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Gauhati HC: Cannot Refer Case to Lok Adalat Without Hearing all Parties to Dispute - (18 Nov 2024)

CIVIL

Gauhati High Court has held that no case is to be referred to Lok Adalat by any Court, except after giving a reasonable opportunity of being heard to the parties in a dispute.

Tags : GAUHATI HIGH COURT   LOK ADALAT   PARTIES TO DISPUTE  

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