Satish Saini vs Suresh Kumar
2021 Latest Caselaw 12287 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 319/2019

Satish Saini S/o Shri Ram Lal, Aged About 40 Years, Resident Of Ward No. 30, Suratgarh, District Sriganganagar (Raj.).

----Appellant Versus Suresh Kumar S/o Shri Avinashi Lal, Resident Of Ward No. 11, Opp. Civil Court Chawla Photo State, Suratgarh, Tehsil Suratgarh, District Sriganganagar (Raj.).

                                                                                                           ----Respondent


                                   For Appellant(s)              :     Mr. Kuldeep Sharma
                                   For Respondent(s)             :

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Order

05/08/2021

Despite service no one appears on behalf of respondent.

Heard.

Counsel for the appellant submits that cheque issued as the

security also comes under ambit of Section 138 of N.I. Act.

Counsel relied on the judgment in the case of ICDS Ltd. Vs.

Beena Shabeer and Anr reported in AIR 2002 SC 3014. The leave

to appeal is granted and the same may be treated as appeal.

Admit.

List for hearing in due course.

(GOVERDHAN BARDHAR),J ashu/20

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