AdvocateKhoj - India's Dedicated Case Post System For Consumers

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User Agreement
User Agreement I. Introduction AdvocateKhoj.com starts every new user relationship with a contract. The contract spells out what you can expect from us, and what we expect from you. We do not know each user personally, so it is important to set out the ground rules clearly in advance. If you agree to this contract, welcome to our system! If you have any questions about any part of the contract, please contact us and we will be glad to explain why these contract provisions are important for our system. Please remember that until there is an agreement in place, you will not receive full access to our system. In this agreement, we have referred to the AdvocateKhoj.com service as the "Service", to you as the "User" and to this contract as the "Agreement". II. Relationship between AdvocateKhoj.com and User: Providing only a Venue AdvocateKhoj.com is an Internet portal that facilitates communication between legal professionals and potential users of legal services. AdvocateKhoj.com acts as a venue for providers and consumers of legal services to exchange information with the goal of eventually forming a professional relationship. AdvocateKhoj.com does not guarantee that users will successfully find an advocate/lawyer/attorney through this system. AdvocateKhoj.com takes no position and offers no opinion on when or if a lawyer-client relationship has been formed. In order to provide an optimal forum for lawyers and clients, AdvocateKhoj.com does not involve itself in the agreements between lawyers and clients or the actual representation of clients. Therefore, we cannot ensure the completion of the agreement or the integrity of either party. The User, and not AdvocateKhoj.com, is solely responsible for assessing the integrity, honesty, and trustworthiness of all persons with whom the User communicates on this Service. (a) Disclaimer of lawyer-client relationship Any form of use of the Service by a subscribing lawyer or potential client is not intended to and will not create a lawyer-client relationship between any person or entity and AdvocateKhoj.com nor is anything submitted to AdvocateKhoj.com treated as confidential. Any electronic communication sent to AdvocateKhoj.com will not create a lawyer-client relationship between the User and AdvocateKhoj.com, such being expressly denied. (b) AdvocateKhoj.com does not screen or vouch for any of its Users Providing a service where potential clients and lawyers can meet does not imply an endorsement of any subscribing lawyer. AdvocateKhoj.com makes no representation concerning a lawyer's qualifications, nor does it sanction statements a lawyer may post on the system. AdvocateKhoj.com does not screen potential cases, or otherwise channel potential clients to selected lawyers. (c) AdvocateKhoj.com does not provide Legal Advice AdvocateKhoj.com is not a law firm. AdvocateKhoj.com offers no legal advice, recommendations, mediation, or counseling under any circumstance. AdvocateKhoj.com encourages the User not to accept, as legal advice, any information received from any source found on this service, unless it is from a lawyer the User has retained. (d) AdvocateKhoj.com does not provide Solicitation In no event may any person or entity solicit any Users with data retrieved from AdvocateKhoj.com. (e) Disclaimer of representations by Users AdvocateKhoj.com makes no representation, guarantee, or warranty (express or implied) as to the legal ability, competence, or quality of representation which may be provided by any of the lawyers or law firms which may submit bids and/or are listed through this Web site or any affiliate thereof. III. User Guidelines The Users of AdvocateKhoj.com is granted a nonexclusive, nontransferable, revocable, limited license to access and use the Service in accordance with the rules that are described in this contract. In order to keep this system attractive and useful for all Users, it is important that Users follow the rules of the system. AdvocateKhoj.com reserves the right to deny further access to its service to any User who violates these rules, is the subject of complaints by other AdvocateKhoj.com Users, for any other reason, or for no reason at all. Users engaged in any of the following activities on our system will not be tolerated: � Foul or otherwise inappropriate languages � Display inappropriate pictures and/or material of any kind � Racist, hateful, or otherwise offensive comments � Promote or provide instructional information about illegal activities, or promoting physical harm or injury against any group or individual � Defame any person or group which includes people of all ages, races, religions, and nationalities � Display material that exploits children under 18 years of age � Violate the rights of another, including but not limited to the intellectual property rights of another. This includes using the Service for acts of copyright, trademark, patent, trade secret, or other intellectual property infringement, including but not limited to offering pirated computer programs or links to such programs, information used to circumvent manufacturer-installed copy-protect devices, including serial or registration numbers for software programs, or any type of cracker utilities (this also includes files which are solely intended for game emulation) � Violate Internet standards � Use the Service for displaying harassing, abusive, threatening, harmful, vulgar, obscene, or tortuous material or invading other's privacy � Interfere with or disrupting the Service or servers or networks connected to the Service by posting advertisements or links to competing services, transmitting "junk mail", "spam", "chain letters", or unsolicited mass distribution of e-mail � Compromise the security of the Service AdvocateKhoj.com provides. Do not try to gain access to system areas private to AdvocateKhoj.com, or to other Users. IV. Disclaimer of Information Obtained on the Service AdvocateKhoj.com provides lawyers and potential clients with a forum that functions as an open market. AdvocateKhoj.com is not responsible for the content of materials posted on its Web sites. The opinions and views expressed are those of the individual Users of the Service and do not reflect those of AdvocateKhoj.com. Data submitted by other Users (both lawyers and lay persons) is not verified or reviewed in any way before it appears on the AdvocateKhoj.com Web site. The accuracy, completeness or adequacy of AdvocateKhoj.com is not warranted or guaranteed. Please use caution and common sense when using this site. Your use of information on the site or materials linked from the site is at your own risk AdvocateKhoj.com makes every effort to verify that lawyers who subscribe to the Service are licensed and in good standing with the local BAR at the time of registration. However, AdvocateKhoj.com is unable to track, verify, or monitor the standing of each lawyer using the Service. Therefore, AdvocateKhoj.com makes no representation regarding the status, standing or ability of any lawyer or law firm that submits bids, or is listed through this Web site. Users are urged to make their own independent investigation and evaluation of any lawyer or law firm being considered. The determination of the need for legal services and the choice of a lawyer are extremely important decisions and should not be based solely on claims of expertise, or on the cost of rendering the requested legal services. AdvocateKhoj.com is not responsible for, and in no way endorses, any description or indication of specialization or limitation of practice by a lawyer or law firm. Please be aware that no agency or board may have certified such lawyer as a specialist or expert in any indicated field of law practice. In addition, a lawyer claiming specialization is not necessarily any more expert or competent than other lawyers. It is up to the User to question the lawyers on the factual basis of any statement they make, ask for the names of the certifying agencies, and verify all information. Users are encouraged to use caution when reviewing any information submitted by lawyers and other parties. Although AdvocateKhoj.com strongly encourages lawyers to comply with all regulations governing lawyer conduct, it is impossible for AdvocateKhoj.com to monitor lawyers' integrity or compliance with applicable rules of conduct. AdvocateKhoj.com in no way endorses the content or legality of any offers, statements, or promises made by lawyers or any other parties, on or off this site. V. Limitations on Use The contents of AdvocateKhoj.com is for personal use only and not for commercial exploitation. You may not decompile, reverse engineer, disassemble, rent, lease, loan, sell, sublicense, or create derivative works from AdvocateKhoj.com. Nor may you use any network monitoring or discovery software to determine the site architecture, or extract information about usage or users. You may not use any robot, spider, other automatic device, or manual process to monitor or copy the contents without taking prior written permission from AdvocateKhoj.com. You may not copy, modify, reproduce, republish, distribute, display, or transmit for commercial, non-profit or public purposes all or any portion of AdvocateKhoj.com, except to the extent permitted above. You may not use or otherwise export or re-export AdvocateKhoj.com or any portion available on or through AdvocateKhoj.com is in violation of the export control laws and regulations of India. Any unauthorized use of AdvocateKhoj.com or its content is prohibited. VI. Confidentiality AdvocateKhoj.com makes every effort to maintain the confidentiality of any information submitted by Users to our System and our database of lawyers. However, because AdvocateKhoj.com cannot control the conduct of others, we cannot guarantee that this information will remain confidential. Please use caution in deciding what information to input into the System. Do not make any confessions or admissions. Do not provide any privileged and/or specific information regarding matters for which legal representation is sought. Specific information would include, by way of example only, names of persons, businesses, and facts that would readily identify the parties involved in the legal issue or dispute. The User should describe their issue or dispute in the general terms only. Specific information should only be revealed after the User has selected an advocate/lawyer/attorney and made contact outside the Service (e.g. via telephone or appointment). Subscribing lawyers using this Service should refrain from asking any User to reveal any specific or confidential information through the Service. AdvocateKhoj.com is not responsible for the release or improper use of such information by Users or any release due to error or failure in the System. VII. Indemnification The User agrees that AdvocateKhoj.com is not responsible for any harm that this service may cause. The User agrees to indemnify, defend, and hold AdvocateKhoj.com harmless from and against any and all liability and costs incurred in connection with any loss, liability, claim, demand, damage, and expenses arising from or in connection with the contents or use of the Service. The User agrees that this defense and indemnity shall also apply to any breach by the User of the Agreement or the foregoing representations, warranties and covenants. The User further agrees that this defense and indemnity shall include without limitation lawyer fees and costs. The User also agrees that this defense and indemnity shall apply to AdvocateKhoj.com, its founders, officers and employees. AdvocateKhoj.com reserves the right, at its own expense, to assume the exclusive defense and control of any matter otherwise subject to indemnification by the User and the User shall not in any event settle any matter without the written consent of AdvocateKhoj.com. VIII. Communications and Other Data AdvocateKhoj.com is not responsible for any loss of data resulting from accidental or deliberate deletion, network or system outages, backup failure, file corruption, or any other reasons. IX. License of your contents to AdvocateKhoj.com By uploading content to or submitting any materials for use on the AdvocateKhoj.com, you grant (or warrant that the owner of such rights has expressly granted) AdvocateKhoj.com a perpetual, royalty-free, irrevocable, non-exclusive right and license to use, reproduce, modify, adapt, publish, translate, create derivative works from and distribute such materials or incorporate such materials into any form, medium, or technology now known or later developed throughout the universe. X. AdvocateKhoj.com Proprietary Rights Except as expressly provided in these terms and conditions, nothing contained herein shall be construed as conferring any license or right, by implication, estoppels or otherwise, under copyright or other intellectual property rights. The User agrees that the Content and Web Site is protected by copyrights, trademarks, service marks, patents or other proprietary rights and laws. The User acknowledges and agrees that the User is permitted to use this material and information only as expressly authorized by AdvocateKhoj.com, and may not copy, reproduce, transmit, distribute, or create derivative works of such content or information without express authorization. The User acknowledges and agrees that AdvocateKhoj.com can display images and text throughout the Service. Users cannot reproduce any message thread from the system, either electronically or in print, without the permission of AdvocateKhoj.com and the permission of all participants in the thread. This is not a complete list - other things on the system are also AdvocateKhoj.com property. Contact AdvocateKhoj.com before copying anything from the system with plans of reproducing it or distributing it. XI. Linking to AdvocateKhoj.com The User may provide links only to the homepage of AdvocateKhoj.com, provided (a) you do not remove or obscure, by framing or otherwise, any portion of the homepage, (b) you give AdvocateKhoj.com a notice of such link by sending an e-mail to admin@advocatekhoj.com and (c) you discontinue providing links to the site if requested by AdvocateKhoj.com. If you wish to provide links to a section within the site, you should forward your request to AdvocateKhoj.com at admin@advocatekhoj.com and AdvocateKhoj.com will notify you if permission is granted, and if so the terms and conditions of the permission. XII. Advertisers AdvocateKhoj.com may contain advertising and sponsorship. Advertisers and sponsors are responsible for ensuring that material submitted for inclusion on AdvocateKhoj.com is accurate and complies with applicable laws. AdvocateKhoj.com will not be responsible for the illegality of or any error or inaccuracy in advertisers' or sponsors' materials. XIII. Registration Certain sections of AdvocateKhoj.com require you to register. If registration is requested, you agree to provide AdvocateKhoj.com with accurate, complete registration information. It is your responsibility to inform AdvocateKhoj.com of any changes to that information. Each registration is for a single person only, unless specifically designated otherwise on the registration page. AdvocateKhoj.com does not permit a) any other person using the registered sections under your name; or b) access through a single name being made available to multiple users on a network. You are responsible for preventing such unauthorized use. If you believe there has been unauthorized use, you must notify AdvocateKhoj.com immediately by emailing to admin@advocatekhoj.com. XIV. Errors and Corrections AdvocateKhoj.com does not represent or warrant that the Service will be error-free, free of viruses or other harmful components, or that defects will be corrected. AdvocateKhoj.com may make improvements and/or changes to its features, functionality or Service at any time. XV. Third Party Content Third party content may appear on AdvocateKhoj.com or may be accessible via links from AdvocateKhoj.com. AdvocateKhoj.com is not responsible for and assumes no liability for any mistakes, misstatements of law, defamation, slander, libel, omissions, falsehood, obscenity or profanity in the statements, opinions, representations or any other form of information contained in any third party content appearing on AdvocateKhoj.com. You understand that the information and opinions in the third party content is neither endorsed by nor does it reflect the belief of AdvocateKhoj.com. XVI. Unlawful Activity AdvocateKhoj.com reserves the right to investigate complaints or reported violations of the Agreement and to take any action AdvocateKhoj.com deem appropriate including but not limited to reporting any suspected unlawful activity to law enforcement officials, regulators, or other third parties and disclosing any information necessary or appropriate to such persons or entities relating to user profiles, e-mail addresses, usage history, posted materials, IP addresses and traffic information. XVII. Remedies for Violations AdvocateKhoj.com reserves the right to seek all remedies available at law and in equity for violations of the Agreement, including but not limited to the right to block access from a particular Internet address to AdvocateKhoj.com and its features. XVIII. Privacy The use of the service provided by AdvocateKhoj.com is subjected to the Privacy Policy available through this link. XIX. Conflicts Checks The User understands that a subscribing lawyer will not be able to and will not perform a check for conflicts of interest between the User and other clients of the subscribing lawyer prior to responding to a request. Conflict checks require User to provide their name and contact information and the identity of any affiliated entities, opposing individuals and entities, and such other information as a lawyer may require. Conflict checks by subscribing lawyer who obtain information from the User through this Service are not possible since submissions by the User to the subscribing lawyer are anonymous and the description of the matter by the User is required to be general in nature. XX. Severability of Provisions The Agreement and the Privacy Policy constitute the entire agreement with respect to the use the service provided by AdvocateKhoj.com. If any provision of these terms and conditions is unlawful, void or unenforceable then that provision shall be deemed severable from the remaining provisions and shall not affect their validity and enforceability. XXI. Modifications to Terms of Service AdvocateKhoj.com may change the Agreement at any time. The User will be notified of the change and will be responsible for promptly reading and complying with the new terms and conditions. Continued use of the service will indicate acceptance of the new terms and conditions. XXII. Modifications to Service AdvocateKhoj.com reserves the right to modify or discontinue, temporarily or permanently, the Service with or without notice to the User. The User agrees that AdvocateKhoj.com shall not be liable to the User or any third party for any modification or discontinuance of the Service. The User acknowledges and agrees that any termination of Service under any provision of this Agreement may be effected without prior notice, and acknowledges and agrees that AdvocateKhoj.com may immediately delete data and files in the User's account and bar any further access to such files or the Service. XXIII. Disclaimer of Warranties and Limitation of Liability A great danger for AdvocateKhoj.com, and for all operators of online systems, is that we might be held accountable for the wrongful actions of our Users. If one User libels another User, the injured User might blame us, even though the first User was really at fault. If a User uploads a program with a computer virus, and the other Users' computers are damaged, we might be blamed even though a User left the virus on our System. If a User transmits illegal or improper information to another User, we might be blamed even though we did nothing more than unknowingly carry the message from one User to another. Accordingly, we need all Users to accept responsibility for their own acts, and to accept that an act by another User that damages them must not be blamed on us, but only on the other User. Although it is the goal of AdvocateKhoj.com to provide Users with reliable and quality systems, we may make mistakes or experience system failure from time to time. Such problems are inevitable in operating a system of this size. We would not be able to make this system available to Users if we had to accept blame or financial liability for any usability problems, system failures or errors, or mistakes or damages of any kind. In order to continue offering and improving our service, AdvocateKhoj.com must deny any warranties on this service and insure that our liability for any problems connected with the use of our system is strictly limited. These needs are accomplished by the following disclaimers: Disclaimer of Warranties THE USER EXPRESSLY AGREES THAT USE OF THE SERVICE IS AT THE USER'S SOLE RISK. THE SERVICE IS PROVIDED ON AN "AS IS" AND "AS AVAILABLE" BASIS. ADVOCATEKHOJ.COM EXPRESSLY DISCLAIMS ALL WARRANTIES OF ANY KIND, WHETHER EXPRESS OR IMPLIED, INCLUDING, BUT NOT LIMITED TO THE IMPLIED WARRANTIES OF MERCHANTABILITY, FITNESS FOR A PARTICULAR PURPOSE AND NON-INFRINGEMENT. ADVOCATEKHOJ.COM MAKES NO WARRANTY THAT THE SERVICE WILL MEET USER'S REQUIREMENTS, THAT THE SERVICE WILL BE UNINTERRUPTED, TIMELY, SECURE, OR ERROR-FREE; NOR DOES ADVOCATEKHOJ.COM MAKE ANY WARRANTY AS TO THE RESULTS THAT MAY BE OBTAINED FROM THE USE OF THE SERVICE OR AS TO THE ACCURACY OR RELIABILITY OF ANY INFORMATION OBTAINED THROUGH THE SERVICE OR THAT DEFECTS IN THE SOFTWARE WILL BE CORRECTED. ADVOCATEKHOJ.COM MAKES NO WARRANTY REGARDING ANY GOODS OR SERVICES PURCHASED OR INFORMATION OBTAINED THROUGH THE SERVICE OR ANY TRANSACTIONS ENTERED INTO THROUGH THE SERVICE. NO ADVICE OR INFORMATION, WHETHER ORAL OR WRITTEN, OBTAINED BY THE USER FROM ADVOCATEKHOJ.COM SHALL CREATE ANY WARRANTY NOT EXPRESSLY STATED HEREIN. Limitation of Liability THE USER AGREES THAT ADVOCATEKHOJ.COM SHALL NOT BE LIABLE FOR ANY DIRECT, INDIRECT, INCIDENTAL, SPECIAL OR CONSEQUENTIAL DAMAGES RESULTING FROM THE USE OR THE INABILITY TO USE THE SERVICE OR FOR COST OF PROCUREMENT OF SUBSTITUTE GOODS AND SERVICES OR RESULTING FROM ANY GOODS OR SERVICES PURCHASED OR OBTAINED OR MESSAGES RECEIVED OR TRANSACTIONS ENTERED INTO THROUGH OR FROM THE SERVICE OR RESULTING FROM UNAUTHORIZED ACCESS TO OR ALTERATION OF USER'S TRANSMISSIONS OR DATA, INCLUDING, BUT NOT LIMITED TO DAMAGES FOR LOSS OF PROFITS, USE, DATA OR OTHER INTANGIBLES, EVEN IF ADVOCATEKHOJ.COM HAS BEEN ADVISED OF THE POSSIBILITY OF SUCH DAMAGES. THE USER FURTHER AGREES THAT ADVOCATEKHOJ.COM SHALL NOT BE LIABLE FOR ANY DAMAGES ARISING FROM INTERRUPTION, SUSPENSION OR TERMINATION OF SERVICE, INCLUDING, BUT NOT LIMITED TO, DIRECT, INDIRECT, INCIDENTAL, SPECIAL, CONSEQUENTIAL OR EXEMPLARY DAMAGES, WHETHER SUCH INTERRUPTION, SUSPENSION OR TERMINATION WAS JUSTIFIED OR NOT, NEGLIGENT OR INTENTIONAL, INADVERTENT OR ADVERTENT. XIV. Arbitration Any controversy or claim arising out of or relating to this Agreement or AdvocateKhoj.com services shall be settled by binding arbitration in accordance with Laws of India. Any such controversy or claim shall be arbitrated on an individual basis, and shall not be consolidated in any arbitration with any claim or controversy of any other party. XV. Entire Agreement This Agreement incorporates by reference our Privacy Policy, constitutes the entire and whole Agreement between User and AdvocateKhoj.com, and is intended as a complete and exclusive statement of the terms of the Agreement. This Agreement shall supersede all other communications between the parties with respect to the subject matter hereof and supersedes and replaces all prior or contemporaneous understandings or agreements, written or oral, regarding such subject matter. This Agreement may be amended only upon execution of a subsequent agreement or upon User's failure to object within 10 days to modifications posted on the AdvocateKhoj.com website. We appreciate your interest and support and we welcome you to our community! I accept the User Agreement
Privacy Policy
We Secure Your Personal Information AdvocatKhoj considers all information submitted to this site as "sensitive & confidential". Hence, we take immense measure to secure all information submitted and viewed on our site. All login and authenticated areas on our site use SSL High Grade Encryption for the transfer of your data. Using Internal Messaging System (IMS) AdvocatKhoj provides you with an Internal Messaging System that works just like your regular email. The IMS has an inbox, sent items and deleted folder. AdvocateKhoj highly recommends that you use IMS to communicate with potential advocates. By using IMS you are not disclosing your personal email address thereby keeping yourself ANNONYMOUS until YOU DECIDE to disclose your contact information to the advocate. We Will Not Sell Your Personal Information AdvocatKhoj will not sell or distribute your personal information to any company or any individual. I have read the Privacy Policy