CHANDRA PRAKASH ARORA Vs. PARVEEN KUMAR

JUDGEMENT

(1.) All these three revisions have been preferred against different orders passed in Original Suit No. 85 of 1999 pending in the Court of II Additional Civil Judge (Senior Division), Saharanpur. The revisionist in Civil Revision No. 17 of 2001 is the defendant in the suit which was filed by Praveen Kumar, opposite party for dissolution of partnership and accounting.

(2.) In brief, it is alleged that the business of partnership was being carried on in shop No. 2/521/2-3 situated at Railway Road, Saharanpur under the name and style of Cambridge Book Depot; that the partnership was entered on 18-7-1995.

(3.) On the request of the opposite party order was passed by the trial Court and an inventory of the articles of the shop was prepared. The shop was also locked and the key of the shop is with the official receiver. The applicant who is defendant in the suit moved an application 195-C under S. 151, CPC alleging that there is no order for appointment of receiver nor there was any order for the lock of the shop. He, therefore, prayed that the key of the shop may be got delivered to the applicant so that he may maintain the articles in the shop properly and safely. That application was rejected by the trial Court by order dated 13-12-2000. Against that order, Civil Revision No. 17 of 2001 has been preferred.