AIROnline 2000 SC 507 ::(2000) 7 JT 355 (SC) ::(1999) 2 CivilCourtC 505 ::(2001) 1 Rec Cri R 545 ::1999 All CJ 1 561.1 ::2000 SC Cri Rul 781 ::2000 (7) JT 355 ::2000 (4) ICC 187 ::2000 (3) Bank CLR 207 ::2000 (29) All Cri Rul 1918 ::(2000) 3 AllCriLR 94 ::(2000) 3 EastCriC 825 ::(2000) 19 OCR 643 ::1998 (9) JT 411 ::1992 SCC (Supp) 2 120

Supreme Court Of India

Hon'ble Judge(s): A. S. Anand, R. C. Lahoti, Doraiswamy Raju , JJJ

Negotiable Instruments Act (26 of 1881) , S.138— Civil P.C. (5 of 1908) , O.23 R.3, O.20 R.3— Dishonour of cheque - Parties compromising the matter and submitting joint memo of settlement - Refusal to record settlement by High Court on ground that order had been dectated in open Court and it could not review the same - Refusal unjustified - In view of compromise sentence reduced to already undergone and imposition of fine set aside. (Para 2 4)