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Allahabad HC: Lok Adalat Can’t Take Suo-Motu Cases or Dismiss for Absence; Must Return Case - (10 Oct 2025)

CIVIL

Allahabad High Court held that a Lok Adalat cannot dismiss a pending complaint due to a party's non-appearance. If no compromise or settlement is reached, the Lok Adalat must return the case to the appropriate court instead of dismissing it for want of prosecution.

Tags : LOK ADALAT   SUO-MOTU CASES   SETTLEMENT  

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