http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1  

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.