Naman Gupta (13 Years Exp)
Banking Matters (Show More)
Saket (South Delhi), South Delhi
View Answers by this Lawyer (5)
Contact Details
Law Firm Name : Naman Gupta
Country : India
City : South Delhi
Area : Saket (South Delhi)
Practicing Since : 2011
Qualification : LLB
About
Naman Gupta Law firm
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| 3057 | Delhi | Delhi High Court, Delhi District Court, Gurga |
Civil
Arbitration & ADR
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Subject : Information about Writ Petition.
Question : Hello Sir, I have filed second time complaint in NCDRC after the discovery of new facts based on fresh and continues cause of action in my medical negligence case. After giving ample evidence from 4 doctors the judges have given judgement that the case is not maintainable the second time and there is no medical negligence in my case.
I have filed a Review Application in the above matter and it is over a month but the judgement is not yet pronounced.
In the mean while I was thinking whether I can file a Writ Petition in Supreme Court in my medical negligence case as I have not got natural justice from any court in the past 15 years.
The NCDRC has held the operating surgeon guilty for not taking consent of the adult patient in my first complaint which was decided by the court in 2014, but the court has overlooked the illegalities of the hospital and other mistakes of the surgeon as not doing pre-operative test, doing incomplete operation, not attending the post operative complications, not doing post-operative test as advised by the visiting doctors etc. because of which my disability is increased and I am not able to earn my livelihood.
Under all this points can we file a Writ Petition in Supreme Court??
Answer by Naman Gupta : I would suggest you to file a SLP in your matter in Supreme Court.
Moreover, I would be I a better position to assist you better once I could see your file
Subject : Can NI 138 and IPC 420 be filed together?
Question : I have filed NI 138. The respondent absconded because he cheated another 14 persons like me and also filed IP case. After 5 months of NI 138 filed against him, then I moved to SP office and put FIR against him by IPC 406 and 420. My question is Can NI 138 and IPC 420 be filed together?
Answer by Naman Gupta : 138 NI act and 420 IPC can be filed simultaneously. And if there are other 14 persons are victims and if you have details off all 14 victims, then all of you must file a class action against the accused.
Subject : Can I file a case if some one has captured my house for more than 50 years
Question : My grandpa sold a plot and died we are not sure it was sold or not because that man purchased another plots in the same sheet 243 which was 1266 and doubt is on 1267 plot issue is that after 1267 there was few portion of 1265 which he also merged with 1267 and constructed 1st floor building on 1267 and left portion of 1265 we have papers of left portion of 1265 which he has illegally captured and never revealed the secret can I file a case after 50 years of grandfathers death.
Answer by Naman Gupta : Yes. You can file a case for illegal trespass as well as eviction petition for claiming possession of your property even after 50 years. Condition is that documents must clearly show that you are the owner or your ancestors wet the owners and the person in illegal possession has no right over the property.
Subject : Can NI 138 and IPC 420 be filed together?
Question : I have filed NI 138. The respondent absconded because he cheated another 14 persons like me and also filed IP case. After 5 months of NI 138 filed against him, then I moved to SP office and put FIR against him by IPC 406 and 420. My question is Can NI 138 and IPC 420 be filed together?
Answer by Naman Gupta : YES
Subject : Family settlement
Question : Mother dies after signing unregistered MoU of family settlement among her adult living children.
Question is does the MoU in question have any legal binding on signatories of the MoU?
Answer by Naman Gupta : YES the said MOU can have a binding force but by saying this I also insist that you should get is checked with an advocate to have a more clear view because I can also provide a concrete view only after going through the doucment.
