Rajasthan Financial Corporation vs State Of Rajasthan (2025:Rj-Jd:22009)
2025 Latest Caselaw 548 Raj

Rajasthan High Court - Jodhpur

Rajasthan Financial Corporation vs State Of Rajasthan (2025:Rj-Jd:22009) on 7 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

[2025:RJ-JD:22009]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Crml Leave To Appeal No. 25/2025

Rajasthan Financial Corporation, City Branch, Udhyog Bhawan
New Power House Roadindustrial Area, Jodhpur Through Its
Assistant Manager Legal Smt. Alka Saluja Wife Of Vishwajit
Bakshi (Public Servant), Now Through Asha Kiran Sahal, Deputy
Manager, Working In Rajasthan Financial Corporation, Jodhpur
                                                                    ----Appellant
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       M/s Sujan Cotton Oil Unit, Bera Kjoowala, Sarwan Bilara,
         Dist. Jodhpur Through Smt. Labhudevi Wife Of Ladu Ram
3.       Smt. Labhudevi W/o Ladu Ram, Properitor M/s Sujan
         Cotton Oil Unit, Bera Kjoowala, Sarwan Bilara, Dist.
         Jodhpur
4.       Shri Laduram W/o Rooparam, Thikana M/s Sujan Cotton
         Oil Unit, Bera Kjoowala, Sarwan Bilara, Dist. Jodhpur
5.       Rooparam S/o Sujanram, Thikana M/s Sujan Cotton Oil
         Unit, Bera Kjoowala, Sarwan Bilara, Dist. Jodhpur
                                                                 ----Respondents


For Appellant(s)          :     Ms. Geeta
For Respondent(s)         :     Mr. S.S. Rathore, Dy.G.A.



                HON'BLE MR. JUSTICE FARJAND ALI

Order

07/05/2025

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.

[2025:RJ-JD:22009] (2 of 2) [CRLLA-25/2025]

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 80-divya/-

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