Negotiable Instruments Act, 1881 – Sections 138 and 142 – Dishonour of Cheque – – The limitation period, as per Article 34 of the Limitation Act, begins when the fixed time expires, in this case, December 2016 – Therefore, the cheque, dated April 28, 2017, falls within the limitation period –
SUPREME COURT OF INDIA DIVISION BENCH K. HYMAVATHI — Appellant Vs. THE STATE OF ANDHRA PRADESH AND ANOTHER — Respondent ( Before : A.S. Bopanna and Prashant Kumar Mishra, JJ.…