Madhya Pradesh High Court has scheduled National Lok Adalat on 11th December 2021 (Saturday).
The notification issued by the High Court has notified that,
“The matters related to Compoundable criminal case in National Lok Adalat, Case under Section 138 of Negotiable Instruments Act, Bank recovery matters, MACT. Cases (Motor Accident Claims Compensation Cases), Matrimonial Cases, Labor Disputes Cases, Land Acquisition Cases, Electricity and Water Tax/Bill Cases (Except Compoundable Cases), Service Matters relating to retirement benefits, Revenue cases, civil cases and all other admissible cases pending in the High Court will be resolved on the basis of mutual conciliation agreement”.
Therefore, it is informed to all the parties and learned counsel that if they want to get their suitable cases resolved with half consent, as well as such advocates who want to withdraw their case voluntarily, they can get the list of cases as soon as possible in the new office- High Court Legal Services Committee Indore or Official E-mail Id. Please send it to hclsc.indore@gmail.com so that the causelist can be published.
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