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Del. HC: Session Triable Serious Criminal Cases Can’t be Subject Matter of Mediated Agreements - (22 Aug 2023)

CIVIL

Delhi High Court while observing that Session triable serious criminal cases which attracts punishment up to life, cannot be subject matter of mediated settlement agreements, has issued guidelines to be followed by mediators in all mediation centres in the national capital.

Tags : DELHI HIGH COURT   MEDIATION   SERIOUS OFFENCES  

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