Manish Sisodia vs Sushil Kumar Bangad
2023 Latest Caselaw 3851 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 198/2022

Manish Sisodia

----Appellant Versus Sushil Kumar Bangad & Anr.

----Respondent

For Appellant(s) : Mr. Pushkar Taimini For Respondent(s) : Mr. Gaurav Singh, AGA

HON'BLE MR. JUSTICE FARJAND ALI

Order

01/05/2023

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

two cheques were allegedly given by the accused-respondent to

the petitioner, which upon presentation got dishonoured owing to

reason of 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 58-divya/-

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