Chunni Lal Oad vs Himmat Singh Rathore ...
2023 Latest Caselaw 5097 Raj

[2023/RJJD/016653]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 159/2021

Chunni Lal Oad S/o Late Savramji Oad, Aged About 64 Years, R/ o 1061 , 1062 Near Shanidev Mandir, Indra Colony, Goverdhan Vilas, Udaipur.

----Appellant Versus Himmat Singh Rathore S/o Bhagwat Singh Rathore, R/o Ambawali House Suro Ka Fala, Near Aravali Gas Godown, Bypass, Goverdhan Vilas, Udaipur. At Present 183, K-Block, Behind Saras Dairy, Goverdhan Vilas, Udaipur.

----Respondent

For Appellant(s) : Mr. Shakti Singh for Mr. R.S. Chouhan For Respondent(s) : Mr. Arun Dadhich

HON'BLE MR. JUSTICE FARJAND ALI

Order

23/05/2023

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. Thus, 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 61-AnilKC/-

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