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CRLR/433/2022
2022 Latest Caselaw 2493 UK

Citation : 2022 Latest Caselaw 2493 UK
Judgement Date : 5 August, 2022

Uttarakhand High Court

CRLR/433/2022 on 5 August, 2022

CRLR No.433 of 2022
Hon'ble Ravindra Maithani, J.

Mr. Rajat Mittal, Advocate for the revisionist.

Mr. Lalit Miglani, A.G.A. assisted by Ms. Sonika Khulbe, Brief Holder for the State.

The challenge in this revision is made against the conviction of the revisionist under Section 138 of the Negotiable Instruments Act, 1881.

A statement is given by the learned counsel for the revisionist that the parties have amicably settled the dispute, based on which the revision may be decided.

Let the revisionist deposit the amount in view of the judgment of the Hon'ble Supreme Court, in view of the judgment in the case of Damodar S. Prabhu Vs. Sayed Babalal H., (2010) 5 SCC 66.

List thereafter.

(Ravindra Maithani J.) 05.08.2022

RV

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