ARVIND PAUL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) All these nine petitions have been filed against the same First Information Report. Hence, these are being disposed of by this common judgment and order. Impugned First Information Report was lodged by M/s Sri Krishna Associates (respondent no. 2) through its power of attorney Mr. Sanjay Behl on 11.10.2014 against the present petitioners in the Police Station Jwalapur, District Haridwar. The gist of the FIR, sans unnecessary details, is that under an agreement between the Wal-Mart India Pvt. Ltd. and M/s Sri Krishna Associates, the latter developed a spot situated on a vast agricultural land around Haridwar town for founding the business establishment of the said WalMart company, whereof the petitioners are the high office bearers and the representatives.

(2.) During the span of two years, the informant, having taken loan from the Punjab National Bank, spent more than rupees two crores in order to keep the promise towards making the foundation for the establishment of Wal-Mart company and to pave the way for the start of its business. In the course of time, informant felt that the company is not interested in commencing its business any more in Haridwar at the said developed spot. So, the Wal-Mart company started showing its reluctance by not properly responding to the correspondences of the informant firm. Feeling aggrieved, the FIR was lodged by the firm.

(3.) The petitioners approached this Court by way of filing their individual petitions seeking to get the order that no coercive measures shall be taken against them during the pendency of these petitions, and they succeeded in obtaining that interim order from this Court.