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Anupam Gupta (10 Years Exp)
Central Administrative Tribunal (Show More)
View Answers by this Lawyer (3)
Profile Views : 42437
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Contact Details
Law Firm Name : Anupam Gupta
Country : India
City : Varanasi
Area : Ardely Bazar
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Practicing Since : 2014
Qualification : LL.B.
About
I am an Advocate with specialisation in Criminal matter,Recovery, Cheque bounce, Motor accident, RTI, Medical Negligence
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| UP5774/15 | Uttar Pradesh | Central Bar |
Civil
Arbitration & ADR
Corporate & Regulatory
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
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High Courts (India)
Human Rights
IT, Media & Telecom
Employment, Labor & Service
Motor Vehicles
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Supreme Court (India)
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Tribunals
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RERA
Pre Negotiated Services
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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 Anupam Gupta : Your question is not clear. Kindly make it clear to get answer and case laws.
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 Anupam Gupta : Yes of course you have so many ways to evict that person from that conjoining house.
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 Anupam Gupta : Yes why not as per section 138 of Negotiable Instrument Act clearly specify that where any cheque drawn by a person on an account maintained by him with a Banker for payment of any amount of money to another person from out of that account for the discharge in whole or in part of any debt or other liability is returned by the bank unpaid either because of the amount of money is standing to the credit of that account is insufficient to dishonoured cheque or it exceeds the amount arrange to be paid from that account will comes under the purview of cheque bounce.
