DINESH KUMAR Vs. TILAK RAJ

JUDGEMENT

(1.) The petitioners have filed this application for the removal of the receiver.

(2.) The relevant, facts may be stated. A civil suit has been filed by the petitioners against the respondents for partirtioners and rendition of accounts in the Court of the Senior Sub-Judge, Mandi. During the pendency of the suit, one Shri Amar Chand was appointed as a receiver by the trial Court. The appointment was challenged by the respondent. Tilak Raj, before the District Judge but the order of the trial Court was maintained. Thereafter, the respondent filed a revision petition in this Court. The High Court by an order dt. 24th Sept.. 1981, allowed the revision petition and appointed the respondent as a receiver on terms. The operative portion of the judgment in this behalf may of 3 be reproduced :

(3.) The petitioners preferred special leave petition in the Hon'ble Supreme Court. Their Lordships of the Supreme Court by an order dt. 3rd Sept. 1982 ordered the appointment of a co-receiver but observed that all other directions given by the High Court will remain.