Practicing Since :  2006

Qualification : B.A.L,LL.B, Diploma In Cyber Law, Master in B

About

Respected My Self, M LAKSHMIKANTH ARYA, Practicing Advocate and the member of Advocate Association Bengaluru, since from 2006 and more fully working in Civil Litigation Side, Family Courts, Consumer Cases, Criminal Side and also doing works at Non Litigation Sector, like, Preparing Legal Opinion, Drafting of All kinds of DEEDS, Registration Process, Preparing Pleadings Etc. ARYA LAW CHAMBER is a Law Firm situated at Gayathrinagara, Bangalore. The Arya Law Chamber is established in the year 2014 at Seshadripuram, Bangalore, and later it was shifted to Gayahirnagar, Bengaluru. Since from 2014, The Law Chamber, we have conducted number of Civil Cases, Family Court matters, Consumer Cases and Criminal Matter and is reach tried to reach the Top category Lawyers in the Bangalore. This well-known establishment acts as a one-stop destination servicing customers both local and from other parts of Bangalore. Over the course of its journey, this business has established a firm foothold in its industry. The belief that customer satisfaction is as important as their products and services, have helped this establishment garner a vast base of customers, which continues to grow by the day. This business employs individuals that are dedicated towards their respective roles and put in a lot of effort to achieve the common vision and larger goals of the company. In the near future, this business aims to expand its line of products and services and cater to a larger client base. It is an effortless task in commuting to this establishment as there are various modes of transport readily available. It is at Gayatrinagar Main Road which makes it easy for first-time visitors in locating this establishment and the same is near to Kuvempu Metro Station. We are dealing with CIVIL CASES before the Bangalore Civil Courts and Honble High Court. Apart from the above we are also dealt with CONSUMER Cases, FAMILY CASES like Divorce, Custody of Children, Restitution of Conjugal Rights, Maintenance Recovery Cases before the Civil Courts or before the Hon’ble DRT, Lad Dispute before the Civil Courts or Before the Land Tribunals like AC Courts, DC Courts and Revenue Tribunals. Along with this we are dealing with Negotiable Instrument Case ( CHEQUE BOUNCE), ARBITRATION PROCEEDINGS and other Criminal Cases and Trials. Including the above we are also doing work with non litigation Sector like, Giving Legal Opinion, Drafting All kinds of DEEDS, Registration of Property, I.P. The staff at this establishment are courteous and prompt at providing any assistance. This establishment is functional from 08:30 - 22:30 daily and on Sunday it will works till 21:00hrs.

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