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Srinivas p (22 Years Exp)
Arbitration - International (Show More)
View Answers by this Lawyer (3)
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Contact Details
Law Firm Name : Srinivas p
Country : India
City : Vizag
Area : Gopalapatnam
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Practicing Since : 2002
Qualification : MA HDSE LLM
About
Notary,Civil ,criminal ,insurance,DRT,Divorce,financial matters,real estate etc.,
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| AP/1895/2002 | AP | Visakhapatnam, high court of Ap |
Civil
Arbitration & ADR
Corporate & Regulatory
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
High Courts (India)
Human Rights
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Employment, Labor & Service
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Pre Negotiated Services
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Subject : Property Acquired by Govt. without consent and no comp
Question : Our property has been acquired by Govt. without our consent and they have missed our name as well. Our name is not there in the govt. documents. The revenue deptt. told the funds have been submitted in the court. How to claim the compensation. Please advise. Thanks and Regards, Anita Sehgal
Answer by Srinivas p : Sir you filed the cheque petition in the court where they are deposited.
Subject : Consumer Protection (Non Advocate) Regulation Act 2014 formed by NCDRC.
Question : I want to know as per consumer protection (non advocate) regulation act 2014 formed by NCDRC, if an advocate has taken accreditation of any state consumer forum on that basis can he appear in National consumer forum?
Answer by Srinivas p : Yes he can appear
Subject : Can a American citizen born in India sell/transfer property to other in india
Question : MRI property in India
Answer by Srinivas p : He can
