Shobhalal vs Jay Kapeesh Construction ...
2023 Latest Caselaw 4583 Raj

[2023/RJJD/014900]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 491/2019

Shobhalal S/o Shankar Lal Ji, Aged About 43 Years, By Caste Jat, Resident Of Sindesar Khurd, Tehsil Railmagra, District Rajsamand (Raj.)

----Appellant Versus

1. Jay Kapeesh Construction, Rajpura Dariba Mines, Tehsil Railmagra, District Rajasmand (Raj.).

2. Jay Kapeesh Construction, Through Proprietor Jaisingh Gehlot S/o Bahram Gehlot, Residing On Rent In The House Of Mr. Khemraj Kharol, In Front Of Senior Secondary School, Rajpura Dariba, Tehsil Railmagra, Dist.

                                            Rajsamand (Raj.)
                                                                                                           ----Respondents


                                   For Appellant(s)               :     Mr. Naman Mohnot
                                   For Respondent(s)              :     --

HON'BLE MR. JUSTICE FARJAND ALI Order 12/05/2023

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 73-Ashutosh/-

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