Mahindra @ Mahindra Financial Services ... vs Punaram (2025:Rj-Jd:21700)
2025 Latest Caselaw 421 Raj

Rajasthan High Court - Jodhpur

Mahindra @ Mahindra Financial Services ... vs Punaram (2025:Rj-Jd:21700) on 6 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:21700]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 219/2024

                                   Mahindra      @      Mahindra      Financial       Services         Limited,   Branch
                                   Jodhpur, Branch Jodhpur Through Power Of Attorney Holder Sh.
                                   Sabir Hussain Branch Manager, 309, Gulab Bhawan, First A Road,
                                   Sadarpura, Jodhpur, Raj.
                                                                                                           ----Appellant
                                                                         Versus
                                   1.       Punaram S/o Ramlal Bishnoi, R/o Bangadwa Ki Dhani,
                                            Village Lakheta, Teh Osian, Dist Jodhpur, Raj.
                                   2.       State Of Rajasthan-State, Through PP
                                                                                                        ----Respondents


                                   For Appellant(s)            :     Mr. Mohan Lal Khatri
                                                                     Mr. Vikas Khatri
                                   For Respondent(s)           :     Mr. S.S. Rathore, Dy.G.A.


                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

06/05/2025

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 40-divya/-

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