mr junaid having broad knowldge of legal field.
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Junaid Ali Khan (7 Years Exp)
Debt Relief (Show More)
View Answers by this Lawyer (4)
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Contact Details
Law Firm Name : Junaid Ali Khan
Country : India
City : New Delhi
Area : New Delhi G.P.O.
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Practicing Since : 2017
Qualification : B.A.LLB
About
Advocate Junaid Ali Khan has been providing services in various fields of law, that is, Criminal, Matrimonial laws including Divorce & Guardianship, Cheque Bounce, Trademark & Copyright, Cyber Crime, Consumer Court and drafting and vetting of various agreements and documents.
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| D/5821/2017 | Delhi | New Delhi Bar Asoociation |
Civil
Consumer,Product&Service Liability
Criminal Law
Family & Divorce
High Courts (India)
Employment, Labor & Service
Banking & Finance
Insolvency and Bankruptcy
Languages
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 Junaid Ali Khan : You've 3 options :
1) File a consumer complaint
2) Lodge a complaint before RERA
3) File for insolvency of the builder (best option)
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 Junaid Ali Khan : You can file a complaint under RERA law or insolvency under IBC.
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer by Junaid Ali Khan : It is advisable to take anticipatory bail in such matters.
Subject : Court fees cost in N. I case
Question : What is the structure of court fee to be filed with cheque bounce case
Answer by Junaid Ali Khan : No court until its a recovery(civil suit)
Subject : Court fees cost in N. I case
Question : What is the structure of court fee to be filed with cheque bounce case
Answer by Junaid Ali Khan : No court until its a recovery(civil suit)
