M/S Max Marketings vs Ganeshlal Purohit ...
2023 Latest Caselaw 2757 Raj

[2023/RJJD/008702]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 55/2023

M/s Max Marketings, Through Its Proprietor Shri Radhakishan Purohit S/o Late Shri Aaidan Ji Age 76 Years Head Office At Abhay Chamber Jalori Gate Jodhpur Through His Power Of Attorney Holder Shri Harish Purohit S/o Shri Radhakishan Purohit Age 49 Years R/o 40 Milkman Colony Near Kajri Jodhpur Raj.

----Appellant Versus Ganeshlal Purohit, Partner Aa Associate R/o C-1 Shastri Nagar Mdm Hospital Road Jodhpur Raj.

                                                                                                        ----Respondent


                                   For Appellant(s)            :     Mr. Hardik Gautam
                                   For Respondent(s)           :     -

HON'BLE MR. JUSTICE FARJAND ALI

Order

05/04/2023

Upon perusal of the judgment impugned, it is revealing

that 2 cheques were allegedly given by the accused-respondent to

the petitioner, which upon presentation got dishonoured owing to

reason of insufficiency of funds in the account of the accused.

There appears reasonable grounds to allow the petitioner to prefer

an appeal against the impugned judgment.

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.

Office to proceed.

(FARJAND ALI),J 57-Pramod/-

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