Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Rewa Wala Shop vs Smt. Kavita Agrawal
2023 Latest Caselaw 5852 MP

Citation : 2023 Latest Caselaw 5852 MP
Judgement Date : 11 April, 2023

Madhya Pradesh High Court
Rewa Wala Shop vs Smt. Kavita Agrawal on 11 April, 2023
Author: Anjuli Palo
                                                                       1
                                               IN THE HIGH COURT OF MADHYA PRADESH
                                                            AT JABALPUR
                                                               CRR No. 1452 of 2023
                                                         (REWA WALA SHOP Vs SMT. KAVITA AGRAWAL)

                                   Dated : 11-04-2023
                                         Shri Ashish Tiwari - Advocate for applicant.

                                         Issue notice to the respondent on payment of P.F within seven working

days by RAD mode.

Record of the Courts below be requisitioned. Heard on I.A. No.7434/2023, which is an application for grant of stay.

The applicant has been convicted by the trial Court under Section 138 of the Negotiable Instruments Act and sentenced till rising of the Court with compensation of Rs.1,07,125/-, with default stipulation.

Learned counsel for the applicant submitted that applicant is innocent and falsely implicated in the case. The courts below have not properly appreciated the oral and documentary evidence available on record. Final disposal of this revision would take considerable time. The applicant is ready to deposit amount of the compensation as may be directed by this Court. Hence, prayer is made to stay the fine amount.

Considering the over all facts and circumstances of the case, the application is allowed. It is directed that if the applicant deposits further sum of Rs.40,000/- (Rupees Forty Thousand only) in addition to the amount already deposited (if any) out of the aforesaid compensation amount before the trial Court within 15 days from today, the execution of impugned judgment, in respect of remaining fine amount, shall remain stayed. Signature Not Verified SAN

List the case after suffer vacation. Digitally signed by RAJESH KUMAR JYOTISHI Date: 2023.04.12 10:20:20 IST

(SMT. ANJULI PALO) JUDGE rj

Signature Not Verified SAN

Digitally signed by RAJESH KUMAR JYOTISHI Date: 2023.04.12 10:20:20 IST

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter