Ms Mahadev Traders vs Ms Manisha Taxtile (2025:Rj-Jd:24407)
2025 Latest Caselaw 9941 Raj

Rajasthan High Court - Jodhpur

Ms Mahadev Traders vs Ms Manisha Taxtile (2025:Rj-Jd:24407) on 20 May, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:24407]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                             JODHPUR
                                               S.B. Crml Leave To Appeal No. 470/2024

                                   Ms Mahadev Traders, 20 Khopra Katla, Sarrafa Bazar, Pali
                                   Through Owner Smt. Shanti W/o Ghewar Chand, Aged About 59
                                   Years, R/o 146, Janta Colony, Pali Through Power Of Attorney
                                   Holder Mohan Lal S/o Mota Ram Ji, R/o Hemawas, Teh. And Dist.
                                   Pali.
                                                                                       ----Appellant
                                                                Versus
                                   Ms Manisha Taxtile, Through Proprietor Nathu Ram Gurjar, R/o
                                   Udai Complex (Uda Ram Ji Gawi Ka Market), Sojat Road, Second
                                   Add. 82, Gurjaro Ki Pole, Village Sardarpura, Post Mandla, Teh.
                                   Sojat, Dist. Pali.
                                                                                    ----Respondent


                                   For Appellant(s)               :     Mr. Ambalal
                                   For Respondent(s)              :     --



                                                     HON'BLE MR. JUSTICE FARJAND ALI

Order

20/05/2025

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 56-Samvedana/-

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