udit chaudhary (9 Years Exp)

  Information Technology-Other (Show More)   

 Bijnor , Bijnor

   View Answers by this Lawyer (3)

 Profile Views : 12705

 News : 0  Articles : 0

Contact Details

Law Firm Name : udit chaudhary

Country : India

City : Bijnor

Area : Bijnor


Articles

Heading Courtesy Date
No Articles

News

Heading Courtesy Date
No News

Practicing Since :  2015

Qualification : ll.b.+ 3year b.com

About

Enrolment Details

Enrolment No Enrolment State Enrolment BAR
7205 uttar pardesh bar council of up

 Consumer,Product&Service Liability

 Criminal Law

 Family & Divorce

 IT, Media & Telecom

 IP, Trademark & Copyright

 Motor Vehicles

 Startup & Registrations

 Miscellaneous

Languages

Can't read the image? click here to refresh.

Enter the code :

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 udit chaudhary :  where's you from call me i will tell you on call

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 udit chaudhary :  where's you from call me i will tell you on call

Subject :  Can I file a case if some one has captured my house for more than 20 years

Question :  My grandpa sold one house and died but the party captured another house and merged it together we were not aware of that so can I file a case for more than 20 years

Answer by udit chaudhary :  yes if you have legal documents your house you can file case in civil court