Jagdamba Industries vs Gautam Chand Khadav ...
2023 Latest Caselaw 7868 Raj

[2023:RJ-JD:32785]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 234/2023

Jagdamba Industries, Through Its Partner Parmanand Vyas S/o Shri Dhanraj Vyas, R/o Bakhtawar Malji Ka Bagh, Sanischar Ji Ka Than, Chopasni Road, Jodhpur

----Appellant Versus Gautam Chand Khadav S/o Shri Ramsukh Ji, R/o Khadavo Ki Dhani, Gram Post Madaliya, Tehsil Pipar City, Dist. Jodhpur

----Respondent

For Appellant(s) : Mr. Suniel Purohit For Respondent(s) :

HON'BLE MR. JUSTICE FARJAND ALI

Order

04/10/2023

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.

3. Office to proceed.

(FARJAND ALI),J 230-Samvedana/-

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