(1) There shall be one conciliator unless the parties agree that there shall be two or three conciliators.
(2) Where there is more than one conciliator, they ought, as a general rule, to act jointly.
Wednesday, 29, Apr, 2026
- CBI Court sentences Karnataka sitting MLA/former minister and 15 others to double life imprisonment in murder and criminal conspiracy case
- NHRC, India takes suo motu cognizance of the reported death of two girl students after an iron gate of a government primary school collapsed upon them in the Gajapati district of Odisha
- NHRC, India takes suo motu cognizance of the reported parading of a woman by the villagers with her husband on shoulders on allegations of elopement in the Jhabua district of Madhya Pradesh
- Missing records cannot deny Pension Rights HC says rrejection not immediate outcome in EPFO higher pension cases
- Evidentiary Value of Joint Statement by Several Accused u/s 27 Evidence Act, SC Explains
- Abetment to Suicide Case against Husband Quashed as Suicide Note had No Allegations
- Attempt to Murder u/S.307 IPC Not madeout in Celebratory Gun Fire incident, Rules HC
- [LatestLaws.com Partner Event] Smt. Nirmala Devi Bam Memorial International Moot Court Competition – Chapter VIII (2026) (15th to 17th May 2026, Indore), Register Now!
- Cyril Amarchand Mangaldas advises Mapletree Logistics Trust on acquisition of an entity operating a logistic warehousing facility in Bhiwandi
- Cyril Amarchand Mangaldas advises Dhampur Bio Organics Limited on slump sale of its Meerganj Unit on a going concern basis
- Cyril Amarchand Mangaldas advises lenders on external commercial borrowing and other credit facilities for Clean Max Tasman
- [Press Release] SNG & Partners opens its office in GIFT City, Gujarat
- Cyril Amarchand Mangaldas advises Organon & Co., a global healthcare company, in its acquisition by Sun Pharmaceutical Holdings USA, Inc.
- Call for Blogs: Lex Rex by CHRIST (Deemed to be University), Pune, Lavasa Campus [Online; No Fee]: Rolling Submissions!
- CCTV in Police Stations: SC directs amicus to conduct meetings with States on utilization of funds
