Indrajeet Singh vs Gurdeep Singh ...
2023 Latest Caselaw 4088 Raj

[2023/RJJD/013546]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 141/2021

Indrajeet Singh S/o Gurdayal Singh, Aged About 55 Years, R/o Ward No. 22, Mini Market Suratgarh, Teh. Suratgarh, Dist. Sriganganagar.

----Appellant Versus Gurdeep Singh S/o Major Singh, Ward No. 12, Near Satya Estate, Suratgarh, Teh. Suratgarh, Dist. Sriganganagar.

                                                                                                        ----Respondent


                                   For Appellant(s)            :     Mr. Aditya S. Rathore
                                   For Respondent(s)           :     --

HON'BLE MR. JUSTICE FARJAND ALI

Order

04/05/2023

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

remark of "Dormant Account". 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/-

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