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Randheer Bahadur (8 Years Exp)
National Consumer Matters (Show More)
Indira Nagar (Lucknow), Lucknow
View Answers by this Lawyer (1)
Profile Views : 12597
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Contact Details
Law Firm Name : Randheer Bahadur
Country : India
City : Lucknow
Area : Indira Nagar (Lucknow)
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Practicing Since : 2016
Qualification : LLB
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| UP10104/16 | UTTAR PRADESH | BAR COUNCIL OF UTTAR PRADESH |
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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 Randheer Bahadur : Yes, it can be filed subject to certain conditions but from state commissions to national commission then to the supreme court.
