Dharmendra vs Rakesh Dixit (2023/Rjjd/013095)
2023 Latest Caselaw 3940 Raj

[2023/RJJD/013095]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 83/2023

Dharmendra S/o Shri Govind Singh, Aged About 54 Years, B/c Mali R/o Maliyo Ka Bas Inside Nagori Gate Jodhpur

----Appellant Versus Rakesh Dixit S/o Shri Mahipal, B/c Brahman R/o 152 Sri Krishna Nagar Pal Link Road Sector-23 Chopasni Housing Board Jodhpur

----Respondent

For Appellant(s) : Mr. Avinash Bhati 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 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 70-Pramod/-

Powered by TCPDF (www.tcpdf.org)