Dinesh Pareek vs Sanjay Rathi @ Moni Rathi ...
2023 Latest Caselaw 3422 Raj

[2023/RJJD/011461]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 31/2023

Dinesh Pareek S/o Ram Jeevan Ji Pareek, Aged About 48 Years, R/o 12 Rajeev Gandhi Colony, Police Line Ke Pass Pali.

----Appellant Versus Sanjay Rathi @ Moni Rathi S/o Laxmi Narayan Ji, R/o A D 51 Shivaji Nagar Pali At Present Old Housing Board Pali (Second Address) Sanjay Rathi @ Moni Rathi S/o Laxmi Narayan R/o Tenant Of Omkar Singh Ji Sarvoday School Ke Pass Rajeev Gandhi Colony Police Line Ke Pass Pali.

                                                                                                      ----Respondent


                                   For Appellant(s)           :    Mr. Jitendra Ojha
                                   For Respondent(s)          :    -

HON'BLE MR. JUSTICE FARJAND ALI

Order

21/04/2023

1. Heard.

2. 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 Payment Stopped by the Drawer. There appears

reasonable grounds to allow the petitioner to prefer an appeal

against the impugned judgment.

3. 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.

4. Office to proceed.

(FARJAND ALI),J 50-Pramod/-

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