Shreyansh Tatiya vs Maddox Tradings Pvt. Ltd. ...
2023 Latest Caselaw 7811 Raj

[2023:RJ-JD:32200]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Leave to Appeal No. 172/2022

Shreyansh Tatiya S/o Sh. Lakhpat Raj Tatiya, Aged About 32 Years, B-24 Parsvnath City, Sangariya Pal Bypass Road, Teh. And Dist. Jodhpur (Raj.).

----Appellant Versus Maddox Tradings Pvt. Ltd., Through Manager And Director Rohit Shrivastav S/o Satish Shrivastav, R/o B 3738 Sai Nivas, Bhagwati Garden Extension, Kakrola, Uttam Nagar, New Delhi. Office Address- D-88, Okhla Industrial Area, First Phase, New Delhi. (Accused In Trial Court)

----Respondent

For Appellant(s) : Mr. Manas Ranchhor For Respondent(s) : --

HON'BLE MR. JUSTICE FARJAND ALI Order

03/10/2023

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. The opportunity of

hearing shall be provided to the respondent at the time of

hearing on the point of admission of appeal.

3. Office to proceed.

(FARJAND ALI),J 330-Ashutosh/-

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