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Question : I had filed a medical negligence case for 2nd time in NCDRC in 2016 ( Under Fresh and Continues cause of action and discovery of new facts due to past medical negligence), which was admitted but later it was dismissed on maintainability 2019. Again I filed a Review Application in NCDRC against the Judgement passed by NCDRC. Last week NCDRC has dismissed the Review Application also. Now what are the legal options available for me to proceed in this matter? Please guide.
Subject : Medical Negligence case
Answer By Lawyer : You need to approach supreme court
Anand Prakash
Nirman Vihar , New Delhi
Question : I had filed a medical negligence case for 2nd time in NCDRC in 2016 ( Under Fresh and Continues cause of action and discovery of new facts due to past medical negligence), which was admitted but later it was dismissed on maintainability 2019. Again I filed a Review Application in NCDRC against the Judgement passed by NCDRC. Last week NCDRC has dismissed the Review Application also. Now what are the legal options available for me to proceed in this matter? Please guide.
Subject : Medical Negligence case
Answer By Lawyer : You may challenge that order in supreme court.
Question : I had filed a medical negligence case for 2nd time in NCDRC in 2016 ( Under Fresh and Continues cause of action and discovery of new facts due to past medical negligence), which was admitted but later it was dismissed on maintainability 2019. Again I filed a Review Application in NCDRC against the Judgement passed by NCDRC. Last week NCDRC has dismissed the Review Application also. Now what are the legal options available for me to proceed in this matter? Please guide.
Subject : Medical Negligence case
Answer By Lawyer : Dear sir,
You may approach Supreme Court and challenge orders of NCDRC.
Question : I had filed a medical negligence case for 2nd time in NCDRC in 2016 ( Under Fresh and Continues cause of action and discovery of new facts due to past medical negligence), which was admitted but later it was dismissed on maintainability 2019. Again I filed a Review Application in NCDRC against the Judgement passed by NCDRC. Last week NCDRC has dismissed the Review Application also. Now what are the legal options available for me to proceed in this matter? Please guide.
Subject : Medical Negligence case
Answer By Lawyer : You can file an SLP in the Supreme Court
M. K. Viswanath
Mambalam R.S. , Chennai
Question : I had filed a medical negligence case for 2nd time in NCDRC in 2016 ( Under Fresh and Continues cause of action and discovery of new facts due to past medical negligence), which was admitted but later it was dismissed on maintainability 2019. Again I filed a Review Application in NCDRC against the Judgement passed by NCDRC. Last week NCDRC has dismissed the Review Application also. Now what are the legal options available for me to proceed in this matter? Please guide.
Subject : Medical Negligence case
Answer By Lawyer : Hello Rajesh Joshi. I went through your query here. As there is only limited information provided by you which discloses that you have extinguished the right under the provisions of Consumer P Act, 1986. Now you can approach criminal courts under IPC provisions of medical negligence. I can give you a correct legal opinion if I am provided with whole information. We need to approach the criminal courts in the right way on grounds of good maintainability. Please feel free to contact me on +91 863 945 1019. Thank You.
Regards Prasant B, ADV.
Prasant Bandaru
Lunger House , Hyderabad
Question : I had filed a medical negligence case for 2nd time in NCDRC in 2016 ( Under Fresh and Continues cause of action and discovery of new facts due to past medical negligence), which was admitted but later it was dismissed on maintainability 2019. Again I filed a Review Application in NCDRC against the Judgement passed by NCDRC. Last week NCDRC has dismissed the Review Application also. Now what are the legal options available for me to proceed in this matter? Please guide.
Subject : Medical Negligence case
Answer By Lawyer : You can challenge the judgment of National commission in Supreme Court
Rajeev Srivastava
Kavi Nagar , Ghaziabad
Question : I had filed a medical negligence case for 2nd time in NCDRC in 2016 ( Under Fresh and Continues cause of action and discovery of new facts due to past medical negligence), which was admitted but later it was dismissed on maintainability 2019. Again I filed a Review Application in NCDRC against the Judgement passed by NCDRC. Last week NCDRC has dismissed the Review Application also. Now what are the legal options available for me to proceed in this matter? Please guide.
Subject : Medical Negligence case
Answer By Lawyer : Hi,
We need to consider the complete circumstances (including the new situation and facts) and then fresh matter can be filed before the Hon'ble Court.
Thanks.
Sudhanshu Dixit
Indore Tillaknagar , Indore
Question : I had filed a medical negligence case for 2nd time in NCDRC in 2016 ( Under Fresh and Continues cause of action and discovery of new facts due to past medical negligence), which was admitted but later it was dismissed on maintainability 2019. Again I filed a Review Application in NCDRC against the Judgement passed by NCDRC. Last week NCDRC has dismissed the Review Application also. Now what are the legal options available for me to proceed in this matter? Please guide.
Subject : Medical Negligence case
Answer By Lawyer : Mr Joshi You have to file a Civil Appeal against the judgement of the NCDRC and not against the dismissal of the review petition. Limitation period of Filing the Appeal is within 30 days from the date of the receipt of the Judgement, however in some spl. circumstances it can be availed till 90 days with a condonation of delay application on certain grounds. Pl visit www.advocateanandbaliandassociates.com for our profile view. and call on 9582144748 during evening hours for more details in this regard.
Advocate Anand Bali & Associates
COD (South West Delhi), South West Delhi
Question : I had filed a medical negligence case for 2nd time in NCDRC in 2016 ( Under Fresh and Continues cause of action and discovery of new facts due to past medical negligence), which was admitted but later it was dismissed on maintainability 2019. Again I filed a Review Application in NCDRC against the Judgement passed by NCDRC. Last week NCDRC has dismissed the Review Application also. Now what are the legal options available for me to proceed in this matter? Please guide.
Subject : Medical Negligence case
Answer By Lawyer : Contact me on 9835331140 or 8789448641
RAJU RANA
Question : I had filed a medical negligence case for 2nd time in NCDRC in 2016 ( Under Fresh and Continues cause of action and discovery of new facts due to past medical negligence), which was admitted but later it was dismissed on maintainability 2019. Again I filed a Review Application in NCDRC against the Judgement passed by NCDRC. Last week NCDRC has dismissed the Review Application also. Now what are the legal options available for me to proceed in this matter? Please guide.
Subject : Medical Negligence case
Answer By Lawyer : I hv answered already
Manoj Kumar, Advocate
Supreme Court , Central Delhi
Question : I had filed a medical negligence case for 2nd time in NCDRC in 2016 ( Under Fresh and Continues cause of action and discovery of new facts due to past medical negligence), which was admitted but later it was dismissed on maintainability 2019. Again I filed a Review Application in NCDRC against the Judgement passed by NCDRC. Last week NCDRC has dismissed the Review Application also. Now what are the legal options available for me to proceed in this matter? Please guide.
Subject : Medical Negligence case
Answer By Lawyer : Now appeal will file in SC. With review, limitation to file appeal dose not stop. Limitation issue will also come
