Full Judgment Text
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CASE NO.:
Appeal (civil) 3736 of 2001
PETITIONER:
DHONDE BAJIRAO BALU & ORS
RESPONDENT:
NANDKUMAR SHRIRANG JADHAV & ORS
DATE OF JUDGMENT: 27/02/2008
BENCH:
TARUN CHATTERJEE & HARJIT SINGH BEDI
JUDGMENT:
JUDGMENT
O R D E R
CIVIL APPEAL NO.3736 OF 2001
When the matter was taken up for hearing, it was brought to the notice of this Court
by
the learned counsel for the appellants that the appellants have sent a letter to the Secreta
ry,
National Legal Services Authority (NALSA), Jam Nagar House, New Delhi with a copy of the
same to the Registry of this Court that the appellants are desirous to refer their appeal to
Lok
Adalat, Delhi for consideration of settlement through Lok Adalat. In that view of the matte
r, we
refer this appeal to the appropriate Lok Adalat at Delhi. All the necessary records be sent
to
Secretary, National Legal Services Authority (NALSA), Jam Nagar House, New Delhi.
A copy of this order be sent to the Secretary, National Legal Services Authority (NA
LSA),
Jam Nagar House, New Delhi for information and necessary action.
The appeal is disposed of accordingly.
There shall be no order as to costs.