State Bank Of India vs Rajkumar Joshi ...
2023 Latest Caselaw 5092 Raj

[2023/RJJD/016648]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 386/2019 State Bank Of India, Head Office Tilak Marg, Jaipur And Branch Office Industrial Area, Jodhpur Through Chief Manager (Recovery), Real Assets Credit Centre, Regional Office A-23, Shastri Nagar, Jodhpur.

----Appellant Versus Rajkumar Joshi, C/o Heera Lal Purohit, Jalap Mohalla, Near Shiv Mandir, Jodhpur. Permanant Address Bader Ki Gali, Bhimji Ka Mohalla, Khanda Falsa, Jodhpur. Office Address Asstt. Manager (Market), 12-B, Heavy Industrial Area (H.i.a.), Dainik Bhaskar Office, Jodhpur.

----Respondent

For Appellant(s) : Mr. Prahlad Singh For Respondent(s) : Mr. Mohd. Javed Gauri, P.P.

HON'BLE MR. JUSTICE FARJAND ALI Order 23/05/2023

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

insufficiency of funds in the account of the accused. Thus, 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 57-AnilKC/-

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