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Dr Pankaj Kumar & Associate - Law Firm (10 Years Exp)
Intellectual Property Appellate Board (Show More)
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Contact Details
Law Firm Name : Dr Pankaj Kumar & Associate - Law Firm
Country : India
City : Bangalore
Area : C.V.Raman Nagar
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Practicing Since : 2014
Qualification : LL.B. , MLC , MS (Couns & Psycho)
About
Lawyers/ Advocate of High calibre and efficient , practicing in High Court/ SC with different matter , a unique process of handling cases with humanitarian grounds
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| 52 | KARNATAKA | Karnataka |
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Subject : Information about Writ Petition.
Question : Hello Sir, I have filed second time complaint in NCDRC after the discovery of new facts based on fresh and continues cause of action in my medical negligence case. After giving ample evidence from 4 doctors the judges have given judgement that the case is not maintainable the second time and there is no medical negligence in my case. I have filed a Review Application in the above matter and it is over a month but the judgement is not yet pronounced. In the mean while I was thinking whether I can file a Writ Petition in Supreme Court in my medical negligence case as I have not got natural justice from any court in the past 15 years. The NCDRC has held the operating surgeon guilty for not taking consent of the adult patient in my first complaint which was decided by the court in 2014, but the court has overlooked the illegalities of the hospital and other mistakes of the surgeon as not doing pre-operative test, doing incomplete operation, not attending the post operative complications, not doing post-operative test as advised by the visiting doctors etc. because of which my disability is increased and I am not able to earn my livelihood. Under all this points can we file a Writ Petition in Supreme Court??
Answer by Dr Pankaj Kumar & Associate - Law Firm : Biggest issues with Medico legal cases is that what u have gone through, it would be dismissed at one point or the other on ground of maintainability only. To handle these cases I should contact practicing Medico-legal (doctor practicing law). For rest u may contact me or my office. Mobile -9916944846
Subject : Need guidance in judgment matter. ?
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?
Answer by Dr Pankaj Kumar & Associate - Law Firm : 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.
Subject : Need guidance in judgment matter. ?
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?
Answer by Dr Pankaj Kumar & Associate - Law Firm : 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.
