HITESH BHURALAL JAIN Vs. RAJPAL AMARNATH YADAV

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) This Civil Appeal by way of Special Leave Petition is against the order passed by the High Court in Commercial Appeal from Order No. 8 of 2023 in Notice of Motion No. 417 of 2022 in Commercial Suit No. 24 of 2022 dtd. 8/8/2023. The short issue for consideration before us is whether the High Court was justified in appointing a receiver with respect to the suit scheduled property or not.