Ujwal Phasate (15 Years Exp)

  Regulatory Authority Complaints (Show More)   

 Ajni , Nagpur

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Contact Details

Law Firm Name : Ujwal Phasate

Country : India

City : Nagpur

Area : Ajni


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Practicing Since :  2009

Qualification : LL.B.

About

An ambitious and results-driven individual with strong academic credentials combined with “real world” professional practicing lawyer experienced and a diverse background in extra-curricular activities and interests. Possess strong leadership skills along with the ability to deal creatively and practically with legal problems/issues and interact effectively with clients. Developed the legal terms and conditions for Service Contract Cases and other formal documents. Acquired practical skills in drafting legal contracts, contract negotiation, strategic planning, suit, defense statement. Managed and coordinated the workflow of daily clients. Increased customer satisfaction by creating a customer-focused environment to the client and routine clients. Recognized by superiors as an efficient performer with strong leadership skills and the ability to empower/motivate others. Developed interviewing and counseling skills while handling cases involving acquittal of clients from serious offenses. Experience in handling complicated civil matters, contractual, Arbitration, Service Matters, Consumer Matters Etc. Managed client intake and assessment - consulted with clients to determine their problems and concerns and obtained relevant information; identified legal issues and researched the law relevant to clients’ cases. Determined and discussed clients’ options with in-house counsels and provided guidance and advice to clients regarding their options, proper course of action and legal proceedings. Preparing case and representing clients in legal proceedings, dealing professionally. Gained “hands-on” skills in interviewing, client counseling, intake assessment, legal research and analysis, and case preparation and presentation.

Enrolment Details

Enrolment No Enrolment State Enrolment BAR
MAH/3797/2009 Maharashtra HIGH COURT BAR ASSOCIATION NAGPUR

 Civil

 Arbitration & ADR

 Corporate & Regulatory

 Consumer,Product&Service Liability

 Contract & Drafting

 Criminal Law

 Family & Divorce

 High Courts (India)

 Human Rights

 IP, Trademark & Copyright

 Employment, Labor & Service

 Motor Vehicles

 Startup & Registrations

 Tribunals

 Miscellaneous

 RERA

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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 Ujwal Phasate :  you need to issue a legal notice to him and cancel the agreement. the notice must disclose that as he has breached the original agreement, therefore, you not interested in continuing the agreement. thereafter on the basis of the notice file a civil case for recovery.