M/S. Hanuman Prasad Dindayal ... vs Pukhraj Suthar ...
2023 Latest Caselaw 5221 Raj

[2023/RJJD/016974]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 154/2019

M/s. Hanuman Prasad Dindayal Timber And Handicraft, Proprietor Sitaram S/o Hanuman Prasad Aged 63 Years, R/o Hr 2 Second, Riico Puliya, Pal Shilpgram, Jodhpur. New Add - Hanuman Prasad Dindayal Timber And Handicraft, G-1-900 4Th Phase, Boranada Riico Jodhpur

----Appellant Versus Pukhraj Suthar, Through Proprietor Kundan Arts Factory No.230, 2 Second Riico Puliya, Pal Shilp Gram, Jodhpur

----Respondent

For Appellant(s) : Mr. Neeraj Kumar Gurjar

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 with returning

memo "Payment stopped by drawner'. 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 53-divya/-

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