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Question :  Which is the right time to file an early hearing request petition in a medical negligence case? Whether it should be filed when the paper procedure is going on like filing rejoinder, affidavit in support of evidence, interrogatory, exchange of papers or early hearing request should be given after all the paper procedure is over? I am a handicap person and I have filed a medical negligence case in NCDRC. I want to know which would be the right time to ask for early hearing and its advantage? Presently my case is admitted and I am getting the hearing after every 6months in NCDRC.

Subject :  Petition for early hearing in medical negligence case.
Answer By Lawyer :  contact me on 7599486095

Question :  Which is the right time to file an early hearing request petition in a medical negligence case? Whether it should be filed when the paper procedure is going on like filing rejoinder, affidavit in support of evidence, interrogatory, exchange of papers or early hearing request should be given after all the paper procedure is over? I am a handicap person and I have filed a medical negligence case in NCDRC. I want to know which would be the right time to ask for early hearing and its advantage? Presently my case is admitted and I am getting the hearing after every 6months in NCDRC.

Subject :  Petition for early hearing in medical negligence case.
Answer By Lawyer :  File an Advancement Petition to an early hearing with some strong reason.
Abhishek Bhutada 

Question :  Which is the right time to file an early hearing request petition in a medical negligence case? Whether it should be filed when the paper procedure is going on like filing rejoinder, affidavit in support of evidence, interrogatory, exchange of papers or early hearing request should be given after all the paper procedure is over? I am a handicap person and I have filed a medical negligence case in NCDRC. I want to know which would be the right time to ask for early hearing and its advantage? Presently my case is admitted and I am getting the hearing after every 6months in NCDRC.

Subject :  Petition for early hearing in medical negligence case.
Answer By Lawyer :  You can move an application for regular hearing on daily basis/short adjournments for early disposal of the matter at any point of time on your given medical grounds Thanks and regards Sachin Sharma, Advocate Contact no :9023805885
Sachin Sharma  

Question :  Which is the right time to file an early hearing request petition in a medical negligence case? Whether it should be filed when the paper procedure is going on like filing rejoinder, affidavit in support of evidence, interrogatory, exchange of papers or early hearing request should be given after all the paper procedure is over? I am a handicap person and I have filed a medical negligence case in NCDRC. I want to know which would be the right time to ask for early hearing and its advantage? Presently my case is admitted and I am getting the hearing after every 6months in NCDRC.

Subject :  Petition for early hearing in medical negligence case.
Answer By Lawyer :  You need to file a 226/227 application in High Court. Take a paid consultation.

Question :  Which is the right time to file an early hearing request petition in a medical negligence case? Whether it should be filed when the paper procedure is going on like filing rejoinder, affidavit in support of evidence, interrogatory, exchange of papers or early hearing request should be given after all the paper procedure is over? I am a handicap person and I have filed a medical negligence case in NCDRC. I want to know which would be the right time to ask for early hearing and its advantage? Presently my case is admitted and I am getting the hearing after every 6months in NCDRC.

Subject :  Petition for early hearing in medical negligence case.
Answer By Lawyer :  Ok file an application for early hearing of your case