Chattisgarh High Court
Texmaco Rail And Engineering Ltd vs State Of Chhattisgarh on 23 July, 2021
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPCR No. 463 of 2021
Texmaco Rail & Engineering Ltd. & others Vs. State of Chhattisgarh & others
23.07.2021 Ms. Fouzia Mirza, Sr. Advocate with Mr. Shobhit Mishra, counsel
for the petitioners.
Mr. Devendra Pratap Singh, Dy. A.G. for the State/ respondent No.
1 to 3.
Learned counsel for the petitioners would submit that the petitioners have been falsely implicated in the case for committing offence under Sections 420, 406/34 of I.P.C. on the basis of complaint made by respondent No. 4. They have already executed Business Transfer Agreement (Annexure P/2) on 26.04.2019, but still respondent No. 4 is continuing with their illegal activities for interfering in the day to day proceeding of the company. She would further submit that this is purely civil dispute, therefore, alleging the petitioners in the aforementioned crime is nothing but abuse of process of law.
The case is arguable.
The case is admitted for hearing.
Issue notice to respondent No. 4 by ordinary course as well as by registered mode.
Process fee be paid within a week.
In the meantime, the parties are directed to try to settle their grievance since they are industrialists.
List this case on 24th August, 2021.
Sd/-
(Narendra Kumar Vyas) Judge Arun