Marwar Glass Art vs Vikram Kumar (2023/Rjjd/014210)
2023 Latest Caselaw 4301 Raj

[2023/RJJD/014210]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 183/2021

Marwar Glass Art, Through Proprietor, Rajesh Kanunga S/o Sh. Bhanwarlla Ji Kanunga, B/c Jain Oswal, R/o Bhinmal, Tehsil Bhinmal, Dist. Jalore.

----Appellant Versus

1. Vikram Kumar S/o Sh. Mohanlalji, Bhinmal, Dist. Jalore.

2. State of Rajasthan, Through PP

----Respondents

For Appellant(s) : Mr. Rajesh Shah For Respondent(s) : Mr. A.R. Choudhary, P.P.

Mr. Shreyansh Ramdev

HON'BLE MR. JUSTICE FARJAND ALI

Order

09/05/2023

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

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

petitioner, which upon presentation got dishonoured owing to

reason of payment being stopped by the accused-appellant. 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 52-AnilKC/-

Powered by TCPDF (www.tcpdf.org)