Ms Moogal Traders vs Hukum Chand
2023 Latest Caselaw 5536 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 98/2020

Ms Moogal Traders, Gajner Road, Bikaner Through Its Properietor Shamsher Ali S/o Shri Niyaj Mohammad B/c Musalman, R/o Kasaiyo Ki Bari, Upside Of Dhige, Bikaner.

----Appellant Versus Hukum Chand S/o Sh. Babu Lal Jawa, B/c Valmiki, R/o Vishwakarma Gate Ke Bahar, Valmiki Basti, Bikaner.

----Respondent

For Appellant(s) : Mr. Sushil Solanki

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. Office to proceed.

(FARJAND ALI),J 30-divya/-

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