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ANOOP NATH PANDEY (28 Years Exp)
Arbitration - Domestic (Show More)
View Answers by this Lawyer (2)
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Contact Details
Law Firm Name : ANOOP NATH PANDEY
Country : India
City : Varanasi
Area : Ramapura
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Practicing Since : 1996
Qualification : LL.B.,LL.M.
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| UP02443/98 | UTTAR PRADESH | BANARAS BAR ASSOCIATION |
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Subject : My brother's wife moved to her maternal home along with all jewelry,clothes and with 6 years old girl child.my brother is planning to divorce her due to her quarreling nature.
Question : After divorce,who will get the custody of girl child ?my brother or her wife?
Answer by ANOOP NATH PANDEY : File restoration of conjugal rights petition before the court. Custody of girl child may be given to either of them who is in better position to protect the interest of the child.
Subject : Need guidance in judgment matter. ?
Question : I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?
Answer by ANOOP NATH PANDEY : In general "Review" is possible on the discovery of new facts provided the delay is bonafide. A general answer only can give in this circumstances without going through the orders /documents/pleadings.
