Citation : 2025 Latest Caselaw 1234 Raj
Judgement Date : 13 May, 2025
[2025:RJ-JD:23126]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Crml Leave To Appeal No. 526/2024
Narsingh S/o Sh. Ranjeet Singh, Aged About 44 Years, R/o
Sanwar, Tehsil Sardarshahar, Dist. Churu,raj.
----Appellant
Versus
Vijendra Singh (Cdm), Director Subah Savere Marketing Pvt. Ltd.
Head Office 2685, Shukhpura Choka Guhana Road, Rohtak,
Haryana
----Respondent
For Appellant(s) : Mr. KR Saharan
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 55-divya/-
Powered by TCPDF (www.tcpdf.org)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!