Contact Details

Law Firm Name : Advocate Sonu Singh

Country : India

City : North West Delhi

Area : Narela


Articles

Heading Courtesy Date
No Articles

News

Heading Courtesy Date
No News

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 Details

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

Can't read the image? click here to refresh.

Enter the code :

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.