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Sunil Kumar Sharma (14 Years Exp)
Authority for Advance Rulings (Show More)
View Answers by this Lawyer (4)
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Contact Details
Law Firm Name : Sunil Kumar Sharma
Country : India
City : Doda
Area : Bhaderwah
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Practicing Since : 2010
Qualification : LLB
About
Practising in civil, criminal, family, banking and revenue matters
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| JK-513/2010 | Jammu and Kashmir | Bar Association Jammu |
Arbitration & ADR
Criminal Law
Family & Divorce
Employment, Labor & Service
Motor Vehicles
Tribunals
Miscellaneous
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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 Sunil Kumar Sharma : Cheque has been issued in favour of X by Y do Y owes his liability towards X only
Subject : A pending suit to decide weather person will be eligible for pension
Question : During the pendancy if a suit an SBI employee and after retirement in 2 years the employee died ( the suit is still continuing ) After some years the suit got decided and the allegations on the person was removed and the person was reinstated in service and was given a normal retirement. What are some of the case laws on this situation? And iss the employee still eligible for commutation of pension or not ?
Answer by Sunil Kumar Sharma : Need more clearance to guide you properly
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 Sunil Kumar Sharma : Family settlement even if unregistered is binding upon the parties. For further details provide the copy of MOU
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 Sunil Kumar Sharma : Yes both can be filed together
