Firm Choudhary Enterprises Grain ... vs Mahendra (2023/Rjjd/014162)
2023 Latest Caselaw 4295 Raj

[2023/RJJD/014162]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 206/2020 Firm Choudhary Enterprises Grain Merchant And Commission Agent, Shop No. 120, Nai Dhan Mandi, Anupgarh Through Proprietor Brij Lal S/o Shri Aadu Ram, By Caste Jat, Aged About 35 Years, R/o Anupgarh, District Sri Ganganagar.

----Appellant Versus Mahendra S/o Mukna Ram, By Caste Jat Godara, R/o 12 L.m. Police Station Gharsana, Tehsil Anupgarh, District Sri Ganganagar.

----Respondent

For Appellant(s) : Mr. Vikas Joshi For Respondent(s) : None present Mr. A.R. Choudhary, P.P.

HON'BLE MR. JUSTICE FARJAND ALI Order 09/05/2023

1. Despite service none present for the respondent.

2. Heard learned counsel for the appellant petitioner.

3. The cheque allegedly given to the petitioner got dishonored

due to insufficiency of the amount in the account of the accused

respondent, whereafter, notices were given and the complaint was

filed within the prescribed limitation and after conducting full

fledged trial, the benefit of doubt was given by the learned trial

court. 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 49-AnilKC/-

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