Teekam Chand Goyal vs Sushila Jethliya (2025:Rj-Jd:22011)
2025 Latest Caselaw 493 Raj

Rajasthan High Court - Jodhpur

Teekam Chand Goyal vs Sushila Jethliya (2025:Rj-Jd:22011) on 7 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:22011]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 505/2024

                                   Teekam Chand Goyal S/o Late Sh. Jamna Lal Ji Goyal, Aged
                                   About 80 Years, Azad Nagar, Bhilwara (Raj.)
                                                                                                        ----Appellant
                                                                       Versus
                                   Sushila Jethliya W/o Sh. Dashrath Jethaliya, B-157, Shastri
                                   Nagar Vistar, Bhilwara (Raj.)
                                                                                                      ----Respondent


                                   For Appellant(s)           :    Mr. Manish Purohit
                                   For Respondent(s)          :    -



                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

07/05/2025

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 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 79-divya/-

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