Chhattisgarh High Court has scheduled National Lok Adalat in the High Court premises on Saturday, the 11th day of December, 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 Chhattisgarh State Legal Services Authority and the High Court Legal Services Committee.
The matters which will be taken up for disposal in the National Lok Adalat for which the Court has organized pre sitting are the Municipal laws, shops and Establishment Act, Local Police Acts, Excise Act, Prosecution for violation of labour laws such as Minimum Wages Act, Traffic Challans etc. including for stopping of proceedings under section 258 Cr.P.C., cases under Sec. 188, IPC & Disaster Management Act, 2005, (as prescribed in referred letter of NALSA dated 20-08-2014).
About Lok Adalat
Lok Adalat is one of the alternative dispute redressal mechanisms, it is a forum where disputes/cases pending in the court of law or at pre-litigation stage are settled/ compromised amicably. Lok Adalats have been given statutory status under the Legal Services Authorities Act, 1987. Under the said Act, the award (decision) made by the Lok Adalats is deemed to be a decree of a civil court and is final and binding on all parties and no appeal against such an award lies before any court of law. If the parties are not satisfied with the award of the Lok Adalat though there is no provision for an appeal against such an award, but they are free to initiate litigation by approaching the court of appropriate jurisdiction by filing a case by following the required procedure, in exercise of their right to litigate.
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