Articles
| Heading | Courtesy | Date |
|---|---|---|
| No Articles |
Shridhara Murthy (34 Years Exp)
Non-Disclosure agreement (Show More)
View Answers by this Lawyer (3)
Profile Views : 23425
News : 0 Articles : 0
Contact Details
Law Firm Name : Shridhara Murthy
Country : India
City : Bangalore
Area : J P Nagar
News
| Heading | Courtesy | Date |
|---|---|---|
| No News |
Practicing Since : 1990
Qualification : B.Sc. LL.B
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| KAR928/89 | Karnataka | Bangalore Bar Association |
Civil
Arbitration & ADR
Corporate & Regulatory
Consumer,Product&Service Liability
Contract & Drafting
Family & Divorce
Employment, Labor & Service
Motor Vehicles
Startup & Registrations
Miscellaneous
Pre Negotiated Services
Commercial, Business & Industry
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 Shridhara Murthy : You can file a Consumer Complaint before the Jurisdictional Court.
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 Shridhara Murthy : You can file a Consumer Complaint before the Jurisdictional Court.
Subject : forgery attempt
Question : I am 68 years old. ex-wife and children have forged a piece of paper and are trying to grab my property. i need to file a criminal case against them and GET THEM CONVICTED. if you can assure me this, please contact me. otherwise, I apologize for wasting your time. thanking you for the trouble.
Answer by Shridhara Murthy : You can file forgery case against them and also you can file Injunction suit before the Jurisdictional Court
