Free Legal Advice from Top Lawyers in India

Question :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now. Neither the restaurant nor the food delivery chain has responded my complaint regarding the same. I want to take this to court and get the necessary damages. kindly guide regarding the process for the same.

Subject :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now.
Answer By Lawyer :  Did you have bill and other documents?

Question :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now. Neither the restaurant nor the food delivery chain has responded my complaint regarding the same. I want to take this to court and get the necessary damages. kindly guide regarding the process for the same.

Subject :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now.
Answer By Lawyer :  You can file a Consumer Complaint before the Jurisdictional Court.

Question :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now. Neither the restaurant nor the food delivery chain has responded my complaint regarding the same. I want to take this to court and get the necessary damages. kindly guide regarding the process for the same.

Subject :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now.
Answer By Lawyer :  You can file a Consumer Complaint before the Jurisdictional Court.

Question :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now. Neither the restaurant nor the food delivery chain has responded my complaint regarding the same. I want to take this to court and get the necessary damages. kindly guide regarding the process for the same.

Subject :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now.
Answer By Lawyer :  Dear Sir, Get issue a legal notice from my office and then can file a complaint before Consumer Forum and get compensation.

Question :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now. Neither the restaurant nor the food delivery chain has responded my complaint regarding the same. I want to take this to court and get the necessary damages. kindly guide regarding the process for the same.

Subject :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now.
Answer By Lawyer :  Dear Sir, Get issue a legal notice and file a case in Consumer Forum for damages. Please share details with me.

Question :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now. Neither the restaurant nor the food delivery chain has responded my complaint regarding the same. I want to take this to court and get the necessary damages. kindly guide regarding the process for the same.

Subject :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now.
Answer By Lawyer :  Sorry but from your question it is not clear what was deficiency in services? Did they not delivered? or faulty substandard product?

Question :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now. Neither the restaurant nor the food delivery chain has responded my complaint regarding the same. I want to take this to court and get the necessary damages. kindly guide regarding the process for the same.

Subject :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now.
Answer By Lawyer :  You can issue a legal notice and then file a consumer complaint for deficiency of services and claim damages

Question :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now. Neither the restaurant nor the food delivery chain has responded my complaint regarding the same. I want to take this to court and get the necessary damages. kindly guide regarding the process for the same.

Subject :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now.
Answer By Lawyer :  You have not mentioned the details of your complaint. So without knowing the exact compaint no can give you proper advice . However you can send legal notice to vendor.

Question :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now. Neither the restaurant nor the food delivery chain has responded my complaint regarding the same. I want to take this to court and get the necessary damages. kindly guide regarding the process for the same.

Subject :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now.
Answer By Lawyer :  You should immediately send a Legal notice to the Restaurant mentioning about your claim. If the restaurant will not respond to your notice,raise your complaint before District Consumer Forum without any delay. For any advice in details ,Kindly contact me over phone.T/R

Question :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now. Neither the restaurant nor the food delivery chain has responded my complaint regarding the same. I want to take this to court and get the necessary damages. kindly guide regarding the process for the same.

Subject :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now.
Answer By Lawyer :  You need to said legal notice to restaurant and food deliver chain by advocate. Thereafter you have to file case before consumer forum and claim your expense.

Question :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now. Neither the restaurant nor the food delivery chain has responded my complaint regarding the same. I want to take this to court and get the necessary damages. kindly guide regarding the process for the same.

Subject :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now.
Answer By Lawyer :  We can send them a legal Notice and if they don't reply if can proceed with filing a consumer complaint

Question :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now. Neither the restaurant nor the food delivery chain has responded my complaint regarding the same. I want to take this to court and get the necessary damages. kindly guide regarding the process for the same.

Subject :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now.
Answer By Lawyer :  Yes you can definitely do that but either you can claim from delivery chain or the restaurant by knowing the problem from where it has happened. And you can directly cannot file a complaint in court there is a process for filing a suit. Contact a local advocate if you want to spend some money in the beginning.
Murthy Legals 

Question :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now. Neither the restaurant nor the food delivery chain has responded my complaint regarding the same. I want to take this to court and get the necessary damages. kindly guide regarding the process for the same.

Subject :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now.
Answer By Lawyer :  a complaint should be filed with the district consumer forum against the company for deficiency of services. engage an advocate and he will file the complaint.

Question :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now. Neither the restaurant nor the food delivery chain has responded my complaint regarding the same. I want to take this to court and get the necessary damages. kindly guide regarding the process for the same.

Subject :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now.
Answer By Lawyer :  a complaint should be filed with the district consumer forum against the company for deficiency of services. engage an advocate and he will file the complaint.

Question :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now. Neither the restaurant nor the food delivery chain has responded my complaint regarding the same. I want to take this to court and get the necessary damages. kindly guide regarding the process for the same.

Subject :  I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now.
Answer By Lawyer :  you need to collect evidence in proof of grievances and need to reach to the advocate who practice in local court.