1. The Website allows Sol Infotech Private Limited to have access to registered Users’(Lawyers or users other than lawyers’) personal email or phone number or other contact details, for communication purpose so as to provide you full scale of services and for obtaining feedback in relation to the services offered by the website courtkutchehry.com

2. Sol Infotech Private Limited shall not be responsible in any manner for the authenticity of the personal information or sensitive personal data or information supplied by the User to Sol Infotech Private Limited.

3. The User is responsible for maintaining the confidentiality of the User’s account access information and password, if the User is registered on the Website. The User shall be responsible for all usage of the User’s account and password, whether or not authorized by the User. The User shall immediately notify Sol Infotech Private Limited of any actual or suspected unauthorized use of the User’s account or password. Although Sol Infotech Private Limited will not be liable for your losses caused by any unauthorized use of your account, you may be liable for the losses of Sol Infotech Private Limited or such other parties as the case may be, due to any unauthorized use of your account.

4. If a User provides any information that is untrue, inaccurate, not current or incomplete (or becomes untrue, inaccurate, not current or incomplete), or Sol Infotech Private Limited has reasonable grounds to suspect that such information is untrue, inaccurate, not current or incomplete, Sol Infotech Private Limited has the right to discontinue the Services to the User at its sole discretion.

5. Sol Infotech Private Limited may use such information collected from the Users from time to time for the purposes of debugging customer support related issues.

6. Against every Lawyer registered with Sol Infotech Private Limited, there are different paid modes of consultation through which you may connect with the Lawyer. When you choose any of those options, you choose to connect with the lawyer through a chargeable service provided by Sol Infotech Private Limited, and the records of such media of connecting with the Lawyer will be stored with Sol Infotech Private Limited’s hired servers. Such records are dealt with only in accordance with the terms of the Privacy Policy. Sol Infotech Private Limited accepts no liability if the facilities are not used in accordance with the foregoing.

7. Sol Infotech Private Limited will not be liable for any appearance/ change in the relevance of the Lawyers on search results, which may take place from time to time. The listing of search results will be based on search criteria and automated computation of the various factors including inputs made by the Users including their testimonies and feedback. Such factors may change from time to time, in order to improve the listing algorithm. Sol Infotech Private Limited in no event will be held responsible for the accuracy and the relevancy of the listing order of the Lawyers on the Website.

8. Courtkutchehry.com is in no way, directly or indirectly responsible for the advice and assistance provided by the Lawyers. We are an independent third party enablers who have built a digital platform where the clients/users/ lawyers can communicate, with, and if the need be, meet the Lawyers. We have no control over the Services provided by the Lawyer. Courtkutchehry.com will not be responsible incase of any issues/discrepancies with the Services provided by the Lawyer.

9. While all reasonable care has been taken to ensure accuracy and completeness of the all Database, Courtkutchehry.com shall not be liable in any manner for any mistake or omission in the Database or for any action taken or omitted to be taken or advice rendered or accepted on the basis of the Database or for any consequential loss or inconvenience arising therefrom.

10. The end user acknowledges and agrees that the Database is to be used only as a reference aid. The end user further agrees that it shall not base any commercial decisions on the contents of the database without independent verification of the same.

1. Sol Infotech Private Limited collects, directly or indirectly, and displays on the Website, relevant information regarding the profile and practice of the Lawyers listed on the Website, such as their specialization, qualification, fees, location, visiting hours, and similar details. Sol Infotech Private Limited takes reasonable efforts to ensure that such information is updated at frequent intervals. Although Sol Infotech Private Limited screens and vets the information and photos submitted by the lawyers, it cannot be held liable for any inaccuracies or incompleteness represented from it, despite such reasonable efforts.

2. The Services provided by Sol Infotech Private Limited are provided on an "as is" and “as available’ basis, and without any warranties or conditions (express or implied, including the implied warranties of merchantability, accuracy, fitness for a particular purpose, title and non-infringement, arising by statute or otherwise in law or from a course of dealing or usage or trade). Sol Infotech Private Limited does not provide or make any representation, warranty or guarantee, express or implied about the Website or the Services. Sol Infotech Private Limited does not guarantee the accuracy or completeness of any content or information provided by Users on the Website. To the fullest extent permitted by law, Sol Infotech Private Limited disclaims all liability arising out of the User’s use or reliance upon the Website, the Services, representations and warranties made by other Users, the content or information provided by the Users on the Website, or any opinion or suggestion given or expressed by Sol Infotech Private Limited or any User in relation to any User or services provided by such User.

3. The Website may be linked to the website of third parties, affiliates and business partners. Sol Infotech Private Limited has no control over, and not liable or responsible for content, accuracy, validity, reliability, quality of such websites or made available by/through our Website. Inclusion of any link on the Website does not imply that Sol Infotech Private Limited endorses the linked site. User may use the links and these services at User’s own risk.

4. Sol Infotech Private Limited assumes no responsibility, and shall not be liable for, any damages to, or viruses that may infect User’s equipment on account of User’s access to, use of, or browsing the Website or the downloading of any material, data, text, images, video content, or audio content from the Website. If a User is dissatisfied with the Website, User’s sole remedy is to discontinue using the Website.

5. Sol Infotech Private Limited determines that you have provided fraudulent, inaccurate, or incomplete information, including through feedback, Sol Infotech Private Limited reserves the right to immediately suspend your access to the Website or any of your accounts with Sol Infotech Private Limited and makes such declaration on the website alongside your name as determined by Sol Infotech Private Limited for the protection of its business and in the interests of Users. You shall be liable to indemnify Sol Infotech Private Limited for any losses incurred as a result of your misrepresentations or fraudulent feedback that has adversely affected Sol Infotech Private Limited or its Users.

1. Sol Infotech Private Limited enables Users to connect with Lawyers through 4 modes: a) e-Consultation b) telephonic consultation c) video call Consultation and d) personal meeting.

2. Sol Infotech Private Limited will ensure Users are provided confirmed appointment using the Book facility. However, Sol Infotech Private Limited has no liability if such an appointment is later cancelled by the lawyer, or if the same is not available for appointment. The terms of this program shall apply.

3. If a User has utilized the services, Sol Infotech Private Limited reserves the right to share the information provided by the User with the Lawyer and vice versa and store such information and/or conversation of the User with the site, in accordance with our Privacy Policy.

4. The results of any search, Users perform on the Website for Lawyers should not be construed as an endorsement by Sol Infotech Private Limited of any such particular lawyer. If the User decides to engage with a Lawyer to seek legal services, the User shall be doing so at his/her own risk.

5. User understands and agrees that Sol Infotech Private Limited will not be liable for:

   1. User interactions with the lawyer;
   2. the ability or intent of the lawyer(s) or the lack of it, in fulfilling their obligations towards Users;
   3. any wrong legal advice being given by the lawyers), or any negligence on part of the lawyer(s);
   4. inappropriate legal advice, or similar difficulties or any type of inconvenience suffered by the User due to a failure on the part of the lawyer to provide agreed Services;
   5. any misconduct or inappropriate behaviour by the lawyer or the lawyer’s staff;
   6. cancellation or no show by the lawyer or rescheduling of booked appointment or any variation in the fees charged, Sol Infotech Private Limited will not be liable and the fees of the user will be refunded with 7 working days or the user can try to reschedule the appointment or book a fresh appointment and the balance if any will be refunded;
   7. In case of e-Consultation, the Lawyer must reply within 5 working days and in case the lawyer is not able to do so the money will be refunded to the user.
   8. In case the Lawyer is not able to reply within 5 working day on 2 occasion if he/she defaults twice then the e-consultation module for the lawyer will be disabled for the lawyer on the sole discretion of SOL Infotech Private Limited.
   
   

6. Users are allowed to provide testimonies and feedback about their experiences with the lawyer, however, the User shall ensure that, the same is provided in accordance with applicable format provided on the site. User however understands that, Sol Infotech Private Limited shall not be obliged to act in such manner as may be required to give effect to the content of Users feedback, such as suggestions for delisting of a particular lawyer from the Website.

1. Discussion forum is a platform available on the website, wherein both users and lawyers who have created a courtkutchehry profile can login and post law and legal related content.

2. The Content that will get generated because of participation of users and lawyers in the discussion forum does not constitute any legal advice from Sol Infotech Private Limited and may not be construed as such by any person.

3. The User/ Lawyers acknowledge that they are the original authors and creators of any Content uploaded by them via the discussion forum platform and that no Content uploaded by them would constitute infringement of the intellectual property rights of any other person.

4. Sol Infotech Private Limited reserves the right to remove any Content which it may determine at its own discretion as violating the intellectual property rights of any other person or is construed by it abusive and violates any law of the land in any matter whatsoever.

5. All Users/ End Users/ Lawyers agree to absolve Sol Infotech Private Limited from and indemnify Sol Infotech Private Limited against all claims that may arise as a result of any third party intellectual property right claim that may arise from the user’s uploading of any Content on Sol Infotech Private Limited.

6. The User may not use the images in the Courtkutchehry discussion forum/ Gallery for any purpose other than those directly related to the creation and uploading of Content to the discussion forum.

7. The User/ Lawyer also agrees to absolve Sol Infotech Private Limited from and indemnify Sol Infotech Private Limited against all claims that may arise as a result of any third party intellectual property claim if the User/ Lawyer downloads, copies or otherwise utilizes an image from the forum for his/her personal or commercial gain.

8. The User/ Lawyer hereby assigns to Sol Infotech Private Limited, in perpetuity and worldwide, all intellectual property rights in any Content created by the User and uploaded by the User via the Discussion Forum.

9. Sol Infotech Private Limited shall have the right to edit or remove the Content and any comments in such manner as it may deem fit at any time.

10. The User/ Lawyer agrees not to upload Content which is defamatory, obscene or objectionable in nature and Sol Infotech Private Limited reserves the right to remove any Content which it may determine at its own discretion to violate these Terms and Conditions or be violative of any law or statute in force at the time. The User/ Lawyer agrees to absolve Sol Infotech Private Limited from and indemnify Sol Infotech Private Limited against all claims that may arise as a result of any legal claim arising from the nature of the Content posted by the User/ Lawyer on the discussion forum.

11. User/ Lawyer agrees not to post any comments which are defamatory, obscene, objectionable in nature and Sol Infotech Private Limited reserves the right to remove any comments which it may determine at its own discretion to violate these Terms and Conditions or be violative of any law or statute in force at the time.

1. As a User other than a Lawyer you are solely responsible for the content that you choose to submit for publication on the Website, including any feedback, ratings, or reviews relating to Lawyer(s).

2. As a Lawyer you completely understand that a User who has connected with you through courtkutchehry.com can provide a feedback/ review based on the experience she/ he had around the services you provided to her/ him as your client and you shall at no point raise an objection towards it and you further understand that such a system will only help the end users to make an informed decision and is for the larger good of the society.

3. You agree that Sol Infotech Private Limited may contact you through telephone, email, SMS, or any other electronic means of communication for the purpose of:

   1. Obtaining feedback in relation to Website or Sol Infotech Private Limited services; and/or

   2. Obtaining feedback in relation to any lawyer listed on the Website; and/or

   3. Resolving any complaints, information, or queries by User/ Lawyer(s) regarding your Critical Content/ no show etc.; and you agree to provide your fullest co-operation further to such communication by Sol Infotech Private Limited.

1. Sol Infotech Private Limited, directly and indirectly, collects information regarding the Lawyer(s)’ profiles, contact details, and area and field of practice. Sol Infotech Private Limited reserves the right to take down any Lawyer’s profile as well as the right to display the profile of the Lawyer, with or without notice to the concerned Lawyer. This information is collected for the purpose of facilitating interaction with the User other than Lawyer and Lawyer. If any information displayed on the Website in connection with you and your profile is found to be incorrect, you are required to inform Sol Infotech Private Limited immediately to enable Sol Infotech Private Limited to make the necessary amendments.

2. Sol Infotech Private Limited shall not be liable and responsible for the ranking of the Lawyer(s)’ on external websites and search engines

3. Lawyer(s) explicitly agree that Sol Infotech Private Limited reserves the right to publish the Content provided by User(s) on courtkutchehry.com.

4. As a Lawyer you hereby represent and warrant that you will use the Services in accordance with applicable law. Any contravention of applicable law as a result of your use of these Services is your sole responsibility, and Sol Infotech Private Limited accepts no liability for the same.

1. Sol Infotech Private Limited ensures easy access to the Users/ Lawyers by providing a tool to update your profile information. Sol Infotech Private Limited reserves the right of ownership of all the User/ Lawyer’s profile and photographs and to moderate the changes or updates requested by User/ Lawyer.

2. Sol Infotech Private Limited shall have no obligation to pre-screen, review, flag, filter, modify, refuse or remove any or all information provided on the site by the User/ Lawyer. Both the User and Lawyer have to rely on their own good judgement before availing any services available on courtkutchehry.com.

Sol Infotech Private Limited reserves the right to suspend or terminate a User’s/ Lawyer’s access to the Website and the Services with or without notice and to exercise any other remedy available under law, in cases where,

1. Such User/ Lawyer breaches any terms and conditions of this Agreement;

2. Sol Infotech Private Limited is unable to verify or authenticate any information provide to Sol Infotech Private Limited by a User/ Lawyer;

3. Sol Infotech Private Limited has reasonable grounds for suspecting any illegal, fraudulent or abusive activity on part of such User/ Lawyer; or

4. Sol Infotech Private Limited believes in its sole discretion that User’s/ Lawyer’s actions may cause legal liability for such other User/ Lawyer, or for Sol Infotech Private Limited or are contrary to the interests of the Website.

Once temporarily suspended, indefinitely suspended or terminated, the User/ Lawyer may not continue to use the Website until the profile is reinstated on the discretion of Sol Infotech Private Limited.

In no event, including but not limited to negligence, shall Sol Infotech Private Limited, or any of its directors, officers, employees, agents or content or service providers (collectively, the “Protected Entities”) be liable for any direct, indirect, special, incidental, consequential, exemplary or punitive damages arising from, or directly or indirectly related to, the use of, or the inability to use, the Website or the content, materials and functions related thereto, the Services, User’s provision of information via the Website, lost business or lost End- Users, even if such Protected Entity has been advised of the possibility of such damages. In no event shall the Protected Entities be liable for:

• provision of or failure to provide all or any service by Lawyers to End- Users contacted or managed through the Website;
• any content posted, transmitted, exchanged or received by or on behalf of any User or other person on or through the Website;
• any unauthorized access to or alteration of your transmissions or data; or
• any other matter relating to the Website or the Service.

Sol Infotech Private Limited may retain such information collected from Users/ Lawyers from its Website or Services for as long as necessary, depending on the type of information; purpose, means and modes of usage of such information. Computer web server logs may be preserved as long as administratively necessary.

You agree that this Agreement and any contractual obligation between Sol Infotech Private Limited and User/ Lawyer will be governed by the laws of India.

Any dispute, claim or controversy arising out of or relating to this Agreement, including the determination of the scope or applicability of this Agreement to arbitrate, or your use of the Website or the Services or information to which it gives access, shall be determined by arbitration in India, before a sole arbitrator appointed by between Sol Infotech Private Limited. Arbitration shall be conducted in accordance with the Arbitration and Conciliation Act, 1996. The seat of such arbitration shall be New Delhi. All proceedings of such arbitration, including, without limitation, any awards, shall be in the English language. The award shall be final and binding on the parties to the dispute. The courts at New Delhi shall have exclusive jurisdiction over any disputes arising out of or in relation to this Agreement, your use of the Website or the Services or the information to which it gives access.

While all reasonable care has been taken to ensure accuracy and completeness of the all Databases (judgment, acts, petitions, legal formats and documents, lawyer profile), Courtkutchehry.com shall not be liable in any manner for any mistake or omission in the Database or for any action taken or omitted to be taken or advice rendered or accepted on the basis of the Database or for any consequential loss or inconvenience arising therefrom.

The end user acknowledges and agrees that the Database is to be used only as a reference aid. The end user further agrees that it shall not base any commercial decisions on the contents of the database without independent verification of the same.

The data displayed in the Lawyer Search section whether it is the profile of the Lawyer or the testimonies (write ups) and reviews (likes through action buttons) are provided by the Lawyers and the Users respectively.

Any data available on the site with respect to lawyers search module is generated by the other parties and courtkutchehry.com does not create this data, nor vouch for its accuracy, or guarantee that it is the most recent data available from the data provider (Lawyers and Users). Courtkutchehry.com is simply collating the data provided by the Lawyers and Users. For many or all of the data with respect to the search module, the data is by its nature approximate and will contain some inaccuracies and will only provide a general understanding to make a choice. The data may contain errors introduced by the data provider(s) and/or by courtkutchehry.com and hence the users are advised to rely on their good judgement as well before making any choice. While, courtkutchehry.com will endeavour to keep the data up to date and accurate however, it expressly disclaims the accuracy, adequacy, or completeness of any data and shall not be liable for any errors, omissions or other defects in, delays or interruptions in such data, or for any actions taken in reliance thereon.

Courtkutchehry.com is in no way, directly or indirectly responsible for the advice and assistance provided by the Lawyers. We are an independent third-party enablers who have built a digital platform where the clients/users/ lawyers can communicate, with, and if the need be, meet the Lawyers. We have no control over the Services provided by the Lawyer. Courtkutchehry.com will not be responsible incase of any issues/discrepancies with the Services provided by the Lawyer.

Courtkutchehry.com has full rights to publish the free advice provided to their clients on their portal and in any external communication for public knowledge sharing. However, in none of the published content the user details will be displayed. In case you wish any of your questions and their respective answers ‘not’ to be published, please use any of the other services’ options i.e. Paid Email Support, Telephonic Assistance, Meet Lawyer and / or Video call Consultation.