Articles
| Heading | Courtesy | Date |
|---|---|---|
| No Articles |
Randheer Bahadur (8 Years Exp)
Anticipatory Bail (Show More)
Indira Nagar (Lucknow), Lucknow
View Answers by this Lawyer (1)
Profile Views : 11902
News : 0 Articles : 0
Contact Details
Law Firm Name : Randheer Bahadur
Country : India
City : Lucknow
Area : Indira Nagar (Lucknow)
News
| Heading | Courtesy | Date |
|---|---|---|
| No News |
Practicing Since : 2016
Qualification : LLB
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| UP10104/16 | UTTAR PRADESH | BAR COUNCIL OF UTTAR PRADESH |
Civil
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
High Courts (India)
Human Rights
Employment, Labor & Service
Constitutional & Government
Languages
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.
