M/S Arabian Petroleum vs M/S Perfect Petroleum ...
2023 Latest Caselaw 7990 Raj

[2023:RJ-JD:32858]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Crml Leave To Appeal No. 267/2023

M/s Arabian Petroleum, Through Sole Proprietor Shri Hemant S/o Shri Dhan Sukhraj Mehta @ Dalsukhrai Mehta, Age 60 Years, Office House No. 17/23, Midc Taloja, District Raigarh, Head Office - 13, Shanti Industrial Estate, F.m. Road, Mulund (West) Mumbai.

----Appellant

Versus

1. M/s Perfect Petroleum, Through Sole Proprietor Daud Ibrahim Office N-403 Kadri House Mansuri Jamanat Khana Gareeb Nawaz Colony Mulla Talai Udaipur

2. State Of Rajasthan, Through Pp

----Respondents

For Appellant(s) : Mr. Hardik Gautam For Respondent(s) : Mr. Aneesh Bhurat, P.P.

HON'BLE MR. JUSTICE FARJAND ALI Order

05/10/2023

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

29-Taruna/-

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