M/S Ram Cotton Gining Oil And General ... vs Rajendra Singh (2025:Rj-Jd:23323)
2025 Latest Caselaw 1307 Raj

Rajasthan High Court - Jodhpur

M/S Ram Cotton Gining Oil And General ... vs Rajendra Singh (2025:Rj-Jd:23323) on 14 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:23323]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                             JODHPUR
                                               S.B. Crml Leave To Appeal No. 75/2025

                                   M/s Ram Cotton Gining Oil And General Mills, Through Its.
                                   Proprietor Surendra Bansal Son Of Sh. Prem Nath Bansal Aged
                                   About 75 R/o 48 Old Dhan Mandi Sadulshahar, Dist.
                                   Sriganganagar,raj.
                                                                                         ----Appellant
                                                                Versus
                                   Rajendra Singh S/o Late Jarnail Singh, R/o Chak 26 P.t.p. Dhani
                                   Khud, Tehsil Sadulshahar, Dist. Sriganganagar,raj.
                                                                                      ----Respondent



                                   For Appellant(s)           :    Mr. BS Sandhu
                                   For Respondent(s)          :    -


                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

14/05/2025

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 "Account closed" in the account of the

accused. There seems reasonable grounds to allow the

petitioner to prefer an appeal against the impugned judg

ment.

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. The opportunity of

hearing shall be provided to the respondent at the time of

hearing on the point of admission of appeal.

3. Office to proceed.

(FARJAND ALI),J 77-chhavi/-

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