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mbhuvaneswari (12 Years Exp)
Suit for Eviction (Show More)
View Answers by this Lawyer (2)
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Contact Details
Law Firm Name : mbhuvaneswari
Country : India
City : Bangalore
Area : Vidyaranyapura
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Practicing Since : 2012
Qualification : Master of Laws(Intellectual Property Laws)
About
a one stop shop for all your queries.
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| 2392/09 | tamilnadu | tamilnadu Bar council |
Civil
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Real Estate & Construction
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Subject : Builder not giving bungalow and not responding also after payment was made in 2015.
Question : I had booked a bungalow in dharuheda (Gurgaon) in a project by Parshwanath developers.initial payment of almost 10 lac was made but after that there was no development in the property.I have written several mails etc to them but unfortunately they did not respond.Can you please suggest me the way out.
Answer by mbhuvaneswari : Please send them a Legal Notice stating all the facts and issues you are facing. If there is no reply you are liable to take action against the agreement signed between you and the builder.
Subject : how on l line board works
Question : i wish to know how on line board works like prioritywise,how manytime listedwise, senior citizen prioritywise, or other way?
Answer by mbhuvaneswari : Sir plz explain your question clearly as to what board works and priorities?
