The High Court of Patna has organized National Lok Adalat in the High Court premises 11 December, 2021, in which cases shall be disposed of on the basis of compromises.
The Notification issued by the High Court has notified that “This is for information to all parties and learned Lawyers that National Lok Adalat will be organized in the premises of Patna High Court on 11.12.2021, in which cases shall be disposed of on the basis of compromises. The desirous learned Advocates or the parties are hereby requested to mention their cases.”
The lists of such cases are as follows:
Criminal Compoundable Offences;
(ii) NI Act cases under Section 138;
(iii) Money Recovery cases;
(iv) MACT cases;
(v) Labour and Employment disputes cases;
(vi) Electricity, Water Bills and other bill payment cases (excluding non-compoundable);
(vii) Matrimonial disputes (except divorce);
(viii) Land Acquisition cases (Pending before civil courts/tribunals);
(ix) Service matters relating to pay & allowances and retiral benefits;
(x) Revenue cases (pending in District Courts and High Court only);
(xi) Other Civil Cases (such as rent, easmentary rights, injunction suits, specific performance suits) etc
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