This High Court schedules National Lok Adalat on March 12
The High Court of Manipur has organized National Lok Adalat on 12 March 2022 to promote amicable settlement of disputes.
The Notification issued by the High Court has notified that “It is hereby informed to all the Members of Bar that as per the calendar prepared by National Legal Services Authority (NALSA), a "National Lok Adalat" for the High Court of Manipur will be held on 12th March, 2022 covering on all subject matters.”
The list of such cases which is to be taken up are as follows:
Pre-litigation:
1. NI Act cases under Section 138.
2. Money Recovery cases.
3. Labour disputes cases.
4. Electricity and Water Bills cases (excluding non- compoundable.
5. Maintenance Cases.
6. Others (Criminal Compoundable and other civil disputes).
Pending in the Courts:
1. Criminal Compoundable Offences.
2. NI Act cases under Section 138.
3. Money Recovery case.
4. MACT case.
5. Labour dispute cases.
6. Electricity and Water Bills cases (excluding non- compoundable).
7. Matrimonial disputes (except divorce).
8. Land Acquisition cases.
9. Services matters relating to pay and allowances and retiral benefits.
10. Revenue cases (pending in District Courts and High Courts only).
11. Other civil cases (rent, easmentary rights, injunction suits, specific performance suits) etc.
If any party/advocate(s) are interested in placing his or her matter of above mentioned categories of cases, in the aforesaid National Lok Adalat then he/she may immediately apply with the complete details of the case(s) to the office of the undersigned.
The Learned Bar members and interested parties are requested to either mention before the respective Hon'ble Bench or to approach the Secretary, High Court Legal Services Committee (HCLSC) for listing any of their cases for settlement in the above stated National Lok Adalat on or before 2811 February, 2022.
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