Suryakant vs Devi Lal (2023/Rjjd/016986)
2023 Latest Caselaw 5228 Raj

[2023/RJJD/016986]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 382/2019

Suryakant S/o Shri Babulal, Aged About 65 Years, By Caste Aggarwal, R/o Vpo Likhmewala, Tehsil Raisinghnagar, District Sriganganagar (Raj.).

----Appellant Versus Devi Lal S/o Shri Hariram, By Caste Bishnoi, R/o Vpo Likhmewala, Tehsil Raisinghnagar, District Sriganganagar (Raj.).

----Respondent

For Appellant(s) : Mr. Himmat Jagga

HON'BLE MR. JUSTICE FARJAND ALI

Order

24/05/2023

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 opening balance. 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 58-divya/-

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