ANAND KOHLI Vs. SUNAINA SINGH

JUDGEMENT

(1.) Review Petition No. 277/2022 and CM APPL. No. 46885/2022 (stay)

(2.) Thereafter, the post-dated cheques submitted by the respondent to the petitioner bounced. It is submitted by learned counsel for the petitioner that till date, apart from the first cheque of Rs.1,00,000.00, not a single cheque that was handed over by the respondent to the petitioner, has been honoured.

(3.) Vide order dtd. 3/6/2022, it was observed by this court as under: