M/S Ganpati Enterprises vs Sharad Agarwal ...
2023 Latest Caselaw 5412 Raj

[2023/RJJD/017697]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 231/2019

M/s Ganpati Enterprises, Through Its Proprietor Sh. Kailashchandra Kedia, R/o Gandhi Nagar, P.s. Pratap Nagar, District Bhilwara (Raj.)

----Appellant Versus Sharad Agarwal, Proprietor M/s. Kuber Textiles, Bhilwara, Address- 5-F-26, R.c. Vyas Colony, P.s. Subhash Nagar, District Bhilwara.

----Respondent

For Appellant(s) : Mr. Sudhir Saruparia

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 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. Office to proceed.

(FARJAND ALI),J 41-divya/-

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