Muralikrishnan (12 Years Exp)

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

 Chepauk , Chennai

   View Answers by this Lawyer (1)

 Profile Views : 35943

 News : 0  Articles : 0

Contact Details

Law Firm Name : Muralikrishnan

Country : India

City : Chennai

Area : Chepauk


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Practicing Since :  2012

Qualification : BCOM., BL

About

My areas of interest are Arbitration, Anticipatory Bail, Bail, Consumer Protection Act, NIA etc. I down to earth for the elder scrolls. I never give up my soul and knowledge to bad thoughts. Suceess is on my hands by the God.


Enrolment Details

Enrolment No Enrolment State Enrolment BAR
4111 Tamil Nadu TN and Pondy

 Civil

 Arbitration & ADR

 Corporate & Regulatory

 Consumer,Product&Service Liability

 Contract & Drafting

 Criminal Law

 Family & Divorce

 High Courts (India)

 Human Rights

 IP, Trademark & Copyright

 Employment, Labor & Service

 Motor Vehicles

 Supreme Court (India)

 Taxation

 Tribunals

 Miscellaneous

 RERA


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Subject :  Child visitation rights

Question :  My child lives with his mother in a different city. His mother is not letting me meet him for many months....ever since i had a healrh issue early last year. Please advise about my rights in such a situation

Answer by Muralikrishnan :  child custody case under guardian and ward act shall be filed where the child is living.