Free Legal Advice from Top Lawyers in India

Question :  Employer threatening to pay Rs.5 lacs stating the client involved in cheatng the company by giving one project to others, and telling he is having audio recording evidence.

Subject :  ESTABLISHMENT
Answer By Lawyer :  Dear S Srinivas , I would appreciate if you can elaborate your question.

Question :  Employer threatening to pay Rs.5 lacs stating the client involved in cheatng the company by giving one project to others, and telling he is having audio recording evidence.

Subject :  ESTABLISHMENT
Answer By Lawyer :  He is just threatening you, do not worry about such false and baseless threats being imposed upon you

Question :  Employer threatening to pay Rs.5 lacs stating the client involved in cheatng the company by giving one project to others, and telling he is having audio recording evidence.

Subject :  ESTABLISHMENT
Answer By Lawyer :  If the employer is threatening you, lodge a complaint and no need to pay 5 lakh, consult and discuss more

Question :  Employer threatening to pay Rs.5 lacs stating the client involved in cheatng the company by giving one project to others, and telling he is having audio recording evidence.

Subject :  ESTABLISHMENT
Answer By Lawyer :  Hi Mr.Srinivas. As per employee laws operating in Organisation, no Employer has any right to threaten or extort any moneys from the Employee on the ground of any misconduct. The project assignment audio recording may be fake. It is against the Fundamental Rights of the Employee. It can be challenged before the court of law

Question :  Employer threatening to pay Rs.5 lacs stating the client involved in cheatng the company by giving one project to others, and telling he is having audio recording evidence.

Subject :  ESTABLISHMENT
Answer By Lawyer :  contact me on 7599486095

Question :  Employer threatening to pay Rs.5 lacs stating the client involved in cheatng the company by giving one project to others, and telling he is having audio recording evidence.

Subject :  ESTABLISHMENT
Answer By Lawyer :  First ask him to send relevant documents for what you are threatening.

Question :  Employer threatening to pay Rs.5 lacs stating the client involved in cheatng the company by giving one project to others, and telling he is having audio recording evidence.

Subject :  ESTABLISHMENT
Answer By Lawyer :  KINDLY CALL ON 02262373189 AND 08291730768
pandey and wagh associates (Advocates & Compa 

Churchgate , Mumbai

Question :  Employer threatening to pay Rs.5 lacs stating the client involved in cheatng the company by giving one project to others, and telling he is having audio recording evidence.

Subject :  ESTABLISHMENT
Answer By Lawyer :  Write a letter to SHO concern with every fact and figure of the case and also grievance and obtain the receipt the copy of the same after stamp. Keep letter for defence in future
Arvind Aggarwal