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J&K&L HC: Issue of Demand Notice Delivery Due to Variation in Postal Receipt to be Decided at Trial - (03 Nov 2022)

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Jammu and Kashmir and Ladakh High Court has held that if correct address of accused is mentioned in complaint and in demand notice under Section 138 of Negotiable instrument Act, then mere variation of address in postal receipt will not lead to a presumption that notice was sent on wrong address.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   DEMAND NOTICE   ADDRESS  

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