Vedant Conseltency vs Arun Dadhich (2023:Rj-Jd:28676)
2023 Latest Caselaw 7026 Raj

[2023:RJ-JD:28676]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODH-

PUR S.B. Crml Leave To Appeal No. 109/2020

Vedant Conseltency, Through Proprietor Amit Soni S/o Chetanlal Soni, Age 34 Years, R/o Pitra Kripa, 31-C, P.w.d. Colony, Resi- dency Road, Ratanada, Jodhpur.

----Appellant Versus Arun Dadhich S/o Sh.mohanlal Dadhich, Authorised Signatory, Sh. K (Joshi) G.g. Industries Opc. Pvt. Ltd., Address- 460, Dilip Nagar, Lalsagar, Jodhpur.

----Respondent

For Appellant(s) : None Present

HON'BLE MR. JUSTICE FARJAND ALI Order 11/09/2023

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. Notice of the sole respondent is awaited since 2022. The

opportunity of hearing shall be given to the respondent at the time

of hearing of appeal on the point of admission.

4. Office to proceed.

(FARJAND ALI),J 84-divya/-

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