When the conciliator receives factual information concerning the dispute from a party, he shall disclose the substance of that information to the other party in order that the other party may have the opportunity to present any explanation which he considers appropriate:
Provided that when a party gives any information to the conciliator subject to a specific condition that it be kept confidential, the conciliator shall not disclose that information to the other party.
Tuesday, 21, Apr, 2026
- "यह कैसी जांच है, 7 साल से बच्ची ढूंढ नहीं पाए; हाईकोर्ट ने हेमंत सरकार को दी ‘सीबीआई’ वाली चेतावनी"
- 'गोकशी सिर्फ सामान्य कानून व्यवस्था का उल्लंघन नहीं...', NSA मामले में हाईकोर्ट ने खारिज कर दी याचिका
- उमर खालिद को सुप्रीम कोर्ट से झटका, रिव्यू पिटीशन की मांग खारिज की
- उन्नाव की पीड़िता को हाईकोर्ट से झटका,सेंगर की सजा बढ़ाने की मांग खारिज
- "आपराधिक केस में नौकरी गई तो क्या बरी हो जाने से वापस मिल जाएगी? हाई कोर्ट ने साफ की स्थिति"
- "When Politicians' kids can join Politics, why can't Judges' kids become advocates": J. Swarana Kanta trashes Kejriwal's recusal plea
- HC expounds: Treating Prior payments as Permanent Alimony does not itself, extinguish a subsisting maintenance order under Section 125 of CrPC
- हाईकोर्ट ने हाईटेंशन लाइन से प्रभावित किसानों को मुआवजा देने का दिया आदेश
- पासपोर्ट विवाद में घिरे पवन खेड़ा, अग्रिम जमानत की मांग लेकर पहुंचे हाई कोर्ट
- JOB POST: Research Associate at NLU Delhi for ICSSR-funded Research Project [Contractual; 6 Months; Salary Upto Rs. 47k]: Apply by April 30
- Call for Blogs by Lexi [No Charges]: Submission on Rolling Basis!
- National Weekly Seminar Series on Law titled Foundations & Frontiers by Aditya College of Law, Bangalore [Online; May 2 – 23; Every Sat; Free]: Register Now!
- Virtual Legal Internship Opportunity by Imperial Institute of Legal Studies (IILS) [May 2026]: Apply Now!
- हाईकोर्ट पहुंचा BBMB अस्पताल तलवाड़ा का मुद्दा; केंद्र-राज्य सरकारों से मांगा जबाव
- CJI सूर्यकांत का बंगाल में 'हंटर': हाईकोर्ट से आज ही मांगी रिपोर्ट, क्या लाखों लोग नहीं दे पाएंगे वोट?
