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Shreyansh Tatiya vs Maddox Tradings Pvt. Ltd. ...
2025 Latest Caselaw 10141 Raj

Citation : 2025 Latest Caselaw 10141 Raj
Judgement Date : 22 May, 2025

Rajasthan High Court - Jodhpur

Shreyansh Tatiya vs Maddox Tradings Pvt. Ltd. ... on 22 May, 2025

Author: Farjand Ali
Bench: Farjand Ali
[2025:RJ-JD:25046]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
               S.B. Crml Leave To Appeal No. 174/2022

Shreyansh Tatiya S/o Sh. Lakhpat Raj Tatiya, Aged About 32
Years, B-24 Parsvnath City, Sangariya Pal Bypass Road, Teh. And
Dist. Jodhpur (Raj.).
                                                                   ----Appellant
                                    Versus
Maddox Tradings Pvt. Ltd., Through Manager And Director Rohit
Shrivastav S/o Satish Shrivastav, R/o B 3738 Sai Nivas,
Bhagwati Garden Extension, Kakrola, Uttam Nagar, New Delhi.
Office Address- D-88, Okhla Industrial Area, First Phase, New
Delhi. (Accused In Trial Court)
                                                                 ----Respondent
                              Connected With
               S.B. Crml Leave To Appeal No. 160/2022
Shreyansh Tatiya S/o Shri Lakhpat Raj Tatiya, Aged About 32
Years, R/o B-24, Parsvnath City, Sangariya Pal Bypass Road,
Tehsil And District Jodhpur (Raj.)
                                                                   ----Appellant
                                    Versus
Maddox Tradings Pvt. Ltd., Through Manager And Director Rohit
Shrivastav S/o Satish Shrivastav, R/o B 3738 Sai Nivas,
Bhagwati Garden Extension, Kakrola, Uttam Nagar, New Delhi.
Office Address - D-88, Okhla Industrial Area, First Phase, New
Delhi.
                                                                 ----Respondent
               S.B. Crml Leave To Appeal No. 173/2022
Shreyansh Tatiya S/o Sh. Lakhpat Raj Tatiya, Aged About 32
Years, B-24 Parsvnath City, Sangariya Pal Bypass Road, Teh. And
Dist. Jodhpur (Raj.).
                                                                   ----Appellant
                                    Versus
Maddox Tradings Pvt. Ltd., Through Manager And Director Rohit
Shrivastav S/o Satish Shrivastav, R/o B 3738 Sai Nivas,
Bhagwati Garden Extension, Kakrola, Uttam Nagar, New Delhi.
Office Address- D-88, Okhla Industrial Area, First Phase, New
Delhi. (Accused In Trial Court)


                     (Downloaded on 26/05/2025 at 09:32:18 PM)
                                    [2025:RJ-JD:25046]                   (2 of 2)                       [CRLLA-174/2022]


                                                                                                      ----Respondent


                                   For Appellant(s)           :    None present
                                   For Respondent(s)          :    -



                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

22/05/2025

1. In the prosecution launched by the petitioner against the

respondent for the commission of offence under Section 138 of

the N.I. Act, the learned trial court after full-fledged trial acquitted

the accused-respondent in three cases.

2. Upon perusal of the judgments impugned, it is revealing that

cheques were allegedly given by the accused-respondent to the

petitioner, which upon presentation got dishonoured owing to

reason of insufficient funds in the account of the accused. There

appears reasonable grounds to allow the petitioner to prefer an

appeals against the impugned judgments.

3. Accordingly, the instant applications seeking leave to appeal

are allowed. The memos of leave to appeal application shall be

treated and registered as appeals. The opportunity of hearing

shall be given at the time of hearing on the point of admission.

4. Office to proceed.

(FARJAND ALI),J 61-Pramod/-

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