Monday, 11, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Jogendra Singh vs Dheeraj Pandey (2025:Rj-Jd:23306)
2025 Latest Caselaw 1342 Raj

Citation : 2025 Latest Caselaw 1342 Raj
Judgement Date : 14 May, 2025

Rajasthan High Court - Jodhpur

Jogendra Singh vs Dheeraj Pandey (2025:Rj-Jd:23306) on 14 May, 2025

Author: Farjand Ali
Bench: Farjand Ali
                                   [2025:RJ-JD:23306]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 450/2024

                                   Jogendra Singh S/o Goverdhan Singh Ranawat, Aged About 50
                                   Years, R/o Eklingpura, P.s. Karoi, Dist. Bhilwara
                                                                                                        ----Appellant
                                                                       Versus
                                   Dheeraj Pandey S/o Ramesh Kumar Panday, R/o Purani Basti,
                                   Pandey Tola Mehar, P.s. Mehar, Dist. Satna, Madhyapradesh
                                                                                                      ----Respondent


                                   For Appellant(s)           :    Mr. Bhushan Charan
                                   For Respondent(s)          :    -



                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

14/05/2025

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.

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. The opportunity of

hearing shall be provided to the respondent at the time of

hearing on the point of admission of appeal.

3. Office to proceed.

(FARJAND ALI),J 67-chhavi/-

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter