Sameer Ahuja vs Gurcharan Singh
2023 Latest Caselaw 4029 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 384/2019

Sameer Ahuja

----Appellant Versus Gurcharan Singh

----Respondent

For Appellant(s) : None present For Respondent(s) : None present

HON'BLE MR. JUSTICE FARJAND ALI

Order

03/05/2023

The defect No. 1 as pointed out by the office is overruled in

view of the fact that there is a slight difference in translation of

the name into Hindi to English.

Heard.

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.

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.

Office to proceed.

(FARJAND ALI),J ns. 99-1/-

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