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Spicy Law Firm / Abul Kalam Azad Sulthan (8 Years Exp)
Failure to Diagnose (Show More)
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Contact Details
Law Firm Name : Spicy Law Firm / Abul Kalam Azad Sulthan
Country : India
City : Madurai
Area : Uthangudi
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Practicing Since : 2016
Qualification : B.Tech(IT), LLM, MBA, PGDTEL, PGDCPA, PGCC
About
Spicy Law Firm is a thriving law firm in India specialising in various legal avenues. From IP Law to IT Law, we are here to brainstorm & solve your legal puzzle!
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| 2612 | Tamil Nadu | Madurai Bench High Court Advocates Associatio |
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Subject : Information about Writ Petition.
Question : Hello Sir, I have filed second time complaint in NCDRC after the discovery of new facts based on fresh and continues cause of action in my medical negligence case. After giving ample evidence from 4 doctors the judges have given judgement that the case is not maintainable the second time and there is no medical negligence in my case. I have filed a Review Application in the above matter and it is over a month but the judgement is not yet pronounced. In the mean while I was thinking whether I can file a Writ Petition in Supreme Court in my medical negligence case as I have not got natural justice from any court in the past 15 years. The NCDRC has held the operating surgeon guilty for not taking consent of the adult patient in my first complaint which was decided by the court in 2014, but the court has overlooked the illegalities of the hospital and other mistakes of the surgeon as not doing pre-operative test, doing incomplete operation, not attending the post operative complications, not doing post-operative test as advised by the visiting doctors etc. because of which my disability is increased and I am not able to earn my livelihood. Under all this points can we file a Writ Petition in Supreme Court??
Answer by Spicy Law Firm / Abul Kalam Azad Sulthan : You can file a Writ Petition before the High Court invoking the Article 226 of the Constitution of India. Please let me know in detail about the issue. Thank you
Subject : A pending suit to decide weather person will be eligible for pension
Question : During the pendancy if a suit an SBI employee and after retirement in 2 years the employee died ( the suit is still continuing ) After some years the suit got decided and the allegations on the person was removed and the person was reinstated in service and was given a normal retirement. What are some of the case laws on this situation? And iss the employee still eligible for commutation of pension or not ?
Answer by Spicy Law Firm / Abul Kalam Azad Sulthan : Please let me know in detail with dates and events if possible. Once he is reinstated, he is eligible to receive every benefit. Thanks
