Purushottam Das vs A.N. Singh (2023:Rj-Jd:36623)
2023 Latest Caselaw 8858 Raj

[2023:RJ-JD:36623]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODH-

PUR S.B. Crml Leave To Appeal No. 297/2023

Purushottam Das S/o Shri Prabhu Lal Ji Bhati, Aged About 50 Years, R/o Near Rai Colony School Laxmipura Barmer

----Appellant Versus A.n. Singh, M.d. Simen Tech India Pvt. Ltd. B-135 Indra Vihar Kota

----Respondent

For Appellant(s) : Mr. Narendra Thanvi For Respondent(s) : -

HON'BLE MR. JUSTICE FARJAND ALI

Order

30/10/2023

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 in-

sufficiency 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 74-divya/-

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