Rajesh Law (8 Years Exp)

  IP Protection & Portfolio Management (Show More)   

 Kalkaji , South Delhi

   View Answers by this Lawyer (1)

 Profile Views : 16703

 News : 0  Articles : 0

Contact Details

Law Firm Name : Rajesh Law

Country : India

City : South Delhi

Area : Kalkaji


Articles

Heading Courtesy Date
No Articles

News

Heading Courtesy Date
No News

Practicing Since :  2016

Qualification : LL.B.,MSc,PGDM,Course in Medical Law & Bioeth

About

Trade Marks, Income Tax, GST, DVAT,FSSAI, Halal registration, ISO, Vegan label, Digital Signature, Cheque bounce, Wills, Contracts, drafting and notices

Enrolment Details

Enrolment No Enrolment State Enrolment BAR
D/3388/2016 Delhi Bar Council of Delhi

 Consumer,Product&Service Liability

 Contract & Drafting

 IP, Trademark & Copyright

 Employment, Labor & Service

 Taxation

 Miscellaneous

 Pre Negotiated Services

 Medical, Pharma & Healthcare

Languages

Can't read the image? click here to refresh.

Enter the code :

Subject :  Online doctors opinion in medical negligence case.

Question :  I want to know if I can produce online doctor’s opinion from medical website in medical negligence case pertaining to the procedure to be followed before going for an operation? There is any precedence wherein NCDRC or Hon’ble Supreme Court has accepted online doctor’s opinion as evidence? Can anybody give me case citation in this matter?

Answer by Rajesh Law :  If you are the defendant (i.e you are doctor being accused of negligence), you may need supporting opinions including online opinion. If you are the plaintiff (i.e you are person who want legal remedy for negligence by a doctor) then you need to take written opinion of govt.doctor (preferably more than one) to make your claim admissible. Online opinions will work only as supporting evidence I can also give telephonic advice 9868010187