Rajasthan High Court - Jodhpur
Gajendra vs Sirajuddin (2023/Rjjd/014204) on 9 May, 2023
Bench: Farjand Ali
[2023/RJJD/014204]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Crml Leave To Appeal No. 233/2022
Gajendra S/o Shri Tolaram, Aged About 59 Years, R/o 80
Sarvaritu Vilas, Udaipur, Currently Residing At Saraswati Marble
And Granite Industries Ltd. Pasund, Tehsil And District
Rajsamand (Rajasthan)
----Appellant
Versus
Sirajuddin S/o Moinuddin Silawat, Aged About 52 Years, B/c
Muslim, R/o Raza Colony, Near Bus Stand, Rajnagar, Police
Station Rajnagar, Tehsil And District Rajsamand (Rajasthan)
----Respondent
Connected With
S.B. Crml Leave To Appeal No. 231/2022
Abhinav S/o Shri Vimal Lodha, Aged About 34 Years, R/o Kanak
Shri 94 Panchwati, Udaipur, Currently Residing At Pasund, Tehsil
And District Rajsamand (Rajasthan)
----Appellant
Versus
Sirajuddin S/o Moinuddin Silawat, Aged About 52 Years, B/c
Muslim, R/o Raza Colony, Near Bus Stand, Rajnagar, Police
Station Rajnagar, Tehsil And District Rajsamand (Rajasthan)
----Respondent
S.B. Crml Leave To Appeal No. 232/2022
Saraswati Marble And Granites Industries Pvt. Ltd., Through Its
Director Vimal Kumar S/o Shri Kanakmal Lodha, Aged 62 Years,
R/o National Highway No. 8, Pasund, Tehsil And District
Rajsamand (Rajasthan)
----Appellant
Versus
Sirajuddin S/o Moinuddin Silawat, Aged About 52 Years, B/c
Muslim, R/o Raza Colony, Near Bus Stand, Rajnagar, Police
Station Rajnagar, Tehsil And District Rajsamand (Rajasthan)
----Respondent
S.B. Crml Leave To Appeal No. 234/2022
Kamlesh S/o Shri Tolaram, Aged About 50 Years, R/o 80
Sarvaritu Vilas, Udaipur, Currently R/o Saraswati Marble And
[2023/RJJD/014204] (2 of 3) [CRLLA-233/2022]
Granite Industries Ltd. Pasund, Tehsil And District Rajsamand
(Rajasthan)
----Appellant
Versus
Sirajuddin S/o Moinuddin Silawat, Aged About 52 Years, B/c
Muslim, R/o Raza Colony, Near Bus Stand, Rajnagar, Police
Station Rajnagar, Tehsil And District Rajsamand (Rajasthan)
----Respondent
S.B. Crml Leave To Appeal No. 235/2022
Vimal Kumar S/o Shri Kanakmal Lodha, Aged About 62 Years, R/
o Kanak Shri 94 Panchwati, Udaipur, Currently Residing At
Pasund, Tehsil And District Rajsamand (Rajasthan)
----Appellant
Versus
Sirajuddin S/o Moinuddin Silawat, Aged About 52 Years, B/c
Muslim, R/o Raza Colony, Near Bus Stand, Rajnagar, Police
Station Rajnagar, Tehsil And District Rajsamand (Rajasthan)
----Respondent
For Appellant(s) : Mr. Ramit Mehta
Mr. Saurabh Maheshwari
For Respondent(s) : Mr. Vasudeo Charan
HON'BLE MR. JUSTICE FARJAND ALI
Order
09/05/2023
1. Upon perusal of the judgments impugned, it is revealing that
a cheque was allegedly given by the accused-respondents to the
petitioners, 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 petitioners to prefer
an appeal against the impugned judgment.
[2023/RJJD/014204] (3 of 3) [CRLLA-233/2022]
2. Accordingly, the instant applications seeking leave to appeal
is allowed. The memo of leave to appeal applications shall be
treated and registered as an appeal.
3. Office to proceed.
(FARJAND ALI),J
58-AnilKC/-
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