Advocate Mangesh Yeole  (9 Years Exp)

  Women & Child Matters (Show More)   

 Akola , Akola

   View Answers by this Lawyer (3)

 Profile Views : 27376

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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 Details

Enrolment No Enrolment State Enrolment BAR
MAH/3239/2015 Maharashtra Akola

 Civil

 Arbitration & ADR

 Corporate & Regulatory

 Consumer,Product&Service Liability

 Contract & Drafting

 Criminal Law

 Family & Divorce

 High Courts (India)

 Human Rights

 Employment, Labor & Service

 Motor Vehicles

 Startup & Registrations

 Tribunals

 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

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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 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