Contact Details

Law Firm Name : Tushar Suman Thaker

Country : India

City : Kolkata

Area : Russel Street


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News

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Practicing Since :  1988

Qualification : BSc, LLb.

About

Practicing in High Court and District Courts. All matters such as Writ matters, revisions, suits, property matters, tenancy, matrimonial, succession, probate, letters of administration, company, DRT, DRAT, consumer forum, arbitration matters, property registration and preparation of deeds including sale deed, lease, tenancy, leave and licence, commercial contracts, criminal matters, bail, domestic violence etc, company formation, society registration, partnership firms etc


Enrolment Details

Enrolment No Enrolment State Enrolment BAR
West Bengal West Bengal High Court, Calcutta.

 Civil

 Arbitration & ADR

 Corporate & Regulatory

 Consumer,Product&Service Liability

 Contract & Drafting

 Criminal Law

 Family & Divorce

 High Courts (India)

 Human Rights

 IT, Media & Telecom

 IP, Trademark & Copyright

 Supreme Court (India)

 Tribunals

 Miscellaneous

 RERA


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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 Tushar Suman Thaker :  There are a number of remedies available to you. You can file a suit for specific performance, or claim refund of investment made with interest, or file a criminal complaint or file an application in consumer courts etc. Which remedy will suit you best depends on what you want the final outcome to be.