Articles
| Heading | Courtesy | Date |
|---|---|---|
| No Articles |
Pinaksh Law / Veer P. Singh (9 Years Exp)
Intellectual Property Appellate Board (Show More)
Delhi High Court , Central Delhi
View Answers by this Lawyer (1)
Profile Views : 41028
News : 0 Articles : 0
Contact Details
Law Firm Name : Pinaksh Law / Veer P. Singh
Country : India
City : Central Delhi
Area : Delhi High Court
News
| Heading | Courtesy | Date |
|---|---|---|
| No News |
Practicing Since : 2015
Qualification : LL.B./M.B.A
About
A firm with Advocates (Experiences varying from 3 years to more than 40 years) possessing skills of Confidentiality, Non-Prejudicial manner, Integrity & Resilience with degrees in Law, Finance & Nautical Sciences, Practicing @Supreme Court of India, Delhi High Court, Allahbad High Court, Delhi NCR district courts offering the various legal services.
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| UP/01288/16 | UTTAR PRADESH | Bar Council Of Uttar Pradesh |
Civil
Arbitration & ADR
Corporate & Regulatory
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
High Courts (India)
IP, Trademark & Copyright
Startup & Registrations
Supreme Court (India)
Taxation
Tribunals
RERA
Languages
Subject : I ordered a milkshake from a very well known restaurant in Bengaluru through one of the major food delivery chains right now.
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.
Answer by Pinaksh Law / Veer P. Singh : Sorry but from your question it is not clear what was deficiency in services? Did they not delivered? or faulty substandard product?
