Sriganganagar Sahkari Bhoomi Vikas ... vs Harjinder Singh (2025:Rj-Jd:21707)
2025 Latest Caselaw 435 Raj

Rajasthan High Court - Jodhpur

Sriganganagar Sahkari Bhoomi Vikas ... vs Harjinder Singh (2025:Rj-Jd:21707) on 6 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:21707]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 367/2023

                                   Sriganganagar Sahkari Bhoomi Vikas Bank Ltd., Branch 1-E-1 Sri
                                   Ganganagar Through Its Secretary Priyanka Jangir Daughter Of
                                   Shri Bhagirath Jangir Aged About 35 Years, R/o Near Bishnoi
                                   Mandir, Ward No. 8, Suratgarh, Dist. Sriganganagar (Raj.).
                                                                                                        ----Appellant
                                                                       Versus
                                   Harjinder Singh S/o Shri Jeet Singh, R/o Village Matili Rathan,
                                   Tehsil And Dist. Sri Ganganagar (Raj.).
                                                                                                      ----Respondent


                                   For Appellant(s)           :    Ms. Tania Chugh
                                   For Respondent(s)          :    -



                                                   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 36-divya/-

Powered by TCPDF (www.tcpdf.org)