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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