Dalpat Singh vs Sunil Dasot (2023/Rjjd/016436)
2023 Latest Caselaw 4950 Raj

[2023/RJJD/016436]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 279/2019

Dalpat Singh S/o Shri Sajjain Singh, Aged About 39 Years, By Caste Rajput, R/o Dobriya, Tehsil Makrana, District Nagaur.

----Appellant Versus Sunil Dasot S/o Sardar Mal Dasot, B/c Oswal Jain, Profession Business, R/o 602 Deenbandu Anukampa Apartment, Kabir Marg, Bani Park, Jaipur, P.s. Sadar, Jaipur, Dist. Jaipur.

----Respondent

For Appellant(s) : Mr. Rajendra Chourdhary

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 returned with a

note "Account closed". 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 59-Ashutosh/-

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