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DOLLY (11 Years Exp)
Finance (Show More)
View Answers by this Lawyer (1)
Profile Views : 2675
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Contact Details
Law Firm Name : DOLLY
Country : India
City : Ranchi
Area : Morabadi
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Practicing Since : 2013
Qualification : LLB, LLM
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| CG/182/2013 | CHATTISGARH | BAR COUNCIL OF CHATTISGARH |
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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 DOLLY : I have to review the facts and the petition which has been filed before court and as well the judgments passed then only I can advise properly regarding this.
