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Prashant kumar (20 Years Exp)
Suit for Declaration (Show More)
View Answers by this Lawyer (4)
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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 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
Languages
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.
