SARASWATI BALA SRIMANY Vs. HINDUSTHAN MILLING INDUSTRY

JUDGEMENT

(1.) THE judgment of the full Bench of the Court of the Small Causes of Calcutta in Suit No. 3272 of 1973 of the 3rd Bench has been challenged under the instant revision.

(2.) ON August 3, 1973, Suit No, 3272 of 1973 was commenced by the opposite party no. 1 against the petitioner and opposite party no. 2 for recovery of the price of goods sold and delivered.

(3.) WHILE contesting the suit by the petitioner it was stated that a Receiver had already been appointed by this Court in Suit no. 339 of 1970 for realisation of debts and payment of money to the creditors of the Firm under the name and style Bansdeo set and Co. ' on September 11, 1970. According to the petitioner the. Receiver was a necessary party. Such contention was overruled by the trial Judge as well as by the Judges of the Full Bench.