Contact Details

Law Firm Name : Kumar Abhimanyu Pratap

Country : India

City : Patna

Area : Patna High Court


Articles

Heading Courtesy Date
No Articles

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 Details

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

Can't read the image? click here to refresh.

Enter the code :

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.