Mewar Finlease Limited vs Harish Sachdeva (2025:Rj-Jd:23129)
2025 Latest Caselaw 1124 Raj

Rajasthan High Court - Jodhpur

Mewar Finlease Limited vs Harish Sachdeva (2025:Rj-Jd:23129) on 13 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:23129]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 487/2024

                                   Mewar Finlease Limited, Through Director Kapil Senani Age Major
                                   R/o 13 Vasu Pujya Complex Toran Bavdi Surajpole, Udaipur.
                                                                                                        ----Appellant
                                                                       Versus
                                   Harish Sachdeva, S/o Shri Arjun Das Ji Age Major, R/o House
                                   Number 315 Home Colony Stone Quarter, Pratap Nagar Ps
                                   Pratap Nagar, Udaipur.
                                                                                                      ----Respondent


                                   For Appellant(s)           :    Ms. Durga Kanwar
                                   For Respondent(s)          :    -



                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

13/05/2025

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.

3. Office to proceed.

(FARJAND ALI),J 53-divya/-

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