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Cal. HC: Advocate's Mistake Should Not Prejudice Party's Rights - (07 Feb 2023)

CRIMINAL

Calcutta High Court while observing that mistake on part of advocate representing any party shouldn’t act as prejudice against rights of a party, has set aside an order of acquittal for the offence of dishonour of cheque under Section 138 of the Negotiable Instruments Act.

Tags : CALCUTTA HIGH COURT   MISTAKE   ACQUITTAL   NEGOTIABLE INSTRUMENTS  

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