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Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  No

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  In general "Review" is possible on the discovery of new facts provided the delay is bonafide. A general answer only can give in this circumstances without going through the orders /documents/pleadings.

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  Dear Sir, Yes, you can file second complaint on discovery of new facts.

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  Dear Sir, In rarest of rare cases such complainant will be entertained.

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  Hi, You may file the second complaint on the basis of new facts.

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  Ok you can file

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  Pls send me the judgement by mail.it will be paid consulting

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  Pls send me the judgement by mail.it will be paid consulting

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  I have to review the facts and the petition which has been filed before court and as well the judgments passed then only I can advise properly regarding this.

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  Yes, it can be filed subject to certain conditions but from state commissions to national commission then to the supreme court.

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  In general "Review" is possible on the discovery of new facts provided you can prove the delay is bonafide. A general answer only can give in this circumstances without going through the orders /documents/pleadings
Hari 

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  you should file review petition.

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  no if the case is decided by the state consumer forum on the merit basis you should not have right to complaint second time. But you may file criminal case against the doctor for medical negligence but it depends on the the time of limitation because every offence has the limitations to file the case first of all clear first of all make clear that it is within limitation.

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  Yes it can be but with due care and appreciation of documents and facts. Problem is not judge or court only but how Medical Negligence / Medico-legal cases at Courts particularly Higher courts. They are Arts graduate and hence u require professional Medico legal consultant (doctor practicing law ). U may contact at - 9916944846 ADV Pankaj Kumar & Associate, C v Raman Nagar Bangalore.
Dr Pankaj Kumar & Associate - Law Firm 

C.V.Raman Nagar , Bangalore

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All Answers by This Lawyer

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  Yes it can be but with due care and appreciation of documents and facts. Problem is not judge or court only but how Medical Negligence / Medico-legal cases at Courts particularly Higher courts. They are Arts graduate and hence u require professional Medico legal consultant (doctor practicing law ). U may contact at - 9916944846 ADV Pankaj Kumar & Associate, C v Raman Nagar Bangalore.
Dr Pankaj Kumar & Associate - Law Firm 

C.V.Raman Nagar , Bangalore

View Profile
All Answers by This Lawyer

Question :  I want to know, if the medical negligence complaint has gone from state commission to Supreme Court and got dismissed because of no proper merits, then can a second complaint be filed on discovery of new facts due to past medical negligence as per the fresh and continuous cause of action?

Subject :  Need guidance in judgment matter. ?
Answer By Lawyer :  on the basis of discovery of new facts, you could only file review petition

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