Articles
| Heading | Courtesy | Date |
|---|---|---|
| No Articles |
Advocate Ajay S. Jondhale (24 Years Exp)
HC - Senior Counsel (Show More)
View Answers by this Lawyer (1)
Profile Views : 32066
News : 0 Articles : 0
Contact Details
Law Firm Name : Advocate Ajay S. Jondhale
Country : India
City : Pune
Area : Shivajinagar
News
| Heading | Courtesy | Date |
|---|---|---|
| No News |
Practicing Since : 2001
Qualification : LL.B., LL.M.
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| Mah/2334/2001 | Maharashtra | Bar Council of Maharashtra & Goa |
Civil
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
High Courts (India)
Employment, Labor & Service
Motor Vehicles
Tribunals
Miscellaneous
Languages
Subject : Civil
Question : Property sold to me by cheating and fraud?
Answer by Advocate Ajay S. Jondhale : File complaint with Police and if police not taken any cognizance you may file an application u/sec.156 (3) of Cr.P.C., 1973 for issuing directions to police to register FIR Crime against culprit who cheated you . You can also file compensate / damages suit against culprit.
