Kamrudin Ansari vs Mahaveer Netlink Digital Cable ...
2023 Latest Caselaw 7807 Raj

[2023:RJ-JD:32189]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 261/2023

Kamrudin Ansari S/o Mohammed Ismayal Ansari, Aged About 57 Years, R/o- Sanganeri Gate, Ansari Manjil, Opposite Gulali Dargarh, Bhilwara, Tehsil And District Bhilwara.

----Appellant Versus

1. Mahaveer Netlink Digital Cable Pvt. Ltd., Opposite Gurunanak School, Mehta Chamber, Fourth Floor, Dehli Gate Udaipur, Through Director Prakashchandra Siyal S/o Sohan Lal Siyal(Jain).

2. Prakashchandra Siyal S/o Sohan Lal Siyal (Jain), R/o-

H.No. 55 Ekling Colony, Sector No. 3, Hiran Magri, Udaipur, Director Mahaveer Netlink Digital Cable Pvt. Ltd.

----Respondents

For Appellant(s) : Mr. Bhawani Singh For Respondent(s) : --

HON'BLE MR. JUSTICE FARJAND ALI Order 03/10/2023

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 113-Ashutosh/-

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