RAJ BIR SINGH DARYAN Vs. SUB DIVISIONAL MAGISTRATE

JUDGEMENT

(1.) Rule. with the consent of the parties, writ petition is taken up for disposal.

(2.) Petitioner by this writ petition, seeks a writ of mandamus to respondent No.l, to forthwith de-seal the property and premises bearing flat No.D-7/7163, Vasant Kunj, New Delhi.

(3.) The case of the petitioner, as urged in the writ petition, is that respondents have, without notice, sealed the premises in question and as a result petitioner and his family comprising his wife and two sons, have been dis-possessed from the house and are living in an adjoining Guest House No.D-7/7129, Vasant Kunj, New Delhi. Petitioner himself happens to be a Director of the Company M/s.Innovative Pultrusion Technology Pvt.Ltd., which has taken a loan from Madhya Pradesh Financial Corporation. Petitioner had also given personal guarantee.