M/S Subhash Motors vs M/S National Engineering Company ...
2023 Latest Caselaw 5336 Raj

[2023/RJJD/017264]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 206/2021

M/s Subhash Motors, Through Its Proprietor Mr. Subhash Singhvi S/o Basanti Lal Singhvi, R/o 46-A, Panchwati, Udaipur, Thana Hathipol, Rajasthan.

----Appellant Versus M/s National Engineering Company, Through Its Proprietor Smt. Sonal, Having Office At Near Toll Tax Post, Kelwa - Amet Road, Udaipur, Rajasthan.

                                                                                                      ----Respondent


                                   For Appellant(s)           :    Mr. Naman Mohnot
                                   For Respondent(s)          :    --

HON'BLE MR. JUSTICE FARJAND ALI

Order

25/05/2023

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 67-AnilKC/-

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