Chunnilal vs Dilip Kumar
2023 Latest Caselaw 5501 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 373/2019

Chunnilal S/o Sh. Pratap, Aged About 74 Years, By Caste Kumawat, R/o Rani Station, Tehsil Rani, Dist. Pali (Raj.)

----Appellant Versus Dilip Kumar S/o Satyadevji, By Caste Darji, R/o Near Ganpati Mandir, Pratap Bazar, Rani Station, Tehsil Rani, P.s. Rani, District Pali, Proprietor, Vishal Timber, Rani, District Pali.

----Respondent

For Appellant(s) : Mr. Bharat Shrimali

HON'BLE MR. JUSTICE FARJAND ALI

Order

02/08/2023

1. 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.

2. 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.

3. The opportunity of hearing shall be given to the respondent

at the time of hearing of appeal on the point of admission.

4. Office to proceed.

(FARJAND ALI),J 250-divya/-

Powered by TCPDF (www.tcpdf.org)