Guj. HC: Lok Adalat Can Only Dispose of Matters Where there is Compromise Between Parties - (16 Sep 2024)
CIVIL
Guj. HC has held that Lok Adalat can only dispose of matters where there is compromise between parties however, in event when compromise is not arrived, then it should be referred to the court as provided under Section 20(5) of Legal Service Authority Act, 1987 for disposal in accordance with law.
Tags : GUJARAT HIGH COURT LOK ADALAT COMPROMISE
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