Gheesu Singh Rajpurohit vs Lalit Kumar (2023/Rjjd/013100)
2023 Latest Caselaw 3920 Raj

[2023/RJJD/013100]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 86/2023

Gheesu Singh Rajpurohit S/o Shri Sabbal Singh Rajpurohit, Aged About 70 Years, R/o Vil.-Mada Tehsil Desuri Dist. Pali Presently Residing At 23-25 R. No. 16 2Nd Floor Parekh Building Juni Hanuman Gali Kalbadevi Road Mumbai-400002

----Appellant Versus Lalit Kumar S/o Shri Kanak Raj Ji, R/o C-302 Hullas Basti Tower (Garden) C.s.s. Limited Mahaveer Nagar Kandivali (West) Mumbai Maharashtra-400067

----Respondent

For Appellant(s) : Mr. Vineet Dave For Respondent(s) : -

HON'BLE MR. JUSTICE FARJAND ALI

Order

02/05/2023

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 appears 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 73-Pramod/-

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