Beni Gopal Lahoti vs Ajay Panwar (2023/Rjjd/013018)
2023 Latest Caselaw 3921 Raj

[2023/RJJD/013018]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 222/2021

Beni Gopal Lahoti S/o Sh. Ram Nath Lahoti, Aged About 63 Years, 69, Veer Durgadas Nagar, Pali (Raj.). Proprietor Beni Gopal Lahoti Karta Beni Gopal Lahoti, Huf Firm M/s. Sri Gopal Traders, Add.- F-306 (C) Mandia Road, Industial Area, 3Rd Phase, Pali Marwar.

----Appellant Versus Jay Prakash Gupta S/o Om Prakash Gupta, Proprietor M/s. Gupta Packers, Pali, Krf Ms. Packwell Industries, G-6, Industrial Aria, Bilia Extension, Bhilwara (Raj.).

----Respondent Connected With S.B. Crml Leave To Appeal No. 223/2021 Beni Gopal Lahoti S/o Sh. Ram Nath Lahoti, Aged About 63 Years, 69, Veer Durgadas Nagar, Pali (Raj.).

----Appellant Versus Ajay Panwar S/o Sh. Bhanwar Lal, 14, Mahesh Colony, Iti Road, Pali (Raj.).

                                                                 ----Respondent


For Appellant(s)          :     Mr. Naresh Khatri
For Respondent(s)         :     -

HON'BLE MR. JUSTICE FARJAND ALI

Order

02/05/2023

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

two 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.

[2023/RJJD/013018] (2 of 2) [CRLLA-222/2021]

There appears reasonable grounds to allow the petitioner to prefer

appeals against the impugned judgments.

2. Accordingly, the instant applications seeking leave to appeal

is allowed. The memo of leave to appeal applications shall be

treated and registered as appeals.

3. Office to proceed.

(FARJAND ALI),J 60-Pramod/-

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