LATIF YUSUF MANIKKOTH Vs. BOARD OF DIRECTORS

JUDGEMENT

(1.) Heard. Rule. Respondents waive service. Heard finally.

(2.) This Petition is filed under Article 226 of the Constitution of India, by a Guarantor to loan taken by the Borrower Company. The Petitioner has prayed for the following reliefs:-

(3.) It is the Petitioner's case that the Petitioner who is a Guarantor is the owner of the building known as "Waghbakriwala Building", situated at Pitha Street, Fort, Mumbai - 400 001 (for short "the Secured Asset").