Kusum Gandhi vs Dattatreya Prakash Dalvi
2023 Latest Caselaw 5459 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODH-

PUR S.B. Crml Leave To Appeal No. 175/2023

Kusum Gandhi W/o Sh. Raghav Gandhi, Aged About 32 Years, B/ c Maheshwari, R/o H.no. 14, Gurukripa, Nathji Ka Aasan, Ma- hamandir Second Pole, Jodhpur Road, Jodhpur (Raj.).

----Appellant Versus

1. Dattatreya Prakash Dalvi, Through Namdev Rambhau Mandre, Bhaji Pala Market, Yard Gala No. 444/45, Navi Mumbai, Maharashtra.

2. State Of Rajasthan, Through Pp

----Respondents

For Appellant(s) : Mr. Mohan Lal Khatri For Respondent(s) : Mr. Abhishek Purohit, AGA

HON'BLE MR. JUSTICE FARJAND ALI Order

01/08/2023

1. The instant petition has wrongly been filed within limitation

and has wrongly been listed in the head of "defect".

2. Upon perusal of the judgment impugned, it is revealing that

a cheque was allegedly given by the accused-respondent to the

petitioner, which was returned with the return remark/note

"account closed". There seems 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 128-divya/-

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