Commercial Courts
Commercial Court:-
There is no special court for commercial act cases whereas the cases related to commercial act are dealt with some regular courts in Bhiwani.
Permanent Lok Adalat:-
The function of the Permanent lok Adalat started on 23.11.2012 when R.K Khanagwal was a appointed as chairman of the same.
District Labour CourtThere is no Labour Court in Bhiwani District, whereas a Labour office is in function from 26.10.1989. |
Disctict Consumer CourtThe function of the Consumer Court was started on 16.01.1998 when Sh. Suresh Chand Singhal joined as President, District Consumer Redressal Forum, Bhiwani. Sh.Budh Dev Yadav is the present President of this forum from 22.03.2013 to Till date. |
Latest Announcements
- Office Order Regarding Court Works pandemic corona virus (COVID-19) Omicron variant 19.01.2022
- Office Order Regarding Court Works pandemic corona virus (COVID-19) Omicron variant 12.01.2022
- Order Regarding pandemic corona virus (COVID-19) Omicron variant
- Link Regarding Expeditious Disposal of Cases U/S 138 of NI Act Constituted by Hon'ble Supreme Court
- Panel Consequences of Sexual Harassment 'Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal) Act, 2013'-English&Hindi
- Newsletter of the Hon'ble eCommittee for the Month of October 2020
- How to connect Court Room through Video Conferencing installed within the Courts working at Bhiwani Sessions Division
- Order Regarding Filing of Cases
- Contact number of officials deputed for conducting the VC in Bhiwani Sessions Division
- Circulation- a copy of order dated 23.03.2020 in the matter Suo Motu Writ Petition (Civil) No. 3 of 2020 passed by Hon'ble the Supreme Court
- Documentary Video on Paperless Court of Punjab and Haryana High Court
- Regarding Quarterly review of the functioning of the Child Welfare Committees in terms of Section 27(8) of the Juvenile Justice Act.
