M/S Bhanwar Lal And Company vs Pawan Bharti Food Product ...
2023 Latest Caselaw 3918 Raj

[2023/RJJD/013011]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 214/2022

1. M/s Bhanwar Lal And Company, 152, Nai Anaj Mandi, Bikane Through Proprietor Laxmi Narayan Agarwal S/o Sh. Jethmal (Expired On 30-10-2020) And Now Through Legal Representatives

2. Manju Agarwal W/o Lt. Sh. Laxmi Narayan Agarwal, Aged About 62 Years, R/o Bhatdo Ki Dhal Ke Uppar, Acharyon Ka Chowk, Bikaner (Raj.).

3. Pawan Kumar Agarwal S/o Lt. Sh. Laxmi Narayan Agarwal, Aged About 42 Years, R/o Bhatdo Ki Dhal Ke Uppar, Acharyon Ka Chowk, Bikaner (Raj.).

4. Monika Agarwal W/o Sh. Mohit Agarwal, Aged About 39 Years, 45, Gaushala Road, Srignaganagar (Raj.)

5. Saroj Agarwal W/o Sh. Rajender Agarwal, Aged About 41 Years, Surano Ka Mohalla, Acharyon Ka Chowk, Bikaner (Raj.).

----Appellants Versus Pawan Bharti Food Product, Nai Line, Gangashahar, Bikaner Through Prop. Sh. Dinesh Kumar Verma, Shiva Basti, W.no. 23, Gangashahar, Bikaner (Raj.).

----Respondent Connected With S.B. Crml Leave To Appeal No. 215/2022 M/s Bhanwar Lal And Company

----Appellants Versus Pawan Bharti Food Product

----Respondent S.B. Crml Leave To Appeal No. 216/2022 M/s Bhanwar Lal And Company

----Appellants Versus Pawan Bharti Food Product

----Respondent

[2023/RJJD/013011] (2 of 3) [CRLLA-214/2022]

S.B. Crml Leave To Appeal No. 217/2022 M/s Bhanwar Lal And Company

----Appellants Versus Pawan Bharti Food Product

----Respondent

For Appellant(s) : Mr. Himmat Jagga For Respondent(s) : None present

HON'BLE MR. JUSTICE FARJAND ALI

Order

02/05/2023

S.B. Crml Leave To Appeal No. 214/2022

1. Upon perusal of the judgment impugned, it is revealing that

a cheque was allegedly given by the accused-respondent to the

petitioners, 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 petitioners 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.

S.B. Crml Leave To Appeal No. 215/2022 S.B. Crml Leave To Appeal No. 216/2022 S.B. Crml Leave To Appeal No. 217/2022

4. These applications seeking leave to appeal have already

been allowed vide order dated 04.04.2023. Accordingly, the

[2023/RJJD/013011] (3 of 3) [CRLLA-214/2022]

memo of leave to appeal applications shall be treated and

registered as appeals. Office to proceed.

(FARJAND ALI),J 64-Pramod/-

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