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Patna HC: Permanent Lok Adalats Are Being Misused by Dishonest Litigants - (21 Apr 2017)

Patna High Court, while upholding that a partition suit cannot be filed directly in a Permanent Lok Adalat, has observed that forums of Permanent Lok Adalat are being misused by dishonest litigants in connivance with certain judicial officers.

Tags : PATNA HIGH COURT   PERMANENT LOK ADALAT  

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