M/S Govind Ram Subhash Chandra vs Harendra Singh Man ...
2023 Latest Caselaw 4952 Raj

[2023/RJJD/016432]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 36/2019

M/s Govind Ram Subhash Chandra, Through Its Proprietor Govindram, Shop No. 06, New Mandi, Pugal Road, Bikaner, Rajasthan.

----Appellant Versus Harendra Singh Man S/o Modan Singh Man, By Caste Man, R/o Model Town, Ward No. 01, Dakkhana Muktsar, Tehsil Muktsar, District Muktsar, Punjab. At Present Post Suthar Mandi, Tehsil Mohangarh, District Jaisalmer.

                                                                                                       ----Respondent


                                   For Appellant(s)           :     Mr. Sangram Singh
                                   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 returned with a

note "Stop 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 55-Ashutosh/-

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