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Karnataka High Court Quashes Case Against ENT Surgeon - (12 Jun 2019)

LAW OF MEDICINE

Karnataka High Court has quashed and set aside an order passed by the lower Court taking cognizance of a complaint filed by a patient against an ENT surgeon, alleging medical negligence. The Court allowed the plea filed by Dr Prabhakar who sought to quash the proceedings on grounds that no expert opinion was taken before taking cognizance as is prescribed in cases of medical negligence.

Tags : KARNATAKA HIGH COURT   ENT SURGEON  

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