Shailendra Chandrakar vs Salim Bhati
2022 Latest Caselaw 680 Chatt

                HIGH COURT OF CHHATTISGARH, BILASPUR

                                Order Sheet

                          ACQA No. 124 of 2015

                 Shailendra Chandrakar Versus Salim Bhati

                  Proceedings through Video Conferencing




08/02/2022         Shri Vikash Pradhan, counsel for the appellant.
                   Shri J.A. Lohani, counsel for the respondent.

Heard on admission.

Learned counsel for appellant submits that signature on instrument/cheque is not denied by respondent and as per provision of Section 139 of the Negotiable Instruments Act, 1881, there is presumption in favour of the holder of instrument. In support of his contention, he places reliance upon judgment of Hon'ble Supreme Court in the case of Bir Singh Vs. Mukesh Kumar reported in (2019) 4 SCC 197.

Acquittal appeal is admitted for hearing. List this appeal for final hearing in due course.

Sd/-/-/---

(Parth Prateem Sahu) Judge

Praveen