M/S. Shri Balaji Trading Company vs Budaniya Trading Company ...
2025 Latest Caselaw 69 Raj

Rajasthan High Court - Jodhpur

M/S. Shri Balaji Trading Company vs Budaniya Trading Company ... on 1 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:20884]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                             JODHPUR
                                               S.B. Crml Leave To Appeal No. 95/2024

                                   M/s. Shri Balaji Trading Company, Nai Anaj Mandi, Bhadra
                                   Through Its Proprietor Shri Kishan Lal S/o Shri Nagarmal, B/c
                                   Mahajan, Aged 67 Years, R/o Ward No. 16 Bhadra, Tehsil Bhadra,
                                   Dist. Hanumangarh (Raj.)
                                                                                      ----Appellant
                                                                Versus
                                   1.     Budaniya Trading Company, Anaj Mandi, Bhadra Through
                                          Its Proprietor Satpal S/o Prabhu Ram, B/c Kumhar, R/o
                                          Nethrana, Tehsil Bhadra, Dist. Hanumangarh (Raj.)
                                   2.     Satpal S/o Shri Prabhu Ram, B/c Kumhar/ Budaniya , R/o
                                          Nethrana, Tehsil Bhadra, Dist. Hanumangarh (Raj.)
                                   3.     State Of Rajasthan, Through Pp
                                                                                  ----Respondents


                                   For Appellant(s)           :    Mr. Kishan LaL Bansal
                                   For Respondent(s)          :    Mr. Sri Ram Choudhary, PP


                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

01/05/2025

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.

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. 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 57-chhavi/-

Powered by TCPDF (www.tcpdf.org)