Veerendra kumar Awasthi (9 Years Exp)

  Securities and Exchange Board of India (SEBI) (Show More)   

 Kidwai Nagar (Kanpur Nagar), Kanpur

   View Answers by this Lawyer (2)

 Profile Views : 16911

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Contact Details

Law Firm Name : Veerendra kumar Awasthi

Country : India

City : Kanpur

Area : Kidwai Nagar (Kanpur Nagar)


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Practicing Since :  2015

Qualification : LL.b.

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Enrolment Details

Enrolment No Enrolment State Enrolment BAR
UP07461/15 Uttar Pradesh Kanpur bar

 Civil

 Arbitration & ADR

 Consumer,Product&Service Liability

 Contract & Drafting

 Criminal Law

 High Courts (India)

 Employment, Labor & Service

 Motor Vehicles

 Startup & Registrations

 Tribunals

 Miscellaneous


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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 Veerendra kumar Awasthi :  Hello sir, That your questions which case filed by your sister in law (bhabhi) that case difend you proper and other that costody of 6 year child so I tell you that my opinion costody will be handover to father because father is more than helpful than mother for well education and well guardianship

Subject :  What should

Question :  What precaution should take if there is wife threat that she will file fake case of domestic voilance and send you to jail.

Answer by Veerendra kumar Awasthi :  Hello sir if your wife threat you about fake domestic violence case than you don't give chance to her you think what are you want an do proper . Otherwise after her filing fake case you protest / difend that case