Free Legal Advice from Top Lawyers in India
Question : can i send a correction notice after the expiry 30 days statutory period
Subject : can i send a correction notice in a cheque bounce case after the expiry of 30 days
Answer By Lawyer : The best course is to get represent the cheque and send fresh dishonour notice
Sat Pal verma
Gomtinagar , Lucknow
Question : can i send a correction notice after the expiry 30 days statutory period
Subject : can i send a correction notice in a cheque bounce case after the expiry of 30 days
Answer By Lawyer : The best course is to get represent the cheque and send fresh dishonour notice
Sat Pal verma
Gomtinagar , Lucknow
Question : can i send a correction notice after the expiry 30 days statutory period
Subject : can i send a correction notice in a cheque bounce case after the expiry of 30 days
Answer By Lawyer : Dear Sir,
You may send a corrigendum of the legal notice and then you file the suit of summary recovery.
Question : can i send a correction notice after the expiry 30 days statutory period
Subject : can i send a correction notice in a cheque bounce case after the expiry of 30 days
Answer By Lawyer : Under the Act action to be initiated within 30 days. No action after 30 days only option is to represent the cheque for second time and initiate action within the limitation.Better to consult and take action with the local expert lower of your jurisdiction.
Question : can i send a correction notice after the expiry 30 days statutory period
Subject : can i send a correction notice in a cheque bounce case after the expiry of 30 days
Answer By Lawyer : no
abhishek sharma
Moradabad City , Moradabad
Question : can i send a correction notice after the expiry 30 days statutory period
Subject : can i send a correction notice in a cheque bounce case after the expiry of 30 days
Answer By Lawyer : no
abhishek sharma
Moradabad City , Moradabad
Question : can i send a correction notice after the expiry 30 days statutory period
Subject : can i send a correction notice in a cheque bounce case after the expiry of 30 days
Answer By Lawyer : no
abhishek sharma
Moradabad City , Moradabad
Question : can i send a correction notice after the expiry 30 days statutory period
Subject : can i send a correction notice in a cheque bounce case after the expiry of 30 days
Answer By Lawyer : no
abhishek sharma
Moradabad City , Moradabad
Question : can i send a correction notice after the expiry 30 days statutory period
Subject : can i send a correction notice in a cheque bounce case after the expiry of 30 days
Answer By Lawyer : no
abhishek sharma
Moradabad City , Moradabad
Question : can i send a correction notice after the expiry 30 days statutory period
Subject : can i send a correction notice in a cheque bounce case after the expiry of 30 days
Answer By Lawyer : no
abhishek sharma
Moradabad City , Moradabad
Question : can i send a correction notice after the expiry 30 days statutory period
Subject : can i send a correction notice in a cheque bounce case after the expiry of 30 days
Answer By Lawyer : Hello,
The respective correction can be incorporated depending upon the steps taken after the service/return of notice.
Thus advised to please disclose the complete facts and after we can move further.
thanks.
Sudhanshu Dixit
Indore Tillaknagar , Indore
Question : can i send a correction notice after the expiry 30 days statutory period
Subject : can i send a correction notice in a cheque bounce case after the expiry of 30 days
Answer By Lawyer : IF YOU ALLREDY SENT NOTICE IN STATUTORY PERIOD, THEN YOU CAN SEND THE CORRECTION NOTICE ANY TIME BEFORE THE CASE FILING IN COURT.
Adv K D Sheladiya
Surat City , Surat
Question : can i send a correction notice after the expiry 30 days statutory period
Subject : can i send a correction notice in a cheque bounce case after the expiry of 30 days
Answer By Lawyer : No you can not a correction notice after expiry 30 days statutory period
Question : can i send a correction notice after the expiry 30 days statutory period
Subject : can i send a correction notice in a cheque bounce case after the expiry of 30 days
Answer By Lawyer : Yes, you can send a notice again with correction with heading rejoinder notice. Contact 9710037568
Jagath ratchagan
Poonamallee , Tiruvallur
Question : can i send a correction notice after the expiry 30 days statutory period
Subject : can i send a correction notice in a cheque bounce case after the expiry of 30 days
Answer By Lawyer : No
You can't.
Sushama Sarangpure
Bagadganj , Nagpur
Question : can i send a correction notice after the expiry 30 days statutory period
Subject : can i send a correction notice in a cheque bounce case after the expiry of 30 days
Answer By Lawyer : der Section 138 of the Negotiable Instruments Act, the notice has to be dispatched within 30 days of the receipt of notice of dishonour from the bank. With the receipt of notice, the failure to pay has to be counted from 15 days of receipt of notice.
The receipt of the notice by the defaulter has no correlation with the case. The language as interpreted states that the notice has to be "sent" within 30 days of dishonour of the cheque and the payment should be made within 15 days of the receipt of notice. In case the address where the notice is sent is incorrect and the notice is not recevied, that is a triable issue and the court cannot dismiss the case at the outset on the ground of non receipt of the notice.
Applying the above clarification to the circumstances mentioned by you, the court is correct in allowing the complaint to proceed if the notice was dispatched within 30 days from the receipt of notice of dishonour from the bank.
