KUSUM SANGHI Vs. RAJ KISHAN DAS

JUDGEMENT

(1.) Admit.

(2.) Learned counsel for the parties stated that as record is available final arguments be heard. Accordingly we are disposing of the appeal itself by this order.

(3.) This appeal is directed against an order passed on 2nd April, 1997 by learned Single Judge of this court in IA. No. 4674/96 (in Suit No. 2968/95 allowing the application filed by plaintiff-respondent under Order 40 Rule 1 of the Code of Civil Procedure, 1908 (for short Code), appointing receiver to take possession of the basement and the ground floor of the premises No. 9 Western Avenue, Maharani Bagh, New Delhi (for short suit premises) from the defendants appellants; to lease out the same, and for depositing the money received every month in the court.