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Law Firm Name : DOLLY

Country : India

City : Ranchi

Area : Morabadi


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Practicing Since :  2013

Qualification : LLB, LLM

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Enrolment Details

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.