Lrs Of Mitha Lal Jain vs Ravindra Sen (2023/Rjjd/013446)
2023 Latest Caselaw 4089 Raj

[2023/RJJD/013446]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 92/2018

Mitha Lal Jain S/o Ganesh Lal Ji Jain, Proprietor Chetak Tyres, Shop No. 2, Opp. Mohata Park, Near Chetak Circle, Udaipur, Died Through His Lrs-

----Appellant Versus Ravindra Sen S/o Shri Madho Lal Sen, Proprietor Ravidnra Goods Transport, R/o 17, Kumawatpura, Udaipur.

                                                                                                           ----Respondent


                                   For Appellant(s)               :     Mr. Manish Kumar Pitaliya
                                   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 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 38-Ashutosh/-

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