Bansal Trading Company vs Sahil Golyan (2023/Rjjd/014202)
2023 Latest Caselaw 4312 Raj

[2023/RJJD/014202]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 276/2022

Bansal Trading Company, Through Its Partner Sudhir Bansal Son of Late Shri Raghunagh Ram Aged About 60 Years R/o Hanuman Gali Rani Bazar Bikaner Raj.

----Appellant Versus Sahil Golyan S/o Shri Prem Kumar, R/o Ward No. 13 Behind Municipal Board Sri Karanpur Dist. Sri Ganganagar Raj.

----Respondent

For Appellant(s) : Mr. Ankit Choudhary For Respondent(s) : Mr. Mohd. Javed Gauri, P.P.

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

1. It is felt appropriate to hear the respondent at the time of

hearing the appeal on the point of admission.

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

There seems reasonable grounds to allow the petitioner to prefer

an appeal against the impugned judgment.

3. 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.

4. Office to proceed.

(FARJAND ALI),J 64-AnilKC/-

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