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Anand Seth (11 Years Exp)
Banking Matters (Show More)
View Answers by this Lawyer (3)
Profile Views : 16007
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Contact Details
Law Firm Name : Anand Seth
Country : India
City : Varanasi
Area : Varanasi Cantt
News
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Practicing Since : 2013
Qualification : Ll.b.
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| UP07888/13 | U.p. | U.P. Bar council |
Civil
Contract & Drafting
Criminal Law
Family & Divorce
Motor Vehicles
Child Laws
Medical, Pharma & Healthcare
Languages
Subject : Need guidance in judgment matter.
Question : I want to know whether the orders and judgments passed by Supreme Court of India in Civil Cases and Criminal cases are applicable to consumer protection act, that too in medical negligence cases? Along with this I want to know whether CPC and CrPC acts are applicable to consumer cases also?
Answer by Anand Seth : Yrs, Order passed by hon'ble Supreme Court of India in Civil Cases and Criminal cases are applicable to consumer protection act.
And provisions of cpc will apply.
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 Anand Seth : Your brother. Bcz his daughter is 6 year old.
Mother is legal custodian of the cold aged up to 5 years only after 5 years father is a natural guardian of child.
Subject : Court fees for filing NI 138 In Gurgaon
Question : Can you kindly clarify whether there is a court fee applicable in Gurgaon for filing Section 138 NI for cheque bounce
Answer by Anand Seth : Rs 2
