Chouthmal vs Babulal
2023 Latest Caselaw 2883 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 357/2018

Chouthmal

----Appellant Versus Babulal

----Respondent

For Appellant(s) : Mr. Pritesh Mandover Mr. Nirupam Gupta For Respondent(s) : Mr. Ashok Parihar

HON'BLE MR. JUSTICE FARJAND ALI

Order

10/04/2023

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 returned owing to reason

of opening balance insufficient in the account of the accused.

There seems 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 49-Ashutosh/-

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