BANK OF RAJASTHAN Vs. GANPATI EXPORTS LTD

JUDGEMENT

(1.) THIS appeal is against the impugned order dated 10. 10. 2000 whereby the appellant's application for appointment of Receiver on a property mentioned therein and for giving an authority to him to take possession and sell the same by way of public auction or by way of private negotiation subject to over control to the Tribunal has been rejected. Since, the said application was not on record the appellant was directed to file a copy thereof. The same has been filed. The prayer therein is as follows:

(2.) THE prayer for appointment of Receiver has been declined by the tribunal below on the grounds that in view of an injunction restraining sale of the property in question there was need to appoint Receiver thereof.

(3.) LEARNED Counsel for the appellant contended that the appellant bank wanted appointment of Receiver only for the purpose of sale of the mentioned property during the pendency of the claim application.