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SC: For Repayment of Court Fees, Lok Adalat and Mediation Cannot be Equated - (20 Dec 2024)

CIVIL

Supreme Court has held that in terms of repayment of Court fees, there should not be any confusion between a dispute that has been amicably settled by mediation under Sec. 89 of CPC and a dispute settled through Lok Adalat as Lok Adalat and mediation are two distinct methods and cannot be equated.

Tags : SUPREME COURT   COURT FEES   LOK ADALAT  

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