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ADV RAKTIM PUJARI (6 Years Exp)
GST matters (Show More)
View Answers by this Lawyer (3)
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Contact Details
Law Firm Name : ADV RAKTIM PUJARI
Country : India
City : Sundergarh
Area : Rourkela
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Practicing Since : 2018
Qualification : B.Sc MBA LL.B
About
Professional Lawyer for Civil,Banking,Consumer disputes,RTI,Property,Cheque bounce matters
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| 803 | Odisha | Rourkela |
Civil
Consumer,Product&Service Liability
Contract & Drafting
Family & Divorce
High Courts (India)
Human Rights
Employment, Labor & Service
Motor Vehicles
Startup & Registrations
Supreme Court (India)
Taxation
Tribunals
Miscellaneous
Non Resident Indian (NRIs)
Pre Negotiated Services
Banking & Finance
Insolvency and Bankruptcy
Constitutional & Government
Immigration
Insurance
Real Estate & Construction
Languages
Subject : I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now.
Question : I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now. Neither the restaurant nor the food delivery chain has responded my complaint regarding the same. I want to take this to court and get the necessary damages. kindly guide regarding the process for the same.
Answer by ADV RAKTIM PUJARI : You should immediately send a Legal notice to the Restaurant mentioning about your claim.
If the restaurant will not respond to your notice,raise your complaint before District Consumer Forum without any delay.
For any advice in details ,Kindly contact me over phone.T/R
Subject : Gift deed
Question : If a gift deed is made by any member of the girls house after the death of the father and takes her sign can the deed be challenged later on ? (Under Hindu law)
Answer by ADV RAKTIM PUJARI : Matter needs to be clarified further so that further advice could be provided.Pls contact me over phone to guide you properly.
T/R
Adv Raktim Pujari
Subject : From whom should the damages be claimed after an accident?
Question : While driving to college one morning, my friend got into an accident where a drunken tempo driver hit her two-wheeler and fell down, suffering from minor injuries. The owner of the temp, however, claims he is not responsible if the driver was drunk because he was not working that early in the morning. Whom should I claim the damages from for the damage done to the vehicle as well as the costs of minor injuries?
Answer by ADV RAKTIM PUJARI : Pls call to my number or email for better understanding of your case.Further advice could be provided accordingly.
Regards
Adv Raktim Pujari
+91-7809819483,7008380659
E:advocateraktimpujari@gmail.com
