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Anilesh Tewari (9 Years Exp)
Excise Matter (Show More)
View Answers by this Lawyer (2)
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Contact Details
Law Firm Name : Anilesh Tewari
Country : India
City : Lucknow
Area : Vikas Nagar
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Practicing Since : 2015
Qualification : B.A.LL.B.
About
Advocate Anilesh Tewari has been practicing and handling cases independently with a result oriented approach, both professionally and ethically and has now acquired many years of professional experience in providing legal consultancy and advisory services. Advocate Anilesh provides services in various field of civil laws, criminal laws, family law, consumer cases, property, cheque bounce cases, arbitration matters and drafting and vetting of various agreements and documents. Advocate Anilesh enrolled with the Bar Council of Uttar Pradesh in 2015. He is a member of the Oudh Bar Association.
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| Uttar Pradesh | Bar Council of Uttar Pradesh |
Civil
Arbitration & ADR
Corporate & Regulatory
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
High Courts (India)
IP, Trademark & Copyright
Startup & Registrations
Supreme Court (India)
Tribunals
RERA
Non Resident Indian (NRIs)
Languages
Subject : divorce after getting decree of judicial separation
Question : divorce after getting decree of judicial separation
Answer by Anilesh Tewari : By taking the same grounds on which the judicial separation has been sought you can also apply for divorce and can in the said petition mention about the judicial separation decree.
Subject : ESTABLISHMENT
Question : Employer threatening to pay Rs.5 lacs stating the client involved in cheatng the company by giving one project to others, and telling he is having audio recording evidence.
Answer by Anilesh Tewari : He is just threatening you, do not worry about such false and baseless threats being imposed upon you
