Rajendra Bharati vs Dinesh Puri Goswami ...
2023 Latest Caselaw 4421 Raj

[2023/RJJD/014508]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 186/2022

Rajendra Bharati S/o Govind Bharati, Aged About 42 Years, R/o Inside Chandpole, Bharati Studio, Opp. Deora Misthan Bhandar, Jodhpur.

----Appellant Versus Dinesh Puri Goswami S/o Narayanpuri Goswami, Aged About 36 Years, R/o C/o Vipin Mathur Badri, R/o 439-C, Ii C Road, Sardarpura, Jodhpur.

----Respondent

For Appellant(s) : Mr. Sanjay Vyas For Respondent(s) : Mr. Naved Khan Sindhi

HON'BLE MR. JUSTICE FARJAND ALI Order

10/05/2023

1. Upon perusal of the judgment impugned, it is revealing that

two cheques of Rs. 6,00,000/- and the other of Rs.1,00,000/-

were allegedly given by the accused-respondent to the petitioner,

which upon presentation got dishonoured owing to reason of

account closed. 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 41-divya/-

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