Shriram Transport Finance Company Ltd vs Sohanlal (2025:Rj-Jd:23127)
2025 Latest Caselaw 1125 Raj

Rajasthan High Court - Jodhpur

Shriram Transport Finance Company Ltd vs Sohanlal (2025:Rj-Jd:23127) on 13 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:23127]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 510/2024

                                   Shriram Transport Finance Company Ltd., Branch Office Nohar,
                                   Through Power Of Attorney Holder Ramniwas Mothsara, Age 32
                                   Years, Shriram Transport Finance Company Ltd., Branch Office
                                   Nohar, Tehsil Nohar, Distt. Hanumangarh.
                                                                                                        ----Appellant
                                                                       Versus
                                   Sohanlal S/o Sh. Maniram, Shivdanpura, Tehsil Bhadra, Distt.
                                   Hanumangarh (Raj.)
                                                                                                      ----Respondent


                                   For Appellant(s)           :    Mr. Vinod Kumar Sihag
                                   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 54-divya/-

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