Articles
| Heading | Courtesy | Date |
|---|---|---|
| No Articles |
Manoj Kumar, Advocate (11 Years Exp)
Telecom Regulatory Authority of India (TRAI) (Show More)
View Answers by this Lawyer (13)
Profile Views : 49259
News : 0 Articles : 0
Contact Details
Law Firm Name : Manoj Kumar, Advocate
Country : India
City : Central Delhi
Area : Supreme Court
News
| Heading | Courtesy | Date |
|---|---|---|
| No News |
Practicing Since : 2013
Qualification : B.COM, LL.B, LL.M
About
Manoj kumar, Advocate is practicing advocate before Hon'ble Supreme Court of India, High Courts, ITAT, CESTAT, NCLT, NCLAT, Consumer Court, District & Session Court and other Tribunals since last 5 years and having office at New Delhi as well as Chandigarh. New Delhi:- House No. C107-B, SECTOR 20 NOIDA-201301 Chandigarh Office: SCO 74-75, 2nd Floor, Sector 45-C, Chandigarh -160047
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| P/1144/2013 | CHANDIGARH | BAR COUNCIL OF PUNJAB & HARYANA |
Civil
Arbitration & ADR
Corporate & Regulatory
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
High Courts (India)
IT, Media & Telecom
IP, Trademark & Copyright
Employment, Labor & Service
Motor Vehicles
Supreme Court (India)
Taxation
Tribunals
Miscellaneous
RERA
Non Resident Indian (NRIs)
Pre Negotiated Services
Languages
Subject : Homosexuality
Question : What charges can we try on the doctor who claims to cure homosexuality?
Answer by Manoj Kumar, Advocate : i think its professional competence of doctor who claim it but unless the patient approach him, how could he cure homosexuality. thus no cause of action would arises to charge doctor in your case. thank you
Subject : Need guidance in judgment matter. ?
Question : I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?
Answer by Manoj Kumar, Advocate : you should file review petition.
Subject : I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now.
Question : I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now. Neither the restaurant nor the food delivery chain has responded my complaint regarding the same. I want to take this to court and get the necessary damages. kindly guide regarding the process for the same.
Answer by Manoj Kumar, Advocate : you need to collect evidence in proof of grievances and need to reach to the advocate who practice in local court.
Subject : Court fees cost in N. I case
Question : What is the structure of court fee to be filed with cheque bounce case
Answer by Manoj Kumar, Advocate : nominal amount say below Rs.500/-
Subject : Draft of legal notice to the builder for damage of flat
Question : A flat was purchased from a builder Whe n handed over leakage prioblem. And now the buider is not able to rectify the problem and is not givig the possession of the flat
Answer by Manoj Kumar, Advocate : hi,
Mayuri M,
i have gone through your one sentenced issue, your case is very much fit for issuing legal notice and call upon them to make good the loss caused to you. you may contact my at nice eight triple five zero one zero one zero
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 Manoj Kumar, Advocate : Dear Nitin Saple,
on the basis of above cause of action writ petition is not maintainable in the eyes of law but you can approach supreme court by filing appeal against order of NCDRC. you may contact me for filing appeal in supreme court. nine 8555 zero one 010
Subject : Need guidance in judgment matter. ?
Question : I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?
Answer by Manoj Kumar, Advocate : on the basis of discovery of new facts, you could only file review petition
Subject : Medical Negligence case
Question : I had filed a medical negligence case for 2nd time in NCDRC in 2016 ( Under Fresh and Continues cause of action and discovery of new facts due to past medical negligence), which was admitted but later it was dismissed on maintainability 2019. Again I filed a Review Application in NCDRC against the Judgement passed by NCDRC. Last week NCDRC has dismissed the Review Application also. Now what are the legal options available for me to proceed in this matter? Please guide.
Answer by Manoj Kumar, Advocate : I hv answered already
Subject : Appeal in Supreme Court
Question : I had filed a medical negligence case in NCDRC, first complaint (CC) In NCDRC in 2016. Which was decided and the judgment was pronounced in November 2019, which was received by me in last week of December 2019. Against that judgment I had filed a Review Application in NCDRC in the month of January which was decided and judgment was pronounced and I received the judgment copy on 29th February. Now I want to know how I can appeal in Supreme Court? Whether I have to file a Civil Appeal in Supreme Court or I have to file a SLP in Supreme Court? If I want to file a Civil Appeal then I have to file the Civil Appeal against the NCDRC main judgment or I have to file the Civil Appeal against the NCDRC Review Application judgment? What is the limitation period to file an appeal in Supreme Court under Civil Appeal? What is the Limitation period to file an appeal in Supreme Court under SLP
Answer by Manoj Kumar, Advocate : i am supreme court practitioner so you may call me at nine eight triple 5-01010 . i will file your petition
Subject : questionWhy do some groups require special human rights?
Question : questionWhy do some groups require special human rights?
Answer by Manoj Kumar, Advocate : general question cant be answered
Subject : Whether compramise degree be challenged
Question : What should we do
Answer by Manoj Kumar, Advocate : Yes only in supreme court. You may contact me nine eight triple five zero one zero one zero
Subject : Whether compramise degree be challenged
Question : What should we do
Answer by Manoj Kumar, Advocate : Yes only in supreme court. You may contact me nine eight triple five zero one zero one zero
Subject : Nsqf vocational trainer in delhi govt schools appointed by companies not get any revision sice last 5 years . Neither get salary on time and now contract terminated on 31/03/20 What to do and which provision of law can help???
Question : Nsqf vocational traine appointed in delhi government school under central scheme of vocationalisation of education..they never get salary on time, their salary not revised since last five years, all are masters and have experience of industries and get salary of 17900 in cash, not terminated their contract on 31 march 2020..they given their peak carreer time ..What to do
Answer by Manoj Kumar, Advocate : After lockdown you may contact me at nine eight triple five 01010
