PANKAJ BHANDARI,J. - (1.) Petitioner has preferred this misc. petition seeking cancellation of supurdaginama of vehicle Tata Safari Decor-8-CM-7914 of which the petitioner is registered owner.
(2.) It is contended by the counsel for the petitioner that the vehicle was released on supurdginama in terms of the order dated 27.02.2013 passed in Civil Writ Petition No. 1983/2013.
(3.) It is contended that after release of vehicle, the vehicle was again seized by the Police and was later released in favour of the petitioner vide order dated 19.09.2014 passed by learned Metropolitan Magistrate No. 5/Central, Delhi. The vehicle, after it was released on supurdaginama, met with an accident and was completely damaged, upon which the petitioner applied to the Court at Delhi for cancelling the supurdaginama.;