Jodhpur Nagrik Sahakari Bank Ltd vs Radheyshyam Nagora
2023 Latest Caselaw 3856 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 142/2019

Jodhpur Nagrik Sahakari Bank Ltd

----Appellant Versus Radheyshyam Nagora

----Respondent

For Appellant(s) : Mr. Darshan Jain

HON'BLE MR. JUSTICE FARJAND ALI

Order

01/05/2023

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

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 50-divya/-

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