R.R. Rathi Fire Works vs Babulal (2023/Rjjd/015402)
2023 Latest Caselaw 4717 Raj

[2023/RJJD/015402]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 89/2023

R.R. Rathi Fire Works, Shop No. 12 And 13, Old Stadium, Caltex Road, Jodhpur Through Proprietor Vinod Rathi S/o Shri Rameshwar Das Ji, Aged About 40 Years, R/o Mahesh Colony, Paota C Road, Lal Maidan, Jodhpur (Raj.)

----Appellant Versus Babulal S/o Shri Pokardas Jain, R/o F-1, Mahaveer Nagar, Nearby Street Of Kamla Nehru Hospital, Pal Link Road, Jodhpur (Raj.)

----Respondent

For Appellant(s) : Mr. Aditya Sharma For Respondent(s) : --

HON'BLE MR. JUSTICE FARJAND ALI

Order

16/05/2023

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

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 31-AnilKC/-

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