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Sat Pal verma (17 Years Exp)
Suit for Declaration (Show More)
View Answers by this Lawyer (5)
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Contact Details
Law Firm Name : Sat Pal verma
Country : India
City : Lucknow
Area : Gomtinagar
News
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Practicing Since : 2007
Qualification : M.A.(ECO.)LL.B
About
Specialisation in Banking and Corporate Laws
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| UP120/2007 | UTTAR PRADESH | UP Bar Association |
Civil
Corporate & Regulatory
Contract & Drafting
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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
