Legal Expatiate | 7 Day Online Certificate Course on Art of Contesting Divorce, 498A and Domestic Violence Matters [Enroll by 6th March, 2024]

This Course will enable you to learn the litigation field from practical aspect. It will upgrade your drafting and pleading skills of 498A, Domestic Violence and Divorce Matters which every lawyer must possess.

TOPICS COVERED

Module I

– Basic Concept of divorce

– Grounds of Divorce in Hindu, Parsi and Muslim Law

– Concept of Mutual Consent Divorce

– Concept of Dissolution of marriage

Module II

1. Concept of Domestic Violence

2. Applicability and scope of PWDVA Act

3. conceptual analysis of 498A IPC

4. Kinds of cruelty

5. Latest Judgements on concept of cruelty

6. Provision for Muslim women

7. Live in relation and domestic violence

Module III

1. FIR u/s 498A and other connected sections

2. Drafting of Anticipatory bail of husband and relatives in Sessions Court

3. Drafting of Anticipatory bail application in HC

4. Drafting of regular bail application of Husband and relatives in Sessions Court and Hight Court

5. Quashing of FIR in 498A matters

Module IV

1. How to handle a client of Domestic violence

2. Things to suggest to a domestic violence victim

3. Drafting of PWDVA application

4. Documents required for filing a case

5. ⁠Drafting of interim applications in PWDVA matters

Module V

1. Challenging the order of maintenance via criminal revision

2. – Drafting of an appeal to Sessions court in PWDVA cases

3. Drafting of petition challenging the order of PWDVA appeal

4. Remedy for husband if wife files False case on the husband and relatives

Module VI

1. Drafting of Mutual Consent Divorce Petition (Grounds, clauses, settlement clauses, jurisdiction, court fee)

2. Dissolution of divorce petition in Hindu and Muslim law (grounds, jusrisdiction, court fee, prayers etc)

3. Drafting of judicial separation petition

Module VII

1. Drafting of maintenance application

2. drafting of interim maintenance application

3. drafting of child custody application

drafting of adjournment application

4. Drafting of application to convert mutual consent divorce matter into divorce matter and vice Versa

5. Family court Appeal

SPEAKERS

1. Prof Nandini CP, DSNLU, Vishakhapattanam
2. Adv Prithwish Ganguli, Calcutta High Court
3. Adv Shashi Kiran ,Supreme court of India
4. Adv Farhat Warsi, Supreme court of India
5. Adv Sudershani Ray, Supreme court of India

6. Adv Varun Pepireddy, Karnataka High Court

Perks of Attending the course

1. Live sessions
2. Learn the things which are never taught in any law school, internship or juniorship
3. E certificate of completion and sample drafts
4. Improvise your skills of litigation
5. Pocket Friendly course
6. Easy access on zoom

7. Experienced guidance at your door step

• Who can Attend?

  1. Students (UG and PG)
  2. Advocates
  3. Academicians

  4. Research Scholars

• Registrations Fees:

  Rs 1000/- only

• Last Date of Registration:

  6th March, 2024

• Registration Procedure:

  Steps of Registrations

  1. Transfer Rs 1000/- to 8999422426 via PhonePe/paytym

  2. Fill the form at https://docs.google.com/forms/d/e/1FAIpQLSfU-atU-qYxGrYSAzED56QUvNVp4V5O-v6Q7Mkyx3djyEaCIg/viewform

  3. Send screenshot of payment to 8999422426

• Contact Details for any Quires

  08999422426/08770140909