Uma Finance And Comapny vs Pannalal (2023:Rj-Jd:32185)
2023 Latest Caselaw 7812 Raj

[2023:RJ-JD:32185]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 84/2022

Uma Finance and Company, through Its Owner/manager Rajendra Sankhi, S/o Sh. Sevaram Sankhi, Aged About 41 Years, R/o H.No. 3/136, Old Housing Board Colony, Suratgarh, Dist. Sri Ganganagar.

----Appellant Versus Pannalal S/o Sh. Heeraram, B/c Meghwal, R/o Village Aeta, Post Thethar, Teh. Suratgarh, Dist. Sriganganagar.

                                                                                                           ----Respondent


                                   For Appellant(s)                :    Mr. R.C. Joshi
                                   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 109-Ashutosh/-

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