MOHD AYUB Vs. SHREE YUSUF

JUDGEMENT

(1.) THIS application has been moved by the petitioner stating that he has filed various cases before the Payment of Wages Authority, Jodhpur against his employer M/s. Mohammed & Sons, inside Sojati-Gate, Jodhpur and 2-3 cases are also pending before other courts. He has further stated in this application that in the suit in between the partners of the said firm, a receiver has been appointed by this Court by its order dated January 5, 1982, reported in 1982 RLW 116. He has prayed that if it is deemed necessary to make the receiver of a party in the said application filed by him, leave may be granted to him under 0. 40 Rule 1 (d), C. P. C.

(2.) THE petitioner is present in person. He has been heard. THE judgment reported in 1982 RLW 116 has been perused. It is clear from it that a receiver has been appointed by this Court in the suit pending in between the partners of the said firm to manage the partnership business until the decision of the suit on certain terms and conditions.