Vijay Prop. Azad Enterprises vs Dinesh Sundesha ...
2023 Latest Caselaw 3926 Raj

[2023/RJJD/013031]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 393/2018

Vijay Prop. Azad Enterprises, Aged About 50 Years, Near Char Bhuja Talkies, Inside Sojati Gate , Jodhpur (Raj)

----Appellant Versus Dinesh Sundesha, Prop. Kamlesh Machinary And Electricals , Panchayat Samiti , Near State Bank Of India Nakoda Road, Balotra, Jodhpur (Raj)

----Respondent

For Appellant(s) : Dr. Jaya Dadhich, through VC For Respondent(s) : -

HON'BLE MR. JUSTICE FARJAND ALI

Order

02/05/2023

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 "Opening Balance Insufficient" 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 56-Pramod/-

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