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P&H HC: When Signature on Cheque is Admitted, Appointment of Handwriting Expert Doesn't Arise - (17 Mar 2022)

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Punjab and Haryana High Court has upheld the view taken by the lower court that when signature over a cheque in question has not been specifically denied then there is no question for the appointment of a handwriting expert to compare the handwriting over the cheque in question.

Tags : PUNJAB AND HARYANA HIGH COURT   SIGNATURE ON CHEQUE  

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