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Divya R (12 Years Exp)
Corporate Matters (Show More)
View Answers by this Lawyer (3)
Profile Views : 26690
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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 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
Languages
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.
