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Advocate Mangesh Yeole (9 Years Exp)
Personal Property (Show More)
View Answers by this Lawyer (3)
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Contact Details
Law Firm Name : Advocate Mangesh Yeole
Country : India
City : Akola
Area : Akola
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Practicing Since : 2015
Qualification : LLB
About
I have 5 member experience team for handling different type of legal cases.
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| MAH/3239/2015 | Maharashtra | Akola |
Civil
Arbitration & ADR
Corporate & Regulatory
Consumer,Product&Service Liability
Contract & Drafting
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High Courts (India)
Human Rights
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Motor Vehicles
Startup & Registrations
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Miscellaneous
RERA
Non Resident Indian (NRIs)
Pre Negotiated Services
Antitrust & Trade Regulation
Banking & Finance
Insolvency and Bankruptcy
Commercial, Business & Industry
Estate Planning
Entertainment, TV & Movies
Environmental
Constitutional & Government
Medical, Pharma & Healthcare
Insurance
International Law
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 Advocate Mangesh Yeole : You need to said legal notice to restaurant and food deliver chain by advocate. Thereafter you have to file case before consumer forum and claim your expense.
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 Advocate Mangesh Yeole : Dear Sir
Did you file FIR against the truck driver in local police station. If yes then you can file application for compensation before Motor accident Tribunal. For more details please call me.
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 Advocate Mangesh Yeole : Dear Sir
In Maharashtra Rs. 200/- court fees for cheque of Rs. 10000/-
It's multiple by 200/- by each 10000
