Contact Details

Law Firm Name : Srinivas p

Country : India

City : Vizag

Area : Gopalapatnam


Articles

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News

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Practicing Since :  2002

Qualification : MA HDSE LLM

About

Notary,Civil ,criminal ,insurance,DRT,Divorce,financial matters,real estate etc.,


Enrolment Details

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

 IT, Media & Telecom

 Employment, Labor & Service

 Motor Vehicles

 Startup & Registrations

 Supreme Court (India)

 Tribunals

 Miscellaneous

 Pre Negotiated Services

Languages

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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