MOHD. SIDDIQUI Vs. SARITA CHITTORA

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) The appellant has preferred these leave to appeal claiming for the following reliefs:- CRL.L.V.A. No.109/2018 :

(3.) Counsel for the appellant submits that being holder of the cheque the appellant was entitled to be examined and get his rights adjudicated regarding Negotiable Instrument in-question.