Sapna Chemical vs Parvati Dying ...
2023 Latest Caselaw 4948 Raj

[2023/RJJD/016438]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 456/2019

Sapna Chemical, Through Its Proprietor Suraj Narayan Gupta S/ o Shri Laxmi Narayan Gupta, Aged About 62 Years By Caste Gupta, R/o 12, Shivnath Ji Ki Pole, Pali, Rajathan.

----Appellant Versus Parvati Dying, Through Its Proprietor Kalu Ram S/o Shri Choutha Ram Ji, R/o F-51, Punayata Industrial Area, Pali, 51-52, Jawahar Nagar, Main Road, Near Gokulwadi, Pali, Rajasthan.

                                                                                                        ----Respondent


                                   For Appellant(s)            :     Mr.T.C. Sharma
                                   For Respondent(s)           :     --

HON'BLE MR. JUSTICE FARJAND ALI

Order

19/05/2023

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 dishnoured

owing to 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 61-Ashutosh/-

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