STATE BANK OF PATIALA Vs. AMAR NATH

JUDGEMENT

(1.) THIS revision petition has been filed by the State Bank of Patiala against the order of the Subordinate Judge, First Class, Sangrur, dated January 11, 1980, dismissing its application to implead it as a party in a suit for dissolution of the partnership and rendition of accounts.

(2.) BRIEFLY, the facts are that there was a firm known as Hans Raj Des Raj working at Andheri, District Sangrur. There were six partners of the firm. One of the partners instituted a suit for dissolution of the partnership and rendition of accounts against the other five partners. During the pendency of the suit, the plaintiff moved an application for appointment of receivers of the bricks manufactured by the firm and the coal in its stock. The court appointed two persons as receivers.

(3.) THE bank moved an application under Order 1, Rule 10, CPC, for becoming a party in the proceedings. It was, inter alia, stated that it advanced Rs. 50,000 as loan on the hypothecation of the goods which were to be taken possession of by the receivers. The application was disallowed. It has come up in revision against that order to this court.