T V SADANANADA BAI Vs. C M RAVI

JUDGEMENT

(1.) The petitioner has approached this Court, seeking a direction to the police to give her necessary protection to assume charge as receiver of a firm, on the strength of Ext.P10 order passed by the District Court, Thrissur and also to continue to discharge the functions of the receiver.

(2.) The brief facts of the case are the following: The petitioner is one of the partners of a firm called "Blissotel" at Thrissur. The said firm is running a hotel, which is having a bar licence, issued in the name of its Managing Partner. Disputes arose between her and the Managing Partner.

(3.) The petitioner submits, on the strength of Ext.P10 order, she went to the hotel to take charge as joint receiver. But, she was prevented from taking charge by the employees of the hotel and the 1st respondent abstained from the hotel whenever she went there as the receiver appointed by the court. Under the above circumstances, the petitioner sought the assistance of the police to assume charge and enforce Ext.P10 order of the court.