Govind Singh Chouhan vs Himanshu Nanawati ...
2023 Latest Caselaw 2759 Raj

[2023/RJJD/008704]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 191/2022

Govind Singh Chouhan S/o Sh. Narendra Singh Chouhan, Aged About 26 Years, New Housing Board, In Front Of Kidden Garden School, Banswara, Rajasthan.

----Appellant Versus Himanshu Nanawati S/o Sh. Dharmendra Nanawati, Ratitlai Main Road, Near Jash Medical, Banswara (Raj.).

----Respondent

For Appellant(s) : Mr. Shubhendu Chauhan For Respondent(s) : Mr. Shamboo Singh Chouhan

HON'BLE MR. JUSTICE FARJAND ALI

Order

05/04/2023

Upon perusal of the judgment impugned, it is revealing

that a cheque was allegedly given by the accused-respondent to

the petitioner, which upon presentation got dishonoured owing to

reason of insufficiency of funds in the account of the accused.

There appears reasonable grounds to allow the petitioner to prefer

an appeal against the impugned judgment.

Accordingly, the instant application seeking leave to

appeal is allowed. The memo of leave to appeal application shall

be treated and registered as an appeal.

Office to proceed.

(FARJAND ALI),J 55-Pramod/-

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