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Kar. HC: Revision Petition Against Order Passed u/s 148(3) of NI Act Not Maintainable Before HC - (12 Mar 2024)

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Karnataka High Court has held that a revision petition filed for release of interim compensation against an order under Section 148 (3) of the Negotiable Instruments Act (NI Act) is not maintainable before the High Court.

Tags : KARNATAKA HIGH COURT   INTERIM COMPENSATION   SECTION 148(3) OF NI ACT  

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