DINESH CHOUDHARY Vs. STATE OF C.G.

JUDGEMENT

(1.) HEARD.

(2.) LEARNED Counsel appearing for the Petitioners submits that the Petitioner No. 1 Dinesh Choudhary is managing partner of the Petitioner No. 2 Pragati Entertainment and he is also a working partner of the Petitioner No. 3 Grand Pragati Entertainment. The Respondent No. 2 M/s Grand Entertainment and Event Pvt. Ltd. is a company incorporated under the provisions of Companies Act. An agreement was executed on 17th September 2008 (Annexure P/3) between the Respondent No. 2 and Petitioner No. 3. In accordance with the agreement the Petitioners No. 1 and 2 deposited Rs. 20 Lacs with the Respondent No. 2 by account payee cheques. The Petitioners No. 1 and 2 have further invested more than Rs. 38 Lacs on equipments etc. Thereafter, the Petitioners started business of cable TV and networking in the name of Petitioner No. 3, which has about 3000 connections.

(3.) LEARNED Counsel further submits that practically, the Petitioners are not in a position to run their business without fear. Because of all these activities of the Respondents, the Petitioners are also suffering huge financial loss. Thus, the Petitioners have prayed that the Respondents No. 1 and 9 to 11 may be directed to take appropriate action on the complaints made by the Petitioner No. 1, the Respondents may be directed not to interfere with the cable TV business of the Petitioners and the Respondents No. 2, 3 and 8 may be directed to ensure proper-registration of the Petitioner No. 3. The Petitioners have also prayed that the Respondents No. 9 to 11 may be directed to provide adequate security to the Petitioner No. 1 and his family.