Khetawat Finance And Warehouse ... vs Hana Ram (2023/Rjjd/016992)
2023 Latest Caselaw 5214 Raj

[2023/RJJD/016992]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 108/2021

Khetawat Finance And Warehouse Company, Through Proprietor Ashok Agarwal S/o Shri Om Prakash, Aged 40 Years, R/o Bhinmal Tehsil Bhinmal, District Jalore.

----Appellant Versus Hana Ram S/o Shri Hanja Ram, R/o Lakhani, Tehsil Bagoda, District Jalore.

----Respondent

For Appellant(s) : Mr. Sravan Kumar Sainee

HON'BLE MR. JUSTICE FARJAND ALI Order

24/05/2023

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. 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. The opportunity of hearing shall be given to the opponent at

the time of hearing on the point of admission.

4. Office to proceed.

(FARJAND ALI),J 64-divya/-

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