Articles
| Heading | Courtesy | Date |
|---|---|---|
| No Articles |
VB LEGAL (10 Years Exp)
Recovery Matter (Show More)
View Answers by this Lawyer (1)
Profile Views : 14242
News : 0 Articles : 0
Contact Details
Law Firm Name : VB LEGAL
Country : India
City : Mumbai
Area : Charni Road
News
| Heading | Courtesy | Date |
|---|---|---|
| No News |
Practicing Since : 2014
Qualification : Bcom LLB
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| MAH/2447/2016 | Maharashtra | maharashtra & goa |
Civil
Consumer,Product&Service Liability
Contract & Drafting
Family & Divorce
RERA
Banking & Finance
Insolvency and Bankruptcy
Languages
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 VB LEGAL : Send the judgement by mail
