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Shrijan Shukla (14 Years Exp)
RERA Administrative Tribunal (Show More)
View Answers by this Lawyer (1)
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Contact Details
Law Firm Name : Shrijan Shukla
Country : India
City : Raipur
Area : Raipur
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Practicing Since : 2010
Qualification : B.A.LLB
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| CG/235/2010 | Chhattisgarh | 1742 |
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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.
