Rajendra Kumar vs Bhanwar Lal Rathi ...
2023 Latest Caselaw 5212 Raj

[2023/RJJD/017002]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 330/2022

Rajendra Kumar S/o Shri Mangilal Ji, Aged About 63 Years, B/c Kumar R/o Baldev Nagar Veer Durgadas Colony Jodhpur

----Appellant Versus Bhanwar Lal Rathi S/o Shri Gopi Lal Rathi, Aged About 58 Years, B/c Rathi R/o Kumhariya Kuan Khanda Falsa Jodhpur Second Address Rathi Kirana Store K-32-Jyoti Nagar Chandana Bhakar Jodhpur

----Respondent

For Appellant(s) : Ms. Ranjana Singh

HON'BLE MR. JUSTICE FARJAND ALI

Order

24/05/2023

1. Upon perusal of the judgment impugned, it is revealing that

two cheques of Rs.50,000/- and the other of Rs.1,00,000/- were

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. 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 70-divya/-

Powered by TCPDF (www.tcpdf.org)