MEDIATION
Durg Mediation Centre
Durg Mediation Centre is an initiative of the High Court of Chhattisgarh. It has been conceived as a project for giving effect to Section 89 of the Code of Civil Procedure which provides for Mediation as an Alternative Dispute Resolution mechanism. The project is implemented with the support of the Advocates Bar Association, Durg . It facilitates court-annexed mediation by trained Judicial Officers and advocate-mediators.
Chhattisgarh Mediation Rules 2015 | Mediation Notification | Mediation Guidelines | Mediation Forms |
Durg Mediation Centre
.Trained Mediator Judicial Officer
, District and Sessions Judge Durg (C.G.) |
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SHRI BHANU PRATAP SINGH TYAGI VIII ADDITIONAL DISTRICT AND SESSIONS JUDGE |
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ADDITIONAL DISTRICT & SESSIONS JUDGE, III FTSC (POCSO), DURG |
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SHRI VIVEK KUMAR VERMA IV ADDITIONAL DISTRICT & SESSIONS JUDGE |
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SMT. SHRADDHA SHUKLA SHARMA III ADDITIONAL PRINCIPAL JUDGE, FAMILY COURT |
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FAMILY COURT |
Name of trained mediator Lawers |
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Name | State Bar Regd. Number |
Shri Sanjay Agrawal | CG-0288-1987 |
Smt. Ramkali Yadav | CG-0839-1992 |
Shri Shivshankar Singh | CG-1877-1992 |
Shri Prakash Swarnkar | CG-0053-1984 |
Shri Ashwini Singh | CG-0532-1993 |
Shri Ashok Jaiswal | CG-0607-2009 |
10 Raasons to Keep Out of Court
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मध्यस्थता क्या है? शांति बनाते हुये, शांति का निर्माण करना, |
शुरु में लोग यह मानने से इंकार कर देते हैं, कि कोई नई चीज की जा सकती है, |
वकीलों के लिए मार्गदर्शन मेरे लिये आनन्द की कोई सीमा नहीं थी, मैने कानून की प्रेक्टिस का सही अर्थ जाना है। - मोहनदास करमचंद गांधी |