Khetawat Finance And Ware House Co vs Prabhu Ram
2023 Latest Caselaw 2963 Raj

[2023/RJJD/009535]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 207/2019

Khetawat Finance And Ware House Co., through Proprietor Ashok Agarwal S/o Shri Om Prakash, Aged 38 Years, Bhinmal Tehsil Bhinmal, District Jalore.

----Appellant Versus Prabhu Ram S/o Shri Dhukhaji, By Caste Suthar Resident Of Khanpur, Tehsil And District Jalore.

----Respondent

For Appellant(s) : None present For Respondent(s) : None present

HON'BLE MR. JUSTICE FARJAND ALI

Order

12/04/2023

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 dishnoured owing to

reason of insufficiency of funds 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 53-Ashutosh/-

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