LEELA CONSTRUCTION COMPANY Vs. VINOD INFRA DEVELOPERS LIMITED

JUDGEMENT

(1.) The present appeal has been filed against the order dtd. 27/3/2026 passed by the learned Commercial Court No. 1, Jodhpur Metropolitan, in Civil Original Suit No./NCV No. 27/2026, whereby the request of the appellant for ex parte appointment of a Receiver was declined.

(2.) The appellant is a proprietorship concern engaged in civil and construction works. The respondent approached the appellant for execution of construction work at its project situated at E-633, Basni Second Phase, Jodhpur. The parties entered into contractual arrangement dtd. 13/10/2023 and subsequently executed a fresh agreement dtd. 10/9/2025 for construction work.

(3.) Thereafter, disputes arose and the appellant instituted a commercial civil suit seeking recovery of possession of the machinery, permanent injunction against its alleged unauthorised use, and damages.