Holding of Special Lok Adalat in Hon'ble Supreme Court of India from 29.07.2024 to 03.08.2024.

 
Hon'ble Mr. Justice Sheel Nagu, Chief Justice, Punjab & Haryana High Court-and-Patron-in-Chief, High Court Legal Services Committee

 
Hon'ble Mr. Justice Sureshwar Thakur
Judge, Punjab & Haryana High Court
and
Chairman, High Court Legal Services Committee

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As per the Legal Services Authorities (Amendment) Act 1994, Lok Adalat settlement is no longer a voluntary concept. This Act has given a Statutory flavour to Lok Adalats.In Chandigarh a Permanent Lok Adalat was established on 07.08.1998. This was first of its kind in India.