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Allahabad HC: Mere Note of Failed Conciliation Not Sufficient for Lok Adalat Proceedings - (08 Jul 2026)

CIVIL

Allahabad HC held that a Permanent Lok Adalat’s mere observation that “conciliation was attempted but failed” is insufficient. It ruled that the Adalat must briefly record the conciliation proceedings in its award, as failure to attempt or document conciliation can render the award legally invalid.

Tags : CONCILIATION; LOK ADALAT; SUFFICIENT  

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