On Sunday, after the grand success of First Ever E-Lok Adalat which was held on 8th August, 2020, Delhi State Legal Services Authority under the guidance of Hon'ble Mr. Justice Dhirubhai Naranbhai Patel, Chief Justice, High Court of Delhi & Patron-in Chief, DSLSA and Hon’ble Ms. Justice Hima Kohli, Judge, High Court of Delhi & Executive Chairperson, DSLSA has organized Second E- Lok Adalat in all District Court Complexes of Delhi today, on 20th September, 2020 for the litigants who are willing to have their matters disposed of amicably.
In this E-Lok Adalat, cases under Section 138, N.I. Act, Criminal Compoundable Cases and cases under Labour Disputes besides cases u/s 188 IPC (through plea bargaining).
These cases were taken up online via Video Conferencing and were settled.
In all, 107 Benches were constituted all across Delhi wherein total 13491 Cases were disposed of pertaining to above mentioned jurisdictions which were pending at District Courts of Delhi. In all, the settlement and fine amount was approx. Rs. 27.05 Crores.
Press Release enclosed here:
Picture Source :
