Mangi Lal Sharma vs Mahesh Kumar Sharma ...
2023 Latest Caselaw 7991 Raj

[2023:RJ-JD:32862]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 266/2023

Mangi Lal Sharma S/o Jeetmal Sharma, Aged About 70 Years, R/ o- Kavita, Tehsil Badgaon, P.s. Sukher, Dist. Udaipur.

----Appellant Versus Mahesh Kumar Sharma S/o Kanhaiya Lal Sharma, R/o- Kavita, Tehsil Badgaon, P.s. Sukher, Udaipur.

----Respondent

For Appellant(s) : None present For Respondent(s) : None present

HON'BLE MR. JUSTICE FARJAND ALI

Order

05/10/2023

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 28-Taruna/-

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