Anil Solanki vs Sajjan Singh
2023 Latest Caselaw 3765 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 338/2019

Anil Solanki

----Appellant Versus Sajjan Singh

----Respondent

For Appellant(s) : Mr. D.L. Vyas For Respondent(s) : Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE FARJAND ALI

Order

27/04/2023

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 account being closed 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-AnilKC/-

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