Free Legal Advice from Top Lawyers in India
Question : I had filed a medical negligence case in NCDRC, first complaint (CC) In NCDRC in 2016. Which was decided and the judgment was pronounced in November 2019, which was received by me in last week of December 2019. Against that judgment I had filed a Review Application in NCDRC in the month of January which was decided and judgment was pronounced and I received the judgment copy on 29th February. Now I want to know how I can appeal in Supreme Court? Whether I have to file a Civil Appeal in Supreme Court or I have to file a SLP in Supreme Court? If I want to file a Civil Appeal then I have to file the Civil Appeal against the NCDRC main judgment or I have to file the Civil Appeal against the NCDRC Review Application judgment? What is the limitation period to file an appeal in Supreme Court under Civil Appeal? What is the Limitation period to file an appeal in Supreme Court under SLP
Subject : Appeal in Supreme Court
Answer By Lawyer : Hi,
Now I want to know how I can appeal in Supreme Court - it can be challenged before the Apex Court.
Whether I have to file a Civil Appeal in Supreme Court or I have to file a SLP in Supreme Court - Need to refer the judgement.
If I want to file a Civil Appeal then I have to file the Civil Appeal against the NCDRC main judgment or I have to file the Civil Appeal against the NCDRC Review Application judgment? - - Need to refer the prev. judgement.
What is the limitation period to file an appeal in Supreme Court under Civil Appeal? - 30/60 days depends upon the receipt of judgement, however delay may be condoned.
What is the Limitation period to file an appeal in Supreme Court under SLP - 30/60 days depends upon the receipt of judgement, however delay may be condoned.
Sudhanshu Dixit
Indore Tillaknagar , Indore
Question : I had filed a medical negligence case in NCDRC, first complaint (CC) In NCDRC in 2016. Which was decided and the judgment was pronounced in November 2019, which was received by me in last week of December 2019. Against that judgment I had filed a Review Application in NCDRC in the month of January which was decided and judgment was pronounced and I received the judgment copy on 29th February. Now I want to know how I can appeal in Supreme Court? Whether I have to file a Civil Appeal in Supreme Court or I have to file a SLP in Supreme Court? If I want to file a Civil Appeal then I have to file the Civil Appeal against the NCDRC main judgment or I have to file the Civil Appeal against the NCDRC Review Application judgment? What is the limitation period to file an appeal in Supreme Court under Civil Appeal? What is the Limitation period to file an appeal in Supreme Court under SLP
Subject : Appeal in Supreme Court
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 in NCDRC, first complaint (CC) In NCDRC in 2016. Which was decided and the judgment was pronounced in November 2019, which was received by me in last week of December 2019. Against that judgment I had filed a Review Application in NCDRC in the month of January which was decided and judgment was pronounced and I received the judgment copy on 29th February. Now I want to know how I can appeal in Supreme Court? Whether I have to file a Civil Appeal in Supreme Court or I have to file a SLP in Supreme Court? If I want to file a Civil Appeal then I have to file the Civil Appeal against the NCDRC main judgment or I have to file the Civil Appeal against the NCDRC Review Application judgment? What is the limitation period to file an appeal in Supreme Court under Civil Appeal? What is the Limitation period to file an appeal in Supreme Court under SLP
Subject : Appeal in Supreme Court
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 in NCDRC, first complaint (CC) In NCDRC in 2016. Which was decided and the judgment was pronounced in November 2019, which was received by me in last week of December 2019. Against that judgment I had filed a Review Application in NCDRC in the month of January which was decided and judgment was pronounced and I received the judgment copy on 29th February. Now I want to know how I can appeal in Supreme Court? Whether I have to file a Civil Appeal in Supreme Court or I have to file a SLP in Supreme Court? If I want to file a Civil Appeal then I have to file the Civil Appeal against the NCDRC main judgment or I have to file the Civil Appeal against the NCDRC Review Application judgment? What is the limitation period to file an appeal in Supreme Court under Civil Appeal? What is the Limitation period to file an appeal in Supreme Court under SLP
Subject : Appeal in Supreme Court
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 in NCDRC, first complaint (CC) In NCDRC in 2016. Which was decided and the judgment was pronounced in November 2019, which was received by me in last week of December 2019. Against that judgment I had filed a Review Application in NCDRC in the month of January which was decided and judgment was pronounced and I received the judgment copy on 29th February. Now I want to know how I can appeal in Supreme Court? Whether I have to file a Civil Appeal in Supreme Court or I have to file a SLP in Supreme Court? If I want to file a Civil Appeal then I have to file the Civil Appeal against the NCDRC main judgment or I have to file the Civil Appeal against the NCDRC Review Application judgment? What is the limitation period to file an appeal in Supreme Court under Civil Appeal? What is the Limitation period to file an appeal in Supreme Court under SLP
Subject : Appeal in Supreme Court
Answer By Lawyer : Now I want to know how I can appeal in Supreme Court?
Ans- Yes, you should file the Civil Appeal.
Whether I have to file a Civil Appeal in Supreme Court or I have to file a SLP in Supreme Court?
Ans - You required to file the Civil Appeal.
If I want to file a Civil Appeal then I have to file the Civil Appeal against the NCDRC main judgment or I have to file the Civil Appeal against the NCDRC Review Application judgment?
Ans- Appeal against the original order only.
What is the limitation period to file an appeal in Supreme Court under Civil Appeal?
Ans- The Limitation period is 90 days from the original order.
M Lakshmikanth Arya
Gayathrinagar , Bangalore
Question : I had filed a medical negligence case in NCDRC, first complaint (CC) In NCDRC in 2016. Which was decided and the judgment was pronounced in November 2019, which was received by me in last week of December 2019. Against that judgment I had filed a Review Application in NCDRC in the month of January which was decided and judgment was pronounced and I received the judgment copy on 29th February. Now I want to know how I can appeal in Supreme Court? Whether I have to file a Civil Appeal in Supreme Court or I have to file a SLP in Supreme Court? If I want to file a Civil Appeal then I have to file the Civil Appeal against the NCDRC main judgment or I have to file the Civil Appeal against the NCDRC Review Application judgment? What is the limitation period to file an appeal in Supreme Court under Civil Appeal? What is the Limitation period to file an appeal in Supreme Court under SLP
Subject : Appeal in Supreme Court
Answer By Lawyer : Pls contact on call
Question : I had filed a medical negligence case in NCDRC, first complaint (CC) In NCDRC in 2016. Which was decided and the judgment was pronounced in November 2019, which was received by me in last week of December 2019. Against that judgment I had filed a Review Application in NCDRC in the month of January which was decided and judgment was pronounced and I received the judgment copy on 29th February. Now I want to know how I can appeal in Supreme Court? Whether I have to file a Civil Appeal in Supreme Court or I have to file a SLP in Supreme Court? If I want to file a Civil Appeal then I have to file the Civil Appeal against the NCDRC main judgment or I have to file the Civil Appeal against the NCDRC Review Application judgment? What is the limitation period to file an appeal in Supreme Court under Civil Appeal? What is the Limitation period to file an appeal in Supreme Court under SLP
Subject : Appeal in Supreme Court
Answer By Lawyer : Pls contact on call
Question : I had filed a medical negligence case in NCDRC, first complaint (CC) In NCDRC in 2016. Which was decided and the judgment was pronounced in November 2019, which was received by me in last week of December 2019. Against that judgment I had filed a Review Application in NCDRC in the month of January which was decided and judgment was pronounced and I received the judgment copy on 29th February. Now I want to know how I can appeal in Supreme Court? Whether I have to file a Civil Appeal in Supreme Court or I have to file a SLP in Supreme Court? If I want to file a Civil Appeal then I have to file the Civil Appeal against the NCDRC main judgment or I have to file the Civil Appeal against the NCDRC Review Application judgment? What is the limitation period to file an appeal in Supreme Court under Civil Appeal? What is the Limitation period to file an appeal in Supreme Court under SLP
Subject : Appeal in Supreme Court
Answer By Lawyer : Pls contact on call
Question : I had filed a medical negligence case in NCDRC, first complaint (CC) In NCDRC in 2016. Which was decided and the judgment was pronounced in November 2019, which was received by me in last week of December 2019. Against that judgment I had filed a Review Application in NCDRC in the month of January which was decided and judgment was pronounced and I received the judgment copy on 29th February. Now I want to know how I can appeal in Supreme Court? Whether I have to file a Civil Appeal in Supreme Court or I have to file a SLP in Supreme Court? If I want to file a Civil Appeal then I have to file the Civil Appeal against the NCDRC main judgment or I have to file the Civil Appeal against the NCDRC Review Application judgment? What is the limitation period to file an appeal in Supreme Court under Civil Appeal? What is the Limitation period to file an appeal in Supreme Court under SLP
Subject : Appeal in Supreme Court
Answer By Lawyer : i am supreme court practitioner so you may call me at nine eight triple 5-01010 . i will file your petition
Manoj Kumar, Advocate
Supreme Court , Central Delhi
Question : I had filed a medical negligence case in NCDRC, first complaint (CC) In NCDRC in 2016. Which was decided and the judgment was pronounced in November 2019, which was received by me in last week of December 2019. Against that judgment I had filed a Review Application in NCDRC in the month of January which was decided and judgment was pronounced and I received the judgment copy on 29th February. Now I want to know how I can appeal in Supreme Court? Whether I have to file a Civil Appeal in Supreme Court or I have to file a SLP in Supreme Court? If I want to file a Civil Appeal then I have to file the Civil Appeal against the NCDRC main judgment or I have to file the Civil Appeal against the NCDRC Review Application judgment? What is the limitation period to file an appeal in Supreme Court under Civil Appeal? What is the Limitation period to file an appeal in Supreme Court under SLP
Subject : Appeal in Supreme Court
Answer By Lawyer : 30 days and 90 days limitation period respectively. Rest you can contact on office contact number 9891396774
Question : I had filed a medical negligence case in NCDRC, first complaint (CC) In NCDRC in 2016. Which was decided and the judgment was pronounced in November 2019, which was received by me in last week of December 2019. Against that judgment I had filed a Review Application in NCDRC in the month of January which was decided and judgment was pronounced and I received the judgment copy on 29th February. Now I want to know how I can appeal in Supreme Court? Whether I have to file a Civil Appeal in Supreme Court or I have to file a SLP in Supreme Court? If I want to file a Civil Appeal then I have to file the Civil Appeal against the NCDRC main judgment or I have to file the Civil Appeal against the NCDRC Review Application judgment? What is the limitation period to file an appeal in Supreme Court under Civil Appeal? What is the Limitation period to file an appeal in Supreme Court under SLP
Subject : Appeal in Supreme Court
Answer By Lawyer : 30 days and 90 days limitation period respectively. Rest you can contact on office contact number 9891396774
Question : I had filed a medical negligence case in NCDRC, first complaint (CC) In NCDRC in 2016. Which was decided and the judgment was pronounced in November 2019, which was received by me in last week of December 2019. Against that judgment I had filed a Review Application in NCDRC in the month of January which was decided and judgment was pronounced and I received the judgment copy on 29th February. Now I want to know how I can appeal in Supreme Court? Whether I have to file a Civil Appeal in Supreme Court or I have to file a SLP in Supreme Court? If I want to file a Civil Appeal then I have to file the Civil Appeal against the NCDRC main judgment or I have to file the Civil Appeal against the NCDRC Review Application judgment? What is the limitation period to file an appeal in Supreme Court under Civil Appeal? What is the Limitation period to file an appeal in Supreme Court under SLP
Subject : Appeal in Supreme Court
Answer By Lawyer : Dear Rajesh,
I am answering your questions herein-below:
Q1.) Whether I have to file a Civil Appeal in Supreme Court or I have to file a SLP in Supreme Court?
Ans. You can file a Civil Appeal in Supreme Court against the order of the NCDRC. Order XXIV Rule 1 to 8 of The Supreme Court Rules, 2013 are to be referred in this behalf. The same has to be read along with Section-23 of the Consumer Protection Act, 1986.
Note: This can be done only if the case was filed directly at NCDRC.
Q2.) If I want to file a Civil Appeal then I have to file the Civil Appeal against the NCDRC main judgment or I have to file the Civil Appeal against the NCDRC Review Application judgment?
Ans. The Civil Appeal will be filed against the the order of NCDRC and not against the Review.
Q3.)What is the limitation period to file an appeal in Supreme Court under Civil Appeal?
Ans. It is 30 days from the date of receive of order.
Question : I had filed a medical negligence case in NCDRC, first complaint (CC) In NCDRC in 2016. Which was decided and the judgment was pronounced in November 2019, which was received by me in last week of December 2019. Against that judgment I had filed a Review Application in NCDRC in the month of January which was decided and judgment was pronounced and I received the judgment copy on 29th February. Now I want to know how I can appeal in Supreme Court? Whether I have to file a Civil Appeal in Supreme Court or I have to file a SLP in Supreme Court? If I want to file a Civil Appeal then I have to file the Civil Appeal against the NCDRC main judgment or I have to file the Civil Appeal against the NCDRC Review Application judgment? What is the limitation period to file an appeal in Supreme Court under Civil Appeal? What is the Limitation period to file an appeal in Supreme Court under SLP
Subject : Appeal in Supreme Court
Answer By Lawyer : Before getting into the answer of your above queries would request to share with me at my mail id the copies of complaint along with order, the review petition and it's order. I need to go through them
thoroughly
S. Dutta Advocate Supreme Court
09748356012
SHAMBA DUTTA
Tollygunge , Kolkata
Question : I had filed a medical negligence case in NCDRC, first complaint (CC) In NCDRC in 2016. Which was decided and the judgment was pronounced in November 2019, which was received by me in last week of December 2019. Against that judgment I had filed a Review Application in NCDRC in the month of January which was decided and judgment was pronounced and I received the judgment copy on 29th February. Now I want to know how I can appeal in Supreme Court? Whether I have to file a Civil Appeal in Supreme Court or I have to file a SLP in Supreme Court? If I want to file a Civil Appeal then I have to file the Civil Appeal against the NCDRC main judgment or I have to file the Civil Appeal against the NCDRC Review Application judgment? What is the limitation period to file an appeal in Supreme Court under Civil Appeal? What is the Limitation period to file an appeal in Supreme Court under SLP
Subject : Appeal in Supreme Court
Answer By Lawyer : There are several questions and it's depend on matters scope or law points
Prabhakar Ranshur
Churchgate , Mumbai
Question : I had filed a medical negligence case in NCDRC, first complaint (CC) In NCDRC in 2016. Which was decided and the judgment was pronounced in November 2019, which was received by me in last week of December 2019. Against that judgment I had filed a Review Application in NCDRC in the month of January which was decided and judgment was pronounced and I received the judgment copy on 29th February. Now I want to know how I can appeal in Supreme Court? Whether I have to file a Civil Appeal in Supreme Court or I have to file a SLP in Supreme Court? If I want to file a Civil Appeal then I have to file the Civil Appeal against the NCDRC main judgment or I have to file the Civil Appeal against the NCDRC Review Application judgment? What is the limitation period to file an appeal in Supreme Court under Civil Appeal? What is the Limitation period to file an appeal in Supreme Court under SLP
Subject : Appeal in Supreme Court
Answer By Lawyer : You are not satisfied with NCDRC judgement then you challange for NCDRC.
Adv. Tayyaba Khanche
Question : I had filed a medical negligence case in NCDRC, first complaint (CC) In NCDRC in 2016. Which was decided and the judgment was pronounced in November 2019, which was received by me in last week of December 2019. Against that judgment I had filed a Review Application in NCDRC in the month of January which was decided and judgment was pronounced and I received the judgment copy on 29th February. Now I want to know how I can appeal in Supreme Court? Whether I have to file a Civil Appeal in Supreme Court or I have to file a SLP in Supreme Court? If I want to file a Civil Appeal then I have to file the Civil Appeal against the NCDRC main judgment or I have to file the Civil Appeal against the NCDRC Review Application judgment? What is the limitation period to file an appeal in Supreme Court under Civil Appeal? What is the Limitation period to file an appeal in Supreme Court under SLP
Subject : Appeal in Supreme Court
Answer By Lawyer : Civil appeal would be the recourse to supreme court if it is CC at NCDRC. Limitation period would be 30 days. Time sough in obtaining the certified copy of the order shall be excluded. Both the orders would be under challenge.
