the shop at present from my side asking him that the said shop was given to him in emergency for 6-8 months use only & asked him to vacate the shop. NOW ALMOST EVERY FELLOW SAYS THAT THE THE WRONG NOTICE HAS BEEN SERVED BY MY LEGAL COUNCEL BEFORE ONE YEAR. --- Sir, On what basis my this above shop can be vacate. There can be any type of mishappening in this shop as it is in my name. So, I want whether the shop may got vacate or if not possible of vacate, then the same may go into the custody of Municipal Commiitee. I AM READY TO ENGAGE ANY LEGAL COUNCEL WHO WITH GUARNTEE AN HELP ME IN EITHER VACATING OF THE SHOP OR MAKING THE SAME IN CUSTODY OF MUNICIPAL COMMITTEE
Answer by Saptarshi Paul : File civilly suit
Subject : Court fees cost in N. I case
Question : What is the structure of court fee to be filed with cheque bounce case
Answer by Saptarshi Paul : no court fees required for filling of NI case
Subject : Court fees cost in N. I case
Question : What is the structure of court fee to be filed with cheque bounce case
Answer by Saptarshi Paul : no court fees required for filling of NI case
