Adarsh Co-Operative Bant Limited ... vs Shanti Devi (2023/Rjjd/013036)
2023 Latest Caselaw 3927 Raj

[2023/RJJD/013036]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 337/2018

Adarsh Co-Operative Bant Limited (Madhav Co-Operative Bank Ltd.), H.o Sirohi Through Branch Manager (Recovery) Bharatpuri Goswami S/o Kishanpuri B/c Goswami ,branch Sirohi (Raj)

----Appellant Versus

1. Shanti Devi W/o Lassaram, Belt No 546, S.p. Office Sirohi Distt. Sirohi (Raj)

2. State Of Rajasthan, Through Pp

----Respondents

For Appellant(s) : Dr. Jaya Dadhich For Respondent(s) : Mr. Gaurav Singh, P.P.

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 52-Pramod/-

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