Articles
| Heading | Courtesy | Date |
|---|---|---|
| No Articles |
Kumar Abhimanyu Pratap (25 Years Exp)
PIO to OCI Conversion (Show More)
View Answers by this Lawyer (2)
Profile Views : 45198
News : 0 Articles : 0
Contact Details
Law Firm Name : Kumar Abhimanyu Pratap
Country : India
City : Patna
Area : Patna High Court
News
| Heading | Courtesy | Date |
|---|---|---|
| No News |
Practicing Since : 1999
Qualification : LL.B
About
Practicing lawyer at Patna High Court having experience of over 18 yrs
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| 7636/99 | BIHAR | BIHAR STATE BAR COUNCIL |
Civil
Arbitration & ADR
Corporate & Regulatory
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
High Courts (India)
Human Rights
IT, Media & Telecom
IP, Trademark & Copyright
Employment, Labor & Service
Motor Vehicles
Startup & Registrations
Tribunals
Miscellaneous
Non Resident Indian (NRIs)
Pre Negotiated Services
Languages
Subject : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Question : My brother wife has filed the 498A case directly in Court,,,we didn't get any summon from Court till now,, should we take anticipatory bail in advance??
Answer by Kumar Abhimanyu Pratap : u have no other option but to file ABP
Subject : Whether compramise degree be challenged
Question : What should we do
Answer by Kumar Abhimanyu Pratap : it depend upon content of the decree as also circumstances under which decree has been passed.
