Contact Details

Law Firm Name : Sharanagouda S Patil

Country : India

City : Bangalore

Area : Vijayanagar (Bangalore)


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Practicing Since :  2003

Qualification : B.Com, LL.B, C A (Inter) C S (Exe)

About

Mr. S S PATIL has been practising independently since 2001. To gain expertise in several cases . He serves as a Panel Advocate for reputed companies, like MANTRI DEVELOPERS, B.E. BILLIMORIA AND CO.LTD , etc.,. He has handled numerous transactions pertaining DIVORCE like as child custody, maintenance etc.,NI Act, Property Documentation, verification of property documents , consumer disputes and TAX LAWS, LABOUR AND EMPLOYMENT Etc., He is a member of the Bangalore High Court Bar Association and Advocates Association Bengaluru, which is Biggest Advocate Association in ASIA. !!.


Enrolment Details

Enrolment No Enrolment State Enrolment BAR
754/2003 Karnataka KARNATAKA , BANGALORE

 Civil

 Arbitration & ADR

 Corporate & Regulatory

 Consumer,Product&Service Liability

 Contract & Drafting

 Criminal Law

 Family & Divorce

 High Courts (India)

 Human Rights

 IT, Media & Telecom

 IP, Trademark & Copyright

 Employment, Labor & Service

 Motor Vehicles

 Startup & Registrations

 Taxation

 Tribunals

 Miscellaneous

 RERA

 Non Resident Indian (NRIs)

 Pre Negotiated Services

Languages

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Subject :  Car rental company not returning security deposit

Question :  Car rental company not returning security deposit

Answer by Sharanagouda S Patil :  CONSULT ME AND SEND THEM LEGAL NOTICE

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 Sharanagouda S Patil :  If the employer is threatening you, lodge a complaint and no need to pay 5 lakh, consult and discuss more

Subject :  CHEQUE DISHONOURED PRESENTED BY THIRD PARTY

Question :  NEGOTIABLE INSTRUMENT. A BANK CHEQUE HAS BEEN ISSUED IN FAVOUR X BY Y (ORIGINAL OWNER OF THE FIRM). IN TURN X ENDORSED THE CHEQUE FOR PAYMENT TO Z. NOW Z IS THE OWNER FOR THE PAYMENT. AT THIS POINT, CHEQUE WAS PRESENTED BY Z AND WHICH WAS DISHONORED DUE TO INSUFFICIENT FUNDS. IS IT POSSIBLE TO SEEK JUSTICE FROM THE COURT THROUGH FILING A SUIT BY Z ON Y (OGINIAL ISSUER OF THE CHEQUE) TO GET PAYMENT ORDERS.

Answer by Sharanagouda S Patil :  Yes, definitely you can file a suit against them.