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Tushar Suman Thaker (36 Years Exp)
State Consumer Matters (Show More)
View Answers by this Lawyer (1)
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Contact Details
Law Firm Name : Tushar Suman Thaker
Country : India
City : Kolkata
Area : Russel Street
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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 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.
