Contact Details

Law Firm Name : Shrijan Shukla

Country : India

City : Raipur

Area : Raipur


Practicing Since :  2010

Qualification : B.A.LLB

About


Enrolment Details

Enrolment No Enrolment State Enrolment BAR
CG/235/2010 Chhattisgarh 1742

 Civil

 Arbitration & ADR

 Corporate & Regulatory

 Consumer,Product&Service Liability

 Contract & Drafting

 Criminal Law

 Family & Divorce

 High Courts (India)

 Supreme Court (India)

 Tribunals

 Miscellaneous

 RERA

Languages

Subject :  Early hearing of medical negligence case in NCDRC
Question :  Hello Sir, I am physically challenged person by birth and I have filed a medical negligence case in NCDRC which is pending from long time, I want to know if I can ask for an early hearing and disposal of my case in NCDRC, there is any provision in law for early hearing and disposal of cases in medical negligence cases for physically challenged people, if yes can you tell me the under which section and sub section I can demand for an early hearing and disposal of my complaint in NCDRC?

Answer by Shrijan Shukla :  There is no specific provision, but you can file the urgent hearing hearing application and the same will be heared on merit and there after you can go for the hearing of the case.