ALLAHABAD HIGH COURT MEDIATION & CONCILIATION CENTRE

PRE LITIGATION MEDIATION

1. Any party may make an application to the Incharge, Allahabad High Court Mediation & Conciliation Centre in the prescribed format (Form 1) by email on email ID prelitahcmcc2020@gmail.com, for initiation of Pre-litigation mediation process. Such application be sent alongwith self-attested copy of Adhaar Card.

2. The party shall deposit a mandatory fee of Rs. 5,000/- (Rupees Five Thousand Only) out of which Rs. 4,000/- (Rupees Four Thousand Only) shall be towards mediation charges and Rs. 1000/- (Rupees One Thousand Only) towards the administrative charges through Net Banking in the account of the Registrar General, A/c AHCMCC. The account details shall be intimated to the applicant through email after receiving the application and its verification by the Centre.

3. Such application shall be registered as per the approved scheme.

4. Considering the availability of time slot, the notice as per the scheme shall be issued to the concerned.

5. The procedure for Pre-litigation Settlement shall be as per the approved scheme.

6. The approved Pre-litigation Settlement Scheme of Allahabad High Court Mediation & Conciliation Centre is available on the official website of Allahabad High Court.