Ramkaya Bai Pushkarana vs Ramesh Chandra Meghwal
2023 Latest Caselaw 5461 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 173/2023

Ramkaya Bai Pushkarana W/o Lt. Sh. Kanhaiya Lal Pushkarana, Aged About 63 Years, Pushkarano Ka Mohalla, Village Kanpur, Teh. Girwa, Dist. Udaipur.

----Appellant Versus Ramesh Chandra Meghwal S/o Sh. Pura Ji Meghawal, Partner Varliya Construction, R/o Meghawalon Ki Basti, Vill. Ghasa, Teh. Mavali, Distt. Udaipur. Presently Residing At South Sunderwas, Behind Shyam Vatika, Near Hanuman Mandir, Udaipur.

----Respondent

For Appellant(s) : Mr. Ranjeet Singh Chouhan

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 upon presentation got dishonoured owing to

insufficiency of funds in the account of the accused. 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 127-divya/-

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