Rajasthan High Court - Jodhpur
Lalit Parwani vs Mahesh Mutha on 25 July, 2023
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Crml Leave To Appeal No. 102/2019
Lalit Parwani S/o Shri Mohandas Parwani, Aged About 34 Years,
By Caste Sindhi, Resident Of Plot No. 24, Ramnagar, Jhanwar
Road, Chopasani Housing Board, Jodhpur.
----Appellant
Versus
Mahesh Mutha S/o Shri Jagdish Mutha, By Caste Maheshwari,
Resident Of Plot No. 289, Ramnagar, Chaman Gali, Jhanwar
Road, Near Chopasani Housing Board, Jodhpur. P.s. C.h.b.
Jodhpur.
----Respondent
For Appellant(s) : Mr. Bharat Dutt Sharma
For Respondent(s) : Mr. Bhushan Singh Charan
HON'BLE MR. JUSTICE FARJAND ALI
Order 25/07/2023
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 65-divya/-
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