Jinesh Trading Company vs Ratan Goyal (2023:Rj-Jd:37911)
2023 Latest Caselaw 9105 Raj

[2023:RJ-JD:37911]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 321/2023

Jinesh Trading Company, Through Its Owner Purshottamdas S/o Babulal Jain, Aged About 40 Years, R/o Dhani Bajar, Tehsil And Dist. Barmer.

----Appellant Versus Ratan Goyal S/o Mangilal Goyal, C/o M.K. Cut Piece Store Nearby Chandra Prabhu, Sadar Bajar, Tehsil And Dist. Barmer.

                                                                                                           ----Respondent


                                   For Appellant(s)               :     Mr. Neeraj Kumar Gurjar
                                   For Respondent(s)              :     --

HON'BLE MR. JUSTICE FARJAND ALI

Order

04/11/2023

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 146-Ashutosh/-

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