Vijay Mehta vs Indrajeet Nayak ...
2023 Latest Caselaw 3120 Raj

[2023/RJJD/010241]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 29/2023

Vijay Mehta S/o Late Kanti Lal Mehta, Aged About 52 Years, B/c Jat, R/o Parsvnagar Colony, District Dungarpur.

----Appellant Versus Indrajeet Nayak S/o Shri Nand Lal Nayak, B/c Labana, R/o Village Lodwada Post Gamdi, At Present Manager Disha Central Academy School, New Colony, Dungarpur, Tehsil And District Dungarpur.

                                                                                                        ----Respondent


                                   For Appellant(s)            :     Mr. Om Prakash
                                   For Respondent(s)           :     -

HON'BLE MR. JUSTICE FARJAND ALI

Order

17/04/2023

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 66-Pramod/-

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