Abhishek Agrawal vs Manoj Ameta
2023 Latest Caselaw 3770 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 152/2020

Abhishek Agrawal

----Appellant Versus Manoj Ameta

----Respondent

For Appellant(s) : Mr. Arvind 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 insufficiency of fund in the account of 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 50-AnilKC/-

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