Udailal vs Jitendra Kumar
2023 Latest Caselaw 4432 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Crml Leave To Appeal No. 17/2020

Udailal

----Appellant Versus Jitendra Kumar

----Respondent

For Appellant(s) : Mr. Arun Dadhich

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 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 25-divya/-

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