PINAKI GHOSH Vs. SUSMITA ROY

JUDGEMENT

(1.) We have heard out this appeal, dispensing with all formalities.

(2.) This is an extra-ordinary appeal. The Receiver who was discharged by the learned single judge has preferred this appeal against such discharge.

(3.) The Receiver is an officer of the court and discharges his duties at the pleasure of the court. The court retains the right to discharge the Receiver at any point of time. He does not have any right to remain in office.