Articles
| Heading | Courtesy | Date |
|---|---|---|
| No Articles |
Prasant Bandaru (6 Years Exp)
Telecom Disputes Settlement & Appellate Tribu (Show More)
View Answers by this Lawyer (1)
Profile Views : 33757
News : 0 Articles : 0
Contact Details
Law Firm Name : Prasant Bandaru
Country : India
City : Hyderabad
Area : Lunger House
News
| Heading | Courtesy | Date |
|---|---|---|
| No News |
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 No | Enrolment State | Enrolment BAR |
|---|---|---|
| AP/2929/2018 | Telangana | Telangana |
Civil
Contract & Drafting
Criminal Law
High Courts (India)
Human Rights
IP, Trademark & Copyright
Employment, Labor & Service
Motor Vehicles
Startup & Registrations
Supreme Court (India)
Tribunals
Pre Negotiated Services
Banking & Finance
Insolvency and Bankruptcy
Child Laws
Estate Planning
Medical, Pharma & Healthcare
Immigration
International Law
Real Estate & Construction
Markets & Investments
Languages
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.
