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Law Firm Name : Sat Pal verma

Country : India

City : Lucknow

Area : Gomtinagar


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Practicing Since :  2007

Qualification : M.A.(ECO.)LL.B

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Specialisation in Banking and Corporate Laws

Enrolment Details

Enrolment No Enrolment State Enrolment BAR
UP120/2007 UTTAR PRADESH UP Bar Association
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Subject :  can i send a correction notice in a cheque bounce case after the expiry of 30 days

Question :  can i send a correction notice after the expiry 30 days statutory period

Answer by Sat Pal verma :  The best course is to get represent the cheque and send fresh dishonour notice

Subject :  can i send a correction notice in a cheque bounce case after the expiry of 30 days

Question :  can i send a correction notice after the expiry 30 days statutory period

Answer by Sat Pal verma :  The best course is to get represent the cheque and send fresh dishonour notice

Subject :   biometric attendance

Question :  Sir i am working as deputy executive engineer in govt of andhra pradesh ,recently my higher officer surronderd my Services to next office for the shake of not done biometric attendance ,but am purly field officer is biometric attendance mamdatary pl post any judgements in this regard

Answer by Sat Pal verma :  If you have field duties ask for waiver giving reasons that it is not possible to attend office to mark bio metric attendance

Subject :   biometric attendance

Question :  Sir i am working as deputy executive engineer in govt of andhra pradesh ,recently my higher officer surronderd my Services to next office for the shake of not done biometric attendance ,but am purly field officer is biometric attendance mamdatary pl post any judgements in this regard

Answer by Sat Pal verma :  If you have field duties ask for waiver giving reasons that it is not possible to attend office to mark bio metric attendance

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 Sat Pal verma :  Third party cannot initiate action under Sec138 of NIAct. Third party can file suit for recovery

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 Sat Pal verma :  Third party cannot initiate action under Sec138 of NIAct. Third party can file suit for recovery