The High Court of Punjab & Haryana has stayed criminal proceedings against the Oyo management.
The Court acted on the plea of Oyo Hotels & Homes Private Limited (OHHPL) after an FIR was registered against them at the Dera Bassi Police Station on Sept 11 on the complaint of a Chandigarh businessman.
Complainant Vikas Gupta had alleged that the OHHPL top management wriggled out of an agreement with him illegally & with criminal intent.
The Police had booked Oyo founder Ritesh Agarwal & Sandeep Lodha, CEO of OHHPL’s brand Weddingz.in, for alleged fraud & conspiracy.
In Court, they had argued that the dispute is purely civil in nature & the criminal case is an abuse of the process of law.
While Gupta had claimed that fearing losses amid Coronavirus, OHHPL ended a contract, Oyo is arguing in Court that differences with the other party were over the appointment of an arbitrator.
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