Adv Kushal Govind Kabra (9 Years Exp)

  District Consumer Matters (Show More)   

 Aurangabad (MH) , Aurangabad

   View Answers by this Lawyer (2)

 Profile Views : 11394

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Contact Details

Law Firm Name : Adv Kushal Govind Kabra

Country : India

City : Aurangabad

Area : Aurangabad (MH)


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Practicing Since :  2015

Qualification : B.Com LL.B

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Enrolment Details

Enrolment No Enrolment State Enrolment BAR
MAH 1665 2015

 Civil

 Consumer,Product&Service Liability

 Contract & Drafting

 Criminal Law

 Family & Divorce

 Motor Vehicles

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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 Adv Kushal Govind Kabra :  you should first send him legal notice through an Advocate then you should file Complaint Before Consumer and also file suit for specific performance and recovery

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 Adv Kushal Govind Kabra :  you can mention schedule of the flat which you have purchased in your will deed and if you want you can mention schedule of apartment also.