Free Legal Advice from Top Lawyers in India

Question :  I would like to know if I can sue Walmart pharmacy for giving me a prescription drug (pills) with blood stains on them??

Subject :  Blood stained pills
Answer By Lawyer :  you can sue walmart pharmacy for claiming negligence for storing pills in bad conditions .

Question :  I would like to know if I can sue Walmart pharmacy for giving me a prescription drug (pills) with blood stains on them??

Subject :  Blood stained pills
Answer By Lawyer :  First take a medical expert opinion then use them.

Question :  I would like to know if I can sue Walmart pharmacy for giving me a prescription drug (pills) with blood stains on them??

Subject :  Blood stained pills
Answer By Lawyer :  Dear Sir, You can lodge complaint with pharmacy department.

Question :  I would like to know if I can sue Walmart pharmacy for giving me a prescription drug (pills) with blood stains on them??

Subject :  Blood stained pills
Answer By Lawyer :  Yes...... Can file consumer case.

Question :  I would like to know if I can sue Walmart pharmacy for giving me a prescription drug (pills) with blood stains on them??

Subject :  Blood stained pills
Answer By Lawyer :  SIR, You can take action against that pharmacy through consumer Act.

Question :  I would like to know if I can sue Walmart pharmacy for giving me a prescription drug (pills) with blood stains on them??

Subject :  Blood stained pills
Answer By Lawyer :  Absolutely can file suit for damages or can approach consumer court

Question :  I would like to know if I can sue Walmart pharmacy for giving me a prescription drug (pills) with blood stains on them??

Subject :  Blood stained pills
Answer By Lawyer :  contact me - 7599486095

Question :  I would like to know if I can sue Walmart pharmacy for giving me a prescription drug (pills) with blood stains on them??

Subject :  Blood stained pills
Answer By Lawyer :  Contact me immediately - 7599486095

Question :  I would like to know if I can sue Walmart pharmacy for giving me a prescription drug (pills) with blood stains on them??

Subject :  Blood stained pills
Answer By Lawyer :  You can sue Walmart Pharmacy.You issue a legal notice for Pharnacical deficiency in service and you are entitle to claim compensation & damage under the Act. better to consult a professional lawyer for all aspects of the case to protect your interest quickly.

Question :  I would like to know if I can sue Walmart pharmacy for giving me a prescription drug (pills) with blood stains on them??

Subject :  Blood stained pills
Answer By Lawyer :  Yes yu can

Question :  I would like to know if I can sue Walmart pharmacy for giving me a prescription drug (pills) with blood stains on them??

Subject :  Blood stained pills
Answer By Lawyer :  As per your query you can file complaint to F &D Authorities that is Food and Drugs Authorities along with bills .. you can send notice under consumer act thereafter file complaint before consumer forum and can ask for the compensation from them. regards

Question :  I would like to know if I can sue Walmart pharmacy for giving me a prescription drug (pills) with blood stains on them??

Subject :  Blood stained pills
Answer By Lawyer :  Sorry I didn't get your quarry please clarify your quarry

Question :  I would like to know if I can sue Walmart pharmacy for giving me a prescription drug (pills) with blood stains on them??

Subject :  Blood stained pills
Answer By Lawyer :  Yes, You can sue Walmart pharmacy for defective goods by filing a consumer complaint. You can claim for compensation as well as for damages. For any further clarification kindly book a consultancy call.
Ashraf Patel 

Question :  I would like to know if I can sue Walmart pharmacy for giving me a prescription drug (pills) with blood stains on them??

Subject :  Blood stained pills
Answer By Lawyer :  Yes, of course, u have fully right to take action against the Walmart Pharmacy. First of all ,i would suggest u to take help from me or any other lawyer for sending them a legal notice regarding the information and threatening that u are going to file a case against them, then aftr somedays if they reply ur notice ,on the basis of their reply u can file a consumer case against them in the consumer forum...For any query contact me through this site..