- (1.) Heard Sri Chetan Chatterjee and Sri Mayank Agrawal for the petitioner, Sri Nripendra Mishra appearing for respondents No.5 and 6 and Smt. Archana Srivastava, learned Standing Counsel appearing for respondents No.1, 2 and 3.
(2.) Counter and rejoinder affidavits have been exchanged between the parties and with the consent of learned counsel for the parties, the writ petition is being finally decided.
(3.) By this writ petition, the petitioner, a partnership concern, has prayed for a writ of mandamus commanding the respondents No.1, 2 and 3 to remove the seal at the factory premises of the petitioner (149, Opposite Old Delhi Chungi, Delhi Road, Meerut) and further to compensate the petitioner.;