SYED MOHAMED ZAIDY Vs. SALIMUDDIN K.SHEIKH

JUDGEMENT

(1.) HEARD Mr.Bharucha for the Plaintiffs and Mr.Bhosale for the defendants. This is plaintiffs' Notice of Motion for appointment of Receiver and for other ancillary reliefs.

(2.) THE suit is for declaration that the plaintiff and defendants carried on business of partnership stands dissolved and for other benefits.

(3.) IT appears that within a week of the reply Exhibit 'G' the plaintiff filed present suit and took out this Notice of Motion. Ad-interim order was passed on 25th August,1992 after hearing both the parties. However, it appears from the order that Counsel for the defendants made a statement that no third party rights will be created and this statement was accepted by the Court, apart from this there is no order.