SM BASANTI DEVI PAUL Vs. KAMAL KR PAUL

JUDGEMENT

(1.) On January 6, 1960 I appointed Mr. B.K. Chakravarty, Barrister-at-Law and Mr. B.K. Bachawat, Barrister-at-Law, as interim Joint Receivers in this suit over books of account, documents and papers relating to the estate of Sir Hari Shankar Paul at 92, Sovabazar Street, Calcutta. I further ordered that the Joint Receivers were to act on a copy of the order countersigned by the Court Officer. The notice of motion was returnable uan the following Monday January 11, 1960.

(2.) On January 7, 1960, Mr. Ghose, counsel for the Defendants mentioned the matter in the presence of Mr. S. Roy and Mr. S. Mukherji, Counsel for the Plaintiff. After hearing counsel for both parties I passed the following order:

(3.) On January 14, 1960, the matter was again mentioned by Mr. Somnath Chatterji, Counsel for the Defendants and an order was made allowing the Defendants inspection of the books of account in the possession of the Joint Receivers and the Defendant No. 1 was further given liberty to receive draft or cheque which might be sent to him as rent and also to receive rents sent by money orders but he was to make over such cheques, drafts and such amounts as might be remitted by money order to his Solicitor Mr. Arun Kumar Roy, who would inform the Plaintiff's solicitor about the same. Defendant No. 1 was further ordered to make over the counter foils of the rent receipts as also a list of the tenants to the Joint Receivers by the following day, January 15, 1960. The joint Receivers were also permitted to act on a copy of the minutes of the order.