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AIR 2017 SUPREME COURT 3530 ::AIR 2018 SC (Criminal) 81
Supreme Court Of India
(From : Hyderabad)
Hon'ble Judge(s): J. Chelameswar, S. Abdul Nazeer , JJ

Negotiable Instruments Act (26 of 1881) , S.138— Dishonour of cheque - Delayed settlement between parties during pendency of revision before High Court - Exemplary cost of Rs. 1 Lakh imposed, directed to be paid to orphanage. Constitution of India , Art.134— (Para 7 8 9)

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