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Question : Hello Sir, I am physically challenged person by birth and I have filed a medical negligence case in NCDRC which is pending from long time, I want to know if I can ask for an early hearing and disposal of my case in NCDRC, there is any provision in law for early hearing and disposal of cases in medical negligence cases for physically challenged people, if yes can you tell me the under which section and sub section I can demand for an early hearing and disposal of my complaint in NCDRC?
Subject : Early hearing of medical negligence case in NCDRC
Answer By Lawyer : G.S.R. 342(E). - In exercise of the powers conferred by section 30A of the Consumer Protection Act, 1986 (68 of 1986), the National Consumer Disputes Redressal Commission with the previous approval of the Central Government, hereby makes the following regulations, namely:-
26. Miscellaneous
(6) The cases filed by or against the senior citizens, physically challenged, widows and persons suffering from serious ailments shall be listed and disposed of on a priority basis.
In case of:
Central Information Commission
Mrs.Geeta Narain vs Ministry Of Communications And ... on 20 October, 2011
“all the applications for early hearing filed by any party including the cases filed as per Regulation 26(6) were listed before Bench No. 1 by the Registry. It is the judicial prerogative of the Bench to direct the Registry to list the case on out of turn while allowing the application for early hearing.”
Parimal Redkar
Panaji , North Goa
Question : Hello Sir, I am physically challenged person by birth and I have filed a medical negligence case in NCDRC which is pending from long time, I want to know if I can ask for an early hearing and disposal of my case in NCDRC, there is any provision in law for early hearing and disposal of cases in medical negligence cases for physically challenged people, if yes can you tell me the under which section and sub section I can demand for an early hearing and disposal of my complaint in NCDRC?
Subject : Early hearing of medical negligence case in NCDRC
Answer By Lawyer : contact me on 7599486095
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : Hello Sir, I am physically challenged person by birth and I have filed a medical negligence case in NCDRC which is pending from long time, I want to know if I can ask for an early hearing and disposal of my case in NCDRC, there is any provision in law for early hearing and disposal of cases in medical negligence cases for physically challenged people, if yes can you tell me the under which section and sub section I can demand for an early hearing and disposal of my complaint in NCDRC?
Subject : Early hearing of medical negligence case in NCDRC
Answer By Lawyer : KINDLY CALL ON 02262373189 AND 08291730768
pandey and wagh associates (Advocates & Compa
Churchgate , Mumbai
Question : Hello Sir, I am physically challenged person by birth and I have filed a medical negligence case in NCDRC which is pending from long time, I want to know if I can ask for an early hearing and disposal of my case in NCDRC, there is any provision in law for early hearing and disposal of cases in medical negligence cases for physically challenged people, if yes can you tell me the under which section and sub section I can demand for an early hearing and disposal of my complaint in NCDRC?
Subject : Early hearing of medical negligence case in NCDRC
Answer By Lawyer : There is no specific provision, but you can file the urgent hearing hearing application and the same will be heared on merit and there after you can go for the hearing of the case.
Shrijan Shukla
Raipur , Raipur
Question : Hello Sir, I am physically challenged person by birth and I have filed a medical negligence case in NCDRC which is pending from long time, I want to know if I can ask for an early hearing and disposal of my case in NCDRC, there is any provision in law for early hearing and disposal of cases in medical negligence cases for physically challenged people, if yes can you tell me the under which section and sub section I can demand for an early hearing and disposal of my complaint in NCDRC?
Subject : Early hearing of medical negligence case in NCDRC
Answer By Lawyer : There is no special provision. But you can move an application for preponement of hearing and u can mention your all problems and reasons why u want to early hearing if your reasons would be genuine you will get the benefit of that.
