Motilal Malviya vs Deepa Ram And Ors. ...
2023 Latest Caselaw 4797 Raj

[2023/RJJD/015623]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 1/2018

Motilal Malviya Son Of Shri Chimanaram Ji, By Caste Malviya, Resident Of 21, Gharwala Jav, Pali Rajasthan.

----Appellant Versus

1. Deepa Ram Son Of Shri Peera Ramji, By Caste Banjara, Resident Of Naruji Ki Dhani, Roopavas, Tehsil And District- Pali Rajasthan.

2. Deepa Ram Son Of Shri Peera Ramji, By Caste Banjara.

Through M/s Jai Gurudev Dojar Construction, Dilip Pan Bhadar Ke Uppar, Mandia Road, Pali Rajasthan.

3. M/s Jai Gurudev Dojar Construction, Dilip Pan Bhadar Ke Uppar, Mandia Road, Pali Rajasthan.

                                                                                                      ----Respondents


                                   For Appellant(s)           :    Mr. Javed Hussain
                                   For Respondent(s)          :    --

HON'BLE MR. JUSTICE FARJAND ALI Order

17/05/2023

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 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 49-Ashutosh/-

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