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Question : How i can prove the maintainability of my second time complaint in NCDRC in medical negligence case which has been admitted already and when all the paper procedure is completed and case is mature for final argument. But the court is asking now to prove the maintainability.
Subject : MAINTAINABILITY OF SECOND TIME COMPLAINT IN NCDRC.
Answer By Lawyer : In the same matter you can't place second complaint without court permission, if you taken permission in disposal of first complaint to file second complaint. You can call me at 8009522228 & 9453133138
Amit Srivastava Advocate & Associates
Aliganj (Lucknow), Lucknow
Question : How i can prove the maintainability of my second time complaint in NCDRC in medical negligence case which has been admitted already and when all the paper procedure is completed and case is mature for final argument. But the court is asking now to prove the maintainability.
Subject : MAINTAINABILITY OF SECOND TIME COMPLAINT IN NCDRC.
Answer By Lawyer : Sir,
Litigant can file one compliant before the NCDRC.
JOHNSON THANGIAH
Palayankottai , Tirunelveli
Question : How i can prove the maintainability of my second time complaint in NCDRC in medical negligence case which has been admitted already and when all the paper procedure is completed and case is mature for final argument. But the court is asking now to prove the maintainability.
Subject : MAINTAINABILITY OF SECOND TIME COMPLAINT IN NCDRC.
Answer By Lawyer : file an application along with the affidavit stating the valuation territorial jurisdiction and subject matter of the issue and give it on record of the court also include the maintainable clause in the application.
Lex GR The Law Firm
Laxmi Nagar (East Delhi), East Delhi
Question : How i can prove the maintainability of my second time complaint in NCDRC in medical negligence case which has been admitted already and when all the paper procedure is completed and case is mature for final argument. But the court is asking now to prove the maintainability.
Subject : MAINTAINABILITY OF SECOND TIME COMPLAINT IN NCDRC.
Answer By Lawyer : To answer your query, please provide more facts why this question of maintainability on which part has come or the other side has raised this objection in this regard. You may call me on 9310511420 to discuss over the phone on the same issue. as detail facts required to understand the core issue and which bench has raised this issue is equally important.
Anand Prakash
Nirman Vihar , New Delhi
Question : How i can prove the maintainability of my second time complaint in NCDRC in medical negligence case which has been admitted already and when all the paper procedure is completed and case is mature for final argument. But the court is asking now to prove the maintainability.
Subject : MAINTAINABILITY OF SECOND TIME COMPLAINT IN NCDRC.
Answer By Lawyer : Hello Sir i am sorry but please provide more details.
S Paul
Question : How i can prove the maintainability of my second time complaint in NCDRC in medical negligence case which has been admitted already and when all the paper procedure is completed and case is mature for final argument. But the court is asking now to prove the maintainability.
Subject : MAINTAINABILITY OF SECOND TIME COMPLAINT IN NCDRC.
Answer By Lawyer : Court is asking about the maintainablity according to the geographic jurisdiction or pecuniary jurisdiction. Please explain the matter in detail to know more
Sonam Priya
Question : How i can prove the maintainability of my second time complaint in NCDRC in medical negligence case which has been admitted already and when all the paper procedure is completed and case is mature for final argument. But the court is asking now to prove the maintainability.
Subject : MAINTAINABILITY OF SECOND TIME COMPLAINT IN NCDRC.
Answer By Lawyer : On the above-mentioned query I think the hon'ble court wants maintainability on ground of section 5 limitation act that is you will failed to file the plaint on the ground of medical negligence in the NCDRC after the priscribed period.
So you have to prove that why you are late give the appropriate cause for late filling of the case.
Ankit Gupta
Question : How i can prove the maintainability of my second time complaint in NCDRC in medical negligence case which has been admitted already and when all the paper procedure is completed and case is mature for final argument. But the court is asking now to prove the maintainability.
Subject : MAINTAINABILITY OF SECOND TIME COMPLAINT IN NCDRC.
Answer By Lawyer : You have to prove how medical negligence as per consumer protect act on applicable section is applicable in your case. Whether the opposite party was responsible for negligence as per act. you can contact me on 9213389446
