Atul Chaubey (16 Years Exp)
Arbitration - Domestic (Show More)
Delhi High Court , Central Delhi
View Answers by this Lawyer (2)
Contact Details
Law Firm Name : Atul Chaubey
Country : India
City : Central Delhi
Area : Delhi High Court
Practicing Since : 2008
Qualification : BA LLB
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| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| D794 | Delhi | DBC |
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Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
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.
Answer by Atul Chaubey : You must send demand notice seeking refund including interest and compensation, failing which you are entitled to criminal action and under consumer protection
