Delhi State Legal Services Authority is organizing Lok Adalat for settlement of all types of pending and pre-litigation Civil and Criminal Compoundable cases on September 11 in Delhi.
DSLSA organizes Lok Adalats in District Courts, High Court, Central Administrative Tribunal, District Consumer Disputes Redressal Forums, State Consumer Disputes Redressal Commission, Debt Recovery Tribunals, and Company Law Board & Revenue Courts.
Nature of Cases to be Referred to Lok Adalat
i) Criminal Compoundable Offence
ii) NI Act cases under Section 138;
iii) Bank Recovery cases;
iv) MACT cases;
v) Labour disputes cases;
vi) Electricity and Water Bills (excluding non-compoundable);
vii) Matrimonial disputes;
viii) Land Acquisition cases;
ix) Services matters relating to pay and allowances and retiral benefits;
x) Revenue cases;
xi) Other civil cases (rent, easmentary rights, injunction suits, specific performance suits) etc;
How to get the Case Referred to the Lok Adalat for Settlement
Case pending before the court :- If the parties agree to settle the dispute in Lok Adalat or One of the parties makes an application to the court or The court is satisfied that the matter is an appropriate one for settlement in Lok Adalat.
Any dispute at pre-litigative stage :- The State Legal Services Authority or District Legal Services Authority as the case may be on receipt of an application from any one of the parties to any pre-litigation stage matter refer such matter to the Lok Adalat for amicable settlement.
To facilitate settlements, DHCLSC had conducted online Pre-Lok Adalat sittings w.e.f. 30.07.2021 to 09.09.2021. The parties and their Advocates who want their pending matter to be referred for Lok Adalat, may either make request the concerned Hon’ble Court or with consent of opposite party may approach office of Delhi High Court Legal Services Committee, Chamber No. 35, Lawyers Chambers, Delhi High Court or through email i.e. hclsthebest@yahoo.co.in and Mobile No. 9910556255.
Share this Document :
Picture Source :
