Hdfc Bank Ltd vs State And Anr (2023/Rjjd/015625)
2023 Latest Caselaw 4795 Raj

[2023/RJJD/015625]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 57/2018

H.D.F.C. Bank Ltd., Registered Office Hdfc Bank House Senapati Bapat Marg, Lower Parel West, Mumbai- 400 013 And Branch Office- Basni, Jodhpur Represented By Its Authorized Signatory/ assistant Manager Legal, Shri Manoher Singh Rathore S/o Shri Bhagirath Singh Rathore. Age About 33 Years.

----Appellant Versus

1. State Of Rajasthan

2. Kana Ram S/o Shri Bhaga Ram, B/c Vishnoi, R/o Siyakon Ki Dhani, Post-Kakelaw, Vaya-Kanawas Ka Pana, Basani Nukumba, Distt-Jodhpur.

----Respondents

For Appellant(s) : Mr. S.S. Ojha For Respondent(s) : Mr. Abhishek Purohit, AGA

HON'BLE MR. JUSTICE FARJAND ALI Order 17/05/2023

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 returned with a

note "stopped Payment". 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 51-Ashutosh/-

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