GURMEET SINGH BHATIYA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Tanuj Patwardhan, learned counsel for the petitioner. Also heard Ms. Madhunisha Singh, learned Deputy Advocate General, appearing for respondents No. 1 to 5/State.

(2.) The present writ petition has been filed by the petitioner with the following prayers:

(3.) Learned counsel for the petitioner submits that petitioner is the Director of Hathway CBN Multinet Pvt. Ltd, Address Plot No. 05 Galaxy Complex Supela, Bhilai, District Durg (C.G.). In addition to the petitioner, the respondents No. 6 to 13 were also the Directors of the company. The company has been involved in cable networking and were running the business since 2010. He further submits that the petitioner has requested private respondents to give the profit and company's accounts, but they have failed to produce any record, the petitioner used to ask for profit and in return, petitioner received only hollow promises from the private respondents.