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ANOOP NATH PANDEY (29 Years Exp)
Christian Law (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.
