Prasant Bandaru (6 Years Exp)

  Appellate Tribunal for Electricity (Show More)   

 Lunger House , Hyderabad

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Contact Details

Law Firm Name : Prasant Bandaru

Country : India

City : Hyderabad

Area : Lunger House


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Practicing Since :  2018

Qualification : BA.LLB

About

Bandaru Law Chambers aspires to be the foremost innovative law firm by building long-term relationships with clients based on reciprocity, trust and highest standards of professional ethics. By adopting new models for the delivery of legal services, we strive to redefine the role that a law firm plays in an emerging regional market, in order to produce truly exceptional results for our clients.


Enrolment Details

Enrolment No Enrolment State Enrolment BAR
AP/2929/2018 Telangana Telangana

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Subject :  Medical Negligence case

Question :  I had filed a medical negligence case for 2nd time in NCDRC in 2016 ( Under Fresh and Continues cause of action and discovery of new facts due to past medical negligence), which was admitted but later it was dismissed on maintainability 2019. Again I filed a Review Application in NCDRC against the Judgement passed by NCDRC. Last week NCDRC has dismissed the Review Application also. Now what are the legal options available for me to proceed in this matter? Please guide.

Answer by Prasant Bandaru :  Hello Rajesh Joshi. I went through your query here. As there is only limited information provided by you which discloses that you have extinguished the right under the provisions of Consumer P Act, 1986. Now you can approach criminal courts under IPC provisions of medical negligence. I can give you a correct legal opinion if I am provided with whole information. We need to approach the criminal courts in the right way on grounds of good maintainability. Please feel free to contact me on +91 863 945 1019. Thank You. Regards Prasant B, ADV.