Contact Details

Law Firm Name : Prashant kumar

Country : India

City : Jaipur

Area : Mansarovar


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Practicing Since :  2004

Qualification : Ba , llb,llm

About

All kinds of family matter and all kinds of high court matters , cheque bounce matters service writ.


Enrolment Details

Enrolment No Enrolment State Enrolment BAR
624/2004 Rajasthan Jaipir

 Civil

 Consumer,Product&Service Liability

 Contract & Drafting

 Criminal Law

 Family & Divorce

 High Courts (India)

 Employment, Labor & Service

 Motor Vehicles

 Supreme Court (India)

 Miscellaneous

 Banking & Finance

 Child Laws

 Insurance

 Real Estate & Construction

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Subject :  Fresh complaint in medical negligence case.

Question :  Hon’ble Supreme Court of India has held in Om Prakash Singh v. State of Bihar CRIMINAL APPEAL NO.857 OF 2018 (Arising from SLP(Crl.) No.387/2018) that Second Complaint is Maintainable If There Is Discovery Of New Fact After Disposal Of First Complaint, taking this into account can a medical negligence victim file a fresh complaint against the doctors in consumer court if there is new discovery of facts in his/her medical negligence matter?

Answer by Prashant kumar :  You can also file appeal against that order and present your new fact in front of court

Subject :  Child visitation rights

Question :  My child lives with his mother in a different city. His mother is not letting me meet him for many months....ever since i had a healrh issue early last year. Please advise about my rights in such a situation

Answer by Prashant kumar :  Yes you can file a case against your wife of child custody then court will give you permission to meet with your child

Subject :  Basic inquiry required

Question :  what is dowry ? and what we can do for dowry harassment ? (Hindu Religion)

Answer by Prashant kumar :  What is your case

Subject :  Regarding payment of wages by government.

Question :  Sir I am a government teacher working in a school .Government has not paid us our monthly salary alongwith other employees citing budget shortage.It has been more than 4 months that we have not been paid salary inspite of giving notices through our teachers union.Sir ,what action can we take regarding this?

Answer by Prashant kumar :  All of you, together, file a case against the Education Department and Government.Tell all the people that you have not received sallery from government for 4 months.