Advocate Sonu Singh (9 Years Exp)
Arbitration - Domestic (Show More)
View Answers by this Lawyer (2)
Contact Details
Law Firm Name : Advocate Sonu Singh
Country : India
City : North West Delhi
Area : Narela
Practicing Since : 2015
Qualification : M.A, LLB
About
Having Distinguished pratice in district Court and High Court In Delhi. We dealt may Criminal and Civil matter with 100% success ratio.
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| D/87/2015 | Delhi | Bar Council of Delhi |
Civil
Arbitration & ADR
Corporate & Regulatory
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
High Courts (India)
Human Rights
IT, Media & Telecom
IP, Trademark & Copyright
Employment, Labor & Service
Motor Vehicles
Startup & Registrations
Supreme Court (India)
Taxation
Tribunals
Miscellaneous
RERA
Non Resident Indian (NRIs)
Pre Negotiated Services
Languages
Subject : Will Deed Schedule
Question : How can I mention the schedule of an apartment in a Will Deed? Do I have to include the (1)Description of entire Property, (2) description of undivided interest and then (3) Description of apartment?
Answer by Advocate Sonu Singh : You can mention by share pattern of the apartment in the will deed. division of share pattern is must.
Subject : Problem in getting refund of land purchase
Question : In my case the land developer has exceeded the originally proposed schedule and also he has changed the originally proposed location. I have chosen not to proceed with the purchase and have sought refund of the amount paid however the seller is making excuses and is not willing to release funds.
Answer by Advocate Sonu Singh : Contact us for filing a civil suit in the Hon'ble Court and get your case solved within 6 months.
