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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

I-have-filed-application-for-early-hearing-a-in-admitted-matters-of-civil-appealhow-many-days-it-take-to-list