Free Legal Advice from Top Lawyers in India
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Answer By Lawyer : You first give a legal notice then you can file suit for specific pefermance ok
then cour can order to give a Banglow or Money
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Answer By Lawyer : Hello sir , we can file a complaint before RERA ( real estate regulatory authority) .. We can seek refund of our deposited amount alongwith interest and compensation..You Can Contact Me for legal assistance. Regards Advocate Hemant Chaudhary,Gurgaon..ph:-9654062181
Hemant chaudhary
Mini Sectt. , Gurgaon
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Answer By Lawyer : Dear Sir,
Please get issue a legal notice and your issue will be resolved.
KISHAN RETD JUDGE
Malleswaram , Bangalore
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Answer By Lawyer : You may lodge CRIMINAL complaint
KISHAN RETD JUDGE
Malleswaram , Bangalore
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Answer By Lawyer : First of all you must find out that your builder and concern building comes under RERA or not.if comes under RERA than you can complaint Haryana RERA authority..I advice you consult a lawyer in your local area.
Mohd Abitasham
I.I.T Roorkee , Haridwar
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Answer By Lawyer : contact me on 7599486095
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Answer By Lawyer : contact me 7599486095
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Answer By Lawyer : The best option available to you is pursue the case by filing a compliant through RERA seeking possession or reimbursement along with interest , it is the best and expert to deal the matter. though the property rates might have scaled but it the best deal. suit for specific performance is no use to you as you will have to file the court fees on the amount / valuer of flat. and the time consumed will be around 2 + years .
you may approach consumer forum but than power of distt forum is only 20 lacs see if that fits in for you .
Pratik Duhan
Panipat City , Panipat
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Answer By Lawyer : What are the terms of handing over the bungalow and time limit.You can Issue a legal notice and demand for the possession of the bungalow as per the terms.
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Answer By Lawyer : What are the terms of handing over the bungalow and time limit.You can Issue a legal notice and demand for the possession of the bungalow as per the terms.
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Answer By Lawyer : What are the terms of handing over the bungalow and time limit.You can Issue a legal notice and demand for the possession of the bungalow as per the terms.
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Answer By Lawyer : You must send demand notice seeking refund including interest and compensation, failing which you are entitled to criminal action and under consumer protection
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Answer By Lawyer : peruse the terms and condition of agreement and then complaint in RERA
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Answer By Lawyer : Hi,
Pls send a legal notice to builder initially through your lawyer and if they don't respond then you can file complaint to Chairman P.L.A Gurugram which is effective way and decisions are passed soon. Rgds...
Manish Shandilya
Gurgaon , Gurgaon
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Answer By Lawyer : You've 3 options :
1) File a consumer complaint
2) Lodge a complaint before RERA
3) File for insolvency of the builder (best option)
Junaid Ali Khan
New Delhi G.P.O. , New Delhi
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Answer By Lawyer : What was mode of payment any agreement between you and builder. Give full information. If you want to relief then you have to go consumer forum
Shubham mishra
Kanpur Court , Kanpur
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Answer By Lawyer : File a suit for specific performance or complaint u/s 420 ipc
Abhinav Thapar
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Answer By Lawyer : Please send them a Legal Notice stating all the facts and issues you are facing. If there is no reply you are liable to take action against the agreement signed between you and the builder.
mbhuvaneswari
Vidyaranyapura , Bangalore
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Answer By Lawyer : You file f.I.r in nearest p.s or file complent petition in nearest court under section 420 crpc . It's a non bailable offence.
Ajit kumar singh
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Answer By Lawyer : There are a number of remedies available to you. You can file a suit for specific performance, or claim refund of investment made with interest, or file a criminal complaint or file an application in consumer courts etc. Which remedy will suit you best depends on what you want the final outcome to be.
Tushar Suman Thaker
Russel Street , Kolkata
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Answer By Lawyer : You can claim compensation under rera if possession is not a justified delay.
Amita Shanbag
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Answer By Lawyer : You can file a specific performance suit, if there is any agreement to sale document executed between you and the builder or you file suit against builder to recovery the amount paid as advance if you are no more interested in the said property... Along with entire documents consult a lawyer in person or over phone.
Deeja C G
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Answer By Lawyer : You can file a specific performance suit, if there is any agreement to sale document executed between you and the builder or you file suit against builder to recovery the amount paid as advance if you are no more interested in the said property... Along with entire documents consult a lawyer in person or over phone.
Deeja C G
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Answer By Lawyer : Mr. Rajdeep you can file a complaint in National Consumer Dispute Redressal Commission for non delivery of possession of flat and damages for delay.
SUHAIL AHMAD ANSARI
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Answer By Lawyer : Go to Consumer court
Soumya Kundu
Esplanade , Kolkata
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Answer By Lawyer : How was the payment made ?
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Answer By Lawyer : call us
