M/S Govind Kirana Merchant vs Shankar Lal (2025:Rj-Jd:19913)
2025 Latest Caselaw 12222 Raj

Rajasthan High Court - Jodhpur

M/S Govind Kirana Merchant vs Shankar Lal (2025:Rj-Jd:19913) on 24 April, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:19913]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                             JODHPUR
                                               S.B. Crml Leave To Appeal No. 39/2025

                                   M/s Govind Kirana Merchant, One Of Owner Govind Prasad
                                   Agarwal S/o Shri Damodar Lal Ji, Aged About 75 Years, R/o
                                   Sadar Bazar, Fatehnagar, Tehsil Mavali, District Udaipur.
                                                                                         ----Appellant
                                                               Versus
                                   Shankar Lal S/o Shri Nathu Lal Ji @ Narendra Kumar, R/o Nurda
                                   Post, Plana Khurd, Tehsil Mavali, District Udaipur Presently R/o
                                   Dakghar Kankroli, Post Kankroli, District Rajsamand.
                                                                                      ----Respondent


                                   For Appellant(s)           :    Mr. Surendra Singh
                                   For Respondent(s)          :    -


                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

24/04/2025

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 53-chhavi/-

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