Yusuf Ali vs Girdhari Singh ...
2023 Latest Caselaw 3423 Raj

[2023/RJJD/011463]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 310/2022

Yusuf Ali S/o Sh. Hasan Ali, Aged About 45 Years, R/o Near Chounkhuthi Railway Fatak, Bikaner.

----Appellant Versus Girdhari Singh S/o Sh. Chaggan Singh, R/o Dharmender Verma Advocate Vali Gali, Majisa Ka Baas, Government Press Road, Bikaner, Rajasthan.

----Respondent

For Appellant(s) : Mr. S.K. Verma For Respondent(s) : None present

HON'BLE MR. JUSTICE FARJAND ALI

Order

21/04/2023

1. Despite service of notice, no one has put in appearance on

behalf of the respondent.

2. Heard.

3. 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.

4. 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.

5. Office to proceed.

(FARJAND ALI),J 49-Pramod/-

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