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Meghavi J. Gajjar (12 Years Exp)
Guardians & Wards Act (Show More)
View Answers by this Lawyer (3)
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Contact Details
Law Firm Name : Meghavi J. Gajjar
Country : India
City : Rajkot
Area : Mavdi
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Practicing Since : 2012
Qualification : B.com, LL.B.
About
Advo. Meghavi. J. Gajjar
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| G/2489/2012 | Gujarat | Rajkot |
Arbitration & ADR
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Subject : mentally tortured by employer
Question : Working for insurance company ...in this situation like kovid 19 , lockdown is continue in all over India . company is strictly advice to not to go out and stay home but other side SR. Management including MD CEO is putting pressure indirectly to employee to get the production and giving mentally tortured with help of HR.getting threatened to hold salary, termination of job. Is there any solution to get rid of all this kind of nonsense which bus getting affected thousand of employee.
Answer by Meghavi J. Gajjar : First of all don't threaten for hold of salay as gov. Issue guidelines for employers to not hold salary..
Second assure them that you are working at home and online and does best of yours.. in this pandemic covid 19 can't go out from home as per guidelines of government and so it will loss of health of related person and company reputation issue also arises..
Be calm and just handle the situation...
If necessary give them it in writing with witty words...
Hope for the best.
Subject : mentally tortured by employer
Question : Working for insurance company ...in this situation like kovid 19 , lockdown is continue in all over India . company is strictly advice to not to go out and stay home but other side SR. Management including MD CEO is putting pressure indirectly to employee to get the production and giving mentally tortured with help of HR.getting threatened to hold salary, termination of job. Is there any solution to get rid of all this kind of nonsense which bus getting affected thousand of employee.
Answer by Meghavi J. Gajjar : First of all don't threaten for hold of salay as gov. Issue guidelines for employers to not hold salary..
Second assure them that you are working at home and online and does best of yours.. in this pandemic covid 19 can't go out from home as per guidelines of government and so it will loss of health of related person and company reputation issue also arises..
Be calm and just handle the situation...
If necessary give them it in writing with witty words...
Hope for the best.
Subject : Can I file a case if some one has captured my house for more than 50 years
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Answer by Meghavi J. Gajjar : U can file case when u receive the information of fraud no matter how old.
It will become criminal matter but it will bit hardwork of getting proved
Subject : Can I file a case if some one has captured my house for more than 50 years
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Answer by Meghavi J. Gajjar : U can file case when u receive the information of fraud no matter how old.
It will become criminal matter but it will bit hardwork of getting proved
