Atul Chaubey (16 Years Exp)

  Telecom Disputes Settlement & Appellate Tribu (Show More)   

 Delhi High Court , Central Delhi

   View Answers by this Lawyer (2)

 Profile Views : 46904

 News : 0  Articles : 0

Contact Details

Law Firm Name : Atul Chaubey

Country : India

City : Central Delhi

Area : Delhi High Court


Articles

Heading Courtesy Date
No Articles

News

Heading Courtesy Date
No News

Practicing Since :  2008

Qualification : BA LLB

About

Enrolment Details

Enrolment No Enrolment State Enrolment BAR
D794 Delhi DBC

 Civil

 Arbitration & ADR

 Corporate & Regulatory

 Consumer,Product&Service Liability

 Contract & Drafting

 Criminal Law

 High Courts (India)

 IP, Trademark & Copyright

 Employment, Labor & Service

 Startup & Registrations

 Supreme Court (India)

 Tribunals

 Miscellaneous

 RERA

 Aviation & Space

 Banking & Finance

 Commercial, Business & Industry

 Constitutional & Government

 Real Estate & Construction

Languages

Can't read the image? click here to refresh.

Enter the code :

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 Atul Chaubey :  You must send demand notice seeking refund including interest and compensation, failing which you are entitled to criminal action and under consumer protection