Rajasthan High Court - Jodhpur
Mohan Lal Menaria vs Deepak Menaria (2025:Rj-Jd:24425) on 20 May, 2025
Author: Farjand Ali
Bench: Farjand Ali
[2025:RJ-JD:24425]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Crml Leave To Appeal No. 293/2023
Mohan Lal Menaria S/o Hari Shankar Menaria, Aged About 64
Years, R/o Village And Post Chirva, Tehsil Badgaon, Dist. Udaipur
----Appellant
Versus
Deepak Menaria S/o Laxmi Lal, R/o Kalu Ji Ki Badi, Gayariawas,
Udaipur
----Respondent
For Appellant(s) : Mr. Khet Singh Rajpurohit
For Respondent(s) : --
HON'BLE MR. JUSTICE FARJAND ALI
Order 20/05/2025
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 41-Samvedana/-
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