Jammu & Kashmir SLSA To Organise E-Lok Adalat On Aug 22

Moving forward towards achieving the goal of Access to Justice for all & to help the poor litigants tide over their financial problems & untold mental stress due to Coronavirus pandemic, the Jammu & Kashmir State Legal Services Authority, under the guidance of its Patron-in-Chief, Chief Justice of HC of Jammu & Kashmir, Justice Gita Mittal, & under the instructions of Judge HC of J&K & Executive Chairman of the J&K SLSA, Justice Rajesh Bindal, would be organising E-Lok Adalat to be conducted exclusively through different digital modes, on Saturday 22nd of August 2020.

Accordingly, all the litigants/general public who are desirous of getting their cases or disputes settled through the E-Lok Adalat have been requested to contact the Office of District Legal Services Authority or the Nodal Officer appointed by the concerned DLSA on or before 10.08.2020 of the particular district for the purpose of identification & assignment of their cases to the appropriate Bench of the E-Lok Adalat. All necessary preventive protocols & norms like social distancing shall strictly be followed during the conduct of E-Lok Adalat.

Pertinently, this people friendly decision has been taken by the J&K SLSA keeping in view the hardships faced by the litigants, mainly claimants of Motor Accident Claim cases, Cheque Bounce cases, matrimonial disputes & related matters.

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