Section 18 in Delhi Legal Services Authority Regulations,2002
18. Notice to the parties concerned
(1)The State Authority or the Secretary of the District Authority, as the case may be, may call for the judicial record of those pending cases which are referred to the Lok Adalat under Section 20 of the Act from the concerned courts.(2)Pre-litigation cases shall be obtained by the State Authority or the Secretary of the District Authority as the case may be, to be placed before the Lok Adalat.(3)Each judicial authority shall co-operate in transmission of court records.(4)The Judicial records shall be returned immediately after holding the Lok Adalat, irrespective of whether or not the case is settled by the Lok Adalat with an endorsement about the result of the proceedings.
