Ramit Sehrawat  (17 Years Exp)

  HC - Writ appeal (Show More)   

 District Court Complex Dwarka , South West Delhi

   View Answers by this Lawyer (3)

 Profile Views : 13939

 News : 0  Articles : 0

Contact Details

Law Firm Name : Ramit Sehrawat

Country : India

City : South West Delhi

Area : District Court Complex Dwarka


Articles

Heading Courtesy Date
No Articles

News

Heading Courtesy Date
No News

Practicing Since :  2007

Qualification : LLB

About

Enrolment Details

Enrolment No Enrolment State Enrolment BAR
D 893/2007 Delhi Delhi Bar Association
Languages

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

Enter the code :

Reviews

Subject :  Off loaded from flight

Question :  I was off loaded from the British Airways flight from British Airways flight on 23rd November. I Had valid ticket from New Delhi to New York. I am Permanent Resident of USA holding Green Card. My Green Card was initially valid till 24th October 2017 but its validity was extended by fixing a high security sticker. The Air line officer at the Delhi Airport said that he does not accept the validity extended by sticker and he treats my Green Card Expired. After being off loaded a few minutes later I made on the spot purchased Qatar Airways ticket and reached home (USA). But the Qatar ticket was twice more costly being spot purchase. Can I sue the air line for wrongful off-loading? I purchased the ticket at Ludhiana (Punjab). Can I sue the airline at Ludhiana? Or I should do so in USA. Consumer court?

Answer by Ramit Sehrawat :  Hi, You can file consumer complaint in USA too as you are resident over there , though the case of action arises in Delhi but consumer complaint jurisdiction can be filled from residencial address. Thanks

Subject :  Court fees for filing NI 138 In Gurgaon

Question :  Can you kindly clarify whether there is a court fee applicable in Gurgaon for filing Section 138 NI for cheque bounce

Answer by Ramit Sehrawat :  Court fee is Rs 2/- for 138 complaint , in civil recovery it depends upon the amount claimed.

Subject :  Court fees for filing NI 138 In Gurgaon

Question :  Can you kindly clarify whether there is a court fee applicable in Gurgaon for filing Section 138 NI for cheque bounce

Answer by Ramit Sehrawat :  Hi, Court fee for filling complaint u/s 138 Ni act is RS 2/- Thanks