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Karnataka HC: No Need for Courts to Take Consent to Refer Disputes for Mediation - (06 Sep 2021)

CIVIL

Karnataka High Court has held that there is no need for the Courts to take consent of either the litigants or their advocates to refer the disputes for mediation for amicable settlement, stating that the Courts cannot reduce the time period fixed for mediation process.

Tags : KARNATAKA HIGH COURT   REFER DISPUTES FOR MEDIATION  

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