Gujarat High Court is organizing National Lok Adalat in the High Court premises on Saturday the 11th day of September, 2021 through Hybrid Mode.

The National Lok Adalat will be conduct under the aegis of National Legal Services Authority, New Delhi, in association with the Gujarat State Legal Services Authority and the High Court Legal Services Committee.

The notification issued by the High Court of Gujarat notifies that “As per guidelines issued by the National Legal Services Authority/Gujarat State Legal Services Authority, National Lok Adalat is scheduled to be held on 11/09/2021 (2nd Saturday).”

The matters which will be taken up for disposal in the aforesaid National Lok Adalat are as follows:

  1. Criminal Compoundable Offenses;
  2. NI Act cases under Section 138;
  3. Money Recovery Cases;
  4. MACT Cases;
  5. Labour and Employment dispute cases;
  6. Electricity, Water Bills and other bill payment cases (excluding non compoundable);
  7. Matrimonial disputes (except divorce);
  8. Land Acquisition cases:
  9. Services matters relating to pay and allowances and retrial benefits;
  10. Revenue Cases (pending in District Courts and High Courts only);
  11. Other civil cases (such as rent, easmentary rights, injunction suits, specific performance suits) etc;

Advocates/concerned parties who are interested to place their pending matters in the Lok Adalat scheduled to be held in the High Court of Gujarat on 11/09/2021 (2nd Saturday), for settlement of dispute, are requested to contact the office of High Court Legal Services Committee at the below mentioned address / e-mail at legalaid-hcguj@nic.in along with the particulars of their matters on or before 03/09/2021. All are requested to co-operate and participate in the National Lok Adalat.

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Vishal Gupta