Khetawat Finance And Ware House Co vs Roop Das
2023 Latest Caselaw 7869 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 87/2020

Khetawat Finance And Ware House Co., Through Proprietor Ashok Agarwal S/o Shri Om Prakash, Aged 38 Years, Bhinmal, Tehsil Bhinmal, District Jalore.

----Appellant Versus Roop Das S/o Shri Jairam Das, By Caste Vaishnav, R/o Behind High School, Bhinmal, District Jalore.

                                                                                                         ----Respondent


                                   For Appellant(s)              :    None present
                                   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 226-Samvedana/-

Powered by TCPDF (www.tcpdf.org)