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 Details

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


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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