Contact Details

Law Firm Name : poonam sharma

Country : India

City : Central Delhi

Area : Bengali Market


Articles

Heading Courtesy Date
No Articles

News

Heading Courtesy Date
No News

Practicing Since :  2014

Qualification : 

About


Enrolment Details

Enrolment No Enrolment State Enrolment BAR
116/2016 Delhi Bar of Delhi

 Civil

 Arbitration & ADR

 Consumer,Product&Service Liability

 Contract & Drafting

 Criminal Law

 Family & Divorce

 High Courts (India)

 Human Rights

 Employment, Labor & Service

 Motor Vehicles

 Supreme Court (India)

 Tribunals

 Miscellaneous

 Insolvency and Bankruptcy

 Child Laws

 Environmental

 Constitutional & Government

 Medical, Pharma & Healthcare

 Insurance

 Real Estate & Construction

Languages

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

Enter the code :

Subject :  valuation of property

Question :  Is Circle rate to be considered the market rate of property ?

Answer by poonam sharma :  No Circle rate quite different from market rate

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 poonam sharma :  Yes You can file separate application to include 420 ipc with 138 complaint

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 poonam sharma :  Depends on the decision given in suit.pls share copy of judgement

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 poonam sharma :  Pls contact on call

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 poonam sharma :  Pls contact on call

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 poonam sharma :  Pls contact on call

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 poonam sharma :  You should file a consumer complaint followed by legal notice. Generally builders don't take immediate actions on legal notice

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 poonam sharma :  You should file a consumer complaint followed by legal notice. Generally builders don't take immediate actions on legal notice

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 poonam sharma :  You should file a consumer complaint followed by legal notice. Generally builders don't take immediate actions on legal notice

Subject :  May a Person who is chargesheetd file anticipatory bail application.

Question :  Case Law of Shashi Tharoor in Sunanda Pushkar sucide case applicable after chargesheet.

Answer by poonam sharma :  Yes

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 poonam sharma :  This nominal fee decided by concerned high court of state

Subject :  what does "claiming under a person."mean

Question :  claiming under

Answer by poonam sharma :  Your questions is not complete and specific. pls drop complete query

Subject :  is a contract necessary for arbitration

Question :  is a contract necessary for arbitration

Answer by poonam sharma :  Yes with a clause for arbitration

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 poonam sharma :  Yes

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 poonam sharma :  Nk

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 poonam sharma :  File a complaint before labour commissioner and you can file a recovery suit also If amount is more involved than file writ

Subject :  Live in relationship

Question :  Live in relationship me rahne ke liye kam se kam kya age hona chahiye ladka aur ladki ka

Answer by poonam sharma :  There is no law for live in relationship but to save yourself from crime of pocso , both should be major and should not hide marrital status to each other

Subject :  Someone filed a case against me in police station police enquired and FIR is registered. Police didn't arrested me and I didn't took a bail is that a pitty case?

Question :  Someone filed a case against me in police station police enquired and FIR is registered. Police didn't arrested me and I didn't took bail is that a pitty case?

Answer by poonam sharma :  Has police taken your statement or do you know in which act fir has been registered against you