IBRAHIM AND ANOTHER Vs. ABID ALI

JUDGEMENT

(1.) This miscellaneous appeal is directed against the order dated 20-4-1987, passed by the 5th Additional District Judge, Ujjain in Civil Suit No. 24-A of 87, appointing a receiver in respect of a factory running in the name of 'New Era Switch Gears' engaged in production of electrical goods supplied to the M.P. State Electricity Board under a contract made from time to time.

(2.) Short facts of the case are as follows :

(3.) Ordinarily, as a matter of principle, the Appellate Court is slow in interfering with the discretionary orders passed by the Subordinate Court but in the instant case, a receiver has been appointed in respect of running concern, which has incurred a contractual obligations with a statutory body he is only the consumer of the manufacture electrical goods.