Bhagwati Lal vs M/S Hariomn Crasher, Piplada ...
2023 Latest Caselaw 9004 Raj

[2023:RJ-JD:37487]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 275/2023

Bhagwati Lal S/o Goverhdan Lal, Aged About 61 Years, R/o New Colony, Tehsil And Dist. Dungarpur, Raj.

----Appellant Versus M/s Hariomn Crasher, Piplada, Through Its Proprietor Shri Bhanwalal S/o Shri Heeralal Kalal, R/o Piplada, Tehsil And Dist. Dungarpur, Raj.

                                                                                                      ----Respondent


                                   For Appellant(s)           :    Mr. RK Chotia
                                   For Respondent(s)          :    -

HON'BLE MR. JUSTICE FARJAND ALI

Order

02/11/2023

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. 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 66-divya/-

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