BISWAJIT GIRI Vs. PRADIP PRADHAN

JUDGEMENT

(1.) This first miscellaneous appeal is directed against an order being No. 2 dated 4th August, 2017 passed by the Learned District Judge, Purba Medinipur in Judicial Misc. Case No. 35 of 2017 by which the appellant's prayer for appointment of ad interim receiver over the business of a dissolved partnership firm was rejected. Such relief was claimed by the applicant/appellant in a proceeding arising out of an application under Section 9 of the Arbitration and Conciliation Act, 1996.

(2.) The legality and/or propriety of the said order is under challenge in this appeal at the instance of the applicant/appellant.

(3.) The instant appeal was admitted for hearing under the provision of Order 41 Rule 11 of the Code of Civil Procedure on 5th September, 2017.