M/S Pradeep Motors vs M/S Mahadev Motors (2025:Rj-Jd:21704)
2025 Latest Caselaw 436 Raj

Rajasthan High Court - Jodhpur

M/S Pradeep Motors vs M/S Mahadev Motors (2025:Rj-Jd:21704) on 6 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:21704]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Crml Leave To Appeal No. 99/2024

                                   M/s Pradeep Motors, Through Proprietor Ghanshyam S/o Shri
                                   Deva Ram, Aged 46 Years, R/o Shivshakti Nagar, Nandi Banar
                                   Road, Jodhpur.
                                                                                                        ----Appellant
                                                                       Versus
                                   M/s Mahadev Motors, Through Proprietor Smt. Sunita Solanki W/
                                   o Shri Ramswaroop Solanki, R/o 106, Jawahar Colony, Sardar
                                   Club, Gold Course Road, Ratanada, Jodhpur.
                                                                                                      ----Respondent


                                   For Appellant(s)           :    Mr. Jassa Ram
                                                                   Mr. Sumer Singh Gour
                                                                   Mr. Rakesh Dhaka
                                   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 with the

remark of "Stopped Payment". 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 37-divya/-

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