RAMESH NARANG Vs. RAMA NARANG

JUDGEMENT

(1.) THIS appeal filed by the original plaintiff challenges the order passed by the learned single Judge on May 5, 1997 approving the reports dated 10th April 1997 and 22nd April 1997 filed by the Administrator appointed by the Court and rejecting the application dated 22nd April 1997 filed by the plaintiff seeking certain reliefs.

(2.) THE dispute between the sons from the first wife on the one hand and the father and sons from the second wife on the other has taken a very bitter turn and several proceedings between the parties right upto the apex Court have been pending.

(3.) IN the suit, the plaintiff took out Notice of Motion No.2646 of 1994 for several reliefs. We will have occasion to refer to the reliefs claimed and granted by the learned Judge in the said Notice of Motion at appropriate stage. It may be noticed at this juncture that, ultimately, apart from other reliefs, the learned Judge by his judgment and order dated 15th February 1995 and further order dated 28th February 1995 appointed an Administrator for looking after, managing and controlling the affairs of the defendant no.6 company. The learned Judge appointed Mr.P.S.Shah, a retired Judge of this Court as the Administrator. By order dated 28.2.1995, the learned Judge gave certain further directions.