Practicing Since :  2001

Qualification : LL.M

About

Specialised in various aspects of legal services from drafting, pleading, conveyancing& pre-trial practice through to trial including: • Property/Real Estate from search/opinion, declaration/injunction, deeds-drafting/conveyance/registration/completion. • Vetting title deeds, giving title opinion for creation of equitable mortgages, causing searches in Registration office, general Banking disputes etc. • Compliancing for Start Ups, Legal Consultations and Company Formations. • Drafting and pleadings, motions, orders, interrogatories, requests for production, settlement proposals, opinion letters, demand letters, contracts, legal briefs/memoranda, and various client correspondence; • Trade/Patents and Intellectual Property Rights; • Alternative Dispute Resolution including Arbitration matters under Arbitration & Conciliation Act, 1996 and International Arbitration; • Debt Recovery proceedings before the Debt Recovery Tribunals under Debt Recovery laws and SARFAECI Act, 2002. • Competitions Act- made research and lectures in Education Forum. • Proceeding under section 138 of N.I. Act, Default proceedings both credit cards & loans • Corporate/Company and Bank Disputes before their respective Forums and Tribunals; • Attending and/or representing clients at hearings, depositions, settlement conferences, mediation, pre-trial conferences, and trial; • Conducting extensive legal research, both traditionally and electronically; • Routinely defended clients in all aspects of civil, criminal and family/matrimonial cases; • Handling all aspects of Family/Matrimonial Law cases including highly contentious disputes like IPC 498, DV Act, Sec 125 CrPC, Restitution of Conjugal Rights, Matrimonial and Alimony Suits, Child custody and visitation disputes • Successfully and regularly settled difficult cases to client’s satisfaction and routinely drafted, filing, contesting corresponding marital settlement agreements. Divorce both mutual and contested. • Handling issues relating to Family Business Law in matters involving smooth Succession Plan, Estate and Governance Planning AND Tax savings Schemes. • Criminal Cases—Prosecution and defence of both Summon & Warrant Cases, Bail—Anticipatory & Regular i.e. Before and after arrest • All forms of Writ remedies.

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