Sanjivani Credit Cooperative ... vs Vikram Gehlot ...
2023 Latest Caselaw 4326 Raj

[2023/RJJD/014186]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 171/2019

Sanjivani Credit Cooperative Society Ltd., Through Authorised Representative Sri Jalam Singh S/o Sh. Prem Singh B/c Rajput, Aged 62 Year Resident Of Bjs Colony, Jodhpur At Present Officer In Charge Central Branch Sanjivani Credit Cooperative Society Limited Manji Ka Hatha Paota Jodhpur.

----Appellant Versus Vikram Gehlot S/o Devi Singh, R/o 1098, Near Thakurji Temple, Nayapura, W.no. 57, Tehsil And Dist. Jodhpur.

----Respondent

For Appellant(s) : None present For Respondent(s) : Mr. Ranjeet Singh Bhati

HON'BLE MR. JUSTICE FARJAND ALI

Order

09/05/2023

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 40-Ashutosh/-

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