Divya R (12 Years Exp)

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

 Attur , Bangalore

   View Answers by this Lawyer (3)

 Profile Views : 21645

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Contact Details

Law Firm Name : Divya R

Country : India

City : Bangalore

Area : Attur


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Practicing Since :  2012

Qualification : LL,B

About

Divya R


Enrolment Details

Enrolment No Enrolment State Enrolment BAR
KARNATAKA STATE BAR

 Civil

 Arbitration & ADR

 Corporate & Regulatory

 Consumer,Product&Service Liability

 Contract & Drafting

 Family & Divorce

 Motor Vehicles

 Tribunals

 RERA


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Subject :  divorce after getting decree of judicial separation

Question :  divorce after getting decree of judicial separation

Answer by Divya R :  The procedure and grounds for getting both, Judicial separation and divorce are the same. It is at the option of the parties which remedy they choose from the court. If court will be satisfied it will grant the decree. Judicial Separation only suspends the obligations and duties leaving the room for reconciliation and if they fail to reconcile for one year, either of them may seek divorce on this grounds.

Subject :  Make your woman torture and rape cases

Question :  Woman torture hare and rape cases for city

Answer by Divya R :  Woman torture and rape shall be punished with imprisonment of either seven years but which may be for life or for a term which may extend to ten years and shall also be liable to fine.

Subject :  ESTABLISHMENT

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.

Answer by Divya R :  Dear S Srinivas , I would appreciate if you can elaborate your question.