Jitendra Devnani vs Satyanarayan
2023 Latest Caselaw 5878 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 166/2023

Jitendra Devnani S/o Shri Heeranandji, Aged About 52 Years, R/o Pipali Chowk, Gulab Sagar Ki Nahar, Jodhpur.

----Appellant Versus Satyanarayan S/o Shri Bhanwar Lal Ji, R/o Jalorio Ka Baas, Near Adharhila, Nagori Gate, Jodhpur.

----Respondent

For Appellant(s) : Mr. Vinay Jain.

For Respondent(s) : --

HON'BLE MR. JUSTICE FARJAND ALI

Order

14/08/2023

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

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

appellant, which upon presentation got dishonored on account of

insufficiency of funds in the Bank Account of the accused.

2. Notices were given within the prescribed period and the

plaint was also filed within the stipulated period. Thus, there

seems reasonable grounds to allow the appellant 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 33-Prashant/-

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