Devi Lal vs Narayan Lal (2023/Rjjd/016437)
2023 Latest Caselaw 4949 Raj

[2023/RJJD/016437]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 391/2019

Devi Lal S/o Shri Rama Kumawat, Aged About 52 Years, Ogna Ka Kheda, Ward No. 10, Fateh Nagar, Tehsil Mavli, Distt. Udaipur.

----Appellant Versus Narayan Lal S/o Shri Prahlad Rai More, By Caste Agarwal, R/o Near Swarnkar Samaj Bhawan, Ward No. 12, Fateh Nagar, Distt. Udaipur.

                                                                                                        ----Respondent


                                   For Appellant(s)            :     Mr. Naresh Khatri
                                   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 60-Ashutosh/-

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