H.L. Gehlot Builders Pvt. Ltd vs M/S Titikash Enterprises ...
2023 Latest Caselaw 4314 Raj

[2023/RJJD/014208]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 224/2021 H.l. Gehlot Builders Pvt. Ltd., Through Its Director Kushan Gehlot S/o Sh. Lt. Heera Lal Gehlot, Present Director Vishnudatt Gehlot S/o Sh. Heera Lal Gehlot, R/o Jassusar Gate, Bikaner (Raj.).

----Appellant Versus M/s Titikash Enterprises, Through Its Partner Amit Kumar Sharma, G-3, Heera Lal Shoping Mall, Opp. Railway Station Bikaner, R/o Amit Kumar Sharma S/o Sh. Ram Babu Sharma, Aadarsh Colony, Near The House Of Dr. R.p. Aggarwal, Bikaner (Raj.).

----Respondent

For Appellant(s) : Mr. D.S. Gharsana For Respondent(s) : Mr. A.R. Choudhary, P.P.

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 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.

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 54-AnilKC/-

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