Pista Devi vs Kailash
2023 Latest Caselaw 2833 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 40/2022

Pista Devi

----Appellant Versus Kailash

----Respondent

For Appellant(s) : Mr. Awar Dan Ujjawal

HON'BLE MR. JUSTICE FARJAND ALI

Order

06/04/2023

Notice issued upon the respondent is duly served, however,

no one has appeared on her behalf.

Upon perusal of the judgment impugned, it is revealing that

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

appellant, which upon presentation got dishonored owing to

reason of account blocked. There seems reasonable grounds to

allow the appellant 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 66-divya/-

Powered by TCPDF (www.tcpdf.org)