Nemaram Maru vs Gopal R. Dave (2023/Rjjd/014463)
2023 Latest Caselaw 4431 Raj

[2023/RJJD/014463]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 24/2021

Nemaram Maru S/o Shri Ramlal Maru, Aged About 74 Years, Desuri, Tehsil Desuri, District Pali (Raj.).

----Appellant Versus Gopal R. Dave S/o Ramnarayan Dave, Desuri, Tehsil Desuri, District Pali.

----Respondent

For Appellant(s) : Mr. Bharat Shrimali

HON'BLE MR. JUSTICE FARJAND ALI

Order

10/05/2023

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 dishonoured owing to

reason of payment stopped by drawer. 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 27-divya/-

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