Free Legal Advice from Top Lawyers in India
Question : A flat was purchased from a builder Whe n handed over leakage prioblem. And now the buider is not able to rectify the problem and is not givig the possession of the flat
Subject : Draft of legal notice to the builder for damage of flat
Answer By Lawyer : You should first give legal notice to him for which you may contact with me, after which if they would not like to provide your grivances you may file case before the District or State Commission for which also you may get my legal services.
Shailesh Kumar
Doranda , Ranchi
Question : A flat was purchased from a builder Whe n handed over leakage prioblem. And now the buider is not able to rectify the problem and is not givig the possession of the flat
Subject : Draft of legal notice to the builder for damage of flat
Answer By Lawyer : You should first give legal notice to him for which you may contact with me, after which if they would not like to provide your grivances you may file case before the District or State Commission for which also you may get my legal services.
Shailesh Kumar
Doranda , Ranchi
Question : A flat was purchased from a builder Whe n handed over leakage prioblem. And now the buider is not able to rectify the problem and is not givig the possession of the flat
Subject : Draft of legal notice to the builder for damage of flat
Answer By Lawyer : Hi,
Complaint can be filed before the RERA and respective Court for damages and compensation.
Thanks.
Sudhanshu Dixit
Indore Tillaknagar , Indore
Question : A flat was purchased from a builder Whe n handed over leakage prioblem. And now the buider is not able to rectify the problem and is not givig the possession of the flat
Subject : Draft of legal notice to the builder for damage of flat
Answer By Lawyer : You should file a consumer complaint followed by legal notice. Generally builders don't take immediate actions on legal notice
Question : A flat was purchased from a builder Whe n handed over leakage prioblem. And now the buider is not able to rectify the problem and is not givig the possession of the flat
Subject : Draft of legal notice to the builder for damage of flat
Answer By Lawyer : You should file a consumer complaint followed by legal notice. Generally builders don't take immediate actions on legal notice
Question : A flat was purchased from a builder Whe n handed over leakage prioblem. And now the buider is not able to rectify the problem and is not givig the possession of the flat
Subject : Draft of legal notice to the builder for damage of flat
Answer By Lawyer : You should file a consumer complaint followed by legal notice. Generally builders don't take immediate actions on legal notice
Question : A flat was purchased from a builder Whe n handed over leakage prioblem. And now the buider is not able to rectify the problem and is not givig the possession of the flat
Subject : Draft of legal notice to the builder for damage of flat
Answer By Lawyer : Yes you can send his letter request to the builder. If not taking necessary steps then you can file a complaint to the Consumer Forum.
S Paul
Question : A flat was purchased from a builder Whe n handed over leakage prioblem. And now the buider is not able to rectify the problem and is not givig the possession of the flat
Subject : Draft of legal notice to the builder for damage of flat
Answer By Lawyer : Yes you can send his letter request to the builder. If not taking necessary steps then you can file a complaint to the Consumer Forum.
S Paul
Question : A flat was purchased from a builder Whe n handed over leakage prioblem. And now the buider is not able to rectify the problem and is not givig the possession of the flat
Subject : Draft of legal notice to the builder for damage of flat
Answer By Lawyer : Yes our office can provide this service to you. There are many case laws on such issues given by the honourable supreme court of India. Kindly contact on 8750736140 for further details.
Question : A flat was purchased from a builder Whe n handed over leakage prioblem. And now the buider is not able to rectify the problem and is not givig the possession of the flat
Subject : Draft of legal notice to the builder for damage of flat
Answer By Lawyer : U can contact me and give ur all details so that i can draft the concerned legal notice for u to send to the builder and aftr that we will go to the next step with ur consent.
mob.no.-9570156203
mail id - Poonam.poo5074@gmail.com
Question : A flat was purchased from a builder Whe n handed over leakage prioblem. And now the buider is not able to rectify the problem and is not givig the possession of the flat
Subject : Draft of legal notice to the builder for damage of flat
Answer By Lawyer : First send a legal notice to the builder then you can file a consumer case against the builder .
Subhankar Sanyal
Alipore , Kolkata
Question : A flat was purchased from a builder Whe n handed over leakage prioblem. And now the buider is not able to rectify the problem and is not givig the possession of the flat
Subject : Draft of legal notice to the builder for damage of flat
Answer By Lawyer : You can send legal notice to builder for damages of flat
advocate sandeep dungarwal
Neemuch , Neemuch
Question : A flat was purchased from a builder Whe n handed over leakage prioblem. And now the buider is not able to rectify the problem and is not givig the possession of the flat
Subject : Draft of legal notice to the builder for damage of flat
Answer By Lawyer : Kindly provide the draft of contact/other deed entered between you ,so proper notice may be issued
Question : A flat was purchased from a builder Whe n handed over leakage prioblem. And now the buider is not able to rectify the problem and is not givig the possession of the flat
Subject : Draft of legal notice to the builder for damage of flat
Answer By Lawyer : Kindly provide the draft of contact/other deed entered between you ,so proper notice may be issued
Question : A flat was purchased from a builder Whe n handed over leakage prioblem. And now the buider is not able to rectify the problem and is not givig the possession of the flat
Subject : Draft of legal notice to the builder for damage of flat
Answer By Lawyer : Kindly provide the draft of contact/other deed entered between you ,so proper notice may be issued
Question : A flat was purchased from a builder Whe n handed over leakage prioblem. And now the buider is not able to rectify the problem and is not givig the possession of the flat
Subject : Draft of legal notice to the builder for damage of flat
Answer By Lawyer : hi,
Mayuri M,
i have gone through your one sentenced issue, your case is very much fit for issuing legal notice and call upon them to make good the loss caused to you. you may contact my at nice eight triple five zero one zero one zero
Manoj Kumar, Advocate
Supreme Court , Central Delhi
Question : A flat was purchased from a builder Whe n handed over leakage prioblem. And now the buider is not able to rectify the problem and is not givig the possession of the flat
Subject : Draft of legal notice to the builder for damage of flat
Answer By Lawyer : Issue a legal notice and if he does not solve the problem file a complaint in consumer court for deficiency in service and claim possession and compensation.
BHARAT NARASGOUDA
Belgaum City , Belgaum
Question : A flat was purchased from a builder Whe n handed over leakage prioblem. And now the buider is not able to rectify the problem and is not givig the possession of the flat
Subject : Draft of legal notice to the builder for damage of flat
Answer By Lawyer : Go to the consumer court
Prabhakar Ranshur
Churchgate , Mumbai
Question : A flat was purchased from a builder Whe n handed over leakage prioblem. And now the buider is not able to rectify the problem and is not givig the possession of the flat
Subject : Draft of legal notice to the builder for damage of flat
Answer By Lawyer : Hello
Meet personally along with all the necessary documents.
Sushama Sarangpure
Bagadganj , Nagpur
Question : A flat was purchased from a builder Whe n handed over leakage prioblem. And now the buider is not able to rectify the problem and is not givig the possession of the flat
Subject : Draft of legal notice to the builder for damage of flat
Answer By Lawyer : Hello
Send him notice
Regards
Adv. S. Sarangpure
Sushama Sarangpure
Bagadganj , Nagpur
Question : A flat was purchased from a builder Whe n handed over leakage prioblem. And now the buider is not able to rectify the problem and is not givig the possession of the flat
Subject : Draft of legal notice to the builder for damage of flat
Answer By Lawyer : Hello
Send him notice
Regards
Adv. S. Sarangpure
