M/S Chhabil Chand Mahendra Kumar vs Budania Trading Company ...
2025 Latest Caselaw 1145 Raj

Rajasthan High Court - Jodhpur

M/S Chhabil Chand Mahendra Kumar vs Budania Trading Company ... on 13 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:23192]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Crml Leave To Appeal No. 146/2024

1.       M/s Chhabil Chand Mahendra Kumar, New Anaaj Mandi
         Bhadra Through Its Propreitor Ram Kumar S/o Ram
         Prasad B/c Mahajan, R/o Ward No. 15 Bhadra, Tehsil
         Bhadra, District Hanumangarh (Raj) (Deceased Through
         Legal Hairs)
2.       Pawan Kumar S/o Ram Kumar, Aged About 54 Years, R/o
         Ward No. 15 Bhadra, Tehsil Bhadra, District Hanumangarh
         (Raj)
3.       Sunil Kumar S/o Ram Kumar, Aged About 49 Years, R/o
         Ward No. 15 Bhadra, Tehsil Bhadra, District Hanumangarh
         (Raj)
4.       Pushpa D/o Ram Kumar, Aged About 64 Years, R/o Ward
         No. 15 Bhadra, Tehsil Bhadra, District Hanumangarh (Raj)
5.       Nirmala D/o Ram Kumar, Aged About 58 Years, R/o Ward
         No. 15 Bhadra, Tehsil Bhadra, District Hanumangarh (Raj)
6.       Lalita D/o Ram Kumar, Aged About 56 Years, R/o Ward
         No. 15 Bhadra, Tehsil Bhadra, District Hanumangarh (Raj)
7.       Manju D/o Ram Kumar, Aged About 52 Years, R/o Ward
         No. 15 Bhadra, Tehsil Bhadra, District Hanumangarh (Raj)
8.       Manager Pawan Kumar S/o Ram Kumar, Aged About 54
         Years, R/o Ward No. 15 Bhadra, Tehsil Bhadra, District
         Hanumangarh (Raj)
                                                                     ----Appellants
                                      Versus
1.       Budania Trading Company, Anaj Mandi Bhadra, Through
         Pro. Satpal Son Of Prabhu Ram, R/o Village Nethrana,
         Tehsil Bhadra, District Hanumangarh (Raj)
2.       Satpal S/o Prabhu Ram, R/o Village Nethrana, Tehsil
         Bhadra, District Hanumangarh (Raj)
                                                                   ----Respondents


For Appellant(s)            :     Mr. Bhoop Singh
For Respondent(s)           :     Mr. Jai Kishan



                 HON'BLE MR. JUSTICE FARJAND ALI

[2025:RJ-JD:23192] (2 of 2) [CRLLA-146/2024]

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 due to

"Account Closed". 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 48-divya/-

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