Articles
| Heading | Courtesy | Date |
|---|---|---|
| No Articles |
Hemant chaudhary (12 Years Exp)
PMLA (Show More)
View Answers by this Lawyer (4)
Profile Views : 3102
News : 0 Articles : 0
Contact Details
Law Firm Name : Hemant chaudhary
Country : India
City : Gurgaon
Area : Mini Sectt.
News
| Heading | Courtesy | Date |
|---|---|---|
| No News |
Practicing Since : 2012
Qualification : LLB
About
HI, we are s legal firm based in Gurgaon and we deals with providing legal consultation as well as litigation services in family , criminal, civil, property and corporate disputes
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| P/1992/2013 | HARYANA | GURGAON |
Languages
Subject : Things to see while executing leasse agreement
Question : Hi,,, we want to hire an office space for approximate 03 years period time,,, please guide about the documents/things/formalities to keep in mind while executing Lease Agreement
Answer by Hemant chaudhary : Hello jaswinder, you can contact me in person for drafting of rent agreement and for any legal assistance..regards ADV Hemant chaudhary..ph-9654062181
Subject : Things to see while executing leasse agreement
Question : Hi,,, we want to hire an office space for approximate 03 years period time,,, please guide about the documents/things/formalities to keep in mind while executing Lease Agreement
Answer by Hemant chaudhary : Hello jaswinder, you can contact me in person for drafting of rent agreement and for any legal assistance..regards ADV Hemant chaudhary..ph-9654062181
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 Hemant chaudhary : Hello sir , as per RERA ( real estate regulatory authority) the builder before changing the layout plan has to obtain prior written consent of more then 1/3th allottee .. Under section 12 of RERA we can ask for our entire deposited amount alongwith interest and compensation.. You can contact me further legal assistance.. Ph:-9654062181
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 Hemant chaudhary : 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
