ARVIND KUMAR ARORA Vs. SUMAN LATA GUPTA

JUDGEMENT

(1.) Petitioners herein are plaintiffs in Civil Suit No.107/1 of 2019 pending on the files of learned Civil Judge, Court No.2, Nalagarh, District Solan, H.P. The plaintiffs have averred that they are share-holders in a Company named M/s Solan Spinning Mills Private Limited (for short, 'Company'). The defendant (respondent herein) is also stated to be the share-holder in the Company.

(2.) According to plaintiffs, on 11/1/2018, the defendant had agreed to transfer her 86700 equity shares in the Company in favour of plaintiffs at the rate of Rs.44.00 per share. As per plaintiffs, they had agreed to make the payment on or before 30/6/2018. It is also averred that the plaintiffs purchased number of shares against payment of consideration amount as detailed hereafter:

(3.) The plaintiffs have raised the grievance that despite receipt of consideration amount, the defendant has refused to transfer the shares in favour of the plaintiffs and has also threatened to transfer said shares in favour of third parties.