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Bombay HC: Court Not Obliged to Direct Payment of Interim Compensation in Cheque Bounce Cases - (04 Aug 2022)

BANKING

Bombay High Court has held that courts don't have a duty to grant interim compensation to the complainant in a cheque bounce case. The Court also held that if interim compensation is granted, the judge has to record reasons for determining the amount of interim compensation.

Tags : BOMBAY HIGH COURT   INTERIM COMPENSATION   CHEQUE BOUNCE  

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