Pukhraj Sharma vs Brijmohan Bansal ...
2023 Latest Caselaw 4947 Raj

[2023/RJJD/016567]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 300/2022

Pukhraj Sharma S/o Sh. Navalaram, Aged About 75 Years, R/o Near Mahadev Bagechi Behind Sitaram Baby Park Bagar Chowk Jodhpur Raj.

----Appellant Versus Brijmohan Bansal S/o Sh. Murli, R/o Shriram Bhawan Pwd Circle Bhagwati Colony Near Apex School Jodhpur Second Address C/o Shri Designer Light B Road Kamla Tower Lane 1St C Road Sardarpura Jodhpur Third Address 806 Arihant Adita Pal Link Road Jodhpur

----Respondent

For Appellant(s) : Mr. Pravin Vyas For Respondent(s) : --

HON'BLE MR. JUSTICE FARJAND ALI

Order

19/05/2023

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 72-Ashutosh/-

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