Rajasthan High Court - Jodhpur

Rampratap vs Subah Savere Marketing Pvt. Ltd. ... on 9 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:22590]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                  S.B. Crml Leave To Appeal No. 530/2024

                                   Rampratap S/o Mangilal, Aged About 35 Years, R/o Tolasar, Teh.
                                   Sardarshahar, Dist. Churu.
                                                                                                        ----Appellant
                                                                       Versus
                                   Subah Savere Marketing Pvt. Ltd., Through Proprietor Vijendra
                                   Singh S/o Thanaram, R/o Rithal, Mohalla Nirvalau, Teh. And Dist.
                                   Rohtak, Haryana And Sukhpura Chowk Guhana Road, Rohtak,
                                   Haryana.
                                                                                                      ----Respondent


                                   For Appellant(s)           :    Mr. Vinod Kumar Sihag
                                   For Respondent(s)          :    -



                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

09/05/2025

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.