M/S Kumbhat International vs State Of Rajasthan ...
2023 Latest Caselaw 5410 Raj

[2023/RJJD/017686]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 310/2019

M/s Kumbhat International, Through Its Proprietor Rajendra Kumbhat S/o Lt. Deepchand Kumbhat, R/o Plot No. 11, 1St Polo, Paota, Jodhpur, Through Special Poser Of Attorney Mahendra Sanklecha S/o Sh. Parasmal Sanklecha, B/c Oswal, Aged About 58 Years, R/o Sanklecha Bhawan, Makrana Mohalla, Jodhpur.

----Appellant

Versus

1. State Of Rajasthan, Through Pp

2. M/s Sanklecha Traders, 40, Heavy Industrial Area, Jodhpur, Through Its Owner Abhished Sanklecha S/o Lt. Babu Lal Sanklecha, R/o 44-B, 1St C Road, Hari Brothers Lane, Sardarpura, Jodhpur, District Jodhpur.

----Respondents

For Appellant(s) : None present For Respondent(s) : Mr. Gaurav Singh, AGA

HON'BLE MR. JUSTICE FARJAND ALI Order 26/05/2023

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 by the bank

with the endorsement of stop the payment. 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 43-divya/-

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