HARRESH N. MEHTA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard with the consent of learned counsel appearing for the parties.

(2.) This Writ Petition has been filed by the Petitioners for the following substantial relief :-

(3.) The learned counsel appearing for the Petitioners submitted that the Petitioner No.1 Harresh Mehta is the authorized signatory of Sai Palace Hotels Pvt. Ltd and Director of Rohan Developers Pvt. Ltd. It is submitted that the Complainant Mehul along with Hemang and Sanjay had paid certain amounts to the companies of the Petitioners viz. Sai Palace Hotels Pvt. Ltd and Rohan Developers Pvt. Ltd. towards booking of flats in the proposed project of the Petitioners known as Aram Guest House/Desai Mahal situated at CS of Girgaon Division, D Ward, Junction of Dr. A R Rangnekar Road, 19, Chowpatty Sea Road, Mumbai - 400007. The said project of the Petitioners was delayed and therefore Hemang has filed two Company Petitions before the National Company Law Tribunal against the aforesaid companies of the Petitioners so also Respondent No.2 - Mehul has also filed a Company Petition against Rohan Developers Pvt. Ltd. It is also submitted that Respondent No.2 Mehul has also filed a criminal complaint against the Petitioner No.1 bearing CR No.39/2020 dated 26/11/2020 with the Economic Offence Wing, Mumbai.