Mahendra Sharma vs Satyanarayan ...
2023 Latest Caselaw 3967 Raj

[2023/RJJD/013224]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 180/2017

Mahendra Sharma Son Of Shri Chhagan Lal Sharma, By Caste Brahmin, Resident Of Ramdev Road, Pali.

----Appellant Versus Satyanarayan Son Of Shri Jasraj Sharma, By Caste Brahmin, Residnet Of 951, Laxmi Nagar, Sardar Samand Road, Pali.

----Respondent

For Appellant(s) : Mr. Bharat Shrimali For Respondent(s) : Mr. Gourav Singh, AGA Mr. Tejmal

HON'BLE MR. JUSTICE FARJAND ALI

Order

03/05/2023

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 dishnoured

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 25-Ashutosh/-

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