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Kishore Kumar v. J.K Corporation Ltd. .
Factual and Procedural Background
The provided text consists solely of the word “Order” and contains no facts, parties, or procedural history. It appears to be a court order without any accompanying factual background or procedural context in the excerpt supplied.
Legal Issues Presented
The opinion addresses a procedural matter and does not frame distinct legal issues.
Arguments of the Parties
The opinion does not contain a detailed account of the parties' legal arguments.
Table of Precedents Cited
No precedents were cited in the provided opinion.
Court's Reasoning and Analysis
The excerpt contains no reasoning or analytical discussion. It provides only the label “Order,” without any explanation of the legal principles applied, factual findings, or the basis for the court’s decision.
Holding and Implications
Order issued (specific disposition not provided)
Implications: The direct effect of the order cannot be determined from the provided text. No broader implications or precedent-setting value can be inferred based on the limited content.
1. Leave granted.
2. Heard learned counsel for the parties.
3. The appellant herein was convicted for the offence punishable under Section 138 of the NI Act and sentenced to undergo imprisonment for a period of six months with a fine of Rs 2,20,650 and in default of payment of fine to further undergo imprisonment for two months.
4. The appellant and the complainant settled the matter amicably and memo of settlement is produced by the parties and the settlement is signed by the parties as well as the counsel for the respective parties.
5. In view of the settlement, the conviction and sentence against the appellant is set aside.
6. The appeal is disposed of accordingly.
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