Vinod Kumar vs Sampat Devi (2023/Rjjd/013251)
2023 Latest Caselaw 3979 Raj

[2023/RJJD/013251]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 262/2022

Vinod Kumar S/o Ladu Lal Porwal, Aged About 53 Years, R/o A- 655, Vijay Singh Pathik Nagar, Bhilwara (Rajasthan)

----Appellant Versus Sampat Devi W/o Rajendra Maru, Aged About 51 Years, R/o Sadar Bazar, Old Abadi, Ward No. 9, Bhandari Mohalla, Mandalgarh, District Bhilwara (Rajasthan)

----Respondent

For Appellant(s) : Mr. Nikhil Ajmera For Respondent(s) : Mr. Abhishek Purohit, AGA

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 returned with a

note "Payment stopped by Drawer". 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 40-Ashutosh/-

Powered by TCPDF (www.tcpdf.org)