DALPAT SINGH NARUKA Vs. KARUNA BANSAL

JUDGEMENT

(1.) Leave granted.

(2.) On 26/2/2021, while issuing notice in the appeal preferred by the respondents and summoning the records of the Commercial Court, the appellants herein were restrained by the High Court from alienating the property described as "Hotel Grand Uniara", subject matter of dispute between the parties. Vide order dtd. 13/8/2021, the High Court directed the appellants to produce the original stamp papers on which a Supplementary Partnership Deed had allegedly been executed by them in view of the plea taken by the respondents that the said Deed had been antedated to deprive them of their rights over the subject property. One day before 13/8/2021, on the complaint of the respondent No.3 relating to the aforementioned Supplementary Partnership Deed, FIR No.293/2021 was registered against the appellants and some others at PS Vaishali Nagar, Jaipur.

(3.) It is not in dispute that the investigation in respect of FIR 293/2021 was subsequently transferred to the CID-CB and the Additional Director General of Police, Crime Branch has constituted a Special Investigating Team (SIT) to investigate FIR No.211/2019, registered against the respondents on the complaint of the appellants as well as FIR No.293/2021.