Surinder Kumar vs Satish Singhal ...
2023 Latest Caselaw 5405 Raj

[2023/RJJD/017702]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 153/2021

Surinder Kumar S/o Sh. Thandi Ram, Aged About 58 Years, B/c Aggarwal, Through Partner M/s Rajshree Cotton Corporation, 79- G Block, Sriganganagar (Raj.).

----Appellant Versus

1. Satish Singhal S/o Sh. Malookchand, B/c Aggarwal, R/o D-24, Sector 30, Noida (U.p.).

2. M/s R.p. Tex Feb Ltd., Through Director Sh. Satish Singhal, Having Its Registered Office At 4495, Dau Bazar, Kapda Market, New Delhi.

----Respondents Connected With S.B. Crml Leave To Appeal No. 112/2020 Surinder Kumar S/o Shri Thandi Ram, Aged About 58 Years, By Caste Aggarwal, Through Partner M/s Rajshree Cotton Corporation, 79-G Block, Sriganganagar (Raj.).

----Appellant Versus

1. Satish Singhal S/o Shri Malookchand, By Caste Aggarwal, Resident Of D-24, Sector 30, Noida (U.p.)

2. M/s R.p. Tex Fab Ltd., Through Director Shri Satish Singhal, Having Its Registered Office At 4495, Dau Bazar, Kapda Market, New Delhi.

----Respondents

For Appellant(s) : Mr. Devi Lal Rawla For Respondent(s) : Mr. Javed Gauri, P.P.

Mr. Rajender Singh Charan

HON'BLE MR. JUSTICE FARJAND ALI Order

26/05/2023

1. Upon perusal of the judgment impugned, it is revealing that

a number of cheques were allegedly given by the accused-

[2023/RJJD/017702] (2 of 2) [CRLLA-153/2021]

respondent to the petitioner, which upon presentation got

dishonoured with the remark "payment Stop". 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.

4. List the matters on 01.06.2023.

(FARJAND ALI),J 48-49 divya/-

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